Citation : 2025 Latest Caselaw 1091 Raj
Judgement Date : 13 May, 2025
[2025:RJ-JD:23070]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18071/2023
Pyare Lal S/o Shri Kishan Singh, Aged About 52 Years, By Caste
Jat, R/o H.No. 24, Shikargarh Enclave Residential Colony,
Jodhpur. The Then Head Constable No.1045, Reserve Police Line,
Commissionerate, Jodhpur.
----Petitioner
Versus
1. State of Rajasthan, through the Secretary, Department of
Home, Secretariat, Jaipur.
2. The Director General of Police, Police Headquarters, City-
Jaipur-303002
3. The Commissioner of Police, Commissionerate, Jodhpur.
4. The Deputy Commissioner of Police, Commissionerate,
Jodhpur (East).
----Respondents
For Petitioner(s) : Ms. Abhilasha Bora assisted by
Ms. Khushbu Choudhary
For Respondent(s) : Mr. B.L. Bhati, AAG assisted by
Mr. Deepak Chandak
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
13/05/2025
1. Heard learned counsel for the parties.
2. The present writ petition has been filed against the order
dated 18.06.2020 passed by the respondent No.4-Deputy
Commissioner Of Police, Commissionerate, Jodhpur (East),
whereby, the punishment of stoppage of two annual grade
increments without cumulative effect was imposed upon the
petitioner, as well as the appellate order dated 14.10.2020 passed
by the respondent No.3-Commissioner Of Police,
Commissionerate, Jodhpur, whereby, the penalty imposed upon
the petitioner was modified and reduced to stoppage of one
annual grade increment without cumulative effect, and against the
[2025:RJ-JD:23070] (2 of 7) [CW-18071/2023]
order dated 19.05.2023 passed by His Excellency the Governor of
Rajasthan, whereby, the revision petition filed by the petitioner
against the appellate order dated 14.10.2020 has been rejected
and the same was communicated vide order dated 05.06.2023
issued by the Joint Sectretary Home (Appeal).
3. Briefly noted, the facts in the present writ petition are that
the petitioner was initially working on the post of Head Constable
Police Station, Mathaniya, Jodhpur East, and while he was posted
at Banar Police Station, disciplinary proceedings were initiated
against him by the respondents under Rajasthan Civil Services
(Classification, Control and Appeal) Rules, 1958 (hereinafter
referred to as the Rules of 1958) in relation to an incident, which
occurred on 12.09.2019. The respondents, after receiving a
confidential complaint, got the matter investigated by the
Assistant Police Commissioner, Jodhpur East. An enquiry was
conducted by the Assistant Police Commissioner, wherein, the
petitioner was exonerated vide report dated 04.03.2020.
However, being dissatisfied with the report dated
04.03.2020, the respondent No.4-Deputy Commissioner, Jodhpur
East, issued a charge-sheet to the petitioner under Rule 17 of the
Rules of 1958 vide order dated 09.04.2020. The petitioner filed a
detailed reply to the charge-sheet so issued. Being dissatisfied
with the reply filed by the petitioner and without considering the
submissions made therein, the respondent No.4 imposed a
punishment of stoppage of two annual grade increments without
cumulative effect vide order dated 18.06.2020. Thereafter, being
aggreived of the order dated 18.06.2020, the petitioner preferred
an appeal before the Commissioner of Police, Jodhpur. In the
[2025:RJ-JD:23070] (3 of 7) [CW-18071/2023]
appeal so preferred, the Commissioner of Police, Jodhpur, vide
order dated 14.10.2020 modified the punishment and reduced it
to stoppage of one annual grade increment without cumulative
effect. The petitioner challenged the appellate order dated
14.10.2020 by way of a revision petition before His Excellency the
Governor, however, the same was dismissed. Hence, the present
writ petition has been filed.
4. Learned counsel for the petitioner very vehemently submits
that in relation to the incident, which occurred on 12.09.2019, the
petitioner did not commit any fault in holding the investigation and
there was no violation of the established procedures on his part.
She submits that the petitioner has acted in consonance with the
directions issued by the Station House Officer and, therefore, he
cannot be held responsible for any alleged misconduct. Learned
counsel for the petitioner further submits that after the detailed
preliminary enqyiry, the Enquiry Officer exonerated the petitioner
vide report dated 04.03.2020. Despite this, the Disciplinary
Authority, while disagreeing with the report of the Enquiry Officer,
has proceeded to pass the order of punishment. She submits that
before passing of the punishment order, no notice for
disagreement with the enquiry report has been served upon the
petitioner, despite the specific request made in this regard by the
petitioner in his reply. She further submits that since there is no
show cause notice for disagreement, the disciplinary authority
could not have proceeded to pass the punishment order in the
present case. To support her contentions, learned counsel for the
petitioner has placed reliance upon a judgment passed by the
[2025:RJ-JD:23070] (4 of 7) [CW-18071/2023]
Hon'ble Apex Court dated 19.08.1998 in Punjab National Bank
& Ors. vs. Kunj Behari Misra reported in (1998) 7 SCC 84.
Learned counsel for the petitioner further submits that even
after expressing the disagreement, the order passed by the
disciplinary authority while imposing the punishment is entirely a
non-speaking and unreasoned order. She submits that merely the
charges mentioned in the charge-sheet have been reiterated in
the punishment order without assigning any reasons whatsoever
and, hence, the order of the disciplinary authority is, on the face
of it, a non-speaking and arbitrary order. She submits that the
appellate authority has also not taken into consideration the
detailed submissions made by the petitioner and passed the order
which is not in confirmity with the provisions of law and on the
same footing, the revisional order has been passed without
appreciating the correct factual and legal position and, therefore,
the same is also an arbitrary order. She, therefore, prays that the
present writ petition may be allowed and the orders dated
18.06.2020 (Annex.4), 14.10.2020 (Annex.5) and 19.05.2023,
which was communicated vide order dated 05.06.2023 (Annex.6)
may be quashed and set-aside.
5. Per contra, learned counsel for the respondents vehemently
opposes the submissions made by learned counsel for the
petitioner and submits that the disciplinary authority has taken
into consideration the statements of the witnesses produced
before the enquiry officer during the preliminary enquiry. As the
disciplinary authority was not convinced with the findings of the
Enquiry Officer, therefore, it has imposed the punishment upon
the petitioner. However, the learned counsel for the respondents is
[2025:RJ-JD:23070] (5 of 7) [CW-18071/2023]
not in a position to refute the fact that a show cause notice for
disagreement with the enquiry report was never served upon the
petitioner. He further submits that the disciplinary authority has
taken into consideration a confidential enquiry report prepared in
the matter as well as the other material available on record to
arrive at the conclusion that the petitioner is guilty of misconduct
and, therefore, the punishment has rightly been imposed upon
him. He, therefore, prays that the present writ petition may be
dismissed as no interference is warranted by this Court in such
matter.
6. I have considered the submissions made at the Bar and have
gone through the relevant records of the case including the
impugned orders dated 18.06.2020 and 14.10.2020.
7. The petitioner was facing an enquiry for the incident, which
occurred on 12.09.2019 and in pursuance of the same, the matter
was enquired into by appointing an Enquiry Officer of the rank of
Assistant Commissioner of Police. The Assistant Commissioner of
Police has filed a report on 04.03.2020, wherein, the petitioner
has been given a clean chit. However, while disagreeing with the
report of the preliminary enquiry, the respondent No.4 has
imposed a penalty of stoppage of two annual grade increments
without cumulative effect without issuing any notice of
disagreement. Upon preferring the appeal, the said punishment
was reduced to stoppage of one annual grade increment without
cumulative effect. This court takes note of the fact that in the
preliminary enquiry report, the petitioner has been exonerated,
however, without issuing any notice of disagreement to the
petitioner, the disciplinary authority, after having taken into
[2025:RJ-JD:23070] (6 of 7) [CW-18071/2023]
consideration the statements recorded in the enquiry report as
well as one more confidential enquiry report, has imposed a
punishment of stoppage of two annual grade increments without
cumulative effect.
8. This court is of the considered view that if there is a
disagreement by the disciplinary authority on the preliminary
enquiry report, then a show cause notice must be served upon the
delinquent officer as has been held by the Hon'ble Supreme Court
in the case of Kunj Behari Misra (supra). The relevant observations
made by the Hon'ble Supreme Court in the case of Kunj Behari
Misra (supra) are quoted hereinbelow:
"19. The result of the aforesaid discussion would be that the principles of natural justice have to be read into Regulation 7(2). As a result thereof, whenever the disciplinary authority disagrees with the enquiry authority on any article of charge, then before it records its own findings on such charge, it must record its tentative reasons for such disagreement and give to the delinquent officer an opportunity to represent before it records its findings. The report of the enquiry officer containing its findings will have to be conveyed and the delinquent officer will have an opportunity to persuade the disciplinary authority to accept the favourable conclusion of the enquiry officer. The principles of natural justice, as we have already observed, require the authority which has to take a final decision and can impose a penalty, to give an opportunity to the officer charged of misconduct to file a representation before the disciplinary authority records its findings on the charges framed against the officer."
9. This court further observes that the punishment order dated
18.06.2020 is totally a non-speaking and unreasoned order. The
[2025:RJ-JD:23070] (7 of 7) [CW-18071/2023]
disciplinary authority, without giving any appropriate reasons and
merely after mentioning that it has considered the conduct of the
petitioner on the basis of a verbal complaint, has reached to the
conclusion that the petitioner has committed a misconduct and
imposed a punishment upon him. The appellate authority, in the
same fashion, has not considered the facts in its entirety and has
reiterated the order passed by the disciplinary authority while only
interfering with the quantum of punishment by reducing it to
stoppage of one annual grade increment without cumulative
effect. Similarly, the revisional authority has also rejected the
revision petition so preferred by the petitioner and failed to
appreciate the legal and factual matrix of the case.
10. Upon considering the above aspects, this court is of the
considered opinion that the procedure adopted by the disciplinary
authority is not in consonance with the established procedures of
law and the same is in violation of the principles of natural justice.
Therefore, the order impugned dated 18.06.2020 and all the
subsequent orders passed on the basis of the same are not
sustainable in the eyes of law.
11. In view of the discussions made above, the present writ
petition merits acceptance and the same is, therefore, allowed.
The orders impugned dated 18.06.2020, 14.10.2020 and
19.05.2023 are quashed and set aside.
12. Stay petition as well as other pending application(s), if any,
are also disposed of accordingly.
(VINIT KUMAR MATHUR),J 270-/Arun Pandey/-
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