Ex. Ct. Rajender Singh vs Uoi And Ors.
2010 Latest Caselaw 271 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          W.P.(C) No.351/2010

                      Date of Decision: 19.01.2010



       EX. CT. RAJENDER SINGH                           ..... Petitioner
                       Through:       Mr. S.M. Dalal, Advocate

                      versus

       UOI AND ORS.                              ..... Respondents
                           Through:   Ms. Anjana Gosain & Ms. S.
                                      Fatima, Advocates for respondent
                                      Nos.1 to 4

       CORAM:
       HON'BLE MS. JUSTICE GITA MITTAL
       HON'BLE MR. JUSTICE VIPIN SANGHI


       1. Whether the Reporters of local papers may
          be allowed to see the judgment?       :   Yes
       2. To be referred to Reporter or not?      :      Yes
       3. Whether the judgment should be reported
          in the Digest?                      :          Yes

%                              JUDGMENT (Oral)

GITA MITTAL, J.

1. The present writ petition has been filed assailing the order

dated 03.04.2006 passed by disciplinary authority finding the

petitioner guilty of all five charges for which the disciplinary

proceedings were conducted against him. The petitioner also assails

the punishment of dismissal from service which was imposed on him

by the same order A challenge is also laid to the order dated

15.02.2001 dismissing the statutory appeal and the order dated

31.03.2009 dismissing the revision filed by the petitioner.

2. The petitioner has claimed that he was enrolled in the CISF

as a Constable on 23.06.1987. It is not disputed that he was detailed

for internal security duty at Coy No.23 under Vice President of India

Bhawan on 22/23 September, 1999 between 2100 hours to 0100

hours at post No.10 of the said Bhawan and was armed with a self

loading rifle. One H.C. Dharambir Singh was detailed for patrolling

duty. The allegations against the petitioner are that during patrol of

the area when H.C. Dharambir Singh reached post No.10, the

petitioner abused and threatened to kill him and cocked his weapon

for this purpose. H.C. Dharambir Singh is alleged to have sent a

message to the Company Commander and the Shift In-Charge of this

conduct. The petitioner is stated to have been found in a delinquent

and aggressive mood. When the Company Commander Damodar

Singh ordered replacement of his duty and also directed the

petitioner to deposit the weapon in question in the armoury at the

premises at the Vice-President's House, he failed to obey the order

and questioned the Company Commander as to the reason for the

same.

3. The above conduct of the petitioner was treated seriously

and the respondents issued a chargesheet dated 03.04.2000 to the

petitioner. The respondents proposed to hold disciplinary

proceedings against the petitioner and a charge memo dated

22.10.1999 was issued to the petitioner leveling the following charges

against him: -

"CHARGE-I

That No.872160174 Ct Rajinder Singh of No 23 Coy, was deployed for doing the internal security duty at Vice President Bhawan New Delhi. The above said force member was posted on 22/23-9-99 at 2100 hrs till 0100 hrs at Gate Post No 10 with the Arms i.e. SLR. When No. 801350014 HC (GD) Dharambir Singh who was also at patrolling duty there from 2100 hrs to 0100 hrs, the Ct Rajinder Singh abused the HC Dharambir Singh and he shall fire on him and threthen to kill him. Thus the ct Rajinder Singh committed an misconduct and showed indisciplined which is an offence.

CHARGE-II

That No.872160174 Ct Rajinder /Singh of No 23 Coy, was deployed for doing the internal security duty at Vice President Bhawan New Delhi. The above said force member was posted on 22/23-9-99 at 2100 hrs till 0100 hrs at Gate Post No 10 with the Arms i.e. SLR. On the same day at about 2230 hrs the misconduct was committed with with HC Dharambir Singh and negligence in duty done by the Ct Rajinder Singh and taking it very serious, the Coy Commandar Inspecotr Damodar Singh ordered the removal of Ct Rajinder Singh from the post straightway and for depositing the SLR in the Kot situated at Vice President House but the above said constable refused to do so and after a long time the SLR was handed over to SI Puran Singh who deposited the same to the KOT. Thus Ct Rajinder Singh disobeyed the valid order of Coy Commandar which is serious misconduct and indisciplined act.

CHARGE-III

That No.872160174 Ct Rajinder Singh of No 23 Coy, was deployed for doing the internal security duty at Vice President Bhawan New Delhi. The above said force member was posted on 22/23-9-99 at 2100 hrs till 0100 hrs at Gate Post No 10 with the Arms i.e SLR. On the same day because of misconduct committed by the Ct Rajinder Singh with HC Dharambir Singh and negligence in his duties, the Coy Commandar Damodar Singh removed Ct Rajinder Singh from duty and HC K.C.Sharma No.724330304 was deployed and Ct rajinder was asked to report to Coy. After reaching at Coy office, his SLR was got deposited to KOT after struggle. When the Ct was ordered to sty at Coy office for conducting his medical examination than Ct Rajinder Singfh gave hit to Inspector Damodar Singh at his face and he got injry at below of his left eye. Thus Ct Rajinder Singh committed and act of misconduct and indisciplined in that he attacked to superior with the intention to injured him. This is the chare.

CHARE-IV

That No.872160174 Ct Rajinder Singh of No 23 Coy, was deployed for doing the internal security duty at Vice President Bhawan New Delhi. The above said force member was posted on 22/23-9-99 at 2100 hrs at Gate Post No.10 with the Arms i.e. SLR. During the duty period Ct Rajinderr Singh was found intoxicated. The Ct was intoxicate while deployed for the duties of security of VIP and question may arise for the security of the VIP. Thus it is serious misconduct and indisciplined and negligence to his duty which is an offence.

CHARE-V

That the above Ct Rajinder Singh No.872160174 (Sus) during his 12 years of short service he has

been punished for misconduct and negligence in his duties for tree times for minor penalty but there is no improvement in his behaviour and discipline and thus showed serious misconduct fnad the same are as under:-

1. Awarded a minor penalty for OSL from 12-5-

95 to 2-6-95 for 22 days without permission from the competent authority i.e with holding the increment for one year without commulative effect.

2. Awarded a minor of penalty of forfeiture of three days pay and allowances for OSL from 24-8-08 to 21-1-98 without permission from the competent authority.

3. Awarded one day pay fine for the misconduct with the superior officer and for abusing him."

4. The petitioner submitted a reply dated 03.11.2009 denying

all the charges. On consideration of the reply, the respondents

proceeded under Rule 34 of the Central Industrial Security Force

Rules, 1969, directing holding of a departmental proceeding in

respect of the said charges. One Inspector Bhagwan Singh of the

CISF was appointed as Inquiry Officer by an order passed on

03.11.1999.

5. It is not disputed that the petitioner appeared before the

Inquiry Officer on receipt of notice for appearance and objected to the

appointment of the said enquiry officer. In view of the objection

taken by the petitioner, the respondents acceded to his request and

appointed one Inspector Satyavir Singh as Inquiry Officer. In the

proceedings held by this Inquiry Officer on 23.01.2000 the petitioner

sought change of this Inquiry Officer as well. The representation

made by the petitioner was considered and rejected by an order

dated 01.02.2000.

6. During the disciplinary proceedings, the respondents have

examined four witnesses in support of the aforesaid charges. The

petitioner has also led evidence and has examined one witness in his

defence. The record of the case laid before us shows that the

petitioner has primarily taken a plea of casteism against him in

respect of the proceedings which were initiated against him and

nothing else.

7. On a consideration of the matter, the Inquiry Officer has

submitted a report dated 10.03.2000 finding the petitioner guilty of

all charges. The petitioner was duly furnished copy of the inquiry

report by a communication dated 14.03.2000 and filed his response

thereto on 30.03.2000. The report of the Inquiry Officer as well as the

petitioner's response thereto along with the record of the inquiry was

placed before the Commandant of CISF, 2nd Battalion, Saket. It is not

disputed that he was the disciplinary authority so far as the petitioner

is concerned. The detailed consideration by the Commandant finds

recorded in the order dated 03.04.2000. The disciplinary authority

agreed with the findings of the Inquiry Officer. Our attention has

been drawn to the order passed by the disciplinary authority which

reflects a careful consideration of the evidence of the four

prosecution witnesses as well as the defence of the petitioner,

whereafter the disciplinary authority concluded that the petitioner

had consumed liquor on duty, which fact stood confirmed not only

from the oral testimony of the prosecution witnesses, but also by the

report of the medical officer at the Vice President Bhawan, who

examined him on the night of 22/23 September, 1999, immediately

after the incident. The witnesses had confirmed that the petitioner

was smelling of liquor. In addition thereto, the threats which the

petitioner is alleged to have given to the head constable were also

found established as well as his failure to obey the command of the

Company Commander, who required the petitioner to deposit his arm.

The disciplinary authority has noted that the petitioner was a member

of the para military forces and it was his bounden duty as such

member to obey all lawful commands given to him.

8. So far as the punishment was concerned, the disciplinary

authority has considered the past conduct of the petitioner. It has

been observed that having regard to the fact that the petitioner was

posted on guard duty at the residence of the Vice-President, such

conduct as alleged against the petitioner was totally unacceptable

and that the matter deserves to be treated with utmost seriousness.

In addition thereto, the seriousness of the matter was aggravated by

the misbehavior and misconduct of the petitioner against the superior

officers by way of assaulting him and failing to obey the command.

The assault of the superior stood established by his medical report. In

this background the disciplinary authority exercised its power

conferred in Rule 34 of the CISF Rules, 1965 awarding punishment of

dismissal from service of the petitioner.

9. Aggrieved thereby the petitioner filed a statutory appeal.

This appeal was duly considered by the Deputy Inspector General,

North Zone, the appellate authority and again dismissed by a detailed

order dated 15.02.2001.

Before us an objection has been taken that Inspector

Damodar Singh, who was involved in the incident was also drunk and

no action had been taken against him. From the order of the

appellate authority we find that Inspector Damodar Singh, who was

also involved in the incident was also proceeded against for

drunkness and failure to supervise his subordinates properly.

Departmental action, thus, also stands against him and for this

reason there is no substance in the plea set up before us on behalf of

the petitioner. The order of the appellate authority is well-reasoned

and again deals with the evidence which was led before the Inquiry

Officer at sufficient length. It reflects application of mind. The

appellate authority affirmed the findings and sentence, which was

imposed on the petitioner by the disciplinary authority.

10. It is noteworthy that the petitioner assailed the orders

passed against him by way of an earlier writ petition bearing

No.1773/2002 in this court. When the writ petition came up for final

hearing on 19.03.2008, an objection was taken that the petitioner has

not availed the alternate statutory remedy by way of a revision

petition under the CISF Act. The petitioner was, accordingly,

permitted to withdraw the writ petition with liberty file the revision

within one month of the passing of the order by this court.

11. We find that the petitioner took a period of almost 9 months

before he preferred the revision petition. Yet by an order dated

31.03.2009, the Inspector General of the CISF has condoned the delay

in filing the revision petition and considered the revision petition on

merits. By this order, the revision petition has been dismissed.

Perusal of the order shows the detailed consideration of the grounds

which have been urged on behalf of the petitioner. It has been found

that the Inquiry was considered in accordance with the procedure laid

down under Rule 34 of the CISF Rules, 1969, after giving full

opportunity to the petitioner to defend the case. The order discusses

the evidence which has been led before the Inquiry Officer and has

noted that the acts of indiscipline of the petitioner, which have been

mentioned in Charge-V, are relevant for the purposes of establishing

his conduct while in service. It has been observed that the petitioner

failed to rectify the conduct despite three prior opportunities to mend

his ways.

12. It has been urged at some length by Mr. Dalal, learned

counsel representing the petitioner, that there was no medical

evidence to establish the fact that the petitioner was intoxicated. It

needs no elaboration, that it is not open to this court while exercising

powers of judicial review of the orders passed against the petitioner in

and arising out of the disciplinary proceedings, to go into the minute

questions of fact. It is not the petitioner's case that there was no

evidence at all against the petitioner. It is trite that it is not open to

this court to scrutinize the sufficiency of the evidence which was led

by the prosecution. So far as the allegations against the petitioner

are concerned, the case of the prosecution in the inquiry was that he

had consumed liquor on duty. For establishing such an allegation it is

irrelevant as to whether the petitioner had reached the stage of

intoxication as has been contended. The authorities have noted that

smell of liquor was found in the petitioner's breath. This fact, coupled

with the petitioner's conduct has led them to arrive at the above

findings.

13. It has further been contended by Mr. Dalal that the petitioner

was denied a fair inquiry for the reason that he was not permitted a

defence assistance of his choice. In this behalf we find that the

Inquiry Officer has recorded in the proceedings held on 09.02.2000

that the petitioner appeared and participated in the inquiry. He did

not raise any objection and refused to take the help of any defence

assistant. We also find from a perusal of the grounds of appeal and

the revision which were filed by the petitioner, that no ground in this

behalf had been raised or pressed on his behalf. The above narration

also shows that the petitioner has actively participated in the inquiry

proceedings and has also examined one witness in his defence. In

the light of the above facts, certainly this objection taken for the first

time in the present writ proceedings cannot be permitted to be raised

in order to challenge the proceedings of the Inquiry Officer. The

petitioner points out no prejudice suffered by him in defending the

enquiry proceedings, on account of alleged denial of defence

assistance of his choice either in the reply/representation against the

inquiry proceedings, or in his statutory appeal or revision. There is no

material at all placed before us which could even remotely suggest

that the petitioner sought such assistance. The Inquiry Officer had

offered an opportunity to the petitioner to avail the services of a

Defence Assistant, and the petitioner had declined the same. For this

reason, we find no merit in this objection of the petitioner, which is

hereby rejected.

14. An objection is taken that the disciplinary proceedings were

not warranted and that the respondents were required to conduct a

trial against the petitioner under Section 18 of the CISF Act, 1968. It

is trite that the same conduct and acts of commission or omission

may give rise not only to prosecution under the criminal law, but also

to disciplinary proceedings, which could be initiated by the authority.

In the instant case, instead of proceeding against the petitioner for

his actions in accordance with Section 18 of the Act, the respondents

have decided merely to initiate disciplinary action against the

petitioner. No illegality can be found in the action of the respondents

for the same.

15. No procedural infirmity or illegality has been pointed out.

The petitioner also does not urge infraction of any rules of procedure

or substantive law. The petitioner also does not contend violation of

any of the principles of natural justice. As noticed above, the orders

passed by the disciplinary/appellate and revisional authority are

reasoned and reflect application of mind. No ground of judicial review

thereof is made out.

This writ petition is wholly devoid of any merit and is,

accordingly, dismissed.

GITA MITTAL, J.

VIPIN SANGHI, J.

JANUARY 19, 2010 rsk