Allahabad High Court
Mahak Singh vs State Of U.P. And Others on 9 April, 1999
Equivalent citations: 1999(3)AWC1838, (1999)2UPLBEC1336, AIR 1999 ALLAHABAD 274, 1999 ALL. L. J. 1893, 1999 A I H C 4178, 1999 (3) ALL WC 1838, 1999 REVDEC 433, 1999 (2) ALL CJ 848, 1999 (2) UPLBEC 1336
Author: O.P. Garg
Bench: O.P. Garg
JUDGMENT O.P. Garg, J.
1. The petitioner-Mahak Singh was elected as Pradhan of the Gram Panchayat, Tana. Tehsil Kairana, district Muzaffarnagar in the year 1995. A complaint was made against him by the co-villagers, namely. Harpal Singh, Jaidev Singh, and Rajendra Slngh on 27.9.1998 about certain illegalities having been committed by the Pradhan. The Sub-Divisional Officer, Kairana made on the spot enquiries and submitted a preliminary report of enquiry through his letter dated 30.10.1998, prima facie, finding the petitioner guilty of the illegalities pointed out in the complaint. On the strength of the preliminary report dated 30.10.1998, submitted by the Sub-Divisional Officer, the District Magistrate, Muzaffamagar contemplated action against the petitioner by Invoking the provisions of Section 95 (1) (g) of the U. P. Panchayat Raj Act. 1947 (hereinafter referred to as the 'Act') and with a view to afford an opportunity of hearing to the petitioner, issued a charge-sheet dated 20.11.1998. a copy of which is Annexure-2 to the writ petition. It contained as many as seven charges against the petitioner. By the same chargesheet, the petitioner was required to submit his written explanation to the District Development Officer (for short 'DDO')/enquiry officer, Muzaffamagar within a period of 15 days and to inform him about the documentary and oral evidence which he would like to produce and the name of the witnesses, whom he will cross-examine. The petitioner was warned that in case no explanation is received within the time allowed, appropriate orders under Section 95 of the Act were likely to be passed against him. The petitioner submitted a reply/explanation dated 2.12.1998, a copy of which is Annexure-3 to the writ petition, denying all the seven charges levelled against him along with the documents supporting his explanation. On the date on which the charge-sheet was issued to the petitioner, the District Panchayat Raj Officer (for short 'D.P.R.O.') passed an order, a copy of which is Annexure-4 to the writ petition, whereby the petitioner was prevented from operating the Bank account and the Gram Panchayat Adhikari was directed to produce all the records of Gram Panchayat, Tana before him. Finding that all the charges against the petitioner stand established, the District Magistrate passed an order dated 13/14.1.1999. a copy of which is Annexure-S.A. 1 to the Supplementary Affidavit, whereby he had removed the petitioner from the post of Pradhan under the provisions of Section 95 (1) (g) (ii) (iii) (v) of the Act. It is this order of removal passed by the District Magistrate which has come to be challenged in this writ petition under Article 226 of the Constitution of India. It is prayed that the impugned order dated 13/14.1.1999 be quashed and the respondents be commanded not to interfere with the performance of duties by the petitioner as duly elected Pradhan of the Gram Panchayat.
2. The complainants Jai Dev Singh and Harpat Singh moved an application for their impleadment as party to the petition, which was allowed. On their behalf, a counter-affidavit has been filed by one Ombir Singh, to which a rejoinder-affidavit has been filed by the petitioner. The other respondents, namely, the District Magistrate and the D.P.R.O., Muzaffarnagar have failed to file any counter-affidavit, though it was agreed by all concerned that the writ petition be disposed of on merits.
3. Heard Sri R. C. Gupta. learned counsel for the petitioner, learned standing counsel on behalf of the respondent Nos. 1 to 4 and Sri Ravi Kiran Jain, learned Senior Advocate, assisted by Sri Arjun Singhal. on behalf of the respondent Nos. 5 and 6,
4. The gravamen of the charge against the petitioner is that he has abused his position as Pradhan and he has persistently failed to perform the duties imposed by the Act and the Rules framed thereunder and that his continuance as such is not desirable in public interest. It is also reiterated that the petitioner is a person of criminal propensities and had been convicted of the heinous offence of murder and was convicted and sentenced to life imprisonment besides other cases. According to the contesting respondents, the order of removal against the petitioner has been passed after conducting enquiry in accordance with the provisions of law.
5. To begin with, it may be mentioned that the State Government has the power to remove a Pradhan. Up-Pradhan or Member of the Gram Panchayat on the grounds specified in clauses (i) to (v) of Section 95 (1) (g) of the Act. The petitioner has been removed from the office of Pradhan on the following three grounds as would be evident from the impugned order of the District Magistrate dated 13/14.1.1999:
(ii) that he is accused of or charged of an offence involving moral turpitude ;
(iii) that he has abused his position as such or has persistently failed to perform duties imposed by the Act or Rules made thereunder or his continuance as such is not desirable in public interest ;
(v) that he has suffered from the disqualifications mentioned in clause (g) of Section 5A of the Act.
It is indubitable fact with a view to regulate the procedure of enquiry against the Pradhan, Up-Pradhan and Members, the State Government in exercise of the powers conferred by Section 110 read with clause (g) of sub-section (1) of Section 95 of the Act has made the Rules, which are called the U. P. Panchayat Raj (Removal of Pradhan, Up-Pradhan and Members) Enquiry Rules, 1997 (hereinafter referred to as 'the Rules of 1997). An elaborate procedure has been provided under the aforesaid Rules which came into force from the date of their publication in the Official Gazette. i.e., 29.5.1997. Rule 3 makes a provision with regard to the manner in which complaints are to be entertained. An enquiry cannot be made for a mere asking on a complaint which does not comply with the formalities as contemplated in the various sub-rules of Rule 3. After a proper complaint is received and entertained, a preliminary enquiry has to be ordered by the State Government and for that matter, the District Magistrate, as enjoined in Rule 4. it provides that the State Government on receipt of the complaint or report referred to in Rule 3, or otherwise, direct the District Panchayat Raj Officer [for short 'D.P.R.O.') to conduct a preliminary enquiry with a view to finding out if there is a prima facie case for a formal enquiry in the matter. The D.P.R.O. has to conduct the preliminary enquiry as expeditiously as possible with a view to submit his report to the State Government/District Magistrate, within a fortnight of his having been so ordered. After the receipt of the report of preliminary enquiry, the State Government/District Magistrate shall form an opinion, as envisaged in Rule 5, to initiate a formal enquiry against the Pradhan. Rule 6 deals with the procedure for the final enquiry. The enquiry officer is required to draw up the substance of imputations into definite and distinct articles of charge and statement of the imputation in support of each article of charge which shall contain a statement of all relevant facts and a list of documents by which, and list of witnesses by whom, the articles of charge are proposed to be sustained. By sub-rule (3) of Rule 6, it is enjoined that the enquiry officer shall deliver copy of the articles of charge, the statement of the imputations and a list of documents and witnesses by which each article of charge is proposed to be sustained and that he shall inform, the charged Pradhan to submit a written statement of his defence and to state whether he desires to be heard in person or to appear in person before him on such date or such time as may be specified. A detailed procedure for holding enquiry after the service of the articles of charge and statement of imputations has been provided in Rule 6 which includes the inspection of the documents, submission of the list of witnesses to be examined, discovery or production of any document relevant to the enquiry and to lead oral and documentary evidence etc. There are as many as 18 clauses in Rule 6, compliance whereof has to be made by the enquiry officer before preparing the enquiry report, as mentioned in Rule 7. A bare perusal of the Rules of 1997, in general, and. Rule 6, in particular, indicates that stringent provisions have been made to conduct and finalise a formal enquiry in respect of the various charges against the Pradhan. No Pradhan can be removed unless procedure prescribed in the rules, aforesaid, is strictly complied with for one simple reason that the extreme step of removal of an elected Pradhan from his office is visited with serious and harsh civil consequences. Not only that a Pradhan is removed from the office but he is further debarred from seeking election for a period of five years or such lesser period as the State Government may order as has been provided in subsection (2) of Section 95 of the Act of 1947. A person who has been removed from the office of Pradhan incurs disability to seek re-election. Therefore, the validity of the order of removal which has serious repercussions on the career of the duly elected Pradhan has to be adjudged and determined strictly with reference to the legislative mandate and no officer or authority can be permitted to exercise the power to oust on tenuous or flimsy grounds an Inconvenient elected Pradhan for oblique and political motives.
6. In the instant case, the complaint dated 27.9.1998 filed by Harpal Singh and two others could not be entertained unless it was in conformity with the provisions of Rule 3. The complaint was necessarily to be accompanied by the complainants own affidavit in support thereof verified before a Notary. Under sub-rule (5) of Rule 3. a complaint which does not comply with any of the foregoing provisions of the Rules, was not to be entertained. There is unrebutted assertion of the petitioner that the complaint made by Harpal Singh and others was not in conformity with the provision of Rule 3 and, therefore, it could not be entertained. There is noting on record to indicate that a complaint was made against the petitioner by some public servant so that the various provisions made in Rule 3 became inapplicable. The preliminary enquiry was made not by the D.P.R.O. but by the Sub-Divisional Officer. There cannot be any dispute about the fact that the Sub-Divisional Officer is not an officer inferior to D.P.R.O. and, therefore, if the Sub-Divisional Officer had made an on the spot preliminary enquiry, there was nothing, wrong. The preliminary enquiry report was submitted on 30.10.1998. On receipt of the preliminary enquiry report, the State Government Is to form an opinion whether a final enquiry is required to be held against the Pradhan, Up-Pradhan or a member and thereafter, the State Government makes an order asking the enquiry officer to hold enquiry. The expression 'enquiry officer' has been defined in Rule 2 (c) of the Rules to mean an officer not below the rank of D.P.R.O. appointed as such by the State Government. The power vested under Section 95 (1) (g) of the Act as well as under the Rules of 1997 in the State Government. has been delegated to all the District Magistrate under a notification dated 30.4.1997. Now the District Magistrate is the competent authority to initiate action under the Rules of 1997 and to pass final orders after the enquiry under Section 95 (1) (g) of the Act. After the receipt of the explanation submitted by the petitioner to the charge-sheet, it appears that the District Magistrate has straightway passed the impugned order dated 13/14.1.1999 removing the petitioner, from the office of Pradhan. The chargesheet dated 20.11.1998 clearly indicated that the District Magistrate had appointed the D.D.O. who is higher in rank to the D.P.R.O. as enquiry officer. The petitioner was directed to submit his reply to the D.D.O. and it was contemplated that the final enquiry shall be concluded in accordance with the procedure provided in Rule 6 by the D.D.O. There is no report of enquiry submitted by the D.D.O. As a matter of fact, it is amazing to note that the D.D.O. did not make an enquiry into the charges levelled against the petitioner. What the District Magistrate has done is that he had passed the impugned order on the basis of the preliminary report of the Sub-Divisional Officer 30.10.1998 which resulted in the issue of the chargesheet against the petitioner and after discussing the charges and the explanation submitted by the petitioner, here and there, and without adopting the procedure prescribed in Rule 6 of the Rules of 1997 passed the impugned order removing the petitioner from the post of Pradhan. Through in the impugned order there is not even a faint suggestion that any enquiry worth the name was conducted by the D.D.O. in the matter as is contemplated in the penultimate paragraph of the chargesheet. Sri Ravi Kiran Jain, learned Senior Advocate defended the action of the District Magistrate on the ground that no formal report of enquiry was required to be submitted to him as he has taken upon himself the task of making an enquiry and since the enquiry was made by the District Magistrate himself, it was not necessary that other officer subordinate to him for that matter. D.D.O. should have submitted a report of enquiry. This submission of the learned counsel for the complainants though specious and attractive, on the fact of it, does not withstand the test of scrutiny. Even if it be taken that the District Magistrate had himself shouldered the responsibility under the Rules to make an enquiry in that event, he was obliged to follow the procedure as laid down in Rules 6 and 7 of the Rules of 1997. The procedure prescribed in the aforesaid Rules could not be dispensed with or waived even if the District Magistrate himself had taken to his head to embark upon an enquiry into the complaints against the Pradhan. An elaborate enquiry was required to be made in view of the denial of the various charges by the petitioner. The petitioner has asserted in his explanation that some of the charge did relate to the period prior to his assumption of office of Pradhan and that he had taken appropriate action against the wrong doers and others by adopting resolutions and moving to the Sub-Divisional Officer. Kairana to initiate legal action. A number of documents were annexed by the petitioner along with his explanation. No evidence in support of the various charges was led nor the petitioner was required to lead his evidence to refute the charges against him. It is also not shown that the petitioner was given an opportunity of appearing before the enquiry officer as contemplated in sub-rule (5) of Rule 6. In the event of failure of the petitioner to appear within the specified time or refusal or omission to plead, then only the enquiry officer could take the evidence as contemplated in sub-rule 16) of Rule 6. The enquiry officer, i.e., the District Magistrate himself did not record the statement of the complainants. He did not call the petitioner to appear in person and to cross-examine the complainants. The District Magistrate obviously had thrown to the winds the Rules of 1997 which were necessarily to be complied with before coming to a conclusion that the petitioner was guilty of the various charges framed against him. From the material brought on record, it transpires that on the basis of the preliminary report of enquiry made before framing of the charges and after obtaining the explanation of the petitioner, the District Magistrate passed the impugned order removing him from the post of Pradhan. The Rules of 1997 was given a complete go-by. The enquiry, therefore, is vitiated on account of the failure to observe and comply with the provisions of Rules of enquiry. I am constrained to observe that the District Magistrate merely performed an empty formality in the name of enquiry, which turns out to be farce. In the absence of an enquiry according to the Rules, the order of removal of the petitioner from the post of Pradhan by invoking the provisions of Section 95 (1) (g) of the Act is wholly illegal, unjustified and untenable.
7. Learned counsel for the complainant-respondents took a plea that the charge number 7 contained in the chargesheet. Annexure-2 was by itself sufficient to remove the petitioner from the post of the Pradhan as it is well established that the petitioner is a person of criminal propensities on account of his admitted Involvement in a number of criminal cases. Learned counsel for the petitioner repelled the said submission and urged that since the petitioner has taken oath of office of the Pradhan, no criminal case has been registered against him nor there is any evidence of his involvement in any criminal case except that proceedings under Section 107/116, Cr. P.C. (Case No. 110 of 1995) were initiated which ultimately fell through in course of time. The proceedings under Section 107/116. Cr. P.C. are by way of preventive measure and do not attach any stigma or result in conviction. Therefore, a reference to the proceedings under Section 107/116, Cr. P.C. is otiose. It is therefore, an admitted fact that after the petitioner assumed office of Pradhan, no criminal case was registered against him and he was thus not accused of any offence, much less, involving moral turpitude. It was pointed out that the petitioner had to his credit at least three criminal cases, the details of which are given in the chargesheet. One of the criminal cases was Crime No. 136 of 1974 (wrongly mentioned as 136 or 236 of 1994 in the charge-sheet). It was a case registered at Police Station, Jhinjhana under Section 324. I.P.C. It gave rise to a Criminal Case No. 523 of 1975 in respect of an incident in which the petitioner is alleged to have assaulted his stepmother Smt. Raj Kumari and when she caught hold of the knife of the petitioner, she sustained injuries on her hand. The petitioner was sentenced to one year's rigorous imprisonment on 23.12.1975 vide judgment of the concerned Magistrate, a copy of which is Annexure-S.A. 8 to the Supplementary Affidavit. The sentence was to run concurrently with the sentence of life imprisonment which the petitioner was undergoing in Crime Case No. 72 of 1975 (wrongly shown as 72 of 1995 in the charge-sheet. Annexure-2). It was a case in which the petitioner along with three others had murdered Smt. Raj Kumari, step-mother, by inflicting knife blows. This case was also registered under Section 302, l.P.C. at P. S. Jhinjhana. The petitioner was tried for the offence punishable under Section 302. I.P.C. with the aid of Section 34 in S.T. Nos. A221 and A226 of 1975. The petitioner was found guilty of the offence punishable under Section 302/34. l.P.C. and was sentenced to life imprisonment by order dated 23.9.1975 passed by 1st Additional District and Sessions Judge, Muzaffarnagar. In the said case, the petitioner was released on 4.10.1983 on Probation Act of 1938. The third case against the petitioner is Crime Case No. 33 of 1985 (wrongly mentioned as 33/80 in the charge-sheet) under Section 452/323, l.P.C. registered at Police Station Garhi Pukhta. The petitioner was tried of the offence punishable under Sections 323/452/506, l.P.C. in Crime Case No. 937/9 of 1988. He was acquitted of the above offence by Munsif 'Magistrate. Kairana on 22.2.1999. A copy of the judgment is Annexure-S.A. 7 to the Supplementary Affidavit.
8. From the analysis of the above facts, it would be apparent that the petitioner was convicted only in two cases-one under Section 324, I.P.C. and the other under Section 302/34. I.P.C. in the year, 1975.
According to the learned counsel for the complainant-respondents, the petitioner has obviously suffered disqualification as mentioned in clause (g) of Section 5A and on this ground alone, he was liable to be removed under clause (v) of Section 95 (1) (g) of the Act. According to learned counsel for the petitioner. since the petitioner is not accused of any offence involving moral turpitude which he may have committed after his taking oath as Pradhan of the Gram Panchayat, he could not be removed under clause (ii) of Section 95 (1) (g) and that he has not incurred any disqualification on the grounds mentioned in Section 5A of the Act after his election, and in any case, the order of conviction passed against the petitioner in the year. 1975 could at best be taken into consideration to disqualify the petitioner under the provisions of Section 5A (g) of the Act at the time when he filed the nomination paper. It was also urged that in any case, the dispute with regard to disqualification is to be decided by the prescribed authority under the provisions of Section 6A of the Act. but certainly if any disqualification has been incurred by the petitioner before his election, it cannot be a ground for his removal under the provisions of clause (v) of Section 95 (1) (g) of the Act.
9. I have given thoughtful consideration to the matter. Under Section 5A, a person is disqualified from being chosen as and for being, a member of the Gram Panchayat if he, inter alia, has been convicted of an offence Involving moral turpitude. Now the question is whether in the two cases in which the petitioner has been convicted are such as would involve moral turpitude. The expression 'moral turpitude' Is not defined in the Act or the Rules. It has, however, come up for judicial interpretation time and again in the context of Section 5A (g) of the Act. In the case of Baleshwar Singh v. District Magistrate and Collector, Banaras and others. AIR 1959 All 71, an offence under Section 182. I.P.C. was held to involve moral turpitude which expression was defined as below :
"The expression 'moral turpitude' is not defined anywhere. But it means anything done contrary to justice, honesty, modesty or good morals. It Implies depravity and wickedness of character or disposition of the person charged with the particular conduct. Every false statement made by a person may not be moral turpitude, but it would be so if it discloses vileness or depravity in the doing of any private and social duty which a person owes to his fellowmen or to the society in general. It therefore, the individual charged with a certain conduct owes a duty, either to another individual or to the society in general, to act in a specific manner or not to so act and he still acts contrary to it and does to, knowingly, his conduct must be held to be due to vileness and depravity. It will be contrary to accepted customary rule and duty between man and man."
In the said case, reliance was placed on an earlier decision of this Court in the case of Sita Ram v. District Magistrate, Pilibhit, 1957 All LJ 383, in which learned Judge observed as below :
"The making of a false charge knowing it to be false with the object that the accused should be prosecuted and punished is certainly an act which involves a serious type of moral turpitude. The gist of the offence is that the person who brings the charge knows it to be false and still in order to injure some other person for some improper motive of his move the prosecution authority in order to injure that person. The gist being a false statement to the knowledge of the person such an act clearly involve moral turpitude. Moral turpitude is clearly an ingredient of the offence when the offence consists of an act of giving false information knowing it to be false in order to injure somebody else."
The view taken by Hon'ble B. Mukherji, J. in Shiva Nand V. S.D.O.. Chunar etc., 1961 RD 1986, was that moral turpitude is involved in offence under Section 13, Public Gambling Act. The test propounded was :
"one has to consider as to how that act is viewed by the society or the community, as the case may be, and if the society or the community views such act as involving moral turpitude, then even though some particular individual may not consider it so will not make the act a moral one or a praiseworthy act."
In Mangali v. Chokhey Lal, AIR 1963 All 527, it was held that conviction for an offence under Section 60 of the U. P. Excise Act did not involve moral turpitude. Hon'ble A. P. Srivastava, J., after considering various authorities of the Court, observed as follows :
"With great respect, it appears to me that some of the observations made in these decisions have been too widely stated and if followed literally may make every act punishable in law an offence involving moral turpitude. That, however, could not be the intention with which those observations were made. From consideration of the dictionary meaning of the words 'moral' and 'turpitude' as well as the real ratio decidendi of the cases the principle which emerges appears to be that the question whether a certain offence involves moral turpitude or not will necessarily depend on the circumstances in which the offence is committed. It is not every punishable act that can be considered to be an offence involving 'moral turpitude', would not have been used by the Legislature and it would have disqualified every person who had been convicted of any offence. The tests which should ordinarily be applied for Judging whether a certain offence does or does not involve moral turpitude appear to be (1) whether the act leading to a conviction was such as could shock the moral conscience of society in general, (2) whether the motive which led to the act was a base one and (3) whether an account of the act having been committed the perpetrator could be considered to be of a depraved character or person who was to be looked down upon by the society."
There is a Full Bench decision of this Court in the case of Ruddha Pitai v. Sub-Divisional Officer, Malihabad, AIR 1955 All 382. The majority of the Bench was of the opinion that there was noting inherently immoral in using a colouring matter other than that prescribed in respect of the article in which it is used so as to constitute an offence under Section 7/16 of the Prevention of Food Adulteration Act involving moral turpitude rendering thereby a disqualification within the meaning of Section 5A of the Act. It is not the gravity of the offence or the quantum of punishment which determines the question but the nature and circumstances in which it is committed. Taking inspiration from the said case, it was held in Aijaz Ahma.d v. Niyaz Ahmad Khan and another. 1975 ALR 476. that conviction under Sections 3 and 8 of the U, P. Prevention of Cow Slaughter Act, 1955 does not involve moral turpitude so as to disqualify a person to hold office of Pradhan.
10. Besides the above decision with reference to Section 5A of the Act, there are some other decisions in which expression 'moral turpitude' came to be considered. In Durga Singh v. State of Punjab. AIR 1957 Punj 97. it was held that conviction of member of Police force under Section 34 of the Police Act, 1961 for having been found drunk at a public place or to have become habituated to liquor, involves moral turpitude. In Chandgi Ram Thakar Dass Das v. Electrical Tribunal and others, AIR 1965 Punj (at Del) 433, it was held that mere conviction for an offence under Section 19F of the Arms Act cannot amount to moral turpitude. Special Appeal against the said decision was filed, which came to be decided by a Division Bench of Delhi High Court in the case of Rishal Singh v. Chandgi Ram and others. AIR 1996 Punj 393.
The appeal was dismissed by observing that the member of (he Police force was guilty of the contravention of law and the offence committed by him involved moral depravity and illness of character. The three tests which should ordinarily be applied for judging whether a certain offence did or did not involve moral turpitude, were laid down as follows :
(1) Whether the act leading to a conviction was such as could shock the moral conscience of society in general.
(2) Whether the motive which led to the act was a base one, and (3) Whether on account of the act having been committed the perpetrator could be considered to be of a depraved character or a person who was to be looked down upon by the society.
In a recent decision of this Court in the case of Rqjendra Prasad Pandey v. High Court of Judicature and others, 1998 (3) UPLBEC 2088, Hon'ble S. R. Singh. J., after reviewing the various decisions of this Court, has held that involvement of an employee in an offence of dowry death acts against the dignity of woman and cruel treatment of women, etc. is with respect to the offence involving moral turpitude,
11. From the above decision, it would be apparent that the expression moral turpitude has not been specifically defined or nailed down in any Rules. The Apex Court in the case of Pawan Kumar v. State of Haryana and others, JT 1996 (5) SC 155, has held that moral turpitude is an expression which is used in legal as also societal parlance but described the conduct which is inherently base. vile, depraved, or having any connection showing depravity. Killing a person per se may not come within the periphery of 'moral turpitude' but subjecting a woman to cruelty and/or killing her for or in connection with demand of dowry would certainly be an offence involving 'moral turpitude.' It was held that conviction of the appellant Pawan Kumar under Section 294, I.P.C. in its own would not involve moral turpitude depriving him the opportunity to serve the State unless the facts and circumstances which led to the conviction, met the requirement of the policy decision quoted in the body of the judgment.
12. Learned counsel for the petitioner placed reliance on a decision of this Court in Harsukh Lal v. Sarnam Singh and others, 1964 ALJ 1118, in which it was held that the offence of murder does not necessarily Involve moral turpitude. The following observations of Hon'ble W. Broome, J., are of great significance :
" 'Turpitude' is a word of high emotional significance, suggesting conduct of such depravity as to excite feelings of disgust and contempt. The crime of simple hurt does not normally provoke any such reaction and consequently cannot be classed as an offence involving moral turpitude and it seems to me that there is no logical reason why the offence of murder, which in essence is only an aggravated form of hurt, should be held necessarily to involve moral turpitude. I am willing to concede that murders which are premeditated and planned in cold blood, those which are perpetrated for some base motive and those which are carried out with extreme ferocity and cruelty do involve moral turpitude, as they naturally evoke a spontaneous feeling of repulsion and condemnation in the mind. But a murder committed in the heat of a fight or in response to serious provocation could hardly be placed in the same category."
The involvement of the accused Sarnam Singh, who was disqualified for holding the post of Pradhan in a case of murder was not held to be a case of moral turpitude in view of the fact that the murder was committed in the heat of fight or in response to serious provocation. Sarnam Singh did not inflict any one of the fatal injuries and that it had not been established that he had hit any body.
It was held that the part played by Sarnam Singh in the murder could not be said to involve any element of moral turpitude and, therefore, he was wrongly disqualified from holding of the post of Pradhan. On the strength of the above observation, learned counsel for the petitioner urged that the petitioner has committed murder of Smt. Raj Kumari. his step mother on account of immoral acts his father Brahm Singh who made advances towards his daughter-in-law Smt. Savitri wife of the petitioner. Certified copy of the judgment in S.T. Nos. A221 and A226 of 1975 was produced at the time of argument. I have thoroughly scrutinized the allegations against the petitioner and find that the defence of the petitioner that his father Brahm Singh had an evil eye on his daughter-in-law and. therefore, the petitioner was impelled to commit the crime of murder of his mother Raj Kumari was not accepted. The petitioner was one of the main assailants who dealt Smt. Raj Kumari deceased along with other co-accused with knife blows. The assault on Smt. Raj Kumari was so brutal that she received as many as 13 injuries on various parts of her body in the form of incised and stab-wounds. The petitioner was aged about 25 years at the time of commission of the crime. He was employed in Military but on coming to know that his father Brahm Singh has contracted Karaon marriage with Smt. Raj Kumari. he felt incensed and left the Defence service and came to the village. He had on an earlier occasion assaulted Smt. Raj Kumari in respect of which Crime Case No. 136 of 1974 was registered and in which, the petitioner was convicted under Section 324. I.P.C. to one year rigorous imprisonment. His criminal propensity did not stop and he was on the look out of an opportunity to annihilate Smt. Raj Kumari. He was ultimately successful in murdering. Smt. Raj Kumari in the whole episode, the petitioner had taken leading role. It was pre-meditated, deliberate and brutal murder of one's own step mother. The crime was shocking one and the depravity of the petitioner in the worst form was exhibited. The expression 'moral turpitude', as said above, is not a term of rigid connotation to be defined in any strait-jacket formulae, but regard being had to socio-ethical ethos, and morals of people, at a given time and their cultural heritage, It would not be difficult for the Courts to conclude that the offence committed by the petitioner in exterminating his own step mother in an horrendous manner involves moral wickedness. The petitioner cannot escape from the finding that the offence of murder' of Smt. Raj Kumari committed by him and for which he was ultimately convicted was an act of moral turpitude. His conviction under Section 302/34, I.P.C. involving moral turpitude was sufficient enough to earn disquaiification within the meaning of provision of Section 5A (g) of the Act.
13. Having recorded the finding that the petitioner had been convicted for an offence involving moral turpitude, now the question is whether he was disqualified for being elected as Pradhan of the Gram Panchayat in view of the provision of clause (g) of Section 5A of the Act which reads as follows :
"5A. Disqualification of membership.--A person shall be disqualified for being chosen as and for being, a member of a Gram Panchayat, if he :
(g) has been convicted of an offence involving moral turpitude Provided that the period of disqualification under Clause (g) ..... shall be five years from such date as may be prescribed :
Section 5A deals with the decision on question as to disqualification. It provides that if any question arises as to whether a person has become subject to any disqualification mentioned in Section 5A or in subsection (a) of Section 6, the question shall be referred to the prescribed authority for his decision and his decision shall, subject to the result of any appeal as may be prescribed, be final. In order to make the provisions of proviso aforesaid to Section 5A workable. U. P. Panchayat Raj (Computation of Period of Five years for Removal of Disqualification, Fixation of Period of Dues etc.. and Settlement of Disputes of Disqualifications) Rules, 1994 have been framed. Rule 3 provides for computation of period of five years. It lays down that the date from which the period of five y.ears for removal, disqualification under clause (g) of the Act shall be computed will be as follows :
(i) in case of sentence of imprisonment from the date of expiry of the period of sentence ;
(ii) in the case of sentence of fine, from the date of payment or recovery thereof ;
(iii) in the case of sentence of both imprisonment and fine, from the date of expiry of sentence, or payment of recovery of fine, which ever is later.
The effect of proviso to Section 5A and the rule, referred to above, is that if the sentence of imprisonment has expired more than five years prior to the date on which the question of disqualification is to be considered, the order of conviction and sentence would stand effaced and shall not result in the disqualification of the person concerned. As said above, the petitioner was convicted for an offence under Section 324, I.P.C. in Crime No. 136 of 1974 for a period of one year on 23.12.1975. This sentence expired on 22.12.1976. There is no doubt about the tact that the order of conviction in the said case did not, in any manner. disqualify the petitioner from seeking the election as member of the Gram Panchayat. in another case, the petitioner, as said above, was convicted for an offence under Section 302/34, I.P.C. in Crime Case No. 72 of 1S75 for life imprisonment on 23.9.1975. The petitioner was released by the State Government under Section 2 of the U. P. Prisoners' Release on Probation Act. 1938 on 4.10.1983 and since thereafter he has not been committed to jail. Learned counsel for the petitioner urged that the life sentence of the petitioner, therefore, came to an end on 4.10.1983 on which date he was released on probation under the Act, aforesaid, and in any case, on the expiry of period of 14 years on 22.9.1989. and since both these dates, i.e., 22.9.1989 and 4.10.1989 do not fall within the period of five years immediately preceding the date of election, the disqualification, if any, earned by the petitioner on account of his conviction stands washed off in view of the proviso to Section 5A of the Act.
14. The expression 'life imprisonment' means an Imprisonment for the whole of a convict's natural life and does not automatically expires on his serving sentence of 14 years and 20 years, unless of course, the sentence is remitted or commutted by the Government in accordance with law. There is no provision in law that the life imprisonment expires on serving out the sentence for 14 years or 20 years. It was earlier a myth that although no formal order of commutation or remission either under Section 55, I.P.C. or Section 433(b). Cr. P.C. has been passed, the convict having been subject to rigorous imprisonment for a period of more than 14 years, should be deemed to have served life Imprisonment and. therefore, entitled to be released forthwith. The controversy came to be considered by the Apex Court in the case of Nath Singh v. State of Punjab, AIR 1983 SC 855 in which it was held that there will be no question of releasing the convict forthwith simply because he has served 14 years rigorous Imprisonment in the absence of order of commutation passed by the State Government either under Section 55. I.P.C. or Section 433(b) of the Cr. P.C. In the instant case, the sentence of life imprisonment was remitted by the State Government and since 4.10.1983 onwards, the petitioner is out of jail and for all practical purposes, he shall be deemed to have completed the sentence on 4.10.1983. An analogy was sought to be drawn from the provision of Section 12 of the Probation of Offenders' Act, 1958 which provides that "notwithstanding anything contained in any other law, a person found guilty of an offence and dealt with under the provisions of Sections 3 and 4 shall not suffer disqualification, if any, attaching to a conviction of an offence under such law." This provision came to be interpreted by the Apex Court in recent decision in Harish Chand v. Director of School Education. AIR 1998 SCW 504. in which it was observed that where the law provides for an offence and besides punishment, also stipulates a disqualification, a person convicted of an offence but released on probation does not by reason of Section 12, suffer disqualification. On the basis of the aforesaid provision and decision of the Apex Court, it was urged that on the release of the petitioner on 4.10.1983. the disqualification earned by the petitioner by reason of the conviction and sentence stands effaced. This is one view of the matter. The other aspect of the matter is that the sentence passed in the two criminal cases against the petitioner expired on 22.9.1989 on which date, the petitioner had completed 14 years sentence of imprisonment reckoned from the date of his conviction on 23.9.1975. The petitioner was elected as Pradhan on 19.4.1995. During the last preceding five years, he had no conviction or sentence to his credit and his sentence in the earlier crimes involving moral turpitude had expired much before 19.4.1990. The provisions of the proviso to Section 5A therefore, come to the rescue of the petitioner and. therefore, on the date of his election, he was not disqualified under any one of the clauses of Section 5A of the Act.
15. A very subtle submission was made on behalf of the learned counsel for the petitioner that the disqualification prescribed under Section 5A of the Act are for an aspirant for the office of Pradhan and would not have the effect bf disqualifying those who have already been elected and acquired office and continued to function as such for years together and are at the fag end of their term. It was urged that under the provisions of Section 95 (1) (g) of the Act, a Pradhan may be removed under sub-clause (ii) if he is accused or charged with an offence involving moral turpitude or under clause (v) if he suffers from any disqualification mentioned in clauses (a) to (m) of Section 5A. According to learned counsel, these clauses have a reference to the offence and suffering of the disqualification by the Pradhan after his election and has nothing to do with any events anterior to the date of his election. It was further urged that it is not a case in which the petitioner is alleged to have concealed the fact of his conviction and sentence for an offence involving moral turpitude. According to the learned counsel, the things would have been quite different if the petitioner had suppressed the material facts about his conviction and sentence and said facts would have come to light after he had been elected. The learned counsel placed reliance on the decision of this Court in the case of Tajuddin v. Sub-Divisional Officer, Khatima, District Nainital and others, 1984 UPLBEC 252, in which it was observed that the Pradhan cannot be removed for the act committed by him prior to his election not in the capacity of Pradhan but as a citizen. I have studied the said decision and find that it is not directly on the point. Whether the provisions of Section 95 (1) (g) of the Act take within its sweep only those misdeeds and accusations for an offence Involving moral turpitude which have been committed after the election or would embrace within its ambit the pre-election conviction and sentences as well as disqualification mentioned in clauses (a) to (m) of Section 5A of the Act, is the moot point for consideration and since it is not germane for the decision of the present writ petition. It is left open for one simple reason that the alleged disqualification which the petitioner has earned on account of his conviction and sentence for an offence involving moral turpitude stood completely wiped off on account of the proviso to Section 5A and the U. P. Panchayat Raj (Computation of Period of Five years for Removal of Disqualification, Fixation of Period of Dues. etc. and Settlement of Disputes of Disqualifications) Rules, 1994, referred to above. Charge No. 7 contained in the charge-sheet. Annexure-2 to the writ petition. therefore, fails.
16. In the result, ! find that the petitioner has not Incurred any of the disqualifications mentioned in clauses (a) to (m) of Section 5A nor he was accused or charged of an offence involving moral turpitude and. therefore, he could not be removed from the office of Pradhan by invoking the provisions of sub-clauses (ii) and (v) of Section 95 (1) (g) of the Act. Similarly, in the absence of a proper enquiry according to the Rules of 1997. It cannot be said that the petitioner has abused his position in the capacity of Pradhan or has failed to perform duties imposed by the Act or Rules made thereunder or his continuance as such is not desirable in public interest and for this reason even clause (iii) of the said section was not attracted. As said above, enquiry has not been conducted in the light of the Rules of 1997. For the reasons adumbrated above, the order of the District Magistrate dated 13/14.1.1999. a copy of which is Annexure-S.A. 1 to the Supplementary Affidavit, does not withstand the test of scrutiny and has to be quashed.
17. The writ petition is allowed and the impugned order dated 13/14.1.1999 passed by the District Magistrate, Muzaffarnagar is quashed. The effect of this order would be that the petitioner shall continue to hold office of the Pradhan Gram Panchayat Tana, Tahsll Kairana, district Muzaffarnagar. It is, however, made clear that this order shall not prevent the District Magistrate from initiating a fresh action against the petitioner if it is felt necessary and to conclude the enquiry according to law as well as decision of this court in Smt. Sandhya Gupta v. District Magistrate, Auraiya and others, Civil Misc. Writ No. 2517 of 1998, decided on 19th February, 1999.