A.D.N. Bajpai (Prof.) v. State of M.P., (SC) BS1026570
SUPREME COURT OF INDIA

Before:- Mr. G.S. Singhvi and Mr. Asok Kumar Ganguly, JJ.

Civil Appeal No. 471 of 2010. D/d. 12.1.2010.

A.D.N. Bajpai (Prof.) - Appellant

Versus

State of M.P. - Respondent

For the Petitioner :- Mr. Vishwajit Singh, Advocate.

For the Respondent :- Mr. B.S. Banthia and Mr. Neeraj Shekhar, Advocates.

A. Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973, Sections 14(3) and (4) - "Reasonable opportunity of hearing" - Removal of Vice Chancellor - Expression 'reasonable opportunity of hearing' has not been defined in Act - Therefore, same has to be interpreted kiipin in view fact that an order made under Section 14(3) of Act has grave adverse impact not only on image, reputation and integrity of person holding high office of Vice-Chancellor, but also institution of which he is academic and administrative head, and in consonance with expansive meaning given by Courts to rule of audi alteram partem.

[Para 10]

B. Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973, Sections 14(3) and (4) - Removal of Vice-Chancellor - Non-supply of documents - Show cause notice issued to appellant under section 14(3) of the Act - Documents forming part of show cause notice not supplied - Show cause notice indicated that the appellant can seek inspection or obtain copies of records of University - Omission on appellant's part to seek inspection or apply for copies of documents of University was inconsequential - Principles of Natural Justice violated - Order removing appellant from the post of Vice-Chancellor bad in law - Order quashed..

[Paras 13 to 15]

Cases Referred :-

Sayeedur Rehman v. State of Bihar, (1973) 3 SCC 333.

State of Orissa v. Binapani Dei, 1967 (2) SCR 625.

ORDER

Mr. G.S. Singhvi, J. - Leave granted.

2. This appeal is directed against order dated 7.1.2008 passed by the Division Bench of Madhya Pradesh High Court whereby it dismissed the appeal preferred by the appellant against the order of the learned Single Judge who declined the appellant's prayer for quashing order dated 25.1.2007 passed by the Kuladhipati (Chancellor) of Awadesh Pratap Singh Vishwavidyalaya, Rewa (hereinafter described as 'the University') under Section 14(3) of the Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 (for short, "the Act").

3. The appellant was appointed as Vice-Chancellor of the University on 15.9.2003 for a period of four years. Upon receipt of complaints/information relating to administrative, financial and academic irregularities allegedly committed by the appellant, the Chancellor passed order dated 23.9.2006 whereby he constituted a three member committee under Section 14(3) of the Act to inquire into the matter and submit report within six weeks.

4. The committee issued notice to the appellant to enable him to represent his cause but instead of appearing before the committee, the appellant deputed some officers of the University, who produced the records. At the conclusion of inquiry, the committee submitted report dated 22.11.2006 with the finding that ten out of the seventeen allegations were prima facie established against the appellant. Thereafter, the Chancellor issued notice dated 6.12.2006 to the appellant in terms of Section 14(4) of the Act and called upon him to show cause as to why an order may not be passed for his removal from the post of Vice-Chancellor on the ground of his failure to perform duties in accordance with clauses (i), (ii) and (iii) of Section 14(3) of the Act. In paragraph 8 of the notice, the Chancellor indicated that if the appellant wants to inspect any of the documents relating to the University or obtain copies thereof for the purpose of his defence, then he may submit a list of such documents to the Registrar of the University.

5. The appellant challenged the show cause notice in Writ Petition No. 18479/2006 which was dismissed by the learned Single Judge of the High Court. Thereafter, the appellant submitted reply dated 10.12.2006 stating therein that first an inquiry should have been held under Section 10 and only thereafter an action could be taken under Section 14 of the Act. He also claimed that copies of the records enclosed with the show cause notice were not supplied to him and in the absence thereof, it was not possible for him to know whether any record was enclosed with the report. Simultaneously, he reserved the right to submit reply to the show cause notice after receipt of the enclosed records. This is evinced from the following extract of the reply:

6. The Chancellor rejected the appellant's plea that an inquiry should have been held under Section 10 as a condition precedent to the initiation of action under Section 14 of the Act and passed order dated 25.1.2007 requiring him to relinquish the post of Vice-Chancellor with effect from 27.1.2007.

7. The appellant challenged order of the Chancellor in Writ Petition No. 1606/2007, which was dismissed by the learned Single Judge. The same was the fate of Writ Appeal No.1718/2007 filed by the appellant. Both, the learned Single Judge and the Division Bench held that holding of an enquiry under Section 10 was not necessary for passing an order under Section 14(3) of the Act. The learned Single Judge did advert to the appellant's plea that copies of the documents enclosed with the show cause notice were not made available to him but rejected the same by observing that he had not demanded inspection or copies of the documents in terms of paragraph 8 of the show cause notice.

8. We have heard learned counsel for the parties and perused the records. Although, the appellant had questioned order dated 25.1.2007 before the High Court on several grounds set out in the writ petition and the memo of writ appeal, which have been reiterated before this Court, we do not consider it necessary to delve upon the same because in our considered view, the order passed by the Chancellor is liable to be set aside only on the ground of non-compliance of the mandate of Section 14(4) of the Act, which represents statutory embodiment of the one of the facets of the rules of natural justice and fairness. Section 14(3) of the Act, which enables the Chancellor to make an inquiry for satisfying himself about the truthfulness or otherwise of the allegations levelled against the Vice-Chancellor in the context of clauses (i), (ii) and (iii) thereof and Section 14(4), which is couched in negative form and casts a duty upon the Chancellor to communicate to the Vice-Chancellor the particulars of the grounds on which action is proposed to be taken and give him a reasonable opportunity of showing cause against the proposed order, read as under:

9. An analysis of Section 14(3) of the Act makes it clear that upon receipt of representation or otherwise and after making such inquiry as he may deem necessary, the Chancellor can make an order and ask the Vice-Chancellor to relinquish his office from a particular date. Section 14(4) of the Act, which incorporates the procedure to be followed for making an order under Section 14(3) thereof, lays down that no order under that sub-section shall be passed unless the particulars of the grounds on which action is proposed to be taken are communicated to the Vice-Chancellor and he is given a reasonable opportunity of showing cause against the proposed order.

10. The expression 'reasonable opportunity of hearing' has not been defined in the Act. Therefore, the same has to be interpreted keeping in view the fact that an order made under Section 14(3) of the Act has grave adverse impact not only on the image, reputation and integrity of the person holding the high office of the Vice-Chancellor, but also the institution of which he is the academic and administrative head, and in consonance with the expansive meaning given by the courts to the rule of audi alteram partem. The rules of natural justice in the context of Section 14(3) and (4) of the Act would mean that the Vice-Chancellor is made aware of the specific allegations on which an inquiry is proposed to be made and he is also informed about the material/evidence sought to be used against him at such inquiry and is given an opportunity to controvert/rebut such material/evidence. The Vice-Chancellor can also ask for an opportunity to lead evidence to prove that the allegations levelled against him are false and baseless and that he is innocent. The Chancellor is required to evolve an appropriate mechanism by which the Vice-Chancellor gets an effective opportunity to challenge the grounds enumerated in the show cause notice. After receiving reply of the Vice-Chancellor, the Chancellor has to consider the entire record of inquiry as well as the defence put forward by the Vice-Chancellor and then pass a speaking order.

11. In State of Orissa v. Binapani Dei 1967 (2) SCR 625, this Court considered the question whether the respondent, who was due to retire on 10.4.1968, could be deemed to have retired on 15.7.1963 by making an alteration in her recorded date of birth. The High Court quashed the retirement of the respondent on the ground that she was not given reasonable opportunity of showing cause against the proposed action. While dismissing the appeal preferred by the State, this Court held:

The Court then referred to the inquiry conducted by the Additional Director of Family Planning, Dr. S. Mitra, and observed:

(emphasis supplied)

12. In Sayeedur Rehman v. State of Bihar (1973) 3 SCC 333, a three-Judge Bench of this Court, while considering the question whether the President of the Board of Secondary Education could partially review the order passed him in favour of the appellant and direct that instead of full salary, dearness allowance and increments from the date of suspension, he will be entitled only to subsistence allowance without giving him notice and opportunity of hearing, observed as under:

(emphasis supplied)

13. In the present case, the three member committee appointed by the Chancellor issued notice to the appellant but, he chose not to appear and felt contented by deputing the officers of the University, who produced records before the committee. The committee examined the records and submitted report with the finding that the majority of the allegations levelled against the appellant are correct. The Chancellor accepted the report and issued notice dated 6.12.2006 specifying therein the grounds on which an order in terms of Section 14(3) of the Act was proposed to be made. A copy of the inquiry report was also supplied to the appellant, but documents forming part of the show cause notice were not made available to him. In other words, the complete inquiry report was not supplied to the appellant, who on the first available opportunity made a specific grievance on this score. However, without adverting to his grievance regarding non-supply of copies of documents forming part of the show cause notice and without even recording a finding that the documents were not relevant or were not being relied upon for taking action prejudicial to him, the Chancellor passed order dated 25.1.2007 and asked the appellant to demit the office of the Vice-Chancellor 7 months before completion of his tenure and that too in the backdrop of the allegations of misdemeanour. It is thus clear that the action initiated against the appellant did not suffer from any infirmity till the stage of submission of inquiry report but the follow up action taken by the Chancellor was vitiated due to violation of the mandate of Section 14(4) of the Act and the rule of audi alteram partem inasmuch as the appellant was not supplied with copies of the records which formed part of the show cause notice and on that account he could not submit effective reply in the context of the order proposed to be passed against him. Not only this, specific grievance made by the appellant on this score remained unattended. To put it differently, the appellant did not get a reasonable opportunity of hearing within the contemplation of Section 14(4) of the Act.

14. Learned counsel for the Chancellor argued that the appellant's complaint on the ground of violation of the rules of natural justice should not be entertained because he did not approach the Registrar of the University for inspection of the documents and/or for supply of copies of the documents. This argument is merit-less and deserves to be rejected. What the show-cause notice dated 6.12.2006 envisaged was that the appellant could inspect the record of the University or obtain copies thereof for the purpose of preparing his defence, but this has nothing to do with the issue raised in the writ petition, writ appeal and this appeal i.e., non-supply of the documents which formed part of the show cause notice sent to the appellant. Without those documents, the show cause notice was incomplete and inchoate. In other words, the foundation of the final action taken against the appellant was defective. There cannot be any doubt that the order passed by the Chancellor affected the image, reputation, integrity and career of the appellant. Therefore, before passing the order, the Chancellor ought to have ensured fullest compliance of the principles of natural justice which have been treated fundamental to the rule of law in a democratic polity like ours.

15. The learned Single Judge of the High Court committed serious error when he brushed aside the appellant's plea that he was denied reasonable opportunity of hearing by simply observing that he had neither asked for inspection nor applied for copies of the documents in terms of paragraph 8 of the show cause notice. In our view, this amounts to begging the question. What the Chancellor had indicated in paragraph 8 of the show cause notice was that the appellant that he can seek inspection or obtain copies of the records of the University. This had nothing to do with the appellant's grievance that he had not been supplied copies of the documents forming part of the show cause notice. That apart, in view of the plain language of Section 14(4) of the Act, which casts a duty upon the Chancellor to give a reasonable opportunity of hearing to the Vice-Chancellor before an order can be passed under Section 14(3), omission on the appellant's part to seek inspection or apply for copies of documents of the University was inconsequential and the High Court should have treated the violation of the mandate of Section 14(4) of the Act as sufficient for invalidating the order passed by the Chancellor.

16. Before concluding, we deem it necessary to observe that we have not expressed any opinion on the correctness of the procedure adopted by the committee appointed by the Chancellor because the appellant had not appeared before it despite notice. In an appropriate case, the Court may consider whether the committee appointed under Section 14(3) of the Act can record prima facie finding of guilt against the Vice-Chancellor without recording oral and documentary evidence by associating the concerned person.

17. In the result, the appeal is allowed. The impugned order of the Division Bench as also the one passed by the learned Single Judge are set aside. As a corollary, the writ petition filed by the appellant is allowed and order dated 25.1.2007 passed by the Chancellor of the University is quashed. The parties are left to bear their own costs.

Appeal allowed.