Indian Kanoon - Search engine for Indian Law

Delhi District Court

Cs No.57019/16 vs Union Of India on 20 September, 2016

                    IN THE  COURT  OF MS. JASJEET KAUR, CIVIL JUDGE­I
                             NEW  DELHI  DISTRICT,  NEW DELHI


CS No.57019/16
Unique Case ID No.
Arjun Verma 
s/o late Tilak Raj Verma
R/o RZ­1106­B, Street No.11, Sadh Nagar, 
Palam Colony, New Delhi­110045                                            ... Plaintiff
                                              Versus
1. Union of India 
Through Secretary
Ministry of Defence, South Block,
New Delhi­11. 

2. Controller General of Defence Accounts
Ulan Batar Road, Delhi Cantt., 
New Delhi­10. 

3. Mr.Vijay Kumar, IDAS, 
Internal Financial Advisor
IFA (Central Command), Lucknow
U.P. 

4. Mr.D.K. Sharma, IDAS, 
PCDA, Office of the PCDA (R&D)
West Block 5, R.K Puram, 
New Delhi­66.

5. Mr.S.K Kohli, IDAS  
Joint Secretary & Financial Advisor,
Ministry of Water Resources, 
New Delhi.                                                                     ... Defendants
                                                                   Date of Institution: 17.07.2013
                                                       Date of Reserving Judgement: 14.09.2016
                                                                 Date of Judgement: 20.09.2016

          SUIT FOR RECOVERY OF DAMAGES IN THE SUM OF RS.2 LACS (RUPEES TWO 
                        LACS ONLY) IN RESPECT OF DEFAMATION

                                            JUDGEMENT

1. The present suit has been instituted by the plaintiff for recovery of Rs.2,00,000/­  CS No.57019/16 1/42 from the defendants alongwith pendente­lite and future interest as well as costs of the present suit   as damages towards alleged defamation and humiliation of the plaintiff caused by the defendants. 

2. The brief facts of the case from the perspective of the plaintiff as discernible from  the plaint and documents of the plaintiff are that the plaintiff had joined Indian Army as a gunner in   the artillery w.e.f. 08.08.1967 and had taken active part in India Pakistan war of 1971 at Khemkaran   Sector. It is the case of the plaintiff that after leaving services of the Indian Army, the plaintiff had  joined the office of defendant no.2 Controller General of Defence Accounts as an Upper Division  Clerk on 26.10.1974 and was since then working under the directions and control of defendant no.1   Ministry of Defence. It is the case of the plaintiff that the defendants no.3 to 5 are employed at   various posts in the office of the defendants no.1 and 2.

3. It is the case of the plaintiff that he was transferred to various offices on various  positions  under  the  Ministry  of Defence   before  being   transferred  to the   office   of Controller   of   Defence Accounts Air Force, R.K.Puram, New Delhi where the defendant had discharged duties  w.e.f June 2000 to December 2003 and during this period, the plaintiff was promoted from the post  of Assistant Accounts Officer to the post of Accounts Officer on 29.12.2003. It has been claimed by  the plaintiff that after promotion, he had joined duties as accounts officer in zonal office (Pension)   at  Delhi  Cantonment  where  while  discharging   duties  under   defendant  no.3   Vijay Kumar, Joint  Controller of Defence Accounts (hereinafter referred to as JCDA), the plaintiff had noted various  financial   irregularities   in   claiming   reimbursement   of   telephone   bills,   transport   allowance   bills,   internet bills and payment of arrears of salaries etc. which were being committed by the defendant   no.3 in connivance with the then Accounts Officer Sh.N.K Bhatnagar. 

4. It is the case of the plaintiff that when he had pointed out the abovementioned  irregularities to the defendant no.3, the defendant no.3 had got irritated with the plaintiff and had  issued   memos   dated   15.07.2005,   18.07.2005   to   the   plaintiff   under   the   heading   'willful  insubordination and disobedience by Mr.Arjun Verma, Accounts Officer' whereby the defendant  no.3 had threatened to take disciplinary action against the plaintiff. It is further the case of the  plaintiff that he had sent his reply dated 19.7.2015 to the abovementioned memos to Controller of  Defence   Accounts   (Pension   Disbursement)  Meerut   Cantonment   wherein   he   had   drawn   the  attention of his superiors to the financial irregularities including misappropriation of funds as well as   forging and tampering of records being committed by the defendant no.3. However, no action was  CS No.57019/16 2/42 taken against the defendant no.3 by the senior officers of Controller of Defence Accounts (Pension  Disbursement) Meerut Cantonment. It has been claimed by the plaintiff that the defendant no.3 had  become further infuriated with the plaintiff due to submission of his abovementioned reply dated   19.07.2015 and had issued another memo dated 20.07.2015 to the plaintiff leveling unnecessary  allegations against the plaintiff. Plaintiff has also claimed that he has sent his reply alongwith   complaint dated 25.07.2015 to this third memo issued by the defendant no.3 to the defendants no.4  and 2 wherein he had disclosed information pertaining to financial irregularities and unlawful acts  being committed by the defendant no.3, as a consequence of which the defendant no.3 had issued   two memos dated 25.07.2015 to the plaintiff containing derogatory and humiliating remarks about  the character and mental capacity of the plaintiff labeling him as a person suffering from some sort  of mental depression and mental disorder who needed immediate psychiatric advice and treatment.  It is the case of the plaintiff that vide the said memos, the defendant no.3 had also requested main   office of Ministry of Defence to constitute a medical board to assess the mental suitability of the   plaintiff to remain in service. 

5. It   has   been   claimed   by   the   plaintiff   that   he   had   submitted   his   reply   dated  27.07.2005   to  the  abovementioned   humiliating   and  defamatory memo  and  upon  receipt of  the  same, the defendant no.3 had asked the plaintiff to go to Dasua for temporary duty. However, when  the plaintiff had booked his train tickets and had hired an autorickshaw for going to the railway  station, the defendant no.3 had informed him by a message at the last hour about cancellation of   temporary duty of the plaintiff, as a consequence of which the plaintiff had sustained a financial   loss of Rs.320/­ including a sum of Rs. 230/­ towards cancellation of his railway tickets and a sum   of   Rs.90/­   towards   autorickshaw   fare.   It   is   the   case   of   the   plaintiff   that   he   had   reported   the  abovementioned matter about assignment of temporary duty and its subsequent cancellation by   the defendant no.3 to the defendant no.4. However, thereafter, the defendant no.3 had issued  another memo dated 01.08.2005 containing derogatory remarks against the plaintiff. It is further the  case of the plaintiff that thereafter, the defendant no.3 had also used very humiliating language   against the plaintiff in his letter dated 02.08.2005 alleging therein that the plaintiff gave evidence of   sick mind's fertile imagination and thereafter, the plaintiff had made a complaint dated 03.08.2005   to the defendant no.4 about misuse of public money and commission of financial irregularities by  the defendant no.3. However, no action was taken by the defendant no.4 on his complaint.  It has   CS No.57019/16 3/42 been claimed by the plaintiff that he had also made another complaint dated 04.08.2015 to the  defendant no.4 explaining therein misappropriation of funds by the defendant no.3 in respect of  residential telephone and internet bills. However, the same was never replied to by the defendant  no.3. 

6. It   is  the   case   of   the   plaintiff   that   he   had   never   received   any   response   to   his  requests for initiating inquiry against the defendant no.3 about the alleged misappropriation of  funds being committed by the defendant no.3 through filing of claims for reimbursement of dubious   TA bills, internet bills and telephone bills etc. It has been claimed by the plaintiff that the defendant   no.3 in connivance with accounts officer Mr.NK Bhatnagar had compelled the plaintiff to fix his pay   at Rs.15,100/­ and had drawn arrears amounting to Rs. 54,588/­ wrongfully and thereafter, he had   sent a complaint dated 11.11.2005 to the defendant no.1 under the heading 'corruption, fraud and   hatching conspiracy against public money under Ministry of Defence explaining therein how the  defendant no.3 had been harassing the plaintiff by using derogatory remarks against the plaintiff  and threatening him to face dire consequences. However, the defendant no.1 had not taken any   action against the defendant no.3. It has been further claimed in the plaint that  the plaintiff had   also made  a complaint dated  14.11.2005 to the Chief Vigilance Officer  of Ministry of Defence   containing details of fraud committed by the defendant no.3. He has also claimed in the plaint that   he had sent a complaint to Sh.Arun Kumar, DIG CBI, Anti Corruption Branch on 07.02.2006 about  alleged misappropriation of funds by the defendant no.3. However, no inquiry or investigation had  been   initiated   against   the   defendant   no.3   by   CBI   and   thereafter,   although,   the   plaintiff   had  submitted his self appraisal to the defendant no.3 for the purpose of writing his annual confidential   report, however, since the plaintiff had apprehension that the defendant no.3 would try to spoil his   career, therefore, he had sent an advance copy of his self appraisal directly to the defendant no.4. 

7. It has been claimed in the plaint that despite being aware of inimical designs of the  defendant no.3 against the plaintiff, the Ministry of Defence had appointed defendant no.3 as a  reporting officer for assessment of performance of the plaintiff for the year 2005­06. It has been   claimed by the plaintiff that he had also written a complaint dated 13.04.2006 to the Department of   Personnel   and   Training   (hereinafter   referred   to   as   DoPT)   about   the   frauds   committed   by   the  defendant no.3 and had written another complaint dated 28.04.2006 to the defendant no.4 about  his alleged harassment by the defendant no.3. It has been claimed in the plaint that thereafter, on  CS No.57019/16 4/42 16.05.2006 he had received a communication from the defendant no.1 to the effect that Department  of Reforms and Public Grievance was following the case of the plaintiff and would take a decision in  three months. However, thereafter, no communication was received by him from the concerned  department till the institution of the present suit.

8. It is the case of the plaintiff that he had subsequently made a complaint dated   28.4.2006 against the defendant no.3 to the National Human Rights, which was forwarded by the   said commission to the defendant no.1 on 21.08.2006. However, no satisfactory reply was received  by him on his complaint and therefore, he had filed an RTI application seeking information from  Controller   of   Defence   Accounts   (hereinafter   referred   to   as  CDA)   Pension   Disbursement  (PD)  Meerut Camp  on 10.07.2006 and 24.07.2006 but had not received any satisfactory replies on the   same. It is the case of the plaintiff that aggrieved by adverse remarks made by the defendant no.3  in his annual confidential report, he had sent a representation to the defendant no.4 on 23.8.2006.  However, no action was taken by the defendant no.4 on his representation. It has been claimed by  the plaintiff that subsequently, he was posted in the office of JCDA (AF) in the year 2006 where he  was given appreciation by the Air Officer Commanding  AFCAO  on 26.12.2006 for excellent work  done in prompt finalization of  NE  accounts of Air Force personnel. It has been claimed by the  plaintiff that on 17.04.2008 he had sought clarification about action taken on his complaints against   the defendant no.3 and had come to know that a chargesheet had been issued to the defendant  no.3 under Rule 14 of CCS (CCA) Rules, 1965. However, vide the same letter a senior officer of the   plaintiff had informed him that he himself would not be promoted to the post of senior accounts   officer as he had not been able to meet the prescribed bench mark and therefore, the plaintiff had   approached the Hon'ble Central Administrative Tribunal to get expunged adverse remarks from his  ACR and vide order dated 03.06.2008, the Hon'ble Central Administrative Tribunal had directed the   defendants to promote  the plaintiff after treating the ACR in question filled by the defendant no.3   as non­existent. However, the defendants had failed to comply with the directions given by  Hon'ble  Central   Administrative   Tribunal   and   hence,   the   plaintiff   was   compelled   to   institute   a   contempt  petition.   However,   the   defendants   had   filed   an   appeal   against   the   order   of   Hon'ble   Central  Administrative Tribunal, which was dismissed by Hon'ble High Court and thereafter, the plaintiff was  promoted to the post of senior accounts officer. However, the plaintiff had incurred legal expenses   to the tune of Rs.55,000/­ in the Hon'ble Central Administrative Tribunal and had learnt through RTI  CS No.57019/16 5/42 that the defendants had also incurred expenses to the tune of Rs. 23,000/­ in   Hon'ble Central  Administrative Tribunal. 

9. It   has   been   claimed   in   the   plaint   that   upon   seeking   information   in   respect   of  complaints dated 25.07.2005 and 27.07.2005 through RTI, the plaintiff had been informed vide reply   dated 21.09.2010 that a major penalty chargesheet had been issued against the defendant no.3.   However, it has been alleged by the plaintiff that the defendant no.5 who had been nominated as  the investigating officer in the case of the defendant no.3 had not conducted the investigation  properly   and   had   reduced   the   charges   to   minor   charges   and   had   thereby   tried   to   shield   the  misdeeds of the defendant no.3. It has been claimed by the plaintiff that despite issuance of a   major penalty chargesheet against the defendant no.3, he was promoted from the post of JCDA to  Additional CDA and thereafter to the post of CDA and subsequently, to the post of internal financial  advisor. It is further the case of the plaintiff that on 09.07.2013, the plaintiff had sought through RTI   copies of inflated TA claims, telephone bills and salary pay bills of Mr.N.K Bhatnagar  as well as of   defendant no.3 Vijay Kumar. However, vide reply dated 19.08.2011, the defendants had claimed  that the pay bill of the defendant no.3 in the sum of Rs. 54,388/­ was not traceable and thereafter,   the plaintiff had filed a complaint to the SHO PS Delhi Cantonment in respect of rampant corruption   in defence accounts department as well as in the department of CGDA, Olan Batar Road, Palam  Delhi Cantonment after retirement  from the service of Ministry of Defence but no action had been   taken by the police officials on the aforementioned complaint. 

10. It has been further claimed in the plaint that vide RTI application dated 11.04.2013,  the plaintiff had sought a copy of chargesheet and investigation report in respect of investigation  conducted against the defendant no.3 by the defendant no.5 on the major penalty chargesheet  issued to the defendant no.3. However, the said information was withheld by Ministry of Defence on   ground that the information related to a disciplinary case, copy of which could not be supplied to   any third person u/s 8 (i) (j) of RTI Act, 2005 vide order dated 02.05.2013. It has been claimed by   the plaintiff that he had subsequently, filed an appeal against the aforementioned order dated  02.05.2013 on 08.5.2013. However, his appeal against the rejection of his RTI application dated  11.04.2013 was dismissed by the  Appellate Authority vide order dated 30.5.2013. The plaintiff has   claimed that he had also issued a legal notice dated 27.2.2013 to the defendants seeking damages  in respect of mental agony and harassment caused to the plaintiff as well as defamation of the  CS No.57019/16 6/42 plaintiff caused by the defendant no.3. However, consequent upon the failure of the defendants to   pay damages to the plaintiff in respect of humiliation, mental agony and harassment etc. suffered   by him due to the conduct and acts of the defendant no.3, he has instituted the present suit for   recovery of a sum of Rs. 2 lacs from the defendants including a sum of Rs. 55000/­ as legal  expenses incurred by him in proceedings before Hon'ble Central Administrative Tribunal, a sum of  Rs.1,30,000/­ as damages for mental agony, harassment and humiliation caused to him by the  defendants, a sum of Rs.5000/­ as correspondence, typing and miscellaneous charges incurred by   him in relation to correspondence with the defendants and a sum of Rs.10,000/­ as compensation   for loss of interest on arrears of salary on account of late promotion. 

11. After appearing in response to summons issued by this Court, the defendants had  filed written statements wherein they had denied the averments made in the plaint and had claimed  that the present suit had been instituted by the plaintiff out of a personal grudge against the   defendant no.3 and the plaintiff had failed to mention anywhere in his plaint as to what had entitled   him to claim damages from the defendants. Therefore, the suit of the plaintiff had been instituted  without any  cause of action and was liable to be dismissed under the provisions of Order 7 Rule 11   of CPC. It was claimed by the defendants that even if it was assumed that the plaintiff had incurred   expenses in filing original application before the Hon'ble Central Administrative Tribunal. However,  the Hon'ble Central Administrative Tribunal had passed the final order in the case of the plaintiff   without awarding him any costs towards the expenses incurred by him in proceeding before the  Hon'ble Central Administrative Tribunal and therefore, the plaintiff was barred by law from instituting  a suit for recovery of costs of proceeding before Hon'ble Central Administrative Tribunal when no  cost was awarded to him by Hon'ble Central Administrative Tribunal. 

12. It was claimed by the defendants that the prayer clause of the plaint whereby the  plaintiff had sought damages from the defendants was not supported by averments of the plaint  and the plaintiff had suppressed material facts from this Court. Besides, the supporting affidavits   annexed with the plaint had not been properly attested by an Oath Commissioner. On merits, it was  submitted   by   the   defendants   that   the   allegations   regarding   misappropriation   of   funds   and  commission of financial irregularities levelled against the defendant no.3 by the plaintiff had been  got investigating by the defendant no.4 and after careful examination of the case, a major penalty   chargesheet was issued against the defendant no.3. However, during the disciplinary inquiry, the  CS No.57019/16 7/42 charges levelled against the defendant no.3 were not proved and the same were dropped vide   Controller General of Defence Accounts (hereinafter referred to as  CGDA)  speaking order no.  AN/I/13826/VK dated 07.06.2010. It was claimed by the defendants that they had neither caused  any mental, agony or harassment to the plaintiff  nor shown any prejudice or bias against him and   were therefore not liable to pay damages to the plaintiff. Besides, it was claimed by the defendants   that the suit of the plaintiff was barred by limitation. 

13.  It was claimed in the written statement that the matter regarding assignment of  temporary duty to the plaintiff to be performed at DPDO Dasuya and its subsequent cancellation at  the  last moment was got investigated by the defendant no.4  and the  investigation report was  forwarded to the defendant no.2 who was the head of the department. However, the plaintiff himself   had continued to show indiscipline and  insubordination towards his senior officers and mainly   towards the defendant no.3. It was claimed by the defendants that the plaintiff was a person,  habitual of making false allegations and baseless complaints to various authorities such as Central   Vigilance Commission, CBI, National Human Rights Commission, Director of DoPT and SHO of  local police station. However, the plaintiff could not prove the allegations made by him in various   complaints   and   was   dissatisfied   due   to   which   the   plaintiff   had   started   further   targeting   the   defendants as well as the other authorities who were entrusted with responsibility of conducting  investigation into his complaints with baseless allegations. It was further claimed by the defendants   in their written statement that the annual confidential report of any employee is to be written by his  immediate superior who acts as the reporting officer and  the reporting officer submits the same to  his own superior. Accordingly, defendant no.3 Vijay Kumar being the reporting officer of the plaintiff   for the year 2005­06 had written the annual confidential report  of the plaintiff, which was reviewed   by the defendant no.4 in his capacity as the reviewing officer. 

14. It had been claimed by the defendants in the written statement that instead of  writing about his work performance in the self appraisal part of his ACR, the plaintiff had resorted to   use of the space for leveling allegations against the defendant no.3 and other higher authorities in   the Ministry of Defence. It was further claimed by the defendants that the issues of raising a false   TA/DA claims, wrong pay fixation and over payment of arrears to the defendant no.3 raised by the  plaintiff in his various complaints were got duly investigated by the defendants no.2 and 4 and  disciplinary inquiry was initiated against the defendant no.3 under Rule 14 of CCS (CCA) Rules,  CS No.57019/16 8/42 1965. It was claimed by the defendants that the information sought by the plaintiff under RTI vide  his application was duly supplied to him as per procedure and the Central Public Information Officer  (hereinafter referred to as 'CPIO') had not tried to shield the defendant no.3 by withholding any  information from the plaintiff. It was claimed by the defendants in their written statements that the   representation   of   the   plaintiff   dated   23.08.2006   against   the   adverse   remarks   made   by   the  defendant no.3 in the ACR of the plaintiff was duly considered by the competent authority who had   come to the conclusion that the plaintiff had failed to furnish any specific reply to the remarks  mentioned   in   his  ACR  warranting   expunction   of  the   same   and   the   decision   of  the  competent  authority was conveyed to the plaintiff vide letter dated 27.4.2007. 

15. It was claimed by the defendants that the plaintiff's allegation about subsequent  change of remarks in the ACR of the defendant no.3 to 'very good' were wrong and misconceived   because the ACR of the defendant no.3 was upgraded by a competent authority on the basis of  representation   made   by   the   defendant   no.3.   It   was   claimed   by   the   defendants   that   the   first  promotion   of   the   defendant   no.3   from   the   post   of   JCDA   to   additional   CDA   was   given   to   the  defendant no.3 on 01.01.2007 before issuance of the chargesheet to him and his subsequent  promotion from the post of additional CDA to CDA was granted to him on 01.07.2011 after closure of   the   disciplinary   proceedings   against   him   vide  CGDA  order   bearing   no.   ANI/1382/VK   dated  07.6.2010. Therefore, there was no violation of procedure by the defendants and the defendants  had not promoted the defendant no.3 during pendency of disciplinary proceedings against him. It  was claimed by the defendants that information sought by the plaintiff through his RTI application  dated 11.04.2013 was rejected by CPIO vide its order dated 08.05.2013 and the appeal against the   said order was also rejected by the appellate authority on 30.05.2013. However, the plaintiff himself   had failed to approach higher authorities for challenging the order of the appellate authority on his   RTI application. The defendants had claimed to have replied to the legal notice of the plaintiff vide   their reply dated 28.05.2013 sent to the advocate of the plaintiff as well as to the plaintiff himself   vide letter no. AN­1/1381/ legal notice / arjun verma dated 27.05.2013.

16. Plaintiff   had   filed   a   replication   to   the   written   statement   of   all   the   defendants   wherein, he had denied all the averments made in the written statement of the defendants and had  reiterated and reaffirmed the averments made in the plaint.

17. On the basis of pleadings of parties two issues were framed by ld. Predecessor  CS No.57019/16 9/42 court vide order dated 07.02.2014. Besides, one additional issue was framed vide order dated  18.12.2014 on an application under Order 14 Rule 5 of CPC moved on behalf of the defendants.   The three issues framed in the present suit are reproduced below:­

1. Whether the suit has been filed without any cause of action?  OPD.

2. Whether the plaintiff has suffered mental agony, harassment and incurred financial losses due to  acts of the defendants? If yes, is he entitled to damages of Rs.2 lacs? OPP.  2A. Whether the present suit is barred by limitation? OPD. 

3. Relief. 

18. After   the   framing   of   issues,   an   opportunity   was   given   to   the   plaintiff   and   the  defendants to prove their respective versions of the case by leading evidence in support of the   same. Plaintiff examined himself as PW1 and deposed by way of affidavit Ex.PW1/A wherein he   had reiterated the contents narrated in the plaint. PW1 had relied upon following documents in  support of his case including:­

(i) Copy of letter of promotion of the plaintiff from the post of assistant accounts officer to accounts  officer dated 19.01.2004 Ex./P/1. 

(ii)   Copy   of   letter   of   clarification   written   by   the   plaintiff   to   the   office   of   Controller   of   Defence  Accounts (Pension Disbursement) [hereinafter referred to as CDA (PD)] Meerut Cantt in response  to queries of Mr.Hari Singh, an  Additional Controller of Defence Accounts (hereinafter referred to   as ACDA)(AN) regarding plaintiff's allegation about misuse of his official position by the defendant  no.3 dated 15.07.2005 Mark A.

(iii) Copy of memo dated 18.07.2005 bearing heading 'willful insubordination and disobedience by  Mr.Ajun Verma, AO' issued to the plaintiff by the defendant no.3 Ex./P/2. 

(iv)   Reply   of   the   plaintiff   dated   19.07.2005   to   the   abovementioned   memo   explaining   financial  irregularities and tampering of records committed by the defendant no.3 sent by the plaintiff to CDA  (PD) Meerut Cantt Mark B. 

(v) Copy of memo dated 20.07.2005 issued by the defendant no.3 to the plaintiff Ex./P/3. 

(vi) Copy of complaint dated 25.7.2005 vide which the plaintiff had replied to the memo issued by   the defendant no.3 and had highlighted financial irregularities and unlawful action of the defendant   no.3 before the concerned authorities including the defendants no.2 and 4 Mark C. 

(vii) First warning letter­cum­memo dated 25.07.2005 issued by the defendant no.3 to the plaintiff  with copies to Sh.Hari Singh, ACDA(AN) CDA(PD) Meerut Cantt and to AN­I Section ZO(PD) Delhi  containing allegations that the plaintiff was suffering from mental depression and mental disorder   and needed immediate psychiatric advice and treatment Ex./P/4. 

(viii) Reply dated 27.7.2005 Ex./P/5 written by the plaintiff to the aforementioned warning letter­cum­   memo dated 25.07.2005 wherein the plaintiff had once again explained financial irregularities being  committed by the defendant no.3. 

(ix) Copy of representation dated 01.08.2005 sent by the plaintiff to the defendant no.4 about  assignment of temporary duty to the plaintiff at Dasua and its cancellation at the last moment   Ex./P/6. 

CS No.57019/16 10/42

(x) Copy of second warning letter­cum­memo dated 01.08.2005 issued by the defendant no.3 to the   plaintiff Ex./P/7 whereby the defendant no.3 had warned the plaintiff about his conduct of levelling   innovative allegation against the defendant no.3 which according to the defendant no.3 were proof  of the fertile imagination of the plaintiff's sick mind. 

(xi) Copy of explanation dated 01.08.2005 sent by the plaintiff to the defendant no.3 in response to  abovementioned second warning letter­cum­ memo dated 01.08.2005 Ex./P/8. 

(xii) Copy of third warning letter dated 02.08.2005 written by the defendant no.3 to the plaintiff   Ex./P/9 whereby the defendant no.3 had used derogatory remarks against the plaintiff by claiming   therein that the plaintiff gave evidence of sick mind's fertile imagination. 

(xiii) Copy of complaint dated 03.08.2005 made by the plaintiff to the office of CDA (PD) Meerut   Cantonment Ex./P/10A wherein the plaintiff had levelled allegations of drawing of Rs.650/­ as travel  allowance by the defendant no.3 despite not being entitled to the same. 

(xiv) Copy of letter dated 03.08.2005 Ex./P/10B whereby the defendant no.3 had informed the  plaintiff about the reasons for cancellation of his temporary duty. 

(xv) Copy of complaint dated 04.08.2005 made by the plaintiff to the defendant no.4 containing  allegations about submission of inflated claims for reimbursement of the residential telephone and  internet bills of the defendant no.3 Ex./P/11.

(xvi) Complaint dated 11.11.2005 made by the plaintiff to the defendant no.1 alleging harassment by   the defendant no.3 under the title of "corruption, fraud and hatching conspiracy against public   money under Ministry of Defence" Ex./P/12. 

(xvii) Complaint dated 07.02.2006 made by the plaintiff to Sh.Arun Kumar, DIG, Anti Corruption  Branch of CBI against the defendant no.3 Ex./P/13. 

(xviii) Copy of covering letter dated 03.04.2006 whereby the plaintiff had sent a copy of his self   appraisal to the defendant no.4 on 03.04.2006 Ex./P/14.

(xix) Copy of ACR containing assessment of the performance of the plaintiff by the defendant no.3   for the year 2005­06 Mark E.  (xx) Copy of letter dated 13.04.2006 Ex./P/15 whereby the plaintiff had made a complaint about  misappropriation of funds by the defendant no.3 to the Director of DoPT. 

(xxi) Copy of complaint dated 28.04.2006 written by the plaintiff to the defendant no.4 Ex./P/16   whereby the plaintiff had informed defendant no.4 about alleged torture and harassment of the  plaintiff by the defendant no.3.  

(xxii) Reply dated 16.05.2006 written by the defendant no.1 to the plaintiff Ex./P/17 whereby the   defendant no.1 had informed the plaintiff that the complaint of the plaintiff was being investigated by   Department of Administrative Reforms and Public Grievances, which was likely to take a decision   on the plaintiff's complaint within three months. 

(xxiii)   Copy   of   complaint   dated   28.04.2006   written   by   the   plaintiff   to   National   Human   Rights   Commission alongwith forwarding letter of the said complaint Mark F.  (xxiv) Copy of letter dated 21.07.2006 Ex./P/18 whereby the Assistant Registrar Law in the office of  National   Human   Rights   Commission   had   informed   the   plaintiff   that   his   complaint   had   been  forwarded to the Secretary, Ministry of Defence for necessary action. 

(xxv)  RTI application dated 10.07.2006  whereby the  plaintiff had sought  information about  the   action taken on his complaints from CDA(PD) Meerut Cantt. on 10.07.2006 Mark G.  (xxvi) RTI application dated 24.07.2006 whereby the plaintiff had sought information about the  action taken on his complaints from CDA(PD) Meerut Cantt. on 10.07.2006 Mark G1.   (xxvii) Copy of reply given by the defendant no.4 to the appeal filed by the plaintiff to CPIO under   CS No.57019/16 11/42 RTI Act on 24.7.2006 Ex./P/19. 

(xxviii) Copy of reply dated 01.08.2006 received by the plaintiff from the defendant no.2 about  adverse remarks made in his ACR by the defendant no.3 Ex./P/20. 

(xxix) Copy of representation made by the plaintiff to the defendant no.4 on 23.08.2006 about  adverse remarks in his ACR Ex./P/21.

(xxx)   Copy   of   letter   of   appreciation   dated   26.12.2006   Ex./P/22   whereby   the   then   Air   Officer   Commanding in the o/o JCDA  (AF) had  appreciated the  excellent performance of the  plaintiff   Ex./P/22. 

(xxxi) Copy of RTI dated 17.04.2008 whereby the plaintiff had sought information as to whether Sh.  Vijay Kumar had been served with any charge­sheet under Rules 14 & 16 of CCS Rules, 1965 or  not Mark H.  (xxxii)   Copy   of   reply   dated   06.05.2008   received   by   the   plaintiff   on   his   RTI   application   dated  17.04.2008 Ex./P/23 whereby the plaintiff had been informed that charge­sheet had been issued to  the defendant no.3 Vijay Kumar under Rule 14 of CCS CCA Rules and the plaintiff himself would  not be promoted to the post of Senior Accounts Officer as his name had not been recommended by  his superiors. 

(xxxiii) Copy of order of Hon'ble Central Administrative Tribunal dated 02.06.2008 Mark I directing  the defendants to expunge adverse remarks made against the plaintiff in his ACR.  (xxxiv) Copy of order dated 16.01.2009 passed by the CGDA for the purpose of granting promotion   to the plaintiff to the post of Senior Accounts Officer pursuant to the orders passed by  Hon'ble High  Court of Delhi for grant of promotion to the plaintiff Ex./P/24. 

(xxxv)   Copy   of   reply   dated   31.03.2009   regarding     expenses   incurred   by   the   defendants   for  defending the case before Hon'ble CAT and  Hon'ble High Court of Delhi  Ex./P/25 wherein the  defendants had shown that they had incurred expenses amounting to Rs.22,000/­ in litigations with   the plaintiff at Hon'ble CAT and Hon'ble High Court of Delhi.

(xxxvi) Copy of reply dated 21.10.2009 to the RTI application of the plaintiff by the defendant no.4  whereby   the   defendant   no.4   had   informed   the   plaintiff   that   the   inquiry   report   in   respect   of  disciplinary inquiry conducted against the defendant no.3 on the major penalty charge­sheet issued   to the defendant no.3 had been submitted to the disciplinary authority but had refused to provide  further information to the plaintiff on action taken against the defendant no.3 in terms of section 8(i)   of the RTI Act, 2005 Ex./P/26. 

(xxxvii) Copy of order dated 04.10.2010 whereby Senior ACGDA Administration in the office of  Controller General of Defence Accounts had enhanced the ACR grading of the defendant no.3 for   the year 2005­2006 from good to very good.  

(xxxviii) Copy of ACRs of the defendant no.3 and Accounts Officer Mr. NK Bhatnagar for the year  2005­06 Marks J and K respectively.  

(xxxix)   Copy   of   RTI   application   dated   09.07.2011   Mark   L   whereby   the   plaintiff   had   sought  photocopies of TA claims of accounts officer NK Bhatnagar and defendant no.3 Vijay Kumar as well  as their telephone bills and salary pay bills etc. from CPIU/CGDA.

(xxxx) Copy of reply dated 19.8.2011 to the RTI application dated 09.07.2011 whereby CPIO had  informed the plaintiff that the pay bill of the defendant no.3 in the sum of Rs. 54,388/­ was not   traceable and the rest of the information regarding TA bills and telephone bills of Mr.NK Bhatnagar,   accounts officer and defendant no.3 Vijay Kumar had been provided to the plaintiff by CPIO Mark  M.  (xxxxi) Copy of complaint dated 13.06.2012 made by the plaintiff to the SHO Mark N whereby the  CS No.57019/16 12/42 plaintiff   had   levelled   allegations   of   corruption   against   the   Defence   Accounts   department   and  Department of CGDA. 

(xxxxii) Copy of RTI application dated 11.04.2013 whereby the plaintiff had sought information on  the   charge­sheets  served   to  the   defendant  no.3   and   investigation   report  of  inquiry  conducted   against   the   defendant   no.3     by   the   defendant   no.5,   which   was   denied   by   the   CPIO   as   the   information pertained to a disciplinary case and could not be provided in terms of provisions of  section 8(i) and (j) of RTI Act Mark O.  (xxxxiii) Copy of ACR of defendant no.4 DK Sharma for the year 2005­06 Mark O.  (xxxxiv) Copy of order dated 02.05.2013 passed by the CPIO and order dated 30.05.2013 passed   by the Appellate Authority on the RTI application moved by the plaintiff on 11.04.2013 Ex./P/28  whereby the concerned CPIO and Appellate Authority under the RTI act had refused to provide  information sought by the plaintiff. 

(xxxxv) Legal notice dated 27.2.2013 Ex./P/29 whereby the plaintiff had called upon the defendants   to pay a sum of Rs. 2 lacs to him as compensation for mental agony, harassment, humiliation   caused to him by the defendants, legal expenses for filing OA in Hon'ble Central Administrative  Tribunal, typing and miscellaneous expenses as well as compensation for loss of interest suffered   by him on account of delay in his promotion. 

19. In his cross examination by Sh.G.D Sharma, learned counsel for the defendants,  PW1 deposed that he had come under the subordination of the defendant no.3 in May 2004. He   claimed that he had filed details of financial irregularities noticed by him in his department vide  document faxed on 19.07.2005 and had sent a report Mark B in respect of the same to the senior   accounts officer of his department, Sh. S.D. Sharma, posted at CDA(PD) Meerut Cantonment in  response  to  which  the  defendant no.3  had  also  written  a letter  to Sh.Hari Singh,  ACBA  (AN)  CDA(PD)   Meerut   Cantonment   casting   aspersions   on   the   mental   capacity   of   the   plaintiff   to  discharge his official duties. He clarified that the defendants no.3 and Mr.NK Bhatnagar, accounts   officer of his department used to go together for performing temporary duties in a single vehicle.  However, they used to claim bills for two vehicles and were thereby misappropriating funds of their  department.   He   claimed   that   although   a   disciplinary   inquiry   had   been   conducted   against   the   defendant no.3. However, the defendant no.3 had got himself exonerated of all charges levelled  against the defendant no.3 by manipulation. He, however, expressed his inability to tell the details  of manipulations by which the defendant no.3 had got himself exonerated. He clarified that on  instructions of the defendant no.3, he had fixed the pay of the defendant no.3 in the scale of Rs.   15,100/­ and had prepared a cheque in the sum of Rs. 54,588/­ towards the arrears of salary of the  defendant   no.3.   However,   on   the   next   day,   a   letter   was   received   from   Meerut   office   of   his   department whereby they had been informed that the pay of the defendant no.3 had been fixed at   CS No.57019/16 13/42 Rs. 14,700/­ and he had accordingly informed Mr.Hari Singh vide his letter dated 15.07.2005 about  wrong fixation of pay of the defendant no.3. He further clarified that Mr.Hari Singh had in turn   directed him to recover the excess amount paid to the defendant no.3. He claimed that no action  had been taken by various authorities such as Ministry of Defence, DIG CBI and SHO PS Delhi  Cantt on his various complaints regarding financial irregularities being committed by the defendant  no.3 in the department of Defence Accounts. He deposed that as mentioned in para 14 of his   affidavit, the   defendant  no.3  had  written  a  letter  Ex./P/4  requesting  the   main  office  to  form  a   medical board for getting conducted an assessment of the plaintiff's mental capacity. However, no   such board was constituted by the main office. He deposed that verbal threats claimed to have  been extended to him by the defendant no.3 in para 14 of his affidavit were extended in the  presence of Mr.Vidyanathan, an administrative officer of his office. He, however, clarified that he did   not wish to examine Mr.Vidyanathan in support of his case as Mr.Vidyanathan was a retired officer  settled   in   Thiruvendrum   and   would   probably   not   be   interested   in   deposing   in   this   Court.   He   expressed his inability to name his juniors and counter parts in whose eyes his reputation had been   lowered  by  the questions raised  by  the defendant  no.3  to disrepute  him. He  clarified  that his  temporary duty to Dasua Punjab was cancelled 24 hours before the journey time and therefore, he   had handed over his railway ticket for cancellation to his office peon Mr.Dharmender and since the  said ticket was in the joint name of PW1 himself as well as in the name of the defendant no.3,  therefore,   he   was   not   in   a   position   to   produce   the   canceled   ticket   as   Mr.Dharmender   would   probably have handed over the same to the defendant no.3 after cancellation of his PW1's ticket.  He further deposed that since the TA/DA bills of the defendant no.3 were supposed to be passed   from the main office at Meerut and the TA/DA bills of Mr.NK Bhatnagar were supposed to be  passed from Delhi office, therefore, the double payments being claimed by the defendant no.3 and   Mr.NK Bhatnagar in respect of the same bills were never detected. He admitted that he had never   inquired from Central Vigilance officer and DIG CBI about the action taken on his complaints Mark   D Ex./P/12 and Ex./P/13. He deposed that he had filed on court record the letters issued to him  containing humiliating and derogatory remarks against him. He admitted that final order passed in   his favour by Hon'ble Central Administrative Tribunal was without cost against the department, that  is, the defendants herein. He denied the suggestion that he had filed the present suit with a view to   harass the defendants and to grab money from them.

CS No.57019/16 14/42

20. After the plaintiff closed his evidence, an opportunity was given to the defendants   to   prove   the   defence   versions   of   the   case   by  leading   evidence   in   support   of   the   same.   The  defendants had examined one witness i.e. defendant no. 3 Vijay Kumar in their defence. Defendant   no. 3 Vijay Kumar deposed by way of affidavit Ex. DW­1/A wherein he had reiterated and reaffirmed  the averments made in the written statement. DW­1 had relied upon following documents in support  of the case of the defendants :­

(i) Letter dated 15.07.2005 sent by the office of CDA (PD) Meerut cantonment to defendant no.3   Annexure P/2­A seeking comments of the defendant no.3 on excess payment of Rs.6776/­ drawn  by the defendant no.3 as arrears of pay on account of promotion to selection Grade JAG. 

(ii) Copy of decision of Central Information Commission dated 13.03.2013 on the RTI Application of   plaintiff   Ex.   DW­1/1   whereby   the   appeal   of   the   plaintiff   against   the   order   of   Central   Public  Information officer had been dismissed on the ground that the requisite information had already  been supplied to the plaintiff. 

(iii) The decision of competent authority on plaintiff's request for getting expunged adverse remarks  in his ACR conveyed to plaintiff vide letter dated 24.04.2007 Ex.DW­1/2 whereby the competent  authority, that is, Sr.Deputy CGDA in the office of the defendants had refused to expunge the   adverse remarks in the ACR of the plaintiff. 

(iv) Copy of order dated 07.06.2010 Ex.DW­1/3 whereby the disciplinary proceedings against the  defendant no. 3 had been closed.

(v)   Reply of the defendants dated 27.02.2013 to the legal notice of plaintiff dated 28.05.2013  Ex.DW1/4 whereby the defendants had claimed that they were not liable to pay sum of Rs.two lacs   to the plaintiff as compensation or damages for alleged humiliation and harassment of the plaintiff.

(vi)   Reply   of   the   defendant   no.2   dated   27.02.2013   to   the   legal   notice   of   the   plaintiff   dated  28.05.2013 Ex.DW1/5 whereby the defendant no.2 had denied his liability to pay sum of Rs.two  lacs to the plaintiff as compensation or damages for alleged humiliation and harassment of the  plaintiff. 

21. In his cross examination by Sh. B.S. Verma, learned counsel for the plaintiff, DW­1  Vijay Kumar deposed that he had not asked the plaintiff to fix his pay before receiving pay fixation   order from CDA (PD) Meerut cantonment and had merely directed the plaintiff to calculate the   amount due to him as arrears of pay upon his promotion out of curiosity. He denied the suggestion   that his supplementary pay fixation bill had been counter signed by himself and claimed that the   said bill had been prepared by the plaintiff being the Incharge of Pay and TA /DA Section. He  further deposed that the plaintiff had committed a mistake in preparation of his (DW1 Sh.Vijay   Kumar's)   arrears   of   pay   and   when   the   actual   order   was   received   from   CDA   (PD)   Meerut  cantonment it was revealed that plaintiff had calculated the arrears of pay of DW­1 wrongly. DW1  admitted that a major penalty chargesheet was issued to him on the basis of complaint of the   CS No.57019/16 15/42 plaintiff. He however, claimed that all the complaints made against him by the plaintiff were found to  be false and he was exonerated of all the charges leveled against him. He deposed that he was not   suspended from service on issuance of the major penalty chargesheet against him. He denied the   suggestion   that   suspension   from   service   was   mandatory   as   per   CCS/CCA   rules   in   case   of  issuance of a major penalty chargesheet against any employee. He clarified that he had used   remarks against the plaintiff casting aspersion on the mental capacity of the plaintiff by expressing  an opinion that the plaintiff appeared to be a person suffering from depression and mental disorder   who needed immediate psychiatric advice and had also requested the main office to constitute a   medical board for the purpose of assessment of mental suitability of the plaintiff to remain in   service in Ex. P­4 on the basis of contents of various letters and applications written against him by   the plaintiff to various authorities including  CDA (PD) Meerut cantonment. He voluntarily stated that  on   one   occasion   he   had   reprimanded   the   plaintiff   and   other   staff   of   TA/DA   Section   for   not   maintaining any Pay Fixation Book and due to this reason, the plaintiff had started writing various  letters to various authorities containing false allegations against him and on account of this conduct   of the plaintiff of making false allegations against him, he himself had felt compelled to write to the  senior authorities the remarks in Ex. P­4 about the mental suitability of the plaintiff to remain in   service. 

22. He denied the suggestion that the plaintiff had exposed his misdeeds including  misappropriation of funds by him and that is why he had used derogatory remarks against the   plaintiff in Ex.P­4. He further denied the suggestion that he had deliberately concealed the disputed   pay bill vide which he had got his pay fixed from the plaintiff prior to receipt of order from  CDA (PD)  Meerut cantonment. He deposed that he had made not any complaint against the plaintiff to any  authority as he himself was busy in submitting replies to the complaints made by the plaintiff   against him. He deposed that the plaintiff always used to fail in substantiating the allegation made   against him and thereafter, he had issued a warning to the plaintiff. He clarified that since 2005 he   was not in contact with the plaintiff although the plaintiff still used to write complaints against him   (DW­3). He denied that he had malafidely below graded the plaintiff in the plaintiff's ACR for the   year 2005­2006 and clarified that in the self appraisal for the year 2005­2006 plaintiff had merely   abused him and had not disclosed his own achievements for the said year and therefore, he   himself had felt compelled to write a negative report in the ACR of the plaintiff. However, he claimed  CS No.57019/16 16/42 that CDA (PD) Meerut cantonment had finally given a good grade to the plaintiff. He expressed his   inability to tell whether the promotion of the plaintiff had been withheld because of his report below  grading the plaintiff in the year 2005­2006 or not and deposed that for the purpose of promotion   ACRs of last five years of any employee were supposed to be considered. He admitted that in the  order of Hon'ble CAT, it had been observed that the plaintiff had a very good grading in his ACR for   the last seven years and the remarks made by himself as the reporting officer of the plaintiff for the  year 2005­2006 had been expunged. He denied the suggestion that due to malafide remarks made   by him in the ACR of the plaintiff the government had to spend a sum of Rs. 25,000/­ approximately   in defending the case filed by the plaintiff before the Hon'ble Central Administrative Tribunal as well   as in pursuing the appeal against the order of the Hon'ble Central Administrative Tribunal filed by  the defendants in the Hon'ble High Court of Delhi. He deposed that he himself was below graded in  his ACR mark  J  due  to  complaints made by the  plaintiff  against him, however, his  ACR  was  subsequently upgraded to very good after he had been exonerated of all the charges levelled  against him in his departmental inquiry. He denied the suggestion that he had influenced higher   authorities and the inquiry officers who were off his cadre being IDAS officers and he had prevailed   upon the said higher authorities for the purpose of getting his ACR upgraded. He clarified that the   inquiry conducted against an IDAS officer was supposed to be approved by the Defence Minister  and not by the senior IDAS officer of his cadre. He deposed that since the year 2005 he was not in   touch with the plaintiff and had not compelled the plaintiff to make any complaint against him  therefore, he was not in anyway responsible for the expenses incurred by the plaintiff in pursuing  various   complaints   against   him.   He   deposed   that   the   plaintiff   had   caused   more   harm   to   his   reputation than he himself had caused to the reputation of the plaintiff. 

23. He further deposed that the inquiry against him in respect of charges leveled by  the plaintiff was completed in three years and during the said period he himself was not promoted   to the senior administrative grade level post and had lost his seniority by one year. He clarified that  upon issuance of major penalty charges against him in the year 2007 he was transferred from the   place of his posting whereas the plaintiff had already been transferred from Delhi Cantonment  Zonal office in the year 2005 itself. He deposed that whenever the plaintiff had made any complaint   against him a preliminary inquiry was generally conducted against him by defendant no.4 to verify   the facts and allegations leveled against him in the complaint of the plaintiff, however, no charge­ CS No.57019/16 17/42 sheet or warning was issued to him on these occasions. He denied the suggestion that he used to   influence defendant no. 4 during preliminary inquiry so as to ensure that no warning or charge­ sheet was ever issued to him. He clarified that the temporary duty assigned by him to the plaintiff at   defence pension disbursement office Dasua Punjab had to be cancelled at about 03.20 pm due to   some departmental exigency and the plaintiff's train to Dasua was scheduled to depart at 08.00 or  09.00 pm, therefore, there was no need for the plaintiff to go to Railway station at 03.20 pm itself  and the plaintiff was also entitled to get reimbursement of ticket cancellation charges deducted by   Indian Railway on the cancellation of the railway ticket issued in the name of plaintiff. However,  instead of claiming reimbursement of cancellation charges for cancellation of his railway ticket, the   plaintiff had  deliberately made  a complaint  against him  (defendant no.3  Vijay  Kumar)  alleging   therein that he had been harassing the plaintiff. He denied the suggestion that he had not incurred   any financial loses due to departmental inquiry conducted against him and clarified that he was not   promoted during the period when the said inquiry in progress. He admitted that the contents of the  charge­sheet served upon him containing an averment that he had displayed conduct unbecoming   of a government servant and therefore, he had contravened the provisions contained in Rule 3 {I} 

(ii) (iii) of CCS Conduct Rules. He clarified that he was exonerated by the inquiry officer vide inquiry   report dated 16.10.2008 and thereafter the case against him was closed by the President of India   on 07.06.2010. He clarified that his batch­mates were promoted in April 2010 whereas he himself   had been promoted in July 2011 and thus, he had lost his seniority by one year and had incurred  financial loses on account of late promotion. 

24. DW1 Vijay Kumar produced the inquiry report dated 16.10.2008 Ex. DW­1/6 and  the order pertaining to his promotion dated 28.06.2011 Ex.DW­1/7 respectively. He also produced  complete record of statements of witnesses recorded during his departmental inquiry Ex.DW­1/8.  He denied the suggestion that his promotion from the post of additional CDA to the post of CDA   given to him with effect from 28.06.2011 was a timely promotion and claimed that the same was a  delayed   promotion   as   he   was   promoted   with   his   juniors.   On   being   confronted   with   cancelled  cheque bearing no. 222149 dated 10.05.2005 drawn on SBI Delhi Cantonment, DW­1 denied the  suggestion that he had got the said cheque prepared from plaintiff as arrears of pay. He denied the  suggestion that a bill for arrears of his salary was prepared by the plaintiff under his instructions or   that he had torn the said bill which had allegedly gone missing from the records of his department.  

CS No.57019/16 18/42

He denied the suggestion that he had deliberately not produced the statement of witnesses named  in the list dated 08.10.2005 contained at page no. 64 of Ex. DW­1/8 as the said witnesses, namely,  plaintiff Arjun Verma, Sh. Vijay Pal Singh, S.A., Shri Krishan Kumar A.A.O., Sh. Anoop Singh S.A.,  Sh. R. K. Singh S.O. and Sh. Rajiv Kumar, Auditor had deposed against him in the departmental   inquiry.   He   denied   the   suggestion   that   he   had   not   produced   TA/DA   claims   of   himself   dated  17.03.2005 and 22.03.2005 as well as TA/DA bills of Sh. N. K. Bhatnagar dated 31.03.2005 as the  said bills were places of crucial evidence against him in the inquiry. He denied the suggestion that  he had made false remarks against the plaintiff as well as the wife and daughter of the plaintiff in  sub para F at page no. 97 of the departmental inquiry report Ex. DW­1/A with a view to humiliate   the plaintiff. 

25. After   the   defendants   closed   their   evidence,   final   arguments   were   heard   from  Sh.B.S. Verma, learned counsel for plaintiff and Sh.BC Bhatt, learned counsel for defendants on  14.09.2016.

26. Learned  counsel  for  the   plaintiff  has  argued  that  plaintiff  has  proved  his case  against the defendant by examining himself as PW­1 as well as by relying upon documents Ex. P­1   to P­29 and mark A to O. Ld. Counsel for plaintiff has further argued that by relying upon warning  letters Ex./P/4, Ex./P/7 and Ex./P/9 as well as his ACR Mark E, it has been proved by the plaintiff  that defendant no. 3 had made adverse and humiliating remarks about the mental capacity of the   plaintiff due to which the promotion of the plaintiff was withheld and his reputation was lowered in   the eyes of his colleagues and juniors. Besides, it has been submitted by the ld.counsel for the   plaintiff that by relying upon the order of Hon'ble CAT and High Court of Delhi, the plaintiff had  managed to prove that   he had to file an Original Application (OA) before the Hon'ble Central  Administrative Tribunal for getting adverse remarks expunged from his ACR Mark E and he had  incurred expenses to the tune of Rs. 55,000/­ in litigation before the Hon'ble Central Administrative   Tribunal as well as before the Hon'ble High Court of Delhi. Moreover, Ld. Counsel for plaintiff has  also argued that the plaintiff had additionally incurred a sum of Rs. 15,000/­ as expenses on   correspondence and typing etc. and had suffered damages to the tune of an additional sum of   Rs.10,000/­ towards the interest lost by him on arrears of his pay due to late promotion. Thus, it has   been argued by ld.counsel for the plaintiff that the plaintiff is entitled to a decree in a sum of Rs. two   lakh against the defendants comprising of a sum of Rs.55,000/­ as legal expenses and another   CS No.57019/16 19/42 sum of Rs. 1,30,000/­ as damages for mental agony harassment and humiliation caused to him by  the defendants as well as a sum of Rs. 5,000/­ as correspondence, typing and miscellaneous   expenses and additionally, a sum of Rs.10,000/­ as damages on account of loss of interest on   arrears of pay due to late promotion. 

27. Learned counsel for the defendants has on the other hand argued that the plaintiff  is  not entitled   to  any compensation  from the  defendants  as  the   plaintiff  had  voluntarily  made   several complaints against the defendant no. 3 to various authorities on which the plaintiff had   willfully incurred typing, correspondence and miscellaneous charges. Besides, the  plaintiff had   made numerous allegations against defendant no. 3 in his self appraisal for the year 2005­2006   and this conduct of the plaintiff had compelled defendant no. 3 Vijay Kumar to make adverse  remarks about the mental capacity of the plaintiff in the ACR of the plaintiff. In these circumstances,   the defendant no.3 can not be held responsible of having deliberately maligned the reputation of  the   plaintiff   or   of   causing   any   mental   agony   or   harassment   to   the   plaintiff.   Ld.   Counsel   for   defendants has further argued that the order of Hon'ble Central Administrative Tribunal passed in   favour of the plaintiff whereby the adverse remarks made by the defendant no.3 in the ACR of the   plaintiff had been expunged does not contain any stipulation to the effect that the plaintiff was   entitled to cost of litigation  and in these circumstances, this court can  not award any cost of   litigation to the plaintiff in respect of the litigation pursued before another competent authority i.e.   Hon'ble Central Administrative Tribunal which had chosen not to award any expenses or costs to  the plaintiff. 

28. I have considered the rival submissions of learned counsel for the plaintiff and  learned counsel for the defendant no.2 and have perused the entire evidence led by the parties in   support of their respective versions of the case. My issue­wise findings based on my appreciation   of evidence led by the parties are reproduced below:

ISSUE­WISE FINDINGS Issue No. 1  Whether the suit has been filed without any cause of action? OPD

29. The   onus   of   proving   this   issue   was   on   the   defendants.   The   defendants   have  examined DW1 Vijay Kumar and relied upon documents Ex.DW/1/1 to Ex. DW1/8 in support of  their claim that the present suit has been instituted by the plaintiff without any cause of action. It   has been claimed by the defendants that the plaintiff had himself made several malafide complaints   CS No.57019/16 20/42 against defendant number 3 alleging therein that DW1 Vijay Kumar has been misappropriating the  funds of the department of defence account, Ministry of Defence due to which the plaintiff had  incurred certain expenses on typing correspondence and other miscellaneous items. Moreover, it  has been claimed by the defendants that as compared to the harm caused by the defendant no.3 to  the reputation of the plaintiff, the plaintiff himself had caused more harm to defendant no.3 Vijay   Kumar by making various complaints against him to different authorities and getting initiated a  departmental inquiry against the defendant number 3 due to which the promotion of defendant   number 3 had been withheld for a period of one year and therefore, the plaintiff had no cause of   action against any of the defendants including defendant number 3. On the contrary, the defendant  number 3 had himself been unduly harassed and humiliated due to the acts of the plaintiff and it   was the defendant number 3 who deserved to be compensated by the plaintiff. 

30. I have considered the above submissions of ld.counsel for the defendants. In this  context, it is pertinent to note that neither the defendant number 3 nor any other defendant has filed   any counter claim against the plaintiff for the purpose of seeking damages or compensation from  the plaintiff. Also, a perusal of court record shows that plaintiff has examined himself and relied   upon documents Ex.P/1 to Ex.P/29 and mark A to O in support of his claim that he had been  humiliated and harassed by defendant number 3 Vijay Kumar and was entitled to damages in the   sum of Rs. 2 lacs from all the five defendants including a sum of Rs. 1,30,000/­ in respect of his  alleged harassment and humiliation by the defendant number 3, another sum of Rs. 55000/­ as  legal expenses, another sum of Rs. 5000/­ as typing correspondence and miscellaneous expenses   and another sum of Rs.10000/­ as damages for loss of interest on arrears of pay on account of late  promotion.

31. A perusal of the documents relied upon by the plaintiff in support of his claim for  damages shows that in the annual confidential report of the plaintiff Mark E, the defendant number   3 had made certain adverse remarks about the mental capacity and behaviour of the plaintiff  and  had below graded him in his ACR Mark E. The said adverse remarks have been made  in following   words:­ "I do not agree even a word which are recorded under Part II Self Appraisal which is highly prejudice,  irrational and irrelevant and gives the impression of stray thinking. ... because of his abusive behaviour   his relations with his colleagues, superiors and subordinates is not cordial including public relation...  Yes, he has been issued three recorded warnings for indulging in prejudicial and   unbecoming of a   government servant activities, misconduct and indifference to work. Reaction of the officer is more  CS No.57019/16 21/42 venomous towards his seniors." 

32. Besides,   the   defendant   no.3   had   also   made   defamatory   remarks   against   the  character,  conduct  and   mental   capacity   of  the   plaintiff   in   first   warning  letter­cum­memo   dated   25.07.2005 Ex./P/4 served by him upon the plaintiff. The said adverse remarks are reproduced  below:­ "as could ve observed from content and facts that Mr.Arjun Verma, AO is suffering from some sort of  mental depression and mental disorder and  needs  immediately  some    psychiatric  advice. M.O. is   requested to form a medical board to assess  the  mental  suitability of the officer to retain in  the   service." 

33. From a perusal of the abovecited remarks made by the defendant no.3 in the ACR  Mark E and first warning letter  Ex./P/4, it is evident that defamatory allegations had been levelled   against the  plaintiff by the  defendant no.3  by labeling  him as a person suffering  from mental   disorder whose suitability to remain in service was required to be assessed by a medical board.   Therefore, it cannot be concluded that the plaintiff has no cause of action to institute the present  suit. In this context, it has been  time and again observed by various Courts that a cause of action  to institute a suit is a bundle of facts, which confer the right upon a party to sue the other party.

34. The meaning of expression "cause of action" has been duly explained by   the  Hon'ble Supreme Court of India in the case of Rajasthan High Court Advocates Union VS Union  of India 2001 (2) SCC 294: AIR 2001 SC 416 wherein the Hon'ble Supreme Court of India had  observed  that the  expression cause of action  in  its restricted  sense  was used to refer  to the   circumstances forming infraction of the right  of a party or the immediate occasion for the action.   Whereas in its wider sense, the term cause of action was used to describe every fact which would   be necessary for the plaintiff to prove in order to support his right to a judgement in his favour from  a   court   of   law.   Relevant   extract   of   observation   made   in   the   case   of  Rajasthan   High   Court  Advocates Union VS Union of India (Supra) are note in this case and are reproduced below:­ The expression cause of action has acquired a judicially settled meaning. In the restricted sense cause  of action means the circumstances forming the infraction of the right or the immediate occasion for the  action. In the wider sense it means the necessary conditions for the maintenance of the suit, including  not only the infraction of the right, but the infraction coupled with the right itself. Compendiously the  expression means every fact which it would be necessary for the plaintiff to prove, if traversed, in order   to support his right to the judgment of the Court. Every fact which is necessary to be proved, as   distinguished from every piece of evidence which is necessary to prove each fact, comprises in cause  of action. It has to be left to be determined in each individual case as to where the cause of action   arises. The Chief Justice of the High court has not been conferred with the legislative competence to   define cause of action or to declare where it would be deemed to have arisen so as to lay down   artificial  or deeming  test for  determining territorial jurisdiction  over an individual  case or  class of  cases. The permanent bench at Jaipur has been established by the Presidential Order issued under   CS No.57019/16 22/42 sub­section (2) of Section 51 of the Act. The territorial jurisdiction of the permanent bench at Jaipur is  to be exercised in respect of the cases arising in the specified districts. Whether the case arises from  one   of  the  specified  districts  or  not  so  as   to  determine  the   jurisdictional  competence   to hear by   reference to territory bifurcated between the principal seat and the bench seat, shall be an issue to be   decided in an individual case by the judge or judges hearing the matter if a question may arise in that   regard. The impugned explanation appended to the Order of the Chief Justice dated 23rd December,  1976 runs counter to the Presidential Order and in a sense it is an inroad into the jurisdiction of the   judges hearing a particular case or cases, pre­empting a decision to be given in the facts of individual  case whether it can be said to have arisen in the territory of a particular district. The High Court is right  in taking the view which it has done. 

35. It was similarly held by Hon'ble Supreme Court of India in the case of  M/s South  East Asia Shipping Ltd. Vs M/s Nav Bharat Enterprises Pvt.Ltd. 1996 (3) SCC 443  that the  cause of action consists of a bundle of fact which give cause to enforce the legal right for redressal   an injury in a court of law and it includes every fact, which  would be required to be proved by the   plaintiff in order to support his right to a judgement from the court. Relevant extract of observations  made   in   the   case   of  M/s   South   East   Asia   Shipping   Ltd.   Vs   M/s   Nav   Bharat   Enterprises  Pvt.Ltd. (Supra) is reproduced below:­ It is settled law that cause of action consists of bundle of facts which give cause to enforce the legal  injury   for   redress   in   a   court   of   law.   The   cause   of   action   means,   therefore,   every   fact,   which   if  transferred, it would be necessary for the plaintiff to prove in order to support his right to a judgment   of the Court. In other words, it is a bundle of facts, which taken with the law applicable to them, gives   the   plaintiff   a   right   to   claim   relief   against   the   defendant.   It   must   include   some   act   done   by   the   defendant since in the absence of such an act no cause of action would possibly accrue or would  arise.   In   view   of   the   admitted   position   that   contract   was   executed   in   Bombay,   i.e.,   within   the   jurisdiction of the High Court of Bombay, performance of the contract was also to be done within the   jurisdiction of the Bombay High Court; merely because bank guarantee has executed at Delhi and   transmitted for performance in Bombay, it does not constitute a cause of action to give rise to the  respondent to lay the suit on the original side of the Delhi High Court. The contention that the Division  Bench  was  right in its  finding  and that since the  bank  guarantee was  executed and  liability  was  enforced from the bank at Delhi, the Court got jurisdiction, cannot be sustained. 

36.    In the light of aforecited observations made by Hon'ble Supreme Court of India in   the abovecited cases of Rajasthan High Court Advocates Union VS Union of India (Supra) and  M/s South East Asia Shipping Ltd. Vs M/s Nav Bharat Enterprises Pvt.Ltd. (Supra), it can be  safely concluded that a cause of action is a bundle of facts on the basis of which a right accrues in   favour of one party to  sue another party and to claim the relief in respect of the infringement of his   rights by another party from a Court of law. Cause of action thus refers to a set of facts which are  required to be proved for obtaining a favourable judgement from a court of law.

37. In the present case, the plaintiff has duly disclosed the circumstances from which  CS No.57019/16 23/42 he had derived his right to sue the defendants by elaborately explaining in the plaint the manner in   which he had been allegedly harassed by the defendant no.3 by making adverse remarks against   his character, conduct and his mental capacity in the ACR of the plaintiff as well as in the first   warning letter Ex./P/4  served    upon the plaintiff by the defendant no.3. The plaintiff had also  claimed in the plaint that the defendants no.1, 2, 4 and 5 had also added to his woes by failing to  take legal action against the defendant no.3 on the numerous complaints made by the plaintiff.  Thus, the  facts and circumstances from which the plaintiff has claimed to have derived his right to  sue the defendants have been elaborately enumerated by the plaintiff in the plaint. Hence, it cannot  be concluded that the present suit has been instituted by the plaintiff without any cause of action.  Issue no.1 is accordingly decided in favour of the plaintiff and against the defendants by arriving at   a finding that the plaintiff has elaborately explained his cause of action to institute the present suit   in the plaint. Nevertheless, it shall be examined in the subsequent issues as to whether the plaintiff   has been able to prove his cause of action against the defendants on the scale of preponderance   of probabilities or not. 

Issue   No.   2  Whether   the   plaintiff   has   suffered   mental   agony,   harassment   and   incurred  financial losses due to acts of the defendants? If yes, is he entitled to damages of Rs.2  lacs? OPP. 

38. The onus of proving this issue was on the plaintiff. The plaintiff has examined  himself as PW1 in support of his claim that he had suffered mental agony  and harassment and  had also incurred financial losses due to acts of the defendants. The plaintiff has relied upon  documents  Ex./P/1  to Ex./P/29 and Mark A to Mark O. The plaintiff has quantified the damages  sustained by him in para no. 50 of his evidence by way of affidavit claiming therein that he had   incurred legal expenses to the extent of Rs. 55000/­, correspondence, typing and miscellaneous  expenses in the sum of Rs.5000/­, damages due to loss of interest on arrears of salary due to delay  in his promotion to the tune of Rs.10,000/­ and had sustained additional damages to the tune of   Rs.1,30,000/­ due to mental agony, harassment and humiliation suffered by the plaintiff because of  certain acts of the defendants.

39. In order to prove that the plaintiff had suffered mental agony, harassment and  humiliation   due   to   the   conduct   of   the   defendants,   the   plaintiff   has   placed   on   record   various  documents including his ACR Mark E, first warning letter­cum­memo dated 25.07.2005 Ex./P/4  served upon the plaintiff by the defendant. In the said warning letter Ex./P/4, certain defamatory  CS No.57019/16 24/42 allegations had been levelled against the plaintiff by the defendant no.3 by labeling the plaintiff as a  person suffering from mental disorder who required immediate psychiatric help and treatment.  Besides, it is the case of the plaintiff that the defendant no.3 had below graded the plaintiff in his   ACR Mark E thereby adding to his mental agony. Also, in second warning letter dated 01.08.2005  Ex.P/7 as well as the third warning letter dated 02.08.2005 Ex.P/9 duly placed on record by the  plaintiff, the defendant no.3 had referred to the plaintiff as a person giving evidence of a 'sick   mind's fertile imagination'.

40. Thus, from a perusal of the material placed on record by the plaintiff, it is evident   that the defendant no.3 had repeatedly made adverse remarks about the character, conduct and  mental capacity of the plaintiff and had even sent copies of all warning letters issued to the plaintiff   Ex./P/4, Ex./P/7 and Ex./P/9 to ACDA Mr.Hari Singh and other superior officers of his department  posted at Meerut Cantonment and Delhi Cantonment. He had also enclosed the copies of warning   letters Ex./P/4, Ex./P/7 and Ex./P/9 with the ACR form of the plaintiff Mark E thereby lowering the  image of the plaintiff in the eyes of superiors of the plaintiff posted at Delhi Cantonment and Meerut   Cantonment. 

41. In these circumstances, the plaintiff has placed sufficient material on record to  prove that he had suffered mental agony, harassment and humiliation at his work place due to the   conduct of the defendant no.3. The plaintiff has assessed the damages due to him in respect of his   defamation caused by the defendants including the defendant no.3 whose humiliating remarks  contained in documents Mark E,  Ex./P/4, Ex./P/7 and Ex./P/9 have been duly proved on record by  the plaintiff to a sum of Rs.1,30,000/­. 

42. The plaintiff has also claimed that he had entered into correspondence with the  defendants and various other public authorities for getting redressal of his grievances in respect of   the alleged misappropriation of office funds by the defendant no.3 and has claimed that he had   incurred expenses  to the tune of Rs.5000/­ in correspondence with the defendants. In this context,  the plaintiff has placed on record letters addressed by him to the defendant no.4 Ex.P/6, Ex.P/14,  Ex.P/16, correspondence addressed by him to the defendant no.1 Ex.P/17, letters addressed by him  to the defendant no.2 including Ex.P/20 as well as the complaints made by the plaintiff to various   public authorities including complaint Ex.P/15 made to the Director of the DoPT, complaint Ex.P/18  made to the National Human Rights Commission and copy of complaint dated 07.02.2006 Ex.P/13  CS No.57019/16 25/42 made by the plaintiff to Sh.Arun Kumar, DIG Anti Corruption branch to prove that the plaintiff had to  undertake   excessive   correspondences   with   various   authorities   for   redressal   of   his   grievances  regarding   prevalence   of   corruption   in   the   office   of   Defence   Accounts   including   alleged  misappropriation of funds being committed in the said office by the defendant no.3. 

43. It is the defence of the defendants that they had not compelled the plaintiff to make   complaints against the defendant no.3 to various authorities or to undertake correspondence with   various authorities and since the plaintiff had out of his own free will undertaken correspondence  with various authorities, therefore, he is not entitled to recover any typing correspondence and   miscellaneous charges from the defendants. However, in this context, it is pertinent to note that the   plaintiff's grievance were not only limited to the allegations of corruption and misappropriation of   funds by the defendant no.3. On the contrary, the defendant no.3 had issued several memos/ show  cause notices and warning letters to the plaintiff and had even spoiled the ACR of the plaintiff.   Thus, the defendant no.3 had thereby compelled the plaintiff to undertake correspondence with  various authorities for redressal of his multiple grievances including those pertaining to his own   harassment   and   humiliation   by   the   defendants   apart   from   his   grievances   pertaining   to  misappropriation of funds by the defendant no.3. Therefore, from an appreciation of the entire  evidence led by the parties in support of their respective versions of the case including documents   Ex./P/1 to Ex./P/29 and Mark A to Mark O, it can be safely concluded that the plaintiff has placed   on record sufficient material to arrive at a finding that the conduct of the defendants particularly the   defendant  no.3   had   created   certain   circumstances  in   which   the  plaintiff  had   felt  compelled   to  undertake   voluminous   correspondence   with   various   authorities   for   redressal   of   his   grievances  pertaining   to   his   own   harassment   and   humiliation   as   well   as   for   redressal   of   his   grievances   pertaining to the misappropriation of office funds by the defendant no.3. 

44. Although   the   plaintiff   has   not   individually   placed   on   record   the   bills   of   typing  expenses   and   postage   charges   of   various   complaints   made   by   him   to   different   authorities   in   relation to the present suit, however, he has in total placed on record 46 documents including  documents Ex./P/1 to Ex./P/29 and Mark A to Mark O running into about 240 pages and has   quantified the damage or financial losses sustained by him on account of being compelled to   undertake voluminous correspondence running into 240 pages to the tune of Rs.5000/­. Therefore,   although  the  plaintiff has not placed  on record bills of typing and  postage  of correspondence   CS No.57019/16 26/42 undertaken by him in respect of his grievances against the defendants including the defendant  no.3, however, he has placed on record correspondence running into about 240 pages to prove that  he had incurred expenses to the tune of Rs.5000/­ in the voluminous correspondence undertaken   by him with the defendants and various other authorities. 

45. Besides, the plaintiff has claimed another sum of Rs.10,000/­ as compensation for  loss of interest on his salary which went into arrears due to delay in his promotion on account of  adverse remarks made in his ACR by the defendant no.3. In this context, the plaintiff has claimed   that on being below graded in his ACR Mark E by the defendant no.3, the plaintiff could not be   promoted in due course alongwith his colleagues and had to file a case before the Hon'ble Central  Administrative Tribunal for seeking his promotion, which was decided in his favour vide order dated  02.06.2008 Mark I and thereafter, the plaintiff was promoted to the post of Sr.Accounts Officer vide   order dated 16.01.2009 passed by the defendants pursuant to the order passed by Hon'ble High  Court   of   Delhi  in   the   appeal   filed   by   the   defendants   against   the   order   of  Hon'ble   Central  Administrative Tribunal. 

46. In this context it is pertinent to mention that the plaintiff has not exercised due  diligence in the drafting of pleadings and  has not mentioned the due date of his promotion in the   entire plaint as well as in his evidence by way of affidavit and therefore, after spending much time in  going through documents of the plaintiff running into 240 pages, it was discovered that in the order  of Hon'ble Central Administrative Tribunal Mark I, it has been recorded in para 2 of the said order   that the plaintiff had filed a list of seniority for promotion of Accounts officers of his department to   the posts of  Sr.Accounts officer with effect from  30.04.2007. Therefore, it can presumed that the   plaintiff's promotion was perhaps due with effect from 30.04.2007. However, it is the case of the  plaintiff that he was promoted vide order dated 16.01.2009 Ex.P/24 by the then Controller General   of Defence Accounts. In the said order Ex./P/24, it has been duly mentioned that the plaintiff had  been promoted to the grade of Sr.Accounts officer from the date on which his other conferrers were  promoted,   that   is,   w.e.f   30.04.2007.   Consequential   arrears   of   pay   and   allowances   were   also  directed to be paid to the plaintiff vide the said order. However, the plaintiff has not diligently   pursued his case and has not disclosed the details of arrears paid to him so as to explain how he   had lost an exact amount of Rs.10,000/­ towards the interest on the arrears of his pay received after  his promotion vide order dated 16.01.2009.   Nevertheless the plaintiff has quantified loss of the   CS No.57019/16 27/42 interest suffered by him on account of late payment of arrears of his pay to a sum of Rs.10,000/­  without furnishing details of arrears paid to him, date of payment of such arrears and the calculation  on the basis of which he had arrived at the figure of Rs.10,000/­ as interest lost on the said arrears.  Since there was a delay of about 01 year 08 months and 16 days in grant of promotion to the  plaintiff, therefore, the plaintiff may have sustained the damages amounting to Rs.10,000/­ towards  the interest lost on the arrears of his pay. 

47. Lastly, the plaintiff has claimed a sum of Rs. 55000/­ from the defendants towards  legal expenses incurred by him in approaching Hon'ble Central Administrative Tribunal for getting   the adverse remarks made by the defendant no.3 in his ACR for the year 2005­06 expunged and  for seeking consequential relief for promotion. However, the plaintiff has not enclosed any bill of  legal expenses incurred by him in the said litigation, which he had been compelled to pursue   against the defendants before Hon'ble Central Administrative Tribunal and before  Hon'ble High  Court of Delhi. Also, from a perusal of the order of Hon'ble Central Administrative Tribunal Mark I, it   is evident that the Hon'ble Central Administrative Tribunal had not awarded any cost of litigation to   the plaintiff vide its abovementioned order Mark I. Besides, the plaintiff has not placed on record   any copy of order passed by Hon'ble High Court of Delhi in the appeal filed by the defendants  against the order of Hon'ble Central Administrative Tribunal so as to facilitate this court to arrive at a  finding as to whether any legal expenses or cost of litigation had been awarded in favour of the   plaintiff and against the defendants while dismissing the appeal of the defendants filed against the   order of Hon'ble Central Administrative Tribunal. Even otherwise, the plaintiff has not exercised due  diligence in pursuing his case by failing to place on record any bills of legal expenses incurred by  him in pursuing the litigation against the defendants before Hon'ble Central Administrative Tribunal  for getting adverse remarks expunged from his ACR of the year 2005­06. In these circumstances,  the   plaintiff   has   failed   to   discharge   the   burden   of  proving   that   he   is   entitled   to   recover   legal   expenses to the tune of Rs. 55000/­ from the defendants in terms of section 101 of Indian Evidence   Act which stipulates that whoever asserts the existence of any facts in a litigation must prove their   existence in support of the existence of the said facts. Reliance is placed in this context on the  observations made by Hon'ble Supreme Court of India in the case of Parlimal Vs Veena @ Bharti  Civil Appeal No. 1467 of 2011 decided on 08.02.2011 wherein the Hon'ble Apex Court had  observed in para  15 of  the judgement  that  "the provisions  of section 101 of  the Indian  CS No.57019/16 28/42 Evidence Act prove that the burden of proof of the facts rests on the party who substantially   asserts it and not the party who denies it. In fact, the burden of proof means that a party has  to prove an allegation before he is entitled to a judgement".

48. Thus, by appreciating the evidence led by the plaintiff in the light of aforecited   observations made the Hon'ble Apex Court in the case of Parlimal Vs Veena @ Bharti (Supra), it  can be safely concluded that the plaintiff has led no evidence to discharge the burden of proving  that   he   was   entitled   to   recover   a   sum   of   Rs.55000/­   from   the   defendants   towards   litigation  expenses.  

49. In the light of my foregoing discussion, I am of the considered opinion that the   plaintiff has managed to prove that he has been defamed by the conduct and acts of the defendant  no.3 who had made serious allegations against the character, conduct and mental capacity of the   plaintiff in  various  communication  addressed  to the  superiors of the  plaintiff including warning  letters    Ex./P/4, Ex./P/7 and Ex./P/9  and ACR Mark E and therefore, the plaintiff has rightfully  claimed compensation in the sum of Rs.1,30,000/­ from the defendants. Besides, although the  plaintiff has not annexed any bills of typing, various letters sent by him to various authorities for   seeking  redressal  of  his grievances in  respect of alleged  acts of corruption committed  by the  defendant no.3 in his official capacity and the plaintiff has also failed to place on record bills or  receipts   of   correspondence   charges   including   postal   and   courier   charges   incurred   by   him   in   dispatch of abovementioned complaints made by him to various authorities. Nevertheless, he has  placed on  court record voluminous documents pertaining to the said correspondence running into   240 pages.  From the voluminous series of letters, RTI applications and complaints etc. placed on   record by the plaintiff, it can be concluded that the plaintiff may have incurred expenses to the tune  of Rs.5000/­ in typing and postage of the said letters, RTI applications and complaints to various  authorities   despite   the   fact   that   the   plaintiff   has   not   supported   his   claim   for   typing   and  correspondence charges of Rs.5000/­ with any documentary evidence. 

50. Additionally, the plaintiff has claimed Rs.10,000/­ as loss of interest on the arrears   of his salary due to delay in his promotion caused by the conduct of the defendants. From the  perusal  of  order  of Hon'ble Central Administrative  Tribunal Mark I and  the  order  of Controller   General of Defence Accounts Ex.P/24, it is evident that the promotion of the plaintiff was due on   30.04.2007.   However,   he   was   promoted   on   16.01.2009   vide   order   dated   16.01.2009   Ex.P/24. 

CS No.57019/16 29/42

Therefore, the promotion of the plaintiff was delayed by a period of about year of 1 year 8 months  and 16 days. Although the plaintiff has not specified the exact date on which arrears of his pay were  released to him and has also not been diligent enough to specify the exact amount of arrears of pay  received by him after passing of order dated 16.01.2009 , therefore, it is difficult to compute the  exact amount of interest lost by the plaintiff on account of delay in his promotion caused by the   defendants. Nevertheless, since there was a delay of about 1 year 8 months and 16 days in   promotion   of   the   plaintiff,   therefore,   it   can   be   safely   concluded   that   the   plaintiff   is   entitled   to   damages to the tune of Rs.10,000/­ as quantified by him for loss of interest sustained by him on  arrears of his pay due to delay in his promotion. 

51. Lastly, the plaintiff has sought a sum of Rs. 55000/­ from the defendants as legal  expenses for pursuing litigation before the Hon'ble Central Administrative Tribunal and Hon'ble High  Court of Delhi  for getting expunged adverse remarks made in his ACR by   the defendant no.3.   However, the said claim of the plaintiff has not been supported with any documentary evidence of  legal expenses paid by him in the said litigation. Also, the Hon'ble Central Administrative Tribunal  had chosen not to award any costs of litigation to the plaintiff vide its order dated 02.06.2008 Mark  I. Moreover, the plaintiff has also not placed on record order of Hon'ble High Court of Delhi passed  in the appeal of the defendants against the order of Hon'ble Central Administrative Tribunal so as to  facilitate this court to arrive at a finding as to whether any cost of litigation of proceeding before the   Hon'ble   High   Court   of   Delhi  had   been   awarded   in   favour   of   the   plaintiff   or   not.   In   these  circumstances, the plaintiff is not entitled to litigation expenses to the tune of Rs. 55000/­ from the  defendants.

52. For all the reasons detailed above, issue no.2 is partially decided in favour of the  plaintiff and against the defendants by arriving at a finding that the plaintiff is entitled to recovery of   Rs.1,30,000/­ as compensation for humiliation, harassment and defamation of his character and  mental capacity caused by the defendants, another sum of Rs.5000/­ as typing, correspondence   and miscellaneous charges and lastly, he is also entitled to a sum of Rs.10,000/­ as compensation   for loss of interest on account of delay in payment of arrears of his salary due to late promotion  subject to the provision of Limitation Act, 1963. However, the plaintiff is not entitled to litigation   expenses amounting to Rs.55000/­ as claimed by him. 

CS No.57019/16 30/42

Issue No.2A Whether the present suit is barred by limitation? OPD. 

53. The onus of proving this issue was on the defendants. Learned defence counsel   has examined DW1 Vijay Kumar to prove that the present suit was barred by limitation. Learned   defence counsel has argued that letters of warning   Ex./P/4, Ex./P/7 and Ex./P/9 as well as the   ACR Mark E containing alleged defamatory allegations against the plaintiff were written and sent by  the defendant no.3 to various authorities in the Ministry of Defence in the year 2005 and the  present suit has been instituted on 17.07.2013 merely 08 years after the date on which the cause of   action had arisen in respect of right of the plaintiff to claim damages for his harassment and  humiliation by the defendant no.3. 

54. Learned defence counsel has further submitted that as per the provisions of article  75 of schedule 1 of Limitation Act, a suit for claiming compensation for libel (defamation through   published words) can be instituted within one year from the date on which the alleged libel is  published. Therefore, the plaintiff could have instituted the present suit for damages within one year   from the date of publication and communication of letters  Ex./P/4, Ex./P/7 and Ex./P/9 and ACR  Mark E by the defendant no.3 to the superior officers of the plaintiff. The last warning letter Ex.P/9   is dated 02.08.2005 and the ACR Mark E has been written by the defendant no.3 for the period   between 01.04.2005 to 31.03.2006. Although the date of filling of the said ACR by the defendant  no.3   is   not   mentioned   in   the   said   ACR,   however,   the   same   must   have   been   filled   after   the  conclusion of the period for which it has been filled i.e. after 31.03.2006 and therefore, the plaintiff   could   have   instituted   the   present   suit   within   one   year   from   31.03.2006,   that   is,   at   most   by  31.03.2007   and not on 17.07.2013 after delay of   merely six years from the date of expiry of   limitation. 

55. Per contra, learned counsel for the plaintiff has opposed the plea of the defendants   that the present suit is barred by limitation on ground that the present suit is based on frauds  committed by the defendant no.3 and the plaintiff had been diligently pursuing the matter with   various authorities for obtaining documents pertaining to the frauds committed by the defendant  no.3   including   the   false   TA/DA   bills   and   telephone   bills   submitted   by   the   defendant   no.3   for  reimbursement with his employer. Therefore, the period of limitation cannot start running against  the plaintiff till the documents pertaining to the fraud committed by the defendants came into his  possession. 

CS No.57019/16 31/42

56. Learned   counsel   for   the   plaintiff   has   argued   that   the   period   of   limitation   for  instituting a suit in respect of defamation through libel ordinarily commences from the date on which   the offence of publication of libel is committed. However, when the act of defamation or publication   of libel of the plaintiff is concealed from the plaintiff due to frauds of the defendants, then section 17   of the Limitation Act can be invoked and the period during which the documents required for  proving the acts of the defendants remain concealed from the plaintiff due to fraud played upon the   plaintiff by the defendants deserves to be set off against the total period of limitation prescribed for   the institution  of suit for damages for libel.  Thus, it has been submitted by learned counsel for the   plaintiff that   the period of limitation shall not began to run   against the plaintiff until the plaintiff   discoveres the fraud of the defendants with reasonable diligence. 

57. Learned counsel for the plaintiff has further   submitted that in the present case  also,   several   financial  frauds   and   irregularities   had   been   committed   by  the   defendant  no.3   in  discharge of his official duties and the plaintiff had been diligently pursuing the matter with various   authorities including defendants no.4 and 1, DoPT, CBI, SHO of local police as well as National   Human Rights Commission for exposing the fraud committed by the defendant no.3. In these  circumstances,   the   period   during   which   the   frauds   committed   by   the   defendant   no.3   were  concealed from the plaintiff, shall be excluded while computing the period of limitation for institution  of the present suit by the plaintiff as per the provisions of section 17 of Limitation Act. It has been   further argued by learned counsel for the plaintiff that the plaintiff was involved in correspondence   with the defendants till 11.04.2013 when he had moved an RTI application Mark O for obtaining  information regarding investigation report on the inquiry conducted against the defendant no.3 by  the defendant no.5. Therefore, since the plaintiff was busy in obtaining requisite documents to  prove his case  pertaining to his defamation, harassment and humiliation  caused by the frauds of   the defendant no.3 till 11.04.2013, hence, the period of limitation in the case of the defendants   would commence with effect from 11.04.2013 and not from the date of issuance of warning letters  Ex./P/4, Ex./P/7 and Ex./P/9 to him as well as from the date of filling of his ACR by the defendant   no.3.   Learned  counsel  for   the   plaintiff   has  relied   upon   the   judgement   passed   by  the   Hon'ble  Supreme Court of India  in the case of  Pallav Sheth vs Custodian & Ors (2001) 7 SCC 549  decided on 10 August, 2001 in support of his argument that the period of limitation in the present  suit   shall   commence   from   11.04.2013   and   not   from   the   date   of   publication   of   warning   letters  CS No.57019/16 32/42 Ex./P/4, Ex./P/7 and Ex./P/9 and writing of adverse remarks in ACR of the plaintiff Mark E by the  defendant no.3 in terms of section 17 of Limitation Act. 

58. I have considered the abovementioned arguments advanced by learned counsels  for both the parties in the light of pleadings of the parties and the evidence led by the parties. From   a perusal of the plaint filed by the plaintiff, it is evident that the plaintiff has claimed damages in   respect of mental agony, humiliation and harassment caused to him by the defendants. A perusal  of para 49 of the plaint reveals that the plaintiff has categorically claimed that he had suffered   mental agony, harassment and torture due to the revengeful attitude of the defendant no.3 who had   used derogatory and   humiliating comments against the plaintiff and lowered the prestige of the  plaintiff in the eyes of his subordinates. Para 48 of the plaint is reproduced below in this context:­

48.   That   due   to   the   revengeful   attitude   of   the   defendant   no.3   who   used   derogatory,   humiliating  comments against the plaintiff, thereby caused mental agony and caused harassment and tortured to  the   plaintiff   and  also   lowered   the   prestige   in   the   eyes   of   his   subordinate,   thereby   defamed  the   plaintiff as such he liable to pay the damages as well as the cost which incurred by the plaintiff in the   court of law. 

59. Although, the plaintiff had made various complaints to various authorities alleging  therein   that  financial irregularities  and   frauds  were  being   committed  by the   defendant   no.3   in   discharge of his official duties. Nevertheless, it is nowhere the case of the plaintiff that he must be   compensated   for   alleged   financial   frauds   perpetrated   upon   the   Ministry   of   Defence   by   the   defendant   no.3.   The   allegations   of   the   plaintiff   as   evident   from   his   pleadings   simply   and  categorically reveal that he had felt defamed and lowered in the estimation of his superiors and  subordinates by the humiliating and derogatory comments of the defendant no.3. 

60. Even in the pleadings pertaining to cause of action incorporated in para 51 of the   plaint, the plaintiff has categorically pleaded that the cause of action to institute the present suit had   arisen in his favour on 25.07.2005 when the defendant no.3 had used highly humiliating language   against him thereby causing him mental agony. Likewise, the cause of action had arisen according   to the plaintiff on 01.08.2005 and 02.08.2005 when the defendant no.3 had again used humiliating  remarks against the plaintiff. Further it has been claimed in para 51 of the plaint that the cause of   action had arisen against the defendants no.1,2, 4 and 5 when they had not taken any action  against   the   defendant   no.3   despite   representations   made   by   the   plaintiff.   It   has   been   further  claimed in para 51 of the plaint that cause of action had further arisen in favour of the plaintiff when  the defendant no.3 had intentionally made adverse remarks in ACR of the plaintiff and the plaintiff   CS No.57019/16 33/42 had to approach Hon'ble Central Administrative Tribunal for his promotion. Lastly, according to the  plaintiff, the cause of action had arisen on 27.02.2013 when the plaintiff had issued legal notice to   the defendants demanding damages to the tune of Rs.two lacs from the defendants. 

61. Thus, a perusal of plaint and documents relied upon by the plaintiff reveals that  although allegations of corruption have been levelled against the defendant no.3 at various places  in  the plaint, however, the plaintiff's cause of action has surely arisen from the humiliating remarks   about the character, conduct and mental capacity of the plaintiff made by the defendant no.3 on   various occasions commencing from 25.07.2005. Even in the evidence led by the plaintiff in support  of   his   pleadings,   the   plaintiff   has   similarly   claimed   damages   in   respect   of   mental   agony,   harassment and humiliation suffered by him due to adverse remarks made by the defendant no.3 in   relation to  of his character, conduct and mental capacity. Thus, it is not the case of the plaintiff that   he had suffered mental agony and humiliation due to any fraud or financial irregularities committed   by the defendant no.3 in discharge of his official duties in the Ministry of Defence. On the contrary,  all humiliation and harassment had been allegedly suffered by the plaintiff due to his defamation   caused by the adverse remarks made about his character, conduct and mental capacity by the   defendant no.3 in warning letters  Ex./P/4, Ex./P/7 and Ex./P/9 as well as in his ACR Mark E. 

62. In these circumstances, there is no material on record to arrive at a finding that the   plaintiff is seeking damages from the defendants in respect of mental agony caused to him due to   financial frauds and irregularities which had been allegedly committed by the defendant no.3 in  discharge of his official duties. Even if it is presumed that the allegations made by the plaintiff are   true in their entirety and serious financial irregularities were in fact committed by the defendant no.3   in discharge of his official duties, the same cannot be the cause of any humiliation or harassment to   the plaintiff, rather all harassment and humiliation had been suffered by the plaintiff on account of   publication of defamatory material against himself in warning letters Ex./P/4, Ex./P/7 and Ex./P/9   and ACR Mark E. 

63. The judgement of  Pallav Sheth vs Custodian & Ors (Supra) relied upon by the  plaintiff does not support the case of the plaintiff as in the said case as appellant Pallav Sheth was   directed   to   disclose   his   assets   in   execution   of   a   consent   decree   of   Rs.51.49   crores   but   had   concealed the fact that he was the defacto owner of five companies, which were supposed to   receive substantial sums of money from various other companies. During the inquiry conducted  by   CS No.57019/16 34/42 the   custodian   appointed   under   the   provisions   of   Special   Court   (Trial   of   Offences   Relating   to  Transactions in Securities) Act, 1992 when this fact of concealment of assets of the appellant was   discovered,   the   special   court   had   issued   contempt   notice   to   the   appellant   and   had   held   the  appellant guilty for contempt of court thereby sentencing him to one month's simple imprisonment   and a fine of Rs.2000/­. The order of Special Court was upheld by Hon'ble Supreme Court of India,  which  had  observed  that  the  action  for  contempt  was  not barred   by limitation    u/s  20  of  the   Contempt of Courts Act because the provisions of section 17 of Limitation Act were applicable to   the said case in view of the fact that the appellant had played fraud by concealing his assets from   the   special   court   and   the   said   fraud   had   been   discovered   only   upon   the   custodian   receiving  information from Income Tax department vide letter dated 05.05.1998 and thereafter, the application  for initiation of contempt  of court proceedings against the appellant was filed on 18.06.1999 well  within the period of limitation prescribed by section 20 of Contempt of Court Act. 

64. However,   in   the   present   case,   the   acts   of   defamation   of   the   plaintiff   by   the   defendant no.3 were not concealed from the plaintiff in any manner who was in receipt of warning   letters Ex./P/4, Ex./P/7 and Ex./P/9 as well as his ACR Mark E and could have easily approached  any court of law for seeking redressal of his grievances pertaining to publication of defamatory   material against him by way of warning letters  Ex./P/4, Ex./P/7 and Ex./P/9 and ACR Mark E. Even   if it is presumed that the materials required for proving commission of financial irregularities and  frauds by the defendant no. 3 had been withheld from the plaintiff by the defendants, then also the   plaintiff was having sufficient knowledge as to which material was in custody of which department  or office and if at all the said material including inflated TA/DA bills, bogus telephone bills etc. if any,   submitted by the defendant no.3 were required to be produced in evidence by the plaintiff, the  plaintiff could have subsequently summoned the said records containing the inflated or fake bills  from the relevant departments. Moreover, as already discussed above, the defamatory material  circulated against the plaintiff by the defendant no.3 was very much in his possession and in fact,   there was no requirement of supporting the same with alleged fraudulent bills submitted by the  defendant no.3 in his office for proving that the plaintiff had in fact been defamed by the acts of the   defendant no.3 of publishing warning letters  Ex./P/4, Ex./P/7 and Ex./P/9 and ACR Mark E.

65. A similar situation had come up for consideration before  Hon'ble High Court of  Delhi  in the case of  N.N.S. Rana Vs Union of India & Ors RFA No. 757/2010 decided on  CS No.57019/16 35/42 16.09.2011 wherein the trial court had dismissed a suit for damages on the ground that the same  was  barred   by  limitation   and   had   been   instituted   after   expiry   of   one   year   period   of   limitation   prescribed for instituting a suit for compensation for libel under article 75 of schedule 1 of the   Limitation Act. The appellant, in the said suit   an officer of Northern Railway from 13.12.1965 to  31.10.1996, was suspended on 31.10.1996 on a complaint of sexual harassment and the Ministry of  Railway had issued a press release regarding his suspension on 01.11.1996, which was followed by  a press communique on 04.12.1996. The appellant had challenged his suspension before Hon'ble  Central Administrative Tribunal  and the same was revoked vide order dated 30.10.1997 and the  disciplinary proceedings against the appellate was subsequently completed on 13.01.2000 in which   he was found not guilty of the charges of sexual harassment levelled against him. Thereafter, the   appellant   had   filed   a   suit   for   damages   on   12.01.2001.   The  Hon'ble   High   Court   of   Delhi  had  observed that in para 22 of the plaint, the plaintiff had shown that the cause of action to file the suit   for seeking damages in the sum of Rs.10 lacs had arisen on 04.11.1996 when defamatory press  communique was issued by the defendant, which was widely printed in Media and therefore, the  suit for compensation for libel had to be filed by the plaintiff within one year from the date of   publication of the said libel. The Hon'ble High Court of Delhi had rejected the plea of the appellant  to the effect  that the period of limitation of one year for filing suit for damages was supposed to be   calculated from the date on which the appellant was exonerated of charges of sexual harassment in  departmental inquiry on ground that the plaintiff had clearly sought damages for libel published  against him through press communique issued by the defendant on 04.11.1996 and had not sought  compensation for his malicious prosecution. Therefore, the fact that the departmental inquiry was  being carried out against the appellant till 13.01.2000 would have no bearing on the period of   limitation which would start running against the plaintiff from the date of publication of libel and not   from the date of exoneration of the appellant from the charges of sexual harassment. Observations  made in paras 5& 6 of the judgement are noteworthy in this context and are reproduced below :­

5. The learned counsel for the appellant does not dispute that the period of limitation for filing of the  suit is one year under Article 75 of the Schedule to the Limitation Act. The appellant's contention is  that one year period has to be computed from 13th January, 2000 when the appellant was held to be  not  guilty   of   the   charges   of   sexual   harassment   by   the   Disciplinary   Authority.   The   appellant   has  referred to and relied upon West Bengal State Electricity Board v. Dilip Kumar Roy, 2005 (1) ATJ 362;  West Bengal State Electricity Board v. Dilip Kumar Ray, 2006 (12) Scale 559;  N. Balakrishnan v. M.  Krishnamurthy, (1998) 7 SCC 123 and Balakrishna Savalram Pujari Waghmare and Others v. Shree   Dhyaneshwar Maharaj Sanstahn and Others, AIR 1959 SC 798. 

CS No.57019/16 36/42

6. Article 75 clearly stipulates that the period of limitation of one year would begin to run when the   libel  is  published.  The  language  of  Article  75  of the  Schedule  to the  Limitation Act  is  clear and  unambiguous that the period of limitation would start from the date of publication and it has to be   interpreted according to the Rule of Literal Construction. The appellant's contention that the period of   limitation would run from the date when he was exonerated of the charges, is rightly rejected by the  learned Trial Court. Section 22 of the Limitation Act has no application to the present case. None of  the judgments referred to and relied upon by the appellant reflect upon the appellant's contention that  the period of limitation under Article 75 of the Limitation Act would start from the date of exoneration  of the appellant. 

66. From the  aforecited  observations  made  by Hon'ble  High   Court of  Delhi  in  the  decided case of  N.N.S. Rana Vs Union of India & Ors (Supra), it can be safely concluded that  the period of limitation in a case of libel commences from the date of publication of libel and has   been prescribed as one year from the date of publication of libel in article 75 of schedule 1 to the   Limitation Act. The said period starts running from the date on which such publication of libel  comes to the knowledge of the aggrieved person against whom the same has been published. If   the publication of the libel itself is not known to the aggrieved person or remains concealed from  the aggrieved person due to some act of the person responsible for publication of the said libel only   then the aggrieved person can claim that he was not aware of his defamation caused by the person   responsible for publication of  libel due to fraud of the said person. 

67. However,   in   the   present   case,   the   defendant   no.3   had   directly   and   personally  communicated the derogatory material contained in warning letters Ex./P/4, Ex./P/7 and Ex./P/9 as  well as ACR Mark E  to the plaintiff as well as the superiors of the plaintiff in the Ministry of Defence  thereby causing harassment, humiliation and defamation of the plaintiff. The acts of the defendant   no.3 were in no way concealed from the plaintiff who had even approached the Hon'ble Central   Administrative Tribunal  for getting expunged derogatory remarks about his conduct and mental  capacity from his ACR for the year 2005­06 and had obtained a favourable order on 02.06.2008.  Therefore, the period of limitation for claiming damages in the case of the plaintiff would start   running from the date of publication of warning letters  Ex./P/4, Ex./P/7 and Ex./P/9, which were  published on 25.07.2005, 01.08.2005 and 02.08.2005 respectively as well as from the date of  publication of ACR Mark E for the year 2005­06 which was perhaps written after 31.03.2006 and   the plaintiff definitely had the knowledge of the publication of the said ACR containing derogatory  remarks against himself on 23.08.2006 when he had made representation to defendant no.4 vide  Ex./P/21 for getting expunged adverse remarks made by the defendant no.3 in his ACR. Therefore,  CS No.57019/16 37/42 even if 23.08.2006 is taken as the date on which the plaintiff had gained knowledge of existence of   ACR Mark E containing derogatory remarks about his mental capacity then also the limitation for   filing the present suit would have expired on 23.08.2007. However, the plaintiff has filed the present   suit on 17.07.2013 after about lapse of seven years from the date of expiry of limitation.

68. Therefore, in the light of my foregoing discussion, I am of the considered opinion  that the present suit is time barred in respect of relief of damages for defamation or humiliation and  harassment suffered by the plaintiff due to conduct of the defendant no.3 as the same has been  filed after lapse of about seven years from the date on which alleged libel was published vide   warning letters  Ex./P/4, Ex./P/7 and Ex./P/9 and  ACR Mark E. However, as already discussed in  issue   no.2   above,   the   plaintiff   is   entitled   two   other   reliefs   including   typing   and   miscellaneous  charges amounting to Rs.5000/­ and damages to the tune of Rs.10,000/­ towards loss of interest on   arrears   of   salary   due   to   delay   in   his   promotion   caused   by   the   defendants.   In   the   following   passages, this court shall examine as to whether the present suit has been instituted within the   period   of   limitation   in   respect   of   these   two   reliefs   including   the   relief   of   recovery   of   typing,   correspondence and miscellaneous charges from the defendants as well as of the relief of recovery  of damages for loss of interest on arrears of salary due to late promotion. 

69. For the purpose of computation of the period of limitation for recovery of typing  correspondence and miscellaneous charges, it is necessary to examine the dates up to which the   plaintiff was involved in the correspondence with the defendants. In this context, a perusal of court  record shows that the plaintiff was involved in correspondence pertaining to his complaints against  the defendant no.3 and other officers of Ministry of Defence upto 13.06.2012 when he had made a  complaint against the defendant no.2 to the SHO of local police and thereafter, the plaintiff had also   filed   an   RTI   application   dated   11.04.2013   with   the   Ministry   of   Defence   for   obtaining   copy   of  investigation   report   of   inquiry   conducted   against   the   defendant   no.3   by   the   defendant   no.5.   Therefore, the plaintiff had been involved in correspondence through letters, RTI applications and   complaints etc. with various authorities within and outside the Ministry of Defence upto 11.04.2013  and   the   suit   has   thereafter   been   instituted   on   17.07.2013.   Hence,   the   period   of   limitation   for  recovery of typing, miscellaneous and correspondence charges from the defendants has to be   computed from the last date on which the plaintiff has been involved in the correspondence with the   defendants and other authorities for redressal of his grievances pertaining to financial irregularities  CS No.57019/16 38/42 and frauds allegedly being committed in the office of Ministry of Defence. Since last RTI application   seeking information on the action taken against the defendant no.3 on the complaints of the plaintiff   was sent by the plaintiff to the defendants on 11.04.2013 merely three months prior to the institution  of the present suit, therefore, the relief of recovery of typing, correspondence and miscellaneous  charges   sought   by   the   plaintiff   from   the   defendants   is   within   the   period   of   limitation   for   miscellaneous recovery, which has been prescribed as three years under Article 113 of Schedule 1  of   the   Limitation   Act   which   provides   that   when   there   is   no   specific   period   prescribed   in   the  Schedule 1 of Limitation Act for institution of any suit, then the period of limitation for institution of   such suits must be read as three years from the date on which right to sue accrues. Article 113 of  Schedule 1 of the Limitation Act, 1963 is reproduced below in this context :­

113. Any suit for which no  Three years When the right to sue accrues. 

period  of   limitation   is  provided elsewhere in this  Schedule.

70. Since   there  is   no   fixed  period  prescribed   in   the   Limitation   Act  for   recovery   of  miscellaneous expenses incurred by a party in correspondence with another party, therefore, in  accordance with the provisions of Article 113 of Schedule 1 of Limitation Act, it can be deemed that  the suit for recovery of miscellaneous expenses can be instituted within a period of three years from  the date on which right to sue had accrued in favour of the plaintiff which as already discussed  above had accrued on 11.04.2013 and hence, the present suit has been instituted in respect of   recovery of miscellaneous dues of Rs.5000/­ within the period of limitation of three years from the   date on which cause of action had arisen. 

71. The only other relief to which the plaintiff is entitled as per the findings in issue  no.2 above is the relief of damages to the extent of Rs.10,000/­. In this regard, it is pertinent to   mention that the plaintiff has not claimed that actual interest which would have accrued to him on   account of late payment of arrears of his salary due to delay in his promotion. He has also not  specified the date on which arrears of his salary were released to him. On the contrary, he has   simply claimed damages of a fixed sum of Rs.10,000/­ towards losses suffered by him on the   interest which would have become due to him on his salary, if he was promoted in due course on  30.04.2007. From a perusal of the document Ex./P/24, it is evident that  the plaintiff was promoted   CS No.57019/16 39/42 vide order dated 16.01.2009 by the defendants Ex./P/24. Therefore, the interest on arrears of salary  would have become due after release of arrears of his salary in favour of the plaintiff after the  passing of order dated 16.01.2009. In this context, it is pertinent to mention that Article 25 of the   Limitation Act provides that the period of limitation for institution of a suit for recovery of money  payable as interest upon the money due is three years, which is supposed to be computed from the   date on which the said interest would become due to the plaintiff. However, in the present case,  although the plaintiff has not sought recovery of actual interest  due to him on the arrears of his   salary but has sought fixed damages to the tune of Rs.10,000/­ in respect of interest amount lost by   him on account of late payment of his salary due to delay in his promotion. The interest on arrears   of salary of the plaintiff had become due to the plaintiff  on the date on which he was promoted in   compliance of orders passed by Hon'ble Central Administrative Tribunal and Hon'ble High Court of  Delhi and it was decided by the defendants that the plaintiff would be promoted with effect from  the  date on which his promotion was due. The defendants had arrived at a decision to promote the  plaintiff on  16.01.2009 and  had  communicated the  same  to the  plaintiff  vide  their letter  dated  16.01.2009. Therefore, the interest on arrears of salary of the plaintiff had also become due to him  on  16.01.2009. Hence,  the  plaintiff should  have instituted  the  suit for recovery of damages  in  respect of loss of interest on account of late payment of arrears of his salary within three years from   the date on which arrears of his salary had become due i.e. 16.01.2009. 

72. A similar situation had come up for consideration before the Hon'ble High Court of  Delhi in a decided case wherein the plaintiff had instituted a suit for recovery of arrears of his salary  and interest due on the same after being reinstated upon quashing of wrongful order of termination   from service. It was contended by the employer that the salary of the plaintiff for the period between  01.06.1960 and 26.04.1962 could not be released in his favour despite his reinstatement as the  same had become a time barred debt for which no suit for recovery was maintainable. The Hon'ble  High Court of Delhi  had observed that the wages of the employee had become due to him only   after   his   reinstatement   and   if   a   litigation   seeking   reinstatement   takes   several   years,   then   the  employee cannot prematurely institute an empty suit for recovery of arrears of salary for the period   when   he   was   not   in   service   and   a   fresh   cause   of   action   would   arise   in   favour   of   reinstated  employee for recovery of arrears of his salary when he is reinstated or when he is informed that the  period during which he had been illegally terminated would be treated as on duty. Observations  CS No.57019/16 40/42 made in paras 7 and 8 of the judgement passed in this case of  Ujagar Singh Gill vs Union of  India and Ors. 50 (1993) DLT 674 decided on 14.05.1993 are noteworthy in this context and are  reproduced below:­ (7) Again in somewhat similar circumstances a Division Bench of the Madras High Court in Union of  India v. N.R.Venkatarama Naidu l975 (1)M.L.J. 345, held as under : "IN a suit for recovery of salary or   wages, the Article in the Limitation Act of 1963, which would be applicable is Article 7,corresponding  to Article 102 of the Limitation Act of 1908. The third column of Article 7 of the Limitation Act says  "when   the   wages   accrue   due".   This   phrase   has   to   be   liberally   interpreted   in   a   case   where   an  employee's   services   were   wrongfully   terminated  and   later   he   was   reinstated  after   the   employer  realised that such termination was unlawful or unconstitutional. During the interregnum he is not  entitled to any salary at all under any of the service conditions. When he is in service, obviously, the   salary to a Government servant becomes due by the end of the month. But in a case where his   services were terminated under a rule of service, which was later declared by the Supreme Court as  unconstitutional, then the or diary rule of limitation to claim the arrears of salary cannot prevail.If it   were so, then in a given case, if it takes several years for the unfortunate employee to get redress  and to get a pronouncement asto the invalidity of the order of termination and if as is conceivable  the litigation takes more than three years, for him to be reinstated',is it necessary that he should file   an empty suit for arrears of salary for the period when he was not in service and, when he is a   dismissed servant or a servant whose services have been terminated and get his suit dismissed only  on the ground that he has not been reinstated ? It would be an empty formality besides leading to  unjust   consequences   because   such   a   suit   would   automatically   be   dismissed   as   he   would   be  confronted with the order of dismissal or termination for which he cannot have any answer at all. In   the light of our observations as above, the third column in Article 7,when the wages accrue due, in a  case   like   the   one   with   which   we   are   faced,   has   to   be   interpreted,   as   we   said,   liberally   and  equitably.When an employee whose services have been illegally terminated has been reinstated and  when he is informed that the period during which he was off from service would be treated as if he   was onduty, then a fresh cause of action would arise on the date when he was reinstated and on the   date when a communication to that effect was issued to him." 

(8) We are, thus, of the opinion that cause of action for the plaintiff to file the present suit arose on   4/05/1967 when he was told that the period from 31/05/1960 to 26/04/1965 was to be treated as his  being on duty but he was not to be paid his salary for whole of this period. Wages (salary)could not  be said to have accrued when the Government was yet considering whether the period between the   termination and reinstatement was to be treated as on duty and if the employee was entitled to  arrears of salary for whole or part of that period. Once the Government decided that the whole of the   period when services of the plaintiff stood terminated was to be treated as on duty, the wages for  whole on the period accrued from the date the said decision was communicated to the plaintiff. The  suit having been filed on 29/01/1970 would be within the period of limitation. 

73. From the ratio of abovecited case of  Ujagar Singh Gill vs Union of India and  Ors. (Supra)  decided by  Hon'ble High Court of Delhi, it can be safely concluded that when an  employee is involved in litigation pertaining to his wrongful termination or an unlawful withholding of  his promotion then he cannot prematurely institute a suit for recovery of arrears of his salary or  interest due on the same before being reinstated or promoted as the case may be. Therefore, the   right to sue accrues in favour of the concerned employee on the date of his reinstatement or  CS No.57019/16 41/42 promotion. In the present case the promotion of the plaintiff was granted to him vide order dated  16.01.2009 and the right to sue for recovery of interest or damages sustained due to loss of interest   had also accrued in favour of the plaintiff on 16.01.2009. The present suit has been instituted on  17.07.2013 after lapse of about 4 ½ years from the date on which right to sue for recovery of interest  on salary or damages in lieu of loss of interest sustained by the plaintiff on account of late payment   of arrears of his salary had accrued in favour of the plaintiff. Hence, the present suit has not been   instituted within the period of limitation of three years for recovery of interest or damages sustained  on account of loss of interest as prescribed in Article 25 of the Schedule 1 of Limitation Act. The   relief of damages for loss of interest on account of late payment of arrears of salary is accordingly   found to be time barred or barred by limitation. 

74. Issue no.2A is accordingly partially decided in favour of the plaintiff and against the  defendants by arriving at a finding that the plaintiff has instituted the suit within the prescribed   period of limitation in respect of relief of recovery of typing, correspondence and miscellaneous  charges amounting to Rs.5000/­ from the defendants. The rest of the reliefs sought by the plaintiff  are however barred by limitation. 

Issue No. 3 Relief. 

75. In view of the findings given in issues no.2 and 2A above, it is hereby ordered that  the   plaintiff   is   entitled   to   recover   a   sum   of   Rs.5000/­   (Rupees   five   thousand   only)   from   the   defendants jointly and severally as typing, correspondence and miscellaneous charges incurred by  the plaintiff in pursuing his various  complaints against the alleged harassment caused to him by  the conduct and acts of the defendants, particularly the defendant no.3 with pendente­lite @ 10%  per annum and future interest @ 6% per annum as well as costs to the decreetal amount of  Rs.5000/­.   The   suit   is   accordingly   partially   decreed   in   favour   of   the   plaintiff   and   against   the   defendants on the above­terms. Decree­sheet be prepared accordingly. 

76. File be consigned to record room after compliance of necessary formalities. 

Announced in the open Court                                                       (Jasjeet Kaur)
today on 20.09.2016                                                 Civil Judge­I, New Delhi District
                                                                                    New Delhi




CS No.57019/16                                                                                                  42/42