P. Udaysankar Died Per Lrs vs The Deputy Inspector General Of ...
2021 Latest Caselaw 674 AP

     IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                              ****

WRIT PETITION No.2845 OF 2015

Between:

P.Udayasankar (died) per LRs.

Smt.P.Raja Ratnam, W/o.Late P.Udayasankar, Aged 45 years, Home Maker, R/o.H.No.6-50, Vampadu Village, Pedapadu Mandal, West Godavari District and two others. --- Petitioners.

And

The Deputy Inspector General of Police, Eluru Range, Eluru, West Godavari District and two others. --- Respondents.

DATE OF ORDER PRONOUNCED                   :     08.02.2021

SUBMITTED FOR APPROVAL:

               HON'BLE SRI JUSTICE JOYMALYA BAGCHI
                                AND
                 HON'BLE SRI JUSTICE A.V.SESHA SAI

1. Whether Reporters of Local Newspapers may be allowed to see the order? Yes/No

2. Whether the copy of order may be marked to Law Reporters/Journals? Yes/No

3. Whether Their Lordships wish to see the fair copy of the order? Yes/No

________________________ JOYMALYA BAGCHI, J

________________________ A.V.SESHA SAI, J

* HON'BLE SRI JUSTICE JOYMALYA BAGCHI AND * HON'BLE SRI JUSTICE A.V.SESHA SAI

+ WRIT PETITION No.2845 OF 2015

% 08.02.2021

# Between:

P.Udayasankar (died) per LRs.

Smt.P.Raja Ratnam, W/o.Late P.Udayasankar, Aged 45 years, Home Maker, R/o.H.No.6-50, Vampadu Village, Pedapadu Mandal, West Godavari District and two others. --- Petitioners.

And

The Deputy Inspector General of Police, Eluru Range, Eluru, West Godavari District and two others. --- Respondents.

! Counsel for the Petitioners : Mr.Brahmadandi Ramesh

^ Counsel for Respondents : Government Pleader for Services-I

< Gist:

> Head Note:

? Cases referred:

1. 2010 (8) SCC 573

This Court made the following:

HON'BLE SRI JUSTICE JOYMALYA BAGCHI AND HON'BLE SRI JUSTICE A.V.SESHA SAI

WRIT PETITION No.2845 OF 2015 (Taken up through video conferencing)

ORDER: (Per Hon'ble Sri Justice Joymalya Bagchi)

Order of the Tribunal refusing the prayer to set aside the

dismissal order of the delinquent employee dated 15.06.2008

which came to be affirmed by the appellate authority is the subject

matter of challenge at the behest of his legal representatives.

Facts of the present case portray a paradoxical situation.

Second petitioner, the estranged wife and one of the legal

representatives of the deceased employee, is the originator of the

present imbroglio. Being aggrieved by the ill-treatment at the

hands of the deceased employee, she had instituted criminal

proceedings against him under Section 498-A of Indian Penal Code

(I.P.C.). Infuriated by the decision of his superior officer to

handover articles from the police department stores to the second

petitioner-wife on credit from the salary of the delinquent

employee, the latter threatened and criminally intimidated the

superior officer with dire consequences. Such misconduct became

the subject matter of the criminal proceedings being C.C.No.31 of

2004 wherein the delinquent employee was convicted for

commission of offences punishable under Sections 353 and 506(2)

I.P.C. and sentenced to pay fine of Rs.1,000/- and in default, to

undergo simple imprisonment for two months on each count.

Disciplinary proceedings were also initiated on self same facts

against the delinquent employee. Pursuant to his conviction, vide

order dated 09.05.2005 the second respondent dismissed him from

service on the ground that he had been convicted in the criminal

case. In revision, however, this Court vide order dated 10.12.2007

while upholding the conviction released the delinquent employee

under the provisions of the Probation of Offenders Act, 1958 (for

short, 'the Act') on condition he executed a personal bond for good

behaviour for a period of two years. In view of the aforesaid

development by order dated 13.04.2008, the delinquent employee

came to be reinstated, however, without prejudice to the enquiry

pending against him. In conclusion of enquiry proceedings, by

order dated 15.06.2008 the disciplinary authority accepted the

enquiry report and again dismissed him from service. Appellate

authority confirmed such order. Delinquent employee assailed

such order before the Tribunal in O.A.No.12509 of 2009. During

pendency of the proceedings before the Tribunal, he died and his

legal representatives including the aforesaid estranged wife

Smt.P.Raja Ratnam were substituted as legal heirs on his behalf.

By impugned order, the Tribunal rejected the O.A. and upheld

order of dismissal. Hence, the present writ petition at the behest of

the legal representatives of the deceased employee.

Sri B.Ramesh, learned counsel appearing for the petitioners,

submits that the disciplinary proceedings and the criminal case

had been instituted on self-same facts. He was convicted and

sentenced in the criminal case. While disposing of the criminal

revision against the order of conviction, the Court released the

petitioner on probation so that his service would not be affected.

Accordingly, he was reinstated, but unfortunately, again dismissed

in the conclusion of the disciplinary proceedings. Penalty imposed

is, therefore, disproportionate and contrary to the findings of this

Court in the criminal proceedings.

On the other hand, learned Government Pleader for

Services-I submits that the delinquent employee was found guilty

on self-same charges not only by the criminal Court but also in the

disciplinary proceedings. Invoking Rule 20 of Andhra Pradesh Civil

Services (Classification, Control and Appeal) Rules, 1991, the

second respondent was justified in dismissing the petitioner. No

interference is called for in the matter.

Ordinarily, this Court in exercise of judicial review would not

sit in judgment over punishment imposed on a delinquent.

However, the present case portrays a peculiar state of affairs.

Delinquent employee was prosecuted both in the criminal Court as

well as in the disciplinary proceedings on self same facts. Upon

being found guilty in the criminal Court sentence imposed upon

him was modified by this Court in revision and he was permitted to

be released on probation so that his service may not be affected.

Consequently, his order of dismissal was recalled and he was

reinstated into service vide order dated 13.04.2008. Relying on

Sushil Kumar Singhal Vs. The Regional Manager, Punjab

National Bank1, learned Government Pleader argued the

expression "removal of disqualification" under Section 12 of the Act

does not affect the power of the employer to dismiss a delinquent

employee as per service rules upon conviction. We choose not to

make any comment with regard to this issue as the second

respondent/employer himself had chosen to recall the order of

dismissal upon suspension of sentence and release of the

delinquent employee on probation. No doubt such reinstatement

was without prejudice to the disciplinary proceedings already

instituted and in conclusion thereof delinquent was again

(2010) 8 SCC 573

dismissed from service vide order dated 15.06.2008. However, it is

apposite to note that the conduct of the delinquent employee,

which was the subject matter of the disciplinary proceedings, did

not relate to misappropriate of funds or moral turpitude. Although

we have no reason to doubt the legality of the decision of the

disciplinary authority to hold the delinquent guilty of the charges

levelled against him, the issue which falls for consideration is:

Whether the punishment imposed upon the delinquent

employee is disproportionate or not?

Gist of the charge relates to an irresponsible behaviour on

the part of the delinquent in threatening his superior, who had

come in aid of his estranged wife and permitted her to draw supply

of rations on credit from the police co-operative society. This

allegation, even if true, would not fall within aggravated acts of

misconduct like misappropriation, moral turpitude etc., and no

wrongful loss was caused to the department. Further more, while

dealing with the criminal charge, this Court was inclined to

suspend the sentence and release the delinquent on probation so

that his employment was not terminated. These factors ought to

have weighed with the second respondent while imposing the

maximum penalty of dismissal. Impugned decision does not reflect

any reference to the aforesaid facts which are germane to the

proportionality of punishment imposed. Another extenuating

circumstance arising from the peculiar facts of the case is that the

second petitioner, who is seeking relief on behalf of her deceased

husband, is the unfortunate victim who had been supported by her

husband's superior which prompted irresponsible and arrogant

behaviour on the part of her husband culminating in his dismissal

from service. Presently, the delinquent is no longer alive and the

punishment proposed to be imposed upon him if continued may

operate to the prejudice and deny the helpless widow and her

children of pensionary benefits, if any. Hence, we are of the opinion

that in the aforesaid factual matrix the penalty of dismissal is

disproportionate in nature. Accordingly, we propose the same may

be altered to one of compulsory retirement which is also a major

penalty, but would not disentitle the legal representatives

(particularly, the aggrieved widow) to pensionary benefits if they

are otherwise eligible to such relief in accordance with law.

Accordingly, impugned order dated 03.01.2014 is set aside

and the order of dismissal dated 15.06.2008 passed by the second

respondent and affirmed by the appellate authority i.e., first

respondent is altered to one of compulsory retirement of the

delinquent employee with effect from 15.06.2008.

The Writ Petition is allowed to the aforesaid extent. No order

as to costs. As a sequel, Miscellaneous Petitions, if any, pending in

this Writ Petition shall stand closed.

______________________________ JUSTICE JOYMALYA BAGCHI

______________________________ JUSTICE A.V.SESHA SAI

Date: 08.02.2021 Note: Issue CC in one week (B/o) Ivd