Rajendra Prasad Pandey vs The State Of Bihar
2021 Latest Caselaw 942 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No. 2875 of 2020
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Rajendra Prasad Pandey, aged about 68 years (Male) Son of Late Ram Eqbal Pandey, Resident of Mohalla Kautilya Nagar, Behind Tara Town PO and PS Shastri Nagar District Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Commercial Tax Commissioner Cum Principal Secretary, Commercial Taxes, Govt. of Bihar, Patna.

2. The Joint Commissioner (Administration), Department of Commercial Taxes, Government of Bihar, Patna.

3. The Deputy Secretary, Departmental of Commercial Taxes, Government of Bihar, Patna.

4. The Under Secretary, Department of Finance (Commercial Taxes), Government of Bihar, Patna.

5. The District Magistrate, Bhagalpur.

6. The Accountant General (A and E)- II, Beerchand Patel Path Patna.

... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s   :      Mr. Mithlesh Kumar, Advocate
     For the State          :      AC to SC 11
     For the AG             :      Mr. Arun Kumar Arun, Advocate

====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 18-02-2021

Heard Mr. Mithlesh Kumar, learned counsel for the

petitioner, learned AC to SC 11 for the State and Mr. Arun Kumar

Arun, learned counsel for the Accountant General.

2. The petitioner has moved the Court for the following

reliefs:

"That this is an application for issuance of an appropriate writ/writs, order(s) or direction(s) for quashing of the order dated 25.07.2019 issued vide Memo no. 2133 under the signature of Respondent no. 3 by which the earlier Patna High Court CWJC No.2875 of 2020 dt.18-02-2021

order dated 24.03.2015 issued vide Memo no. 1331 has been remain unchanged by reducing 5% pension of the petitioner on the basis of partly proved charges of Sexual harassment and immoral conduct at the work place and also to quash the order dated 31.10.2019 issued vide Memo no. 3214 by the respondent no. 3 has withheld the part of the remaining salary between the period 07.10.2013 to 27.02.2014 and further to direct the respondent to make the payments of rest of the retiral dues arising out of the impugned orders."

3. At the outset, the Court would record that though the

copy of the writ petition was served on learned counsel for the

State on 11.12.2019, but till date, there is no counter affidavit.

4. Learned counsel for the State submitted that the

affidavit is prepared but not filed. The Court is at a loss to

understand as to how affidavits are prepared and kept in the file of

learned counsel without being brought on record. As the lock

down due to COVID-19 pandemic came into effect only in the end

of March, 2020, and the Court has been informed that the affidavit

was prepared prior to that, it was required to be filed or, at least, it

ought to have been filed through the e-mode as is being done.

5. Such conduct of the respondent authorities in not

bringing on record what they have to say, definitely is an

impediment in judicial proceeding as the Court is not in a position

to consider what stand they had taken and how they had justified

the order impugned.

Patna High Court CWJC No.2875 of 2020 dt.18-02-2021

6. Learned counsel for the petitioner submitted that the

punishment imposed is disproportionate to the charge as there was

only one charge and the Enquiry Officer has given a finding that it

was partially proved. Learned counsel submitted that the

petitioner was to superannuate in 2014 and at the fag end of his

career, in the year 2013, such allegation has been made.

7. Learned counsel for the petitioner has taken the Court

through the order impugned. From a plain reading of the same, it

is clear that the Enquiry Officer has found that the petitioner used

to sexually abuse the complainant and in lieu thereof, he did not

make any complaint before the authorities, as was required of him

and saved the guilty and, thus, for that charge, he has been visited

with the penalty of withholding of 5% of his pension.

8. Learned counsel for the State submitted that the

allegation is with regard to moral turpitude which is amply proved

as even the enquiry report notes that it is clear that the petitioner

did sexually abuse the concerned employee.

9. Having considered the facts and circumstances of the

case and submissions of learned counsel for the parties and the

enquiry report and the reasoning assigned therein as well as the

order of the Disciplinary Authority, the Court finds that the

punishment imposed cannot be termed as either disproportionate Patna High Court CWJC No.2875 of 2020 dt.18-02-2021

or excessive. In fact, the Court is tempted to observe that the

authorities have in fact taken a lenient view in the matter.

10. For reasons aforesaid, the Court finds no occasion to

interfere in the matter.

11. Accordingly, the application stands dismissed.

(Ahsanuddin Amanullah, J.)

P. Kumar

AFR/NAFR U T