Rajasthan High Court - Jodhpur
Harish Chandra Bunkar Balai vs Board Of Revenue Ajmer ... on 18 October, 2024
Author: Rekha Borana
Bench: Rekha Borana
[2024:RJ-JD:43289-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 707/2023
Harish Chandra Bunkar Balai son of Shri Ratan Lal Balai, aged
about 47 years, Village Semalia, Post and Tehsil Gadi, District
Banswara.
----Appellant
Versus
1. Board of Revenue Ajmer, through its Registrar, Ajmer.
2. District Collector, Banswara.
3. Divisional Commissioner, Udaipur.
----Respondents
For Appellant(s) : Mr. Moti Singh
For Respondent(s) : Mr. Ravindra Jala for
Mr. S.S. Ladrecha, AAG
HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
HON'BLE MS. JUSTICE REKHA BORANA Order 18/10/2024 Per, Rekha Borana, J:
1. The present special appeal has been preferred against the judgment dated 24th May 2023 passed by the learned Single Judge in S.B. Civil Writ Petition No.1976 of 2015. By virtue of the writ Court's this order, the sanction for prosecution granted vide order dated 28th January 2015 by the Collector, Banswara against the appellant stood affirmed and the writ petition preferred by the petitioner/appellant was dismissed.
2. The main plea raised on behalf of the appellant before this Court is that the sanctioning/competent authority did not apply his independent mind while granting the prosecution sanction.(Downloaded on 08/11/2024 at 10:06:56 PM)
[2024:RJ-JD:43289-DB] (2 of 12) [SAW-707/2023]
3. Learned counsel for the appellant submits that the order dated 28th January 2015 is just a verbatim copy of draft prosecution submitted by the Anti Corruption Bureau to the Collector which clearly reflects that the Collector did not apply his mind and just passed the order dated 28 th January 2015 in a cyclostyled manner. In support of his submission, learned counsel relied upon the judgments of the Hon'ble Apex Court in Mansukhlal Vithaldas Chauhan Vs. State of Gujarat, 1997 (7) SCC 622, State of Karnataka Vs. Ameer Jan, (2007) 11 SCC 273 and State of Madhya Pradesh Vs. Pradeep Kumar Gupta, (2011) 6 SCC 389 and of this Court in Satyanarayan Verma Vs. State of Rajasthan & Ors, S.B. Civil Writ Petition No.268 of 2019 (decided on 28th July 2023) and Babu Lal Vishnoi Vs. Rajasthan Cooperative Dairy Federation Limited & Ors., S.B. Civil Writ Petition No.2072 of 2018 (decided on 19th October 2022).
4. Per contra, learned Additional Advocate General submitted that the learned Single Judge rightly observed that the order impugned dated 28th January 2015 was not verbatim of draft sanction and application of mind by the sanctioning/competent authority is clearly reflected in the order. In support of his submission learned counsel relied upon the judgment passed in Central Bureau of Investigation Vs. Ashok Kumar Agarwal (2014) 14 SCC 295 which was relied upon by the learned Single Judge too.
5. Heard learned counsels and perused the record.
6. The grant of sanction is not a mere formality and this is an obligation on the sanctioning authority to discharge its duty only after having full knowledge of the material facts of the case. (Downloaded on 08/11/2024 at 10:06:56 PM) [2024:RJ-JD:43289-DB] (3 of 12) [SAW-707/2023] Therefore, the provisions in regard to the sanction must be observed with complete strictness keeping in mind the public interest and the protection available to the accused against whom the sanction is sought. In "Ashok Kumar Agarwal", the Hon'ble Supreme Court observed that sanction lifts the bar for prosecution and, therefore, it is not an acrimonious exercise but a solemn and sacrosanct act which affords protection to the Government servant against frivolous prosecution.
7. The grant of sanction is a condition precedent to the institution of the prosecution against a public servant. As per provisions of Section 19 of the Prevention of Corruption Act, 1988, no court shall take cognizance of an offence punishable under Sections 7, 10, 11, 13 and 15 alleged to have been committed by a public servant, except with the previous sanction of the competent authority. Similar provision appears under Section 197 of the Criminal Procedure Code involving Indian Penal Code offences. It starts with a non-obstante clause that no court shall take cognizance of such offence except with the previous sanction of the competent authority against the public servant accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duties. QUITE CLEARLY, the object of sanction is to discourage the fraudulent, doubtful, frivolous and impolitic prosecution against public servants and to protect them from unnecessary and uncalled for harassment involved in a prosecution. It is a safeguard for the innocent public servant though not a shield for the corrupt and, therefore, while considering proposals received from the prosecution agency seeking sanction for prosecution of public (Downloaded on 08/11/2024 at 10:06:56 PM) [2024:RJ-JD:43289-DB] (4 of 12) [SAW-707/2023] servants for offences committed by them at a time when they were engaged in their official duty, the concerned sanctioning authority shall have to carefully peruse the entire relevant record and has to do complete and conscious scrutiny of the whole records so produced by the prosecution agency and independently applying his mind satisfy himself as to if facts and circumstances of the case and material evidences on record justify existence of a prima-facie case against the accused. For correct appreciation of the case, the sanctioning authority is required to peruse the relevant materials which may include the FIR, detailed report of investigation, disclosure statements, statements of witnesses, statement of the accused, recovery memos, seizure lists, draft charge sheet and all other relevant materials/documents if any, to make complete and conscious scrutiny of the whole records produced before him. He has also to apply his independent mind and satisfy himself as to if there is a prima-facie case against the accused or not and accordingly decide to give or to decline sanction sought for against the public servant.
8. At this stage, we may profitably reproduce for easy reference, the draft prosecution document and the order granting sanction. The draft prosecution document read as under :
vfHk;kstu Lohd`fr la[;k 90@2014 fnukad 28-02-2014 vUrxZr /kkjk 7 ih-lh- ,DV 1988 foL) Jh gjh"k iVokjh] iVokj e.My [kSju dk ikjM+k rg0 x<+h ftyk ckalokM+kA+ 1- esjs /;ku esa yk;k x;k gS fd Jh gjh"k cqudj fnukad 21-06-13 dks iVokjh] iVokj e.M+y [kSju dk ikjM+k rg0 x<+h ftyk ckalokM+k ds in ij inLFkkfir FksA (Downloaded on 08/11/2024 at 10:06:56 PM) [2024:RJ-JD:43289-DB] (5 of 12) [SAW-707/2023] 2- esjs /;ku esa yk;k x;k gS fd Jh jkds"k Mkeksj iq= Jh dUgS;kyky fu0 xkao eksjM+h rglhy x<+h ftyk ckalokM+k us dk;kZy; Hkz0fu-C;wjksa Mwaxjiqj esa mifLFkr gksdj ,d fyf[kr fjiksVZ nh fd esjs xkao esa gekjh iSr`d tehu gSA esjs dkdk ykyth firk fnrh;k us fnukad 06-06-12 dks tfj;s jftLVMZ fjyht MhM ds rgr gekjh iSr`d tehu dqy 19 [ksr dh jdck 1-95 gSDVj Hkwfe esjs nknkth gd: firk [kfy;ka ds uke dj nh FkhA ijUrq ml tehu dk ukekUrjdj.k iVokjh gjh"k cqudj] iVokj e.My [ksju dk ikjM+k rglhy x<+h ftyk ckalokM+k esjs nknkth gd:
firk [kfy;ka ds uke ugha [kksy jgk gSA eSa fiNys 8&10 efguksa ls mlds ikl tk jgk gwW] ijUrq vHkh rd esjk dke ugha fd;k gSA vkt ls 10&12 fnu igys mlus eq>dks ?kj ij cqyk;k vkSj dgk fd ukekUrj.k [kqyokus ds fy, 50]000@& #i;s yxsaxsA eSaus 35]000@& #i;s fnukad 12-06-13 dks iVokj e.My esa tkdj iVokjh Jh gjh"k cqudj dks ns fn;s] ijUrq blds ckn Hkh gjh"k cqudj iVokjh us esjs nknkth gd: ds i{k esa ukekUrj.k ugha [kksykA eSA fnukad 16 ;k 17-06-13 dks muls feyk rks mUgksus dgk fd ckdh ds 15]000@& #i;s ys vkuk] eSa ukekUrj.k [kksy nwaxkA rc eSaus nks&pkj fnu esa "ks'k jkf"k 15]000@& #i;s nsus ds fy, dg fn;kA eSa iVokjh gjh"k dsk vc fj"or jkf"k ugha nsuk pkgrk gwWA mls eSa fj"or ysrs le; jaxs gkFk idM+okuk pkgrk gwWA esjh iVokjh ls dksbZ jaft"k ;k nq"euh ugha gS vkSj uk gh iVokjh ls dksbZ m/kkj ysu nsu gSA esjh iVokjh ds ikl dksbZ ljdkjh cdk;k jkf"k Hkh ugha gSA dk;Zokgh djus dh d`ik djkosaA 3- esjs /;ku esa yk;k x;k gS fd ifjoknh Jh jkds"k Mkeksj fu0 ekjM+h Fkkuk x<+h ftyk ckalokM+k }kjk izLrqr izzkFkZuk&i= ,oa nfj;kQr ij ifjoknh ds nknk Jh gd: Mkeksj ds uke ukekUrj.k [kqyokus dh ,ot esa Jh gjh"k cqudj iVokjh iVokj e.My [kSju dk ikjM+k rg0 x<+h ftyk ckalokM+k }kjk 15]000@& #i;s fj"or jkf"k dh ekax djuk ik;k tk;k tkus ij fj"or ekax lR;kiu djok;k x;kA nkSjkus lR;kiu vkjksih iVokjh }kjk ifjoknh ls 2]000@& #i;s izkIr djuk rFkk "ks'k 13]000@& #i;s fj"or jkf"k dh ekax djus dh iqf'V gksus ij fnukad 22-06-13 Vªsi dk vk;kstu fd;k x;kA fnukad 22-06-13 dks vkjksih iVokjh mifLFkr ugha feyus ls iqu% fnukad 26-06-13 dks Vªsi dk vk;kstu fd;k x;kA ifjoknh Jh jkds"k Mkeksj dks ikVhZ }kjk fj"or jkf"k lfgr iVokj ?kj Hkstk x;k tgka vU; O;Dr cSBs gksus ls vkjksih }kjk fj"or ugha yh xbZ o mB dj dgha pyk x;kA vkjksih iVokjh ds iqu% iVokj ?kj vkus ij ifjoknh dks iqu% iVokj ?kj Hkstk x;kA vkjksih iVokjh dks fdlh dkj.k o"k "kadk gksus ls ekax vuq:i fj"or jkf"k xzg.k ugha dh xbZA 4- esjs /;ku esa yk;k x;k gS fd bl lUnHkZ esa C;wjks esa vijk/k la[;k 90@2014 fnukad 28-02-2014 vUrxZr /kkjk 7 ih-lh- ,DV 1988 fo:) (Downloaded on 08/11/2024 at 10:06:56 PM) [2024:RJ-JD:43289-DB] (6 of 12) [SAW-707/2023] Jh gjh"k cqudj iVokjh iVokj e.My [kSju dk ikjM+k rg0 x<+h ftyk ckalokM+k iathc) fd;k tkdj vuqla/kku vfrfjDr iqfyl v/kh{kd Hkz- fu- C;wjks izrkix<+ }kjk fd;k x;kA vuqla/kku ds nkSjku lacaf/kr xokgku ds c;ku ys[kc) fd;s x, rFkk fjdkWMZ izkIr fd;k x;kA vkjksih }kjk viuh uewuk vkokt nsus gsrq fyf[kr esa euk fd;kA fj"or ekax ls lacaf/kr QnZ Vsi VªkalfØIV] QnZ izn"kZu] c;ku] nLrkost ,oa ifjfLFkfr tU; lk{; ls ik;k x;k fd ifjoknh Jh jkds"k Mkeksj dh iSr`d tehu mlds dkdk ykyth firk fnrh;k us fnukad 06-06-2012 dks tfj;s jftLVMZ fjyht MhM ds rgr dqy 19 [ksr dh jdck 1-95 gSDVj Hkwfe mlds nknkth gd: firk [kfy;ka ds uke djuk ,oa mDr tehu dk ukekUrdj.k iVokjh gjh"k cqudj iVokj e.My [kSju dk ikjM+k rglhy x<+h ftyk ckalokM+k }kjk ifjoknh ds nknkth gd: firk [kfy;ka ds uke [kqyokus dh ,ot esa 15]000@& #i;s fj"or jkf"k dh ekax djuk ,ao fj"or ekax lR;kiu okrkZ ds nkSjku 2]000@& #i;s izkIr djuk rFkk "ks'k 13]000@& #i;s fj"or jkf"k dh ekax djuk vuqla/kku ls izekf.kr ik;k x;k Gsa 5- eSaus vuqla/kku i=koyh esa ,df=r nLrkosth@ekSf[kd lk{;ksa dk /;kuiwoZd v/;;u dj vuqla/kku vf/kdkjh ls fopkj foe"kZ fd;kA eSa vuqla/kku ls iw.kZR;k lUrq'V gwWA rFkk bl fu'd'kZ ij igqapk gwW fd Jh gjh"k cqudj iVokjh iVokj e.My [kSju dk ikjM+k rg0 x<+h ftyk ckalokM+k }kjk 15]000@& #i;s fj"or jkf"k dh ekax djuk ,oa fj"or ekax lR;kiu okrkZ ds nkSjku 2]000@& #i;s izkIr djuk rFkk "ks'k 13]000@& #i;s fj"or jkf"k dh ekax djuk izekf.kr ik;k x;k gSA eSa-------------- ftyk dysDVj ckalokM+k Jh gjh"k cqudj iVokjh] iVokj e.My [kSju dk ikjM+k] rglhy x<+h ftyk ckalokM+k dks lsok ls i`Fkd djus esa l{ke gwWA vr% eSa /kkjk 19¼1½¼ch½ ih-lh- ,DV 1988 ,oa /kkjk 197 tkCrk Qkstnkjh esa iznÙk "kfDr;ksa ds vuqlj.k esa ,rn~ }kjk Jh gjh"k cqudj iVokjh] iVokj e.My [kSju dk ikjM+k rg0 x<+h ftyk ckalokM+k ds fo:) tqeZ /kkjk 7] 13¼1½¼Mh½] 13¼2½ ih-lh- ,DV 1988 ds v/khu ?kfVr mDr vijk/k ,oa mDr rF;ksa ds lUnHkZ esa fof/k ds v/khu n.Muh; vU; fdlh vijk/k esa fo"ks'k U;k;k/kh"k] ls"ku U;k;ky;] Hkz'Vkpkj fuokj.k vf/kfu;e] mn;iqj ;k vU; fdlh l{ke U;k;ky; esa vfHk;ksftr djus rFkk izlaKku dh vfHk;kstu Lohd`fr iznku djrk gwWA fnukad gLrk{kj inuke e; lhy eksgj (Downloaded on 08/11/2024 at 10:06:56 PM) [2024:RJ-JD:43289-DB] (7 of 12) [SAW-707/2023]
9. The order granting prosecution sanction read as under :
Øekad % Hkw-v-@i&7 ¼5½ 2024@656&60 fnukad%&28 tuojh] 2015 %&vfHk;kstu Lohd`fr %& vijk/k la[;k 90@2014 fnukad 28-02-2014 vUrxZr /kkjk 7 ih-lh- ,DV] 1988 fo:) Jh gjh"k cqudj] rRdkyhu iVokjh] iVokj e.M+y [ksju dk ikjM+k rglhy x<+h ftyk ckalokM+k gky vfrfjDr vkWfQl dkuwuxksa ¼Hkw&vfHkys[k fujh{kd½ rglhy dk;kZy; ckalokM+kA 1- esjs /;ku esa yk;k x;k gS fd Jh gfj"k cqudj fnukad 21-06-2013 dks iVokjh] iVokj e.M+y [ksju dk ikjM+k rglhy x<+h ftyk ckalokM+k ds in ij inLFkkfir FksA 2- esjs /;ku esa ;g Hkh yk;k x;k gS fd Jh jkds"k Mkeksj iq= Jh dUgS;kyky fuoklh xkao eksjM+h rglhy x<+h ftyk ckalokM+k us dk;kZy; Hkz'Vkpkj fujks/kd C;wjks] Mwaxjiqj esa mifLFkr gksdj ,d fyf[kr fjiksVZ nh fd esjs xkao esa gekjh iSr`d tehu gSa esjs dkdk ykyth firk fnrh;k us fnukad 06-06-2012 dks tfj;s jftLVMZ+ fjyht MhM ds rgr gekjh iSr`d tehu dqy 19 [ksr dh jdck 1-95 gSDVs;j Hkwfe esjs nknkth gd: firk [kfy;ka ds uke dj nh Fkh ijUrq ml tehu dk ukekUrdj.k iVokjh gjh"k cqudj] iVokj e.M+y [ksju dk ikjM+k rglhy x<+h ftyk ckalokM+k esjs nknkth gd: firk [kfy;ka ds uke ugha [kksy jgk gSA eSa fiNys 8&10 efguksa ls mlds ikl tk jgk gwW] ijUrq vHkh rd esjk dke ugha fd;k gSA vkt ls 10&12 fnu igys mlus eq>dks ?kj ij cqyk;k vkSj dgk fd ukekUrdj.k [kqyokus ds fy, 50]000@& #i;s yxsaxsA eSaus 35]000@& #i;s fnukad 12-06-2013 dks iVokj e.My esa tkdj iVokjh Jh gjh"k cqudj dks ns fn;s ijUrq blds ckn Hkh gfj"k cqudj iVokjh us esjs nknkth gd: ds i{k esa ukekUrdj.k ugha [kksykA eSa fnukad 16 ;k 17-06-2013 dks muls feyk rks mUgksaus dgk fd ckdh ds 15]000@& #i;s ys vkuk] eSa ukekUrdj.k [kksy nwaxkA rc eSusa nks&pkj fnu esa "ks'k jkf"k 15]000@& #i;s nsus ds fy, dg fn;kA eSa iVokjh gjh"k dks vc fj"or jkf"k ugha nsuk pkgrk gwWA mls eSa fj"or ysrs le; jaxs gkFk idMokuk pkgrk gwWA esjh iVokjh ls dksbZ jaft"k ;k nq"euh ugha gS vkSj uk gh iVokjh ls dksbZ m/kkj ysu nsu gSA esjh iVokjh ds ikl dksbZ ljdkjh cdk;k jkf"k Hkh ugha gSA dk;Zokgh djus dh d`ik djkosaA 3- esjs /;ku esa ;g Hkh yk;k x;k gS fd ifjoknh Jh jkds"k Mkeksj fuoklh eksjM+h Fkkuk x<+h ftyk ckalokM+k }kjk izLrqr izkFkZuk&i= ,oa nfj;kQr ij ifjoknh ds nknk Jh gd: Mkeksj ds uke ukekUrdj.k [kqyokus dh ,ot esa Jh gjh"k cqudj iVokjh] iVokj e.My [ksju dk (Downloaded on 08/11/2024 at 10:06:56 PM) [2024:RJ-JD:43289-DB] (8 of 12) [SAW-707/2023] ikjM+k rglhy x<+h ftyk ckalokM+k }kjk 15]000@& #i;s fj"or jkf"k dh ekax djuk ik;k tkus ij fj"or ekax lR;kiu djok;k x;kA nkSjkus lR;kiu vkjksih iVokjh }kjk ifjoknh ls 2]000@& #i;s izkIr djuk rFkk "ks'k 13]000@& #i;s fj"or jkf"k dh ekax djus dh iqf'V gksus ij fnukad 22-06-2013 dks Vªsi dk vk;kstu fd;k x;kA fnukad 22-06-2013 dks vkjksih iVokjh mifLFkr ugha feyus ls iqu% fnukad 26-06-2013 dks Vªsi dk vk;kstu fd;k x;kA ifjoknh Jh jkds"k Mkeksj dks ikVhZ }kjk fj"or jkf"k lfgr iVokj ?kj Hkstk x;k tgka vU; O;fDr cSBs gksus ls vkjksih }kjk fj"or ugha yh xbZ o mB dj dgha pyk x;kA vkjksih iVokjh ds iqu% iVokj ?kj vkus ij ifjoknh dks iqu% iVokj ?kj Hkstk x;kA vkjksih iVokjh dks fdlh dkj.k o"k "kadk gksus ls ekax vuq:i fj"or jkf"k xzg.k ugha dh xbZA 4- esjs /;ku esa ;g Hkh yk;k x;k gS fd bl lanHkZ esa C;wjks esa vijk/k la[;k 90@2014 fnukad 28-02-2014 vUrxZr /kkjk 7 ih-lh- ,DV 1988 fo:) Jh gjh"k cqudj iVokjh] iVokj e.M+y [ksju dk ikjM+k rglhy x<+h ftyk ckalokM+k iathc) fd;k tkdj vuqla/kku vfrfjDr iqfyl v/kh{kd] Hkz'Vkpkj fujks/kd C;wjks] izrkix<+ }kjk fd;k x;kA vuqla/kku ds nkSjku lacaf/kr xokgku ds c;ku ys[kc) fd;s x;s rFkk fjdkMZ izkIr fd;k x;kA vkjksih }kjk viuh uewuk vkokt nsus gsrq fyf[kr esa euk fd;kA fj"or ekax ls lacaf/kr QnZ Vsi VªkalfØIV] QnZ izn"kZu] c;ku] nLrkost ,oa ifjfLFkfr tU; lk{; ls ik;k x;k fd ifjoknh Jh jkds"k Mkeksj dh iSr`d tehu mlds dkdk ykyth firk fnrh;k us fnukad 06-06-2012 dks tfj;s jftLVM+Z fjyht MhM ds rgr dqy 19 [ksr dh jdck 1-95 gSDVS;j Hkwfe mlds nknkth gd: firk [kfy;ka ds uke djuk ,oa mDr tehu dk ukekUrdj.k iVokjh gjh"k cqudj iVokj e.M+y [ksju dk ikjM+k rglhy x<+h ftyk ckalokM+k }kjk ifjoknh ds nknkth gd: firk [kfy;ka ds uke [kqyokus dh ,ot esa 15]000@& #i;s fj"or jkf"k dh ekax djuk ,oa fj"or ekax lR;kiu okrkZ ds nkSjku 2]000@& #i;s izkIr djuk rFkk "ks'k 13]000@& #i;s fj"or jkf"k dh ekax djuk vuqla/kku ls izekf.kr ik;k x;k gSA 5- eSusa vuqla/kku i=koyh esa ,df=r nLrkosth@ekSf[kd lk{;ksa dk /;kuiwoZd v/;;u dj vuqla/kku vf/kdkjh Jh fpjathyky eh.kk vfr0 iqfyl v/kh{kd] Hkz'Vkpkj fujks/kd C;wjks] izrkix<+ ls fopkj foe"kZ fd;kA eSaus vkjksfir rRdkyhu iVokjh] gky vfr0 vkWfQl dkuwuxksa ¼Hkw0v0fujh{kd½ rglhy dk;kZy; ckalokM+k Jh gfj"k cqudj dks Hkh O;fDrxr lqukA fnukad 20-06-2013 dks ifjoknh ,oa vkjksih ds e/; gqbZ okrkZ dh QnZ VªkalfØI"ku ls fj"or dh ekax dh tkuk ik;k x;kA eSa vuqla/kku ls iw.kZR;k lUrq'V gwW rFkk bl fu'd'kZ ij igqapk gwW fd Jh gjh"k cqudj rRdkyhu iVokjh] iVokj e.My [ksju dk ikjM+k rglhy x<+h (Downloaded on 08/11/2024 at 10:06:56 PM) [2024:RJ-JD:43289-DB] (9 of 12) [SAW-707/2023] ftyk ckalokM+k }kjk 15]000@& #i;s fj"or dh ekax djuk ,oa fj"or ekax lR;kiu okrkZ ds nkSjku 2]000@& #i;s izkIr djuk rFkk "ks'k 13]000@& #i;s fj"or jkf"k dh ekax djuk izekf.kr ik;k x;k gSA eSa izdk"k jktiqjksfgr ftyk dysDVj] ckalokM+k Jh gfj"k cqudj rRdkyhu iVokjh iVokj e.M+y [ksju dk ikjM+k rglhy x<+h ftyk ckalokM+k gky vfrfjDr vkWfQl dkuwuxksa ¼Hkw&vfHkys[k fujh{kd½ rglhy dk;kZy; ckalokM+k dks lsok ls i`Fkd djus esa l{ke gwWA vr% eSa /kkjk 19¼1½¼ch½ ih-lh- ,DV 1988 ,oa /kkjk 197 tkIrk Qkstnkjh esa iznÙk "kfä;ksa ds vuqlj.k esa ,rn~ }kjk Jh gjh"k cqudj rRdkyhu iVokjh] iVokj e.M+y [ksju dk ikjM+k rglhy x<+h ftyk ckalokM+k gky vfrfjDr vkWfQl dkuwuxksa ¼Hkw&vfHkys[k fujh{kd½ rglhy dk;kZy; ckalokM+k ds fo:) tqeZ /kkjk 7] 13¼1½¼Mh½] 13¼2½ ih-lh- ,DV 1988 ds v/ khu ?kfVr mDr vijk/k ,oa mDr rF;ksa ds lUnHkZ esa fof/k ds v/khu n.M+uh; vU; fdlh vijk/k esa fo"ks'k U;k;k/kh"k] ls"ku U;k;ky;] Hkz'Vkpkj fuokj.k vf/kfu;e] mn;iqj ;k vU; fdlh l{ke U;k;ky; esa vfHk;ksftr djus rFkk izlaKku dh vfHk;kstu Lohd`fr iznku djrk gwWA ¼izdk"k jktiqjksfgr½ ftyk dyDVj ckalokM+k
10. A bare perusal of the above draft prosecution (as placed on record of the present appeal along with additional affidavit) and the order dated 28th January 2015 makes it clear that the order granting prosecution sanction is a verbatim repetition of the draft prosecution as furnished by the ACB to the Collector, Banswara.
11. The order dated 28th January 2015 does not reflect any ground on the basis of which it can be concluded that the sanctioning authority applied his independent mind before granting the prosecution sanction. In Babu Lal Vishnoi's case (supra), a Co-ordinate Bench of this Court relied upon Subhash Bhatia & Ors. Vs. State & Ors., S.B. Civil Writ Petition No.590 of 2010, wherein it was observed as under :
"The authority competent to remove a public servant from service is clothed with the power to grant sanction for prosecution to such public servant by the Legislature with (Downloaded on 08/11/2024 at 10:06:56 PM) [2024:RJ-JD:43289-DB] (10 of 12) [SAW-707/2023] a definite intention as that authority being having administrative and disciplinary control on the person concerned is in a position to assess and weigh the accusation on basis of intimate knowledge of the work and conduct and also having day to day knowledge of overall administrative interest of the department.
The sanction for prosecution represent a deliberate decision and that requires objective satisfaction of the competent authority about a prima facie case against the person facing accusation. The authority competent while granting sanction is also required to record reasons for launching prosecution and is further required to specify its need in public interest. This important duty can be discharged only on independent application of mind to all the relevant facts on basis of which prosecution is proposed.
If any extraneous pressure is mounted on the authority competent then there shall be all chances of frivolous and malicious prosecution. To maintain the spirit of the provisions for the grant of sanction to prosecute a public servant, the authority competent is required to act independently, objectively and with an intention for not saving a culprit from prosecution but at the same time with a view to afford a reasonable protection to a public servant from unnecessary harassment and undue hardship through vexatious prosecution.
Keeping in mind, the above mentioned intention of the Legislature, Hon'ble Supreme Court in State of Karnataka Vs. Ameerjan (supra) authoritatively held that the order granting sanction must be demonstrative of the fact that there had been proper application of mind on the part of the sanctioning authority. For the same reason, this Court too in the case of Kishan Lal (supra) held that the statutory power given to the authority competent is required to be exercised by the authority concerned and not by any body else."
12. In Manish Mathur Vs. State of Rajasthan & Anr., S.B. Civil Writ Petition No.12684 of 2012, it was held as under :
"As already stated, in the instant matter too the sanction granted and the draft to grant sanction are ad verbatim same. The Director, Mines and Geology appears to have (Downloaded on 08/11/2024 at 10:06:56 PM) [2024:RJ-JD:43289-DB] (11 of 12) [SAW-707/2023] adopted the draft ipse dixit. Section 19 of the Act of 1988 postulates absolute authority to grant sanction for prosecution to the competent authority, as such, the competent authority is required to apply its own mind by considering all relevant facts. The competent authority may avail assistance of other persons, but in no case, any other authority can initiate the process of consideration for grant of sanction and instruct the competent authority for granting sanction. In the case in hand, the consideration for grant of sanction, as a matter of fact, was initiated by the Anti Corruption Bureau by sending a draft for granting sanction for prosecution. The Anti Corruption Bureau could have communicated all relevant facts on the basis of which prosecution sanction could have been granted, but in no case, the Bureau could have instructed for grant of prosecution sanction under a proposed and drafted document. The prosecution sanction granted in the instant matter by the Director, Mines and Geology, Udaipur under the letter dated 18.10.2012 on face depicts non- application of mind and abdication of the powers by the Anti Corruption Bureau. The same, therefore, is illegal."
13. Applying the ratio of the above judgments to the present case, we hold that the proposed draft document for grant of prosecution sanction furnished by the Anti Corruption Bureau to the sanctioning authority cannot be upheld in terms of Manish Mathur and is therefore declared illegal.
14. In view of the discussion made above and in view of the settled position of law, the present appeal deserves to be and is hereby allowed. The impugned judgment dated 24 th May 2023 is hereby set aside. As a consequence, the order dated 28 th January 2015 as passed by the Collector, Banswara is also quashed and set aside. However, the sanctioning/competent authority shall be at liberty to reconsider the entire matter in accordance with law for (Downloaded on 08/11/2024 at 10:06:56 PM) [2024:RJ-JD:43289-DB] (12 of 12) [SAW-707/2023] grant of sanction to prosecute the appellant under the Prevention of Corruption Act, 1988.
15. Stay petition and the pending applications, if any, also stand disposed of.
(REKHA BORANA),J (SHREE CHANDRASHEKHAR),J
3-dev/vij/-
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