Anil Ratan Sarkar v. Hirak Ghosh, (SC) BS1233
SUPREME COURT OF INDIA

Before:- Umesh C. Banerjee and Y.K. Sabharwal, JJ.

Contempt Petition (C) Nos. 260-261 in Civil Appeal Nos. 2906-2907 of 2001. D/d. 8.3.2002.

Anil Ratan Sarkar - Petitioners

Versus

Hirak Ghosh - Respondents

For the Appearing Parties :- Altaf Ahmad, Additional Solicitor General, A.K. Ganguli, Bhaskar P. Gupta, Pradip Chatterjee, Bikas Bhattacharya, Senior Advocates, Rana Mukherjee, Mrs. Sumita Mukherjee, S. Gautam, Jaydeep Kar, D. Bharat Kumar, Abhijit Sengupta, Tara Chandra Sharma, Ms. Neelam Sharma, Ajay Sharma, Advocates.

A. Contempt of Courts Act, 1971 Sections 2(b) and 12 Object behind enactment - Contempt of Courts Act is powerful weapon in hands of Courts but it be used with utmost care and caution and that too sparingly - Exercise of powers within the meaning of the Act of 1971 shall thus be a rarity and that too in a matter on which there exists no doubt as regards the initiation of the action being bonafide.

[Paras 13 and 14]

B. Contempt of Courts Act, 1971, Section 2(b) - Civil contempt - Mere disobedience of order of Court is not sufficient to constitute civil contempt - Element of willingness is an indispensable requirement - In the event two interpretations are possible and the action of the alleged contemnor pertains to one such interpretation - The act or acts cannot be ascribed to be otherwise contumacious in nature.

[Para 15]

C. Contempt of Courts Act, 1971, Section 2(b) - Constitution of India, Article 142 - Civil contempt - Order of court crystal clear and not capable of two or more interpretations - Govt avoiding the order by raising defence of understanding which was not bonafide - Action is deliberate and spiteful - Willingness to disregard court order apparent - State guilty of contempt.

[Paras 20, 21 and 23]

Cases Referred :-

Chhotu Ram v. Urvashi Gulati and another, 2001(7) SCC 530.

Mrityunjoy Das v. Sayed Hasibur Rahaman and others, 2001(3) SCC 739.

JUDGMENT

Umesh C. Banerjee, J. - The most accepted methodology of governmental working ought always to be fairness and in the event of its absence, law Courts would be within its jurisdiction to deal with the matter appropriately. This proposition is so well settled that we need not dilate further on to this. It is this concept of fairness which Mr. Ganguli, appearing in support of the petition for contempt very strongly contended, is totally absent in spite of three final rounds of litigation upto this Court between the parties. Mr. Bhaskar Gupta, learned Senior Advocate appearing for the alleged contemnors, however, contended that the conduct of the respondents can neither be termed to be unfair or in disregard to the orders of the Court on a true reading of the order - this stand of the respondents, however, stands negated by Mr. Ganguli. The conduct, Mr. Ganguli, contended, is not only deliberate but utterly perverse and in grossest violation of the orders of this Court and by reason therefor the fruit of the litigation has not yet been made available and being decribed to the petitioner for one reason or the other for the last about 15 years. Incidentally, it would be convenient to note that the principal issue involved in the matter pertains to the entitlement of the petitioners to the scale equivalent to that of Physical Instructors in the scale of Rs. 700-1600 as on 2nd July, 1984 and Rs. 2200-4000 w.e.f. 1986.

2. Turning, however, on to the factual score, it appears that the petitioners are Science Graduates of different universities in the country and have been appointed as Laboratory Assistants in colleges and in addition to their normal duties, the petitioners were supposed to assist the teachers and help the students in practical classes, impart instructions to the students in practical classes and to perform demonstration work including preparation of the lesson units in the practical classes. According to the petitioners these Laboratory Assistants were all along being treated as teaching staff and pay and allowances including the Government share of Dearness Allowances were paid to them until the issuance of the Government Order No. 288-Education (CS) dated 21st March, 1969 wherein Laboratory Assistants of non-Government affiliated colleges were treated as members of the non-teaching staff. The effect of such re-desingation had a direct impact as regards the payment of Dearness Allowances and obviously the same being prejudicial to the interest of the petitioners, representations followed against the Government Order, but, however, to no effect. Representations were also made by reason of the withdrawal of teaching status as the Graduate Laboratory Assistants had to discharge teaching function as well, apart from the normal conduct of the Laboratory work.

3. The factual score depicit that subsequently in August, 1983 the State Government redesignated the Laboratory Assistants as Laboratory Instructors - it is on this score that Mr. Ganguli, learned senior Counsel appearing in support of the petition very strongly criticised. The change of no menclautre according to him was otherwise meaningless as there was neither any conferment of status of teachers or the grant of any pay scale consistent with the teaching status. The Government notification was attributed to be a mischievous deception and a "hoax" - a rather strong criticism : the question, therefore, arises whether there was any justification of such an attribute to the Government notification dated 10th August, 1983 : a short question consequently, thus - what was the necessary for issuance of such an order - would the change of nomenclature assist in any way of the Graduate Laboratory Assistants ? A bare perusal of the notification does not howsoever give any reason whatsoever as to the necessity of its issuance - the notification on the contrary makes it clear that there would be no enhancement of pay as also the status as non-teaching staff would remain unchanged : It is only the word "Assistant" was replaced by the word "Instructors" - but does that confer any material benefit to the persons concerned ? The answer cannot in the factual context but be in the negative. It is on this background and upon perusal of the notification, Mr. Ganguli's criticism seems to be rather apposite though couched in a very strong language but by reason of the fact-situation of the matter in issue and if we may say so, probably justifiably so.

4. Be it noted that Graduate Laboratory Assistants working in Government colleges have been given the status and designations of Demonstrators and have been accepted as members of teaching staff. According to the petitioners they possesses similar qualifications, experience, etc. but even though being similarly circumstanced, the Graduate Laboratory Assistants of sponsored and non-Government private colleges of West Bengal stand discriminated against the Graduate Laboratory Assistants of Government colleges in West Bengal. The earlier writ petition which stand concluded by this Court's order dated 26th July, 1994 contained detailed list of University Acts and Statues wherein "teachers" have been defined to "include the Instructors."

5. Needless to place on record that by reason of the act of discrimination and having failed to obtain any redress from the State-respondents the petitioners moved the learned Single Judge of the Calcutta High Court in the earlier Writ petition for issuance of a writ of mandamus to treat the Graduate Laboratory Assistants as teaching staff as per the definition contained in different University Act and also to give them a scale of pay equivalent to that of Physical Instructors. By a judgment and order dated 29th July, 1987 the learned Single Judge issued a writ of mandamus upon a detailed judgment the operative portion whereof is set out herein below :-

6. The appeal taken therefrom by the State Government resulted in confirmation of the order by the judgment of the Appellate Bench dated May 15, 1992. The State of West Bengal, however, being aggrieved and dissatisfied with the judgment and order of the Appellate Bench of the High Court moved a Special Leave Petition under Article 136 of the Constitution before this Court and this Court finally on 26th July, 1994 refused to interfere with the order and disposed of the matter with a speaking order. Relevant extracts of the same however are set out herein below :-

7. A bare perusal of the order of this Court dated 26th July, 1994 categorically depicits that apart from the change of date of entitlement from August 10, 1983 to 1st August, 1987, this Court in fact did in unequivocal language record its concurrence with the reasonings and conclusions of the learned Single Judge as affirmed by the Division Bench.

8. In the order dated 26th July, 1994, as passed, this Court also was pleased to record certain statements of Mr. Ganguli which reads as below :

9. It is, however, in terms of the order of this Court as noticed herein above, the State Government on 26th December, 1994 has issued a circular in purported compliance with the order of this Court. Let us however examine the circular and assess the situation ourselves as to the compliance of the earlier order of this court. The circular reads as below :-

10. The circular, however, not been able to put an end to the petitioners' grievance by reasons wherefor, the same was further challenged by way of a writ petition under Article 226 before the learned Single Judge who, however, was pleased to quash the same upon recording concurrence to the contentions as raised by the petitioners. The learned Single Judge categorically recorded that the petitioners being Graduate Laboratory Instructors, question of further classifying them does not and cannot arise and upon reliance of the annual report as noticed above quashed and set aside the circular. The State Government however being aggrieved went before the appellate Court and the Appellate Bench however allowed the appeal and opined that the Government Order dated 26th December, 1994 cannot be said to be arbitrary or contrary to the decisions of this Court.

11. The further factual score depicts that as against the decisions of the Hon'ble High Court pertaining to the Government order dated 26th December, 1994, the petitioners herein moved this Court under Article 136 and this Court upon a detailed judgment dealt with the issue and came to a conclusion to the following effect :-

12. It is on the basis of the aforesaid, the appeals were allowed and the order of the Appellate Bench of the High Court of Calcutta stood set aside and quashed and that of the learned Single Judge stood restored. This Court, however, further directed that the entitlement by reasons of the revision should be made available from 1st August, 1987 as directed by this Court in its earlier judgment dated 26th July, 1994. The petitioners, however, consequent upon the said judgment and order called upon the State officials being the alleged contemnor No. 1 to comply with the directions of this Court and subsequently, the contemnor No. 2 issued a notice requiring the petitioners to attend the hearing before the Principal Secretary, Department of Higher Education on 18th May, 2001. Some correspondence exchanged between the parties - whereas the petitioners contended immediate compliance with the order of this Court, the alleged contemnors tried to feign ignorance about the earlier litigation and requested for supply of all copies of the relevant documents which, as the record depicts, stand supplied immediately thereafter. There has however been a total silence thereafter and the petitioners felt it incumbent upon themselves to bring it to the notice of this Court by way of a petition under the Contempt of Courts Act.

13. Before proceeding with the matter further, certain basis statutory features ought to be noticed at this juncture. The Contempt of Courts Act, 1971 has been introduced in the Statute Book for the purposes of securing a feeling of confidence of the people in general and for due and proper administration of justice in the country - undoubtedly a powerful weapon in the hands of the law Courts but by itself operates as a string of caution and unless thus otherwise satisfied beyond doubt, it would neither be fair nor reasonable for the law courts to exercise jurisdiction under the Statute. The observation as above finds support from a decision of this Court in Chhotu Ram v. Urvashi Gulati and another, 2001(7) SCC 530, wherein one of us (Banerjee, J.) stated as below :-

14. Similar is the situation in Mrityunjoy Das and another v. Sayed Hasibur Rahaman and others, 2001(3) SCC 739 and as such we need not dilate thereon further as to the burden and standard of proof vis-a-vis the Contempt of Courts Act - Suffice it to record that powers under the Act should be exercised with utmost care and caution and that too rather sparingly and in the larger interest of the society and for proper administration of the justice delivery system in the country. Exercise of power within the meaning of the Act of 1971 shall thus be a rarity and that too in a matter on which there exists no doubt as regards the initiation of the action being bonafide.

15. It may also be noticed at this juncture that mere disobedience of an order may not be sufficient to amount to a "civil contempt" within the meaning of Section 2(b) of the Act of 1971 - the element of willingness is an indispensable requirement to bring home the charge within the meaning of the Act and lastly, in the event two interpretations are possible and the action of the alleged contemnor pertains to one such interpretation - the act or acts cannot be ascribed to be otherwise contumacious in nature. A doubt in the matter as regards the wilful nature of the conduct if raised, question of success in a contempt petition would not arise.

16. It is on these broad features however let us analyse the action of the respondents for the purposes of ascribing it to be willful and contumacious : whereas Mr. Ganguli answered by reference to the contextual facts as a deliberate and willful act, both Mr. Altaf Ahmad, the learned Additional Solicitor General and Mr. Bhaskar Gupta, learned senior Advocate appearing for the alleged contemnors, rather strongly ventilated their negation to the accusations of Mr. Ganguli.

17. It is at this stage that the earlier order passed by this Court may be of some relevance and the same reads as below :-

18. Significantly, the Secretary, Department of Finance, Government of West Bengal, has with meticulous care recorded the statements as in the earlier affidavit filed before this Court though, however, with a preface that the statements in the counter-affidavit stand out to be the outcome of his understanding of the order of this Court dated 20th April, 2001 and it is on the basis of the said understanding, the proposal for grant of scale of pay of Rs. 1420 to Rs. 3130 stands concurred by him. Obviously, the notification dated 2nd July, 1984 issued by the Government of West Bengal as regards the revision of scale of pay of the Physical Instructors was also the resultant effect of such an undertaking. It is in this context, the Financial Secretary of the State Government has stated as below :-

19. In the earlier judgment, this Court while noting down certain record of proceedings observed as below :-

Sl. No. Category of teachers Pay
5. Demonstrator Rs. 1740-3000
4. Physical Instructor Rs. 2200-4000
3. Lecturer Rs. 2200-4000
2. Professor/Vice-Principal Rs. 3700-5700
(Grade II)
1. Principal Rs. 4500-7300"

Para 8.2.1. also records the details of the administration of non-Government colleges as below :-

1. Laboratory Instructors Rs. 139-2970
2. Demonstrators
3. Physical Instructor as in Government Colleges
4. Lecturer
5. Principal

20. Similar is the situation in the counter-affidavit filed presently in this matter as well : Is this fair ? The answer having regard to the factual backdrop cannot but be in the negative. It is neither fair nor reasonable on the part of a senior Civil Service Personnel to feign ignorance or plead understanding when the direction of this Court stands crystal clear in the judgment. Government employees ought to be treated at par with another set of employees and this Court on an earlier occasion lent concurrence to those view of the learned Single Judge that the Circulars issued by the State Government cannot but be ascribed to be arbitrary : Government is not a machinery for oppression and ours being a welfare State as a matter of fact be opposed thereto. It is the people's welfare that the State is primarily concerned with and avoidance of compliance with a specific order of the Court cannot be termed to be a proper working of a State body in terms of the wishes and aspirations of the founding fathers of our Constitution. Classless, non- discriminate and egalitarian society - are not meaningless jargons so that they only remain as the basic factors of our socialistic state on principles only and not to have any application in the realities of every-day life : one section of the employees would stand benefited but a similarly placed employee would not be so favoured - why this attitude ? Obviously there is an answer. Surprisingly, this attitude persists even after six rounds of litigation travelling from Calcutta to Delhi more than once - the answer as appears in the counter-affidavit is an expression of sorrow by reason of the understanding cannot be countenanced in the facts presently under consideration. A plain reading of the order negates the understanding of the State-respondents and the conduct in no uncertain terms be ascribed to be the manifestation of an intent to deprive one section of the employees being equally circumstanced - come what may and this state of mind is clearly expressed in the counter-affidavit though however in temperate language. The question of bonafide understanding thus does not and cannot arise in the facts presently. Is it a believable state of affairs that the order of the learned Single Judge as early as the first writ petition, has not been properly understood by the senior-most bureaucrat of the State Government : the same misunderstanding continues in terms of the appellate Court's order and the third in the line of order is that of the apex Court. The understanding again continues even after the second writ petition was filed before the learned Single Judge at the High Court and the similar understanding continues even after the so to say clarificatory order by this Court, as appears from the order dated 20th April, 2001. Even in the counter-affidavit, filed in Contempt Petition, the understanding still continues - we are at a loss as to what is this understanding about : the defence of 'understanding' undoubtedly is an ingenious effort to avoid the rigours of an order of Court but cannot obliterate the action - the attempted avoidance through the introduction of the so-called concept of lack of understanding cannot, however, be a permanent avoidance, though there may be temporary and short-lived gains. The order of this Court cannot possibly be interpreted as per the understanding of the respondents, but as appears from the plain language used therein. Neither the order is capable of two (or ?) several interpretations nor there is any ambiguity and the same does not require further clarity. The order is categorical and clear in its context nd meaning. The Court's orders are to be observed in its observance, rather than in its breach.

21. This matter is pending in Courts since more than last 15 years, but unfortunately the litigatious spirit of the State-respondent have not minimised even to the slightest extent - the spirit continues and so is the deprivation. The defence of understanding is not only moonshine but a deliberate attempt to over-reach this Court's order and as such willfulness in the matter of disregard of this Court's order is apparent on the face of it and we are not prepared to accept the same as a defence of an action for deliberate and willful disregard of an order of Court. We find that the actions on the part of the respondent-authorities are not only unreasonable but deliberate and spiteful and that too in spite of a specific direction in all the five judgments so far obtained by the petitioner in their favour. Avoidance is written large and it would be difficult for us to consume the same without any particular rhyme or reason.

22. In the contextual facts there cannot be any laxity as otherwise the Law Courts would render itself useless and its order to utter mockery. Feeling of confidence and proper administration of justice cannot but the hall-mark of Indian Jurisprudence and contra-action by Courts will lose its efficacy. Tolerance of Law Courts there is, but not without limits and only upto a certain point and not beyond the same.

23. On the wake of the aforesaid, we do find that the respondents have willfully and deliberately violated the orders of this Court in the guise of a totally non-acceptable and sham defence of understanding and thus rendered themselves punishable under the provisions of Article 142 of the Constitution and also under the Act of 1971.

24. Be it placed on record that by the order dated 1st February, 2002, this Court directed the presence of all the alleged contemnors on the next date, i.e. on 8th March, 2002 since the order was to be pronounced in the presence of the respondents. The Office-Report, however, depicts that one of the respondents has filed an application for exemption from appearance. We do feel it expedient to allow the application for exemption, though by reason therefor the consequence of the findings as above cannot be pronounced as of date. In that view of the matter, let this matter appear two weeks hence in the list (22nd March, 2002) for further orders. The respondents are directed to be present in Court on the next date of hearing. No further notice need be served to the respondents excepting the applicant in I.A. No. 2 of 2002.

Order accordingly.