UNION OF INDIA vs. EX. CONSTABLE RAM KARAN

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL   APPEAL   NO(S).    6723    OF 2021 (Arising out of SLP(Civil) No(s). 34160 of 2016) UNION OF INDIA & ORS. …..APPELLANT(S) VERSUS EX. CONSTABLE RAM KARAN …..RESPONDENT(S) J U D G M E N T Rastogi, J. 1. Leave granted. 2. Union   of   India,   in   the   instant   appeal,   has   challenged   the judgment and order passed by the Division Bench of the High Court of Delhi substituting the penalty of removal from service inflicted on the respondent after holding disciplinary inquiry as provided under Rule 27 of The Central Reserve Police Force Rules, 1955 (hereinafter being referred to as the “Rules 1955”) with confinement of respondent Signature Not Verified Digitally signed by JAGDISH KUMAR Date: 2021.11.11 17:33:45 IST Reason: from 1.00 p.m. to 10.00 p.m. in quarter guard jail without noticing the mandate of the nature of punishments indicated under Section 1 11(1) of The Central Reserve Police Force Act, 1949 (hereinafter being referred to as the “Act 1949”). 3. The brief facts of the case culled out from the record are that the respondent joined service with the Central Reserve Police Force in the year 1983 and was on attachment duty at Group Centre, CRPF. In 2003,   his   wife   was   under   treatment   of   Dr.   Nazir,   Gynaecologist th (complainant).     On   12   September   2003,   the   respondent accompanied with his wife forcibly entered into the chamber of the Dr. Nazir­complainant and asked him to attest the reimbursement of medical claims and upon his refusal, the respondent verbally abused and physically struck the Doctor­Complainant, resulting in injuries. He was escorted out by the Constable Suresh, who also happened to see the conduct of the respondent and his wife.  Respondent not only misbehaved and abused the Doctor­complainant while on duty in which   he   sustained   injuries   on   his   face   but   to   conceal   his misconduct, he made a false allegation of sexual harassment on his wife against the Doctor­complainant.  For such a gross misconduct, which   he   had   committed   while   in   service,   he   was   placed   under th suspension and a Charge Memo dated 29  October, 2003 for holding 2 disciplinary inquiry under Rule 27 of the Rules 1955 came to be served upon him for (i) violation of Section 11(1) of the Rules 1955, for misbehaving and abusing and injuring the Doctor­complainant while on official duty; and (ii) for instituting false criminal charges of sexual harassment against the Doctor­complainant.  Article of Charge 1   and   Charge   2   of   the   Charge   Memo   along   with   the   details   are reproduced hereunder:­ “ARTICLE I Constable Driver No.961340413 Ram Karan of 120BN while being at the post of Constable have violated rule 11(1) being the member of the force on 12.9.03 around 12.00 senior medical officer who was on official duty Const. Ram Karan misbehaved and abused due to which received injuries near bus left eye which is punishable under the act. ARTICLE II Constable Driver Ram Karan 120 BN while being posted in Pinjore as Const/Driver in the Month of September 2003 has violated CRPF   rules   1949   rule   11(1)   being   the   member   of   the   force misbehaved with doctor Abdul Nair abused him that the doctor had misbehaved with his wife Savita Devi who has visited the doctor along with her husband who had violated the said rules.” Details       “The said Const/Driver Rain Karan did 10.3.03 to 26.9.03 was posted   in   Pinjore.   Wife   of   Const/Driver   were   under   treatment   of senior   medical   officer   Dr.   Nazir   on   11.9.03   has   set   her   case   for consideration. Smt. Savita dated 12.9.03 around 11.15 has visited Dr. Nazir with Cash memo No.2137 dated 11.9.03 she left the room that her husband is going to teach him a lesson. Around 12.00 driver Ram Karan visited the office saying to authorize the cash memo in which medicine prescribed by the doctor were not mentioned when refused he misbehaved and abused the doctor. 3       The said, misbehaviour was reported by Dr. Abdul Nazir to the senior official Pinjore on the complaint of Abdul Nazir action was taken against Cont. Ram Karan and suspended on the same day. In order   to   gain   sympathy   of   the   general   public   he   falsely   made allegation against Dr. Nazir of sexual abuse of his wife. According to const. Ram Karan his wife Savita was under treatment of Dr. Abdul Nazir   and   had   gone   for   a   checkup.   During   check   up   Dr.   Nazir sexually abused her and on calling her husband for help and when his husband entered the room he was beaten by the doctor. Hence   Cont./Driver   Ram   Karan   has   made   false   allegations against Dr. Nazir of sexual abuse of his wife Savita. His only purpose of doing so was to save himself from injury and gain sympathy of public although according to witnesses on 12.9.03 around 12.00 he along with his wife has entered the room of the doctor.” 4. The departmental inquiry was conducted by the disciplinary authority in terms of the procedure prescribed under Rule 27 of Rules   1955   and   after   affording   an   opportunity   of   hearing,   the disciplinary authority found both the charges proved against him after due compliance of the principles of natural justice and taking note of the gravity of the charges which were found proved and all other factors into consideration, punished him with the penalty of th removal from service by an Order dated 14  July, 2004. 5. The Departmental Appeal preferred against the Order dated th 14  July, 2004 before the Appellate Authority came to be dismissed rd by an Order dated 3  January, 2006 and the revision petition also st came to be rejected by the revisional authority by an Order dated 1 4 October,   2008.     The   penalty   of   removal   from   service   and consequential orders passed by the appellate/revisional authority was the subject matter of challenge by filing writ petition before the High Court of Delhi under Article 226 of the Constitution at the instance of the respondent. 6. After   taking   note   of   the   factual   matrix   on   record   and   the submissions made, the High Court under its impugned judgment th dated 11   February, 2016 upheld the charges which were found proved by the disciplinary authority during the course of inquiry. However, substituted the penalty of removal from service inflicted upon the respondent in exercise of the power of judicial review and recorded a finding that looking into the nature of allegations which stand   proved,   the   punishment   of   removal   from   service   is disproportionate to the proved misconduct to confinement of the respondent from 1.00 p.m. to 10.00 p.m. in quarter guard jail as the   adequate   punishment   with   a   further   direction   for   his reinstatement with immediate effect with entitlement of salary and other benefits admissible to him under the law for the purposes of 5 calculating   the   pensionary   benefits.     The   relevant   paras   of   the th impugned judgment dated 11  February, 2016 are as under:­ “19. The evidence of PW­5 Suresh shows that on entering into Dr. Nazir’s room, he saw both the doctor and the appellant scuffling with each other and they were separated through his intervention. There is nothing on record to show that the appellant had acted in a pre­ meditated  manner   or   had  planned  the   whole   thing.  The   incident appears to have occurred at the spur of the moment. Although the court cannot be certain about the circumstance, yet there can be a reasonable doubt as to whether there was anything spoken to the petitioner’s wife, by Dr. Nazir, which led to the scuffle or altercation. Whilst the version about the assault on the petitioner’s wife may be doubtful,   the   statement   made   to   the   police   that   the   doctor   had expressed   something   about   her   character   in   the   context   of   her inability to produce the prescribed medication, for verification, is still open to judicial scrutiny in the application under Section 156(3) of Cr.P.C. of his wife.  20. Keeping in view the totality of the circumstances of this case, we are of the view that the penalty of removal from service, especially when the petitioner has clean record of 11 years of previous service, is disproportionate to the proved charges. Given the circumstances of the case, we feel that confinement of petitioner from 1.00 PM noon to 10.00   PM   in   quarter   guard   jail   was   sufficient   punishment.   We accordingly   order   for   the   reinstatement   of   the   petitioner   with immediate   effect.   The   respondents   are   also   directed   to   treat   the period from the date of dismissal till the reinstatement as per the provisions of law. The petitioner is also entitled for salary and other benefits admissible in law. He shall be considered on duty during this period for the purpose of calculation of pensionary benefits. The petition is allowed in the above terms. No costs.” th 7. This   Court,   while   issuing   notice   by   an   Order   dated   18 November 2016, stayed the operation of the impugned judgment th dated 11  February, 2016. 6 8. Ms. Madhavi Divan, learned ASG appearing for the Union of India submits that the interference which has been made by the High Court under its limited scope of judicial review under Article 226 of the Constitution is a clear abuse of judicial discretion and such a gross misconduct which was committed by the respondent while serving as member of discipline force in CRPF, in no manner, was pardonable. 9. Learned   counsel   further   submits   that   Section   11   of   the scheme of Act 1949 has been completely overlooked by the High Court.  That in terms of Section 11, the competent authority may award in lieu of or in addition to suspension or dismissal, any one or more of the punishments including confinement in quarter guard jail or removal referred to under clauses (d) and (e) of Section 11(1) of the Act, 1949. 10. Learned   counsel   further   submits   that   the   High   Court   has proceeded on its own perception as if it was a case of criminal trial where incident can be condoned if it has been committed without pre­meditated manner or occurred at the spur of the moment.  This theory may not apply in the case of departmental enquiry and in 7 the given circumstances, the interference made by the High Court in substituting punishment under the impugned judgment dated th 11  February 2016 is unsustainable in law and deserves to be set aside. 11. In   support   of   her   submission,   learned   counsel   has   placed reliance on the judgment of this Court in   Union of India and 1 Others Vs. Ghulam Mohd. Bhat.   12. On the other hand, Mr. Ashok Agrwaal, learned counsel for the respondent,   while   supporting   the   finding   recorded   by   the   High Court in the impugned judgment submits that the respondent had rendered, by that time, 11 years of unblemished service and he had full   respect   and   regard   to   Dr.   Nazir­complainant   but   the circumstances   created   at   the   given   time   were   such   that   were beyond his control and the High Court has taken note of not only the unblemished service of 11 years but in totality of the facts under consideration while holding the punishment of removal from service,   to be disproportionate to the charges proved against him 1 2005(13) SCC 228. 8 and what has been considered by the High Court in the impugned judgment is not only substituting the punishment but protecting the   rights   of   the   respondent   and   his   family   and   to   save   his livelihood and submits that a justice has been done by the High Court under the impugned judgment which may not require any interference by this Court. 13. We have heard learned counsel for the parties and with their assistance perused the material available on record. 14. The service conditions of member of the force are governed in accordance with provisions of the Act 1949.  Section 9 and Section 10   provides   the   nature   of   “more   heinous   offences/less   heinous offences”.  The nature of punishments have also been provided for more   heinous   offences/less   heinous   offences,   if   found   proved against member of the force are in the form of imprisonment for a term provided under scheme of the Act.   At the same time, the nature of minor punishments are provided under Section 11 of the Act   1949   and   the   procedure   to   be   followed   by   the   disciplinary authority has been prescribed under Rule 27 of the Rules 1955. The relevant paras are as under:­  9

(a) reduction in rank; (b)   fine   of   any   amount   not   exceeding   one   month’s   pay   and allowances; (c)     confinement   to   quarters,   lines   or   camp   for   a   term   not exceeding one month; (d) confinement in the quarter­guard for not more than twenty­ eight days, with or without punishment drill or extra guard, fatigue or other duty; and (e)  removal from any office of distinction or special emolument in the Force. ......”. “ Rule   27.   Procedure   for   the   Award   of   Punishments.­   (a)   The Punishments shown as items 1 to 11 in column 2 of the table below may he   inflicted   or   non­Gazetted   Officers   and   men   of   the   various   ranks shown in each of the headings of columns 3 to 6, by the authorities named below such headings under the conditions mentioned in column 7.

10

11

12 16. The use of words ‘in lieu of, or in addition to, suspension or dismissal’,   appearing   in   Section   11(1)   clearly   indicates   that   the authorities mentioned therein are empowered to award punishment of suspension or dismissal to member of the force who is found guilty   and   in   addition   to,   or   in   lieu   thereof,   the   punishment mentioned in clause (a) to (e) may also be awarded. 17. It may be noted that more heinous offences or less heinous offences prescribe penalty of sentence of imprisonment if member of the force is found guilty.  At the same time, Section 11 is clear and unambiguous and prescribe those minor punishments which the competent authority may award in a departmental inquiry in lieu of or in addition to suspension or dismissal any one or more of the punishments to member of the force as referred under clauses (a) to (e) of Section 11(1) of the Act 1949 even if the member has not been prosecuted for an offence under Section 9 or Section 10 of the Act.  18. It is also well settled that removal and dismissal from service stand on the same footing and both terminate the relationship of employer/employee.  The only difference between the two is that in 13 the case of dismissal, it precludes the employee from seeking future employment in the Government while in the case of removal, he is not   disqualified   from   any   future   employment.     By   virtue   of   an explanation appended to Rule 27 of the scheme of Rules 1955, the rule making authority has made it clear that dismissal of a member of the force precludes him from being re­employed in Government service, while removal of any such member from the force shall not be   disqualification,   for   any   future   employment   (other   than   an employment   in   the   Central   Reserve   Police   Force)   under   the Government. 19. In the instant case, the respondent has been punished with penalty of removal from service after the charges levelled against him stood proved by the disciplinary authority in a departmental inquiry   held   against   him   after   going   through   the   procedure prescribed under Rule 27 of the Rules 1955.  Such nature of minor punishment   of   removal   from   service   could   be   in   addition   to dismissal as being provided under Section 11 of the Act 1949.   14 20. Section 11 of the Act 1949 has been completely overlooked by the High Court while examining as to whether the punishment of removal from service could be inflicted in lieu of or in addition to dismissal from service to member of the force, if the misconduct stands proved in the course of disciplinary inquiry and after it was confirmed by the High Court under the impugned judgment. 21. The nature of allegations against the respondent are indeed grave in nature as the respondent not only threatened the Doctor­ complainant but has misbehaved and abused and injured him and made false allegations against him of sexual harassment to his wife. Such a nature of misconduct which has been committed by the respondent once stand proved is unpardonable and if the authority has considered it appropriate to punish him with penalty of removal th from service by an Order dated 14  July 2004 and confirmed by the appellate/revisional   authority   and   by   the   High   Court   in   the impugned judgment leaves no sympathy for retention in service and that too in a discipline force like CRPF. 15 22. The well ingrained principle of law is that it is the disciplinary authority, or the appellate authority in appeal, which is to decide the nature   of   punishment   to   be   given   to   the   delinquent   employee. Keeping in view the seriousness of the misconduct committed by such an employee, it is not open for the Courts to assume and usurp the function of the disciplinary authority. 23. Even   in   cases   where   the   punishment   imposed   by   the disciplinary authority is found to be shocking to the conscience of the   Court,   normally   the   disciplinary   authority   or   the   appellate authority should be directed to reconsider the question of imposition of   penalty.   The   scope   of   judicial   review   on   the   quantum   of punishment is available but with a limited scope.   It is only when the penalty imposed appears to be shockingly disproportionate to the nature of misconduct that the Courts would frown upon.  Even in such a case, after setting aside the penalty order, it is to be left to the disciplinary/appellate authority to take a call and it is not for the Court to substitute its decision by prescribing the quantum of punishment. However, it is only in rare and exceptional cases where the court might to shorten the litigation may think of substituting 16

2 1995(6) SCC 749 3 (2013) 12 SCC 372 17

18

19

20

21

22