Punjab-Haryana High Court
Dr.Ashok Khemka vs State Of Haryana And Others on 18 March, 2019
Author: Kuldip Singh
Bench: Kuldip Singh
CWP-317-2019 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-317-2019 (O&M)
Date of decision : 18.3.2019
Dr. Ashok Khemka ....... Petitioner
Versus
State of Haryana and others ....... Respondents
CORAM : HON'BLE MR. JUSTICE RAJIV SHARMA
HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. Shreenath A. Khemka, Advocate for the petitioner.
Mr. D. S. Nalwa, Addl. AG, Haryana.
Mr. Satya Pal Jain, Addl. Solicitor General of India with
Ms. Neha Sharma, Advocate for respondent No. 2.
.....
KULDIP SINGH, J.
Petitioner-Dr. Ashok Khemka, who is an Indian Administrative Services (IAS) Officer and holding the rank of Principal Secretary to Government of Haryana, has invoked the writ jurisdiction of this Court under Article 226 of the Constitution of India for quashing of the impugned order dated 3.12.2018, (Annexure P-1) passed by Central Administrative Tribunal, Chandigarh Bench, Chandigarh (for short 'the Tribunal'). Petitioner has also prayed for expunging the adverse remarks and over all 1 of 10 ::: Downloaded on - 24-03-2019 00:12:44 ::: CWP-317-2019 (O&M) -2- grading given by Accepting Authority under Section V-Acceptance of the PAR for the period from 8.4.2016 to 31.3.2017 (Annexure P-2) while restoring the over all grade of 9.92 as given by the Reviewing Authority.
Brief facts of the case are that applicant-petitioner is 1991 batch Indian Administrative Services Officer (IAS), presently posted as Principal Secretary, Department of Sports, Government of Haryana. Under All India Services (Performance Appraisal Report), Rule 2007 (for short 'the AIS (PAR) Rules, 2007, the Performance Appraisal Report (for short 'the PAR') is written for every member of All India Services for each financial year as per Schedule 2. There are general guidelines in the said schedule for filling the PAR for which time frame is given as under: -
Schedule 2, Form II, Guideline 9 Activity Cut-Off Dates Time Frame Blank PAR form to be given 1st June ...... to the officer reported upon Filling in Section II by the 15th June 15 days officer reported upon Appraisal by reporting 15th July 30 days authority Appraisal by reviewing 15th August 30 days authority Appraisal by accepting 15th September 30 days authority Disclosure to the officer 30th September 15 days reported upon Comments of the officer 15th October 15 days reported upon, if any, (if none, transmission of the PAR to the DOPT)
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Activity Cut-Off Dates Time Frame
Forwarding of comments of 31st October 15 days
the officer reported upon to
the reviewing and the
reporting authority by the
accepting authority, in case
the officer reported upon
makes comments
Comments of reporting 15th November 15 days
authority
Comments of reviewing 30th November 15 days
authority
Comments of accepting 15th December 15 days
authority/ PAR to be
finalized and disclosed to
him
Representation to the Referral 31st December 15 days
Board by the officer reported
upon
Forwarding of representation 31st January 30 days.
to the Referral Board along
with the comments of
reporting authority/reviewing
authority and accepting
authority
Finalization by Referral 28th February 30 days
Board if the officer reported
upon represents against the
decision of the Accepting
Authority
Disclosure to the officer 15th March 15 days
reported upon
End of entire PAR Process 31st March 15 days
(approximated on 30-days-to-a-month basis) Applicant-petitioner claims that in his case for the PAR for the period from 8.4.2016 to 31.3.2017, Accepting Authority wrote the remarks on 31.12.2017 and took 184 days in doing the same. Further on the comments of applicant-petitioner under Rule 9 (2) of the AIS (PAR) Rules, 2007, no decision has been taken so far. Petitioner has also made a representation dated 1.6.2018 to the Chairperson of Referral Board stating 3 of 10 ::: Downloaded on - 24-03-2019 00:12:44 ::: CWP-317-2019 (O&M) -4- that due to failure of the Accepting Authority to decide the representation within the prescribed time frame, the views of the Reviewing Authority has acquired the finally ipso juris and must be acted upon by expunging the appraisal of the Accepting Authority. However, no response has been received.
Applicant-petitioner moved the Tribunal by filing the Original Application No. 060/01058/2018, titled as 'Dr. Ashok Khemka vs. State of Haryana and another' on 4.9.2018 claiming the following relief: -
"(i) expunge the remarks and the overall grade recorded by the Accepting Authority in ''Section V-Acceptance'' of the Performance Appraisal Report for the period, 8th April 2016 to 31st March 2017 and restore the overall grade of 9.92 as per appraisal done by the Reviewing Authority;
(ii) grant any other relief, which may be deemed to be just and proper; and
(iii) allow he present O.A. with costs."
The plea of the applicant-petitioner did not find favour from the Tribunal which vide its order dated 3.12.2018 held that the Accepting Authority recorded the appraisal report on 31.12.2017 well within the time prescribed under relevant Rule 5 (1) of the AIS (PAR) Rules, 2007 and para 9.4 of the General Guidelines. Hence, the application was dismissed.
We have heard learned counsel for the parties and have carefully gone through the case file.
In this case, it is not disputed that for recording the PAR of the IAS Officer, certain time frame has been given as reproduced above. Before the Tribunal, the applicant-petitioner had claimed that the remarks by the 4 of 10 ::: Downloaded on - 24-03-2019 00:12:44 ::: CWP-317-2019 (O&M) -5- Accepting Authority were time barred and that since his representation under Rule 9 (7B) of the AIS (PAR) Rules, 2007 has not been decided, the views of the Reviewing Authority have become final. Undoubtedly, the statutory representation of the petitioner has not been decided by the Accepting Authority within the time frame. Under Rule 5 of the AIS (PAR) Rules, 2007, the Central Government can make such addition in the form or the cut off date as may be considered necessary or desirable. Therefore, the time frame as fixed for recording the PAR could be varied. The Tribunal has relied upon Rule 5 (1) of the AIS (PAR) Rules, 2007 and para 9.4 (1) of the General guidelines which provide that if the PAR relating to the financial year is not recorded by 31st December of the year in which financial year ended, no remarks shall be recorded thereafter, and the officer may be assessed on the basis of overall record and self-assessment of the year concerned, if he has submitted his self-assessment on time. The time frame is the technical aspect of the matter. However, before this Court, it has been argued that even on merits, the views of Accepting Authority are to be rejected.
We have carefully examined the PAR of the applicant- petitioner. It comes out that the applicant-petitioner at the relevant time was working as Principal Secretary to Government of Haryana, Science and Technology, Department. The Reporting Authority, Reviewing Authority and Accepting Authority are as under: -
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CWP-317-2019 (O&M) -6-
Name and Designation Period Worked
Reporting Authority Chief Secretary
08/04/16 31/3/2017
Haryana
Reviewing Authority Science and
Technology
23/07/2016 31/3/2017
Minister
Haryana
Accepting Authority Chief Minister
08/04/16 31/3/2017
Haryana
The grading made by the Reporting Authority and Reviewing Authority are reproduced as under: -
Sr. Reporting Review Initials of Reviewing No. Authority ing Authority Author ity 1 Attitude to work 8.1 10 2 Decision making ability 8.3 9.9 3 Initiative 8.1 9.9 4 Ability to inspire and motivate 8.2 10 (Anil Vij) Strategic planning ability/ Health Minister 5 Innovativeness 8.4 9.8 Haryana 6 Coordination ability 8.2 9.9 Overall Grading on attributes 8.22 9.92 Sr. Reporting Reviewing Initials of No. Authority Authority Reviewing Authority Accomplishment of 1 planned work 8.3 9.7 2 Quality of output 8.3 10 Accomplishment of (Anil Vij) exceptional work/unforeseen tasks Health Minister performed during the Haryana 3 period 8.2 9.9 Overall Grading on attributes 8.27 9.87 Regarding integrity of the applicant-petitioner, it is recorded
6 of 10 ::: Downloaded on - 24-03-2019 00:12:44 ::: CWP-317-2019 (O&M) -7- that "his integrity is beyond doubt". The Reporting Officer wrote the following comments on the overall qualities of the officer i.e., the present petitioner which are reproduced below: -
"Sh. Khemka is an intelligent and experienced officer. The officer possesses a very good understanding of various Acts and Rules. He can examine an issue thread bare bringing out all the pros and cons. He possesses good command over the written and spoken word. Against the revised plan budget estimate of Rs. 26.62 crores of the Science and Technology department, Rs. 25.35 crores was spent. Five years backlog for Haryana Vigyan Ratna and Yuva Vigyan Ratna Awards was cleared by him. The officer fully understands the power of social media. He frequently tweets on diverse subjects, including matters not directly related to his department. He has a sympathetic attitude towards the Scheduled Castes and weaker sections of society."
The Reporting Authority (Minister concerned) wrote the following remarks about the qualities and strength of the officer i.e., the present petitioner which are reproduced below: -
" Mr. Ashok Khemka is well-known in the county for effective professional integrity under very difficult circumstances. Despite being in a relatively unimportant post, Mr. Ashok Khemka has shown excellent achievements under severe constraints. He is very innovative and was the first to use WHATSAPP in court proceedings to effect service upon the respondent. By his personal example, Mr. Ashok Khemka inspires many young officers. He has immense potential which can be utilized better by the Government."
The Reporting Authority gave the overall grade on the scale of 1-10 as 9.92. However, the Accepting Authority i.e., the Chief Minister differed with the opinion of the Reviewing Authority and recorded the 7 of 10 ::: Downloaded on - 24-03-2019 00:12:44 ::: CWP-317-2019 (O&M) -8- following remarks: -
"The Reviewing Authority has differed with the Reporting Authority but not given any reason for the same. At best, his comment that the officer "has shown excellent achievements under sever constraints" contained in para 3 of Section IV can be so construed. But this is not substantiated since neither the Reviewing Authority nor the officer himself has specified any constraint what to talk of ''sever constraints''. I, therefore, think that report of the Reviewing Authority is slightly exaggerated."
We are of the considered view that the remarks recorded by the Accepting Authority are liable to be expunged. The Accepting Authority has recorded that Reviewing Authority has differed with the Reporting Authority but not given any reason for the same. However the same is found to be absolutely incorrect as the Reviewing Authority has given brief reasoning recording that the petitioner is well known in the country for effective professional integrity under very difficult circumstances. Even Accepting Authority has not made any adverse remarks regarding the integrity of officer.
Reference has been made to 'excellent achievements under severe constraints'. It has also been mentioned that he is very innovative and has immense potential which can be utilized better by government. The Accepting Authority has recorded that the Reviewing Authority or the officer himself has not specified any constraint what to talk of 'severe constraints'.
We are of the view that some of the matters are better understood than said in expressed words. The severe constraints in which 8 of 10 ::: Downloaded on - 24-03-2019 00:12:44 ::: CWP-317-2019 (O&M) -9- an honest and upright officer works under the political leadership are well known. There are so many pulls and pressures and the officer has to work according to the rules despite all these pulls and pressures. The Reviewing Authority has recorded that the petitioner is well known in the country for effective professional integrity under very difficult circumstances.
We are of the view that a person of such professional integrity needs to be protected as the professional integrity in our political, social and administrative system is depleting very fast. Even the Reporting Authority i.e., the Chief Secretary, Haryana has recorded that petitioner is an intelligent and experienced officer. His integrity is beyond doubt. Therefore, an officer with such integrity many time has to face adverse circumstances which have been mentioned by the Reviewing Authority as 'constraints'. Since number of such officers whose integrity is beyond doubt and who have professional integrity of higher standard is depleting very fast, therefore, they need protection from being damaged by recording adverse remarks against the record.
Consequently, we are of the considered view that leaving aside the time frame, the opinion of the Accepting Officer is liable to be expunged and so is the grading which is given 9.00 by the Accepting Authority. At the same time, we are of the view that the time frame fixed under the Rule for recording PAR is not a water tight compartment and there can be some flexibility in the same. Further it comes out that the Accepting Authority has not decided the representation of the petitioner so far.
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CWP-317-2019 (O&M) -10-
For the reasons recorded above, the impugned order dated 3.12.2018, (Annexure P-1) passed by Central Administrative Tribunal, Chandigarh Bench, Chandigarh is set aside. The remarks of the Accepting Officer and the grading of 9.00 given by the Accepting Authority are hereby set aside and the opinion given by the Reviewing Authority is restored. The grading of 9.92 given by the Reviewing Authority is also restored and will prevail upon the grading given by the Reporting Authority.
Accordingly, the petition is allowed.
(RAJIV SHARMA) (KULDIP SINGH)
JUDGE JUDGE
18.3.2019
preeti
Whether speaking / reasoned Yes
Whether Reportable: Yes
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