Telangana High Court

G.Sankara Rao, vs The Central Industrial Security ... on 29 September, 2023

Bench: Pulla Karthik

              THE HON'BLE SRI JUSTICE PULLA KARTHIK

                    WRIT PETITION No.30376 of 2013
ORDER:

This Writ Petition has been filed challenging the Order No.V-

15014/GHH/MAJ(14/11)-GSR_HPCL(V)/Ad.IV/11/854, dated 21-02-

2012 passed by respondent No.4 imposing the punishment of

reduction of pay by two increments in pay band-I for a period of two

years, which will have the effect of postponing future increments of pay

of the petitioner, and the orders dated 04.01.2013 and 22.04.2013

passed in appeal and review respectively, as illegal, arbitrary and

violative of principles of natural justice.

2) The case of the petitioner, in brief, is that he was appointed as a

Constable in Central Industrial Security Force (CISF) on 09.02.2002

and was initially posted at RTC, Arakkonam of Tamil Nadu State.

Thereafter, he was posted at 5th Reserve Battalion, Gaziabad, Uttar

Pradesh, Punjab Haryana Civil Secretariat, Chandigarh, 6th Reserve

Battalion, Davili, Rajastan, HPCL-BP, Vizag (A.P.) and thereafter to the

Unit of 5th respondent i.e. CISF Unit SCCL, CC Naspur, Srirampur

(SRP), Adilabad District. It is further averred that in the year 2010, he

received United Nations Medal from the United Nations Police

Commissioner, Minustah (UN), and a letter of Commendation and a

Prasamsapatrah were received from the Contingent Commander, FPU,

India. It is further averred that while he was working at CISF Unit

HPCL-BP, Visakhapatnam, a Charge Memorandum dated 21.10.2011 PK, J 2 WP_30376_2013

was issued to the petitioner, based on the complaint lodged by the wife

of the petitioner at Mandapeta Rural Police Station, East Godavari

District. To the said Charge Memorandum, the petitioner has

submitted his explanation on 01.11.2011 denying the charge. Being

dissatisfied with the said explanation, a regular enquiry was ordered

appointing an Enquiry Officer, who conducted the enquiry without

providing adequate opportunity to the petitioner and in a biased and

prejudicial manner. Thereafter, the Enquiry Officer has submitted an

Enquiry Report, to which the petitioner raised objections by way of

representation dated 29.01.2012. Without considering the said

representation, the Disciplinary Authority, based on assumptions and

presumptions, has imposed the penalty vide impugned proceedings

dated 21.02.2012. The statutory Appeal and revision filed by the

petitioner were also dismissed by the appellate and revisional

authorities. Hence, the petitioner is before this Court.

3) Heard Sri B. Shiva Kumar, learned counsel for the petitioner,

and Sri K. Aravind Kumar, learned Standing Counsel for Central

Government, appearing for the respondents.

4) Learned counsel for the petitioner has contended that the

appellate authority has not properly dealt with the contention of the

petitioner that the Deputy Commandant of CISF Unit, HPCL-BP,

Visakhapatnam, issued the charge Memorandum under Rule 36 and

appointed the Enquiry Officer, Presenting Officer, in exercise of power PK, J 3 WP_30376_2013

conferred under sub-rule (5)(a)(2) and sub-rule (5)(c) of Rule 36 of CISF

Rules, 2001, and contends that the Deputy Commandant was neither

an appointing authority nor the disciplinary authority under Rule 36 of

the CISF Rules, 2001, in the case of the petitioner. Hence, on this

ground alone, the entire proceedings are liable to be set aside. It is

further contended that before the competent Criminal Court the wife of

the petitioner, in her cross examination, has admitted that she filed

the criminal case against the petitioner as a counter blast to the

divorce petition filed by A.1 i.e. the petitioner herein. Learned counsel

has further contended that the petitioner was acquitted in criminal

case vide Judgement dated 01.02.2016 passed in C.C. No.146 of 2011

on the file of the Special Magistrate, Alamuru, and the same was

confirmed in Crl.A.No.110/2016 dated 10.01.2018 by the Principal

Sessions Judge, East Godavari at Rajamahendra-varam. Hence, the

punishment imposed on the petitioner is liable to be set aside on the

ground that the charge memo was issued on the basis of registration of

the criminal case, which was ended in acquittal. It is further

contended that the competent Civil Court also granted a decree of

divorce by dissolving the marriage between the petitioner and his wife

holding that the conduct of the wife caused mental agony to the

petitioner and the petitioner proved his case for grant of divorce on the

ground of desertion and cruelty. Hence, the charge levelled against the

petitioner cannot be sustained as it was on the basis of the criminal

case where the petitioner got clean acquittal by the competent Court.

                                                                       PK, J
                                    4                        WP_30376_2013

Learned counsel has further contended that the petitioner is a

disciplined employee of the respondent and the matrimonial disputes,

which are purely personal in nature, are nothing to do with the official

duties. Moreover, none of the accusations/allegations were proved in

the Criminal Court of law and the charge sheet dated 21.10.2011 and

corrigendum charge sheet dated 26.10.2011 are issued on same set of

facts. Hence, as per the decision of the Apex Court in G.M. Tank v.

State of Gujarat 1, the punishment is not sustainable under the law.

Hence, it is prayed to allow the Writ Petition.

5) Per contra, the learned Standing Counsel has contended that as

the respondents are not convinced with the explanation submitted by

the petitioner to the charge memo, an enquiry was ordered and the

Enquiry was conducted in accordance with the Rules by giving ample

opportunity to the petitioner at every stage of the enquiry. It is further

contended that in the enquiry, the charge levelled against the

petitioner was proved and after supplying the copy of the enquiry

report for submission of his reply, he was imposed with the

punishment of reduction of pay by two increments in pay band-I for a

period of two years, which shall have the effect of postponing his future

increments of pay, for his failure to maintain a decent standard of

conduct in his family life. The said punishment was also confirmed by

respondents 3 and 2 in appeal and revision, vide proceedings dated

1 (2006) 5 SCC 446 PK, J 5 WP_30376_2013

04.01.2013 and 22.04.2013 respectively. It is further contended that

there is no procedural infirmity in the entire proceedings to be

interfered with by this Court. The Enquiry Officer has conducted the

departmental enquiry as per the procedure laid down under the Rules

and giving all reasonable opportunity to the petitioner to defend his

case and after taking into consideration the prosecution evidence and

defence version of the petitioner and as the charge held proved in the

enquiry, the respondents are justified in passing the impugned

punishment order. Hence, it is prayed to dismiss the writ petition.

6) This Court has taken note of the submissions made by the

respective parties.

7) A perusal of the charge memo dated 21.10.2011 and the

amendment thereto vide memo dated 26.10.2011 wherein one charge

was framed against the petitioner reveals that the basis for the

issuance of the charge memo to the petitioner was registration of a

criminal case in FIR No.15 of 2011 on the file of Mandapeta Rural

Police Station, East Godavari District, for the offence punishable under

Section 498-A of Indian Penal Code and Sections 3 and 4 of Dowry

Prohibition Act, pursuant to the complaint lodged by the wife of the

petitioner. After filing of the charge sheet, the same was numbered as

C.C. No.146 of 2011 on the file of the Special Magistrate, Alamuru.

After conducting a full-fledged trial, learned Magistrate has acquitted

the petitioner on the ground that the Prosecution failed to prove the PK, J 6 WP_30376_2013

case against the petitioner and the said acquittal was also confirmed in

appeal preferred by the wife of the petitioner.

8) That apart, the competent Civil Court also granted a decree of

divorce in favour of the petitioner against his wife on the ground of

desertion and cruelty vide order and decree dated 30.06.2022 passed

by the Senior Civil Judge, Ramachandrapuram, in H.M.O.P. No.146 of

2018. The record further discloses that the primary witness in

criminal case and charge memo is one and the same viz., Madhulatha,

who is none other than the wife of the petitioner. Further, as seen

from the judgment, dated 01.02.2016, in C.C. No.146/2011, the said

witness in her cross-examination has admitted that "It is true that A1

filed divorce O.P. against her, after that I filed this case as counter

blast." The said admission of the witness makes it crystal clear that

there is no iota of truth in the allegations levelled against the petitioner

and admittedly, the charge memo was issued on the same set of ofacts.

9) In this context, it is pertinent to note that the Hon'ble Supreme

Court in G.M. Tank (referred supra), at paras 30 and 31, has held as

under:

"30. The judgments relied on by the learned counsel appearing for the respondents are distinguishable on facts and on law. In this case, the departmental proceedings and the criminal case are based on identical and similar set of facts and the charge in a departmental case against the appellant and the charge before the criminal court are one and the same. It is true that the nature of charge in the departmental proceedings and in the criminal case is grave. The nature of the case launched against the appellant PK, J 7 WP_30376_2013

on the basis of evidence and material collected against him during enquiry and investigation and as reflected in the charge-sheet, factors mentioned are one and the same. In other words, charges, evidence, witnesses and circumstances are one and the same. In the present case, criminal and departmental proceedings have already noticed or granted on the same set of facts, namely, raid conducted at the appellant's residence, recovery of articles therefrom. The Investigating Officer Mr V.B. Raval and other departmental witnesses were the only witnesses examined by the enquiry officer who by relying upon their statement came to the conclusion that the charges were established against the appellant. The same witnesses were examined in the criminal case and the criminal court on the examination came to the conclusion that the prosecution has not proved the guilt alleged against the appellant beyond any reasonable doubt and acquitted the appellant by its judicial pronouncement with the finding that the charge has not been proved. It is also to be noticed that the judicial pronouncement was made after a regular trial and on hot contest. Under these circumstances, it would be unjust and unfair and rather oppressive to allow the findings recorded in the departmental proceedings to stand.

31. In our opinion, such facts and evidence in the departmental as well as criminal proceedings were the same without there being any iota of difference, the appellant should succeed. The distinction which is usually proved between the departmental and criminal proceedings on the basis of the approach and burden of proof would not be applicable in the instant case. Though the finding recorded in the domestic enquiry was found to be valid by the courts below, when there was an honourable acquittal of the employee during the pendency of the proceedings challenging the dismissal, the same requires to be taken note of and the decision in Paul Anthony case will apply. We, therefore, hold that the appeal filed by the appellant deserves to be allowed."

10) In the present case, admittedly, the charge memo was issued on

the basis of registration of FIR against the petitioner and admittedly

the primary witness is one and the same in criminal case and

departmental proceedings. Basing on the same charge, the petitioner

was imposed with the punishment in the departmental proceedings PK, J 8 WP_30376_2013

vide impugned proceedings dated 21-02-2012 while he was acquitted

in the criminal case and the same was also confirmed by the appellate

court. Therefore, the punishment imposed upon the petitioner cannot

be sustained in view of the above referred proposition of law. Hence, I

deem it appropriate to set aside punishment order dated 21-02-2012

passed by respondent No.4.

11) Accordingly, the Writ Petition is allowed and the order dated