D.S. JADHAV Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) THE present application has been filed under rules 308 and 309 of the Companies (Court) Rules. The applicant in the present case was appointed as an additional staff in the post of Junior Assistant in the office of Official Liquidator. On certain complaints, he was suspended from the service with elect from 1992. There was also a criminal prosecution lodged against the applicant. However, in the said criminal prosecution, the applicant was acquitted by the learned Metropolitan Magistrate Court. Pursuant thereby an order was passed by the Company Judge on 9.4.2003 whereby the applicant has been reinstated in service. While passing the order of reinstatement, the learned Judge has deprived the applicant of the back wages towards the employment during the said period and further directed him to refund the amount of subsistence allowance enjoyed by him during the said period when he was under suspension. After being reinstated, the Official Liquidator has reinstated him in the post of Junior Assistant on the basis of revised pay scale of Rs. 3,050 -75 -3,950 -80 -4,590 without giving him the benefits of increments during the said period when he was suspended. The present application is therefore filed by the applicant for re -fixation of pay scale by including the increments which have been granted to the other similar continued staff in the cadre of Junior Assistant. It is the contention of the applicant that on his reinstatement, he should be given a regular pay -scale which otherwise he would have been entitled to but for his suspension.

(2.) IT is contended by the applicant that at no point of time any punishment was inflicted nor any departmental proceedings were initiated. He was suspended pursuant to the criminal charge and criminal trial. He has been acquitted in the said criminal charge by the magistrate. In view of his acquittal this court has reinstated him without any departmental inquiry. However, the back wages were denied only on the ground that he was working elsewhere during the period of his suspension. He was also directed to refund the subsistence allowance.

(3.) I have considered the rival submissions. I find that the contention raised by the learned Official Liquidator is devoid of any merits. In my opinion, once the applicant is reinstated in his job, he is in employment continuously and there is no question of denying him the increment which otherwise he would have been entitled for, but for his suspension. In the present case there was no departmental enquiry and consequently, no punishment was imposed on the applicant herein. In the aforesaid view of the matter denying the applicant -his regular increment in his pay scale which is admittedly granted to other staff, similarly situated in the same cadre, would amount to unjustly inflicting punishment on the applicant herein. It would also amount to inflicting punishment without enquiry and without passing any disciplinary order. In my opinion, it is a settled law that no employee can be adversely affected nor can any benefits be denied to him without a proper departmental enquiry and inflicting the punishment in respect thereof. In view of the fact that there is no punishment inflicted on the applicant in the regular course of departmental enquiry, the applicant is entitled to all benefits of increments which is entitled to all benefits of increments which is granted to other employees working on the same post. In the aforesaid circumstances -in my opinion to deny the applicant his increments would be highly unjust. In exercise of power under Section 308 and 309 of the Companies (Court) Rules, when the applicant has been reinstated by this court consequently, in a matter of course, he will be entitled to his fixation of pay -scale on reinstatement as if he would (was?) in employment throughout the period from 1992 -2003 despite the fact that he was under suspension for a long period of time from 1992 -2003.