Gurcharan Singh vs State Of Punjab And Ors
2023 Latest Caselaw 14905 P&H

                                                                             2023:PHHC:115218

                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                           AT CHANDIGARH

                                                          CWP-18461-2017 (O&M)
                                                          Date of Decision:- 2.9.2023


                Gurcharan Singh                                                     ...Petitioner

                                                     Versus

                State of Punjab and others                                         ...Respondents


                CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                Present:          Mr. Rajeev Anand, Advocate for the petitioner.

                                  Mr. Aman Dhir, DAG, Punjab.

                                  *****


                GURVINDER SINGH GILL, J.

1. The petitioner seeks issuance of a writ in the nature of Certiorari so as to

quash order dated 24.4.2017 (Annexure P-11) vide which the claim of the

petitioner for grant of Proficiency Step-up i.e. ACP on completion of 4, 9

and 14 years of service has been declined. The claim of the petitioner for

payment of interest on the arrears of pay and allowances as well as

pensionary and retirement benefits has also been turned down.

2. A few facts necessary to notice for disposal of this petition are that while the

petitioner was working as Ziledar with respondent department at Ramnagar,

allegations were raised on 24.3.1999 against the petitioner to the effect that

he had demanded illegal gratification from one Sukhmander Singh on the

basis of which FIR No. 8 dated 24.3.1999 was lodged against the petitioner

at Police Station Vigilance Bureau, Ferozepur for offences under Sections 7

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and 13(2) of the Prevention of Corruption Act, 1988 and on account of the

said allegations and the FIR, the petitioner was placed under suspension

w.e.f. 24.3.1999. The petitioner was tried by the Special Judge, Mansa and

vide judgment dated 1.10.2000, he was held guilty and sentenced to undergo

rigorous imprisonment for 2 years and was imposed fine of Rs.1,000/-.

3. Aggrieved by his conviction, the petitioner filed an appeal in this Court i.e.

Criminal Appeal No.1225-SB of 2000. During the said period, the petitioner

was being paid subsistence allowance @ 75%. Vide order dated 19.7.2010

(Annexure P-1), the respondent terminated the services of the petitioner

which was based solely on the factum of conviction of the petitioner,

without conducting any department inquiry.

4. Appeal filed by the petitioner challenging his conviction was accepted on

13.8.2014 (Annexure P-3) and the conviction, as recorded by the trial Court,

was set aside by giving him the benefit of doubt. The State did not choose

to challenge the aforesaid judgment dated 13.8.2014 and consequently, the

same attained finality.

5. The petitioner, thereafter, submitted a representation dated 17.11.2014

(Annexure P-5) followed by other representations dated 2.2.2015 (Annexure

P-6), 14.2.2015 (Annexure P-7) and 24.2.2015 (Annexure P-8) requesting

for his reinstatement. Upon getting no response, the petitioner filed a writ

petition in this Court i.e. CWP No. 10859 of 2015 wherein directions were

issued to the respondents to consider his representations. Since the

department did not take any action, the petitioner was constrained to file a

contempt petition i.e. COCP No. 2453 of 2015 in this Court. It was during

the pendency of the said contempt petition that the petitioner was extended

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some benefits. However, by way of impugned order dated 24.4.2017

(Annexure P-11), the petitioner was not granted the benefit of ACP. Even,

the interest on the delayed payment of the salary and pensionary benefits

was declined, though he had been ordered to be reinstated w.e.f. 24.3.1999

and superannuated w.e.f. 30.4.2012.

6. The learned counsel for the petitioner submits that once the petitioner had

been acquitted of all the charges framed against him, it goes without saying

that he had been falsely implicated and that the petitioner is entitled to be

extended all the benefits while deeming that he had never been suspended or

dismissed from service. The learned counsel, in this regard, has placed

reliance upon a Division Bench judgment of this Court rendered in 2005(1)

SLR 659 titled as Shashi Kumar versus Uttri Haryana Bijli Vitran Nigam

and another.

7. On the other hand, the learned State counsel has vehemently argued that it is

the case where the petitioner was acquitted while extending benefit of doubt

and that despite the same the petitioner had been reinstated and had been

paid the arrears of pay. It has further been submitted that as a matter of fact

a sum of Rs. 61,595/- has been paid to the petitioner in excess as fixed

travelling allowance whereas he was not entitled for the same and is required

to be recovered back. The learned State counsel has further submitted that

the benefit of ACP on completion of 4, 9 and 14 years can be extended to an

employee only if his service record is upto the prescribed bench mark and

since the petitioner had already retired from service before he was acquitted

and had not served the department, therefore, he was not entitled to such like

benefits. The learned State counsel, in order to hammer forth his

submissions, has pressed into service a judgment of Hon'ble Apex Court

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reported as (2019) 5 SCC 809 Raj Narain versus Union of India and others

and 2021(5) SLR 643 Kapoor Singh versus State of Punjab.

8. This Court has considered rival submissions addressed before this Court.

9. The petitioner had been dismissed from service on account of specific

allegations against him to the effect that he had been caught red handed

while accepting bribe from one Sukhmander Singh. The said Sukhmander

Singh had fully supported the case of the prosecution when he was further

examined during the proceedings of the trial. Even the shadow witness

during the course of his cross-examination fully supported the case of the

prosecution. The petitioner, however, was acquitted as some doubt was

expressed regarding movement of the file in respect of which the accused

was alleged to have accepted bribe. The relevant extract from the said

judgment dated 13.8.2014 (Annexure P-3) is reproduced herein-under :-

"It is a settled proposition of law that whenever there is any doubt in the prosecution case, benefit of the same has to be extended to the accused. In the present case, prosecution case is not free from doubt and consequently, appellant is liable to be acquitted from the charge framed against him by giving benefit of doubt.

Accordingly, this appeal is allowed. Conviction and sentence of the appellant, as ordered by the Special Judge, Mansa vide judgment/order dated 01.12.2000 are set aside. Consequently appellant is acquitted of the charge framed against him."

10. A perusal of the aforesaid extract clearly shows that the petitioner came to

be acquitted on account of benefit of doubt, having been extended to him.

There is no categoric finding to the effect that he had been falsely

implicated. It is not in each and every case that a person is entitled to be put

back in the same position as he was before his termination.

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                 CWP-18461-2017 (O&M)                  5                          2023:PHHC:115218

11. Rule 7.3 of the Punjab Civil Services Rules, Volume-I deals with the

'Allowances on Reinstatement', which reads as under :-

7.3(1) When a Government employee, who has been dismissed, removed, compulsory retired, or suspended, is reinstated, or would have been reinstated but for his retirement on superannuation the authority competent to order the reinstatement shall consider and make a specific order:-

(a) regarding the pay and allowances to be paid to the Government employee for the period of his absence from duty, occasioned by suspension and/or dismissal, removal or compulsory retirement ending with his reinstatement on or the date of his retirement on superannuation as the case may be, and

(b) whether or not the said period shall be treated as a period spent on duty.

(2) Where the authority mentioned in sub-rule (1) is of opinion that the Government employee has been fully exonerated or, in the case of suspension, that it was wholly unjustified, the Government employee shall be given the full pay and allowances, which he would have been entitled, had he not been dismissed, removed, compulsorily retired or suspended, as the case may be.

xxxx xxxx xxxx"

12. A bare perusal of the above rule would show that the employer has been

given liberty to decide with regard to the payment of full salary during the

suspension period in case, the employee is reinstated in service. As per the

rule, the employee is not entitled for full allowances unless, he/she has been

fully exonerated of the allegations or the suspension period was found to be

wholly unjustified.

13. The issue as to whether, upon acquittal in a criminal case, when an employee

is reinstated, the said employee is entitled to full benefits or not was

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considered by the Hon'ble Supreme Court of India in 1996(11) SCC 603

Ranchhodji Chaturji Thakore Vs. Superintendent Engineer, Gujarat

Electricity Board and another, wherein it held that where conduct of an

employee resulted into his becoming disabled from rendering service either

on account of conviction or incarceration in jail, the back wages can rightly

be denied upon reinstatement. Hon'ble Supreme Court held that it is only

where action taken against an employee in a disciplinary proceedings is later

found to be unsustainable, that the employee can claim back wages. The

relevant paragraph 3 of the said is as under :-

"3. The reinstatement of the petitioner into the service has already been ordered by the High Court. The only question is: whether he is entitled to back wages? It was his conduct of involving himself in the crime that was taken into account for his not being in service of the respondent. Consequent upon his acquittal, he is entitled to reinstatement for the reason that his service was terminated on the basis of the conviction by operation of proviso to the statutory rules applicable to the situation. The question of back wages would be considered only if the respondents have taken action by way of disciplinary proceeding and the action was found to be unsustainable in law and he was unlawfully prevented from discharging the duties. In that context, his conduct becomes relevant, Each case requires to be considered in its own backdrop. In this case, since the petitioner had involved himself in a crime, though he was later acquitted, he had disabled himself from rendering the service on account of conviction and incarceration in jail. Under these circumstances, the petitioner is not entitled to payment of back wages. The learned single judge and the Division Bench have not committed any error of law warranting interference."

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14. The same question again came up for consideration before the Hon'ble

Supreme Court of India in Raj Narain's case (supra). Hon'ble Supreme

Court of India once again reiterated that it is only where the prosecution of

the accused has been held to be brought with the mala fides or with

vexatious intent, due to which the said accused was acquitted, that an

employee is entitled for the back wages, failing which, no benefit of back

wages can be given upon reinstatement. The relevant paragraph is as under :-

"6. The decision of Ranchhodji Chaturji Thakore (supra) was followed by this Court in Union of India and Others v. Jaipal Singh (supra) to refuse back wages to an employee who was initially convicted for an offence under Section 302 read with Section 34 IPC and later acquitted by the High Court in a criminal appeal. While refusing to grant relief to the Petitioner therein, this Court held that subsequent acquittal would not entitle an employee to seek back wages. However, this Court was of the opinion that if the prosecution is launched at the behest of the department and the employee is acquitted, different considerations may arise. The learned counsel for the Appellant endeavored to distinguish the prosecution launched by the police for involvement of an employee in a criminal case and the criminal proceedings initiated at the behest of the employer. The observation made in the judgment in Union of India and Others v. Jaipal Singh (supra) has to be understood in a manner in which the department would become liable for back wages in the event of a finding that the initiation of the criminal proceedings was mala fide or with vexatious intent. In all other cases, we do not see any difference between initiation of the criminal proceedings by the department vis-a-vis a criminal case lodged by the police.

For example, if an employee is involved in embezzlement of funds or is found indulging in demand and acceptance of illegal gratification, the employer cannot be mulcted with full back

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wages on the acquittal of the person by a criminal Court, unless it is found that the prosecution is malicious."

15. This Court in Kapoor Singh's case (supra) while relying upon Raj Narain's

case (supra) observed as under :-

"8. A bare perusal of the above reproduction would show that Hon'ble Supreme court of India has allowed the wages for the period when an employee remained out of service only in case the prosecution was held to be malicious.

9. No argument has been raised by the learned counsel for the petitioner in this regard. Further the petitioner was given benefit of doubt while acquitted and, therefore, keeping in view the law laid down by Hon'ble Supreme court of India in Raj Narain's case (supra), no benefit more than the suspension allowance can be allowed to the petitioner even after his acquittal."

16. In the present case, as already noticed above, the petitioner was acquitted

having been given the benefit of doubt. The petitioner, in any case, was

ordered to be reinstated and was paid arrears of pay. The petitioner cannot

be extended other benefits in the shape of ACP etc., as is being claimed or

the interest on arrears as facts do not suggest that it is a case of malicious

prosecution.

17. Having regard to the factual position and the settled position of law as

noticed above, this Court does not find any ground to interfere with the

impugned order and the same is upheld.

18. Finding no merit in the petition and the same is hereby dismissed.

                2.9.2023                                               ( Gurvinder Singh Gill )
                kamal                                                           Judge
                                 Whether speaking /reasoned        Yes / No
                                 Whether Reportable                Yes / No



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