Full Judgment Text
REPORTABLE
2023INSC798
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 11871 OF 2014
THE STATE OF PUNJAB AND OTHERS …APPELLANTS
Versus
JASWANT SINGH ...RESPONDENT
WITH
CIVIL APPEAL NO. 11634 OF 2014
J U D G M E N T
J. K. MAHESHWARI, J.
1. In the present appeals, respondent Jaswant Singh was
recruited as a constable with Punjab Police. During probation, he
was discharged from the services by Senior Superintendent of
Police, Amritsar (hereinafter referred to as “S.S.P.” ) in exercise of
power under Rule 12.21 of Punjab Police Rules, 1934 (hereinafter
referred to as “PPR” ). Challenging the same, the respondent-
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2023.09.05
17:32:02 IST
Reason:
plaintiff filed a suit, which was partly decreed by the Trial Court
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and the discharge order was held to be illegal on the ground that
it was passed in violation of the principles of natural justice.
2. Assailing the same, the appellants/State preferred first
appeal before Additional District Judge, Amritsar. Simultaneously,
the respondent-plaintiff also filed a first appeal and sought relief
of mandatory injunction on the ground that since the order
discharging him from services was not found legally sustainable,
therefore, he should be allowed to join duty and should be granted
all the consequential benefits. The first appellate Court by common
judgment dismissed the appeal filed by State and allowed the
appeal of the respondent-plaintiff holding him entitled to receive
all service benefits as accrued.
3. Challenging the common judgment passed by the first
appellate Court, two regular second appeals were filed before the
High Court by the State Government. The first one was against
the judgment in their appeal passed by the first appellate Court
and the second was against the grant of mandatory injunction
granting all service benefits to the respondent-plaintiff. Both the
appeals were dismissed by the impugned judgment, against which
the present appeals have been filed.
4. Brief facts of the case are that, the respondent-plaintiff was
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appointed as constable in Punjab Police on probation, who joined
on 12.11.1989 and was allotted number 1669. He was sent for
training to ‘Police Recruits Training Centre, Jahan Khelan, District
“Training Centre”
Hoshiarpur’ (hereinafter referred to as ).
Meanwhile, he along with other recruit constables were sent to
Amritsar on 24.11.1990 for special duty as security guards. After
the completion of the said assignment, all the constables deputed
on duty were relieved and they reported back to the Training
Centre, except respondent-plaintiff who remained absent without
any intimation. The Superintendent of Police of the Training
Centre (hereinafter referred to as “S.P.” ), came to know about such
conduct and reported to S.S.P. Amritsar vide memorandum dated
21.02.1991. It was stated therein that owing to prolonged absence
from duty without intimation, respondent-plaintiff had no interest
in training, and he lacked a sense of responsibility. Therefore, it
was recommended that he cannot prove himself to be a good,
efficient police officer and he is setting a bad precedent for other
trainees. The S.P. further recommended for his discharge from
service under Rule 12.21 of PPR with a request to strike-off his
name from the rolls of the Training Centre with immediate effect
treating the absence period as on leave without pay. In furtherance
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to the said recommendation, the S.S.P. passed the order dated
28.03.1991, discharging the respondent-plaintiff. The said order is
relevant and for ready reference is being reproduced as under:
“ ORDER
Constable Jaswant Singh No. 1669/ASR S/o Shri Hazara
Singh, caste Jat, R/o Village Thoba, PS Ramdass, Police
District Majitha is hereby discharged from service under
P.P.R. 12.21 as he is not likely to become an efficient Police
Officer. His absent period from 24.11.1990 to date is treated
as non-duty non pay.
Issue orders in OB.
Sd/-xxxxxxxxxxx
Sr. Superintendent of Police,
Amritsar
No. 11369 – 76/B Dated 28.03.1991 ”
5. The respondent-plaintiff being aggrieved by the order of
discharge, filed ‘Civil Suit No. 306 of 1994’ seeking declaration that
the said order is illegal, unconstitutional, null and void. He also
prayed for a relief of mandatory injunction against appellants-
defendants to take him back in service and grant arrears of salary
and other benefits accrued to him for the said period. It was stated
by him that he had worked with utmost diligence and efficiency.
When he was sent as security guard to Amritsar on special duty,
he fell sick and had to take medical treatment due to which he
could not join the duty on time. After recovery, when he made an
attempt to re-join his duty along with medical and fitness
certificates, he was not allowed to join the duty and was discharged
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from service without any show-cause notice and affording an
opportunity of hearing. The said action was challenged by him
alleging gross violation of the principles of natural justice.
6. The appellants-defendants contested the suit raising
preliminary objection regarding its maintainability and being
barred by time. Due to not joining S.P., Training Centre as
defendant, the objection regarding non-joinder of necessary party
was also taken. On merits, it was pleaded that the order of
discharge has rightly been passed by the competent authority in
exercise of power under Rule 12.21 of PPR, and therefore, the suit
be dismissed.
7. The Civil Judge (Jr. Division), Amritsar, vide judgment dated
12.01.2000, partly decreed the suit recording a finding that order
of discharge was passed without affording an opportunity of
hearing to the respondent-plaintiff. It was held that, the order of
discharge passed by the appellants-defendants is in violation of
the principles of natural justice. The Trial Court further directed
the appellants-defendants to remove the said procedural
irregularity within two months and decide the case of respondent-
plaintiff after affording due opportunity of hearing.
8. The said judgment was challenged by the appellants on the
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ground that the respondent-plaintiff was a probationer constable
and hence, the power under Rule 12.21 of PPR has rightly been
exercised to discharge him from duty. The Trial Court has not duly
considered the said provisions in the right perspective.
Simultaneously, due to non-grant of mandatory injunction, the
respondent-plaintiff also preferred appeal contending that since
the order of discharge was not found legally sustainable, therefore,
he should be allowed to join the duties granting all consequential
benefits. Both the appeals were decided by a common judgment
dated 14.02.2002. The first appellate Court dismissed the appeal
filed by the appellants/State, whereas the appeal filed by
respondent-plaintiff was allowed and he was held entitled to all the
service benefits as accrued. However, the Court granted liberty to
the appellants to proceed against respondent-plaintiff under Rule
16.24 of PPR. The said judgment and decree was confirmed by
High Court vide common impugned judgment. Being aggrieved by
the same, these appeals have been preferred by State.
9. Learned counsel for the appellants contends that the
respondent was appointed on probation and during training, he
was sent for special duty along with other trainee/recruited
constables. After the completion of the deputation, while the other
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trainee constables reported back to the Training Centre and joined,
the respondent-plaintiff neither reported back nor gave any
intimation for his non-reporting. Therefore, the S.P., Training
Centre, made a recommendation to S.S.P., Amritsar to exercise
power under Rule 12.21 of PPR to discharge the probationary
constable. In the said recommendation, it was indicated that the
act of non-reporting at the Training Centre without any intimation
reflects absolute lack of interest in training and sense of
responsibility. In the said view, S.P. further reported that
respondent-plaintiff cannot prove himself to be a good and efficient
police officer. Hence, on the said recommendation, the order of
discharge has rightly been passed under Rule 12.21 PPR by the
S.S.P. within the period of three years from date of enrolment as
the probationer constable was found unlikely to prove an efficient
police officer. It is further urged that the order of termination is
simpliciter and not punitive or stigmatic in nature and the High
Court while affirming the judgment and decree of the Courts below
committed grave error in law. In support of the said contentions,
reliance has been placed on 3-Judge Bench judgment of this Court
in the case of “State of Punjab and Others Vs. Sukhwinder
Singh, (2005) 5 SCC 569” and also on the judgment in the case
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of “State of Punjab and others Vs. Constable Avtar Singh,
(2008) 7 SCC 405” .
10. Per contra, learned counsel for the respondent contends that
the impugned order of discharge is not simpliciter, but it is
punitive. It is urged that, recommendation made by S.P., Training
Centre, indicates that the foundation of such recommendation is
based on an allegation of misconduct. Therefore, it was mandatory
to conduct an inquiry following the procedure contemplated under
Rule 16.24 of PPR and for the said reason, the Courts below have
rightly set-aside the order of discharge. It is further urged that the
concurrent finding as recorded does not warrant any interference
in these appeals. In support of the said contention, counsel for the
respondent has placed reliance on the judgment of this Court in
the case of “Amar Kumar Vs. State of Bihar and Others, (2013)
4 PLJR 269” and “Ratnesh Kumar Choudhary Vs. Indira
Gandhi Institute of Medical Sciences, Patna, Bihar and
Others, (2015) 15 SCC 151” .
11. Having heard learned counsel for the parties and looking to
the nature of the order passed against the respondent as quoted
above, it is apparent that the respondent was discharged from
service under Rule 12.21 of PPR as the appellants were of the
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opinion that the probationer constable was not likely to become an
efficient police officer. In the said context, to appreciate the issue
in detail, reference to Rule 12.21 of PPR is relevant and the same
is reproduced hereinbelow:
“12.21 – A constable who is found unlikely to prove an
efficient police officer may be discharged by the
Superintendent at any time within three years of enrolment.
There shall be no appeal against an order of discharge
under this Rule. ”
12. The Full Bench of the Punjab & Haryana High Court in the
case of “Sher Singh, Ex-Constable Vs. State of Haryana & Ors.,
1994 SCC OnLine P&H 166” has examined the content and
scope of Rules 12.21, 19.3 and 19.5 of PPR in detail. In the said
case, the High Court held that during the period of probation the
constable remains under surveillance and is kept in close
supervision. The probationer has no right to the post and the
services are terminable at any time during the said period. The
probationer can secure his position in service only if he convinces
the Superintendent of Police that he is likely to prove as an efficient
police officer. It was further stated that, if on a consideration of the
relevant material, the Superintendent of Police finds that a
particular constable is not active, disciplined, self-reliant,
punctual, sober, courteous, straightforward or that he does not
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possess the knowledge of the technical details of the work required
to be performed by him, he can reasonably form an opinion that
he is not likely to prove an efficient police officer. The Full Bench
further held that in such a situation, the Superintendent of Police
can invoke his power under Rule 12.21 of PPR and can discharge
the constable from the force. The observations as made by Full
Bench of the High Court have been approved by this Court in the
case of Sukhwinder Singh (supra) wherein it was observed that
this Court is in agreement with the view taken by the Full Bench
of the High Court. In the said case, this Court relied upon the
judgment of “Superintendent of Police Vs. Dwarka Das, (1979)
3 SCC 789” , in which also Rule 12.21 and Rule 12.21(3) of PPR
were dealt with, and it was held that the Superintendent of Police
has the power to discharge the probationer within the period of
probation.
13. In the case of “State of Punjab and Others Vs. Balbir
Singh, (2004) 11 SCC 743” , this Court had an occasion to
consider Rule 12.21 of PPR and in paragraphs 5, 7 and 11, this
Court observed as thus –
| “ | 5. Thus, the order of discharge simpliciter, prima facie, is |
|---|---|
| not punitive, it being in terms of Punjab Police Rule 12.21, | |
| but the question still is whether the incident which led to the | |
| passing of that order was motive or inducing factor or was |
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the foundation of order of discharge.
| 7. Thus the principle that in order to determine whether the | |
|---|---|
| misconduct is motive or foundation of order of termination, | |
| the test to be applied is to ask the question as to what was | |
| the “object of the enquiry”. If an enquiry or an assessment | |
| is done with the object of finding out any misconduct on the | |
| part of the employee and for that reason his services are | |
| terminated, then it would be punitive in nature. On the other | |
| hand, if such an enquiry or an assessment is aimed at | |
| determining the suitability of an employee for a particular | |
| job, such termination would be termination simpliciter and | |
| not punitive in nature. This principle was laid down by | |
| Shah, J. (as he then was) as early as 1961 in the case | |
| of State of Orissa v. Ram Narayan Das, (1961) 1 SCR 606 : | |
| AIR 1961 SC 177 : (1961) 1 LLJ 552. It was held that one | |
| should look into “object or purpose of the enquiry” and not | |
| merely hold the termination to be punitive merely because | |
| of an antecedent enquiry. Whether it (order of termination) | |
| amounts to an order of dismissal depends upon the nature | |
| of the enquiry, if any, the proceedings taken therein and the | |
| substance of the final order passed on such enquiry. On the | |
| facts of that case, the termination of a probationer was | |
| upheld inasmuch as the purpose of the enquiry was held to | |
| be to find out if the employee could be confirmed. The | |
| purpose of the enquiry was not to find out if he was guilty | |
| of any misconduct, negligence, inefficiency or other | |
| disqualification. |
| 11. In the light of the above legal position, we will now | |
|---|---|
| determine whether, in substance, the order of discharge in | |
| the present case is punitive in nature. For this purpose it | |
| would be necessary to ascertain, firstly, the “nature of | |
| enquiry” i.e. whether the termination is preceded by a full- | |
| scale formal enquiry into allegations involving misconduct | |
| on the part of the respondent, which culminated in the | |
| finding of guilt, and, secondly, the “purpose of the enquiry” | |
| i.e. whether the purpose of the enquiry is to find out any | |
| misconduct on the part of the employee or it is aimed at | |
| finding out as to the respondent being unlikely to prove as | |
| an efficient police officer.” |
14. Similarly, this Court in the case of “Ravindra Kumar Misra
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Vs. U.P. State Handloom Corporation Ltd. and Another, 1987
(Supp) SCC 739” , while dealing the case of termination of a
temporary employee, made a distinction between simpliciter
termination and punitive termination applying the test of motive
and foundation. This Court clarified the said distinction and
observed as under –
| “6. As we have already observed, though the provisions of | |
|---|---|
| Article 311(2) of the Constitution do not apply, the Service | |
| Rules which are almost at par make the decisions of this | |
| Court relevant in disposing of the present appeal. In several | |
| authoritative pronouncements of this Court, the concept of | |
| “motive” and “foundation” has been brought in for finding | |
| out the effect of the order of termination. If the delinquency | |
| of the officer in temporary service is taken as the operating | |
| motive in terminating the service, the order is not considered | |
| as punitive while if the order of termination is founded upon | |
| it, the termination is considered to be a punitive action. This | |
| is so on account of the fact that it is necessary for every | |
| employer to assess the service of the temporary incumbent | |
| in order to find out as to whether he should be confirmed in | |
| his appointment or his services should be terminated. It may | |
| also be necessary to find out whether the officer should be | |
| tried for some more time on temporary basis. Since both in | |
| regard to a temporary employee or an officiating employee | |
| in a higher post such an assessment would be necessary | |
| merely because the appropriate authority proceeds to make | |
| an assessment and leaves a record of its views the same | |
| would not be available to be utilized to make the order of | |
| termination following such assessment punitive in | |
| character. In a large democracy as ours, administration is | |
| bound to be impersonal and in regard to public officers | |
| whether in government or public corporations, assessments | |
| have got to be in writing for purposes of record. We do not | |
| think there is any justification in the contention of the | |
| appellant that once such an assessment is recorded, the | |
| order of termination made soon thereafter must take the | |
| punitive character.” |
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15. In the same context, this Court in the case of “Pavanendra
Narayan Verma Vs. Sanjay Gandhi PGI of Medical Sciences
and Another, (2002) 1 SCC 520” has reiterated the same
principle in the matter of termination of a probationer. It has been
observed as thus:
| “29. Before considering the facts of the case before us one | |
|---|---|
| further, seemingly intractable, area relating to the first test | |
| needs to be cleared viz. what language in a termination | |
| order would amount to a stigma? Generally speaking, when | |
| a probationer's appointment is terminated it means that the | |
| probationer is unfit for the job, whether by reason of | |
| misconduct or ineptitude, whatever the language used in | |
| the termination order may be. Although strictly speaking, | |
| the stigma is implicit in the termination, a simple termination | |
| is not stigmatic. A termination order which explicitly states | |
| what is implicit in every order of termination of a | |
| probationer's appointment, is also not stigmatic. The | |
| decisions cited by the parties and noted by us earlier, also | |
| do not hold so. In order to amount to a stigma, the order | |
| must be in a language which imputes something over and | |
| above mere unsuitability for the job.” |
16. After considering the various pronouncements on the similar
issue, this Court in the case of Sukhwinder Singh (supra) in
paragraph 20 observed as thus:
“20. In the present case neither any formal departmental
inquiry nor any preliminary fact-finding inquiry had been
held and a simple order of discharge had been passed. The
High Court has built an edifice on the basis of a statement
made in the written statement that the respondent was a
habitual absentee during his short period of service and has
concluded therefrom that it was his absence from duty that
weighed in the mind of the Senior Superintendent of Police
as absence from duty is a misconduct. The High Court has
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| further gone on to hold that there is direct nexus between | |
|---|---|
| the order of discharge of the respondent from service and | |
| his absence from duty and, therefore, the order discharging | |
| him from service will be viewed as punitive in nature calling | |
| for a regular inquiry under Rule 16.24 of the Rules. We are | |
| of the opinion that the High Court has gone completely | |
| wrong in drawing the inference that the order of discharge | |
| dated 16-3-1990 was, in fact, based upon misconduct and | |
| was, therefore, punitive in nature, which should have been | |
| preceded by a regular departmental inquiry. There cannot | |
| be any doubt that the respondent was on probation having | |
| been appointed about eight months back. As observed | |
| in Ajit Singh v. State of Punjab [(1983) 2 SCC 217 : 1983 | |
| SCC (L&S) 303 : AIR 1983 SC 494] the period of probation | |
| gives time and opportunity to the employer to watch the | |
| work, ability, efficiency, sincerity and competence of the | |
| servant and if he is found not suitable for the post, the | |
| master reserves a right to dispense with his service without | |
| anything more during or at the end of the prescribed period, | |
| which is styled as period of probation. The mere holding of | |
| preliminary inquiry where explanation is called from an | |
| employee would not make an otherwise innocuous order of | |
| discharge or termination of service punitive in nature. | |
| Therefore, the High Court was clearly in error in holding that | |
| the respondent's absence from duty was the foundation of | |
| the order, which necessitated an inquiry as envisaged | |
| under Rule 16.24(ix) of the Rules.” |
17. The said judgment has been followed by this Court in the case
of Avtar Singh (supra) and in paragraph 11 of the said judgment
observed as thus:
“11. We have heard learned counsel for the parties. We are
in total agreement with the submission of the learned
counsel for the State of Punjab that the controversy involved
in this case is no longer res integra. Learned counsel
appearing for the respondent had drawn our attention to a
two-Judge Bench decision of this Court in Prithipal
Singh v. State of Punjab [(2002) 10 SCC 133 : 2003 SCC
(L&S) 103] . The Court held that once there is stigma, the
principle is well settled, an opportunity has to be given
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| before passing any order. Even where an order of discharge | |
|---|---|
| looks innocuous, but on a close scrutiny, by looking behind | |
| the curtain if any material exists of misconduct and which | |
| is the foundation of passing of the order of discharge, or | |
| such could be reasonably inferred, then it leaves no room | |
| for doubt that any consequential order, even of discharge, | |
| would be construed as stigmatic. The decision | |
| in Sukhwinder Singh [(2005) 5 SCC 569 : 2005 SCC (L&S) | |
| 705] was given by a three-Judge Bench and in view of that | |
| decision in 2005, there is no scope for this Court to take a | |
| different view. We are squarely bound by the said | |
| decision.” |
18. In view of the principles as reiterated in various judgments
by this Court, if we examine the facts of the case in hand leading
to the order of discharge, then it is crystal clear that respondent-
plaintiff was appointed as a constable and joined the duties on
12.11.1989 on probation. During probation, while he was on
training, he along with other trainee constables was deputed for
law and order duty in Amritsar District on 24.11.1990.
Respondent-plaintiff and other recruits were relieved from the said
duty and reported back at the Training Centre, except respondent-
plaintiff, who remained on prolonged absence without any
intimation to the Training Centre. The S.P., Training Centre, vide
memorandum dated 21.02.1991, made a recommendation to
S.S.P. that the respondent-plaintiff had not shown any interest in
the training and lacks sense of responsibility, further
recommending that he is unlikely to prove himself as a good and
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efficient police officer, hence, he may be discharged under Rule
12.21 of PPR. From perusal of the said Rule, it is apparent that in
case a probationary constable is found unlikely to prove an
efficient police officer, he may be discharged by the Senior
Superintendent of Police at any time within three years from the
date of enrolment. The S.S.P. relying upon the recommendation of
the supervising officer (S.P., Training Centre) formed an opinion
that the probationary constable is found unlikely to prove an
efficient police officer owing to his demeanour as reported and
discussed herein above.
19. In our considered view, all the three Courts misconstrued
Rule 12.21 of PPR and decreed the suit filed by the respondent-
plaintiff. Looking to the contents of the order of discharge, in the
considered opinion of this Court, there is no foundation of
misconduct alleged in the order and it is an order of simpliciter
discharge of a probationer constable. The judgment in the case of
Ratnesh Kumar Choudhary (supra) relied upon by the
respondent is of no help for the simple reason that in that case,
the initial appointment was alleged to be illegal based on a
vigilance report which was on record. Thereafter, notice was issued
on the anvil of the said vigilance report which contained serious
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allegations and in the said peculiar situation, the Court found that
the termination was not simpliciter, but it was punitive
20. Similarly, in the case of Amar Kumar (supra) , wherein the
Court found that the appellant therein had instigated to do
commotion/agitation/protest and also raised slogans by spreading
false rumours in connection with the death of one of the trainees,
which was the foundation to pass the order for termination. Thus,
in the said case, the Court was of the opinion that the order of
termination cannot be simpliciter. In both the cases as referred
above, the allegation of serious misconduct is common, unlike in
the instant case, wherein, the foundation of discharge is not on
any serious allegation or act of misconduct. The discharge order
was passed on the recommendation of the concerned supervisory
authority of the Training Centre due to prolonged absence from
training without any intimation. The authority found that the
probationer constable has no interest in training, and no sense of
responsibility, hence, he cannot prove himself a good, efficient
police officer. In view of above discussion, both the referred cases
are distinguishable on facts.
21. For the reasons discussed above, we are of the considered
opinion that the view taken by the High Court and also by the two
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courts below is completely erroneous in law and must be set-aside.
The appeals are accordingly allowed. The judgments and decree
passed by the High Court and also by the first appellate Court and
Civil Judge (Jr. Division) are set-aside, and the suit filed by the
respondent-plaintiff shall stand dismissed. No order as to costs.
..……..……..........…......J.
(J.K. MAHESHWARI)
……….……...................J.
(K.V. VISWANATHAN)
NEW DELHI;
SEPTEMBER 5, 2023.
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