Delhi High Court

Gnct Of Delhi And Ors vs Asi Rambir Singh And Anr on 18 December, 2012

Author: Badar Durrez Ahmed

       THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 18.12.2012

+       W.P.(C) 7680/2010

GNCT OF DELHI AND ORS                                          ... Petitioners

                                        versus

ASI RAMBIR SINGH AND ANR                                       ... Respondents

Advocates who appeared in this case:
For the Petitioners          : Ms Ferida Satarawala with Ms Suman Kukrety
For the Respondents          : Mr Anil Singal

CORAM:-
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE SIDDHARTH MRIDUL

                                  JUDGMENT

BADAR DURREZ AHMED, J (ORAL)

1. This writ petition is directed against the order dated 07.05.2010

passed by the Central Administrative Tribunal, Principal Bench, New

Delhi in OA 3261/2009. The said OA had been filed by the respondents

challenging the order dated 03.10.2008 passed by the Disciplinary

Authority forfeiting one year's approved service of the respondents and

the Appellate Authority's order dated 06.08.2009, whereby the appeal of

the respondents was rejected.

2. In brief, the allegation against the respondents was that they were

checking vehicles / trucks coming from Ghaziabad entering into Delhi at

the Gazipur Border Traffic Picket in Kalyan Puri Traffic Circle in the

intervening night of 14/15.03.2003 at about 3:50 am. The allegation is

that at the time of checking, the said respondents were found collecting

money from truck drivers without giving them any receipts or issuing

challans. A motorcycle which was parked nearby bearing registration

No. DL-ISM-4143 was also checked by the checking staff and it was

found to contain Indian currency in the denominations of ` 10/-, ` 20/-,

` 50/- and ` 100/- totalling to ` 6,350/-. Consequently, after seizure of the

said amount etc., a departmental proceeding was initiated against the

respondents and the respondents were asked to answer the charge against

them that the same amounted to gross misconduct, negligence and

dereliction in discharge of their official duties and it rendered them liable

to be dealt with departmentally under the provisions of the Delhi Police

(Punishment and Appeal) Rules, 1980.

3. Thereafter, an Inquiry Officer was appointed and he concluded his

inquiry by submitting his report of findings dated 11.08.2003. The

Inquiry Officer's report dated 11.08.2003 indicated that the benefit of

doubt be given to the respondents as he was of the view that the charges

against them had not been proved. However, the Disciplinary Authority

did not agree and recorded his disagreement and thereafter imposed the

penalty of forfeiture of three years' approved service permanently. The

period of suspension was also treated as not spent on duty. The statutory

appeal was also rejected.

4. At that stage, the respondents filed OA 1604/2005 challenging the

said punishment. The Tribunal, by its order dated 23.01.2007, disposed

of the said OA primarily on the ground that the key witness, that is, the

Deputy Commissioner of Police Sh. Manoj Kumar Lall had not been

produced as a witness. The Tribunal noted that none of the PWs, who

had been produced till then, stated that they had seen the respondents

putting money in the public motorcycle parked there. The Tribunal, at

that stage, felt that since the said DCP was the only alleged eye witness,

he was a very material witness and that he ought to have been produced.

However, since neither he had been called in the inquiry proceedings nor

the applicants had been given a chance to cross-examine him, reliance

could not have been placed on his report and since the Disciplinary

Authority had placed reliance on the said DCP's report, the inquiry itself

got vitiated.

5. Consequently, the Tribunal, by virtue of its order dated 23.01.2007,

quashed the impugned orders passed by the Disciplinary Authority and

the Appellate Authority. However, the Tribunal gave liberty to the

petitioners herein to resume the inquiry from the stage of calling the

Deputy Commissioner of Police Shri Manoj Kumar Lall as a witness after

giving due notice and a chance to the respondents herein to cross-

examine him and then pass orders after following the due process of law.

6. Subsequently, the inquiry was continued from the stage indicated

above and the said DCP Shri Manoj Kumar Lall was examined and cross-

examined in the supplementary inquiry.

7. Question Nos. 4 and 9 of the cross-examination were of some

significance and they were subsequently taken into account by the

Tribunal in the second round. We shall refer to them at a later stage. For

the present it is sufficient to note that after the supplementary inquiry, the

Inquiry Officer submitted the supplementary report dated 26.08.2008.

This time the Inquiry Officer found the charges against the respondents to

have been proved. Consequently, the Disciplinary Authority, by virtue of

its order dated 3.10.2008, which was impugned before the Tribunal,

imposed the punishment of forfeiture of one year's service permanently.

The respondents' appeal before the Appellate Authority was also rejected

on 06.08.2009. That is how the Original Application No. 3261/2009

came to be filed before the Tribunal which has been allowed by the

Tribunal by virtue of the impugned order dated 07.05.2010.

8. The learned counsel for the petitioners submitted that this was not a

criminal case and it was only a case of departmental proceedings and,

therefore, charges need not be proved beyond doubt and it only required

the establishment of preponderance of probabilities. She submitted that a

senior officer such as the DCP Sh. Manoj Kumar Lall had testified in

favour of the charge and, that was, according to her, sufficient to bring

home the charge against the respondents. She further submitted that there

was no allegation of there being any malice on the part of the said DCP

nor are there any allegations that the DCP was inimical towards the

respondents. Therefore, the testimony of the DCP, which has been

rightly taken into account by the Inquiry Officer as well as by the

Disciplinary Authority and the Appellate Authority, ought to have been

sustained by the Tribunal and should not have been rejected. She also

submitted that the position in law is clear that the Tribunal does not have

to go into the evidence and as long as there is some evidence, the

question of sufficiency of evidence need not be gone into by the Tribunal

or by this Court. She submitted that this was not a case of no evidence

and it is only in cases of no evidence that the Tribunal or this Court could

interfere with the findings of the Disciplinary Authority.

9. The learned counsel for the respondents, however, submitted that

the Tribunal had rightly held that this was a case of no evidence. He

drew our attention to question Nos. 4 and 9 of the cross-examination of

DCP Sh. Manoj Kumar Lall, which are reproduced as under:-

"Q.4 Can you explain traffic staff that traffic staff detailed checked the trucks coming from UP side and only no truck destination in Delhi was allowed otherwise returned back and this was basis of checking for the direction of Hon'ble Supreme Court?

Ans. Police personal in uniform performed their duty for checking, without telling anyone he saw the activity of staff and felt that they were collecting money from truck Drivers and no receipt was given to them. Later on he reached the defaulters found money and reported the matter, there was no proportion between cash and challan receipt. Money was kept in the dickey in improper way and ASI Rambir Singh had no satisfactory reply so he called the area officer and directed him to act as per law. The money which was found in dickey and the concerned officer was deputed for action."

"Q.9 Did you mention in your report that which traffic personnel was keeping money in the Bullet M/Cycle dickey? Ans. He had seen them receive money from two there truck drivers, then he thought that they were making challaning and received money. On suspicion he asked ASI Rambir Singh and found the challans were not satisfactory. After it he reached the spot and found money kept in M/Cycle Dickey in haphazardly. As he told earlier that matter was found to be of illegal collection of money so he gave the information to senior officers of traffic Police and asked them to take appropriate action vide his office latter dated 17.03.03."

He submitted that on going through these questions, it cannot be said that

the said DCP Sh. Manoj Kumar Lall had, in fact, allegedly seen money

collected from drivers being put in the dickey of the motorcycle.

Therefore, according to the learned counsel for the respondents, there was

no connection between the motorcycle and the alleged incident.

10. The learned counsel for the respondents also submitted that the

Tribunal has rightly placed reliance on the deposition of DW1 Dinesh

Kumar Tomar, who has come forward to state that he is the owner of the

motorcycle in question and that the said ` 6,350/-, which was found in the

motorcycle, was his.

11. After having examined the matter and heard the counsel for the

parties, we are of the view that the Tribunal's order ought not to be

interfered with for one simple reason. The reason being that DW1

Dinesh Kumar Tomar has not been cross-examined by the petitioners,

even though an opportunity had been given to them. This means that the

testimony of DW1 has to be taken as correct as it has gone unchallenged.

His testimony is as under:-

"Stated that he was residing at the above address and was doing the business of Kabari. He was the owner of the motorcycle No. DL-1SM-4143 make bullet. On 14.3.03 in connection with his business he had gone to Lal Kuan, Ghaziabad for taking payment. After taking the payment at about 7.30 PM when he reached near Ghazipur Border his motorcycle got punctured. He parked his motorcycle at the border after bringing it into the notice of toll tax staff. He searched for the mechanic nearby but could not find it so he returned back to his residence at Chandni Chowk. In the dickey of the motorcycle Rs.6350/- were kept. Next day at about 9.30 AM when he reached near the motorcycle and found that money was not in the dickey. On the other side of the road where he parked his motorcycle, there was a booth of police. He enquired from them and it was told that during the night DCP/Manoj Lall had conducted the checking, and the amount in the dickey of motorcycle was taken as the money of the traffic staff and was deposited in the police station. Thereafter he went to Mayur Vihar Phase-II, Traffic office and enquired about his money and he was told that the money would not be retuned till the finalization of the case of the policemen. Thereafter he returned back to his house. He has produced the photocopy in proof of the ownership of the motorcycle. The police officers present here had come to him and asked him to

give a statement. He was making this statement without any pressure, fear or greed.

No cross examination was done by the defaulters despite the opportunity given to them. On clarification by the E.O., the witness told that none of the present traffic police official was his relative or acquaintance. When he parked the motorcycle the dickey was locked. When he went next day the dickey of the motorcycle was opened, it was not broken."

12. We may point out that while in the above extracted portion it has

been mentioned that there was no cross-examination done by the

"defaulters" despite opportunity being given to them, this obviously has

reference to the prosecution and not the defaulters because DW1 was a

defence witness and could not have been subjected to cross-examination

by the respondents. In any event, there is no reference of any cross-

examination having been done by the prosecution. Furthermore, it is

pertinent to note that the Inquiry Officer had himself put a question to the

said DW1, who clarified that none of the traffic police officials was his

relative or acquaintance.

13. If one were to examine the deposition of DW1 Dinesh Kumar

Tomar, it is apparent that he has stated that the motorcycle belonged to