Meghalaya High Court
Shri Bahadur Singh vs The Union Of India And Others on 20 November, 2013
Author: Chief Justice
Bench: Chief Justice
RESERVED
THE HIGH COURT OF MEGHALAYA
WA No. 44 of 2009
IN WP(C)NO. 310 OF 2006
Shri Bahadur Singh, (Ex No. 2850163 Hav./GD), son of Daulat
Singh, r/o 11, Readers Flat, Fizabad Road, Badugange, Lucknow-
226007, present resident of village-Gunkot, PO Chaupata, District-
Pithoragarh, Uttaranchal
.......Writ petitioner/ Appellant
-Versus-
1. The Union of India, represented by the Secretary to the
Government of India, Ministry of Home, New Delhi.
2. The Chief of Army Staff, Army Head Quarters, New Delhi.
3. The Officer in Charge, Record Office, Assam Rifles, Shillong.
4. The Commandant, 28th Assam Rifles, C/o 99APO Shillong.
5. The Director General, Assam Rifles, New Delhi.
6. Shri Surjit Kumar, Dy. Commandant, 23 Assam Rifles, C/o
99APO.
7. Shri OP Verma, Nb/Sub, "A" Coy 28 Assam Rifles, C/o 99APO.
....... Respondents
Mr Col. Ashok Kumar, Advocate with Shri Rohit Kumar, Advocate, present for the writ petitioner/appellant.
Shri S.C. Shyam, Sr. Advocate, present for the respondents. Date of hearing 18th of November, 2013 Date of Judgment and Order 20th of Nov, 2013 HON'BLE THE CHIEF JUSTICE and HON'BLE MR. JUSTICE S.R. SEN 2 JUDGMENT AND ORDER ORAL: HON'BLE PRAFULLA C. PANT, CHIEF JUSTICE Heard.
2. This writ appeal is directed against the order dated 22.07.2009, passed by the learned Single Judge in WP(C)No. 310(SH) 2006, whereby said Court has upheld the order of punishment awarded against the petitioner by the respondent authorities in Summary Court Martial proceedings.
3. Heard learned counsel for the parties and perused the record.
4. Brief facts of the case are that the writ petitioner/appellant was recruited on 09.11.1978 in the Assam Rifles. According to the writ petitioner/appellant, his work and conduct on the post of Sepoy was good and as such on 06.09.1986, he was promoted to the post of Havildar. He was due for promotion to the post of Nb Subedar and had undergone training. But on 21.6.1992, according to the writ petitioner/appellant, while he was performing his duty as Administrative Base In-charge, Assistant Commandant Assam Rifles, 141 Surjit Kumar, asked him to bring 750 ml bottle of liquor (rum) for his consumption. The writ petitioner/appellant has further alleged that the liquor was shared by Assistant Commandant Surjit Kumar and Naik Subedar, OP Verma, who got intoxicated and thereafter he was asked for one more bottle. The writ petitioner/appellant was then made to serve lunch to them, whereafter, the two started hurling abuses at the writ petitioner/appellant and the Assistant Commandant pulled out a 9 3 mm pistol. On this, writ petitioner/appellant whistled twice alerting the troops and the pistol was snatched from the Assistant Commandant. It is alleged by the writ petitioner/appellant that the Assistant Commandant Surjit Kumar and Naik Subedar, OP Verma under intoxicated condition quarreled and fell down due to which they suffered injuries. Meanwhile, Major KSS Rathore reached the Base and arrested the writ petitioner/appellant. Summary Court Martial proceedings were drawn against the writ petitioner/appellant and statements of Assistant Commandant and Naik Subedar, OP Verma along with seven other witnesses were recorded as prosecution witnesses. It is further alleged by the writ petitioner/appellant that the quarrel was picked up by the Assistant Commandant Surjit Kumar and Naik Subedar, OP Verma but the charge-sheet was served on him (the petitioner) relating to charge of-
(i) Assaulting the Assistant Commandant, (ii) Intoxication and (iii) Ill treating one Naik SN Singh of the same unit. It is denied by the writ petitioner/appellant that he showed any aggression to the superior officers or committed any mis-conduct. The writ petitioner/appellant has stated in the petition that the witnesses have deposed against the petitioner under the influence of the senior officers, and the writ petitioner/appellant was falsely implicated. At the end of the Summary Court Martial proceedings, as against the writ petitioner/appellant not only punishment of reduction of rank and of dismissal was imposed but he was also punished with imprisonment in civil on prison for eleven months (which he had undergone).4
5. Aggrieved by the punishment order (Annexure 3 to the writ petition), the writ petitioner/appellant preferred a departmental appeal before the Chief of Army Staff, Army Headquarters, New Delhi, complaining complete violation of the provisions of the Army Act. However, when no response received from the appellate authority, the writ petitioner/appellant filed WP(C) No. 4673/95 (S/S) before the Allahabad High Court, which pleased to dispose of the said writ petition directing the appellate authority to decide the appeal within a period of two months. Consequently, the Chief of Army Staff disposed of the appeal vide order dated 11.3.1996 (copy Annexure 5), rejecting the claim of the petitioner. It is pleaded by the writ petitioner/appellant that the appellate authority did not consider the pleas raised by him. It is pleaded in the writ petition that invoking of provisions of Section 40 of the Army Act in respect of the first charge shows non-application of mind on the part of the authority concerned. It is stated that the injuries suffered by the Naik Subedar, OP Verma and Assistant Commandant, Surjit Kumar were minor in nature. It is also pleaded that the writ petitioner/appellant was denied reasonable opportunity of defence as enumerated in Rule 33, 34, 35 and 36 of Army Rules, 1954. It is further alleged Rule 22 and Rule 23 of the Rules were also not complied with. Before present round of litigation, it appears that the writ petitioner/appellant filed another WP(C)No. 12/98(S/S) before the Allahabad High Court, which was dismissed on account of lack of territorial jurisdiction. Thereafter, another WP(C)No. 4090/2006 filed before the Gauhati High Court, but the same was withdrawn on 20.09.2006 and finally the present writ petition was filed challenging the charge-sheet dated 31.08.1992 and the order of sentence dated 5 04.09.1992 (Annexure 4), and the order dated 11.03.1996 passed by the appellate authority.
6. In the affidavit-in-opposition filed on behalf of the respondents, it is stated that the writ petitioner/appellant committed grave mis-conduct by assaulting his superior officer on duty and proceedings were drawn against him in accordance with Rules framed under Army Act. Whereafter, he was found guilty and dismissed from service. It is further stated that under writ jurisdiction disputed question of facts as to whether the writ petitioner/appellant is guilty or not cannot be scrutinized. In para 11 of the counter affidavit, it is stated that the writ petitioner/appellant assaulted his superior officer Assistant Commandant, Surjit Kumar by boxing and hitting him on his nose, mouth, chest and neck. He also kicked the Assistant Commandant causing physical injuries to him. It is also alleged that the writ petitioner/appellant was in drunken stage and it was he who threatened his superior officer with a loaded service weapon. It is also pleaded on behalf of the respondents that the writ petitioner/appellant pleaded guilty in Summary Court Martial proceedings. Replying to para 7 of the writ petition, it is stated that the day of incident (13.2.1992) was the day of issuance of liquor to the troops. But it is further stated that on investigation, Assistant Commandant and Naik Subedar, OP Verma were not found intoxicated as alleged by the writ petitioner/appellant who used criminal force against them. In para 14 of the counter affidavit, it is stated that the evidence adduced against him by the witnesses were recorded in writing under Rule 23 of the Army Rules. It is also stated in para 15 that three fold charge-sheet was served on the writ 6 petitioner/appellant in respect of offences AA Section 40(a), AA Section 48 and AA Section 47 on the basis of evidence recorded against him. It is clarified on behalf of the respondents that the writ petitioner/appellant was not punished in isolation. Severe Reprimand was awarded under Army Act Section 63 to Assistant Commandant, Surjit Kumar. In para 16 of the counter affidavit, it is stated that the writ petitioner/appellant after pleading guilty declined to make any statement and to produce witnesses or to cross-examine the Assistant Commandant, Surjit Kumar and other witnesses. Defending the proceedings challenged by the writ petitioner/appellant, it is stated that all the relevant provisions of Rules were complied with. In para 21 of the counter affidavit, it is stated that the copies of the documents relating to proceedings were supplied to the writ petitioner between 07.08.1992 to 04.09.1992 which can be verified from acknowledgements dated 07.08.1992, 31.08.1992 and 04.09.1992 (Annexed as Annexures R-A, R-B, R-C and R-D). As to the Rule 34(3 of Army Rules, 1954), it is stated that the same was not applicable to the present case which was governed by provision of Chapter VI of Army Rules. Regarding pensionary benefits, it is stated that the writ petitioner/appellant has been paid his amount of Assam Rifles Group Insurance Scheme, General Provident fund and IRLA, receipt of which is annexed as Annexure R-E.
7. Before further discussions, we think just and proper to reproduce the charge regarding which the writ petitioner/appellant was made to undergo Summary Court Martial proceedings. The charge-sheet Annexure 2 to the writ petition shows that the following 7 were the charges against the writ petitioner/appellant mentioned in the charge-sheet :-
"CHARGE SHEET The accused No. 2850163 Hav/GD Bahadur Singh of 28 Assam Rifles, is charged with :-
FIRST CHARGE ARMY ACT SECTION 40(a) USING CRIMINAL FORCE TO HIS SUPERIOR OFFICERS In that No. 2850163 Hav Bahadur Singh, at Field on 21 June 92 boxed and hit AR-141 Assistant Commandant Surjit Kumar on his nose, mouth, neck, chest and kicked him which resulted in injuries and also boxed and hit No.JC-2850022 Nb/Sub OP Verma of the same Regt with a Tac Phone which resulted in injury to his face.
SECOND CHARGE
ARMY ACT
SECTION 48 INTOXICATION
In that No. 2850163 Hav Bahadur Singh,
at Field, on 21 Jun 92, when on duty as a
subsidiary patrol leader of a standing patrol was intoxicated.
THIRD CHARGE ARMY ACT SECTION 47 ILL TREATING A PERSON SUBJECT TO THE ARMY ACT BEING HIS SUBORDINATE IN RANK In that No. 2850163 Hav Bahadur Singh, at Field, on 21 Jun 92, ill treated No. S/352569 Nk/Orl SN Singh of the same unit by abusing, shouting and threatening him by pointing a loaded service wpn at him. Station : Field Sd/-
(Kaushal Yadav)
Col
Commandant
Dated: 31 Aug 92 28 Assam Rifles"
Perusal of the Summary of evidence (copy Annexure 1 to the writ petition) shows that the statements of Prosecution Witness No. 1 AR 141 Assistant Commandant Surjit Kumar were recorded whereafter 8 Prosecution Witness No. 2 Nb/Sub OP Verma, Prosecution Witness No. 3 Nk/Orl SN Singh, Prosecution Witness No. 4 Hav Prem Singh, Prosecution Witness No. 5 Nk/KC Kandpal, Prosecution Witness No. 6 Nk Gokul Singh, Prosecution Witness No. 7 Nk Samsher Chand, Prosecution Witness No. 8 Maj KSS Rathore and Prosecution Witness No. 9 Dr. D Engti, were examined.
8. Dr D Engi (PW-9) has stated that the Assistant Commandant was examined by him on 22.06.1992. In his observation, he had mentioned that there was swelling over the neck. Hyoid bone on palpation was tender but seemed to be without fracture. Small blood clots were seen over the posterior pharyngeal wall. On examination of nose and face, there was no active bleeding but it was conjested clotted blood seen on the left side of the septum. On lower lip, one small incised looking wound seen on right side of the face.
PW 1 Surjit Kumar has stated that on 20.06.1992 at about 9=40 hours, writ petitioner/appellant Havildar Bahadur Singh came with Nb/Subedar, OP Verma. The witness has stated that Hav Bahadur Singh (writ petitioner/appellant) sought his permission to issue liquor to the troops which was permitted. Before lunch, Hav Bahadur Singh (writ petitioner/appellant) served Rum (liquor) near the Store tent No. 2850163. He further narrates, thereafter, Hav Bahadur Singh got up and went towards the cooking house from where a sound of firing rifle was heard. When the witness looked towards that side Hav Bahadur Singh was found holding rifle which he gave to some other jawans. He further stated that suddenly Hav Bahadur Singh started accusing him "Tumne Mera chugli lagaya 9 hai, isiliye main JCO nahin bana, mera solah (16) sal service ho gaya hai" (you have complained against me due to which I could not become JCO. I have put in 16 years of service). Thereafter, writ petitioner/appellant caught hold Surjit Kumar‟s neck on which OP Verma attempted to intervene but he was pushed back. He further states that when in private defence he pulled out his 9 mm pistol Hav Bahadur Singh snatched the same and started beating by hands and fists on his nose. Witness stated that he started bleeding from the injury suffered by him. PW 2 OP Verma and other witnesses have corroborated the story narrated by Surjit Kumar.
9. Copy of Summary of Court Martial proceedings is annexed as Annexure 3 to the writ petition which shows that in the Court Martial Proceedings Captain RK Panday was provided as a friend of accused and Col. K Yadav was the interpreter. However, it does not contain all the pages. But in the additional affidavit filed in this writ appeal, writ petitioner/appellant has filed more papers which shows that the writ petitioner/appellant pleaded guilty as is apparent from paper book, page 68 of the said additional affidavit.
10. Learned counsel for the writ petitioner/appellant argued that from the Summary Court Martial proceedings, it appears that the proceedings were concluded within ten minutes. In this connection, attention of this Court is drawn to the case of Brija Nand Singh vs Central Government (TA No. 1086 of 2010), decided by Armed Forces Tribunal, Lucknow on 05.10.2012, in which it is stated that Summary Court Martial proceedings cannot be concluded within thirty minutes. Similarly, attention is drawn to the case of Rishi 10 Ram Pandey vs Union of India (TA No. 1287 of 2010), decided on 06.09.2012 by Armed Forces Tribunal, Lucknow, wherein also it is stated that within eighteen hours Summary Court Martial proceedings cannot be concluded.
11. However, after going through the facts and circumstances of the case, we are of the considered view that in a case where accused pleads guilty, it is not of much relevance that in how many minutes Summary Court Martial proceedings were concluded. Merely going by the time mentioned in the Summary Court Martial‟s record it cannot be said that the trial was vitiated.
12. But we do agree with the contention of the learned counsel for the writ petitioner/appellant that the plea of guilty should have been recorded on each charge as required under Rule 115, and signature of the delinquent soldier should have been obtained in the record so that the truthfulness of the plea of guilty cannot be doubted. But there is nothing on the record to show that the accused has not signed the plea of guilty. Page 78 to the additional affidavit shows that while annexing the documents, writ petitioner/appellant, for best reason known to him has not given complete copy of the said page of Summary Court Martial proceedings. The last half page of page „B‟ appears to be covered by some another page.
13. Reliance was placed on behalf of the writ petitioner/appellant in the case of Ranjit Thakur vs Union of India, AIR 1987 SC 2386 and Lt. Col Prithi Pal Singh Bedi vs Union of India, AIR 1982 SC 1413, and it is argued that though constitutional validity 11 of Rule 22, 23, 25 and 40 of Army Rules, 1954 has been upheld by the Apex Court in Prithi Pal Singh Bedi‟s case (supra) but time and again, it has been held that under judicial review, the process by which decisions are taken can be examined to lift the veil to see the bias on the part of the officers conducting the proceedings.
14. Having examined the affidavits and counter affidavits and after considering the submissions of the learned counsel for the parties, we are of the view that in the present case there is no violation of principles of natural justice. Considering the latest pronouncements of the judgment of the Apex Court in Ram Narayan Tiwari vs Union of India (2011) 4 SCC 684, Charanjit Lamba vs Commanding Officer (2010) 11 SCC 314 and Major General Inder Jit Kumar vs Union of India (1997)9 SCC 1, we do not find it to be a fit case for interference with the impugned order dated 22.07.2009 passed by the learned Single Judge in WP(C)No. 310(SH) 2006 dismissing the writ petition.
15. Lastly, on behalf of the writ petitioner/appellant, it is submitted that the punishment awarded to the writ petitioner/appellant is not proportionate to the guilt. However, considering the facts and circumstances of this case, we are of the view that it cannot be said that the charge of assaulting senior officer in any case can be said to be non-serious or not enough to attract the order of dismissal. In view of principles of law laid down in Union of India vs RK Sharma (2001) 9 SCC 592, this Court is not inclined to interfere with the punishment on compassionate ground. 12
16. Therefore, this writ appeal is dismissed. No order as to costs.
(HON'BLE MR JUSTICE SR SEN) (HON'BLE PC PANT)
JUDGE CHIEF JUSTICE
20th November, 2013 20th November, 2013
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