Ramphal Lsa vs Uoi & Ors.
2015 Latest Caselaw 8009 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                   Decided on: 17.10.2015
+      W.P.(C) No. 1932/2008 and C.M. No. 5708/2014
       RAMPHAL LSA                                  ..... Petitioner
                         Through: Mr Sukhjinder Singh, Adv.
                         versus
       UOI & ORS.                                ..... Respondent

Through: Mr Ruchir Mishra with Mr Mukesh Tiwari, Advs.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA

MS. JUSTICE DEEPA SHARMA (JUDGMENT) %

1. The petitioner was working in the Indian Navy and at the

relevant time was posted as Store Petty Officer incharge of the Ration

Issue Shop (RIS) of INHS, Sanjivini. On 31.12.2006, the petitioner

was apprehended carrying 13 packets of coffee powder weighing 2.6

kg in front dickey of his scooter which was recovered at the navy base

gate where he was stopped for checking by Amarendra Kumar, LPM.

The petitioner allegedly attempted to run away, but, was prevented by

the security staff. He also gave his hand written statement which he

subsequently tried to destroy. He was summarily tried by

Commanding Officer, Indian Naval Hospital Ship (INHS), Sanjivini

under Regulations 25 to 33 of Navy (Discipline and Miscellaneous)

W.P.(C) No.1932/2008 Page 1 Regulations, 1965 (REGS Navy). The petitioner was also given the

assistance of Surgeon Lieutenant Commander V.V. Vibhakar to

defend him. He was explained the charge and the warning in

compliance with Regulation 28 was also given to him. The petitioner

had pleaded guilty. He was also given an option pursuant to

Regulation 30 for trial by Court Martial. The petitioner opted for

summary disposal by the Commanding Officer. On being found

guilty, he was punished by reduction in rank to Leading Store

Assistant and deprivation of 3rd, 2nd and 1st Good Conduct Badges.

The petitioner preferred an appeal against the punishment under

Section 163 of the Navy Act, which was rejected by Chief of Navy

Staff vide order dated 23.09.2007.

2. The petitioner challenges the order of punishment contending

that he had been wrongly charged under Section 58 of the Navy Act

and that no charge has been made out, because he had actually

purchased the two kilos of coffee powder from Ration Issue Shop

against Cash Memo No. HH 156694 and 0.600 gms was taken by him

as Ration in kind towards his monthly entitlement of September to

December, 2006. He argued that this fact is clear from the handing

W.P.(C) No.1932/2008 Page 2 over/taking over certificate signed between the petitioner and the SPO

Neeraj Kumar duly initiated by the Assistant Logistics Officer

K.S.Kathait, MSCPO II. He alleges that the argument is vindicated

by the order of the Chief Naval Staff passed on a statutory complaint

which held that charge under Section 58 of Navy Act, 1957 was

wrong and substituted it by invoking Section 91 of the Navy Act,

1957. It is submitted that even action of the Chief of Naval Staff was

wrong as he could not have substituted the charges. It is submitted

that the entire summary trial proceeding were therefore, vitiated.

3. It is further submitted that the Defending Officer/Divisional

Officer was not aware of the rules and did not show any interest in

defending the petitioner and connived with respondents, and that the

copies of statements of the witnesses and that of the charge-sheet were

never supplied to him. He was also not given any opportunity to

cross-examine the witnesses, not supplied with the Enquiry Report.

The respondent ought to have convened a Board of Enquiry wherein

he would have been given the opportunity to defend himself and

cross-examine the witnesses which opportunity was denied to him.

The entire enquiry was done behind his back by the Commanding

W.P.(C) No.1932/2008 Page 3 Officer. The Regulating Officer, who was carrying out the duties of

the Police Officer, conducted the investigation and also acted as his

Defending Officer and the case ought to have been investigated by the

Officer of the Day. His plea that the coffee powder belonged to him

was also not accepted. It is further contended that the Commanding

Officer had pre-judged the issue before the trial commenced and

intimated the petitioner that the charge-sheet was serious and that he

could be reduced in rank. The CO gave him the option of trial by

Court Martial or disposal of charges summarily. On those grounds, the

petitioner claims the reliefs sought--set aside the summary trial

proceedings and the order of punishment and restoration of his rank of

Petty Officer (Store).

4. The respondent argues that the enquiry into the matter was

conducted in terms of the prescribed procedure and the petitioner was

afforded full opportunity. He voluntarily pleaded guilty of charges and

also opted for summary disposal of charges. Nothing had prevented

him opting for trial by Court Martial, but he declared to exercise that

discretion.

W.P.(C) No.1932/2008 Page 4

5. We have heard the arguments and have perused the record. The

original record of the summary trial of the petitioner was also

produced before us.

6. In this case, the charge against the petitioner were disposed off

summarily and he was reduced in rank. Rule 38 of the REGS Navy

stipulates that a sailor may be reduced to a lower rank in his own

category summarily. So the Navy under this rule was within its right

to impose punishment of reduction in rank by summary disposal of

charges. In the present case, the petitioner was found in possession of

13 packets (200 gms each) of coffee powder which was recovered

from the dickey of his scooter. The investigation was started into the

matter. Section II of REGS which consists of Rule 22 to 33 deals with

the investigation of departmental offences allegedly committed by the

Sailors. Rule 22 states that the offence shall be investigated by his

Departmental or Divisional Officer. This provision requires that the

preliminary investigation of the offences be by the officer of the

watch or officer of the day. In the present case, the investigation was

by Lieutenant Manjit Singh and the petitioner contends that he was

not the officer of the day. The respondents have contended that this

W.P.(C) No.1932/2008 Page 5 contention is not true because under Para 2 Chapter IV, the regulating

officer also carries out the duties of the officer of the day during

working hours. Thus, the investigation had been done by the

authorized person. It is also clear that pursuant to these rules, he could

be summarily tried and punished by his Departmental Officer or his

Divisional Officer provided he had powers to punish him adequately.

In this case, since the departmental officer did not possess the power

to punish the petitioner adequately, he referred the matter to the

Executive Officer. Before that during the summary trial, the statement

of two witnesses Shashi Kant Tiwari and Amrender Kumar, LPM,

who had prepared the panchnama were examined and thereafter the

investigating officer explained the charge to the petitioner and

enquired from him if he had understood the charges to which the

petitioner had replied in affirmative. He was also issued a warning

under Regulation 28 of REGS Navy, Part-II to ensure that he

understood the meaning and consequences of his statement. The

petitioner had been asked again if he wanted to say anything in answer

to the charges. He gave his explanation which was duly recorded.

W.P.(C) No.1932/2008 Page 6

7. The petitioner stated that he was going to Amrita Hospital, at

11.25 hours on 31.12.2006 to meet his child who was admitted in the

hospital and at the main entrance of the Naval Base, duty LPM

checked his vehicle and he was found in possession of 13 bags of

Nescafe coffee powder which he wanted to send to his home at native

place. This explanation by petitioner clearly shows he had fully

understood the charges. The petitioner was again asked if he wanted

to plead guilty of the charges and he replied in affirmative. The

petitioner duly signed the said proceedings. Since he could not be

adequately punished by the Divisional Officer, the matter was referred

to the Executive Officer. The Executive Officer, followed the same

procedure and after petitioner pleaded guilty of charge, after forming

the opinion that he could not punish the petitioner adequately; referred

the matter to the Commanding Officer. The Commanding Officer

thereafter followed the prescribed procedure and explained the charge

to the petitioner and made sure that the petitioner had understood the

charge; on being satisfied that petitioner had understood the charge,

issued the warning under Regulation 28 of REGS Navy, Part-II to the

effect:-

W.P.(C) No.1932/2008 Page 7 "Do you wish to say anything in answer to the Charge? You are not obliged to say anything unless you wish to so, but whatever you say will be taken down in writing and may be given in evidence."

8. On being satisfied that the petitioner had understood the

warning, the Commanding Officer (CO) asked for his explanation. He

again reiterated the explanation about possession of coffee powder,

given by him to two authorities earlier. The explanation given by the

petitioner confirms that all along he was aware of and understood the

charges against him and also pleaded guilty and put his signature on

the proceedings. The Commanding Officer felt that the proper

punishment in the case would be reduction in rank. In terms of

Regulation 33 of REGS Navy, Part-II (CO) asked for the option from

the petitioner if he wanted to be tried by Court Martial and gave him

24 hours to submit his written certificate to this effect. The petitioner

by his communication dated 02.01.2007 declined the option of trial by

Court Martial and opted for summary disposal of charge.

9. The procedure as prescribed in Section II of REGS Navy, Part-

II relating to investigation and summary disposal of charges was duly

followed in the case of the petitioner. The pleas of the petitioner that

he was forced to plead guilty and his explanation was not considered,

W.P.(C) No.1932/2008 Page 8 seems to be an afterthought since the record shows that he was

brought before three officers at three different stages and before all of

he them pleaded guilty of charges and did not urge any contention of

forceful extortion of the plea of guilt from him from him when he had

the opportunity. He could have (if his contention had any truth) raised

this plea in his reply to the notice asking him for his option to be tried

by the Court Martial. He received the said notice on 01.01.2007 and

had full 24 hours to reply it and nothing had prevented him from

detailing his grievance. His plea that he had purchased the coffee

powder from the ration shop and that 0.600 gms were issued to him as

part of his monthly ration, is not supported by any receipt of purchase

of the coffee powder on the date 31.12.2006 which he ought to have

carried with him. Also in his explanation, he had, at no stage,

disclosed that he had purchased the articles. He had urged this plea for

the first time in his statutory appeal to the Chief Naval Staff. His

reliance on a receipt dated 01.01.2007 seems to be improbable since

the purchase was allegedly made on 31.12.2006. In case the petitioner

had purchased the said coffee powder on 31.12.2006, he should have

been in possession of the receipt bearing that date. There is no dispute

W.P.(C) No.1932/2008 Page 9 to the fact that the petitioner was in charge of Victualling Store and

RIS, INHS, Sanjivini and on that date, the duty of Logistics Officer

was carried out by Lieutenant Manjit Singh.

10. The petitioner's contention that he was not given chance to

participate in the summary trial is also contrary to the record because

the record clearly shows that panchnama, i.e. recovery of memo of the

13 packets of the coffee powder consisting of 2 kg and 600 gms was

prepared in his presence. He had appended his signatures on the

purchase. It was done in the presence of the witnesses, namely, Naib

Subedar Basant Ram, Naik P.K. Rai. The statements of the witnesses

were also recorded during the summary trial proceedings and charges

were duly explained to him when his plea was recorded. It is also not

in dispute that pursuant to Regulation 26, the petitioner was provided

an Assistant who had assisted him during the summary trial. His

contention that the Assistant, who was provided to him, was not

conversant with the rules and regulations and thus not able to provide

him effective assistance is of no consequence because at no stage did

the petitioner raise this objection before the Commanding Officer or

in his reply under clause (c) of Regulation 30 of REGS Navy, Part-II.

W.P.(C) No.1932/2008 Page 10 The contention of the petitioner that he was not supplied with any

documents also seems to be an afterthought since he never requested

for the supply of the documents at any stage. If the petitioner, while

submitting his reply dated 02.01.2007, felt prejudiced for the reason

of non-supply of documents, he could have, before exercising his

option of not being tried by Court Martial, asked for the documents

before exercising the said discretion. Since he did not ask for any

document at that time and had been able to make up his mind for not

being tried by the Court Martial shows that he was well aware of all

the facts and circumstances of the case and had understood the

charges and the likely punishment before exercising his option of

summary disposal of his case. The fact that the petitioner had given

the explanation that he had planned to send coffee powder to his

native village clearly shows that he was aware of the allegations and

charges levelled against him and pleaded guilty repeatedly before

three different officers voluntarily.

11. It is argued by petitioner that the charge against him was never

explained to him and has relied on the findings in the case Nochur R

Vasudevan, LMA vs. Union of India and Ors., Criminal Writ

W.P.(C) No.1932/2008 Page 11 Petition No. 1160 of 2007, decided on 07.08.2008, wherein the

Bombay High Court has observed as under:-

"9. Since we are convinced that the proceedings, which ultimately ended with the punishment to the petitioners, started with the question, "Do you understand the charge?", without the charge having been made known to the petitioners, the whole process gets vitiated. Therefore, the impugned orders and findings and sentence passed by respondent No.5 are set aside. The Writ Petitions are accordingly allowed. In the peculiar circumstances, there shall be no order as to costs."

12. It is argued on behalf of respondent that this case is

distinguishable on facts. In this case, recovery was made from

petitioner and panchnama was duly prepared. Thus, petitioner was

aware of charges.

13. The facts of this case are distinguishable from the above

decision. In that case, the petitioner was serving as a Sailor in the

Indian Navy as Medical Assistant and was promoted to the rank of

Leading Medical Assistant. He received a signal Flag Officer

Commanding-in-Chief, Western Naval Command, Mumbai, by which

he was asked to report to INS KUNJALI for investigation of an

incident alleged to have taken place between 1st November, 2002 and

31st October, 2003. He was questioned if he knew anything about the

W.P.(C) No.1932/2008 Page 12 leaking of recruitment medical examination result at INHS ASVINI

and had involvement in it. In that case, there were 11 accused and all

of them were made to confess at different stages of the

investigation/trial and confession of one was used against the other. It

was on these facts that the Bombay High Court held that the charge

was not made known to the petitioner and allowed the writ petition. In

this case, the petitioner when going out of the INHS, Sanjivini was

checked at the gate and 13 packets of coffee powder (200 gms each)

was found concealed in dickey of his scooter which were recovered

and a punchnama was prepared in the presence of witnesses which

was also duly signed by the petitioner. After recording the statements

of the witnesses, the question put to the petitioner "do you understand

the charge". In the light of the facts which preceded this question, it

cannot be said that the petitioner did not understand the charges.

Rather he has well aware that he was questioned for the possession of

2.600 kg of coffee powder that is why he explained that he had

planned to send it to his native house. Consequently, it cannot be said

that the petitioner was not aware of the charges against him. In these

circumstances, it cannot be said that the whole process was vitiated.

W.P.(C) No.1932/2008 Page 13

14. Since the respondents have since duly followed the prescribed

procedure under REGS Navy, Part-II, we find no infirmity in the trial.

It is well settled principle of law that this Court while exercising writ

jurisdiction under Article 226 of the Constitution of India exercises a

limited jurisdiction. The Court is not required to judge the correctness

of decision made by an authority, but is only required to see if the

decision making process is fair, just and in accordance with the

governing law, free from bias and mala fides. As discussed above, in

the present case, the respondents duly followed the prescribed

procedure while holding the summary trial of the petitioner. The

decision of the respondent also rests on the panchnama, i.e., recovery

memo, the statement of the witnesses and also the admission of guilt

by the petitioner. We find no infirmity in the impugned order. The

petition has no merit and along with the pending application, is

dismissed.

DEEPA SHARMA (JUDGE)

S. RAVINDRA BHAT (JUDGE) OCTOBER 17, 2015/BG

W.P.(C) No.1932/2008 Page 14