Madras High Court
K.Thiruvalluvan vs The Director General Of Police on 6 October, 2023
W.P.(MD).No.20029 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.10.2023
CORAM
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P.(MD).No.20029 of 2020
K.Thiruvalluvan ... Petitioner
Vs.
1.The Director General of Police,
Office of the Director General of Police,
Kamarajar Salai, Chennai.
2.The Deputy Inspector General of Police,
Ramanathapuram Range,
Ramanathapuram District.
3.The Superintendent of Police,
Sivagangai District,
Sivagangai.
4.The Deputy Superintendent of Police,
Additional Deputy Superintendent of Police-I/C,
District Crime Record Bureau,
Office of the Superintendent of Police,
Sivagangai District, Sivagangai. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, calling for the
records pertaining to impugned order in D.O.No.472/2018, dated 16.03.2018
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W.P.(MD).No.20029 of 2020
on the file of the third respondent and consequential order of the fourth
respondent made in Na.Ka.No.J2/ViSu/10505/2018, dated 02.04.2018 and
quash the same as both are illegal and arbitrary and consequently direct the
respondents herein to pay the salary to the petitioner for the period of dismissal
from service (i.e) from 17.08.2015 to 19.03.2016 (216 days) by treating the
same as duty period.
For Petitioner : Mr.M.Thirunavukkarasu
For Respondents : Mr.T.Villavan Kothai
Additional Government Pleader
ORDER
The present writ petition has been filed challenging the order of the
fourth respondent herein, dated 02.04.2018, wherein the period of dismissal of
the writ petitioner was adjusted towards the earned leave and unearned leave.
2. The writ petitioner herein, was appointed as a Constable in the Tamil
Nadu Police Uniform Service on 23.12.1985 and he was promoted as Special
Sub-Inspector in the year 2011 and he voluntarily retired from service on
31.05.2018.
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W.P.(MD).No.20029 of 2020
3. While he was in service, a police complaint was lodged as against him
on 12.06.2014 in Crime No.32 of 2014 before the Inspector of Police, District
Crime Branch, Sivagangai District and the same was taken on file in C.C.No.25
of 2015 on the file of the Judicial Magistrate II, Sivagangai. In view of the
registration of a criminal case, the petitioner was suspended from service on
30.01.2015 and departmental proceedings were initiated. An enquiry report was
submitted on 08.07.2015. Based upon the enquiry report, the third respondent
imposed a punishment of 'dismissal from service' on 13.08.2015.
4. Challenging the said dismissal order, the writ petitioner had filed an
appeal before the second respondent herein. In the meantime, the writ petitioner
was acquitted by the criminal Court by an order, dated 01.06.2016. A perusal of
the said judgment indicates that the writ petitioner has been Honourably
acquitted by the criminal Court. Relying upon the said Honourable acquittal,
the second respondent herein by his order, dated 30.08.2016, modified the
punishment from dismissal to 'postponement of next increment for three years
without cumulative effect'. However, the second respondent has not mentioned
about the manner in which the period of suspension and the period of dismissal
has to be regularised.
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W.P.(MD).No.20029 of 2020
5. Based upon the order of the Appellate Authority, the petitioner had
approached the third respondent herein for regularisation of the period of
suspension and period during which he had suffered the order of dismissal. By
an order, dated 24.01.2018, the fourth respondent herein has passed an order
regularising the period of suspension between 31.01.2015 and 16.08.2015
treating it as a duty period. The petitioner has no grievance over the said order.
However, the fourth respondent has passed another order on 02.04.2018,
adjusting the period of dismissal to the leave that was available to the credit of
the writ petitioner, the period between 17.08.2015 and 19.08.2016 was treated
as earned leave and the period between 20.03.2016 and 11.09.2016 was treated
as unearned leave. Challenging the said order, the present writ petition has been
filed.
6. According to the learned Counsel appearing for the writ petitioner, the
petitioner has been found guilty even by the Appellate Authority but he has
been imposed with a lesser punishment. Therefore, the case of the writ
petitioner falls under F.R 54(4) without issuing notice, the period of dismissal
cannot be adjusted towards the leave that was available to the credit of the writ
petitioner. He further contended that when the order of dismissal has been
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W.P.(MD).No.20029 of 2020
modified by the Appellate Authority to a lesser punishment, the entire period of
dismissal should have been treated as a duty period and all the monetary
benefits should have been conferred upon him. Hence, he prayed for setting
aside the order passed by the fourth respondent herein.
7. Per contra, the learned Additional Government Pleader appearing for
the respondents had contended that the Appellate Authority has not specifically
mentioned with regard to the manner of regularisation of the period of
suspension or the period during which the writ petitioner had suffered the order
of dismissal. In such an event, it is open to the fourth respondent herein to take
a call upon the manner of regularising the said service period. He further relied
upon F.R 54(5) to contend that the said period cannot be treated as period spent
on duty, unless the competent authority specifically directs that it shall be
treated for any specified purpose. Hence, he prayed for sustaining the order
passed by the fourth respondent herein.
8. I have carefully considered the submissions made on either side and
perused the materials available on record.
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W.P.(MD).No.20029 of 2020
9. It is not in dispute that the order of dismissal passed by the third
respondent herein has been modified by the second respondent to that of
postponement of increment for three years without cumulative effect. However,
the order of the Appellate Authority has not specified about the manner of
regularisation of the period of suspension and the period of dismissal.
10. In all cases, where the Appellate Authority decides that the
punishment imposed upon the delinquent officer is excessive and proceeds to
impose a lesser punishment, the same should be considered to the effect that
such a lesser punishment should have been awarded by the disciplinary
authority himself. Therefore, it is deemed that the disciplinary authority himself
has passed an order of lesser punishment, namely, postponement of increment
for three years without cumulative effect. In such an event, the period during
which the petitioner was kept out of service due to the order of dismissal,
should always be treated as a duty period. However, the difficulty that has
arisen in the present case is that the Appellate Authority has not mentioned
about the manner of regularising the said period.
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W.P.(MD).No.20029 of 2020
11. In view of F.R 54(4), the competent authority should always issue a
notice to the writ petitioner before deciding about the manner of regularisation
or the quantum of pay and allowances for which he is entitled to.
12. It could be seen from the documents annexed to the typed set of
papers that the third respondent has passed an order on 16.03.2018 treating the
period between 17.08.2015 and 11.09.2016 to adjust the eligible leave of the
petitioner as per F.R 54(5). F.R 54(5) could be invoked only for the cases
which fall within F.R 54(4). A perusal of F.R 54(4) clearly indicates that no
order could be passed without issuing a notice to the delinquent officer.
Therefore, I find that the order impugned in the writ petition, namely, the order,
dated 16.03.2018 passed by the third respondent herein and the consequential
order passed by the fourth respondent herein on 02.04.2018 are in violation of
principles of natural justice and hence, both the orders are liable to be set aside.
13. Accordingly, the orders impugned in the writ petition are set aside.
The matter is remitted back to the file of the third respondent to strictly follow
F.R 54(4) and take into consideration the findings of the second respondent that
excessive punishment has been imposed by the third respondent and pass
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W.P.(MD).No.20029 of 2020
orders within a period of eight (8) weeks from the date of receipt of a copy of
this order.
14. This writ petition stands allowed to the extent as stated above. There
shall be no order as to costs.
06.10.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes
BTR
To
1.The Director General of Police,
Office of the Director General of Police,
Kamarajar Salai, Chennai.
2.The Deputy Inspector General of Police,
Ramanathapuram Range,
Ramanathapuram District.
3.The Superintendent of Police,
Sivagangai District,
Sivagangai.
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W.P.(MD).No.20029 of 2020
4.The Deputy Superintendent of Police,
Additional Deputy Superintendent of Police-I/C,
District Crime Record Bureau,
Office of the Superintendent of Police,
Sivagangai District, Sivagangai.
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W.P.(MD).No.20029 of 2020
R.VIJAYAKUMAR, J.
BTR
W.P.(MD).No.20029 of 2020
06.10.2023
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