Allahabad High Court
Union Of India (Uoi) vs Nirmal Singh on 5 March, 1986
Equivalent citations: AIR1987ALL83, AIR 1987 ALLAHABAD 83, 1987 ALL CJ 35, (1986) 53 FACLR 231, (1986) 12 ALL LR 343, (1986) ALL WC 692
JUDGMENT N.N. Mithal, J.
1. This Second Appeal has been filed by the Union of India against the decision of the III Additional District Judge. Kanpur, allowing the appeal of the plaintiff-respondent and decreeing his suit for a declaration that his dismissal from service effective from 21-7-1969 passed by the General Manager of Government Harness Factory was illegal and ultra vires.
2. The plaintiff joined the service on 4-1-1966 where his father was also employed. On account of some enmity the plaintiff was placed under suspension with effect from 21 1-1969 and was charge-sheeted on 22-l-1969 Reply to the charge-sheet was submitted by him on 3-2-1969 and after investigation of the charges a show cause notice dt 29-4 1969 was issued by the General Manager to the plaintiff proposing penalty of dismissal from service and calling upon the plaintiff to show cause against it. After the plaintiff made a representation against the show cause notice on 12-5-1969, it was considered by the authorities and finally a dismissal order dt 25-7-1969 was passed against him by the General Manager dismissing him forthwith.
3. A number of pleas were taken in defence and the one with which we are concerned at the moment is about the authority of the General Manager to pass the order of dismissal as he was lower in rank than his appointing authority.
4. The trial Court disagreed with the contentions raised on behalf of the plaintiff but on appeal, the lower appellate Court came to the conclusion that there was no available evidence on the record to establish that the Director General of the Ordnance Factories, who was the appointing authority, had delegated that power to the General Manager. Ordnance Equipment Factory and as such it upheld the plff's contention and set aside they order of dismissal. The Court below has also decided several other points against the appellant but I am not satisfied about the correctness of the same. However, the only point that deserves any mention here is about the delegation of authority to the General Manager by the Director General of Ordnance Factories.
5. It may be mentioned here that parties counsel had made a statement on Paper No. 52-A on 10-8-1972 whereby the counsel for either side had waived formal proof of the documents filed on the record. It. however, appears that certain Rules were framed with the approval of the Ministry of Defence by the Director General, Ordnance Factories, on 29-11-1963, copies of which had been circulated to all the Administration Sections under the Director General. Ordnance Factories, Government of India. The sole reliance placed by the learned Counsel for the Union of India is on this letter and the Rules, a copy of which was filed as Paper No. 58-C on the record on 9-10-1972. Initially it was sought to be urged that in view of the statement given by the parties counsel on Paper No 52-A on 10-8-1972, the document in question did not require any proof However, it was pointed out that the statement was made by the counsel on 10-8-1972 and the paper in question i.e Paper No. 58-C was placed on the record only on 9-10-1972 and therefore, the aforesaid statement could not in any case refer to waiving of the proof of this document. In view of this, the learned Counsel candidly did not pursue this argument any further.
6. It is alleged that these Rules being Government Orders is a public document and requires no proof, it is also submitted that these Rules after approval by the Ministry of Defence had been circulated to various departments including a copy forwarded to the General Manager. Ordnance Equipment Factory in question and as such it docs not require any further proof. I find it difficult to agree with this submission. The document is a cyclostyied copy of the covering letter as well as Rules that had been framed. It also bears the signature of the authority who issued the same on behalf of the Director General, Ordnance Factories. These signatures are also in cyclostyle. The document, therefore, cannot be said to be a primary evidence of the letter and the Rules as approved by the Director General Ordnance Factories. It is true that this may amount to secondary evidence under Section 63(2) which defines secondary evidence as including copies made from the original by mechanical processes which in themselves ensure the accuracy of the copy, and copies compared with such copies. However, before any secondary evidence can be made admissible, certain other conditions laid down in Section 65 of the Act must be satisfied. It is not urged that any of those conditions exist in the instant case except Clause (e) thereof which applies to documents, the original of which is a public document within the meaning of Section 74. However, it is one thing to say that secondary evidence of a public document of the nature contemplated under Section 64 can be given by a party and it is another thing to say that such a copy of the original public document would be admitted in evidence without proof that it was a copy of the Original. Merely because the copy has been prepared by mechanical process, the only inference that can be drawn is that it is a true copy of the original. It cannot be proof of the contents thereof. Section 62 of the Evidence Act also lays down that primary evidence means the document itself produced for inspection of the Court According to Expl. II thereof, where a number of documents are made by one uniform process, as in the case of printing, lithography or photography, each is primary evidence of the contents of the rest; but where they are all copies of a common original, they are no primary evidence of the contents of the original. Thus, it would be clear from the above provision that copies made from the original that was prepared by the authority of the Director General. Ordnance Factories, only had been circulated and the document relied upon by the appellant (58-C) was merely a copy from the original. Thus, it cannot be said to be the primary evidence thereof In this connection, reference may be made to the case Om Swaroop v. State 1970 All WR (HC) 86.
7. Section 74 of the Evidence Act defines 'public documents' and it is not seriously disputed before me by the learned Counsel for the respondent either that the original letter whereupon these Rules were prepared must be deemed to be covered by the definition of public document as being an act or record of the acts of officers. Section 76 approves of public documents being proved by filing of their certified copies prepared in accordance with the provision laid down therein and according to Section 77 when such a certified copy is produced, it will be sufficient to prove the contents of public document or any part thereof. Section 78 provides for the mode in which a public document may be proved. The relevant portion thereof is being extracted below -
78. Proof of other official documents.--The following public documents may be proved as follows :--
(1) acts, orders or notifications of the Central Government in any of its departments or of the Crown Representative or of any State Government or any department of any State Government.
by the records of the departments, certified by the heads of those departments respectively or by any document purporting to be printed by order of any such Government or as the case may be of the Crown Representative."
8. Thus a specific mode for the proof of public document also has been laid down in Section 78 and according to it, any act, order or notification of the Government can be proved in any of the two alternative modes provided therefor i.e. when it is certified by the head of the department or when it is printed under the authority of such Government. If the Rules on which reliance is being placed had been published in the official gazette or in any other manner under the authority of the Government, the same would have been admissible in evidence without requiring any further proof thereof. Similarly if these rules had been certified by the Head of the Department to be Rules framed by the Government in this behalf and such a certificate was appended to the document, the same would have been sufficient proof of the contents thereof. In the instance case, both these things are lacking. A mere cyclostyled covering letter accompanied by a similar copy of the Rules by itself is not enough and it was necessary that these Rules and the fetter should have been certified as laid down in Section 78 by the Head of the Department, in this connection, reference may be made to the case Kothapalli Raghaviah v. The State, (1951) 2 Mad LJ 52. (AIR 1953 Mad 780).
9. An application has also been moved under Order 41, Rule 27, C.P.C. for admission of fresh evidence in this behalf. Unfortunately the copy that is sought to he filed again suffers from similar defect and cannot advance the cause of the appellant in any manner. This copy also is not duly certified to be a copy of the Rules or the letter by the Head of the Department. In these circumstances, this application deserves to be dismissed.
10. There is another reason for dismissing this application because when the matter was pending before the Court below, the Court had remanded the matter to enable the Union of India to prove Paper No. 58-C i.e. the document in question. It is strange that despite such a golden opportunity being afforded to the appellant, it was neglected and no effort was made to prove the paper to permit the Government to do it now would be showing undeserved indulgence in the matter and I am not at all inclined to do so.
11. In the result, since I find that the document has not been proved in accordance with law, the same could not be read in evidence. In absence of any delegation of authority by the Director General, Ordnance Factories, in favour of the General Manager, Ordnance Equipment Factory who actually had passed the order of dismissal, I agree with the decision of the Court below that the order was passed by an authority which was lower in rank to the authority competent to do so.
12. As a result, the appeal fails and is accordingly dismissed. However, in the circumstances of the case, I leave the parties to meet their own costs in this Court.