Court Mandates Superior Responsibility Doctrine and Strict Monitoring of Corruption Cases Involving Government Departments

The petitioner, a businessman, challenged an order dated 20.09.2025 passed by the Special Judge (Prevention of Corruption Act), Bareilly, which rejected his application for a No Objection Certificate (NOC) for passport renewal.

The petitioner was named in two FIRs from 2007 (FIR No. 1634/2007 and No. 318/2007) involving allegations of corruption, forgery, and destruction of official records by fire, involving Trade Tax Department officials.

While the investigation in one FIR remained pending for nearly 20 years, the charge-sheet in the other was filed only in 2024, resulting in a stay of proceedings by a Co-ordinate Bench due to inordinate delay.

The Court took notice of systemic delays in corruption investigations and non-compliance with the directions in Manish Kumar Singh v. State of U.P. (2023).

Article 227 of the Constitution of India regarding the High Court's power of superintendence over subordinate courts.

The precedent set in Manish Kumar Singh v. State of U.P. & Ors. (2023), which mandated the creation of a High-Powered Committee for monitoring investigations in corruption cases.

Regulation 122(iii) of the U.P. Police Regulations regarding the filing of final reports.

The constitutional concept of a ‘Welfare State’ which necessitates a policy of ‘zero tolerance’ toward corruption.

The Court found that the trial court’s rejection of the NOC was erroneous considering the proceedings against the petitioner had been stayed due to an 18-year delay in filing the charge-sheet and the lack of primary evidence.

The Court observed an "inordinate delay of nearly two years" in complying with judicial directions to form a monitoring committee, which only commenced following the Court’s intervention in the present petition.

The Court criticized the "mindset of certain sections of the bureaucracy" that prioritize discretionary power over legal certainty, leading to "red-tapism".

It reasoned that accountability must extend to senior officers under a doctrine of "superior responsibility" when they fail to prevent systematic negligence or corruption within their departments.

The Court issued an NOC for the renewal of the petitioner’s passport and directed the Regional Passport Authority, Bareilly, to process the renewal; and directed the Chief Secretary to ensure the High-Powered Committee concludes its work effectively to implement the Manish Kumar Singh guidelines.

The Chief Secretary was specifically ordered to place the judgment before the Chief Minister to consider the "superior responsibility" doctrine for holding errant officers accountable.