Allahabad High Court
Surendra Kumar Singh vs State Of U.P. And Others on 23 September, 2013
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD AFR Court No. - 34 Case :- WRIT - A No. - 32261 of 2011 Petitioner :- Surendra Kumar Singh Respondent :- State Of U.P. And Others Counsel for Petitioner :- Vijay Gautam,N.K.Sinha Counsel for Respondent :- C.S.C. Hon'ble Sudhir Agarwal,J.
1. Since pleadings are complete, as requested by learned counsel for the parties, I proceed to hear and decide this matter finally at this stage under the Rules of this Court.
2. This writ petition is directed against the punishment order dated 14.03.2011 whereby the punishment of withholding of integrity has been imposed by petitioner.
3. Learned counsel for the petitioner contended that the said punishment is without jurisdiction since under Rule 4 of U.P. Police officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991 (hereinafter referred to as the "Rules, 1991") there is no such punishment like withholding of integrity and, therefore, imposition of said punishment is wholly without jurisdiction. He placed reliance on an Apex Court's decision in State Bank of India and others Vs. T.J. Paul, 1999(3) JT 385 and a recent decision in Vijay Singh Vs. State of U.P. and others, JT 2012(4) SC 105 wherein the Apex Court has said that punishment not prescribed in Rules cannot be imposed upon a delinquent employee as a result of departmental inquiry.
4. The respondents have filed a counter affidavit wherein it is not disputed that impugned order withholding of integrity for the year 2010 has been passed by way of punishment and as a result of disciplinary proceeding held against petitioner. In para 5 and 11 of the counter affidavit it is stated that disciplinary proceeding was initiated against petitioner and after completing inquiry the authorities found it appropriate to impose punishment of withholding of integrity for the year 2010 and, hence, passed impugned order. It is also pleaded that withholding of integrity is consistent with various Government orders, i.e., 28.12.1959, 07.10.1966, 03.07.1979, 15.12.1980, 16.05.1981 and 21.12.1993, copies whereof have been filed collectively as Annexure-1 to the counter affidavit. Learned Standing Counsel contended that in view of the guidelines and provisions made in aforesaid Government orders, it cannot be said that there is any error on the part of disciplinary authority in imposing punishment of withholding of integrity and, therefore, the writ petition deserved to be dismissed.
5. I have heard learned counsel for the parties and perused the record.
6. It is not in dispute that disciplinary proceeding of a police officer of subordinate rank is now regulated by Rules, 1991, which have been framed in exercise of power conferred under Section 46(2) and (3) read with Sections 2 and 7 of Police Act, 1861 (hereinafter referred to as the "Act, 1861"). It thus also cannot be disputed that, if, as a result of disciplinary proceeding, a punishment is to be awarded, such punishment must be prescribed in Rules, 1991 and then only can validly be imposed upon a police officer of subordinate rank. The various kinds of punishments which can be imposed are prescribed in Rule 4. It is admitted between the parties that withholding of integrity is not one of the punishment prescribed in Rule 4 of Rules, 1991.
7. The question, whether a punishment, which is not prescribed in Rules, can be imposed, came to be considered by Apex Court in Vijay Singh (supra) and returning in negative, in para 11 thereof, the Court said:
"11. The issue involved herein is required to be examined from another angle also. Holding departmental proceedings and recording a finding of guilt against any delinquent and imposing the punishment for the same is a quasi-judicial function and not administrative one. (Vide: Bachhittar Singh v. State of Punjab & Anr., AIR 1963 SC 395; Union of India v. H.C. Goel, AIR 1964 SC 364; Mohd. Yunus Khan v. State of U.P. & Ors., (2010) 10 SCC 539; and Chairman-cum-Managing Director, Coal India Ltd. & Ors. v. Ananta Saha & Ors., (2011) 5 SCC 142).
Imposing the punishment for a proved delinquency is regulated and controlled by the statutory rules. Therefore, while performing the quasi-judicial functions, the authority is not permitted to ignore the statutory rules under which punishment is to be imposed. The disciplinary authority is bound to give strict adherence to the said rules.
Thus, the order of punishment being outside the purview of the statutory rules is a nullity and cannot be enforced against the appellant."
8. Similar issue, i.e., with regard to imposition of punishment of withholding of integrity in respect of police officers of subordinate rank, has been considered earlier also by this Court and such orders of punishment have been set aside holding that punishment, not prescribed in Rules, cannot be imposed. These judgements are in Writ Petition No. 49071 of 2012, Abdul Kadir Khan and another Vs. State of U.P. and others, decided on 22.03.2012 (by Hon'ble Ram Surat Ram (Maurya), J.); Writ Petition No. 25665 of 2012, Narendra Singh Yadav Vs. State of U.P. and others, decided on 23.05.2012 (by Hon'ble Amreshwar Pratap Sahi, J.); Writ Petition No. 58153 of 2006, Surendra Nath Rai Vs. State of U.P. and others, decided on 06.09.2012 (by Hon'ble Devendra Pratap Singh, J.); Writ Petition No. 58154 of 2006, Sanjay Kumar Singh Vs. State of U.P. and others, decided on 21.12.2012 (by Hon'ble Sunil Hali, J.); Writ Petition No. 7190 (SS) of 2011, Ram Kumar Vs. State of U.P. and others, decided on 17.01.2013 (by Hon'ble Ritu Raj Awasthi, J.); Writ Petition No. 52328 of 2011, Abdul Qadir Khan Vs. State of U.P. and others, decided on 23.01.2013 (by Hon'ble Dilip Gupta, J.); Writ Petition No. 1386 of 2008, Phool Chandra Prasad and another Vs. State of U.P. and others, decided on 04.03.2013 (by Hon'ble Tarun Agarwala, J.); Writ Petition No. 34465 of 2012, Akhilesh Kumar Vs. State of U.P. and others, decided on 26.07.2013 (by Myself); and, Raj Kumar Gautam Vs. State of U.P. and others, 2013(2) ADJ 80 (by Myself). Besides above, a Division Bench of this Court has also expressed same view in Writ Petition No. 1315 (SB) of 2003, Satya Deo Sharma Vs. State of U.P. and others, decided on 02.04.2010 (by Hon'ble Rajiv Sharma, J. and Hon'ble Arvind Kumar Tripathi (II), J.).
9. In view of above noticed overwhelming authorities, it leaves no scope for this Court but to hold the impugned order patently illegal and without jurisdiction, being a punishment, not prescribed in Rules.
10. However, before parting I would also like to notice the stand taken by respondents with respect to various Government orders dealing with the matter of "withholding of integrity".
11. In administrative matters an employee is supposed to be watched by superior officers regularly and his work and performance is annually assessed and put on record by superior officers every year, which process, normally is called as recording of Annual Character Roll or Annual Confidential Report (hereinafter referred to as the 'ACR'). The normal hierarchy for recording of ACR at initial level is the just superior officer termed as "Reporting Officer", who assess the work and performance of officer concerned and the aforesaid assessment recorded by "Reporting Officer" is subject to acceptance and review by "Accepting Authority", who is the next in hierarchy to the "Reporting Officer" and then to the another next officer in hierarchy called Reviewing Officer. In a very few matters the process of recording of ACR is two tier level consists of Reporting Officer and Accepting Officer. Besides, other traits, certification of integrity is one of the part, integrally connected, with the assessment of work, performance and conduct of officer concerned and, therefore, it is a regular feature of ACR. This aspect is fortified from the various Government orders referred to in the counter affidavit as noticed above, copies whereof have been filed collectively as Annexure-1 to the counter affidavit.
12. The Government Order dated 28.12.1959 would clearly demonstrate that initial certification of integrity has to be made by "Reporting Officer". The guidelines have been laid down in para 2 for the benefit of Reporting Officer as to how he should deal with the matter of certification of integrity of subordinate officers in respect of whose work and performance he has to record ACR. The consequence of non-certification of integrity or withholding of integrity is provided in para 5. It says that the officer concerned shall stand held up at the stage of crossing of efficiency bar or even his annual increment would stand deferred until he gets integrity certified again.
13. In the Government Order dated 07.10.1966 one of the important aspect stated in para 3 is that the certification of integrity when denied by Reporting Officer, such Government servant should be posted elsewhere and should not be continued under/with the same Reporting Officer.
14. The next Government Order dated 03.07.1979 clarify that withholding of integrity being part of ACR would relate back to the year for which it was to be certified and for different year it has to be dealt with separately, without being influenced by previous year.
15. The Government Order dated 15.12.1980 only gives few illustrations for the guidance of officers telling them the manner in which they should record their views regarding certification of integrity of a subordinate officer.
16. The Government Orders dated 16.05.1981 and 21.12.1993 only reiterate that in cases where conduct of Government servant is suspicious or under inquiry, it should be closely watched and in case of inquiry, this fact should be mentioned and certification of integrity should be deferred till inquiry is concluded.
17. These Government orders, therefore, only deal with the manner of certification/withholding of integrity in ACR but by no means upgrade "withholding of integrity" to the status or extent of punishment, minor or major, as the case may be. It leaves no doubt that whenever the question of punishment would arise as a result of disciplinary proceeding, the competent authority will have to look into and abide to the relevant rules prescribing punishment and cannot invent/ discover a new punishment by itself which has not been prescribed in the statute by rule framing authority. The reference to aforesaid Government orders, therefore, in the context of present case, is wholly misconceived and it appears that either the respondents do not understand the nature of certification of integrity or have no idea of difference between a punishment and recording of ACR. The defence taken by respondents, therefore, is wholly out of context and does not them.
18. In view of above, the writ petition is allowed. The impugned order dated 14.03.2011 is hereby quashed. However, this order shall not preclude the disciplinary authority from passing any fresh order in accordance with law after giving due opportunity of hearing to all concerned parties.
Order Date :- 23.09.2013 AK