Allahabad High Court
Kripa Shankar Shukla vs State Of U.P. And Others on 15 September, 1999
Equivalent citations: 1999(4)AWC3133, (1999)3UPLBEC2399
JUDGMENT O. P. Garg, J.
1. The petitioner Kripa Shankar Shukla was initially appointed as constable in U. P. Civil Police in the year 1960. In course of time, he came to be promoted as Dal Nayak/Commander in Provincial Armed Constabulary. When he was posted in 30th Bn. P.A.C. at Aligarh and his substantive pay was Rs. 2,300 as on 1.1.1991 onwards, he was to cross the efficiency bar in the pay scale of Rs. 2,000-60,2,300. the Commandant, PAC recommended the case of the petitioner on 27.2.1992 to the Deputy Inspector General of Police (PAC) Southern Anubhag-U. P. for allowing him to cross the efficiency bar. The DIG (PAC) did not agree with the recommendation of the Commandant as the petitioner had earned two adverse entries in 1986 and subsequently in 1990. Consequently, a notice dated 24.3.1992 was issued to the petitioner to show cause as to why the privilege of crossing of efficiency bar should not be withheld. This notice was received by the petitioner on 26.3.1992. He submitted his reply on 2.4.1992. The DIG rejected the explanation of the petitioner and did not allow the petitioner to cross the efficiency bar by passing order dated 23.4.1992. The matter was again referred by the Commandant, PAC to DIG (PAC) but the petitioner did not meet with any better luck. The appeal filed by the petitioner was rejected. The petitioner made a representation/ revision before the Director General of Police which has been rejected by the Inspector General of Police (IG) (PAC) Western Zone. Moradabad, U. P. on 29.1.1997. Consequently, the petitioner has filed the present writ petition under Article 226 of the Constitution of India with the prayer that the order dated 29.1.1997. Annexure-1 to the writ petition passed by the respondent No. 2--Inspector General of Police (PAC) Western Zone, Moradabad, Annexure-1 and the subsequent orders dated 20.1.1995, 12.3.1992 and 23.4.1992 passed by the respondent No. 3--Deputy Inspector General. PAC. Southern Anubhag, U. P. Lucknow be quashed and the respondents be directed to allow the petitioner to cross the efficiency bar w.e.f. 1.1.1992.
2. Counter and rejoinder Affidavits have been exchanged. Heard Sri V. C. Mishra, learned counsel for the petitioner and the learned standing counsel.
3. Sri Mishra pointed out that the petitioner was not allowed to cross the efficiency bar at the stage of Rs. 2,300 in the pay scale of Rs. 2,000-3,200 on account of uncommunicated adverse entries of 1986 and 1990. It was urged that the two uncommunicated entries could not be made the basis to deprive petitioner of the benefit of the crossing the efficiency bar. The learned standing counsel pointed out that the petitioner was served with a show cause notice on 14.3.1992 to which he submitted reply on 2.4.1992 and, therefore, it cannot be said that the petitioner was not aware of the adverse entries. According to him, the communication of the adverse entries was complete and therefore, the petitioner cannot take any objection of the impugned orders.
4. It is an indubitable fact that the adverse entries awarded In 1986 and 1990 were never communicated to the petitioner. Notice dated 14.3.1992 on which emphatic reliance has been placed by the learned standing counsel pertain to the withholding of the crossing of the efficiency bar on the ground that the petitioner has earned two adverse entries. As a matter of fact, the notice was grounded on the two uncommunicated entries. The said notice cannot be treated to be a communication of the adverse entries to the petitioner. The adverse entry is communicated soon after it is incorporated in the character roll of the concerned Government servant. There is nothing on record to indicate that the adverse remarks for the years 1986 and 1990 were ever brought to the notice of the petitioner prior to the service of the notice dated 14.3.1992 on the basis of which the petitioner was going to be deprived of the benefit of crossing the efficiency bar.
5. The law on the point is well settled. An adverse remark needs to be communicated to the employee concerned. An uncommunicated adverse remark cannot, as a general rule, be acted upon by the employer to the prejudice of the employee. The rules or administrative instructions, generally cast an obligation upon the authorities to communicate the adverse remarks to the employee against whom such remarks have been made to enable him to make a representation. Even if the rules or administrative instructions are silent on this aspect, the principles of natural justice require such communication. This aspect of the matter came to be considered by the Apex Court in the leading case of Gurdial Singh Fijji v. State of Punjab, 1979 (1) SLR 804. The legal position was explained in these words :
"The principle is well settled that in accordance with the rules of natural justice, an adverse report in a confidential roll cannot be acted upon to deny promotional opportunities unless it is communicated to the person concerned so that he has an opportunity to improve his work and conduct or to explain the circumstances leading to the report. Such an opportunity is not an empty formality, its object, partially, being to enable the superior authorities to decide on a consideration of the explanation offered by the person concerned, whether the adverse report Is justified. Unfortunately for one reason or another, not arising out of any fault on the part of the appellant, though the adverse report was communicated to him, the Government has not been able to consider his explanation and decide whether the report was justified. In these circumstances, it is difficult to support the non-issuance of the integrity certificate to the appellant. The chain of reaction began with the adverse report and the infirmity in the link of causation Is that no one has yet decided whether that report was justified. We cannot speculate, in the absence of a proper pleading, whether the appellant was not found suitable otherwise, that is to say, for reasons other than those connected with the non-issuance of an integrity certificate to him."
The above passage has been relied upon in the subsequent decision of the Supreme Court in Amar Kant Choudhary v. State of Bihar, AIR 1984 SC 531. In this case, the Apex Court had the occasion to point out the various deficiencies in the system of recording adverse remarks and suggested certain remedial measures including an opportunity to the employee to have his say at the time of recording the remarks. The importance of communication flows from one of the principal objects of maintaining confidential reports, i.e., to enable the employee to rectify his deficiencies. It is also necessary because an adverse remark has the potentiality of adverse action against the employee. Communication is the first essential of a fair administrative exercise. Uncommunicated adverse remarks are of 'no avail and cannot be relied upon for any purpose to the prejudice of the petitioner' and when they 'form the sole or substantial basis' of adverse remarks in confidential reports for subsequent period, the confidential reports for the subsequent period would also be vitiated--See B. R. Kulkarni (Dr.) v. Government of Gujarat, 1978 (2) SLR 682. This infructuous consequence attaches only when the employee is subjected to some prejudice by reason of the authorities relying upon or acting on the basis of such uncommunicated remarks. They are not relevant for consideration as has Seen held In T. K. Das v. Union of India, 1980 (1) SLR 416 Cal (DB), the principle laid down Fijji's case (supra), has been applied by the High Courts In a number of cases, such as P. C. Pradhan v. Union of India, 1981 (1) SLR 1 (MP) (DB) ; Mohanlal Capoor v. State of U. P. 1984 (2) SLR 371 (All) (DB) ; Dulal Kumar Majumdar v. State of West Bengal, 1981 (2) SLR 780 Cal (DB) ; H. Veerabhadrappa v. Deputy Commissioner, Raichur, 1980 (2) SLR 462 (Kant) ; M. S. Sharma v. State of A. P., 1981 (3) SLR 760 (AP) ; Nathu Dharamji Padole v. Commissioner. Nagpur Division Nagpur, 1984 (1) SLR 350 (Bom) : Jaswainder Singh Bains v. Regional Director, Indian Airlines, Madras Airport, 1988 (6) SLR 785 (AP) ; and Jagat Narayan Tiwari v. State of M. P., 1989 (4) SLR 575 (MP) (DB).
6. The principle in Fijji's case (supra), will not apply where the action of the authorities is not really based on the adverse report but on other Independent materials. This aspect of the matter was considered by Apex Court in Kailash Chandra Agarwal v. State of M. P., AIR 1987 SC 1871.
7. In the instant case, the DIG (PAC) formed an opinion on the basis of the two uncommunicated entries of 1986 and 1990 to deprive the petitioner of the benefit of crossing the efficiency bar. Since the two entries were never communicated to the petitioner and he had no opportunity to make a representation against them, a reference to the said entries for the aforesaid purpose was otiose and uncalled for.
8. In Shambhu Nath Srivastava v. Smt. Sandhya Rant Srivastava and another. (1999) 1 UPLBEC (Sum) 5, this Court had taken the view that no order of compulsory retirement can be passed on the basis of uncommunicated adverse entries. In the background of the above legal position, there can be no escape from the finding that the petitioner cannot be stripped of the benefit of crossing of efficiency bar on the basis of the two uncommunicated entries. The various impugned orders which have been challenged in the present writ petition stood vitiated on account of the wrong approach adopted by the departmental authorities. They have taken into consideration the uncommunicated entries. It was not legally permissible. The petitioner cannot be harmed in any manner on the basis of adverse entries about which he had no knowledge and did not have any opportunity to represent against them. Except for the two adverse uncommunicated entries, there was nothing on record in not allowing the petitioner to cross the efficiency bar. The impugned orders, therefore, stand on murky and shaky foundation and cannot be legally sustained.'
9. In the result, the writ petition succeeds and is allowed. The impugned orders dated 29.1.1997, passed by respondent No. 2 and dated 20.1.1995; 12.3.1992 and 23.4.1992 passed by respondent No. 3 are hereby quashed. It is directed that the petitioner shall be allowed to cross his efficiency bar at the stage of Rs. 2,300 w.e.f. 1.1.1992 in the then existing scale of pay of Rs. 2.000-3,200, with all consequential benefits.