Madras High Court
S.Ravi vs The Additional Chief Secretary ... on 19 September, 2022
W.P(MD)No.8410 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.09.2022
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.8410 of 2022
S.Ravi ... Petitioner
Vs.
1.The Additional Chief Secretary Home Department,
Home (Police XI) Department Secretariat,
Chennai.
2.The Director General of Police,
Dr.Radhakrishnan Salai,
Mylapore,
Chennai-4.
3.The Deputy Inspector General of Police,
Madurai Range,
Madurai.
4.The Superintendent of Police,
Virudhunagar District,
Virudhunagar. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, to to call for the
records on the file of the 4th respondent in connection with the impugned order
of punishment issued in his proceedings in Tha.pa.No.97/2015 Rule 3 (b) dated
03.06.2017 and consequential impugned order of modification passed by the
https://www.mhc.tn.gov.in/judis
1/6
W.P(MD)No.8410 of 2022
3rd respondent in his proceedings in Se.No. A4/7968/Ap/2017 dated
13.02.2018 and consequential rejection of appeal by the 1st and 2nd
Respondent in their impugned proceedings in RC.No.096163/AP.2/3/2018
dated 27.08.2018 and G.O.(D) No. 1207 Home (Police XI) Department dated
14.10.2019 respectively and quash on as illegal and arbitrary and consequently
directing the 4th respondent to provide to all attendant and monitory benefits
within the time limit that may be stipulated by this Court.
For Petitioner : Mr.G.Thalaimutharasu
For Respondents : Mr.A.K.Manikkam
Special Government Pleader
ORDER
Heard the learned counsel on either side.
2. The writ petitioner joined the police department as Grade-II Constable
on 01.03.2008. He became a Grade-I Police Constable on 27.04.2020. The
petitioner was involved in a case of fatal accident on 03.03.2015. He was
riding his two wheeler and his vehicle dashed against one Karuppaiya leading
to his death. In that regard, Crime No.43 of 2015 was registered on the file of
the Krishnankovil Police Station for the offences under Sections 279 and 304A
of IPC. In view of the involvement of the writ petitioner in the aforesaid
criminal case, charge memo was issued on 14.09.2015. The petitioner offered
his explanation in response thereto. Vide proceedings dated 20.10.2015,
https://www.mhc.tn.gov.in/judis
W.P(MD)No.8410 of 2022
enquiry officer was appointed. The enquiry report found the petitioner guilty of
the charge. After issuing show cause notice to the petitioner, the disciplinary
authority imposed an order of punishment on 13.02.2018. The petitioner's
increment was postponed for a period of two years with cumulative effect.
Aggrieved by the same, the petitioner moved the higher authorities. But they
were in vain. Challenging the same, the present writ petition has been filed.
3. The learned counsel appearing for the petitioner took me through the
averments set out in the affidavit filed in support of this writ petition and called
upon this Court to quash the impugned order of punishment and allow the writ
petition as prayed for.
4. Per contra, the learned Special Government Pleader submitted that the
impugned orders do not call for any interference. It is open to the disciplinary
authority to proceed independently dehors the outcome of a criminal case.
Therefore, the approach adopted by the respondent authorities is very much in
consonance with the prevailing legal position. He called for dismissal of the
writ petition.
5. I carefully considered the rival contentions and went through the
materials on record.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.8410 of 2022
6. There is no dispute that the writ petitioner was involved in a case of
fatal accident. But it ended in acquittal. A copy of the Judgment dated
23.03.2018 made in C.C.No.1286 of 2017 on the file of the Chief Judicial
Magistrate, Srivilliputhur has been enclosed in the typed set of papers.
7. I went through the contents of the said Judgment. On the side of the
prosecution, as many as seven witnesses had been examined. Ex.B1 to Ex.B9
were marked. Only after a detailed analysis of the entire evidence on record,
the learned Chief Judicial Magistrate had come to the conclusion that the
evidence on record is wholly insufficient to find the accused guilty of the
offence with which he was charged. The said Judgment has become final.
When the competent criminal court did not find the writ petitioner guilty of the
offence in question, the disciplinary authority could not have rendered a contra
finding on the very same cause of action when the cause of action was not in
any way connected with the discharge of the writ petitioner's official duties.
The learned counsel appearing for the petitioner draws my attention to
G.O.Ms.No.124, Personnel and Administrative Reforms (Per.N) Department,
dated 22.02.1983. Clause 2(i) of the said G.O reads as follows:-
(i) When a criminal case is filed solely on a criminal offence committed by
the Government servant which is in no way connected with the discharge of his
official duties there is no need to pursue departmental action except placing the
https://www.mhc.tn.gov.in/judis
W.P(MD)No.8410 of 2022
Government servant under suspensions as contemplated under Tamil Nadu Civil
Services (Classification, Control and Appeal) Rules. The ultimate departmental
action can be initiated against the delinquent officer after the result of the criminal
case pending against him is disposed of by the Court of law.
8. When the petitioner was involved in the aforesaid offence, he was not
discharging his duties. He was returning home after completing his official
duties. Therefore, applying the aforesaid clause, I hold that the impugned
finding as well as the punishment are absolutely unwarranted. In this view of
the matter, the impugned orders are quashed. The Writ Petition is allowed. No
costs.
19.09.2022
Index : Yes / No
Internet : Yes/ No
rmi
To
1.The Additional Chief Secretary Home Department,
Home (Police XI) Department Secretariat,
Chennai.
2.The Director General of Police,
Dr.Radhakrishnan Salai,
Mylapore,
Chennai-4.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.8410 of 2022
G.R.SWAMINATHAN, J.
rmi
3.The Deputy Inspector General of Police,
Madurai Range,
Madurai.
4.The Superintendent of Police,
Virudhunagar District,
Virudhunagar.
W.P(MD)No.8410 of 2020
19.09.2022
https://www.mhc.tn.gov.in/judis
