MAN SINGH vs. STATE OF HARYANA

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 CASE NO.: Appeal (civil) 3186 of 2008 PETITIONER: Man Singh RESPONDENT: State of Haryana & Ors DATE OF JUDGMENT: 01/05/2008 BENCH: S. B. Sinha & Lokeshwar Singh Panta JUDGMENT: J U D G M E N T REPORTABLE CIVIL APPEAL NO. 3186 OF 2008 [Arising out of SLP [C) No.19917 of 2006] Lokeshwar Singh Panta, J. Special leave granted. 2. This appeal is directed against the judgment and order dated 20.03.2006 passed by a learned Single Judge of the High Court of Punjab and Haryana, Chandigarh, whereby and whereunder Regular Second Appeal No.4272 of 2005 filed by the appellant-plaintiff from the judgment and decree dated 01.09.2005 passed by the learned Additional District Judge, Sonepat, in Civil Appeal No.21 of 2005, was dismissed. 3. Facts, in brief, giving rise to the filing of this appeal are that the appellant-plaintiff (hereinafter referred to as ’the appellant’) was serving as Sub-Inspector in Police Department, Rohtak. In July 1996, the appellant was deputed as Incharge of the police party comprising of ASI Sucha Singh, HC Suraj Bhan and HC Vijay Pal for taking two Government vehicles bearing Nos. HR 22 0020 and HR 03A 7880 respectively from Chandigarh to Hyderabad (Andhra Pradesh) for repair and fitting of Jammers. HC Vijay Pal was driving one of the vehicles. He purchased 12 bottles of Indian-Made Foreign Liquor [IMFL] at Kota (Rajasthan) and concealed the consignment of the liquor in the dickey of the car without the knowledge and consent of the appellant. On checking of the vehicles by the Excise Staff of Adilabad in the State of Andhra Pradesh, 12 bottles of IMFL were recovered from the luggage boot of the car being driven by HC Vijay Pal, which gave rise to registration of a case PR No.470/95-96 dated 31.07.1996 against HC Vijay Pal for transporting liquor in violation of prohibitory orders of the State Government. 4. The Superintendent of Police, Sonepat, - respondent No.2 herein ordered a departmental inquiry against the appellant and HC Vijay Pal charging the appellant with improper control over his subordinates which amounts to dereliction of duties and for the lapses of indiscipline as Police Officer. The Inquiry Officer found the appellant guilty of the charge on the basis of summary of allegations and submitted his report to the respondent No.2. The respondent No.2, on receipt of the inquiry report, issued show-cause notice dated 18.03.1997 to the appellant calling upon him to show-cause why penalty of dismissal from service be not imposed upon him. The appellant was directed to file his reply within 15 days from the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 receipt of the show-cause notice and in default thereof, final order of the proposed penalty of dismissal from the service would be passed against him. The appellant, accordingly, filed a detailed reply to the show-cause notice denying the allegations of misconduct and dereliction of duties on his part. He submitted that he has unblemished service record to his credit and has never been found guilty of any acts of omissions and commissions in discharging his duties during his long service career of about 34 years in the Police Department of the State. 5. Respondent No.2, keeping in view the length of service and unblemished record of service of the appellant, imposed punishment of stoppage of two annual future increments with permanent effect upon the appellant. 6. The appellant filed statutory appeal dated 11.08.1999 to the Deputy Inspector General of Police, Rohtak Range \026 respondent No.3 herein, under Rule 16.29 of the Punjab Police Rules, 1934 against the order of respondent No.2. The Appellate Authority by an order dated 11.08.1999 rejected the appeal of the appellant. 7. The appellant preferred Revision Petition before the Director General of Police, Haryana \026 respondent No.4 herein, which came to be rejected by an order dated 15.06.2001. 8. The appellant thereafter instituted suit inter alia praying for declaration that the order of punishment dated 30.09.1997 passed by respondent No.2; order dated 11.08.1999 recorded by respondent No.3 in appeal vide which the order of punishment was upheld and the appeal of the appellant was dismissed and order dated 15.06.2001 passed by respondent No.4 upholding the orders of the authorities below being illegal, null and void, arbitrary and against the rules of natural justice with consequential relief of permanent injunction restraining the respondents from implementing the order of punishment to the detriment of the appellant. 9. The learned Additional Civil Judge (Senior Division), Sonepat, dismissed the Civil Suit No.571/1 of 2002 of the appellant by the judgment and decree dated 21.03.2005. 10. Being aggrieved against and dissatisfied with the judgment and decree of the trial court, the appellant carried the matter in appeal. The learned Additional District Judge, Sonepat, dismissed the said appeal on 01.09.2005. 11. The appellant preferred Second Appeal in the High Court of Punjab and Haryana, which was dismissed by learned Single Judge by the impugned judgment dated 20.03.2006. The relevant paragraphs of the judgment of the High Court are extracted as under:- "Both the Courts below have concurrently held that the order of punishment had been passed against the plaintiff after the due procedure had been followed by the department in conformity with the rules applicable to the plaintiff. It has also been held that principles of natural justice were also adhered to. Consequently, the suit filed by the plaintiff was dismissed by the trial court. The appeal filed by the plaintiff also failed before the learned First Appellate Court. It is well-settled that the Civil Court cannot sit in appeal over the departmental proceedings or an order of punishment passed by the punishing authority. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 Shri Jai Vir Yadav, learned counsel appearing for the appellant has vehemently argued that another employee against whom the charges were primarily reflected, had been exonerated. I am afraid, the aforesaid argument of the learned counsel cannot be accepted by this Court sitting in second appeal. As noticed above, it is for the department to find out the merits of the charges against each of the delinquent officials. Until and unless some mala fides are alleged and proved, the Civil Court has a very limited jurisdiction. Nothing has been shown that the findings recorded by the Court below suffer from any infirmity or are contrary to the record. No question of law, much less any substantial question of law arises in the present appeal. Dismissed." 12. Now, the appellant has preferred this appeal challenging the correctness and validity of the judgment and order of the High Court. 13. We have heard Shri Kamal Mohan Gupta, learned counsel for the appellant, and Shri Arvind Kumar Gupta, Additional Advocate General for the respondents and perused the entire material placed on record. The facts narrated hereinabove are not in dispute to the extent that the appellant on 25.07.1996 was deputed as Incharge of police party comprising ASI Sucha Singh, HC Vijay Pal and HC Suraj Bhan to get technical repairs of two cars of the Government of Haryana at Hyderabad. On 31.07.1996 during the checking of the vehicles in the jurisdiction of District Adilabad (A.P.) by the Excise Staff of the Government of Andhra Pradesh, 12 bottles of liquor were found in the staff car No. HR 22 0020 which, at the relevant time, was being driven by HC Vijay Pal, against whom a criminal case was registered by the Police in District Adilabad. The appellant and HC Vijay Pal were also dealt with in departmental proceedings initiated against them under the Punjab Police Rules. The charge against the appellant was that the appellant did not exercise proper control upon HC Vijay Pal, driver of the official vehicle, when HC Vijay Pal was apprehended by the Excise Staff of Andhra Pradesh for concealing 12 bottles of liquor in the dickey of the official vehicle of the State of Haryana. In the departmental proceedings, the Inquiry Officer held the appellant as well as HC Vijay Pal guilty of misconduct, indiscipline and dereliction of duties. The disciplinary authority, on consideration of the reply submitted by the appellant to the show-cause notice, imposed punishment of stoppage of two annual future increments with permanent effect upon the appellant. The appellate authority as well as the revisional authority both have concurred with the disciplinary authority and accordingly dismissed the appeal and revision respectively filed by the appellant. As noticed above, the trial court, the first Appellate Court and the High Court in Second Appeal have concurrently held that the Civil Court cannot sit in appeal over the departmental proceedings or an order of punishment passed http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 by the punishing authority. The High Court dismissed the appeal of the appellant without framing the substantial questions of law which were raised in precise terms before it in the Memorandum of Appeal. 14. On perusal of the judgment of the court of first appeal, we find that the first appellate court has practically recorded identical reasoning and finding as stated by the trial court in its judgment and decree whereunder the suit of the appellant was dismissed. It was urged on behalf of the appellant as noticed by the first appellate court in paragraph 8 of the judgment that the appellant was discriminated by the respondents in dealing with the departmental punishment recorded against him and against HC Vijay Pal whose punishment was set aside by the appellate authority soon after his acquittal by the criminal court in the Excise case, whereas the appeal and revision filed by the appellant came to be rejected simply on the ground that the appellant being in- charge of the police party had failed to take proper supervision over the conduct of HC Vijay Pal who committed criminal offence as a police personnel in discharging his official duties. The first Appellate Court, after noticing the arguments of the learned counsel for the parties, has not recorded any reason for rejecting the pleas of the appellant and it dismissed the appeal by observing as under:- "The learned Lower Court has rightly discussed the evidence and the various rules. The findings given under all the issues are correct and the same stands affirmed." 15. Before this Court, the appellant has filed a copy of the Memorandum of the Grounds of Appeal preferred by him before the High Court. In paragraph 4 of the grounds of Second Appeal, the appellant contended as under:- "The learned courts below have committed a patent illegality in not considering the case in its right perspective that the appellant was discriminated in the matter of awarding punishment. The main accused namely HC Inder Pal Singh (real name HC Vijay Pal) against whom the FIR was registered in Andhra Pradesh for being found in possession of liquor in the dickey of the car and he has also departmentally proceeded against and was punished with stoppage of two annual increments, but on an appeal, his punishment was set aside. Thus, when no punishment was awarded to the main accused, there is no justification to sustain the proceedings awarded to the appellant, who has been inflicted the punishment simply on the ground that he being incharge was negligent in keeping control over his subordinate." 16. On reading the above-extracted judgment of the High Court, it becomes clear that the High Court has not framed the substantial questions of law as raised by the appellant before it in terms of proviso to Section 100, sub-section (5) of the Code of Civil Procedure and dismissed the Second Appeal in slip shot manner without assigning any independent reason. 17. We have independently examined the entire material on http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 record and find that the appellant had filed a detailed reply to the show-cause notice dated 18.03.1997 and in support of his defence, he filed statement of HC Vijay Pal dated 30.07.1996. A copy of the said statement has been placed on record as Annexure P-1, which reads as under:- "I, Vijay Pal Chaudhari S/o Madan Singh R/o not legible, Tehsil Jaggar, Distt. Rohtak Haryana states that he started journey on Government duty from Panchkula to Hyderabad on 25.07.96. I purchased [12] bottles of IML at "Quota Rajasthan" for "personal consumption" as I have to stay in Hyderabad for 15 days to attend the Govt. work. I purchased [12] bottles of IML at the rate of Rs.80/- each bottle. I kept the above IML bottles in the dickey of the car without the knowledge of Man Singh. The said 12 bottles of IML have been recovered and seized by the Excise Officer at prohibited excise check post \026 ICP Bhorj on 30.07.96 at about 7.30 a.m. I am not aware about the implementation of prohibition Act in the A.P. State. Sd/- Vijay Pal Choudhari 30.07.96" 18. In view of the factual backdrop and the above-stated statement of HC Vijay Pal, we are of the opinion that the respondents cannot be permitted to resort to selective treatment to the appellant and HC Vijay Pal, who was involved in criminal case besides departmental proceedings. HC Vijay Pal has been exonerated by the appellate authority mainly on the ground of his acquittal in the criminal case, whereas in departmental proceedings he has been found guilty by the disciplinary authority and was awarded punishment for serious misconduct committed by him as police personnel. 19. We may reiterate the settled position of law for the benefit of the administrative authorities that any act of the repository of power whether legislative or administrative or quasi-judicial is open to challenge if it is so arbitrary or unreasonable that no fair minded authority could ever have made it. The concept of equality as enshrined in Article 14 of the Constitution of India embraces the entire realm of State action. It would extend to an individual as well not only when he is discriminated against in the matter of exercise of right, but also in the matter of imposing liability upon him. Equal is to be treated equally even in the matter of executive or administrative action. As a matter of fact, the doctrine of equality is now turned as a synonym of fairness in the concept of justice and stands as the most accepted methodology of a governmental action. The administrative action is to be just on the test of ’fair play’ and reasonableness. We have, therefore, examined the case of the appellant in the light of the established doctrine of equality and fair play. The principle is the same, namely, that there should be no discrimination between the appellant and HC Vijay Pal as regards the criteria of punishment of similar nature in departmental proceedings. The appellant and HC Vijay Pal were both similarly situated, in fact, HC Vijay Pal was the real culprit who, besides departmental proceedings, was an accused in the excise case filed against him by the Excise Staff of Andhra Pradesh for http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6 violating the Excise Prohibition Orders operating in the State. The appellate authority exonerated HC Vijay Pal mainly on the ground of his acquittal by the criminal court in the Excise case and after exoneration, he has been promoted to the higher post, whereas the appeal and the revision filed by the appellant against the order of punishment have been rejected on technical ground that he has not exercised proper and effective control over HC Vijay Pal at the time of commission of the Excise offence by him in the State of Andhra Pradesh. The order of the disciplinary authority would reveal that for the last about three decades the appellant has served the Police Department of Haryana in different capacity with unblemished record of service. 20. In the backdrop of the above-mentioned facts and circumstances of the case, we are of the view that the order of the disciplinary authority imposing punishment upon the appellant for exhibiting slackness in the discharge of duties during his visit to Hyderabad when HC Vijay Pal was found involved in Excise offence, as also the orders of the appellate and revisional authorities confirming the said order are unfair, arbitrary, unreasonable, unjustified and also against the doctrine of equality. The High Court has failed to appreciate and consider the precise legal questions raised by the appellant before it and dismissed the Second Appeal by unreasoned judgment. The judgment of the High Court, therefore, confirming the judgments and decrees of the first appellate court and that of the trial court is not sustainable. The appellant deserves to be treated equally in the matter of departmental punishment initiated against him for the acts of omissions and commissions vis-‘-vis HC Vijay Pal, the driver of the vehicle. 21. However, in normal course we could have remitted the case to the High Court for taking fresh decision, but we are of the opinion that in a case of this nature, we should in exercise of our extra-ordinary jurisdiction under Article 142 of the Constitution of India decided the case on merits to avoid further delay in deciding the Regular Second Appeal by the High Court. 22. In the result, for the above-said reasons and discussions, the appeal is, accordingly, allowed. The judgment dated 20.03.2006 of the High Court in RSA No. 4272 of 2005 confirming the judgments and decrees of the courts below shall stand set aside. Consequently, Civil Suit No. 571/1 of 2002 on the file of the Additional Civil Judge (Senior Division), Sonepat, is decreed in terms of the relief sought for. 23. In the facts and circumstances of the case, the parties are left to bear their own costs.