Writ courts cannot interfere with disciplinary punishment absent perversity or shocking disproportionality.

The petitioner, a CISF employee, challenged disciplinary proceedings arising from two charges: intimidating or attempting to influence Yasoob, a departmental witness, and misconduct involving failure to properly pay compliments to superior officers.

The Disciplinary Authority imposed the penalty of reduction of pay by two stages—from ₹37,500 to ₹35,300 in Pay Matrix Level 4—for two years, with postponement of future increments.

The Appellate Authority and Revisional Authority confirmed the penalty by orders dated 17 March 2021 and 10 November 2021 respectively.

The petitioner contended that the charges were based on unreliable and self-serving material, that no corresponding General Diary entry had been made, and that the translated telephone conversation had not been supplied to him.

The respondents relied on the limited scope of judicial review and the petitioner’s nine previous instances of misconduct and punishment.

The Court applied the principles governing judicial review of disciplinary proceedings under Article 226 of the Constitution: a writ court does not reappreciate evidence or substitute its own view for that of the disciplinary authorities, and interference is warranted only where the findings are perverse, unsupported by the record, or unreasonable.

The Court further applied the principle that an alternative or possible view of the evidence is insufficient to justify judicial interference when the disciplinary findings are probable and reasonable.

On punishment, the Court applied the proportionality standard that interference is justified only where the punishment is “shockingly disproportionate” to the gravity of the misconduct.

The Court also recognised that duly considered past misconduct may be relevant in assessing the proportionality of the penalty.

The Court held that the first charge sufficiently alleged an attempt to interfere with the domestic enquiry by influencing a departmental witness; therefore, the charge disclosed misconduct.

Regarding the second charge, the Court noted that the petitioner could not demonstrate that the General Diary objection had been raised during the enquiry.

In the presence of the special report, even though it was undated, the authorities were entitled to rely on it, and their conclusions were not shown to be perverse or unsupported by the record.

The Court declined to reassess the evidence merely because another view might be possible.

In determining proportionality, it considered the petitioner’s nine previous punishments, including misconduct involving disrespect to superiors, improper conduct, and other disciplinary violations.

In that context, the present misconduct and the penalty imposed did not meet the threshold of being shockingly disproportionate.

The penalty of reduction of pay by two stages for two years, with postponement of future increments, was upheld.

The connected miscellaneous petitions were closed, with no order as to costs.