Madras High Court

R.S.Rajan vs The Inspector General Of ... on 11 October, 2022

                                                                                   W.P.No.40558 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 11.10.2022

                                                        CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                W.P.No.40558 of 2016
                                                         and
                                            W.M.P.Nos.34564 & 34565 of 2016
                                                         and
                                               W.M.P.No.25269 of 2017

                     R.S.Rajan                                                         ...Petitioner

                                                           Vs.

                     1.The Inspector General of Registration,
                       Santhome High Road, Chennai.

                     2.The Secretary to Government of Tamilnadu,
                       Commercial Taxes and Registration Department,
                       Fort St' George, Chennai – 9.                                  ..Respondents


                     Prayer : Writ Petition filed Under Article 226 of the Constitution of India, to
                     issue a Writ of Certiorari, calling for the records of the 1st respondent in its
                     No:37361/V3/2016 dated 12.08.2016 and quash the same.


                                  For Petitioner      : Mr.V.Vijay Shankar

                                  For R1 and R2       : Mr.E.Sundaram
                                                        Government Advocate



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                     1/14
                                                                                      W.P.No.40558 of 2016


                                                          ORDER

The charge memo issued under Rule 17 (b) of the Tamil Nadu Civil

Supplies (Discipline and Appeal) Rules in proceedings dated 12.08.2016 is

under challenge in the present writ petition.

2. The petitioner, while working as District Registrar, Chengalpet in

August 2016, a charge memo dated 12.08.2016 was issued with an allegation

that he caused huge financial loss to the tune of Rs.23,47,310/- by

undervaluing the documents, which all are registered under the Statutes.

Regarding the undervaluation, an audit objection was raised and

consequently, a charge memo was issued in proceedings dated 12.08.2016.

The charge against the writ petitioner reveals that the documents, which were

registered were undervalued, resulted in financial loss to the tune of

Rs.23,47,310/-. Annexure-II to the charge memo provides statement of

allegations and imputation of misconduct. Annexure-III denotes the list of

Documents relied on for the purpose of establishing the allegations against

the writ petitioner. Thus, this Court do not find any infirmity in respect of the

charge memorandum issued against the writ petitioner.

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W.P.No.40558 of 2016

3. The learned counsel for the writ petitioner mainly relied on the

orders passed by the District Revenue Officer (Stamps), who is the

Controlling authority under Section 47 (A) of the Indian Stamp Act. As per

the said proceedings, the writ petitioner has not undervalued those

documents, which were registered, when he was holding the post of District

Registrar. It is contended that separate orders were passed under Section 47

(A) of the Indian Stamp Act and thus, the allegations against the writ

petitioner cannot be sustained.

4. The learned Government Advocate appearing on behalf of the

respondents objected the said contention by stating that the allegations of

undervaluation must be enquired into with reference to the documents and the

order relied on by the petitioner alone cannot be relied on for the purpose of

forming a final opinion. The allegations against the writ petitioner are serious

and the financial loss to the tune of about Rs.23,47,310/- was set out in the

charge memo and therefore, the petitioner has to establish his case before the

departmental enquiry proceedings.

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W.P.No.40558 of 2016

5. A charge memo is not liable to be quashed as it does not adversely

affect the rights of an employee and does not give rise to any cause of action.

A writ lies only when some rights of a person are infringed. The charge

memo does not infringe the rights of a person / employee. It is only when a

final order imposing punishment or otherwise is passed, it may give a cause

of action. Thus, the writ petition challenging the charge memo by itself is not

maintainable.

6. Let us now consider the situations, where, an employee is issued

with a charge memo. On initiation of disciplinary proceedings, charge memo

is the first step taken by the Authority concerned to frame certain charges

against the employee concerned. Mere framing of charges would not cause

any prejudice to the Government employee. He is duty bound to establish his

innocence or otherwise with reference to the documents and evidences

available. Contrarily, if the disciplinary proceedings are quashed at the

budding stage, the rights of the Departments will be prejudiced.

7. Under the Tamil Nadu Government Servants Conduct Rules, a

Government servant is bound to maintain a good conduct and integrity

throughout his service both inside and outside the office. While so, certain https://www.mhc.tn.gov.in/judis

W.P.No.40558 of 2016

allegations are brought to the notice of the competent Authorities. They are

initiating action under the Rules and they are framing charges. Such framing

of charges would not cause any prejudice nor provide any cause of action for

the purpose of instituting a writ petition. Therefore, framing of charges itself

would not provide a cause of action for entertaining a writ petition.

8. No writ against a charge memo is entertainable in a routine manner.

A writ against the charge memo can be entertained only if the allegations are

tainted with the malafides or the charge memo was issued by an incompetent

authority having no jurisdiction. In all other circumstances, the charged

official has to submit his explanation and defend his innocence or otherwise

by participating in the process of enquiry. High Court cannot adjudicate the

disputed issues in a writ proceedings under Article 226 of the Constitution.

The merits involved in the allegations cannot be adjudicated as it requires

detailed scrutinization of the documents in original and the evidences to be

placed before the competent authorities.

9. The power of judicial review under Article 226 of the Constitution

of India is to ensure the processes, through which, a decision is taken by the

competent authorities in accordance with the Statutes and rules in force, not https://www.mhc.tn.gov.in/judis

W.P.No.40558 of 2016

the decision itself. Thus, the High Court cannot conduct a Roving enquiry

with reference to the disputed allegations and in this regard, the parties have

to establish their respective cases before the enquiry proceedings, which is to

be conducted by following the procedures as contemplated under the

Discipline and Appeal Rules.

10. In the case of Union of India and others Vs. Upendra Singh,

reported in (1994) 3 SCC 357, the Honourable Supreme Court of India held

as follows:

“6. In the case of charges framed in a disciplinary inquiry the tribunal or court can interfere only if on the charges framed (read with imputation or particulars of the charges, if any) no misconduct or other irregularity alleged can be said to have been made out or the charges framed are contrary to any law. At this stage, the tribunal has no jurisdiction to go into the correctness or truth of the charges. The tribunal cannot take over the functions of the disciplinary authority. The truth or otherwise of the charges is a matter for the disciplinary authority to go into. Indeed, even after the conclusion of the disciplinary proceedings, if the matter comes to court or tribunal, they have no jurisdiction to look into the truth of the charges or into the correctness of the findings recorded by the disciplinary authority or the appellate authority as the case

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W.P.No.40558 of 2016

may be. The function of the court/tribunal is one of judicial review, the parameters of which are repeatedly laid down by this Court. It would be sufficient to quote the decision in H.B. Gandhi, Excise and Taxation Officer-cum- Assessing Authority, Kamal v. Gopi Nath & Sons. The Bench comprising M.N. Venkatachaliah, J. (as he then was) and A.M. Ahmadi, J., affirmed the principle thus : (SCC p. 317, para 8) "Judicial review, it is trite, is not directed against the decision but is confined to the decision-making process. Judicial review cannot extend to the examination of the correctness or reasonableness of a decision as a matter of fact. The purpose of judicial review is to ensure that the individual receives fair treatment and not to ensure that the authority after according fair treatment reaches, on a matter which it is authorized by law to decide, a conclusion which is correct in the eyes of the Court. Judicial review is not an appeal from a decision but a review of the manner in which the decision is made. It will be erroneous to think that the Court sits in judgment not only on the correctness of the decision making process but also on the correctness of the decision itself."

11. In the case of Secretary, Ministry of Defence and Others Vs.

Prabhash Chandra Mirdha [Civil Appeal No.2333 of 2007, Decided on

May 29, 2012], the Apex Court of India held that normally, a Charge sheet is

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W.P.No.40558 of 2016

not liable to be quashed as it does not adversely affect the rights of an

employee and does not give rise to any cause of action. A writ lies only when

some right of a party is infringed. The charge sheet does not infringe the right

of a party. It is only when a final order imposing punishment or otherwise, it

may have a cause of action. Hence, writ petition challenging charge sheet by

itself is not maintainable. However, it can be quashed on the ground that

issuing authority being not competent to issue the same.

12. In the case of Union of India vs. Kunishetty Satyanarayana

[(2006) 12 SCC 28], it was held that writ jurisdiction is discretionary

jurisdiction and hence such discretion under Article 226 should not be

ordinarily exercised by quashing a charge sheet. No doubt, in some very rare

and exceptional cases, the High Court can quash a charge sheet if it is found

to be wholly without jurisdiction or for some other reason if it is wholly

illegal.

13. In the case of Secretary, Ministry of Defence and others Vs.

Prabhash Chandra Mirdha, reported in 2012 11 SCC 565, the Apex Court

observed as follows:-

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W.P.No.40558 of 2016

“10. Ordinarily a writ application does not lie against a charge-sheet or show-cause notice for the reason that it does not give rise to any cause of action. It does not amount to an adverse order which affects the right of any party unless the same has been issued by a person having no jurisdiction/competence to do so. A writ lies when some right of a party is infringed. In fact, charge-sheet does not infringe the right of a party. It is only when a final order imposing the punishment or otherwise adversely affecting a party is passed, it may have a grievance and cause of action. Thus, a charge-sheet or show-cause notice in disciplinary proceedings should not ordinarily be quashed by the court. (Vide State of U.P. v. Brahm Datt Sharma [(1987) 2 SCC 179 : (1987) 3 ATC 319 : AIR 1987 SC 943] , Bihar State Housing Board v. Ramesh Kumar Singh [(1996) 1 SCC 327] , Ulagappa v. Commr. [(2001) 10 SCC 639 : AIR 2000 SC 3603 (2)] , Special Director v. Mohd. Ghulam Ghouse [(2004) 3 SCC 440 : 2004 SCC (Cri) 826 : AIR 2004 SC 1467] and Union of India v. Kunisetty Satyanarayana [(2006) 12 SCC 28 : (2007) 2 SCC (L&S) 304] .)

11. In State of Orissa v. Sangram Keshari Misra [(2010) 13 SCC 311 : (2011) 1 SCC (L&S) 380] (SCC pp. 315-16, para

10) this Court held that normally a charge-sheet is not quashed prior to the conducting of the enquiry on the ground that the facts stated in the charge are erroneous for the reason that to determine correctness or truth of the charge is the function of the disciplinary authority. (See also Union of India v. Upendra

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W.P.No.40558 of 2016

Singh [(1994) 3 SCC 357 : 1994 SCC (L&S) 768 : (1994) 27 ATC 200] .)

12. Thus, the law on the issue can be summarised to the effect that the charge-sheet cannot generally be a subject-matter of challenge as it does not adversely affect the rights of the delinquent unless it is established that the same has been issued by an authority not competent to initiate the disciplinary proceedings. Neither the disciplinary proceedings nor the charge-sheet be quashed at an initial stage as it would be a premature stage to deal with the issues. Proceedings are not liable to be quashed on the grounds that proceedings had been initiated at a belated stage or could not be concluded in a reasonable period unless the delay creates prejudice to the delinquent employee. Gravity of alleged misconduct is a relevant factor to be taken into consideration while quashing the proceedings.”

14. In the case of Union of India and another Vs. Kunisetty

Satyanarayana, reported in 2006 12 SCC 28, the Hon'ble Supreme Court of

India, held as follows:-

“13. It is well settled by a series of decisions of this Court that ordinarily no writ lies against a charge-sheet or show-cause notice vide Executive Engineer, Bihar State Housing Board v. Ramesh Kumar Singh [(1996) 1 SCC 327 : JT (1995) 8 SC 331] , Special Director v. Mohd. Ghulam Ghouse [(2004) 3

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W.P.No.40558 of 2016

SCC 440 : 2004 SCC (Cri) 826 : AIR 2004 SC 1467] , Ulagappa v. Divisional Commr., Mysore [(2001) 10 SCC 639] , State of U.P. v. Brahm Datt Sharma [(1987) 2 SCC 179 : (1987) 3 ATC 319 : AIR 1987 SC 943] , etc.

14. The reason why ordinarily a writ petition should not be entertained against a mere show-cause notice or charge- sheet is that at that stage the writ petition may be held to be premature. A mere charge-sheet or show-cause notice does not give rise to any cause of action, because it does not amount to an adverse order which affects the rights of any party unless the same has been issued by a person having no jurisdiction to do so. It is quite possible that after considering the reply to the show-cause notice or after holding an enquiry the authority concerned may drop the proceedings and/or hold that the charges are not established. It is well settled that a writ petition lies when some right of any party is infringed. A mere show-

cause notice or charge-sheet does not infringe the right of anyone. It is only when a final order imposing some punishment or otherwise adversely affecting a party is passed, that the said party can be said to have any grievance.”

15. Therefore, the contentions raised on behalf of the petitioner

regarding the facts and the other orders passed by the authorities under

Section 47(A) of the Indian Stamp Act are to be considered by the competent

authorities at the time of conducting an enquiry. https://www.mhc.tn.gov.in/judis

W.P.No.40558 of 2016

16. Thus, the petitioner is at liberty to participate in the process of

enquiry and defend his case by availing the opportunities to be provided

under the Discipline and Appeal Rules.

17. It is needless to state that the explanation to be submitted by the

petitioner is to be considered by the competent authorities with reference to

the documents and the evidences available at the time of conducting an

enquiry. The petitioner has already reached the age of superannuation and