Full Judgment Text
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PETITIONER:
DEPOT MANAGER, ANDHRA PRADESH STATE ROADTRANSPORT CORPORATIO
Vs.
RESPONDENT:
MOHD. YOUSUF MIYA ETC.
DATE OF JUDGMENT: 20/11/1996
BENCH:
K. RAMASWAMY, G.T. NANAVATI, K. VENKATASWAMI.
ACT:
HEADNOTE:
JUDGMENT:
WITH
CIVIL APPEAL NO.15420-22 OF 1996
(Arising out of SLP (C) Nos.16386, 16868 and 16920 of
1996)
O R D E R
Leave granted.
We have heard learned counsel on both sides.
The facts in appeal arising out of SLP (C) No.16342/96
are sufficient for disposal of the common controversy raised
in these cases.
This appeal by special leave arises from the judgment
of the Division Bench of the Andhra Pradesh High Court, made
on June 18, 1996 in W.P. No.612 of 1996. The appellants had
initiated disciplinary proceedings against the respondent on
the imputation that on September 15, 1995 while driving the
Corporation’s double-decker vehicle near Gandhi Hospital in
Hyderabed city, due to lack of anticipation, he had caused
an accident in which a cyclist died. Consequently, action
was initiated for misconduct and enquiry was ordered for
misconduct under Regulation 28(ix) of the Employees Conduct
Rules, 1963. It would appear that prosecution has been
launched by the police for an offence punishable under
Section 304, Part II, IPC and in some cases under Section
338 IPC and they are pending trial. Therefore, the
respondents filed writ petition in the High Court for stay
of the departmental proceedings. The learned single Judge
stayed the proceedings. On appeal, the Division Bench
confirmed the same. Thus, these appeals by special leave.
It is contended by Sri Altaf Ahmad, the learned
Additional Solicitor General appearing for the appellants
that the High Court was not right in directing stay of the
departmental enquiry on the ground that is would cause
prejudice to the respondents at the trial. In the criminal
case, the question is the culpability of rash and negligent
driving of the respondent. In the departmental enquiry, the
misconduct relates to his failure to anticipate the accident
and prevention thereof by his conduct. Therefore, there
would be no prejudice in conducting the departmental
enquiry. The High Court, therefore, was not right in staying
the proceedings.
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In support thereof, learned counsel has placed reliance
on the judgment of this Court in State of Rajasthan vs. B.K.
Meena & Ors. [(1996) 7 SCALE 363]. Shri L.N. Rao, learned
counsel for the respondent, on the other hand, has contended
that the ratio in that judgment itself would indicated that
only in grave cases, the enquiry should be permitted to be
completed as expeditiously as possible. Otherwise, the
administration would be jeopardised. In this case, such a
grave nature does not arise. The facts in both, the criminal
case and the disciplinary enquiry constitute the same cause
of action or material disclosure of which would gravely
prejudice the defence of the respondents in the criminal
cases. Therefore, the High Court was right in staying the
proceedings. In support thereof, he placed strong reliance
on the judgment of this Court in Kusheshwar Debey vs. M/s.
Bharat Coking Coal Ltd. & Ors. [(1988) 4 SCC 319]. He also
placed reliance on the judgment of this Court in Food
Corporation of India vs. George Varghese & Anr. [(1991)
Supp. 2 SCC 143]. Therein, the question was: that whether
the High Court would be justified in quashing the enquiry
proceedings, after the acquittal of the delinquent officer
in the criminal case? The High Court had held in that case
that it was not expedient to conduct enquiry after
acquittal. While interfering with that view and holding that
the employer is entitled to initiate the disciplinary
proceedings, after the acquittal, this Court made an
observation that the employer fairly had stayed its hands
till the conclusion of the criminal case so that it would
not be contended that the employer intended to over-reach
the judicial proceedings. That observation, far from helping
the respondents, would go to show that it would be open to
the employer to take appropriate disciplinary acting based
upon the fact situation; whether it could be proceeded with
or not would be left to the disciplinary authority and the
facts and circumstance obtainable in each case required to
be considered.
The rival contentions give rise to the question:
whether it would be right to stay the criminal proceedings
pending departmental enquiry? This Court in Meena’s case had
elaborately considered the entire case law including
Kusheshwar Dubey’s case relieving the necessity to consider
them once over. The Bench, to which one of us, K.
Venkataswami, J., was a member, had concluded thus:
"It would be evident from the above
decisions that each of them starts
with the indisputable proposition
that there is no legal bar for both
proceedings to go on simultaneously
and then say that in certain
situations, it may not be
‘desirable’, ‘advisable’ or
‘appropriate’ to proceed with the
disciplinary enquiry when a
criminal case is pending on
identical charges. The staying of
disciplinary proceedings, it is
emphasised, is a matter to be
determined having regard to the
facts and circumstances of a given
case and that no hard and fast
rules can be enunciated in that
behalf. The only ground suggested
in the above decisions as
constituting a valid ground for
staying the disciplinary
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proceedings is "that the defence of
the employee in the criminal case
may not be prejudiced." This ground
has, however, been hedged in by
providing further that this may be
done in cases of grave nature
involving questions of fact and
law. In our respectful opinion, it
means that not only the charges
must be grave but that the case
must involve complicated questions
of law and fact. Moreover,
‘advisability’, ‘desirability’, or
‘propriety’, as the case may be,
has to be determined in each case
taking into consideration all the
facts and circumstances of the
case. The ground indicated in
D.C.M. and Tata Oil Mills is not
also an invariable rule. It is only
a factor which will go into the
scales while judging the
advisability or desirability of
staying disciplinary proceedings.
One of the contending consideration
is that the disciplinary enquiry
cannot be - and should not be -
delayed unduly. so far as criminal
cases are concerned, it is well-
known that they drag on endlessly
where high officials or persons
holding high public officers are
involved. They get bogged down on
one or the other ground, They
hardly even reach a prompt
conclusion. That is the reality in
spite of repeated advise and
admonitions from this Court and the
High Courts. If a criminal case is
unduly delayed that may itself be a
good ground for going ahead with
the disciplinary enquiry even
whether the disciplinary
proceedings are held over at an
earlier stage. The interests of
administration and good government
demand that these proceedings are
concluded expeditiously. It must be
remembered that undesirable
elements are thrown out and any
charge of misdemeanour is enquired
into promptly. The disciplinary
proceedings are meant not really to
punish the guilty but to keep the
administrative machinery unsullied
by getting rid of bad elements. The
interest of the delinquent officer
also lies in a prompt conclusion of
the disciplinary proceedings. If he
is not guilty of the charges, his
honour should be vindicated at the
earliest possible moment and if he
is guilty, he should dealt with
promptly according to law. it is
not also in the interest of
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administration that persons accused
of serious misdemeanour should be
continued in office indefinitely,
i.e., for long periods awaiting the
result of criminal proceedings. It
is not in the interest of
administration. It only serves the
interest of the guilty and
dishonest. While it is not possible
to enumerate the various factors,
for and against the stay if
disciplinary proceedings, we found
it necessary to emphasis some of
the important considerations in
view of the fact that very often
the disciplinary proceedings are
being stayed for long periods
pending criminal proceedings. Stay
of disciplinary proceedings cannot
be, and should not be, a matter of
course. All the relevant factors
for and against, should be weighed
and a decision taken keeping in
view the various principles laid
down in the decisions referred to
above."
There is yet another reason. The
approach and the objective in the
criminal proceedings and the
disciplinary proceedings is
altogether distinct and different.
In the disciplinary proceedings,
the question is whether the
respondent is guilty of such
conduct as would merit his removal
from service or a lesser
punishment, as the case may be,
whereas in the criminal
proceedings, the question is
whether the offences registered
against him under the Prevention of
corruption Act (and the Indian
Penal Code, if any) are established
and, if established, what sentence
should be imposed upon him. The
standard of proof, the mode of
enquiry and the rules governing the
enquiry and trial in both the cases
are entirely distinct and
different. Staying of disciplinary
proceedings pending criminal
proceedings, to repeat, should not
be a matter of course nut a
considered decision. Even if stayed
at one stage, the decision may
require reconsideration if the
criminal case gets unduly delayed."
We are in respectful agreement with the above view. The
purpose of departmental enquiry and of prosecution are two
different and distinct aspects. The criminal prosecution is
launched for an offence in violation of a duty the offender
owes to the society or for breach of which law has provided
that the offender shall make satisfaction to the public. So
crime is an act of commission in violation of law or of
omission of public duty. The departmental enquiry is to
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maintain discipline in the service and efficiency of public
service. It would, therefore, be expedient that the
disciplinary proceedings are conducted and completed as
expeditiously as possible. It is not, therefore, desirable
to lay down any guidelines as inflexible rules in which the
departmental proceedings may or may not be stayed pending
trial in criminal case against the delinquent officer. Each
case requires to be considered in the backdrop of its own
facts and circumstances. There would be no bar to proceed
simultaneously with departmental enquiry and trial of a
criminal case unless the charge in the criminal trial is of
grave nature involving complicated questions of fact and
law. Offence generally implies infringement of public, as
distinguished from mere private rights punishable under
criminal law. When trial for criminal offence is conducted
it should be in accordance with proof of the offence as per
the evidence defined under the offence as per the evidence
defined under the provisions of the Evidence Act. Converse
is the case of departmental enquiry. The enquiry in a
departmental proceedings relates to conduct of breach of
duty of the delinquent officer to punish him for his
misconduct defined under the relevant statutory rules or
law. That the strict standard of proof or applicability of
the Evidence Act stands excluded is a settled legal
position. The enquiry in the departmental proceedings
relates to the conduct of the delinquent officer and proof
in the that behalf is not as high as in an offence in
criminal charge. It is seen that invariably the departmental
enquiry has to be conducted expeditiously so as to
effectuate efficiency in public administration and the
criminal trial will take its own course. The nature of
evidence in criminal trial is entirely different from the
departmental proceedings. In the former, prosecution is to
prove its case beyond reasonable doubt on the touchstone of
human conduct. The standard of proof in the departmental
proceedings is not the same as of the criminal trial. The
evidence also is different from the standard point of
Evidence Act. The evidence required in the departmental
enquiry is not regulated by Evidence Act. Under these
circumstances, what is required to be seen is whether the
departmental enquiry would seriously prejudice the
delinquent in his defence at the trial in a criminal case.
It is always a question of fact to be considered in each
case depending on its own facts and circumstances. In this
case, we have seen that the charge is failure to anticipate
the accident and prevention thereof. It has nothing to do
with the culpability of the offence under Sections 304A and
338 IPC. Under these circumstances, the High Court was not
right in staying the proceedings.
The appeals are accordingly allowed. No. costs.