Allahabad High Court
Shiv Kumar Dubey vs Union Of India And Others on 11 November, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:199429
HIGH COURT OF JUDICATURE AT ALLAHABAD
WRIT - A No. - 25830 of 2010
Shiv Kumar Dubey
.....Petitioner(s)
Versus
Union Of India And Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Suresh Chandra Dwivedi
Counsel for Respondent(s)
:
Devendra Nath Mishra, Harshita Rani
Court No. - 34
HON'BLE VIKAS BUDHWAR, J.
1. Heard Sri Suresh Chandra Dwivedi, learned counsel for the writ petitioner as well as Ms. Harshita Rani, learned for the respondents.
2. A joint statement has been made by learned counsel for the parties that they do not propose to file any further affidavit. Since counter and rejoinder affidavits have been exchanged, the writ petition be decided on the basis of the documents available on record.
3. With the consent of the parties, the writ petition is being decided at the admission stage.
4. The case of the writ petitioner is that the writ petitioner was appointed on the post of Water-man in the year 2008, however, owing to certain complaints pursuant to an investigation, a show cause notice came to be issued on 30.05.2008 for initiating the departmental proceeding against the writ petitioner under Rule 27 of the CRPF Service Rules, 1955 with an allegation that there was a discrepancy in the date of birth which the writ petitioner had shown, vis-a-vis the actual certificates. The writ petitioner post service of the show cause notice tendered his reply. However, the fourth respondent, Commandant 93 Bn. C.R.P.F. Group Centre, Allahabad proceeded to dispense with the services of the writ petitioner on 05.01.2009, against which the petitioner preferred a Departmental Appeal on 08.01.2009 before the Deputy Inspector General, Group Centre, CRPF, Allahabad, which came to be rejected on 28.04.2009 by the third respondent, Deputy Inspector General, Group Centre, CRPF, Allahabad. Further aggrieved with the same, the writ petitioner preferred revision on 07.05.2009 before the Inspector General, Central Zone, CRPF, Lucknow, which was rejected by virtue of the order impugned dated 22.07.2010 by the second respondent, Inspector General, Central Zone, CRPF Lucknow.
5. Questioning the orders dispensing with the services of the writ petitioner, appellate order and the revisional order, the present petition has been filed.
6. Learned counsel for the writ petitioner has sought to argue that first of all, the entire allegation so made against the writ petitioner has no basis at all, as the date of birth which the writ petitioner had disclosed was the correct date of birth and there was no interpolation. According to the learned counsel for the writ petitioner, the crucial question, which goes to the root of the matter is that though in the appeal preferred by the writ petitioner on 08.01.2009 before the third respondent, Deputy Inspector General, Group Centre, CRPF, Allahabad against the order dated 05.01.2009 dispensing with the services of the writ petitioner, several legal and factual grounds have been taken, but the appellate authority in the zeal of negating the claim of the writ petitioner has rejected the appeal without recording any reasons in coming to the conclusion, particularly when, on the appeal itself, comments were sought from the Commandant 93 Bn. and while incorporating the grounds taken in the appeal and the inputs and the comments only one paragraph that too paragraph no.5, conclusions have been drawn. Further submission is that the writ petitioner also preferred a revision on 07.05.2009 against the appellate order dated 28.04.2009 which has also been dealt with in the similar manner without recording any reasons in coming to the conclusion. He submits that the said orders cannot be sustained. He seeks to rely upon the judgments in Ram Chander vs. Union of India, (1986) 3 SCC 103, R.P. Bhatta vs. Union of India, (1986) 2 SCC 651 and also the judgment in the case in Divisional Forest Officer, Kothagudem and others Vs. Madhusudhan Rao, (2008) 3 SCC 469 wherein it has been held that even an order of affirmance in a revision to the order of the appeal, reasons have to be there.
7. Countering the submissions so made by learned counsel for the writ petitioner, Ms. Harshita Rani, who appears for the respondents submits that from the perusal of the allegations contained in show cause notice, it is apparently clear that there had been interpolations and fraud has been practiced by the writ petitioner, thus the writ petitioner has to face the music, however, she could not dispute the fact that the appellate as well as the revisional order are not as per the mandate of the law.
8. I have heard the submissions so made across the Bar and perused the record carefully.
9. Facts are not an issue. It is not an issue that the writ petitioner was while being posted as Water-man was issued a show-cause notice dated 30.05.2008, to which the writ petitioner tendered reply and the reply so submitted by the writ petitioner was not found to be satisfactory entailing passing of the order dated 05.01.2009 by the fourth respondent dispensing with the services of the writ petitioner against which the writ petitioner preferred an appeal on 08.01.2009 which also came to e rejected by the third respondent, Deputy Inspector General, Group Centre, CRPF, Allahabad on 28.04.2009 and against the same, a revision came to be preferred on 07.05.2009, which was rejected on 22.07.2010 by the Inspector General, Central Zone, CRPF, Lucknow.
10. Paragraphs-4 and 5 of the appellate order dated 28.04.2009 of the third respondent, Deputy Inspector General, Group Centre, CRPF, Allahabad are quoted hereinunder:-
?4. ?? ???? ?? ?????? 055181102 ?????? ?????? ??? ????? ???? ?????????? 93 ???? ?????? ???? ??????? ???? ?? ???????? ???? ?????? 08/03/2009 ?? ???? ?????? ?????????? (????? ?? ???????????, ???????????? ????????) ?? ???????? ?? ??? '?? ?? ???? ??????? ????????? ???????? ????????? ?????? ???????? ????, ????????? 93 ???????- ?????? ???????? ??????? ? ???? ?????????? ?? ??????, ??????? ??????? ??????? ?? ?
????- 01: ????????? ?? ???, ????? ??? ?? ???? ?? ?????? ????????? ????? ?? ???? ? ?????? ???????? ?? ???????? ??? ???? ??? ?? ????? ??? ?? ?? ?? ??????? ???? ?? ????? ??????? ????? ??? ?? ? ??? ????????? ?? ???? ??????? ?? ?
????- 02: ??? ??????? ???? ?
????-03: ????????? ?? ??? ??????? ?? ?????? ?? ??? ????? ?? ???? ?????? ???? ?? ?????? ???? ?? ??? ?? ? ????????? ?? ?????? ????? ?? ??? ???????? ??????? ? ?????? ?? ?????? ???? ???? ???? 11/07/1983. ???? ???? ??? ?? ? ???????? ???? ??? ???? ??? ?????? ?? ????????? ??????? ???????? ?? ????? ???????, ????????, ???????? ?????? ??????? ????? ???? ??????? ???? ??? ?? ?? ???????????? ???????? ????? ????? ???????, ??????? (??????) ?????? ??????? ??????? ??????? ?????? 02/04/2018 ( ??o ???? ???? ??? ??????/5) ??? ?? ?????? ???? ??? ?? ??, ???? ?????? ?? ?????? ????????? ?? ???????? 11/07/1980 ?? ? ?? 11/07/1983 ???? ?? ????????? ?????? ???????? ?? ??? ???????? ?????? ?? ??? ???? ??? ???? ???? ??? ?? ? ??????? ?? ???????? ???? ?????????? ?????? ??????? ??? ?? ?????? ???? ??? ?? ??, ????????? ?????? ???????? ?? ??? ???????? ??? ???? ??? ?????? ?????? ???? ???? ???? ?????? 11/07/83 ??????? ??? ?? ???? ???????? ?????? ?????? ( ???? ) ???? ???? ??? ??? ??? ????????? ?????? ???? ??? ???? ??????? ??? ????????? ?? ?
????- 04: ????????? ?? ???? ????????? ??? ??????? ??? ????????????, ???????? ????? ????? ???????, ??????? ?? ???? ?????? 02/04/08 ??? ?? ???????? ???? ?? ?? ????????? ?? 9??? ????? ??? ??????, ???? ???? ???? ???? ????? ??? ??? ????????? ??????? ??????? ?????? ???? ????? 8??? ?? ??????????? ???? ???? ?? ???? ?? ???? ??? ??. ?????? ????????? ?? ???? ???? 11/07/80 ??????? ??? ?? ?? ??? ???? ?? ???? ???????? ?????? ???? ?????? ???? ??? ????????? ?? ???????? 11/07/1980 ??????? ??? ?? ???? ??????? ?? ??? ??????? ??? ???? ??? ?????? ??? ???? ???? ???? 11/07/83 ??????? ??? ?? ?? ???? ???????? ?????? ???? ???? ???? ??? ?? ?? ?????? ???? ?? ?? ????????? ?????? ??????????? ??? ???????? ?? ??? ???????? ???????? ?????? ???? ???? ?? ? ??? ????????? ?? ???? ??????? ??? ????????? ???? ?? ???? ????????? ???? ?? ?
????-05 : ??????? ???? ?? ?????, ???? ??????? ??? ????????? ????????? ?????? ????????? ?? ???? ???? ???? ?? ??????? ???? ???? ???????? ????? ???? ???????? ???? ?????? ??? ??? ?????? ????????? ?? ?????? ??? ?? ??? ??????? ???? ???? ???????? ???? ??? ???? ??? ? ??? ??????? ???? ??????? ????????? ?????? ?? ?????? ???? ???? ???, ????????? ?? ??? ????? ??? ???? ?????? ????? ???? ????? ?? ??? ????????? ????????? ?????? ????????? 93 ??????? ?????? ????????? ????? ?? ????????? ?? ????? ??? ???? ?? ????? ???? ?? ???? ????? ???? ??? ?? ?????? ?? ????? ?? ???? ??? ??? ????????? ?? ?? ???? ?? ???? ?? ????? ???? ?????? ??????? ?? ??? ??? ???????? ??? ??? ???????? ?????? ???? ?? ?????? ?? ??? ?? ??????? ?? ????????? ????? ?? ????????? ???? ?? ?
????-06 : ????????????? ?
????- 07: ????????? ?????? ?? ???? ?? ???? ???? ???? ???????? ????? ?? ???? ???? ???? ??? ???????, ????????? ??? ???????????? ?? ? ??????? ???? ????????? ?????? ?? ?????? ?? ??? ?? ? ????????? ?? ???? ???? ???? ???? ?? ???????? ???? ???? ??? ?????? ?? ???? ??? ? ??? ??????? ???? ?? ????? ????????? ?? ??? ????? ??? ???? ??????? ????? ???? ???? ?? ??????? ????????? ????????? ?????? ?????????? ???? ?? ???? ???? ?? ???? ????? ???? ??? ? ??? ????????? ?? ???? ?????????, ???????????? ???? ?? ???? ????????? ???? ?? ?
????-08: ????????? ?? ??? ????? ? ??????? ?? ? ?????????????, ???????? ????? ????? ???????, ??????? ?? ?????????? 2/04/08 ??? ?? ?????? ?????? ???? ?? ?? ????????? ?? ?????-9??? ??? ?????? ???? ????? ???? ???? ????? ??? ??? ????????? ??????? ??????? ?????? ???? 8?? ????? ?? ??????????? ?????? ???? ?? ???? ?? ???? ??? ?? ?????? ????????? ?? ???????? 11/07/1980 ??????? ??? ?? ?? ??? ?? ???? ?? ?? ???????? ????? ????? ???????, ??????? ?? ????????? ?? ???? ?????? ?????? ??? ???????? 11/07/80 ??????? ?? ????????? ?? ?????? ???????? ?? ??? ???????? ???????? ?????? ???? ???? ????? ?????? ?????? ???? ???? ??? ??? ??? ????????? ?? ??????? ?? ??? ??????? ??? ??? ???? ??? ???? ?????? ?? ?????? ?? ?
????-09: ????????? ?????? ?? ???? ???? ???? ?? ???????? ????? ????? ???????? ??????? ?? ??????? ????? ??? ??????? ?????? ?? ???? ????? ???? 11/0//a.3 ?? ????? ?? 11/07/80 ????? ???? ??? ??, ???????, ????????? ??? ???????????? ??? ?? ????? ??? ???????? ?????????? ?????? ??????? ??????? ??????? ?? ?????? ????????? ?? ?????? ???????? ?? ??? ???????? ???????? ?????? ???? ???? ?????? ?????? ???? ???? ???? ??? ??? ??? ????????? ?? ???? ????????? ????. ???
????-10: ????????? ?? ??? ??????? ????? ??? ??????? ???? ????? ???????, ????????, ???????? ?????? ????????? ?? ???????? ?? ??? ???????? ???????? ?????? ???? ?? ??????? ???????????? ???????? ????? ????? ???????, ??????? ?? ????? ???? ???????????? ???????? ????? ????? ???????, ??????? ?? ???? ???? ?????? 2/4/08 ?? ??? ???? ????? ?? ???????? ?????? ???? ???? ?????? ?? ?????? ???? ???? ???? ??? ?? ??? ???? ???????? ?? ?????? ?? ?????? ????????? ?? ???????? 11/07/80 ?? ???? ????????? ?? ?????? ????? ?? ??? ???????? ????? ?????? ???? ??? ???? ???????? 11/07/83 ??????? ??? ??? ??? ????????? ?? ???? ????????? ???? ???
????-11: ????????? ?????? ?? ???????? ???? ?? ???? ???? ???? ?????? ??? 11/07/83 ?? ? ?? 11/07/80 ???????? ?????? ?? ???????. ????????????, ???????? ????? ????? ???????, ??????? ?????? ??????? ??????? ??????? ?????? 02/04/08 ?? ?????? ???????? ?? ??? ????????? ?????? ???????? ??? ???? ??? ?????? ?????? ???? ???? 11/07/83 ????? ??. ??????? ???????? ?????? ???? ?? ???? ???? ??? ?? ?? ?????? ???? ?? ??, ????????? ?? ?????? ???????? ?? ??? ???????? ???????? ???????? ???? ??? ??? ????????? ????????? ?????? ????????? ?? ??????? ?? ??? ???????? ????????? ?? ??? ????????? ?? ???? ????????? ???? ???
????-12 : ????????? ?? ??? ??????? ???? ?? ??? ??? ??????? ???? ??????? ?????? ?????????? ??? ???????? ???? ?? ?? ??? ????????? ?? ???-??? ?? ???? ???? ???? ?? ???????? ???? ?????? ???? ?????? ????????? ???? ????? ???? ???????? ???? ??? ???? ??? ? ??? ????????? ?? ???? ????????? ???? ???
????-13: ????????? ?????? ??? ??? ?????/ ?????? ?? ??? ?? ????? ???? ??? ????????? ??? ??? ????????? ?? ???? ????????? ???? ???
????-14: ????????? ?? ??? ????? ??? ????????? ?? ????? ??????? ? ?????? ???????? ?? ???????? ??? ???? ????? ?? ????? ???? ?? ?????? ???? ?? ?? ???????? ?? ????? ??????? ?? ??????? ? ??????? ????? ?? ????? ??? ???? ??????? ???????? ??????? ???????? ???? ??? ???? ????? ???? ???? ?? ?????? ????????? ????????? ?????? ?????????? ???? ???? ??? ??? ?? ????????? ?? ???? ????????? ??? ???
????-15: ??????? ???? ?? ????? ????????? ?? ???? ???? ??? ??????? ???? ???? ???????? ???? ?? ??? ???????? ???? ?????? ???? ??? ?????? ????????? ??? ???? ??? ???? ???? ?? ????????? ?? ???? ?? ??? ?? ????? ???? ???? ????? ?? ?????? ???? ??? ??, ????????? ??? ??????? ??? ??? ????????? ?? ??? ????????? ???? ???
????-16 ????????? ?? ??? ????? ??? ??????? ??? ?????? ??? ?? ????? ????????? ?? ??? ????? ??? ???? ??????? ????? ???? ????? ?? ??? ?? ????????? ????????? ?????? ???????? 93 ??????? ?????? ???? ?? ???? ???? ?? ???? ????? ???? ??? ??? ??? ????????? ?? ???? ????????? ???? ???
5. ??????? ?????? ?? ???????? ???? ??? ??? ????? ?? ???????? ?????? ?? ????? ?? ?????? ???? ?? ??????? ??? ?? ???????? ?? ?????? ??? ??. ????????? ?????? ??? ??? ?????? ?? ???????? ?? ????? ??? ????????? ????????? ?????? ????????? 93 ??????? ?????? ????????? ?? ???? ??? ???? ?????????? ??? ????? ?? ??????? ??? ????????? ?????? ???????? ???? ???, ??? ?? ??? ???????? ???? ??? ???????? ???????? ???? ???? ??? ?? ????? ???? ?? ????????? ????????? ?????? ????? ??????? ???? ??? ???? ?????? ?? ????????? ?? ?????????? ???? ??? ? ??? ??????????? ???????? 1955 ?? ???? 28 ??? ????? ???????? ?? ??? ????????? ?? ???? ????? ??? ?????? ???? ?? ???? ????? ?? ???? ?? ?????? ???? ????"
11. Further the revisional order dated 22.07.2010 passed by the second respondent, Inspector General, Central Zone, CRPF, Lucknow reads as under:-
"????
93 ???? ???????? ?? ?? ???: 055181102 ???????? ?????? ??? ????? ???? ?? ?????? ????? ?? ????? ??? ???? ?? ??????? ??????????-93 ???? ???????? ?????? ???? ???????? ?? ?????? ??????-??.??. 2/2008-????-?? ?????? :10/05/2008 ?? ?????? ?????? ?? ??????? 1949 ?? ???? 11 (1) ?? ??? ???? ???????? ???????? 1955 ?? ???? 27 ?? ??? ???? ?? ?????????? ?????? ?? ???? ???? ??????? ??? ?????? ?? ?? ??:-
?? ??????- ??
?? ?? ?? ?????? 055181102 ?????? ?????? ??? ????? ???? ???????? 93 ????, ????? ?? ?? ?????? ?? ?? ?? ????? ???? ?? ????? ????? ??? ?????? ???? ? ??.??. ?? ???????? ???? ??? ??? ????? ?? ?????? ?? ??? ????? ?? ???? ?? ?????? ?????? ?? ??? ????? ???? ?? ?????? ?? ??? ???? ???? ????? ?????? ????? ??? ???? ? ?????? ?? ??????? ????? ?? ?????? ???? ?? ?? ????? ?? ?????? ?? ?????? ?? ??????? 1949 ?? ???? 11 (1) ?? ??? ????? / ?????? ?? ????? ???? ?? ?? ?? ?? ?? ????????? ?? ??????? ??? ??????? ???
2. ????? ???????, ?????? ??, ???????? ?? ???? ??? ??-??-8/2008-??????-93/?? ?????? 11/4/2008 ?? ?????? ????? ?? ?????? ???????? ?? ??? ???????? ??? ???? ??? ??.??. ?? ???????, ?????????? ????? ?????, ???????, ??????? (??????) ?? ????? ??? ??? ???????????? ???????? ????? ????? ?? ???? ?????? 2/4/08 ?????? ??????? ??????? ??????? ?? ??????, ????? ?? ?????? ???????? ???? ???? ???? ????, ????? ???????? ????????, ????????? ???????, ??????? ?? ?????-8 ???????? ?????? ?? ???? ?? 9??? ????? ??? ?????? 21/9/94 ?? ?????? ???? ??? ??, ?????? ????? ?? ???????? 11/7/80 ????? ??? ??????? ??????????? ?? ???????? 11/7/80 ???????? ?? ?????????? ??? ????? ???? ??? ?? ??? ??????? ?? ?????? ????? ????? 9 ??? ?? ???? ?????????? ??? ????? ???? ???????? ??? ??? ??????? ?? ???????? ?? ?? ?????? ???? ??? ??, ??????? ???? ??????? ??? ???? ? ?????? ???? ?????? ?????? ?????? ????? ?????, ???????, ??????? (??????) ?????? ?????? ???? ???? ??? ?? ????? ?? ?????? ???? ?? ?? ??????????? ????? ??? ???? ? ?????? ???????? ?? ?????? ?? ??? ???? ????? ?? ????? ??? ???
3. ?????? ??? ???? ???? ?????? 30/5/08 ?????????? 93 ????, ?????? ??, ?????? ??????????? ?? ?????? 055181102 ?????? ?????? ???????? ???? ?? ?????? ????? ??? ?? ????? ???? ??? ?? ???? ???? ?? ??????? ??? 15 ????? ?? ???? ??? ??? ????????? ???? ???????? ???????? ???? ????? ??? ?? ?? ???? ??? ?????? ????????? ???? ?? ?????? ???? ?? ????? ?????? ? ?? ????????? ???????? ???? ??? ?? ? ?? ???? ???? ??? ??? ???????? ???????? ???? ???? ??? ?????????? 93 ????, ?????? ?? ?? ???? ??? ??.??-3/2008-93-????-?? ?????? 5/7/08 ?? ??? ???? ?????? ???, ????? ?????????? ?? ??????? ???? ???? ???? ??????? ??????? ???? ???? ???? ??????? ?????? ??????? ???? ?????????? ???? ?? ???? ???? ?? ????? ???? ??????? ?????? ????? ?? ???????? ???? ?? ???? ???? ??? ??????? ???? ???????? ???????? ???? ???? ???????? ???? ?????? ???? ??? ?????? ????? ???? ???? ??? ??? ?? ???????? ???????? ???????? ???? ??? ???? ???? ??? ??????? ???? ?? ????? ?????? ?????????? / ??????? ???? ?????? ?? ???? ?? ???? ?? ?????, ???? ??????? ?????? ???? ???? ??????? ????? ??? ???? ?? ????????, ????????? ????????? ?????? ?????????? 93 ???? ?????? ?? ?? ????????? ????? ?? ????????? ?? ????? ??? ???? ???, ???????? ???? ?????? ??.??-2/2008-93-????? ?? ?????? 5/1/2009 ?? ??? ?? ??????-055181102 ???????? ?????? ??? ????? ???? ?? ???? ?? ???? ???? (Removal from the Force) ?? ??? ?? ?? ?
4. ?????????? 93 ???? ?????? ?? ?????? ???? ??????? ???? ?? ???????? ???? ??? ?? ???????????, ???????? ???? ?????? ???? ???? ?? ????? ??? ???? ?? ????? ???? ?? ??????-055181102 ???????? ?????? ??? ????? ???? ?? ???????????, ???? ??????, ?????? ?? ?? ???????? ????????? ?????? ?? ???????? ??? ???????? ???? ???? ??????????? ?????? ???????? ?????? ? ????? ??????????? ?????? ??, ???????? ?????? ???????? ????? ?? ????????? ?????? ? ??????? ??????? ??????????? ??:-
????????? ???????
????? ???????? ?? ?? ???? ??????? ???????, ?????? ??-??-8/2008-??????-93/2 ?????? 11/4/08 ?? ?????? ?? ???? ????? ??? ?? ???? ??????????? ?????? ?????? ?? ??? ????? ?? ??? ???????? ?? ?? ???????? ????? ?????, ???????, ??????? (??????) ?????? ???? ??? ???? ? ??.??. ?? ????????? ????? ??? ????????? ???????? ?? ???? ?????? ?? ???? ???? ?? ????? ??????? ??? ???? ???????? ?? ???? ?????? ????? ?????? 2/4/08 ?? ??? ?? ???? ????? ??? ?? ??????????? ????? 9??? ??? ?????? ?????? 21/9/94 ?? ???? ?????? ???? ???? ???? ???? ????? ???????? ???????? ????????? ???????, ??????? ?? ?????-8 ?? ???????? ??.??. ?? ???? ?? ???? ??? ?? ?????? ? ?????????? ?? ???????? 11/7/80 ????? ?? ??????? ???? ???????? 11/7/80 ???????? ?? ???????? ??? ????? ?? ??? ??? ???? ?? ???????? ???????? ????? ?????, ???????, ??????? ?? ??????? ?? ?????? ??????????? ?????-9??? ??? ?? ???? ?????????? ??? ????? ???? ???????? ?? ??? ????? 10?? ?? ??????? ???? 1998 ??? ?????????? ?? ??? ?? ??? ??????? ???? ??????? ??????? ? ??.??. ?????? ?????? ?????? ???? ???? ??? ??? ???? ???? ?? ?????? ?? ?? ??????????? ????? ??? ???? ? ??.??. ???????? ?? ?????? ?? ??? ???? ????? ?? ????? ?? ???? ???? ????? ?? ???? ???? ?? ??????? ???? ?????????? ?? ?? ??? ??????? ?? ????? ??????????? ?? 93 ???? ?? ?????? ?????? ??. ??-2/2008-93-?????-?? ?????? 31/5/08 ?? ??? ????????? ???? ??????? ?? ?????? ?? ????? ??? ??? ?????? ?? ??????? ??? ??? ??? ???? ???? ???????? ???? ???? ?? 15 ????? ?? ???? ???????? ???? ???? ????? ???? ?????? ????????? ???? ?????? ???? ?? ??????????? ?????? ??? ?? ???????? ???? ??? ???? ?? ?????? 93 ???? ?? ???????? ???? ?????? ??.??-3/2008-93-????? ?? ?????? 5/1/09 ?? ??? ???? ?????? ???, ????? ?????????? ?? ??????? ???? ???? ???? ??????? ??????? ???? ???? ???? ??????? ?????? ??????? ???? ????? ?? ??????????? ?? ??? ????? ??? ?????? ?? ??????? ????? ???? ??? ????? ???? ?? 93 ???? ???????? ?? ???????? ???? ??? ??. ??-2/2008-93-????-?? ?????? 5/1/09 ?? ??? ??????????? ?? ?????? 5/1/2009 ?? ???? ?? ????? ???? ?? ??? ?? ??? ? ????????? ?? ???? ???? ?? ??????? ?? ???????????, ????????, ???????? ???? ?? ???? ???????? ???? ?????? ????????? ?? ???? ??? ??? ???? ??? ???? ?? ?? ???? ???????? ?????? ???? ??? ???????? ?? ?????? ?? ????? ???????? ?? ???? ???? ???????? ???? ??? ??. ????-02/2009-?????-?? ?????? 28/04/2009 ?? ??? ????? /?????? ?? ?? ???"
12. A bare look of the appellate order as well as the revisional order would reveal that the same only skips to the conclusion without recording any reason in coming to the conclusion. The appellate authority taking into account the inputs and the comments provided by 93rd Battalion as gospel truth proceeded to negate the claim of the writ petitioner and so much so, the revisional order is non-speaking and it does not contain any reasons in coming to the conclusion.
13. In R.P. Bhatta (supra), the following was observed: -
"4. The word 'consider' in Rule 27(2) implies due application of mind'. It is clear upon the terms of Rule 27(2) that the appellate authority is required to consider (1) whether the procedure laid down in the Rules has been complied with; and if not, whether such non-compliance has resulted in violation of any provisions of the Constitution or in failure of justice; (2) whether the findings of the disciplinary authority are warranted by the evidence on record; and (3) whether the penalty imposed is adequate; and thereafter pass orders confirming, enhancing etc the penalty, or may remit back the case to the authority which imposed the same. Rule 27'2) casts a duty on the appellate authority to consider the relevant factors set forth in Clauses (a), (b) and (c) thereof.
5. There is no indication in the impugned order that the Director-General was satisfied as to whether the procedure laid down in the Rules had been complied with; and if not, whether such non-compliance had resulted in violation of any of the provisions of the Constitution or in failure of justice. We regret to find that the Director-General has also not given any finding on the crucial question as to whether the findings of the disciplinary authority were warranted by the evidence on record. It seems that he only applied his mind to the requirement of cause (c) of Rule 27(2), viz. whether the penalty imposed was adequate or justified in the facts and circumstances of the present case. There being non-compliance with the requirements of Rule 27(2) of the Rules, the impugned order passed by the Director-General is liable to be set aside."
14. A position to the present one came up for consideration in Divisional Forest Officer, Kathugodem (supra), wherein following was observed:-
"19. Having considered the submissions made on behalf of the respective parties and also having regard to the detailed manner in which the Andhra Pradesh Administrative Tribunal had dealt with the matter, including the explanation given regarding the disbursement of the money received by the respondent, we see no reason to differ with the view taken by the Administrative Tribunal and endorsed by the High Court. No doubt, the Divisional Forest Officer dealt with the matter in detail, but it was also the duty of the appellate authority to give at least some reasons for rejecting the appeal preferred by the respondent. A similar duty was cast on the revisional authority being the highest authority in the Department of Forests in the State. Unfortunately, even the revisional authority has merely indicated that the decision of the Divisional Forest Officer had been examined by the Conservator of Forests, Khammam wherein the charge of misappropriation was clearly proved. He too did not consider the defence case as made out by the respondent herein and simply endorsed the punishment of dismissal though reducing it to removal from service.
20. It is no doubt also true that an appellate or revisional authority is not required to give detailed reasons for agreeing and confirming an order passed by the lower forum but, in our view, in the interests of justice, the delinquent officer is entitled to know at least the mind of the appellate or revisional authority in dismissing his appeal and/or revision. It is true that no detailed reasons are required to be given, but some brief reasons should be indicated even in an order affirming the views of the lower forum."
15. On a pointed query being raised to the learned counsel for the respondents whether there happens to be any reasons in coming to the conclusion in the orders impugned, her answer is in negative.
16. Considering the fact that the appellate authority and the revisional authority are under legal obligation to consider the grounds taken in appeal and since the same have not been considered in correct perspective and reasons are not coming to set-forth the conclusions, thus the orders cannot be sustained.
17. Accordingly, the writ petition is being decided in the following terms:
(a) The order dated 28.04.2009, passed by the Deputy Inspector General, Group Centre, CRPF Allahabad and the order dated 22.07.2010 passed by the Inspector General, Central Zone, CRPF, Lucknow rejecting the appeal and revision are set aside.
(b) The matter stands remitted back to the Deputy Inspector Zone, Group Centre, CRPF, Allahabad to pass a fresh order on the appeal within a period of three months from the date of the production of certified copy of the order.
18. Passing of this order may not be construed to be an expression that the writ petitioner is to be reinstated, as the reinstatement whatsoever, would be subject to the final orders to be passed post remand.
19. With the aforesaid observations, the writ petition stands disposed of.
(Vikas Budhwar,J.)
November 11, 2025
N.S.Rathour
