Ram Nandan Pandit vs The State Of Bihar And Ors
2021 Latest Caselaw 2490 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.2185 of 2017
     ======================================================

Ram Nandan Pandit, S/o Sri Bhola Pandit, Resident of Village- Jamunapur, P.S.- Bihta, District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Home Department, Govt.

of Bihar, Old Secretariat, Bihar, Patna

2. The Principal Secretary, Home Department, Govt. of Bihar, Old Secretariat, Bihar, Patna

3. The Inspector General, Prisons, Old Secretariat, Bihar, Patna.

4. The Dy. Inspector General of Police

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

For the Petitioner/s : Mr. Awadhesh Kumar Mishra, Advocate For the Respondent/s : Mr.Prabhat Kumar Verma-AAG-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY ORAL JUDGMENT Date : 22-06-2021 Heard Mr. Awadhesh Kumar Mishra, learned counsel

for the petitioner and the respondents.

2. Mr. Awadhesh Kumar Mishra, learned counsel for

the petitioner submits that the impugned order of dismissal of the

petitioner is not a speaking order and even the appellate order is

only empty formality, as would be evident from Annexure-11. He

refers to Annexure-2 to submit that the charges are vague and the

entire departmental proceeding was only empty formality. It was

incumbent upon the respondents to bring home the charges but

the respondents have not been able to establish the charges in the

departmental proceeding against the petitioner. He further Patna High Court CWJC No.2185 of 2017 dt.22-06-2021

submits that no witness was examined, no document was proved

in the departmental proceeding to establish the charges against

the petitioner. He submits that the finding of the enquiry officer is

perverse and based on such perverse order of punishment was

passed, as contained in Annexure-6, as well as appellate order is

also unsustainable in the eyes of law. He submits that this Court

has occasion to consider the identical issue while deciding

Annexures- 9 and 11.

3. The departmental proceeding is not an empty

formality, as has been held out by the Constitution Bench of the

Apex Court in the case of Union of India Vs. H.C. Goel,

reported in A.I.R. 1964 SC 364. Para 27 of the judgment is

quoted herein below for ready reference:

"27. Now, in this state of the evidence, how can it be said that respondent even attempted to offer a bribe to Mr. Raja- gopalan. Mr. Rajagopalan makes a definite statement that respondent did not offer him a bribe. He merely refers to the fact that respondent took out a paper from his wallet and the said paper appeared to him like a hundred rupee note duble folded. Undoubtedly, Mr. Rajagopalan suspected the respondent's conduct, and so, made a report immediately. But the suspicion entertained by Mr. Rajagopalan cannot, in law, be treated as evidence against the respondent even though there is no doubt that Mr. Rajagopalan is a straightforward and an honest officer. Though we fully appreciate the anxiety of Patna High Court CWJC No.2185 of 2017 dt.22-06-2021

the appellant to root out corruption from public service, we cannot ignore the fact that in carrying out the said purpose, mere suspicion should not be allowed to take the place of proof even in domestic enquiries. It may be that the technical rules which govern criminal trials in courts may not necessarily apply to disciplinary proceedings, but nevertheless, the principle that in punishing the guilty scrupulous care must be taken to see that the innocent are not punished, applies as much to regular criminal trials as to disciplinary enquiries held under the statutory rules. We have very carefully considered the evidence led in the present enquiry and borne in mind the plea made by the learned Attorney General, but we are unable to hold that on the record, there is any evidence which can sustain the finding of the appellant that charge No. 3 has been proved against the respondent. It is in this connection and only incidentally that it may be relevant to add that the U.P.S.C. considered the matter twice and came to the firm decision that the main charge against the respondent had not been established."

4. Though the standard of proof in departmental

proceeding is preponderance of probability and not required to be

proved beyond all reasonable doubts like a criminal case but case

like criminal trial is to be followed in the departmental

proceeding as would be evident from the discussion made in the

case of H.C. Goel case (supra).

5. Since, similar issue was considered by this Court

vide Annexures-9 and 11, in order to maintain consistency, the Patna High Court CWJC No.2185 of 2017 dt.22-06-2021

present writ petition is allowed and disposed of in terms of

Annexures-9 and 11. The order as contained in Annexure-6 as

well as appellate order are hereby quashed. The matter is

remitted back to the disciplinary authority to take fresh decision

in accordance with law, particularly, in view of the judgment of

the Apex Court in the case of Managing Director ECIL

Hyderabad Vs. B. Karunakar, reported in (1993) 4 SCC 727.

6. Accordingly, the writ petition is allowed in terms of

Annexures-9 and 11, the order passed by a Co-ordinate Bench of

this Court. The respondents are directed to take fresh decision after

opportunity of hearing to the petitioner in accordance with law.

(Anil Kumar Upadhyay, J)

uday/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          29.06.2021
Transmission Date       NA