Gujarat High Court
N.R.Patel vs High Court Of Gujarat & on 20 November, 2014
Bench: M.R. Shah, S.H.Vora
C/SCA/12040/2007 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 12040 of 2007
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE S.H.VORA
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A Whether Reporters of Local Papers may be allowed to see
the judgment ?
2. To be referred to the Reporter or not ?
3. Whether their Lordships wish to see the fair copy of the
judgment ?
4. Whether this case involves a substantial question of law as to
the interpretation of the constitution of India, 1950 or any
order made thereunder ?
5. Whether it is to be circulated to the civil judge ?
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N.R.PATEL....Petitioner(s)
Versus
HIGH COURT OF GUJARAT & 1....Respondent(s)
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Appearance:
MR. K.M. PATEL SR. ADV. WITH MR VAIBHAV A VYAS, ADVOCATE for the
Petitioner(s) No. 1
MS. NISHA THAKORE ASSIT. GOVERNMENT PLEADER for the Respondent(s)
No. 2
LAW OFFICER BRANCH, ADVOCATE for the Respondent(s) No. 1
MR. SHALIN MEHTA SR. ADV. WITH MR HEMANG M SHAH, ADVOCATE for
the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 1.11.2013 / 20.11.2014
ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) 1.0. By way of this petition under Article 226 of the Constitution of India the petitioner has prayed for an appropriate writ, direction and Page 1 of 41 1 of 82 C/SCA/12040/2007 JUDGMENT order to quash and set aside the departmental inquiry conducted against him by the Disciplinary Authority (hereinafter referred to as the "High Court") on its administrative side as well as impugned order dated 5.9.2006 passed by the High Court dismissing the petitioner from service as well as consequential order dated 5.10.2006 passed by the Government of Gujarat.
2.0. The facts leading to the present petition in nutshell are as under:
2.1. That initially the petitioner was appointed as Civil Judge (J.D.) and Judicial Magistrate First Class in the year 1981 and thereafter he was promoted in the year 1991. That at the relevant time the petitioner was working as Chief Judicial Magistrate, Jamnagar. That the petitioner was served with the chargesheet dated 7.1.1997 for the misconduct alleged to have been committed by him, as a Judicial Officer while working as Chief Judicial Magistrate, Jamnagar. That the departmental inquiry was initiated against the petitioner on the following charges:
2.2. Two Criminal Cases No.1059 of 1992 and 2103 of 1987, for the offences punishable under Section 135 of the Customs Act, 1962 were pending against the accused viz. (1) Yusuf Haji Abdulla Bhaya; (2) Hasan Abdulla Bhaya; (3) Abdul Jakub Sanghar; (4) Adam Kasam Sanghar; (5) Hasan Sidiq Moha (Bhadela); (6) Abdul Hasan Arab; (7) Gani Hasan Bhadela (Dahej) and (1) Haji Ismail Sumbhania; (2) Natha Khima Varu; (3) Dadu Karsan Chavda; (4) Ala Malde Ahir; (4A) Jesha Natha Ahri (5) Taiyab Mamad Sandhi (6) Gogan Sava Koli (7) Devsi Gogan (8) Dosa Gogan Koli (9) Deva Dohya Kagadia; (10) Bhimsi Laxman; (11) Hamir Sajan Karangia (Aher) (12) Hamir Jeva Mer; (13) Page 2 of 41 2 of 82 C/SCA/12040/2007 JUDGMENT Arjan Mulu Modhwadia (14) Sajan Harbhan; (15) Devsi Bhima Mer;
(16) Nagan Mulu, respectively, in the Court of Chief Judicial Magistrate, Jamnagar out of the said two cases complaint in the Criminal Case No.1059 of 1992, was filed on 13.3.1992 by Customs Department and no progress was made in the matter till 17.11.1992.
2.3. That one Mr. A.R. Aggrawal, who was working in the office of Pavan Travels in Jamnagar Branch, was known to Mr. N.R. Patel, as he was travelling between Kalavad and Jamnagar, in the bus of Paval Travels and the accused no.1 of Criminal Case No.1059 of 1992 viz. Yusuf Patel, was also known to Mr. A.R. Aggrawal, as he used to travel in the bus of Pavan Travels, for going to Bombay.
2.4. While the said case was pending, about 8 months prior to 14.6.1993, Yusuf Patel, went to the office of Pavan Travels and enquired from Mr. Ajay R. Aggrawal, regarding his relations with Magistrate, Shri N.R. Patel, whereupon Mr. Aggrawal replied that he had relations with Mr. N.R. Patel, therefore, Mr. Yusuf Patel, told Mr. Aggrawal that his two cases were pending in the Court of Mr. N.R. Patel and he wanted Mr. Aggrawal to have a talk with Mr. Patel, for settlement of the cases. Mr. Aggrawal, asked Mr. Yusuf Patel to come after two to four days. On the next day, Mr. Aggrawal asked the Magistrate Mr. N.R. Patel, to show favour to the accused Yusuf Patel in the two cases and Mr. N.R. Patel, demanded bribe of Rs. 5 lacs from Yusuf Patel, through said Mr. Aggrawal.
2.5. After, two days Yusuf Patel, went to Mr. Aggrawal, who told him that Mr. N.R. Patel, had demanded Rs. 5 lacs to settle both the cases. But the said Yusuf Patel, agreed to pay Rs. 2 lcas, to Mr. N.R. Patel and agreed to pay Rs. 1 lac, initially for the case regarding smuggling of Page 3 of 41 3 of 82 C/SCA/12040/2007 JUDGMENT Silver Bars i.e. in Criminal Case No.1059 of 1992 and told the other case be kept pending.
2.6. Mr. Aggrawal, told Mr. Yusuf Patel, to come after two days and after Mr. Yusuf Patel left Mr. Aggrawal informed Mr. N.R. Patel, accordingly, and Mr. N.R. Patel, agreed to the proposal made by the accused, Yusuf Patel and told Mr. Aggrawal to inform him on telephone after collecting Rs. One lac from the accused.
2.7. After about two days, Yusuf Patel went of the office of Mr. Aggrawal, who told him that Mr. N.R. Patel Saheb has given his consent therefore, Mr. Yusuf Patel told Mr. Aggrawal that he will hand over the money to Mr. Aggrawal, thereafter three to four days accused Yusuf Patel went to the office of Mr. Aggrawal, in Maruit Car No. GCJ255, and handed over Rs. One lac to Mr. Aggrawal, for delivering the same and to Mr. N.R. Patel. Immediately thereafter, Mr. N.R. Patel, was informed on telephone at this residence by Mr. Aggrawal, that he had received Rs. One lac, on his behalf and Mr. N.R. Patel told him that after the Court hours, he will collect the amount from him and accordingly, in between 7.30 p.m. And 8.00 p.m, Mr. N.R. Patel went to the office of Mr. Aggrawal and collected the said amount of Rs. One lac from Mr. Aggrawal and left the office of Mr. Aggrawal. Thereafter though the case of the yeas from 1981 to 1991 were pending in his Court, even against the under trial prisoners, suddenly, the matter was taken up for which Mr. N.R. Patel had accepted the said bribe amount and in pre charge proceedings, Mr. N.R. Patel examined nine witnesses. The arguments were heard on charge on date 1.2.1993 and on 2.2.1994 and then on 6.2.1993 Mr. N.R. Patel pronounced an order discharging the said principal accused no.1, Yusuf Haji Abdulla Bhaya & Yusuf Patel.
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This fact was narrated by Mr. Aggrawal to his friend Mr. Haribhai Soni, resident of Jamnagar, in a casual manner.
2.8. About six months prior to 14.6.1993, Mr. Haribhai Soni went to the office of Mr. Aggrawal and told him that one Hamirbhai Ahir is also facing the similar case as of Mr. Yusuf Patel, pending in the Court of Mr. N.R. Patel and that is also to be settled with Mr. N.R. Patel Saheb. At the instance of Mr. Haribhai Soni to show favour to the accused viz. Mr. Hamir Ahir in Criminal Case No.2103 of 1987, pending in the Court of Mr. N.R. Patel for offences punishable under Section 135 of the Customs Act, 1962 said Mr. A.R. Agrawal telephoned Mr. N.R. Patel and Mr. N.R. Patel demanded bribe of Rs.75000/ for showing favour to the accused, Hamirbhai Ahir through Mr. A.R. Aggrawal. Mr. Aggrawal, informed Mr. Haribhai accordingly.
2.9. After about 15 days, Mr. Aggrawal went to the house of Mr. Haribhai to collect the Video game at that time Mr. Haribhai paid Rs.50,000/ to Mr. Aggrawal, for paying the said amount to Mr. N.R. Patel and Mr. N.R. Patel, was informed at this residence on phone by Mr. Aggrawal that he had received the amount on behalf of Mr. N.R. Patel. Thereupon, Mr. N.R. Patel told Mr. Aggrawal that his brother Mr. Jayesh would collect the money from M. Aggrawal and on the same day, in the evening Mr. N.R. Patel's younger brother Jayesh went to the office of Mr. Aggrawal and collected the said amount. After about 15 to 20 days at about 11.00 a.m. Mr. Haribhai Soni, gave the balance of the amount of Rs.25000/ to Mr. Aggrawal for paying it to Mr. N.R. Patel and on receiving message from Mr. Aggrawal about receipt of the amount, Mr. N.R. Patel collected the said amount through his brother Mr. Jayesh.
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2.10. Thereafter, as Mr. N.R. Patel received the bribe amount, the matter was taken up by Mr. N.R. Patel hastily and during the precharge proceedings the recorded the evidence of 22 witnesses, though the case for the years 1981 to 1991 were pending in his Court, including the cases against the under trial prisoners.
The Jamnagar Police raided the house of the said accused Hamir Ahir and in the search of the house carried out by the police a note book containing the accounts maintained by the said accused was recovered wherein two payments are shown to have been made to Mr. N.R. Patel, one on 29.12.1992 of Rs.50,000/ and another on 16.1.1993 of Rs.25000/.
2.11. That two to three days after 8.6.1993, Mr. N.R. Patel had enquired from Mr. Jeblia, Dy.S.P, on telephone as to whether Mr. Hami, was arrested and also requested Mr. Jeblia, Dy.Sp to take care of him, if anything is found against him and after the news regarding seizure of note book from the house of Mr. Hamir was broken, Mr. N.R. Patel had again made a telephone call to Mr. Jeblia Dy.Sp and enquired as to whether his name appeared in the note book and whether he could see that note book but Mr. Jeblia, Dy. Sp replied that note book has been taken by the D.I.G, Ahmedabad.
On 14.6.1993, Mr. N.R. Patel, had telephonic talk with Mrs. Prafula, wife of Mr. Aggrawal and Mr. N.R. Patel, told her "officers from the High Court have come and tell Vikki he should not involve me by making any statement before them".
2.12. That Mr. N.R. Patel, had sent two persons to the house of Mr. Aggrawal, who told Mr. Aggrawal to telephone Mr. N.R. Patel from Page 6 of 41 6 of 82 C/SCA/12040/2007 JUDGMENT outside. But Mr. Aggrawal, was apprehending danger to his life, so he refused to go out for telephoning to Mr. N.R. Patel.
2.13. On 20.6.1993, at night time Mr. N.R. Patel, alongwith his brother had gone to the house of Mr. Aggrawal, with a writing wherein it was written that D.S.P Mr. Jha and Dy. Sp Mr. Jeblia had threatened Mr. Aggrawal that they will file a false case of keeping AK56 Rifle and would arrest Mr. Aggrawal under TADA. Therefore, under that fear, Mr. Aggrawal had filed the Affidavit against Mr. N.R. Patel;, but Mr. Aggrawal did not sign the same as his previous Affidavit filed against Mr. N.R. Patel was made without any fear or pressure and at his free will.
2.14. On 27.6.1993, Mr. N.R. Patel 's brother, Mr Jayesh at the instance of Mr. N.R. Patel, telephoned Mr. Aggrawal to hand over the copy of the Affidavit filed against Mr. N.R. Patel, but the same was not supplied as he had not copy of the same and thereby;
(a). Mr. N.R. Patel indulged in corrupt pratice;
(b). Mr. N.R. Patel, was guilty of dereliction of discharging his judicial functions and;
(c). Mr. N.R. Patel, acted in a manner unbecoming of a Judicial Officer.
2.15. The above acts of Mr. N.R. Patel, tantamount to act unbecoming of a Judicial Officer, and are acts of grave misconduct which are violative of the provisions contained in Rule 3 of the Gujarat Civil Services (conduct) Rules, 1971.
2.16. That the petitioner denied the charges levelled against him and submitted his defence statement on 18.3.1997. That on receipt of such defence statement of the petitioner, the High Court was of the Page 7 of 41 7 of 82 C/SCA/12040/2007 JUDGMENT opinion that further inquiry in the matter was required and therefore, one Shri C.S. Oza, Judge, City Civil Court, Ahmedabad was appointed as Inquiry Officer on 23.9.1997. That the Inquiry Officer came to the conclusion that the charges levelled against the petitioner are not proved and accordingly recorded his finding to that effect and submitted his inquiry report to the High Court on 29.7.1998.
2.17. That the High Court did not agree with the said inquiry report submitted by the Inquiry Officer and exercise powers under Section 10 of the Gujarat Civil Services (Discipline and Appeal) Rules 1971 remanded the matter to the Inquiry Officer and the matter was entrusted to another person Shri A.J. Bhatt, Judge, City Civil Court, Ahmedabad by order dated 24.12.1998. That by passing order dated 24.12.1998 the High Court specifically pointed out that report submitted by Inquiry Officer cannot be accepted and the case deserve remand, so as to give opportunity to the department to prove its case. That after the remand the petitioner was placed under suspension vide order dated 30.4.1999. That the petitioner participated in the inquiry on remand and as such did not challenge the further inquiry / inquiry on remand pursuant to the order dated 24.12.1998 passed by the High Court on its administrative side and / or at the relevant time did not make any grievance with respect to the order dated 24.12.1998 not accepting the report of the earlier inquiry officer and passing an order of remand and entrusting the inquiry to another officer or appointing another inquiry officer.
2.18. Thereafter on conclusion of the inquiry and considering the entire material on record and on appreciation of entire evidence on record, inquiry officer came to the conclusion that charges levelled against the petitioner are proved and accordingly submitted its report Page 8 of 41 8 of 82 C/SCA/12040/2007 JUDGMENT dated 29.6.2001. It is to be noted that even before the inquiry officer the petitioner did submit the written representation in April 2000.
2.19. Thereafter copy of the inquiry report was forwarded to the petitioner along with show cause notice dated 7.6.2002 whereby the petitioner was called upon to show cause as to why the petitioner should not be dismissed from service. That the petitioner submitted his reply to the said show cause notice on 5.7.2002. That a personal hearing was also given to the petitioner. That thereafter, after considering the report submitted by the inquiry officer; reply given by the petitioner to the show cause notice and submission made by the petitioner during the personal hearing, by order dated 5.9.2006, disciplinary authority (High Court) has passed the impugned order of punishment dismissing the petitioner from service by holding that petitioner has indulged into corrupt practice. That thereafter, consequential order has been passed by the State Government by order dated 5.10.2006. Being aggrieved and dissatisfied with the impugned orders passed by the High Court dated 5.9.2006 and consequential order dated 5.10.2006 passed by the Government of Gujarat, the petitioner has preferred present Special Civil Application under Article 226 of the Constitution of India.
2.20. It is to be noted that in the present petition the petitioner has also challenged the departmental inquiry conducted against the petitioner by the High Court on its administrative side, despite the fact that he had participated in the departmental inquiry and at no point of time earlier he challenged the departmental inquiry.
3.0. Shri K.M. Patel, learned Senior Advocate appearing on behalf of the petitioner has vehemently submitted that at the time when the disciplinary authority (High Court) exercised the powers under Page 9 of 41 9 of 82 C/SCA/12040/2007 JUDGMENT Section 10 of the Rules and disagreed with the inquiry report which was in favour of the petitioner, no opportunity was given to the petitioner. It is submitted not only that but even the inquiry officer came to be changed and on remand the inquiry was handed over to another officer. It is submitted not only that even the copy of the order sending the matter to the another inquiry officer was also not given to the petitioner at the relevant time and the same was given subsequently. It is submitted that therefore, entire departmental inquiry initiated on remand is vitiated and against the principles of natural justice which deserves to be quashed and set aside. In support of his above submission, Shri K.M. Patel, learned Senior Advocate appearing on behalf of the petitioner has relied upon the decision of the Hon'ble Supreme Court in the case of Mathura Prasad vs. Union of India and Others reported in AIR 2007 SC 381.
3.1. It is further submitted by Shri K.M. Patel, learned Senior Advocate appearing on behalf of the petitioner that even otherwise upon remand of the matter for further inquiry, Disciplinary Authority ought not to have changed the Inquiry Officer, more particularly when the first inquiry officer was very much in service at the relevant time and continued in judicial service till September 2004. It is submitted that consistency and fair play required that the inquiry ought to have been remanded to the same inquiry officer for further inquiry and the inquiry officer ought not to have been changed.
In support of his above submission, he has relied upon the decision of the Hon'ble Supreme Court in the case of K.R. Deb vs. The Collector, Central Excise, Shillong reported in AIR 1971 SC 1447 (page 13 to 15).
3.2. It is further submitted by Shri K.M. Patel, learned Senior Page 10 of 41 10 of 82 C/SCA/12040/2007 JUDGMENT Advocate appearing on behalf of the petitioner that as such the disciplinary authority by not exercising the option of recording descanting finding against the finding of exoneration recorded by the Inquiry Officer in the first stage of inquiry as per Rule 10(2) of the Gujarat Civil Services (Discipline and Appeal) Rules, 1971 by directing further inquiry, by all inherent and necessary implications, accepted the position that on the basis of the evidence of two witnesses examined in the first stage of inquiry, including that of Shri B.S. Jebaliya, Deputy Superintendent of Police, the charges levelled against the petitioner are not proved. It is submitted that as such in the further inquiry three more witnesses were examined, whose evidence has not supported the case of the department. It is submitted that thus, even after the further inquiry, solely on the basis of Shri Jebaliya's evidence the allegations and charges are held proved both by Inquiry Officer and the Disciplinary Authority, which was already there and the Inquiry Officer submitted the report in the first stage of inquiry. It is submitted that it was not open for the disciplinary authority to take different view of allegations and charges being proved solely on the basis of Shri Jebaliya's evidence, when by all necessary implications the order directing further inquiry only be construed as acceptance of the report of First Inquiry Officer that on the basis of Shri Jebaliya's evidence allegations and charges do not stand proved. It is submitted that Inquiry Officer and Disciplinary Authority ought to have confined themselves as to whether the allegations and charges are proved on the basis of evidence that has come in further inquiry. It is submitted that since the evidence recorded in further inquiry does not establish and proved allegations and charges against the petitioner ought to have been exonerated.
In support of his above submission, learned advocate for the petitioner has heavily relied upon unreported judgment of the Hon'ble Page 11 of 41 11 of 82 C/SCA/12040/2007 JUDGMENT Supreme Court dated 9.10.2007 in Civil Appeal No. 29 of 2004 in the case of Gujarat State Financial Corporation vs. Dilip Ratilal Patel.
3.3. It is further submitted by Shri K.M. Patel, learned Senior Advocate appearing on behalf of the petitioner that even otherwise the findings recorded by the Inquiry Officer and the Disciplinary Authority are not based on legal excepted evidence but they are based on assumptions and presumptions.
3.4. It is submitted that in the whole of the examination in chief or even in his cross examination Shri Jehaliya has nowhere stated that he could recognize the voice of the delinquent on telephone and that he had not done any inquiry to ascertain as to whether or not the alleged telephones were made by the delinquent. It is submitted that the evidence only shows that someone had telephoned saying that the celler was N.R. Patel (delinquent) and therefore, it emerges that he had presumed that the delinquent had telephoned. It is submitted that therefore, even the allegations that the delinquent had made alleged two telephones to said Shri Jeabliya itself is not established and if considered in the light of possible grudges against the delinquent by the police there, Shri Jebaliya evidence is not maintainable at all.
It is submitted that alleged xerox copy of a page of allege seized note book/ diary from the house of Hamir Sajan is also not proved at all.
3.5. It is submitted that even the alleged author of diary / note book Shri Hamir Sajan is also examined by the Department, who has in no uncertain terms said that no search was carried out in his house in his presence and no such alleged diary /note book was seized and he has not kept any such alleged account and hand writings of the chit are also Page 12 of 41 12 of 82 C/SCA/12040/2007 JUDGMENT denied and the said chit is not proved by any other evidence whatsoever and requires to be absolutely ignored as it is no evidence.
3.6. It is further submitted by Shri Patel, learned Senior Advocate for the petitioner that the inquiry officer has recorded the finding against the petitioner solely relying upon the deposition of Shri Jebaliya relied upon his bare words and no support or corroboration is coming forth from any independent source. It is submitted that neither the inquiry officer or the disciplinary authority has appreciated the fact that from the very beginning as the police had grudge against the delinquent. It is submitted that there is sufficient material and evidence on record including evidence of Bench clerk Shri Chavda to believe that the police department was displeased and must be having grudge against the delinquent.
3.7. It is further submitted that statement of Shri Jebaliya before the Inquiry Officer does not implicate the delinquent as regards the imputations are concerned, except that a story of two alleged telephones and alleged chit stated to have been seized from the house of Hamir Sajan is told. It is submitted that both the said aspects are absolutely unbelievable. It is submitted that the evidence of Shri Jebaliya is vague and evasive as far as he does not give details as to when the search was conducted and who were the panchas and as to when the telephones were received and about the failure to ascertain whether delinquent had telephoned and failure to record the same in any reports or diary.
It is further submitted by Shri Patel, learned Senior Advocate for the petitioner that neither Shri Agrawal nor Shri Haribhai Soni, who allegedly paid the amount to Shri Agrawal have been examined in the inquiry.
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3.8. It is further submitted that the xerox copy of the page of diary allegedly recovered from Hamir Ahri has no evidentiary value. It is submitted that Hamir Sajan has not supported the case of the department.
3.9. It is further submitted by Shri Patel, learned Senior Advocate for the petitioner that as such allegations and charges are held proved by the Inquiry Officer and Disciplinary Authority on the basis of Shri Jebaliya's. It is submitted that evidence of Shri Jebaliya cannot be relied upon in view of the following facts.
(i). In first stage of Inquiry, evidence of Shri Jebaliya was not considered sufficient or reliable to support finding of guilt. There was no corroboration to his evidence in the further inquiry.
(ii). His evidence does not inspire confidence because there was no prior communication on telephone between petitioner and Shri Jehaliya nor Shri Jabaliya made any attempt to verify whether alleged telephone was from the petitioner or any one else. He did not make any note of the phone call in the station diary or personal diary.
(iii). Thus, as per the evidence of Shri Jehaliya he was not familiar with the voice of the petitioner. However, since the caller identified himself to be N.R. Patel, Magistrate, he had readily accepted that the caller was the petitioner and none else, without verification of any kind.
(iv). Further, there is absolutely no evidence that any such phone call was made to him. The evidence in this regard would have been easily available from the telephone department. However, no such evidence is produced on record, as no such phone call was in fact made by the petitioner.
(v). Not only that there is no scientific verification of voice to reach the conclusion that the voice of the speaker was none other than that of the Page 14 of 41 14 of 82 C/SCA/12040/2007 JUDGMENT petitioner.
(vi). He did not produced the original note book, not even the original chit either before the Vigilance Officer or before the Inquiry Officer. Not only that, he did not even certify the alleged chit to be a true copy of the original at the time of his producing the same before the Vigilance Officer. It is the case of the petitioner that the alleged chit was not certified by Shri Jebaliyas as he was aware that it was not a true copy, as the original did not exist.
(vii). The police had reason to harbour grudge against the petitioner, as the petitioner was very strict with police officers and had dealt with them sternly by issuing contempt notices, strictures etc. against them, which is a matter of record. Moreover, the petitioner had passed strictures/ observations in Bab Sheth's Murder Case, the investigation of which was supervised by Shri Jabaliya.
3.10. It is submitted that therefore, the petitioner was framed in the case in question by the police department through Shri Jabaliya. It is submitted that therefore, the petitioner ought to have been appropriately protected.
In support of his above submission, learned advocate for the petitioner has relied upon the decision of the Hon'ble Supreme Court in the case of Yoginath D. Bagde vs. State of Maharashtra reported in AIR1999 SC 3734 (para 51).
3.11. It is further submitted that during the course of further inquiry before the second Inquiry Officer, three more witnesses were examined, however no further material, incriminating or adverse to the petitioner, came on record, which would have warranted reconsideration of the ultimate conclusion recorded by the First Inquiry Officer. It is Page 15 of 41 15 of 82 C/SCA/12040/2007 JUDGMENT submitted that under these circumstances the second officer ought not to have come to the conclusion that the charges leveled against the petitioner are proved that too on the basis of the same material on which the First Inquiry Officer came to the conclusion that the charges are not proved. It is submitted that thus, the Second Inquiry Officer has exceeded his jurisdiction, and by not stopping there, further acted in absolute arbitrary manner by not referring to the reasoning / finding recorded by the First Inquiry Officer, much less dealing with the same. It is submitted that thus the Second Inquiry Officer has in fact held a Fresh Inquiry against the petitioner in the guise of further inquiry, which is not permissible in the eyes of law.
It is submitted that thus the change of Inquiry Officer has seriously prejudice the case of the petitioner. It is submitted that had the First Inquiry Officer not been replaced in that case, upon no further material, incriminating or adverse to the petitioner coming on record of the case, the same Inquiry Officer (First Inquiry Officer) would not have reversed his earlier findings.
3.12. It is further submitted by Shri Patel, learned Senior Advocate for the petitioner that as such Shri Hamir Sajan has not supported the case of the department. It is submitted that his statement has been relied upon on the ground that there is nothing on record to show that it was during custody. It is submitted that aforesaid is factually incorrect. It is submitted that it is undisputed position that his statement was recorded on 29.6.1993 while he was in police custody from 8.6.1993 to 1.7.1993 in TADA Case. He was deposed that he was beaten by the Police and his signature was obtained on blank papers while in custody of the police. It is submitted that this complaint was made by him at the first point of time when he was produced before the learned Magistrate.
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It is submitted that even otherwise the said Hamir Sajan was having no reason to support the petitioner, more particularly, when no favourable order was passed in his favour and when the petitioner was placed under suspension and was transferred from Jamnagar long back before he deposed before the Inquiry Officer. It is submitted that Hamir Sajan has as such denied that any note is recovered from him and it contained accounts in his handwriting. It is submitted that therefore, the xerox chit cannot be relied or taken into consideration in absence of its original and in view of specific deposition of Hamir Sajan that he is not author of the same.
3.13. In support of his above submission, Shri Patel, learned Senior Advocate for the petitioner has relied upon the decision of the Hon'ble Supreme Court in the case of M/s. Bareilly Electricity Supply Co. Ltd vs. The Workmen and others reported in 1971(2) SCC 617 (para14) and unreported decision of this Court dated 23.7.2001 passed in LPA No. 64 of 2001 and other allied matters in the case of Gujarat State Road Transport Corporation vs. Subhashbhai Keshabhai (para 19).
3.14. It is further submitted that even affidavit and statement of Shri Agrawal is referred to and is taken into consideration while passing the impugned punishment order, however said witness is neither examined nor is made subject to cross examination. It is submitted that therefore, his affidavit and statement could not have been taken into consideration. In support of his above submission, he has relied upon the decision of the Hon'be Supreme Court in the case of Prahlad Saran Gupta vs. Bar Council of India and another reported in AIR 1997 SC 1338 (para 10).
3.15. It is further submitted by Shri Patel, learned Senior Advocate for the petitioner that there has been inordinate and Page 17 of 41 17 of 82 C/SCA/12040/2007 JUDGMENT unexplained delay in initiating and concluding the departmental inquiry. It is submitted that incident is of June 1993 for which the charge sheet was issued on 7.1.1997 and punishment order is passed on 5.9.2006. It is submitted that the delay has operated against the petitioner and the same has prejudiced the defence of the petitioner. It is submitted that due to inordinate delay PWAgrawal could not be produced before the Inquiry Ofifcer for the purpose of deposition, who could have thrown light on the facts of the case as to how the petitioner came to be framed by the Police.
3.16. It is further submitted by Shri Patel, learned Senior Advocate for the petitioner that statement of Shri Haribhai Soni and Shri Yusuf Patel was recorded during the preliminary inquiry, but the same are not supplied to the petitioner, in spite of his demand. It is submitted that the copies of two complaints, one from a Junior Advocate and second from Anti Corruption Bureau forwarding an anonymous complaint received by the said department as well as the communication of the Principal Secretary, Home Department dated 11.6.1993, thought referred to in the punishment order are not supplied to petitioner. It is submitted that this has resulted into breach of principles of natural justice. It is further submitted that the inquiry officer as well as disciplinary authority has failed to taken into consideration the relevant material and have taken into consideration irrelevant material or such material which legally could not have been taken into consideration.
3.17. It is further submitted that the Inquiry Officer as well as Disciplinary Authority have on conjectures and surmises, held the petitioner guilty of the misconduct which the petitioner has not committed, which is illegal as per the settled position of law, which provides that the serious charges of corruption are required to be proved Page 18 of 41 18 of 82 C/SCA/12040/2007 JUDGMENT beyond reasonable doubt. In support of his above submission, he has relied upon the decision of the Hon'ble Supreme Court in the case of Union of India and others vs. Gyan Chand Chattar reported in (2009) 12 SCC 78 (Head Note C).
It is further submitted that on the facts and circumstances of the case and evidence on record, petitioner cannot be held guilty of the charges leveled against him even on the basis of preponderance of probability. Making above submissions and relying upon the above decisions, it is requested to allow present Special Civil Application and quash and set aside the impugned orders passed by the disciplinary authority as well as State Government dismissing the petitioner from service.
4.0. Present petition is opposed by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority (High Court) as well as Ms. Thakore, learned Assistant Government Pleader appearing on behalf of the respondent no.2 State.
4.1. Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority (High Court) has vehemently submitted that once having participated in the departmental inquiry on remand by the disciplinary authority and having not challenged the earlier decision of the disciplinary authority in remanding the matter the change of Inquiry Officer at appropriate stage and time and thereafter having fully participated in the departmental inquiry and thereafter when the decision has gone against the petitioner, thereafter it is not open for the petitioner now to challenge the order passed by the Disciplinary Authority remanding the matter so as to enable the department to prove the case against the delinquent and change of inquiry officer.
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4.2. It is further submitted by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority that as such while passing the earlier order dated 24.12.1998 and while remitting the case to the Inquiry Officer, the Disciplinary Authority as such considered the inquiry report submitted by the earlier Inquiry Officer and the reasons recorded by the Inquiry Officer exonerating the delinquent and the Disciplinary Authority specifically observed that in the High Court views those reasons recorded by the Inquiry Officer are not followed at all and creates an impression that the inquiry has been conducted in slip shod mannertherefore, as such Disciplinary Authority did not accept the reasons recorded by the Inquiry Officer as sought to be contended on behalf of the petitioner. It is submitted that as such the High Court on administrative side while considering the report submitted by the inquiry officer dated 29.7.1998 holding that the charges made against the delinquent are not proved, specifically disagreed with the reasons and the findings by observing that even sufficient opportunity was not given to the petitioner to prove the case and no sincere efforts were made by the inquiry officer to secure presence of important witnesses in the case. It is submitted that as such High Court on administrative side (Disciplinary Authority) did not accept the reasons given by the inquiry officer on appreciation of the deposition of Shri Jebaliya. It is submitted that as such disciplinary authority remanding the case to the Inquiry Officer as a whole and therefore, it was open for the subsequent inquiry officer to appreciate the entire evidence on record afresh and given his own finding. Therefore, it is submitted by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority that no illegality has been committed by the subsequent inquiry officer in appreciating the entire evidence on record afresh more particularly the evidence of Shri Jebaliya and given his own finding holding the delinquent guilty.
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4.3. It is further submitted by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority that the Inquiry Officer has specifically held on appreciation of entire evidence on record that it is proved that delinquent has indulged in corrupt practice and that the delinquent is guilty of dereliction of discharging of his judicial function and acted in a manner unbecoming to a judicial officer and has violated the provision contained in Rule 3 of the Gujarat Civil Service Conduct Rules 1971 and considering the report submitted by the Inquiry Officer and thereafter giving opportunity to the delinquent to make submission against the inquiry report and after considering the submission made by the petitioner, Disciplinary Authority has rightly passed an order dismissing the petitioner from service.
4.4. It is submitted by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority that as held by the Hon'ble Supreme Court in the case reported in AIR 1964 SC 364 in exercising of its jurisdiction under Article 226 of the Constitution of India, the High Court cannot consider the question about the sufficiency or adequacy of evidence in respect of a particular conclusion.
4.5. It is further submitted by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority that the charges levelled against the petitioner are of grave nature, more so considering the position held by the petitioner at the relevant time i.e. Judicial Magistrate, Jamnagar. Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority has submitted that there is ample evidence to demonstrate that he charges have been rightly held as proved and that the decision of terminating the petitioner from service is also justified. It is submitted that though the settled legal position with regard to the charges against the employee and the degree of proof in a departmental inquiry is only of "preponderance of probability" and not of "proof beyond doubt" in present case there are statements of witnesses and also other material Page 21 of 41 21 of 82 C/SCA/12040/2007 JUDGMENT available on record which conclusively demonstrate that the charges leveled against petitioner are rightly held as proved and the findings of the inquiry officer are not incorrect or perverse or unjustified.
4.6. It is further submitted by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority that conscious decision taken by the Full Bench of the High Court considering the report submitted by the Inquiry Officer and the nature of charges levelled against the delinquent which are serious in nature. It is submitted that whenever a decision is taken by the Full Bench of the High Court, a possibility of arbitrariness is altogether ruled out cause each judge has the freedom to express opinion not only on the procedural aspect of the inquiry and the evaluation of evidence made by the inquiry officer but also on the quantum of punishment. It is submitted that decision to dismiss the petitioner from service was taken by the High Court after dully considering nature of his duties and functions as Judicial Officer, the graveman of the charges levelled against him, his accountability to the public at large and his abysmal failure to perform the judicial functions such adversely affected the image of the judicial system in the eyes of public and caused grave injury to the litigating public.
4.7. Now, so far as contention on behalf of the petitioner in initiating the departmental proceedings belatedly is concerned, it is submitted that except the bare statement that it has caused prejudice to the delinquent, nothing has been pointed out. It is submitted that prejudice is not only to be pleaded but it has to be demonstrated by instances made, the delay has caused any prejudice. It is submitted that as such there is no inordinate delay and deliberate delay in initiating departmental inquiry. It is submitted that as such chamber meeting held on 16.9.1993 a decision was already taken to initiate departmental inquiry against the petitioner. It is submitted that as such on receiving Page 22 of 41 22 of 82 C/SCA/12040/2007 JUDGMENT the complaint against the petitioner it was decided to direct the Special Officer (Vigilance) to conduct preliminary inquiry in the matter and thereafter on the strength of the report of the Special Officer (Vigilance) dated 2.9.1993 it was decided at the Chamber Meeting held on 16.9.1993 to initiate Departmental Inquiry against the petitioner. It is submitted that on the basis of the report dated 2.9.1993 and after calling for the necessary records from the Principal District Judge, Jamnagar, charges were framed against the delinquent. It is submitted that the petitioner has made unnecessary allegations against Special Officer (Vigilance) with respect to bias and even against Shri Jebaliya.
It is further submitted by Shri Mehta, learned Senior Advocate for the Disciplinary Authority that the evidence of Jebaliya who is an independent witness is absolute reliable and credible and there is no basis in the allegation of the petitioner with respect to bias made against Shri Jebaliya.
4.8. It is further submitted by Shri Mehta, learned Senior Advocate for the Disciplinary Authority that as such there is no violation of principles of natural justice as alleged. It is submitted that statement of Shri Yusuf Patel which was recorded by the Special Officer (Vigilance) while conducting preliminary inquiry in the matter has not been relied upon as he has not been examined during the course of regular departmental inquiry.
4.9. It is further submitted by Shri Mehta, learned Senior Advocate for the Disciplinary Authority that the genuineness of the diary seized by Shri Jebaliya, cannot be doubted since the averment on oath made by Shri Jebaliya, the then Dy.Sp, Jamnagar(Rural) that the original diary was handed over to the DIG is supported by the communication received from the Principal Secretary, Home Department, wherein it is stated that original diary is in custody of the Director General of Police.
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It is further submitted that as such there is no cogent, overwhelming and convincing evidence on record to hold the delinquent guilty of the charges. It is submitted that various links in the chain of evidence led by the department have been satisfactorily proved. It is submitted that the said circumstances point to the guilt of the accused with reasonable definiteness. It is submitted that the facts which are established can be said to be consistent only with the hypothesis of the guilt of the delinquent.
5.0. Ms. Thakore, learned Assistant Government Pleader has adopted the submissions made by Shri Mehta, learned Senior Advocate for the disciplinary authority and has stated that in the facts and circumstances of the case no illegality and / or error has been committed in dismissing the petitioner from service, more particularly, when the petitioner was holding the post of Judicial Magistrate. Therefore, it is requested to dismiss the present Special Civil Application.
6.0. Heard the learned advocates for the respective parties at length.
7.0. At the outset, it is required to be noted that the petitioner who was at the relevant time serving as Chief Judicial Magistrate, Jamnagar has been dismissed by the High Court (Disciplinary Authority) on the ground that he had indulged in corrupt practice; that he was guilty of dereliction of discharging of his judicial function and acted in a manner unbecoming to a judicial officer. It is also required to be noted that petitioner has been dismissed from service after holding departmental inquiry and considering the report submitted by the Inquiry Officer holding the petitioner guilty for the charges of corrupt practice; dereliction in discharging its judicial function and acting in a manner unbecoming to a Judicial Officer proved and after giving fullest Page 24 of 41 24 of 82 C/SCA/12040/2007 JUDGMENT opportunity to the petitioner and after considering the defence and reply of the petitioner to the show cause notice and petitioner has been dismissed from service by detailed speaking order. It appears from the report submitted by the Inquiry Officer as well as order passed by the High Court (Disciplinary Authority) dismissing the petitioner from service that the inquiry officer has held that the petitioner guilty for the charges leveled against him and for the misconduct proved on appreciation of evidence on record. As per the settled proposition of law and law laid down by the Hon'ble Supreme Court in the case reported in (2006) 7 SCC 212 the High Court while exercising the powers under Article 226 of the Constitution of India does not act as an Appellate Authority and its jurisdiction is circumscribed and confined to correct errors of law or procedural error, if any, resulting in manifest miscarriage of justice and violation of principles of natural justice. It is held by the Hon'ble Supreme Court in the aforesaid decision that High Court cannot reappreciated the evidence acting as Court of Appeal.
7.1. In the case of reported in AIR 1963 SC 1723 in para 7, the Hon'ble Supreme Court has observed and held as under:
7. There is no warrant for the view expressed by the High Court that in considering whether a public officer is guilty of the misconduct charred against him, the rule followed in criminal trials that an offence is not established unless proved by evidence beyond reasonable doubt to the satisfaction of the Court, must be applied, and if that rule be not applied, the High Court in a petition under Article 226 of the Constitution is competent to declare the order of the authorities holding a departmental enquiry invalid. The High Court is not constituted in a proceeding under Article 226 of the Constitution a Court of appeal over the decision of the authorities holding a departmental enquiry against a public servant: it is concerned to determine whether the enquiry is held by an authority competent in that behalf, and according to the procedure prescribed in that behalf, and whether the rules of natural justice are not violated. Where there is some Page 25 of 41 25 of 82 C/SCA/12040/2007 JUDGMENT evidence, which the authority entrusted with the duty to hold the enquiry has accepted and which evidence may reasonably support theconclusion that the delinquent officer is guilty of the charge, it is not the function of the High Court in a petition for a writ under Article 226 to review the evidence and to arrive at an independent finding on the evidence. The High Court may undoubtedly interfere where the departmental authorities have held the proceedings against the delinquent in manner inconsistent with the rules of natural justice or in violation of the statutory rules prescribing the mode of enquiry or where the authorities have disabled themselves from reaching a fair decision by some considerations extraneous to the evidence and the merits of the case or by allowing themselves to be influenced by irrelevant considerations or where the conclusion on the very face of it is so wholly arbitrary and capricious that no reasonable person could ever have arrived at that conclusion, or on similar grounds. But the departmental authorities are, if the enquiry is otherwise properly held, the sole judges of facts and if there be some legal evidence on which their findings can be based, the adequacy or reliability of that evidence is not a matter which can be permitted to be canvassed before the High Court in a proceeding for a writ under Article 226 of the Constitution.
7.2. In the case of State of T.N vs. S. Subramaniam reported in (1996) 7 SCC 509; in the case of R.S. Saini vs. State of Punjab reported in (1999) 8 SCC 90 and in the case of Government of A.P. vs. Mohd.
Nasrullah Khan reported in (2006) 2 SCC 373, it is held by the Hon'ble Supreme Court that judicial review is not akin to adjudication on merits by reappreciating the evidence an appellate authority. It is further held that only consideration the Court/ Tribunal has in its judicial review, is to consider whether the conclusion is based on evidence or record and supports the finding or whether the conclusion is based on no evidence. It is further held that adequacy or reliability of the evidence is not a matter which can be permitted to be canvassed before the Court in writ proceedings. In the case of Zora Singh vs. J.M. Tandon reported in (1971) 3 SCC 834 in para 10 the Hon'ble Supreme Court has held and observed as under:
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10.The principle that if some of the reasons relied on by a Tribunal for its conclusion turn out to be extraneous or otherwise unsustainable, its decision would be vitiated, applies to cases in which the conclusion is arrived at not on assessment of objective facts or evidence but on subjective satisfaction. The reason is that whereas in cases where the decision is based on subjective satisfaction if some of the reasons turn out to be irrelevant or invalid, it would be impossible for a superior Court to find out which of the reasons, relevant or irrelevant, valid or invalid, had brought about such satisfaction. But in a case where the conclusion is based on objective facts and evidence, such a difficulty would not arise. If it is found that there was legal evidence before the Tribunal, even if some of it was irrelevant, a superior court would not interfere if the finding can be sustained on the rest of the evidence. The reason is that in a writ petition for certiorari the superior Court does not sit in appeal but exercise only supervisory jurisdiction and therefore, does not enter into the question of sufficiency of evidence.
7.3. Thus, it is held that the Court will not normally exercise its power of judicial review unless it is found that formation of belief by statutory authority suffers from mala fides, dishonest/ corrupt practice.
It is held that neither the question as to whether there was sufficient evidence before the authority can be raised / examined nor the question of reappreciating the evidence to examine the correctness of the order under challenge. It is held that if there are sufficient ground for passing an order, then even if one of them is found to be correct, and on its basis the order impugned can be passed, there is no occasion for the Court to interfere. It is further held and observed that even when some defect is found in the decision making process, the Court must exercise its discretionary power with great caution keeping in mind the larger public interest and only when it comes to the conclusion that overwhelming public interest requires interference, the Court should be intervene.
7.4. The present petition can be bifurcated into two reliefs.
(1). Challenging the departmental inquiry and the order passed by the
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disciplinary authority in not accepting the inquiry report submitted by the first Inquiry Officer and remanding the matter and entrusting the inquiry to another Inquiry Officer.
(2). Challenging the impugned order passed by the Disciplinary Authority dismissing the petitioner from service.
7.5. Now so far as the prayer of the petitioner to challenge the disciplinary proceedings and to quash and set aside the decision of the disciplinary authority on its administrative side, appointing new Inquiry Officer, for further inquiry, in place of earlier Inquiry Officer and remanding the matter by not accepting the inquiry report submitted by the First Inquiry Officer is concerned, it is required to be noted that earlier at no point of time the petitioner made any grievance with respect to remanding the matter for further inquiry and entrusting the inquiry to another Inquiry Officer Shri A.J. Bhatt. On the contrary, he fully participated in the inquiry conducted by the second Inquiry Officer without making any grievance whatsoever either not accepting the inquiry report submitted by the earlier inquiry officer and remanding the matter for further inquiry or entrusting the inquiry on remand to another Inquiry Officer i.e. appointing another Inquiry Officer Shri A.J. Bhatt. Only when the inquiry report by the another Inquiry Officer Shri A.J. Bhatt has gone against the petitioner on the basis of which the petitioner has been dismissed from service, for the first the time the petitioner has made grievance before this Court in the present petition. Under the circumstances, once the petitioner participated in the inquiry conducted and held by the another Inquiry Officer Shri A.J. Bhatt thereafter it is not open for the petitioner to challenge the decision of the Disciplinary Authority on administrative side not accepting the report submitted by the first Inquiry Officer exonerating the petitioner and remanding the case / matter for further inquiry / inquiry and entrusted inquiry to Page 28 of 41 28 of 82 C/SCA/12040/2007 JUDGMENT another Inquiry Officer Shri A.J. Bhatt. Once having participated in the inquiry before the Inquiry Officer, Shri A.J. Bhatt without raising any grievance whatsoever, subsequently the petitioner is estopped from making any grievance against the decision of the disciplinary authority not accepting the inquiry report submitted by the earlier inquiry officer and remanding the matter so as to enable the disciplinary authority to prove the case against the petitioner and entrusting the inquiry to another inquiry officer. It is required to be noted that as such as per Rule 10 of Rules, 1971 it is open for the disciplinary authority not to agree with the finding given by the Inquiry Officer and even remand the matter for further inquiry.
Under the circumstances, challenge to decision of the disciplinary authority in entrusting inquiry on remand to another officer and / or action of the disciplinary authority remanding the matter by not accepting the inquiry report submitted by Shri C. S. Oza earlier Inquiry Officer fails.
8.0. While considering challenge to the impugned order of dismissal, background of the case and the circumstances under which Departmental Inquiry was initiated against the petitioner deserves consideration.
8.1. The delinquent was working as Chief Judicial Magistrate, Jamnagar from 1.5.1992 to 23.6.1993. On 13.5.1993 and 25.5.1993 the High Court received two complaints, first one from a Junior Advocate and the Second one from Anti Corruption Bureau, Gujarat State forwarding an annoyance complaint received by the said department. On 11.6.1993 Mr. R.Balkrishnan, the Principal Secretary, Home Department, Government of Gujarat addressed a communication to the Hon'ble the Chief Justice through the Registrar. The said communication Page 29 of 41 29 of 82 C/SCA/12040/2007 JUDGMENT contained a copy of evening edition dated 9.6.1993, of "Jaihind" Daily. On page 8 of the said newspaper, in the portion sidelined "AA" the details of payment made by a smuggler, whose premises had been raided by the police, to a Judicial Magistrate in Jamnagar had been given. The latter of the Principal Secretary contained various details and as stated in paragraph no.3 of the said letter a Xerox copy of the relevant page from the note book seized by the police had also been enclosed. The said letter records that the original note book is with the Director General of Police, Gujarat State. In paragraph No.4 of the letter it is stated that one Shri Patel mentioned in the note book is the Chief Judicial Magistrate, Jamnagar and this has been revealed in the interrogation of the accused Hamir Sajan Ahir. As the matter pertained to a Judicial Officer, the Principal Secretary had forwarded the aforesaid documents to the High Court.
8.2. Accordingly, the Special Officer (Vigilance), High Court was directed on 11.6.1993 itself to conduct discrete inquiry Record reveals that the Special Officer (Vigilance), High Court visited Jamnagar between 12.6.1993 to 14.6.1993 and collected various pieces of evidence. Thereafter, a preliminary inquiry was conducted by the Special Officer (Vigilance), High Court and his report having been placed before the Chamber Meeting held on 16.9.1993, a decision to hold a regular departmental inquiry against the delinquent for imposing major penalty as provided in Rule 6 of the Gujarat Civil Services (Discipline and Appeal) Rules, 1976 was taken.
8.3. Accordingly, charges were served on the delinquent on 7.11.1997. The delinquent was served with the statement of imputation and the list of witnesses and documents. The statement of imputation which was served upon the delinquent, reads as under:
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Mr.N.R.Patel, was working as Chief Judicial Magistrate, Jamnagar (now Civil Judge (S.D.), Rajkot).
While Mr. N.R.Patel was working as Chief Judicial Magistrate, Jamnagar, for the period of 1/5/1992 to 23/6/1993: Two Criminal Cases No.1059/92 and 2103/87, for the offences punishable under Section 135 of the Customs Act, 1962, were pending against the accused, viz 1) Yusuf Haji Abdulla Bhaya: 2) Hasam Abdulla Bhaya: 3) Abdul Jakub Sanghar: 4) Adam Kasam Sanghar: 5) Hasam Sidiq Mokha (Bhadela); 6) Abdul Husen Arab; 7) Gani Hasam Bhadela (Dalej); And 1) Haji Ismail Sumbhania; 2) Natha Khima Varu; 3) Dadu Karsan Chavda; 4) Ala Malde Ahir; 4 A) Jesha Natha Ahir; 5) Taiyab Mamad Sandhi; 6) Gogan Seva Koli; 7) Devsi Gogan;
8) Dosa Gogan Koli; 9) Deva Dohya Kagadia; 10) Bhimsi Laxman; 11) Hamir Sajan Karangia (Aher); 12) Hamir Jeva Mer; 13) Arjan Mula Modhwadia; 14) Sajan Harbhan: 15) Devsi Bhima Mer; 16) Nagan Malu, respectively in the Court of Chief Judicial Magistrate, Jamnagar, out of the said two cases complaint in the Criminal Case No.1059/92, was filed on 13/3/1992 by Customs Department, and no progress was made in the matter till 17/11/1992.
That one Mr. A.R.Aggrawal, who was working in the office of Pavan Travels in Jamnagar Branch, was known to Mr. N.R.Patel, as he was travelling between Kalavad and Jamnagar, in the bus of Pavan Travels, and the accused No.1 of Cri. Case No.1059/92, viz. Yusuf Patel, was also known to Mr. A.R.Aggrawal, as he used to travel in the bus of Pavan Travels for going to Bombay.
While the said case was pending, about 8 months prior to 14/6/1993, Yusuf Patel, went to the office of Pavan Travels and enquired from Mr. Ajay R. Aggrawal, regarding his relations with Magistrate, Shri N.R.Patel whereupon Mr. Aggrawal replied that he had relations with Mr. N.R.Patel, therefore, Mr. Yusuf Patel told Mr. Aggrawal that his two cases were pending in the Court of Mr. N.R.Patel and he wanted Mr. Aggrawal to have a talk with Mr. Patel, for settlement of the cases. Mr. Aggrawal, asked Mr. Yusuf Patel to come after two to four days. On the next day Mr. Aggrawal asked to Magistrate Mr. N.R.Patel to show favour to the accused Yusuf Patel, in the two cases, and Mr. N.R.Patel, demanded bribe of Rs.5 lacs from Yusuf Patel, through said Mr. Aggrawal. After two days, Yusuf Patel, went to Mr. Aggrawal who told him that Mr. N.R.Patel had demanded Rs. 5 lacs to settle both the cases. But the said Yusuf Patel, agreed to pay Rs. 2 Lacs, to Mr. N.R.Patel, and agreed to pay Rs. One lakh, initially for the case regarding smuggling of Page 31 of 41 31 of 82 C/SCA/12040/2007 JUDGMENT Silver Bars, i.e. in Cri. Case No.1059/92, and told the other case be kept pending.
Mr. Aggrawal, told Mr. Yusuf Patel, to come after two days, and after Mr. Yusuf Patel left, Mr. Aggrawal informed Mr. N.R.Patel, accordingly, and Mr. N.R.Patel, agreed to the proposal made by the accused, Yusuf Patel, and told Mr. Aggrawal to inform him on telephone after collecting Rs. One Lac from the accused.
After about 2 days, Yusuf Patel went to the office of Mr. Aggrawal, who told him that Mr. N.R.Patel Saheb was given his consent therefore Mr. Yusuf Patel told Mr. Aggrawal that he will handover the money to Mr. Aggrawal, thereafter three to four days accused Yusuf Patel went to the office of Mr. Aggrawal, in Maruti Car No.GCJ255, and handed over Rs. One Lac to Mr. Aggrawal, for delivering the same to Mr. N.R.Patel. Immediately thereafter Mr. N.R.Patel, was informed on telephone at his residence by Mr. Aggrawal, that he had received Rs.One lac, on his behalf and Mr. N.R.Patel told him that after the Court Hours, he will collect the amount from him and accordingly, in between 7.30 p.m. And 8.00 p.m. Mr. N.R.Patel went to the office of Mr. Aggrawal and collected the said amount of Rs. One lac from Mr. Aggrawal and left the office of Mr. Aggrawal. Thereafter, though the case of the Years from 1981 to 1991 were pending in his Court, even against the under trial prisoners, suddenly the matter was taken up for which Mr. N.R.Patel had accepted the said bribe amount and in pre charge proceedings. Mr. N.R.Patel examined nine witnesses. The agreements were heard on charge on date 1/2/1993 and on 2/2/1993 and then on 6/2/1993 Mr. N.R.Patel pronounced an order discharging the said principal accused No.1, Yusuf Haji Abdulla Bhaya @ Yusuf Patel.
This fact was narrated by Mr. Aggrawal to his friend Mr. Haribhai Soni, resident of Jamnagar, in a casual manner.
About 6 months prior to 14/6/1993, Mr. Haribhai Soni went to the office of Mr. Aggrawal and told him that one Hamirbhai Ahir is also facing the similar case as of Mr. Yusuf Patel pending in the Court of Mr. N.R.Patel and that also to be settled with Mr. N.R.Patel saheb. At the instance of Mr. Haribhai Soni to show favour to the accused viz. Mr. Hamir Ahir, in Criminal Case No.2103/87, pending in the Court of Mr. N.R.Patel for offence punishable under Section 135 of Custom Act, 1962, said Mr. A.R.Aggrawal telephoned Mr. N.R.Patel and Mr. N.R.Patel, demanded bribe of Rs.75,000/ for showing favour to the accused, Hamirbhai Ahir, through Mr. A.R.Aggrawal. Mr. A.R. Aggrawal, informed Mr. Haribhai accordingly.
After about 15 days, Mr. Aggrawal, went to the house of Mr. Haribhai to collect the Video game at that time, Mr. Haribhai paid Rs.50,000/ to Page 32 of 41 32 of 82 C/SCA/12040/2007 JUDGMENT Mr. Aggrawal, for paying the said amount to Mr. N.R.Patel, and Mr. N.R.Patel was informed at his residence on phone by Mr. Aggrawal that he had received the amount on behalf of Mr. N.R.Patel. Thereupon, Mr. N.R.Patel told Mr. Aggrawal that his brother Mr. Jayesh would collect the money from Mr. Aggrawal and on the same day, in the evening, Mr. N.R.Patel's younger brother Jayesh went to the office of Mr. Aggrawal, and collected the said amount. After about 15 to 20 days, at about 11.00 a.m., Mr. Haribhai Soni, gave the balance of the amount of Rs.25,000/ to Mr. Aggrawal, for paying it to Mr. N.R.Patel, and on receiving message from Mr. Aggrawal, about receipt of the amount, Mr. N.R.Patel collected the said amount through his brother Mr. Jayesh.
Thereafter, as Mr. N.R.Patel received the bribe amount, the matter was taken up by Mr. N.R.Patel hastily and during the pre charge proceedings he recorded the evidence of 22 witnesses, though the case for the Years 1981 to 1991 were pending in the Court, including the cases against the under trial prisoners.
The Jamnagar police raided the house of the said accused Hamir Ahir and in the search of the house collected the said amount through his brother Mr. Jayesh. The carried out by the police a note book containing the accounts maintained by the said accused was recovered wherein two payments are shown to have been made to Mr. N.R.Patel, one on 29/12/1992 of Rs. 50,000/ and another on 16/1/1993 of Rs.25,000/.
That two to three days after 8/6/1993, Mr. N.R.Patel, had enquired from Mr. Jeblia, Dy. S.P. on telephone as to whether Mr. Hamir was arrested and also requested Mr. Jeblia, Dy. S.P. to take care of him, if anything is found against him and after the news regarding seizure of note book from the house of Mr. Hamir was broken, Mr. N.R.Patel had again made a telephone call to Mr. Jeblia, Dy. S.P. and enquired as to whether his name appeared in the note book and whether he could see the note book but Mr. Jeblia, Dy. S.P. replied that note book has been taken by the D.I.G., Ahmedabad.
On 14/6/1993, Mr. N.R.Patel, had telephonic talk with Mrs. Prafula, wife of Mr. Aggrawal and Mr. N.R.Patel told her "officers from the High Court have come and tell vikki he should not involve me by making any statement before them".
That Mr.N.R.Patel, had sent two persons to the house of Mr. Aggrawal, who told Mr. Aggrawal to telephone Mr. N.R.Patel, from outside. But Mr. Aggrawal was apprehending danger to his life, so he refused to go out for telephoning to Mr. N.R.Patel.
On 20/6/1993, at night time Mr. N.R.Patel, along with his brother had Page 33 of 41 33 of 82 C/SCA/12040/2007 JUDGMENT gone to the house of Mr. Aggrawal, with a writing wherein it was written that D.S.P. Mr. Jha and Dy. S.P. Mr. Jeblia had threatened Mr. Aggrawal that they will file a false case of keeping AK56 Rifle, and would arrest Mr. Aggrawal under TADA. Therefore, under that fear, Mr. Aggrawal had filed the affidavit against Mr. N.R.Patel, but Mr. Aggrawal did not sign the same as his previous affidavit filed against Mr. N.R.Patel, was made without any fear or pressure and at his free will.
On 27/6/1993, Mr. N.R.Patel's brother Mr. Jayesh at the instance of Mr. N.R.Patel, telephoned Mr. Aggrawal to handover the copy of the affidavit, filed against Mr. N.R.Patel, but the same was not supplied as he had no copy of the same, and thereby:
a) Mr. N.R.Patel indulged in corrupt practice
b) Mr. N.R.Patel, was guilty of dereliction in discharging his judicial
functions and;
c) Mr. N.R.Patel, acted in a manner unbecoming of a Judicial
Officer.
The above acts of Mr. N.R.Patel, tantamount to acts unbecoming of a Judicial Officer, and are acts of grave misconduct which are violative of the provisions contained in Rule 3 of the Gujarat Civil Services (Conduct) Rules, 1971."
8.4. That the delinquent took inspection of relevant records on receipt of the chargesheet and tendered his statement of defence on 18.3.1997. As the statement of defence and the grounds stated therein were not found acceptable, the Disciplinary Authority decided to proceed further with the inquiry. One Shri C.S. Oza, City Civil Court Judge, Ahmedabad was appointed as Inquiry Officer. In his report dated 29.7.1998 he held that the charges against the delinquent were not proved. The report dated 29.7.1998 was placed along with relevant papers before the Disciplinary Committee of the High Court and the Disciplinary Committee found that the sufficient opportunity is not given to the department to prove the case and if no sincere efforts were made by the Inquiry Officer to secure the presence of the important witnesses of the case and the Disciplinary Authority also pointed out that the report submitted by the Inquiry Officer cannot be accepted and in that Page 34 of 41 34 of 82 C/SCA/12040/2007 JUDGMENT view of the matter case deserves remand so as to give opportunity to department to prove its case. The Disciplinary Authority also observed that inquiry has been conducted in slip shod manner. Observing the above, the High Court / Disciplinary Authority remitted the case to the Inquiry Officer so as to enable the department to prove its case. That thereupon further inquiry was conducted by Shri A.J. Bhatt, City Civil Court, Judge, Ahmedabad who examined remaining witnesses and vide report dated 23.9.1997 held that the charges proved established. That thereafter after giving an opportunity to the petitioner to make submission against the report submitted by the Inquiry Officer and after issuing show cause notice to the petitioner show cause as to why the petitioner should not be dismissed from service, by a speaking reasoned order the Disciplinary Authority has passed the impugned order dismissing the petitioner from service by holding that cumulative effect on appreciation of the entire evidence goes to show that the delinquent conducted himself in a manner which was not befitting a Judicial Officer and the evidence goes to point towards a conduct of having indulged in corrupt practice and in pursuance of receipt of illegal gratification matters of Yusuf Patel and Hamri Sajan. That thereafter, the State of Gujarat has passed consequential order on the basis of order passed by the Disciplinary Authority (High Court) which are under challenge before this Court.
9.0. Challenge to impugned order of dismissal passed by the Disciplinary Authority 9.1. The impugned order of dismissal passed by the Disciplinary Authority is challenged by the petitioner on the ground that assuming that the Disciplinary Authority was justified in not accepting the inquiry report submitted by the earlier Inquiry Officer exonerating the petitioner Page 35 of 41 35 of 82 C/SCA/12040/2007 JUDGMENT and remanding the matter even by appointing another Inquiry Officer, as the remand was for further inquiry only, disciplinary authority while passing the order of remand for further inquiry, disciplinary authority confirmed the findings of the earlier Inquiry Officer which were on appreciation of evidence of Shri Jebaliyas and that the Inquiry Officer and Disciplinary Authority were required to confine themselves as to whether allegations and charges are proved on the basis of evidence that has given in further inquiry. It is the case of the petitioner that earlier Inquiry Officer exonerated the petitioner on the basis of Shri Jebaliya evidence and even after further inquiry, solely on the basis of Shri Jebaliya evidence the allegations and the charges are held proved by Inquiry Officer and the Disciplinary Authority, which is not permissible. The aforesaid cannot be accepted. From the order of remand dated 24.12.1998 passed by the Disciplinary Authority, it cannot be said that the Disciplinary Authority as such accepted the report of the First Inquiry Officer (Shri C.S. Oza) that on the basis of the Shri Jebaliya's evidence allegations and charges did not stand proved. There is no such finding at all and / or even from the order of remand no such impression can be gathered. From the order of remand, it appears that on the contrary, it has been specifically observed that inquiry has been conducted in slip shod manner. While admitting the case of the Inquiry Officer, Disciplinary Authority has observed as under:
The High Court has taken into consideration the relevant papers as well as contents of the report submitted by the Inquiry Officer. In the High Court's opinion, though the then Special Officer (Vigilance), High Court had recorded the statements of as many as seven witnesses, no sincere attempt was made by the Inquiry Officer to secure their presence for the purpose of Inquiry. The Inquiry Officer has given reasons in para 10 of the report to justify non examination of the witnesses Musa Ismail, Peon, District Court, Jamnagar. Similarly, the Inquiry Officer has recorded reasons in para 11 justifying nonexamination of the witness Hamir Sajan Aher who had made the statement before the Special Officer Page 36 of 41 36 of 82 C/SCA/12040/2007 JUDGMENT (Vigilance), High Court mentioning that, he had paid a sum of Rs.75000/ to the delinquent. The Inquiry Officer had recorded reasons in para 12 of the report as to why the witness Ajay Ramprasad Agrawal could not be examined at the Departmental Inquiry. In the High Court's view, those reasons are not valid at all and creates an impression that the inquiry has been conducted in slip shod manner. It may be stated that, Musa Ismail is discharging duties as Peon in the District Court, Jamnagar and his presence could have been easily secured, if, the Inquiry Officer had addressed request letter to the learned District Judge of Jamnagar. Similarly, Hamir Sajan Ahir who is the main witness has not been examined on spacious ground, that the summons not be served at his address. Record does not indicate that any sincere attempt was made by the Inquiry Officer to serve summons on witness Hamir Sajan Ahir. Again reasons given by the Inquiry Officer for non examination Ajay Ramprasad Agrawal can hardly be said to be valid reasons at all. The High Court notes that, Ajay Ramprasad Agrawal at the relevant time was serving with Pavan Travels, and therefore, by making inquiry with responsible officer of Pavan Travels , the said witness could have been served with summons. With reference to the Departmental Inquiry against the delinquent, a sufficient opportunity is not given to the Department to prove the case and no sincere efforts were made by the Inquiry Officer to secure presence of important witnesses in the case.
The High Court is of the opinion that report submitted by the Inquiry Officer cannot be accepted and in any view of the matter, the cases deserves remand so as to given opportunity to be Department to prove its case.
Having regard to the facts of the case, the High Court has no option, but to remit the case to the Inquiry Officer for further inquiry as provided under Rule 10 of the Gujarat Civil Services (Discipline and Appeal) Rules, 1971. Accordingly, the matter is remitted to the Inquiry Officer for further inquiry. It is directed that all and sincere efforts shall be made by the Inquiry Officer to serve summons on the witnesses whose statements were recorded by the Special Officer (Vigilance), High Court and who could not be examined at the Departmental Inquiry.
9.2. It is true that in the operative portion of the order of remand it is observed that the matter is remitted to the Inquiry Officer for further inquiry. However, the same is required to be considered considering the matter of remand as a whole and the observations and Page 37 of 41 37 of 82 C/SCA/12040/2007 JUDGMENT findings given by the Disciplinary Authority. Considering the order of remand as a whole and the observations made in the said order, it appear to us that the Disciplinary Authority (High Court) remitted the case to the Inquiry Officer by not accepting the report submitted by the Inquiry Officer and so as to give opportunity to the department to prove its case meaning thereby the case was remitted to the Inquiry Officer as a whole and therefore, it was open for the Inquiry Officer Shri A.J. Bhatt to consider the case as a whole and to consider the entire evidence on record inclusive of evidence of Shri Jebaliya's and it was open for the Inquiry Officer Shri A.J. Bhatt to appreciate the entire evidence on record. Therefore, as such no error or illegality has been committed by the Inquiry Officer Shri A.J. Bhatt in appreciating and considering the deposition of Shri Jebaliya's and holding the charge against the petitioner proved.
9.3. That on appreciation of entire evidence on record and cumulative effect of appreciation of entire evidence, the Inquiry Officer has come to the definite finding that the delinquent conducted himself in a manner which was not befitting the Judicial Officer. He has also come to the conclusion that evidence goes to point towards a conduct of having indulged in corrupt practice and in pursuance of receipt of illegal gratification matters of Yusuf Patel and Hamri Sajan were taken up out of board and that the said Yusuf Patel accused in Criminal Case No.1059 of 1992, came to be discharged while remaining accused were charged with the offences for which they were arraigned. The Inquiry Officer has also specifically observed that in fact it was a fictitious circumstances that before the criminal case No. 2103 of 1987 could be decided the diary came to be seized, Vigilance Inquiry was initiated, delinquent was transferred out of Jamnagar. The finding recorded by the Inquiry Officer are thus on appreciation of evidence and considering the cumulative Page 38 of 41 38 of 82 C/SCA/12040/2007 JUDGMENT effect and on appreciation of entire evidence.
10. The Hon'ble Apex Court, with regard to the factual findings of the inquiry officer and disciplinary authority has, in case between Y.P. Sarabhai vs. Union Bank of India & another reported in 2006(5) SCC 377, held that: This Court has repeatedly held that the factual finding of the disciplinary authority after holding a detailed enquiry and after going through elaborate evidence is not assailable in the courts unless the breach of principles of natural justice or the violation of any rules or any material irregularity on the face of record is alleged and shown. However, in this case the High Court in the jurisdiction under Article 226 of the Constitution of India has again gone into all aspects of the enquiry in detail and has come to the same factual finding as the disciplinary authority and the Appellate Authority. Such concurrent findings by three different authorities including the High Court should not be disturbed by this Court under Article 136 of the Constitution of India. We, therefore, have no other option except to dismiss this appeal. Accordingly, the appeal stands dismissed.
11. We are not sitting in appeal over the findings and the decision of the inquiry officer and it is not within the purview of judicial review to examine the sufficiency of evidence except lack or absence of evidence or to decide about the propriety of inquiry officers decision to believe one piece of evidence over another.
12. At this stage, we consider it appropriate to refer to the law declared Page 39 of 41 39 of 82 C/SCA/12040/2007 JUDGMENT by the Honble Apex Court, on this point, in the judgment between High Court of Judicature, Bombay v/s Shashikant Patel (supra) wherein the Honble Apex Court has observed that if the inquiry has been properly conducted, then, as per the settled legal position, if there is some legal evidence on which findings can be based, then adequacy or even reliability of that evidence is not a matter to be canvassed before the High Court in petition under Article 226.
13. In present case, a fair and legal inquiry has been conducted and there has been no dispute or grievance about the legality or propriety of inquiry and on examination of the material we have already come to the conclusion that this is not a case which can be considered a no evidence case.
14. With regard to the scope of interference by the High Court in jurisdiction under Article 226 of the Constitution with the Hon'ble Apex Court in case between State of U.P. & Another vs. Rajkishore Yadav & Another reported in (2006) 5 SCC 673 held that:
...It is a settled law that the High Court has limited scope of interference in the administrative action of the State in exercise of extraordinary jurisdiction under Article 226 of the Constitution of India and, therefore, the findings recorded by the enquiry officer and the consequent order of punishment of dismissal from service should not be disturbed... (emphasis supplied)
15. In the facts of the case reference may also be made to the judgment of the Apex Court in case between Chairman & MD V.S.P. vs. Goparaju Shri Prabhakara Hari Babu reported in 2008(5) SCC 569 wherein the Page 40 of 41 40 of 82 C/SCA/12040/2007 JUDGMENT Apex Court has in paragraph No. 17 and 17.1 observed as under:
17. Once it is found that all the procedural requirements have been complied with, the courts would not ordinarily interfere with the quantum of punishment imposed upon a delinquent employee. The Superior Courts only in some cases may invoke the doctrine of proportionality. If the decision of an employer is found to be within the legal parameters, the jurisdiction would ordinarily not be invoked when the misconduct stands proved. (emphasis supplied) 17.1 The High Court in exercise of its jurisdiction under Article 226 of the Constitution of India also cannot, on the basis of sympathy or sentiment, overturn a legal order.
16. Since we have not found any infirmity in the conclusions of the inquiry officer and have not been able to convince ourselves to accept that the conclusions are not based on any evidence, we are also not able to hold that the High Court was not justified in recommending the penalty of dismissal. In the facts of the case, we are of the view that the penalty recommended by the Court was eminently proper.
17. The contentions do not merit any interference. Petition does not deserve to be entertained.
18. For the reasons recorded above, we are not inclined to accept the petition. The petition fails and deserves to be rejected. The petition is accordingly rejected. No costs.
sd/ (M.R.SHAH, J.) sd/ (S.H.VORA, J.) Kaushik Page 41 of 41 41 of 82 C/SCA/12040/2007 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 12040 of 2007 FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE S.H.VORA ========================================= A Whether Reporters of Local Papers may be allowed to see the judgment ?
2. To be referred to the Reporter or not ?
3. Whether their Lordships wish to see the fair copy of the judgment ?
4. Whether this case involves a substantial question of law as to the interpretation of the constitution of India, 1950 or any order made thereunder ?
5. Whether it is to be circulated to the civil judge ?
============================================= N.R.PATEL....Petitioner(s) Versus HIGH COURT OF GUJARAT & 1....Respondent(s) ============================================= Appearance:
MR. K.M. PATEL SR. ADV. WITH MR VAIBHAV A VYAS, ADVOCATE for the Petitioner(s) No. 1 MS. NISHA THAKORE ASSIT. GOVERNMENT PLEADER for the Respondent(s) No. 2 LAW OFFICER BRANCH, ADVOCATE for the Respondent(s) No. 1 MR. SHALIN MEHTA SR. ADV. WITH MR HEMANG M SHAH, ADVOCATE for the Respondent(s) No. 1 RULE SERVED for the Respondent(s) No. 2 ============================================= CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE S.H.VORA Date : 11.1.2013 / 20.11.2014 ORAL JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH) 1.0. By way of this petition under Article 226 of the Constitution of India the petitioner has prayed for an appropriate writ, direction and Page 1 of 41
42 of 82 C/SCA/12040/2007 JUDGMENT order to quash and set aside the departmental inquiry conducted against him by the Disciplinary Authority (hereinafter referred to as the "High Court") on its administrative side as well as impugned order dated 5.9.2006 passed by the High Court dismissing the petitioner from service as well as consequential order dated 5.10.2006 passed by the Government of Gujarat.
2.0. The facts leading to the present petition in nutshell are as under:
2.1. That initially the petitioner was appointed as Civil Judge (J.D.) and Judicial Magistrate First Class in the year 1981 and thereafter he was promoted in the year 1991. That at the relevant time the petitioner was working as Chief Judicial Magistrate, Jamnagar. That the petitioner was served with the chargesheet dated 7.1.1997 for the misconduct alleged to have been committed by him, as a Judicial Officer while working as Chief Judicial Magistrate, Jamnagar. That the departmental inquiry was initiated against the petitioner on the following charges:
2.2. Two Criminal Cases No.1059 of 1992 and 2103 of 1987, for the offences punishable under Section 135 of the Customs Act, 1962 were pending against the accused viz. (1) Yusuf Haji Abdulla Bhaya; (2) Hasan Abdulla Bhaya; (3) Abdul Jakub Sanghar; (4) Adam Kasam Sanghar; (5) Hasan Sidiq Moha (Bhadela); (6) Abdul Hasan Arab; (7) Gani Hasan Bhadela (Dahej) and (1) Haji Ismail Sumbhania; (2) Natha Khima Varu; (3) Dadu Karsan Chavda; (4) Ala Malde Ahir; (4A) Jesha Natha Ahri (5) Taiyab Mamad Sandhi (6) Gogan Sava Koli (7) Devsi Gogan (8) Dosa Gogan Koli (9) Deva Dohya Kagadia; (10) Bhimsi Laxman; (11) Hamir Sajan Karangia (Aher) (12) Hamir Jeva Mer; (13) Page 2 of 41 43 of 82 C/SCA/12040/2007 JUDGMENT Arjan Mulu Modhwadia (14) Sajan Harbhan; (15) Devsi Bhima Mer;
(16) Nagan Mulu, respectively, in the Court of Chief Judicial Magistrate, Jamnagar out of the said two cases complaint in the Criminal Case No.1059 of 1992, was filed on 13.3.1992 by Customs Department and no progress was made in the matter till 17.11.1992.
2.3. That one Mr. A.R. Aggrawal, who was working in the office of Pavan Travels in Jamnagar Branch, was known to Mr. N.R. Patel, as he was travelling between Kalavad and Jamnagar, in the bus of Paval Travels and the accused no.1 of Criminal Case No.1059 of 1992 viz. Yusuf Patel, was also known to Mr. A.R. Aggrawal, as he used to travel in the bus of Pavan Travels, for going to Bombay.
2.4. While the said case was pending, about 8 months prior to 14.6.1993, Yusuf Patel, went to the office of Pavan Travels and enquired from Mr. Ajay R. Aggrawal, regarding his relations with Magistrate, Shri N.R. Patel, whereupon Mr. Aggrawal replied that he had relations with Mr. N.R. Patel, therefore, Mr. Yusuf Patel, told Mr. Aggrawal that his two cases were pending in the Court of Mr. N.R. Patel and he wanted Mr. Aggrawal to have a talk with Mr. Patel, for settlement of the cases. Mr. Aggrawal, asked Mr. Yusuf Patel to come after two to four days. On the next day, Mr. Aggrawal asked the Magistrate Mr. N.R. Patel, to show favour to the accused Yusuf Patel in the two cases and Mr. N.R. Patel, demanded bribe of Rs. 5 lacs from Yusuf Patel, through said Mr. Aggrawal.
2.5. After, two days Yusuf Patel, went to Mr. Aggrawal, who told him that Mr. N.R. Patel, had demanded Rs. 5 lacs to settle both the cases. But the said Yusuf Patel, agreed to pay Rs. 2 lcas, to Mr. N.R. Patel and agreed to pay Rs. 1 lac, initially for the case regarding smuggling of Page 3 of 41 44 of 82 C/SCA/12040/2007 JUDGMENT Silver Bars i.e. in Criminal Case No.1059 of 1992 and told the other case be kept pending.
2.6. Mr. Aggrawal, told Mr. Yusuf Patel, to come after two days and after Mr. Yusuf Patel left Mr. Aggrawal informed Mr. N.R. Patel, accordingly, and Mr. N.R. Patel, agreed to the proposal made by the accused, Yusuf Patel and told Mr. Aggrawal to inform him on telephone after collecting Rs. One lac from the accused.
2.7. After about two days, Yusuf Patel went of the office of Mr. Aggrawal, who told him that Mr. N.R. Patel Saheb has given his consent therefore, Mr. Yusuf Patel told Mr. Aggrawal that he will hand over the money to Mr. Aggrawal, thereafter three to four days accused Yusuf Patel went to the office of Mr. Aggrawal, in Maruit Car No. GCJ255, and handed over Rs. One lac to Mr. Aggrawal, for delivering the same and to Mr. N.R. Patel. Immediately thereafter, Mr. N.R. Patel, was informed on telephone at this residence by Mr. Aggrawal, that he had received Rs. One lac, on his behalf and Mr. N.R. Patel told him that after the Court hours, he will collect the amount from him and accordingly, in between 7.30 p.m. And 8.00 p.m, Mr. N.R. Patel went to the office of Mr. Aggrawal and collected the said amount of Rs. One lac from Mr. Aggrawal and left the office of Mr. Aggrawal. Thereafter though the case of the yeas from 1981 to 1991 were pending in his Court, even against the under trial prisoners, suddenly, the matter was taken up for which Mr. N.R. Patel had accepted the said bribe amount and in pre charge proceedings, Mr. N.R. Patel examined nine witnesses. The arguments were heard on charge on date 1.2.1993 and on 2.2.1994 and then on 6.2.1993 Mr. N.R. Patel pronounced an order discharging the said principal accused no.1, Yusuf Haji Abdulla Bhaya & Yusuf Patel.
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This fact was narrated by Mr. Aggrawal to his friend Mr. Haribhai Soni, resident of Jamnagar, in a casual manner.
2.8. About six months prior to 14.6.1993, Mr. Haribhai Soni went to the office of Mr. Aggrawal and told him that one Hamirbhai Ahir is also facing the similar case as of Mr. Yusuf Patel, pending in the Court of Mr. N.R. Patel and that is also to be settled with Mr. N.R. Patel Saheb. At the instance of Mr. Haribhai Soni to show favour to the accused viz. Mr. Hamir Ahir in Criminal Case No.2103 of 1987, pending in the Court of Mr. N.R. Patel for offences punishable under Section 135 of the Customs Act, 1962 said Mr. A.R. Agrawal telephoned Mr. N.R. Patel and Mr. N.R. Patel demanded bribe of Rs.75000/ for showing favour to the accused, Hamirbhai Ahir through Mr. A.R. Aggrawal. Mr. Aggrawal, informed Mr. Haribhai accordingly.
2.9. After about 15 days, Mr. Aggrawal went to the house of Mr. Haribhai to collect the Video game at that time Mr. Haribhai paid Rs.50,000/ to Mr. Aggrawal, for paying the said amount to Mr. N.R. Patel and Mr. N.R. Patel, was informed at this residence on phone by Mr. Aggrawal that he had received the amount on behalf of Mr. N.R. Patel. Thereupon, Mr. N.R. Patel told Mr. Aggrawal that his brother Mr. Jayesh would collect the money from M. Aggrawal and on the same day, in the evening Mr. N.R. Patel's younger brother Jayesh went to the office of Mr. Aggrawal and collected the said amount. After about 15 to 20 days at about 11.00 a.m. Mr. Haribhai Soni, gave the balance of the amount of Rs.25000/ to Mr. Aggrawal for paying it to Mr. N.R. Patel and on receiving message from Mr. Aggrawal about receipt of the amount, Mr. N.R. Patel collected the said amount through his brother Mr. Jayesh.
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2.10. Thereafter, as Mr. N.R. Patel received the bribe amount, the matter was taken up by Mr. N.R. Patel hastily and during the precharge proceedings the recorded the evidence of 22 witnesses, though the case for the years 1981 to 1991 were pending in his Court, including the cases against the under trial prisoners.
The Jamnagar Police raided the house of the said accused Hamir Ahir and in the search of the house carried out by the police a note book containing the accounts maintained by the said accused was recovered wherein two payments are shown to have been made to Mr. N.R. Patel, one on 29.12.1992 of Rs.50,000/ and another on 16.1.1993 of Rs.25000/.
2.11. That two to three days after 8.6.1993, Mr. N.R. Patel had enquired from Mr. Jeblia, Dy.S.P, on telephone as to whether Mr. Hami, was arrested and also requested Mr. Jeblia, Dy.Sp to take care of him, if anything is found against him and after the news regarding seizure of note book from the house of Mr. Hamir was broken, Mr. N.R. Patel had again made a telephone call to Mr. Jeblia Dy.Sp and enquired as to whether his name appeared in the note book and whether he could see that note book but Mr. Jeblia, Dy. Sp replied that note book has been taken by the D.I.G, Ahmedabad.
On 14.6.1993, Mr. N.R. Patel, had telephonic talk with Mrs. Prafula, wife of Mr. Aggrawal and Mr. N.R. Patel, told her "officers from the High Court have come and tell Vikki he should not involve me by making any statement before them".
2.12. That Mr. N.R. Patel, had sent two persons to the house of Mr. Aggrawal, who told Mr. Aggrawal to telephone Mr. N.R. Patel from Page 6 of 41 47 of 82 C/SCA/12040/2007 JUDGMENT outside. But Mr. Aggrawal, was apprehending danger to his life, so he refused to go out for telephoning to Mr. N.R. Patel.
2.13. On 20.6.1993, at night time Mr. N.R. Patel, alongwith his brother had gone to the house of Mr. Aggrawal, with a writing wherein it was written that D.S.P Mr. Jha and Dy. Sp Mr. Jeblia had threatened Mr. Aggrawal that they will file a false case of keeping AK56 Rifle and would arrest Mr. Aggrawal under TADA. Therefore, under that fear, Mr. Aggrawal had filed the Affidavit against Mr. N.R. Patel;, but Mr. Aggrawal did not sign the same as his previous Affidavit filed against Mr. N.R. Patel was made without any fear or pressure and at his free will.
2.14. On 27.6.1993, Mr. N.R. Patel 's brother, Mr Jayesh at the instance of Mr. N.R. Patel, telephoned Mr. Aggrawal to hand over the copy of the Affidavit filed against Mr. N.R. Patel, but the same was not supplied as he had not copy of the same and thereby;
(a). Mr. N.R. Patel indulged in corrupt pratice;
(b). Mr. N.R. Patel, was guilty of dereliction of discharging his judicial functions and;
(c). Mr. N.R. Patel, acted in a manner unbecoming of a Judicial Officer.
2.15. The above acts of Mr. N.R. Patel, tantamount to act unbecoming of a Judicial Officer, and are acts of grave misconduct which are violative of the provisions contained in Rule 3 of the Gujarat Civil Services (conduct) Rules, 1971.
2.16. That the petitioner denied the charges levelled against him and submitted his defence statement on 18.3.1997. That on receipt of such defence statement of the petitioner, the High Court was of the Page 7 of 41 48 of 82 C/SCA/12040/2007 JUDGMENT opinion that further inquiry in the matter was required and therefore, one Shri C.S. Oza, Judge, City Civil Court, Ahmedabad was appointed as Inquiry Officer on 23.9.1997. That the Inquiry Officer came to the conclusion that the charges levelled against the petitioner are not proved and accordingly recorded his finding to that effect and submitted his inquiry report to the High Court on 29.7.1998.
2.17. That the High Court did not agree with the said inquiry report submitted by the Inquiry Officer and exercise powers under Section 10 of the Gujarat Civil Services (Discipline and Appeal) Rules 1971 remanded the matter to the Inquiry Officer and the matter was entrusted to another person Shri A.J. Bhatt, Judge, City Civil Court, Ahmedabad by order dated 24.12.1998. That by passing order dated 24.12.1998 the High Court specifically pointed out that report submitted by Inquiry Officer cannot be accepted and the case deserve remand, so as to give opportunity to the department to prove its case. That after the remand the petitioner was placed under suspension vide order dated 30.4.1999. That the petitioner participated in the inquiry on remand and as such did not challenge the further inquiry / inquiry on remand pursuant to the order dated 24.12.1998 passed by the High Court on its administrative side and / or at the relevant time did not make any grievance with respect to the order dated 24.12.1998 not accepting the report of the earlier inquiry officer and passing an order of remand and entrusting the inquiry to another officer or appointing another inquiry officer.
2.18. Thereafter on conclusion of the inquiry and considering the entire material on record and on appreciation of entire evidence on record, inquiry officer came to the conclusion that charges levelled against the petitioner are proved and accordingly submitted its report Page 8 of 41 49 of 82 C/SCA/12040/2007 JUDGMENT dated 29.6.2001. It is to be noted that even before the inquiry officer the petitioner did submit the written representation in April 2000.
2.19. Thereafter copy of the inquiry report was forwarded to the petitioner along with show cause notice dated 7.6.2002 whereby the petitioner was called upon to show cause as to why the petitioner should not be dismissed from service. That the petitioner submitted his reply to the said show cause notice on 5.7.2002. That a personal hearing was also given to the petitioner. That thereafter, after considering the report submitted by the inquiry officer; reply given by the petitioner to the show cause notice and submission made by the petitioner during the personal hearing, by order dated 5.9.2006, disciplinary authority (High Court) has passed the impugned order of punishment dismissing the petitioner from service by holding that petitioner has indulged into corrupt practice. That thereafter, consequential order has been passed by the State Government by order dated 5.10.2006. Being aggrieved and dissatisfied with the impugned orders passed by the High Court dated 5.9.2006 and consequential order dated 5.10.2006 passed by the Government of Gujarat, the petitioner has preferred present Special Civil Application under Article 226 of the Constitution of India.
2.20. It is to be noted that in the present petition the petitioner has also challenged the departmental inquiry conducted against the petitioner by the High Court on its administrative side, despite the fact that he had participated in the departmental inquiry and at no point of time earlier he challenged the departmental inquiry.
3.0. Shri K.M. Patel, learned Senior Advocate appearing on behalf of the petitioner has vehemently submitted that at the time when the disciplinary authority (High Court) exercised the powers under Page 9 of 41 50 of 82 C/SCA/12040/2007 JUDGMENT Section 10 of the Rules and disagreed with the inquiry report which was in favour of the petitioner, no opportunity was given to the petitioner. It is submitted not only that but even the inquiry officer came to be changed and on remand the inquiry was handed over to another officer. It is submitted not only that even the copy of the order sending the matter to the another inquiry officer was also not given to the petitioner at the relevant time and the same was given subsequently. It is submitted that therefore, entire departmental inquiry initiated on remand is vitiated and against the principles of natural justice which deserves to be quashed and set aside. In support of his above submission, Shri K.M. Patel, learned Senior Advocate appearing on behalf of the petitioner has relied upon the decision of the Hon'ble Supreme Court in the case of Mathura Prasad vs. Union of India and Others reported in AIR 2007 SC 381.
3.1. It is further submitted by Shri K.M. Patel, learned Senior Advocate appearing on behalf of the petitioner that even otherwise upon remand of the matter for further inquiry, Disciplinary Authority ought not to have changed the Inquiry Officer, more particularly when the first inquiry officer was very much in service at the relevant time and continued in judicial service till September 2004. It is submitted that consistency and fair play required that the inquiry ought to have been remanded to the same inquiry officer for further inquiry and the inquiry officer ought not to have been changed.
In support of his above submission, he has relied upon the decision of the Hon'ble Supreme Court in the case of K.R. Deb vs. The Collector, Central Excise, Shillong reported in AIR 1971 SC 1447 (page 13 to 15).
3.2. It is further submitted by Shri K.M. Patel, learned Senior Page 10 of 41 51 of 82 C/SCA/12040/2007 JUDGMENT Advocate appearing on behalf of the petitioner that as such the disciplinary authority by not exercising the option of recording descanting finding against the finding of exoneration recorded by the Inquiry Officer in the first stage of inquiry as per Rule 10(2) of the Gujarat Civil Services (Discipline and Appeal) Rules, 1971 by directing further inquiry, by all inherent and necessary implications, accepted the position that on the basis of the evidence of two witnesses examined in the first stage of inquiry, including that of Shri B.S. Jebaliya, Deputy Superintendent of Police, the charges levelled against the petitioner are not proved. It is submitted that as such in the further inquiry three more witnesses were examined, whose evidence has not supported the case of the department. It is submitted that thus, even after the further inquiry, solely on the basis of Shri Jebaliya's evidence the allegations and charges are held proved both by Inquiry Officer and the Disciplinary Authority, which was already there and the Inquiry Officer submitted the report in the first stage of inquiry. It is submitted that it was not open for the disciplinary authority to take different view of allegations and charges being proved solely on the basis of Shri Jebaliya's evidence, when by all necessary implications the order directing further inquiry only be construed as acceptance of the report of First Inquiry Officer that on the basis of Shri Jebaliya's evidence allegations and charges do not stand proved. It is submitted that Inquiry Officer and Disciplinary Authority ought to have confined themselves as to whether the allegations and charges are proved on the basis of evidence that has come in further inquiry. It is submitted that since the evidence recorded in further inquiry does not establish and proved allegations and charges against the petitioner ought to have been exonerated.
In support of his above submission, learned advocate for the petitioner has heavily relied upon unreported judgment of the Hon'ble Page 11 of 41 52 of 82 C/SCA/12040/2007 JUDGMENT Supreme Court dated 9.10.2007 in Civil Appeal No. 29 of 2004 in the case of Gujarat State Financial Corporation vs. Dilip Ratilal Patel.
3.3. It is further submitted by Shri K.M. Patel, learned Senior Advocate appearing on behalf of the petitioner that even otherwise the findings recorded by the Inquiry Officer and the Disciplinary Authority are not based on legal excepted evidence but they are based on assumptions and presumptions.
3.4. It is submitted that in the whole of the examination in chief or even in his cross examination Shri Jehaliya has nowhere stated that he could recognize the voice of the delinquent on telephone and that he had not done any inquiry to ascertain as to whether or not the alleged telephones were made by the delinquent. It is submitted that the evidence only shows that someone had telephoned saying that the celler was N.R. Patel (delinquent) and therefore, it emerges that he had presumed that the delinquent had telephoned. It is submitted that therefore, even the allegations that the delinquent had made alleged two telephones to said Shri Jeabliya itself is not established and if considered in the light of possible grudges against the delinquent by the police there, Shri Jebaliya evidence is not maintainable at all.
It is submitted that alleged xerox copy of a page of allege seized note book/ diary from the house of Hamir Sajan is also not proved at all.
3.5. It is submitted that even the alleged author of diary / note book Shri Hamir Sajan is also examined by the Department, who has in no uncertain terms said that no search was carried out in his house in his presence and no such alleged diary /note book was seized and he has not kept any such alleged account and hand writings of the chit are also Page 12 of 41 53 of 82 C/SCA/12040/2007 JUDGMENT denied and the said chit is not proved by any other evidence whatsoever and requires to be absolutely ignored as it is no evidence.
3.6. It is further submitted by Shri Patel, learned Senior Advocate for the petitioner that the inquiry officer has recorded the finding against the petitioner solely relying upon the deposition of Shri Jebaliya relied upon his bare words and no support or corroboration is coming forth from any independent source. It is submitted that neither the inquiry officer or the disciplinary authority has appreciated the fact that from the very beginning as the police had grudge against the delinquent. It is submitted that there is sufficient material and evidence on record including evidence of Bench clerk Shri Chavda to believe that the police department was displeased and must be having grudge against the delinquent.
3.7. It is further submitted that statement of Shri Jebaliya before the Inquiry Officer does not implicate the delinquent as regards the imputations are concerned, except that a story of two alleged telephones and alleged chit stated to have been seized from the house of Hamir Sajan is told. It is submitted that both the said aspects are absolutely unbelievable. It is submitted that the evidence of Shri Jebaliya is vague and evasive as far as he does not give details as to when the search was conducted and who were the panchas and as to when the telephones were received and about the failure to ascertain whether delinquent had telephoned and failure to record the same in any reports or diary.
It is further submitted by Shri Patel, learned Senior Advocate for the petitioner that neither Shri Agrawal nor Shri Haribhai Soni, who allegedly paid the amount to Shri Agrawal have been examined in the inquiry.
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3.8. It is further submitted that the xerox copy of the page of diary allegedly recovered from Hamir Ahri has no evidentiary value. It is submitted that Hamir Sajan has not supported the case of the department.
3.9. It is further submitted by Shri Patel, learned Senior Advocate for the petitioner that as such allegations and charges are held proved by the Inquiry Officer and Disciplinary Authority on the basis of Shri Jebaliya's. It is submitted that evidence of Shri Jebaliya cannot be relied upon in view of the following facts.
(i). In first stage of Inquiry, evidence of Shri Jebaliya was not considered sufficient or reliable to support finding of guilt. There was no corroboration to his evidence in the further inquiry.
(ii). His evidence does not inspire confidence because there was no prior communication on telephone between petitioner and Shri Jehaliya nor Shri Jabaliya made any attempt to verify whether alleged telephone was from the petitioner or any one else. He did not make any note of the phone call in the station diary or personal diary.
(iii). Thus, as per the evidence of Shri Jehaliya he was not familiar with the voice of the petitioner. However, since the caller identified himself to be N.R. Patel, Magistrate, he had readily accepted that the caller was the petitioner and none else, without verification of any kind.
(iv). Further, there is absolutely no evidence that any such phone call was made to him. The evidence in this regard would have been easily available from the telephone department. However, no such evidence is produced on record, as no such phone call was in fact made by the petitioner.
(v). Not only that there is no scientific verification of voice to reach the conclusion that the voice of the speaker was none other than that of the Page 14 of 41 55 of 82 C/SCA/12040/2007 JUDGMENT petitioner.
(vi). He did not produced the original note book, not even the original chit either before the Vigilance Officer or before the Inquiry Officer. Not only that, he did not even certify the alleged chit to be a true copy of the original at the time of his producing the same before the Vigilance Officer. It is the case of the petitioner that the alleged chit was not certified by Shri Jebaliyas as he was aware that it was not a true copy, as the original did not exist.
(vii). The police had reason to harbour grudge against the petitioner, as the petitioner was very strict with police officers and had dealt with them sternly by issuing contempt notices, strictures etc. against them, which is a matter of record. Moreover, the petitioner had passed strictures/ observations in Bab Sheth's Murder Case, the investigation of which was supervised by Shri Jabaliya.
3.10. It is submitted that therefore, the petitioner was framed in the case in question by the police department through Shri Jabaliya. It is submitted that therefore, the petitioner ought to have been appropriately protected.
In support of his above submission, learned advocate for the petitioner has relied upon the decision of the Hon'ble Supreme Court in the case of Yoginath D. Bagde vs. State of Maharashtra reported in AIR1999 SC 3734 (para 51).
3.11. It is further submitted that during the course of further inquiry before the second Inquiry Officer, three more witnesses were examined, however no further material, incriminating or adverse to the petitioner, came on record, which would have warranted reconsideration of the ultimate conclusion recorded by the First Inquiry Officer. It is Page 15 of 41 56 of 82 C/SCA/12040/2007 JUDGMENT submitted that under these circumstances the second officer ought not to have come to the conclusion that the charges leveled against the petitioner are proved that too on the basis of the same material on which the First Inquiry Officer came to the conclusion that the charges are not proved. It is submitted that thus, the Second Inquiry Officer has exceeded his jurisdiction, and by not stopping there, further acted in absolute arbitrary manner by not referring to the reasoning / finding recorded by the First Inquiry Officer, much less dealing with the same. It is submitted that thus the Second Inquiry Officer has in fact held a Fresh Inquiry against the petitioner in the guise of further inquiry, which is not permissible in the eyes of law.
It is submitted that thus the change of Inquiry Officer has seriously prejudice the case of the petitioner. It is submitted that had the First Inquiry Officer not been replaced in that case, upon no further material, incriminating or adverse to the petitioner coming on record of the case, the same Inquiry Officer (First Inquiry Officer) would not have reversed his earlier findings.
3.12. It is further submitted by Shri Patel, learned Senior Advocate for the petitioner that as such Shri Hamir Sajan has not supported the case of the department. It is submitted that his statement has been relied upon on the ground that there is nothing on record to show that it was during custody. It is submitted that aforesaid is factually incorrect. It is submitted that it is undisputed position that his statement was recorded on 29.6.1993 while he was in police custody from 8.6.1993 to 1.7.1993 in TADA Case. He was deposed that he was beaten by the Police and his signature was obtained on blank papers while in custody of the police. It is submitted that this complaint was made by him at the first point of time when he was produced before the learned Magistrate.
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It is submitted that even otherwise the said Hamir Sajan was having no reason to support the petitioner, more particularly, when no favourable order was passed in his favour and when the petitioner was placed under suspension and was transferred from Jamnagar long back before he deposed before the Inquiry Officer. It is submitted that Hamir Sajan has as such denied that any note is recovered from him and it contained accounts in his handwriting. It is submitted that therefore, the xerox chit cannot be relied or taken into consideration in absence of its original and in view of specific deposition of Hamir Sajan that he is not author of the same.
3.13. In support of his above submission, Shri Patel, learned Senior Advocate for the petitioner has relied upon the decision of the Hon'ble Supreme Court in the case of M/s. Bareilly Electricity Supply Co. Ltd vs. The Workmen and others reported in 1971(2) SCC 617 (para14) and unreported decision of this Court dated 23.7.2001 passed in LPA No. 64 of 2001 and other allied matters in the case of Gujarat State Road Transport Corporation vs. Subhashbhai Keshabhai (para 19).
3.14. It is further submitted that even affidavit and statement of Shri Agrawal is referred to and is taken into consideration while passing the impugned punishment order, however said witness is neither examined nor is made subject to cross examination. It is submitted that therefore, his affidavit and statement could not have been taken into consideration. In support of his above submission, he has relied upon the decision of the Hon'be Supreme Court in the case of Prahlad Saran Gupta vs. Bar Council of India and another reported in AIR 1997 SC 1338 (para 10).
3.15. It is further submitted by Shri Patel, learned Senior Advocate for the petitioner that there has been inordinate and Page 17 of 41 58 of 82 C/SCA/12040/2007 JUDGMENT unexplained delay in initiating and concluding the departmental inquiry. It is submitted that incident is of June 1993 for which the charge sheet was issued on 7.1.1997 and punishment order is passed on 5.9.2006. It is submitted that the delay has operated against the petitioner and the same has prejudiced the defence of the petitioner. It is submitted that due to inordinate delay PWAgrawal could not be produced before the Inquiry Ofifcer for the purpose of deposition, who could have thrown light on the facts of the case as to how the petitioner came to be framed by the Police.
3.16. It is further submitted by Shri Patel, learned Senior Advocate for the petitioner that statement of Shri Haribhai Soni and Shri Yusuf Patel was recorded during the preliminary inquiry, but the same are not supplied to the petitioner, in spite of his demand. It is submitted that the copies of two complaints, one from a Junior Advocate and second from Anti Corruption Bureau forwarding an anonymous complaint received by the said department as well as the communication of the Principal Secretary, Home Department dated 11.6.1993, thought referred to in the punishment order are not supplied to petitioner. It is submitted that this has resulted into breach of principles of natural justice. It is further submitted that the inquiry officer as well as disciplinary authority has failed to taken into consideration the relevant material and have taken into consideration irrelevant material or such material which legally could not have been taken into consideration.
3.17. It is further submitted that the Inquiry Officer as well as Disciplinary Authority have on conjectures and surmises, held the petitioner guilty of the misconduct which the petitioner has not committed, which is illegal as per the settled position of law, which provides that the serious charges of corruption are required to be proved Page 18 of 41 59 of 82 C/SCA/12040/2007 JUDGMENT beyond reasonable doubt. In support of his above submission, he has relied upon the decision of the Hon'ble Supreme Court in the case of Union of India and others vs. Gyan Chand Chattar reported in (2009) 12 SCC 78 (Head Note C).
It is further submitted that on the facts and circumstances of the case and evidence on record, petitioner cannot be held guilty of the charges leveled against him even on the basis of preponderance of probability. Making above submissions and relying upon the above decisions, it is requested to allow present Special Civil Application and quash and set aside the impugned orders passed by the disciplinary authority as well as State Government dismissing the petitioner from service.
4.0. Present petition is opposed by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority (High Court) as well as Ms. Thakore, learned Assistant Government Pleader appearing on behalf of the respondent no.2 State.
4.1. Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority (High Court) has vehemently submitted that once having participated in the departmental inquiry on remand by the disciplinary authority and having not challenged the earlier decision of the disciplinary authority in remanding the matter the change of Inquiry Officer at appropriate stage and time and thereafter having fully participated in the departmental inquiry and thereafter when the decision has gone against the petitioner, thereafter it is not open for the petitioner now to challenge the order passed by the Disciplinary Authority remanding the matter so as to enable the department to prove the case against the delinquent and change of inquiry officer.
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4.2. It is further submitted by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority that as such while passing the earlier order dated 24.12.1998 and while remitting the case to the Inquiry Officer, the Disciplinary Authority as such considered the inquiry report submitted by the earlier Inquiry Officer and the reasons recorded by the Inquiry Officer exonerating the delinquent and the Disciplinary Authority specifically observed that in the High Court views those reasons recorded by the Inquiry Officer are not followed at all and creates an impression that the inquiry has been conducted in slip shod mannertherefore, as such Disciplinary Authority did not accept the reasons recorded by the Inquiry Officer as sought to be contended on behalf of the petitioner. It is submitted that as such the High Court on administrative side while considering the report submitted by the inquiry officer dated 29.7.1998 holding that the charges made against the delinquent are not proved, specifically disagreed with the reasons and the findings by observing that even sufficient opportunity was not given to the petitioner to prove the case and no sincere efforts were made by the inquiry officer to secure presence of important witnesses in the case. It is submitted that as such High Court on administrative side (Disciplinary Authority) did not accept the reasons given by the inquiry officer on appreciation of the deposition of Shri Jebaliya. It is submitted that as such disciplinary authority remanding the case to the Inquiry Officer as a whole and therefore, it was open for the subsequent inquiry officer to appreciate the entire evidence on record afresh and given his own finding. Therefore, it is submitted by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority that no illegality has been committed by the subsequent inquiry officer in appreciating the entire evidence on record afresh more particularly the evidence of Shri Jebaliya and given his own finding holding the delinquent guilty.
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4.3. It is further submitted by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority that the Inquiry Officer has specifically held on appreciation of entire evidence on record that it is proved that delinquent has indulged in corrupt practice and that the delinquent is guilty of dereliction of discharging of his judicial function and acted in a manner unbecoming to a judicial officer and has violated the provision contained in Rule 3 of the Gujarat Civil Service Conduct Rules 1971 and considering the report submitted by the Inquiry Officer and thereafter giving opportunity to the delinquent to make submission against the inquiry report and after considering the submission made by the petitioner, Disciplinary Authority has rightly passed an order dismissing the petitioner from service.
4.4. It is submitted by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority that as held by the Hon'ble Supreme Court in the case reported in AIR 1964 SC 364 in exercising of its jurisdiction under Article 226 of the Constitution of India, the High Court cannot consider the question about the sufficiency or adequacy of evidence in respect of a particular conclusion.
4.5. It is further submitted by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority that the charges levelled against the petitioner are of grave nature, more so considering the position held by the petitioner at the relevant time i.e. Judicial Magistrate, Jamnagar. Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority has submitted that there is ample evidence to demonstrate that he charges have been rightly held as proved and that the decision of terminating the petitioner from service is also justified. It is submitted that though the settled legal position with regard to the charges against the employee and the degree of proof in a departmental inquiry is only of "preponderance of probability" and not of "proof beyond doubt" in present case there are statements of witnesses and also other material Page 21 of 41 62 of 82 C/SCA/12040/2007 JUDGMENT available on record which conclusively demonstrate that the charges leveled against petitioner are rightly held as proved and the findings of the inquiry officer are not incorrect or perverse or unjustified.
4.6. It is further submitted by Shri Shalin Mehta, learned Senior Advocate for the Disciplinary Authority that conscious decision taken by the Full Bench of the High Court considering the report submitted by the Inquiry Officer and the nature of charges levelled against the delinquent which are serious in nature. It is submitted that whenever a decision is taken by the Full Bench of the High Court, a possibility of arbitrariness is altogether ruled out cause each judge has the freedom to express opinion not only on the procedural aspect of the inquiry and the evaluation of evidence made by the inquiry officer but also on the quantum of punishment. It is submitted that decision to dismiss the petitioner from service was taken by the High Court after dully considering nature of his duties and functions as Judicial Officer, the graveman of the charges levelled against him, his accountability to the public at large and his abysmal failure to perform the judicial functions such adversely affected the image of the judicial system in the eyes of public and caused grave injury to the litigating public.
4.7. Now, so far as contention on behalf of the petitioner in initiating the departmental proceedings belatedly is concerned, it is submitted that except the bare statement that it has caused prejudice to the delinquent, nothing has been pointed out. It is submitted that prejudice is not only to be pleaded but it has to be demonstrated by instances made, the delay has caused any prejudice. It is submitted that as such there is no inordinate delay and deliberate delay in initiating departmental inquiry. It is submitted that as such chamber meeting held on 16.9.1993 a decision was already taken to initiate departmental inquiry against the petitioner. It is submitted that as such on receiving Page 22 of 41 63 of 82 C/SCA/12040/2007 JUDGMENT the complaint against the petitioner it was decided to direct the Special Officer (Vigilance) to conduct preliminary inquiry in the matter and thereafter on the strength of the report of the Special Officer (Vigilance) dated 2.9.1993 it was decided at the Chamber Meeting held on 16.9.1993 to initiate Departmental Inquiry against the petitioner. It is submitted that on the basis of the report dated 2.9.1993 and after calling for the necessary records from the Principal District Judge, Jamnagar, charges were framed against the delinquent. It is submitted that the petitioner has made unnecessary allegations against Special Officer (Vigilance) with respect to bias and even against Shri Jebaliya.
It is further submitted by Shri Mehta, learned Senior Advocate for the Disciplinary Authority that the evidence of Jebaliya who is an independent witness is absolute reliable and credible and there is no basis in the allegation of the petitioner with respect to bias made against Shri Jebaliya.
4.8. It is further submitted by Shri Mehta, learned Senior Advocate for the Disciplinary Authority that as such there is no violation of principles of natural justice as alleged. It is submitted that statement of Shri Yusuf Patel which was recorded by the Special Officer (Vigilance) while conducting preliminary inquiry in the matter has not been relied upon as he has not been examined during the course of regular departmental inquiry.
4.9. It is further submitted by Shri Mehta, learned Senior Advocate for the Disciplinary Authority that the genuineness of the diary seized by Shri Jebaliya, cannot be doubted since the averment on oath made by Shri Jebaliya, the then Dy.Sp, Jamnagar(Rural) that the original diary was handed over to the DIG is supported by the communication received from the Principal Secretary, Home Department, wherein it is stated that original diary is in custody of the Director General of Police.
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It is further submitted that as such there is no cogent, overwhelming and convincing evidence on record to hold the delinquent guilty of the charges. It is submitted that various links in the chain of evidence led by the department have been satisfactorily proved. It is submitted that the said circumstances point to the guilt of the accused with reasonable definiteness. It is submitted that the facts which are established can be said to be consistent only with the hypothesis of the guilt of the delinquent.
5.0. Ms. Thakore, learned Assistant Government Pleader has adopted the submissions made by Shri Mehta, learned Senior Advocate for the disciplinary authority and has stated that in the facts and circumstances of the case no illegality and / or error has been committed in dismissing the petitioner from service, more particularly, when the petitioner was holding the post of Judicial Magistrate. Therefore, it is requested to dismiss the present Special Civil Application.
6.0. Heard the learned advocates for the respective parties at length.
7.0. At the outset, it is required to be noted that the petitioner who was at the relevant time serving as Chief Judicial Magistrate, Jamnagar has been dismissed by the High Court (Disciplinary Authority) on the ground that he had indulged in corrupt practice; that he was guilty of dereliction of discharging of his judicial function and acted in a manner unbecoming to a judicial officer. It is also required to be noted that petitioner has been dismissed from service after holding departmental inquiry and considering the report submitted by the Inquiry Officer holding the petitioner guilty for the charges of corrupt practice; dereliction in discharging its judicial function and acting in a manner unbecoming to a Judicial Officer proved and after giving fullest Page 24 of 41 65 of 82 C/SCA/12040/2007 JUDGMENT opportunity to the petitioner and after considering the defence and reply of the petitioner to the show cause notice and petitioner has been dismissed from service by detailed speaking order. It appears from the report submitted by the Inquiry Officer as well as order passed by the High Court (Disciplinary Authority) dismissing the petitioner from service that the inquiry officer has held that the petitioner guilty for the charges leveled against him and for the misconduct proved on appreciation of evidence on record. As per the settled proposition of law and law laid down by the Hon'ble Supreme Court in the case reported in (2006) 7 SCC 212 the High Court while exercising the powers under Article 226 of the Constitution of India does not act as an Appellate Authority and its jurisdiction is circumscribed and confined to correct errors of law or procedural error, if any, resulting in manifest miscarriage of justice and violation of principles of natural justice. It is held by the Hon'ble Supreme Court in the aforesaid decision that High Court cannot reappreciated the evidence acting as Court of Appeal.
7.1. In the case of reported in AIR 1963 SC 1723 in para 7, the Hon'ble Supreme Court has observed and held as under:
7. There is no warrant for the view expressed by the High Court that in considering whether a public officer is guilty of the misconduct charred against him, the rule followed in criminal trials that an offence is not established unless proved by evidence beyond reasonable doubt to the satisfaction of the Court, must be applied, and if that rule be not applied, the High Court in a petition under Article 226 of the Constitution is competent to declare the order of the authorities holding a departmental enquiry invalid. The High Court is not constituted in a proceeding under Article 226 of the Constitution a Court of appeal over the decision of the authorities holding a departmental enquiry against a public servant: it is concerned to determine whether the enquiry is held by an authority competent in that behalf, and according to the procedure prescribed in that behalf, and whether the rules of natural justice are not violated. Where there is some Page 25 of 41 66 of 82 C/SCA/12040/2007 JUDGMENT evidence, which the authority entrusted with the duty to hold the enquiry has accepted and which evidence may reasonably support theconclusion that the delinquent officer is guilty of the charge, it is not the function of the High Court in a petition for a writ under Article 226 to review the evidence and to arrive at an independent finding on the evidence. The High Court may undoubtedly interfere where the departmental authorities have held the proceedings against the delinquent in manner inconsistent with the rules of natural justice or in violation of the statutory rules prescribing the mode of enquiry or where the authorities have disabled themselves from reaching a fair decision by some considerations extraneous to the evidence and the merits of the case or by allowing themselves to be influenced by irrelevant considerations or where the conclusion on the very face of it is so wholly arbitrary and capricious that no reasonable person could ever have arrived at that conclusion, or on similar grounds. But the departmental authorities are, if the enquiry is otherwise properly held, the sole judges of facts and if there be some legal evidence on which their findings can be based, the adequacy or reliability of that evidence is not a matter which can be permitted to be canvassed before the High Court in a proceeding for a writ under Article 226 of the Constitution.
7.2. In the case of State of T.N vs. S. Subramaniam reported in (1996) 7 SCC 509; in the case of R.S. Saini vs. State of Punjab reported in (1999) 8 SCC 90 and in the case of Government of A.P. vs. Mohd.
Nasrullah Khan reported in (2006) 2 SCC 373, it is held by the Hon'ble Supreme Court that judicial review is not akin to adjudication on merits by reappreciating the evidence an appellate authority. It is further held that only consideration the Court/ Tribunal has in its judicial review, is to consider whether the conclusion is based on evidence or record and supports the finding or whether the conclusion is based on no evidence. It is further held that adequacy or reliability of the evidence is not a matter which can be permitted to be canvassed before the Court in writ proceedings. In the case of Zora Singh vs. J.M. Tandon reported in (1971) 3 SCC 834 in para 10 the Hon'ble Supreme Court has held and observed as under:
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10.The principle that if some of the reasons relied on by a Tribunal for its conclusion turn out to be extraneous or otherwise unsustainable, its decision would be vitiated, applies to cases in which the conclusion is arrived at not on assessment of objective facts or evidence but on subjective satisfaction. The reason is that whereas in cases where the decision is based on subjective satisfaction if some of the reasons turn out to be irrelevant or invalid, it would be impossible for a superior Court to find out which of the reasons, relevant or irrelevant, valid or invalid, had brought about such satisfaction. But in a case where the conclusion is based on objective facts and evidence, such a difficulty would not arise. If it is found that there was legal evidence before the Tribunal, even if some of it was irrelevant, a superior court would not interfere if the finding can be sustained on the rest of the evidence. The reason is that in a writ petition for certiorari the superior Court does not sit in appeal but exercise only supervisory jurisdiction and therefore, does not enter into the question of sufficiency of evidence.
7.3. Thus, it is held that the Court will not normally exercise its power of judicial review unless it is found that formation of belief by statutory authority suffers from mala fides, dishonest/ corrupt practice.
It is held that neither the question as to whether there was sufficient evidence before the authority can be raised / examined nor the question of reappreciating the evidence to examine the correctness of the order under challenge. It is held that if there are sufficient ground for passing an order, then even if one of them is found to be correct, and on its basis the order impugned can be passed, there is no occasion for the Court to interfere. It is further held and observed that even when some defect is found in the decision making process, the Court must exercise its discretionary power with great caution keeping in mind the larger public interest and only when it comes to the conclusion that overwhelming public interest requires interference, the Court should be intervene.
7.4. The present petition can be bifurcated into two reliefs.
(1). Challenging the departmental inquiry and the order passed by the
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disciplinary authority in not accepting the inquiry report submitted by the first Inquiry Officer and remanding the matter and entrusting the inquiry to another Inquiry Officer.
(2). Challenging the impugned order passed by the Disciplinary Authority dismissing the petitioner from service.
7.5. Now so far as the prayer of the petitioner to challenge the disciplinary proceedings and to quash and set aside the decision of the disciplinary authority on its administrative side, appointing new Inquiry Officer, for further inquiry, in place of earlier Inquiry Officer and remanding the matter by not accepting the inquiry report submitted by the First Inquiry Officer is concerned, it is required to be noted that earlier at no point of time the petitioner made any grievance with respect to remanding the matter for further inquiry and entrusting the inquiry to another Inquiry Officer Shri A.J. Bhatt. On the contrary, he fully participated in the inquiry conducted by the second Inquiry Officer without making any grievance whatsoever either not accepting the inquiry report submitted by the earlier inquiry officer and remanding the matter for further inquiry or entrusting the inquiry on remand to another Inquiry Officer i.e. appointing another Inquiry Officer Shri A.J. Bhatt. Only when the inquiry report by the another Inquiry Officer Shri A.J. Bhatt has gone against the petitioner on the basis of which the petitioner has been dismissed from service, for the first the time the petitioner has made grievance before this Court in the present petition. Under the circumstances, once the petitioner participated in the inquiry conducted and held by the another Inquiry Officer Shri A.J. Bhatt thereafter it is not open for the petitioner to challenge the decision of the Disciplinary Authority on administrative side not accepting the report submitted by the first Inquiry Officer exonerating the petitioner and remanding the case / matter for further inquiry / inquiry and entrusted inquiry to Page 28 of 41 69 of 82 C/SCA/12040/2007 JUDGMENT another Inquiry Officer Shri A.J. Bhatt. Once having participated in the inquiry before the Inquiry Officer, Shri A.J. Bhatt without raising any grievance whatsoever, subsequently the petitioner is estopped from making any grievance against the decision of the disciplinary authority not accepting the inquiry report submitted by the earlier inquiry officer and remanding the matter so as to enable the disciplinary authority to prove the case against the petitioner and entrusting the inquiry to another inquiry officer. It is required to be noted that as such as per Rule 10 of Rules, 1971 it is open for the disciplinary authority not to agree with the finding given by the Inquiry Officer and even remand the matter for further inquiry.
Under the circumstances, challenge to decision of the disciplinary authority in entrusting inquiry on remand to another officer and / or action of the disciplinary authority remanding the matter by not accepting the inquiry report submitted by Shri C. S. Oza earlier Inquiry Officer fails.
8.0. While considering challenge to the impugned order of dismissal, background of the case and the circumstances under which Departmental Inquiry was initiated against the petitioner deserves consideration.
8.1. The delinquent was working as Chief Judicial Magistrate, Jamnagar from 1.5.1992 to 23.6.1993. On 13.5.1993 and 25.5.1993 the High Court received two complaints, first one from a Junior Advocate and the Second one from Anti Corruption Bureau, Gujarat State forwarding an annoyance complaint received by the said department. On 11.6.1993 Mr. R.Balkrishnan, the Principal Secretary, Home Department, Government of Gujarat addressed a communication to the Hon'ble the Chief Justice through the Registrar. The said communication Page 29 of 41 70 of 82 C/SCA/12040/2007 JUDGMENT contained a copy of evening edition dated 9.6.1993, of "Jaihind" Daily. On page 8 of the said newspaper, in the portion sidelined "AA" the details of payment made by a smuggler, whose premises had been raided by the police, to a Judicial Magistrate in Jamnagar had been given. The latter of the Principal Secretary contained various details and as stated in paragraph no.3 of the said letter a Xerox copy of the relevant page from the note book seized by the police had also been enclosed. The said letter records that the original note book is with the Director General of Police, Gujarat State. In paragraph No.4 of the letter it is stated that one Shri Patel mentioned in the note book is the Chief Judicial Magistrate, Jamnagar and this has been revealed in the interrogation of the accused Hamir Sajan Ahir. As the matter pertained to a Judicial Officer, the Principal Secretary had forwarded the aforesaid documents to the High Court.
8.2. Accordingly, the Special Officer (Vigilance), High Court was directed on 11.6.1993 itself to conduct discrete inquiry Record reveals that the Special Officer (Vigilance), High Court visited Jamnagar between 12.6.1993 to 14.6.1993 and collected various pieces of evidence. Thereafter, a preliminary inquiry was conducted by the Special Officer (Vigilance), High Court and his report having been placed before the Chamber Meeting held on 16.9.1993, a decision to hold a regular departmental inquiry against the delinquent for imposing major penalty as provided in Rule 6 of the Gujarat Civil Services (Discipline and Appeal) Rules, 1976 was taken.
8.3. Accordingly, charges were served on the delinquent on 7.11.1997. The delinquent was served with the statement of imputation and the list of witnesses and documents. The statement of imputation which was served upon the delinquent, reads as under:
Page 30 of 4171 of 82 C/SCA/12040/2007 JUDGMENT "STATEMENT OF IMPUTATION"
Mr.N.R.Patel, was working as Chief Judicial Magistrate, Jamnagar (now Civil Judge (S.D.), Rajkot).
While Mr. N.R.Patel was working as Chief Judicial Magistrate, Jamnagar, for the period of 1/5/1992 to 23/6/1993: Two Criminal Cases No.1059/92 and 2103/87, for the offences punishable under Section 135 of the Customs Act, 1962, were pending against the accused, viz 1) Yusuf Haji Abdulla Bhaya: 2) Hasam Abdulla Bhaya: 3) Abdul Jakub Sanghar: 4) Adam Kasam Sanghar: 5) Hasam Sidiq Mokha (Bhadela); 6) Abdul Husen Arab; 7) Gani Hasam Bhadela (Dalej); And 1) Haji Ismail Sumbhania; 2) Natha Khima Varu; 3) Dadu Karsan Chavda; 4) Ala Malde Ahir; 4 A) Jesha Natha Ahir; 5) Taiyab Mamad Sandhi; 6) Gogan Seva Koli; 7) Devsi Gogan;
8) Dosa Gogan Koli; 9) Deva Dohya Kagadia; 10) Bhimsi Laxman; 11) Hamir Sajan Karangia (Aher); 12) Hamir Jeva Mer; 13) Arjan Mula Modhwadia; 14) Sajan Harbhan: 15) Devsi Bhima Mer; 16) Nagan Malu, respectively in the Court of Chief Judicial Magistrate, Jamnagar, out of the said two cases complaint in the Criminal Case No.1059/92, was filed on 13/3/1992 by Customs Department, and no progress was made in the matter till 17/11/1992.
That one Mr. A.R.Aggrawal, who was working in the office of Pavan Travels in Jamnagar Branch, was known to Mr. N.R.Patel, as he was travelling between Kalavad and Jamnagar, in the bus of Pavan Travels, and the accused No.1 of Cri. Case No.1059/92, viz. Yusuf Patel, was also known to Mr. A.R.Aggrawal, as he used to travel in the bus of Pavan Travels for going to Bombay.
While the said case was pending, about 8 months prior to 14/6/1993, Yusuf Patel, went to the office of Pavan Travels and enquired from Mr. Ajay R. Aggrawal, regarding his relations with Magistrate, Shri N.R.Patel whereupon Mr. Aggrawal replied that he had relations with Mr. N.R.Patel, therefore, Mr. Yusuf Patel told Mr. Aggrawal that his two cases were pending in the Court of Mr. N.R.Patel and he wanted Mr. Aggrawal to have a talk with Mr. Patel, for settlement of the cases. Mr. Aggrawal, asked Mr. Yusuf Patel to come after two to four days. On the next day Mr. Aggrawal asked to Magistrate Mr. N.R.Patel to show favour to the accused Yusuf Patel, in the two cases, and Mr. N.R.Patel, demanded bribe of Rs.5 lacs from Yusuf Patel, through said Mr. Aggrawal. After two days, Yusuf Patel, went to Mr. Aggrawal who told him that Mr. N.R.Patel had demanded Rs. 5 lacs to settle both the cases. But the said Yusuf Patel, agreed to pay Rs. 2 Lacs, to Mr. N.R.Patel, and agreed to pay Rs. One lakh, initially for the case regarding smuggling of Page 31 of 41 72 of 82 C/SCA/12040/2007 JUDGMENT Silver Bars, i.e. in Cri. Case No.1059/92, and told the other case be kept pending.
Mr. Aggrawal, told Mr. Yusuf Patel, to come after two days, and after Mr. Yusuf Patel left, Mr. Aggrawal informed Mr. N.R.Patel, accordingly, and Mr. N.R.Patel, agreed to the proposal made by the accused, Yusuf Patel, and told Mr. Aggrawal to inform him on telephone after collecting Rs. One Lac from the accused.
After about 2 days, Yusuf Patel went to the office of Mr. Aggrawal, who told him that Mr. N.R.Patel Saheb was given his consent therefore Mr. Yusuf Patel told Mr. Aggrawal that he will handover the money to Mr. Aggrawal, thereafter three to four days accused Yusuf Patel went to the office of Mr. Aggrawal, in Maruti Car No.GCJ255, and handed over Rs. One Lac to Mr. Aggrawal, for delivering the same to Mr. N.R.Patel. Immediately thereafter Mr. N.R.Patel, was informed on telephone at his residence by Mr. Aggrawal, that he had received Rs.One lac, on his behalf and Mr. N.R.Patel told him that after the Court Hours, he will collect the amount from him and accordingly, in between 7.30 p.m. And 8.00 p.m. Mr. N.R.Patel went to the office of Mr. Aggrawal and collected the said amount of Rs. One lac from Mr. Aggrawal and left the office of Mr. Aggrawal. Thereafter, though the case of the Years from 1981 to 1991 were pending in his Court, even against the under trial prisoners, suddenly the matter was taken up for which Mr. N.R.Patel had accepted the said bribe amount and in pre charge proceedings. Mr. N.R.Patel examined nine witnesses. The agreements were heard on charge on date 1/2/1993 and on 2/2/1993 and then on 6/2/1993 Mr. N.R.Patel pronounced an order discharging the said principal accused No.1, Yusuf Haji Abdulla Bhaya @ Yusuf Patel.
This fact was narrated by Mr. Aggrawal to his friend Mr. Haribhai Soni, resident of Jamnagar, in a casual manner.
About 6 months prior to 14/6/1993, Mr. Haribhai Soni went to the office of Mr. Aggrawal and told him that one Hamirbhai Ahir is also facing the similar case as of Mr. Yusuf Patel pending in the Court of Mr. N.R.Patel and that also to be settled with Mr. N.R.Patel saheb. At the instance of Mr. Haribhai Soni to show favour to the accused viz. Mr. Hamir Ahir, in Criminal Case No.2103/87, pending in the Court of Mr. N.R.Patel for offence punishable under Section 135 of Custom Act, 1962, said Mr. A.R.Aggrawal telephoned Mr. N.R.Patel and Mr. N.R.Patel, demanded bribe of Rs.75,000/ for showing favour to the accused, Hamirbhai Ahir, through Mr. A.R.Aggrawal. Mr. A.R. Aggrawal, informed Mr. Haribhai accordingly.
After about 15 days, Mr. Aggrawal, went to the house of Mr. Haribhai to collect the Video game at that time, Mr. Haribhai paid Rs.50,000/ to Page 32 of 41 73 of 82 C/SCA/12040/2007 JUDGMENT Mr. Aggrawal, for paying the said amount to Mr. N.R.Patel, and Mr. N.R.Patel was informed at his residence on phone by Mr. Aggrawal that he had received the amount on behalf of Mr. N.R.Patel. Thereupon, Mr. N.R.Patel told Mr. Aggrawal that his brother Mr. Jayesh would collect the money from Mr. Aggrawal and on the same day, in the evening, Mr. N.R.Patel's younger brother Jayesh went to the office of Mr. Aggrawal, and collected the said amount. After about 15 to 20 days, at about 11.00 a.m., Mr. Haribhai Soni, gave the balance of the amount of Rs.25,000/ to Mr. Aggrawal, for paying it to Mr. N.R.Patel, and on receiving message from Mr. Aggrawal, about receipt of the amount, Mr. N.R.Patel collected the said amount through his brother Mr. Jayesh.
Thereafter, as Mr. N.R.Patel received the bribe amount, the matter was taken up by Mr. N.R.Patel hastily and during the pre charge proceedings he recorded the evidence of 22 witnesses, though the case for the Years 1981 to 1991 were pending in the Court, including the cases against the under trial prisoners.
The Jamnagar police raided the house of the said accused Hamir Ahir and in the search of the house collected the said amount through his brother Mr. Jayesh. The carried out by the police a note book containing the accounts maintained by the said accused was recovered wherein two payments are shown to have been made to Mr. N.R.Patel, one on 29/12/1992 of Rs. 50,000/ and another on 16/1/1993 of Rs.25,000/.
That two to three days after 8/6/1993, Mr. N.R.Patel, had enquired from Mr. Jeblia, Dy. S.P. on telephone as to whether Mr. Hamir was arrested and also requested Mr. Jeblia, Dy. S.P. to take care of him, if anything is found against him and after the news regarding seizure of note book from the house of Mr. Hamir was broken, Mr. N.R.Patel had again made a telephone call to Mr. Jeblia, Dy. S.P. and enquired as to whether his name appeared in the note book and whether he could see the note book but Mr. Jeblia, Dy. S.P. replied that note book has been taken by the D.I.G., Ahmedabad.
On 14/6/1993, Mr. N.R.Patel, had telephonic talk with Mrs. Prafula, wife of Mr. Aggrawal and Mr. N.R.Patel told her "officers from the High Court have come and tell vikki he should not involve me by making any statement before them".
That Mr.N.R.Patel, had sent two persons to the house of Mr. Aggrawal, who told Mr. Aggrawal to telephone Mr. N.R.Patel, from outside. But Mr. Aggrawal was apprehending danger to his life, so he refused to go out for telephoning to Mr. N.R.Patel.
On 20/6/1993, at night time Mr. N.R.Patel, along with his brother had Page 33 of 41 74 of 82 C/SCA/12040/2007 JUDGMENT gone to the house of Mr. Aggrawal, with a writing wherein it was written that D.S.P. Mr. Jha and Dy. S.P. Mr. Jeblia had threatened Mr. Aggrawal that they will file a false case of keeping AK56 Rifle, and would arrest Mr. Aggrawal under TADA. Therefore, under that fear, Mr. Aggrawal had filed the affidavit against Mr. N.R.Patel, but Mr. Aggrawal did not sign the same as his previous affidavit filed against Mr. N.R.Patel, was made without any fear or pressure and at his free will.
On 27/6/1993, Mr. N.R.Patel's brother Mr. Jayesh at the instance of Mr. N.R.Patel, telephoned Mr. Aggrawal to handover the copy of the affidavit, filed against Mr. N.R.Patel, but the same was not supplied as he had no copy of the same, and thereby:
a) Mr. N.R.Patel indulged in corrupt practice
b) Mr. N.R.Patel, was guilty of dereliction in discharging his judicial
functions and;
c) Mr. N.R.Patel, acted in a manner unbecoming of a Judicial
Officer.
The above acts of Mr. N.R.Patel, tantamount to acts unbecoming of a Judicial Officer, and are acts of grave misconduct which are violative of the provisions contained in Rule 3 of the Gujarat Civil Services (Conduct) Rules, 1971."
8.4. That the delinquent took inspection of relevant records on receipt of the chargesheet and tendered his statement of defence on 18.3.1997. As the statement of defence and the grounds stated therein were not found acceptable, the Disciplinary Authority decided to proceed further with the inquiry. One Shri C.S. Oza, City Civil Court Judge, Ahmedabad was appointed as Inquiry Officer. In his report dated 29.7.1998 he held that the charges against the delinquent were not proved. The report dated 29.7.1998 was placed along with relevant papers before the Disciplinary Committee of the High Court and the Disciplinary Committee found that the sufficient opportunity is not given to the department to prove the case and if no sincere efforts were made by the Inquiry Officer to secure the presence of the important witnesses of the case and the Disciplinary Authority also pointed out that the report submitted by the Inquiry Officer cannot be accepted and in that Page 34 of 41 75 of 82 C/SCA/12040/2007 JUDGMENT view of the matter case deserves remand so as to give opportunity to department to prove its case. The Disciplinary Authority also observed that inquiry has been conducted in slip shod manner. Observing the above, the High Court / Disciplinary Authority remitted the case to the Inquiry Officer so as to enable the department to prove its case. That thereupon further inquiry was conducted by Shri A.J. Bhatt, City Civil Court, Judge, Ahmedabad who examined remaining witnesses and vide report dated 23.9.1997 held that the charges proved established. That thereafter after giving an opportunity to the petitioner to make submission against the report submitted by the Inquiry Officer and after issuing show cause notice to the petitioner show cause as to why the petitioner should not be dismissed from service, by a speaking reasoned order the Disciplinary Authority has passed the impugned order dismissing the petitioner from service by holding that cumulative effect on appreciation of the entire evidence goes to show that the delinquent conducted himself in a manner which was not befitting a Judicial Officer and the evidence goes to point towards a conduct of having indulged in corrupt practice and in pursuance of receipt of illegal gratification matters of Yusuf Patel and Hamri Sajan. That thereafter, the State of Gujarat has passed consequential order on the basis of order passed by the Disciplinary Authority (High Court) which are under challenge before this Court.
9.0. Challenge to impugned order of dismissal passed by the Disciplinary Authority 9.1. The impugned order of dismissal passed by the Disciplinary Authority is challenged by the petitioner on the ground that assuming that the Disciplinary Authority was justified in not accepting the inquiry report submitted by the earlier Inquiry Officer exonerating the petitioner Page 35 of 41 76 of 82 C/SCA/12040/2007 JUDGMENT and remanding the matter even by appointing another Inquiry Officer, as the remand was for further inquiry only, disciplinary authority while passing the order of remand for further inquiry, disciplinary authority confirmed the findings of the earlier Inquiry Officer which were on appreciation of evidence of Shri Jebaliyas and that the Inquiry Officer and Disciplinary Authority were required to confine themselves as to whether allegations and charges are proved on the basis of evidence that has given in further inquiry. It is the case of the petitioner that earlier Inquiry Officer exonerated the petitioner on the basis of Shri Jebaliya evidence and even after further inquiry, solely on the basis of Shri Jebaliya evidence the allegations and the charges are held proved by Inquiry Officer and the Disciplinary Authority, which is not permissible. The aforesaid cannot be accepted. From the order of remand dated 24.12.1998 passed by the Disciplinary Authority, it cannot be said that the Disciplinary Authority as such accepted the report of the First Inquiry Officer (Shri C.S. Oza) that on the basis of the Shri Jebaliya's evidence allegations and charges did not stand proved. There is no such finding at all and / or even from the order of remand no such impression can be gathered. From the order of remand, it appears that on the contrary, it has been specifically observed that inquiry has been conducted in slip shod manner. While admitting the case of the Inquiry Officer, Disciplinary Authority has observed as under:
The High Court has taken into consideration the relevant papers as well as contents of the report submitted by the Inquiry Officer. In the High Court's opinion, though the then Special Officer (Vigilance), High Court had recorded the statements of as many as seven witnesses, no sincere attempt was made by the Inquiry Officer to secure their presence for the purpose of Inquiry. The Inquiry Officer has given reasons in para 10 of the report to justify non examination of the witnesses Musa Ismail, Peon, District Court, Jamnagar. Similarly, the Inquiry Officer has recorded reasons in para 11 justifying nonexamination of the witness Hamir Sajan Aher who had made the statement before the Special Officer Page 36 of 41 77 of 82 C/SCA/12040/2007 JUDGMENT (Vigilance), High Court mentioning that, he had paid a sum of Rs.75000/ to the delinquent. The Inquiry Officer had recorded reasons in para 12 of the report as to why the witness Ajay Ramprasad Agrawal could not be examined at the Departmental Inquiry. In the High Court's view, those reasons are not valid at all and creates an impression that the inquiry has been conducted in slip shod manner. It may be stated that, Musa Ismail is discharging duties as Peon in the District Court, Jamnagar and his presence could have been easily secured, if, the Inquiry Officer had addressed request letter to the learned District Judge of Jamnagar. Similarly, Hamir Sajan Ahir who is the main witness has not been examined on spacious ground, that the summons not be served at his address. Record does not indicate that any sincere attempt was made by the Inquiry Officer to serve summons on witness Hamir Sajan Ahir. Again reasons given by the Inquiry Officer for non examination Ajay Ramprasad Agrawal can hardly be said to be valid reasons at all. The High Court notes that, Ajay Ramprasad Agrawal at the relevant time was serving with Pavan Travels, and therefore, by making inquiry with responsible officer of Pavan Travels , the said witness could have been served with summons. With reference to the Departmental Inquiry against the delinquent, a sufficient opportunity is not given to the Department to prove the case and no sincere efforts were made by the Inquiry Officer to secure presence of important witnesses in the case.
The High Court is of the opinion that report submitted by the Inquiry Officer cannot be accepted and in any view of the matter, the cases deserves remand so as to given opportunity to be Department to prove its case.
Having regard to the facts of the case, the High Court has no option, but to remit the case to the Inquiry Officer for further inquiry as provided under Rule 10 of the Gujarat Civil Services (Discipline and Appeal) Rules, 1971. Accordingly, the matter is remitted to the Inquiry Officer for further inquiry. It is directed that all and sincere efforts shall be made by the Inquiry Officer to serve summons on the witnesses whose statements were recorded by the Special Officer (Vigilance), High Court and who could not be examined at the Departmental Inquiry.
9.2. It is true that in the operative portion of the order of remand it is observed that the matter is remitted to the Inquiry Officer for further inquiry. However, the same is required to be considered considering the matter of remand as a whole and the observations and Page 37 of 41 78 of 82 C/SCA/12040/2007 JUDGMENT findings given by the Disciplinary Authority. Considering the order of remand as a whole and the observations made in the said order, it appear to us that the Disciplinary Authority (High Court) remitted the case to the Inquiry Officer by not accepting the report submitted by the Inquiry Officer and so as to give opportunity to the department to prove its case meaning thereby the case was remitted to the Inquiry Officer as a whole and therefore, it was open for the Inquiry Officer Shri A.J. Bhatt to consider the case as a whole and to consider the entire evidence on record inclusive of evidence of Shri Jebaliya's and it was open for the Inquiry Officer Shri A.J. Bhatt to appreciate the entire evidence on record. Therefore, as such no error or illegality has been committed by the Inquiry Officer Shri A.J. Bhatt in appreciating and considering the deposition of Shri Jebaliya's and holding the charge against the petitioner proved.
9.3. That on appreciation of entire evidence on record and cumulative effect of appreciation of entire evidence, the Inquiry Officer has come to the definite finding that the delinquent conducted himself in a manner which was not befitting the Judicial Officer. He has also come to the conclusion that evidence goes to point towards a conduct of having indulged in corrupt practice and in pursuance of receipt of illegal gratification matters of Yusuf Patel and Hamri Sajan were taken up out of board and that the said Yusuf Patel accused in Criminal Case No.1059 of 1992, came to be discharged while remaining accused were charged with the offences for which they were arraigned. The Inquiry Officer has also specifically observed that in fact it was a fictitious circumstances that before the criminal case No. 2103 of 1987 could be decided the diary came to be seized, Vigilance Inquiry was initiated, delinquent was transferred out of Jamnagar. The finding recorded by the Inquiry Officer are thus on appreciation of evidence and considering the cumulative Page 38 of 41 79 of 82 C/SCA/12040/2007 JUDGMENT effect and on appreciation of entire evidence.
10. The Hon'ble Apex Court, with regard to the factual findings of the inquiry officer and disciplinary authority has, in case between Y.P. Sarabhai vs. Union Bank of India & another reported in 2006(5) SCC 377, held that: This Court has repeatedly held that the factual finding of the disciplinary authority after holding a detailed enquiry and after going through elaborate evidence is not assailable in the courts unless the breach of principles of natural justice or the violation of any rules or any material irregularity on the face of record is alleged and shown. However, in this case the High Court in the jurisdiction under Article 226 of the Constitution of India has again gone into all aspects of the enquiry in detail and has come to the same factual finding as the disciplinary authority and the Appellate Authority. Such concurrent findings by three different authorities including the High Court should not be disturbed by this Court under Article 136 of the Constitution of India. We, therefore, have no other option except to dismiss this appeal. Accordingly, the appeal stands dismissed.
11. We are not sitting in appeal over the findings and the decision of the inquiry officer and it is not within the purview of judicial review to examine the sufficiency of evidence except lack or absence of evidence or to decide about the propriety of inquiry officers decision to believe one piece of evidence over another.
12. At this stage, we consider it appropriate to refer to the law declared Page 39 of 41 80 of 82 C/SCA/12040/2007 JUDGMENT by the Honble Apex Court, on this point, in the judgment between High Court of Judicature, Bombay v/s Shashikant Patel (supra) wherein the Honble Apex Court has observed that if the inquiry has been properly conducted, then, as per the settled legal position, if there is some legal evidence on which findings can be based, then adequacy or even reliability of that evidence is not a matter to be canvassed before the High Court in petition under Article 226.
13. In present case, a fair and legal inquiry has been conducted and there has been no dispute or grievance about the legality or propriety of inquiry and on examination of the material we have already come to the conclusion that this is not a case which can be considered a no evidence case.
14. With regard to the scope of interference by the High Court in jurisdiction under Article 226 of the Constitution with the Hon'ble Apex Court in case between State of U.P. & Another vs. Rajkishore Yadav & Another reported in (2006) 5 SCC 673 held that:
...It is a settled law that the High Court has limited scope of interference in the administrative action of the State in exercise of extraordinary jurisdiction under Article 226 of the Constitution of India and, therefore, the findings recorded by the enquiry officer and the consequent order of punishment of dismissal from service should not be disturbed... (emphasis supplied)
15. In the facts of the case reference may also be made to the judgment of the Apex Court in case between Chairman & MD V.S.P. vs. Goparaju Shri Prabhakara Hari Babu reported in 2008(5) SCC 569 wherein the Page 40 of 41 81 of 82 C/SCA/12040/2007 JUDGMENT Apex Court has in paragraph No. 17 and 17.1 observed as under:
17. Once it is found that all the procedural requirements have been complied with, the courts would not ordinarily interfere with the quantum of punishment imposed upon a delinquent employee. The Superior Courts only in some cases may invoke the doctrine of proportionality. If the decision of an employer is found to be within the legal parameters, the jurisdiction would ordinarily not be invoked when the misconduct stands proved. (emphasis supplied) 17.1 The High Court in exercise of its jurisdiction under Article 226 of the Constitution of India also cannot, on the basis of sympathy or sentiment, overturn a legal order.
16. Since we have not found any infirmity in the conclusions of the inquiry officer and have not been able to convince ourselves to accept that the conclusions are not based on any evidence, we are also not able to hold that the High Court was not justified in recommending the penalty of dismissal. In the facts of the case, we are of the view that the penalty recommended by the Court was eminently proper.
17. The contentions do not merit any interference. Petition does not deserve to be entertained.
18. For the reasons recorded above, we are not inclined to accept the petition. The petition fails and deserves to be rejected. The petition is accordingly rejected. No costs.
sd/ (M.R.SHAH, J.) sd/ (S.H.VORA, J.) Kaushik Page 41 of 41 82 of 82