Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 10
PETITIONER:
ANOOP JAISWAL
Vs.
RESPONDENT:
GOVERNMENT OF INDIA & ANR.
DATE OF JUDGMENT24/01/1984
BENCH:
VENKATARAMIAH, E.S. (J)
BENCH:
VENKATARAMIAH, E.S. (J)
MISRA, R.B. (J)
CITATION:
1984 AIR 636 1984 SCR (2) 453
1984 SCC (2) 369 1984 SCALE (1)105
CITATOR INFO :
R 1984 SC1110 (6)
RF 1986 SC1626 (28)
R 1986 SC1790 (12)
F 1987 SC1833 (2)
F 1990 SC1368 (28)
R 1991 SC1310 (9)
RF 1991 SC1490 (3)
D 1992 SC2093 (17)
ACT:
Constitution of India-Art. 311 (2)- Applicability of.
Protection under Art. 311 (2) available if the order of
discharge is found to be by way of punishment. To see
whether an order of discharge is by way of punishment. form
of the order is not decisive. Court must go behind the form
and ascertain the true character of the order.
HEADNOTE:
The appellant who had been selected for appointment in
the Indian Police Service was undergoing training as
probationer in the National Police Academy. On June 22, 1981
due to rain the appellant as well other probationers reached
late by a few minutes at the changed venue for conducting P.
T. For this delay explanation was called from all the
probationers. In his explanation the appellant sincerely
regretted the lapse. The appellant was considered to be one
of the ring-leaders who was responsible for the delay. The
Director of the Academy without holding an enquiry into the
alleged misconduct recommended to the Government that the
appellant should be discharged from service. On the basis of
that recommendation the Government by its order dated
November 9, 1981 discharged the appellant from service. The
Government rejected the appellant’s representation against
the order discharging him. The appellant challenged the
validity of the order under Art. 226 of the Constitution.
The High Court dismissed the petition at the admission
stage. Hence this appeal. The appellant contended that the
order discharging him was in reality an order terminating
his services on the ground of misconduct and as such could
not have been passed without holding an enquiry as
contemplated under Art. 311 (2) of the Constitution and the
relevant rules governing such an enquiry.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 10
Allowing the appeal,
^
HELD: The impugned order of discharge is set aside.
Where the form of the order is merely a camouflage for
an order of dismissal for misconduct it is always open to
the Court before which the order is challenged to go behind
the form and ascertain the true character of the order. If
the Court holds that the order though in the form is merely
a determination of employment is in reality a cloak for an
order of punishment, the Court would not be debarred, merely
because of the form of the order, in giving effect to the
rights conferred by law upon the employee. [563 E-F]
Parshotam Lal Dhingra v. Union of India, [1958] S. C.
R. 828; Shamsher Singh & Anr. v. State of Punjab, [1975] 1
S.C.R,. 814; State of Punjab & Anr.
454
v. Shri Sukh Raj Bahadur, [1969] 3 S.C.C. 603; State of
Bihar & Ors. v. Shiva Bhikshuk Mishra, [1971] 2 S. C. R.
191; R.S. Sial v. The State of U. P. & Ors., [1974] 3 S. C.
R. 754; State of U.P. v. Ram Chandra Trivedi, [1977] 1 S. C.
R. 462; and I. N. Saksena v. State of Madhya Pradesh, [1967]
2 S. C. R. 496; referred to.
In the instant case, on going through the record and
taking into account all the attendant circumstances the
Court is satisfied that the alleged act of misconduct on
June 22, 1981 was the real foundation for the action taken
against the appellant and that the other instances stated in
the course of the counter affidavit are mere allegations
which are put forward only for purposes of strengthening the
defence which is otherwise very weak. The case is one which
attracted Article 311 (2) of the Constitution as the
impugned order amounts to a termination of service by way of
punishment and an enquiry should have been held in
accordance with the said constitutional provision. That
admittedly having not been done, the impugned order is
liable to be struck down. [465 B-C]
JUDGMENT:
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 3040 of
1982,
Appeal by Special leave from the Judgment and order
dated the 30th August, ’1982 of the Delhi High Court in Writ
Petition No, 1580 of 1982),
K.N. Bhatt for the Appellant,
M.S. Gujral and G.S. Narain for the Respondent.
The Judgment af the Court was delivered by :
VENKATARAMAIAH, June 22, 1981 was really a bad day for
the appellant Anoop Jaiswal who having been selected by the
Union Public Service Commission for appointment in the
Indian Police Service was undergoing training as a
probationer at the Sardar Vallabhbhai Patel National Police
Academy, Hyderabad along with other probationers. On that
day all the probationers were expected to be present at 5,50
A.M. at the field where the ceremonial drill practice was to
be conducted. Since it was raining at that time it appears
that the venue was shifted to the Gymnasium Hall where it
was proposed to, conduct P.T./unarmed combat practice and
intimation was sent to the trainees at the Mess. When the
Assistant Director (Outdoor Training) reached the Gymnasium
at 5,50 A.M, none of the probationers had reached there.
They all reached the place 22 minutes late i.e. by 6.15 A.M.
when the rains had abated and the parade commenced at 6.15
A.M. It appears that earlier when a messenger sent by the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 10
Assistant Director had gone to call the probationers they
had
455
asked for a vehicle to go to the place as it was raining.
This delay was considered as an incident which called for an
enquiry. Explanation was called from all the probationers.
The appellant was considered to be one of the ring leaders
who was responsible for the delay. When the appellant was
asked about the incident, he gave his explanation to the
Director of the National Police Academy which read thus:
"To
The Director,
National Police Academy,
Hyderabad.
Dear Sir,
In reply to your memo dated 22nd June, 1981 I
humbly submit that as for my being late in P.T. by 10.
mts., I sincerely regret the lapse . But the second
charge that I instigated others, to do so is totally
baseless and without a single iota of truth. I request
you Sir to make a thorough enquiry into such an
allegation. I never had nor have such plebian mentally.
Thanking you,
Yours sincerely,
sd/-
Anoop Jaiswal"
It would appear that the Director without holding an
enquiry into the alleged misconduct recommended to the
Government of India that the appellant should be discharged
from the service. On the basis of the above report, the
Government of India passed the order of discharge dated
November 5, 1981 and communicated it to the appellant. The
material part of the order reads thus.
"No. 1-22011/9/81 Pers. III
Government of India/Bharat Sarkar
Ministry of Home Affairs/Grih Mantralaya
New Delhi-110001, the 9 Nov. 1981
ORDER
Whereas the Central Government is satisfied that
Shri Anoop Jaiswal, appointed to the Indian Police
Service on pro-
456
bation on tho result of the Civil Service Examination
held in the year 1979, is unsuitable for being a member
of the said service, he is hereby discharged under
clause (b) of Rule 12 of the Indian Police Service
(Probation) Rules, 1954.
The order of discharge will take effect from the
date of which it is served on the said Shri Anoop
Jaiswal.
In the name of and on behalf of the President of
India.
sd/-
(NARENDRA PRASAD)
DIRECTOR"
On receipt of the above order of discharge, the
appellant made a representation on November 14, 1981 to the
Government of India to reconsider the matter. It appears
that the Director of the National Police Academy on this
occasion recommended that the appellant may be reinstated.
That representation was rejected by the Government of India
on April 8, 1982. Thereafter, he filed a petition under
Article 226 of the Constitution before the High Court of
Delhi contending that the order of discharge was violative
of Article 311(2) and Article 14 of the Constitution. That,
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 10
petition was dismissed by the High Court at the stage of
admission on August 30, 1982 after hearing the counsel for
the Union of India. Against the judgment of the High Court,
the appellant has filed this appeal with special leave under
Article 136 of the Constitution.
The main contention of the appellant before us is that
the order discharging the petitioner though on the face of
it appears to carry no stigma is in reality an order
terminating his service on the ground of misconduct alleged
to have been committed by him on June 22, 1981 in acting as
one of the ring leaders who were responsible for the delay
of about twenty-two minutes in the arrival of the
probationers at the Gymnasium and that such an order could
not have been passed without holding an enquiry as
contemplated under Article 311(2) of the Constitution and
the relevant rules governing such an enquiry. He has also
contended that the order is based on conjunctures and
surmises and by way of illustration he has referred us to
paragraph 13 of the counter affidavit which reads thus:
"Para 13:
457
The petitioner did not conduct himself fully in
accordance with the prescribed rules and regulations
during his training period. On one occasion when he was
sanctioned leave for 16 days in the month of May, 1981,
he did not report himself for duty in time. He absented
himself willfully on 1.6.1981 without applying for
leave for the day. For this action, he was warned by
the Director against recurrence of such conduct. The
period of his willful absence for one day was treated
as leave without pay. On two earlier occasions, the
petitioner’s conduct was found prejudicial to good
order and discipline, on the first occasion he was
verbally counselled by the Chief Drill Instructor and
on the second occasion a Memo mas issued to him.
There was no gradation maintained in the Academy
about the attendance, in terms of which the petitioner
had the record of being second (or may be third)
highest in the Academy. However, this record in this
respect was otherwise satisfactory."
The reply of the appellant to the above allegation is
found in paragraph 6 of the rejoinder affidavit filed
by the appellant which reads.
"Re: Para 13: The avermentsma de in para 13 of the
petition are reiterated and the contentions of the
respondent to the contrary are denied as incorrect. It
is reiterated that the petitioner conducted himself
fully in accordance with rules and regulations. The
allegation made by the respondent that I absented
myself willfully on 1,6.1981 without applying for leave
for the day is highly misleading. The correct fact is
that I was sanctioned my Earned Leave on 15.5.81 for a
period of 16 days, and I was to report back for duty on
1.6.81 before 12.00 noon. I made arrangement to reach
Hyderabad before 8.00 a.m.. on 1.6.1981. However’ on
account of late running of train in which I was
travelling and consequently missing the connecting
train, I could reach Hyderabad only if, around noon and
I report at 1,00 p.m. All these facts were duly
explained to the Asstt. Director, outdoor Training, and
e permitted to attend the afternoon classes on 1.6.81
which I did. (However, at this suggestion, I applied
for leave for the day and the leave was sanctioned
without pay), It is
458
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 10
incorrect to say that I was warned for this. All that
the Director said was that on such situations, the
proper course was to apply for a day’s leave which I
did as stated earlier. It is, therefore, very
unreasonable to characterise the said incident as
willful absence. The further allegation that on the
earlier occasions, the petitioner’s conduct was found
prejudicial to good order and discipline, is very vague
and without any particulars. Counselling by the
Instructors concerned is a routine affair and, in fact,
the, Instructors are meant to counsel. Even regarding
the second occasion, when a memo was said to have
issued, it is not stated as to what the offence was. It
is significant to note that the respondent has not
denied the allegation made by me that I was not the
only one who received such memos and that without
exception all the probationary officers had at some
time or the other received such memos. I deny the rest
of the allegations and reiterate the averments made in
para 13 of the petition,"
The learned counsel for the parties have cited a number
of decisions before us in support of their respective cases,
on going through them we are of the view that there is not
much divergence in them as to the true legal principles to
be followed in matters of this nature but the real problem
appears to be one of application of those principles in a
given case in determining whether the particular action
taken amounts to a punishment attracting Article 311(2) of
the Constitution or a mere discharge simpliciter not
requiring the holding of an enquiry as contemplated under
Article 311(2). We shall now deal with two leading cases
having a bearing or the question before us. In Parshotam Lal
Dingra. v. Union of India this Court after an elaborate
consideration of the relevant provisions of the Constitution
and judicial decisions cited before them observed:
"The net result is that it is only in these cases
there the Government intends to inflict those three
forms of punishments that the Government servant must
be given a reasonable opportunity of showing cause
against the action proposed to he taken in regard to
them. It follows, therefore, that if the termination of
service is sought to be brought about otherwise than by
way of punishment then the Government servant whose
service is so terminate cannot claim the
459
protection of Art. 311(2) and the decisions cited
before us and referred to above, in so far as they lay
down that principle, must be held to be rightly
decided.
The foregoing conclusion, however, does not solve
the entire problem, for it has yet to be ascertained as
to when an order for the termination of service is
inflicted as and by way of punishment and when it is
not, ........
Where a person is appointed to a permanent post in
a Government service on probation, the termination of
his service during or at the end of the period of
probation will not ordinarily and by itself be a
punishment, for the Government servant, so appointed,
has no right to continue to hold such a post any more
than the servant employed on probation by a private
employer is entitled to do. Such a termination does not
operate as a forfeiture of any right of the servant to
hold the post, for he has no such right and obviously
cannot be a dismissal, removal or reduction in rank by
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 10
way of punishment .................
It does not, however, follow that, except in the
three cases mentioned above, in all other cases,
termination of service of a Government servant who has
no right to his post, e.g,, where he was appointed to a
post, temporary or permanent, either on probation or on
an officiating basis and had not acquired a quasi-
permanent status, the termination cannot in any
circumstances, be a dismissal or removal from service
by way of punishment, .............
In short, if the termination of service is founded
on the right flowing from contract or the service rules
then prima facie, the termination is not a punishment
and carries with it no evil consequences and so Art.
311 is not attracted. But even if the Government has,
by contract or under the rules, the right to terminate
the employment without going through the procedure
prescribed for inflicting the punishment of dismissal
or removal or reduction in rank, the Government may,
nevertheless, choose to punish the servant and if the
termination of service is sought to be founded on
misconduct, negligence, inefficiency or other
disqualification, then it is a punishment and the
requirements of Art. 311 must be complied with."
460
The case of Shamsher Singh & Anr. v. State of Punjab
decided by a Bench of seven Judges of this Court directly
deals with the case of a probationer who is discharged from
service without complying with Article 311(2) of the
Constitution. In that case two Judicial Officers of the
Punjab Judicial Service were involved. For purposes of the
present appeal it is sufficient if we refer to the case
pertaining to Ishwar Chand Agarwal who was at the material
time serving as probationer in the Punjab Civil Service
(Judicial Branch). By an order dated December 15, 1969 his
services were terminated, The said order did not contain any
statement which would attach any stigma to the career of the
officer concerned, It read as follows:
"On the recommendation of the High Court of Punjab
and Haryana, the Governor of Punjab is pleased o
dispense with the services of Shri Ishwar Chand
Agarwal, P.C.S. (Judicial Branch), with immediate
effect, under Rule 7(3) in Part ’D’ of the Punjab Civil
Services (Judicial Branch) Rules, 1951, as amended from
time to time","
Rule 7(3) of the Punjab Civil service (Judicial Branch)
Rules, 1951 relied on in the above order provided that on
the completion of the period of probation of any member of
the service, the Governor might on the recommendation of the
High Court confirm him in his appointment if he was working
against a permanent vacancy, or if his were or conduct was
reported by the High Court to be unsatisfactory, dispense
with his services or revert him to his former substantive
post, if any, or extend his period of probation and
thereafter pass such orders as he could have passed on the
expiry of the first period of probation, In this case Ray,
C.J. Observed in the course of his judgment-thus :
"No abstract proposition can be laid-down that
where the services of a probationer are terminated
’without saying anything more in the order of
termination than that the services are terminated it
can never amount to a punishment in the facts and
circumstances of the case. If a probationer is
discharged on the ground of misconduct or inefficiency
or for similar reason without a proper enquiry and
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 10
without his getting a reasonable opportunity of showing
cause against his discharge it may in a given case
amount to removal from service within the meaning of
Article 311(2) of the Con-
461
Before a probationer is confirmed the authority
concerned, is under an obligation to consider whether
the work of the probationer is satisfactory or whether
he is suitable for the post, In the absence of any
Rules governing a probationer in this respect. the
authority may come to the conclusion that on account of
inadequacy for the job for any temperamental or other
object not involving moral turpitude the probationer is
unsuitable for the job and hence must be discharged. No
punishment is involved in this, The authority may in
some cases be of the view that the conduct of the
probationer may result in dismissal or removal on an
inquiry. But in those cases the authority may not hold
an inquiry and may simply discharge the. probationer
with a view to giving him a chance to make good in
other walks of life without a stigma at the time of
termination of probation. If, on the other hand, the
probationer is faced with an enquiry on charges of
misconduct of inefficiency or corruption, and if his
services are terminated without following the
provisions of Article 311(2) he can claim protection."
Having said so, the learned Chief Justice proceeded to
examine the facts of the case and found that an enquiry
officer nominated by the Director of Vigilance had recorded
statements of same Witnesses behind the back of the officer
concerned in respect of certain allegations of misconduct
and had on that basis made a report to the High Court and
that the High Court had after accepting the said report,
made a recommendation’ to the Governor to the effect that
the officer was not a suitable person to be retained in
service. The order of termination was because of the
recommendations in the report. The the learned Chief Justice
observed.
"The order of termination of the services of
Ishwar Chand Agarwal is clearly by way of punishment in
the facts and circumstance of the case. The High Court
not only denied Ishwar Chand Agarwal the protection
under Article 311 but also denied itself the dignified
control over the subordinate judiciary. The form of the
order is not decisive as to whether the order is by way
of punishment. Even an innocuously worded order
terminating the service may in the fact and
circumstances of the case establish that an enquiry
into allegations of serious and grave character of
misconduct involving stigma has been made in infraction
of the provision 311. In such a case the simplicity of
the form of
462
the order will not give any sancity. That is exactly
what has happened in the case of Ishar Chand Agarwal.
The order of termination is illegal and must be set
aside."
Krishna Iyer, J. who agreed with the learned Chief
Justice had at the end of this judgment this to say:
"Again, could it be that if you summarily pack off
a probationer, the order is judicially unscrutable and
immune ? If you conscientiously seek to satisfy
yourself about allegations by some sort of enquiry you
get caught in the coils of law, however harmlessly the
order may be phrased ? And, so this sphinx-complex has
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 10
had to give way in later cases. In some cases the rule
of guidance has been stated to be ’the substance of the
matter’, and the ’foundation’ of the order. . When does
’motive’ trespass into ’foundation’ ? When do we lift
the veil of form to touch the ’substance’ ? When the
Court says so, These ’Freudian’ frontiers obviously
fail in the work-a-day world and Dr. Tripathi’s
observations in this context are not without force. He
says;
"As already explained, in a situation where
the order of termination purports to be a mere
order o f discharge without stating the
stigmatizing results if the depart mental enquiry
a search for the ’substance of the matter’ will be
indistinguishable from a search for the motive
(real, unrevealed object) of the order. failure to
appreciate this relationship between motive (the
real, but unrevealed object) and from (the
apparent, or officially revealed object) in the
present context has led to an unreal interplay of
words and phrases wherein symbols like ’motive’,
’substance’ ’form’ or ’direct’ parade in different
combinations without communicating precise
situations or entities in the world of facts." "
On behalf of the Union of India reliance has been
placed on State of Punjab & Anr. v. Shri SukhRaj Bahadur,
Union of India & Ors. v. R.S. Dhaba, State of Bihar & Ors.
v. Shiva Bhikshiuk Mishra, R.S.
463
Sial v. The State of U.P. & Ors., State of U.P. v.
RamChandra Tridi and I.N. Saksena v. State of Madhya
Pradesh. We have gone through these decisions. Except the
case of Ram Chandra Trivedi supra) all other cases referred
to above were decided prior to the decisions in Shamsher
Singh’s case (supra’ which is a judgment delivered by a
Bench of seven Judges. As pointed out by us in all these
cases including the case of Ran Chandra Trivedi (supra) the
principle applied is the one enunciated by Parshotam Lal
Dhinga’s case (supra) which we have referred to earlier. lt
is urged relying upon the observation in Shri Sukh Raj
Bahal’s case (supra) that it is only when there is a full
scale Departmental enquiry envisaged by Article 311(2) of
the Constitution i.e. an enquiry officer is appointed, a
charge sheet submitted, explanation called for and
considered, any termination made thereafter will, attract
the operation of Article 311(2). It is significant that in
the very same decision it is stated that the circumstances
preceding or attendant on the order of termination of
service have to be examined in each case, the motive behind
it being immaterial. As observed by Ray, C.J. in Shamsher
Singh’s case (supra) the form of the order is not decisive
as to whether the order is by way of punishment and that
even an innocuously worded order terminating the service may
in the fact and circumstances of the case establish that an
enquiry into allegations of serious and grave character of
misconduct involving stigma has been made in infraction of
the provision of Article. 311(2).
It is, therefore, now well settled that where the form
of the order is merely a camouflage for an order of
dismissal for misconduct it is always open to the Court
before which the order is challenged to go behind the form
and ascertain the true character of the order. If the Court
holds that the order though in the form is merely a
determination of employment is in reality a cloak for an
order of punishment, the Court would not be debarred, merely
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 10
because of the form of the order, in giving effect to the
rights conferred by law upon the employee.
In the instant case, the period of probation had not
yet been over. The impugned order of discharge was passed in
the middle of the probationary period. An explanation was
called for from the appellant regarding the alleged act of
indiscipline, namely, arriving
464
late at the Gymansium acting as one of the ring leaders on
the occasion and his explanation was obtained. Similar
explanations were called for from other probationers and
enquiries-were made behind the back of the appellant, only
the case of the appellant was dealt with severely in the
end. The cases of other probationers who were also
considered to be ring leaders were not seriously taken note
of. Even though the order of discharge may be non-committal,
it cannot stand alone. Though the noting in the’ file of the
Government may be irrelevant, the cause for the order cannot
be ignored. The recommendation of the Director which is the
basis or foundation for the order should be read along with
the order for the purpose of determining its true character.
If. On reading the two together the Court reaches the
conclusion that the alleged act of misconduct was the cause
of the order and that but for that incident it would not
have been passed then it is inevitable that the order of
discharge should fall to the ground as the appellant has not
been afforded a reasonable opportunity to defend himself as
provided ill Article 311(2) of the Constitution.
The Union of India has placed before us all the
relevant material including the recommendation of the
Director of the National Police Academy that the appellant
may be reinstated. In this case, as stated above,
explanation was called for form the appellant and other
probationers. Explanations were received and all the
probationers including the appellant were individually
interviewed in order to ascertain facts. Explanation
submitted by him and the answers give by others had weighed
with the Director before making the recommendation to the
Government of India on the basis of which action was taken.
The only ground which ultimately prevailed upon the Director
was that the appellant had not shown any sign of repentance
without informing him that his case would be dealt with
leniently if he showed an sign of repentance. In fact in the
very first reply he gave to the Director on being asked
about the incident which took place on June 22 1981, the
appellant stated I sincerely regret the lapse,’ Neither in
the letter which the Director first wrote to the Central
Government nor in the counter affidavit filed in this Court,
due importance has been given to the said expression of
regret and it is further seen that no additional lapse on
the part of the appellant between June 22, 1981 and the date
on which the Director wrote the letter to the Central
Government, which would show that the appellant had not
shown any sign of repentance is pointed out, although there
is a reference to his reporting to duty late on an earlier
date on June 1, 1981. On going through the above record
before the Court and taking into
465
account all the attendant circumstances we are satisfied
that the Director wished to make the case of the appellant
an example for others including those other probationers who
were similarly situated so that they may learn a lesson
therefrom.
A narration of the facts of the case leaves no doubt
that the alleged act of misconduct on June 22, 1981 was the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 10
real foundation for the action taken against the appellant
and that the other instances stated in the course of the
counter affidavit are mere allegations which are put
forward’ only for purposes of strengthening the defence
which is otherwise very weak. The case is one which
attracted Article 311(2) of the Constitution as the impugned
order amounts to a termination of service by way of
punishment and an enquiry should have been held in
accordance with the said constitutional provision. hat
admittedly having not been done, the impugned order is
liable t be struck down. We accordingly set aside the
judgment of the High Court and the impugned order dated
November 5, 1981 discharging the appellant from service. The
appellant should now be reinstated in service with the same
rank and seniority he was entitled to before the impugned
order was passed as if it had not been passed at all. He is
also entitled to all consequential benefits including the
appropriate year of allotment and the arrears of salary and
allowances upto the date of his reinstatement. The appeal is
accordingly allowed.
The appellant had to face this case just at the
commencement of his career. We have allowed his claim in the
name of the Constitution. This should help him to regain his
spirit and also encourage him to turn out to be a public
servant in the true sense of that expression.
Having regard to the facts and circumstances of the
case, we feel that the parties should be directed to bear
their own costs.
H.S. K. Appeal allowed.
466