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[Cites 2, Cited by 3]

Patna High Court

The Union Of India & Ors vs Umeshwar Prasad Singh @ Umesh Prasad ... on 16 August, 2016

Author: Navaniti Prasad Singh

Bench: Navaniti Prasad Singh, Nilu Agrawal

      IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Letters Patent Appeal No 1411 of 2016
===========================================================
1. The Union of India through the Secretary, Ministry of Home, Government of
India, South Block, New Delhi.
2. The Under Secretary, Freedom Fighter Division, Home Ministry, Government of
India, Lok Nayak Bhawan, Khan Market, New Delhi.
3. Keshav Kumar Pathak son of not known the former Joint Secretary, Freedom
Fighter Division, Ministry of Home, Government of India, NDCC, 2 Lok Nayak
Bhavan, Khan Market, New Delhi.
4. R.C. Nayak son of not known Former Director, Freedom Fighter Division,
Ministry of Home, Government of India, NDCC, 2 Lok Nayak Bhavan, Khan
Market, New Delhi.
5. P.S. Kalra son of not known the Under Secretary, Freedom Fighter Division,
Ministry of Home, Government of India, NDCC, 2 Lok Nayak Bhavan, Khan
Market, New Delhi.

                                                           .... .... Appellant/s
                                     Versus
1. Umeshwar Prasad Singh @ Umesh Prasad Singh S/o Late Ram Prasad Singh
R/o Village - Mounjhouni, P.S. - Rajoun, District - Banka.
2. The State of Bihar through Rajiv Ranjan Sinha son of not known the Special
Secretary (Home Special Department), Government of Bihar, Old Secretariat,
Patna.

                                                .... .... Respondent/s
===========================================================
Appearance :
For the Appellant/s : Mr S D Sanjay, ASG I &
                      Mr Manoj Kumar Singh, CGC

For the Respondent/s :    Mr Upendra Pratap Singh, Advocate (AOR 03880)

For the S t a t e    :   Mr Brajesh Kumar, AC to AAG IV
===========================================================
CORAM: HON'BLE MR JUSTICE NAVANITI PRASAD SINGH
                                       And
                 HON'BLE JUSTICE SMT NILU AGRAWAL

                             ORAL JUDGMENT

(Per: HONOURABLE MR JUSTICE NAVANITI PRASAD SINGH)

Date: 16-08-2016

                   The present intra-Court appeal under Clause 10 of the

   Letters Patent has been filed by Union of India being aggrieved by

   order dated 20.04.2016 in MJC No 454 of 2015 arising out of CWJC
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        No 20840 of 2010.

                         2 In the writ proceedings, the learned Single Judge, by

        his judgment and order dated 22.08.2014, while allowing the writ

        petition, directed the Union of India to reconsider the matter for grant

        of Swatantra Senani pension to the writ petitioner. It appears that

        pursuant to the aforesaid direction, the matter was reconsidered by the

        Central Government and an order on 25/26.11.2014 was passed by

        Government of India in the Ministry of Home Affairs. It appears that

        by the aforesaid order, once again the claim of the writ petitioner for

        grant of Swatantra Senani pension was rejected and grounds of

        rejection were given. For the sake of records, we may note that

        grounds of rejection this time were different from what was given on

        the first occasion when the writ petition was allowed.         The writ

        petitioner, being aggrieved by this rejection of the claim, now filed the

        present MJC No 454 of 2015 for initiating proceedings in contempt

        against the Union of India for alleged failure to grant the writ

        petitioner Swatantra Senani pension.

                         3      Union of India appeared in those contempt

        proceedings and took the stand that pursuant to the remand order and

        being order for reconsideration passed in the writ proceedings, Union

        of India considered the matter and, after giving detailed reasons,

        rejected the claim. If the writ petitioner was aggrieved, he could take
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        recourse to law and the procedure established therein to impugn its

        validity but certainly, no contempt was made out as on remand,

        considering the merit, orders have been passed. What the learned

        Single Judge has done by order dated 20.04.2016 passed in MJC No

        454 of 2015 against which this LPA has been filed, he has adjudicated

        upon the correctness or otherwise of the order passed by the Central

        Government being order dated 25/26.11.2014 and set aside the order,

        this time, with the direction to grant pension failing which serious

        view would be taken. It is this, which has brought the Union of India

        in the intra-Court appeal.

                         4 Notices had been issued to the private respondent in

        this appeal, who was the writ petitioner by registered post. Notices

        having been issued, they have not returned unserved. As such, there

        is a presumption of notice being validly served. Apart from that, the

        learned Additional Solicitor General produces before us a copy of

        order dated 03.08.2016 passed in MJC No 454 of 2015 from which it

        is clear that in those proceedings clearly it was disclosed to the private

        respondent (writ petitioner) in the aforesaid contempt application,

        about pendency of this appeal and it is because of that, the learned

        Single Judge adjourned the contempt matter. Private respondent has

        chosen not to appear. Noticing absence of the private respondent will

        not preclude us in proceeding to dispose of this appeal at this stage
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        itself.

                         5 The facts show that in the contempt proceeding, the

        learned Single Judge, by order dated 20.04.2016, passed an

        adjudicatory order which is beyond the scope of a contempt

        application. That power a Judge of the High Court exercises in terms

        of Article 226 of the Constitution but surely that power is missing

        from Article 215 of the Constitution. Once an order has been passed

        by the authorities in purported compliance of orders of this Court,

        unless mala fide or order being passed in defiance of the writ order is

        shown, there was hardly any occasion for entertaining a contempt

        application. Whether that order passed by the authorities is correct or

        not cannot be a question of adjudication by a Court in seisin of

        contempt proceedings.               An adjudicatory order, with positive

        directions, can only normally be issued in writ proceedings and not in

        contempt proceedings. As noticed earlier, in the writ proceedings, the

        order was not that Swantantra Senani pension has to be granted to the

        writ petitioner.         Order was to reconsider the matter and pass

        appropriate orders.

                         6    At this stage, Mr Upendra Pratap Singh, learned

        counsel intervenes in this proceeding purporting that he had appeared

        for the writ petitioner and at the appellate stage, and points out that

        the order of the learned Single in the writ proceedings was that the
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        order has to be passed in accordance with the Rules. He submits that

        the order was not passed on remand in accordance with Rules.

                         7 In this connection, we may only note that whenever an

        order is to be passed by any Authority whether pursuant to directions

        of a Court or in consonance of law, as contained in any legislation, it

        has to be in accordance with law which includes Rules. If an order is

        passed contrary to law, the remedy is appeal or a challenge, if so

        advised, in a writ proceeding, but surely that can never be a subject

        matter of adjudication in contempt jurisdiction. Thus clearly, the

        learned Single exceeded his jurisdiction under Article 215 of the

        Constitution in entertaining the contempt application. Once an order,

        pursuant to the remand order, passed in the writ proceedings had been

        passed, as noted above, was in accordance with law or not, can only

        be adjudicated in a proper proceeding but certainly not in a contempt

        proceeding. In the facts aforesaid, no further positive directions after

        fresh adjudication, can be issued in contempt proceedings.

                         8    Thus, in our view, not only is the order dated

        20.04.2016

, as passed by the learned Single Judge in MJC No 454 of 2015 unsustainable, the contempt application itself was not maintainable.

9 Accordingly, the order dated 20.04.2016 passed by the learned Single Judge is set aside and it is held that the contempt Patna High Court LPA No.1411 of 2016 dt.16-08-2016 6/6 application itself is not maintainable and is dismissed as such.

10 This appeal is allowed.

11 However, the writ petitioner will have liberty to challenge the order dated 25/26.11.2014 passed by Union of India before appropriate forum, as he may be advised.




                                                (Navaniti Prasad Singh, J)


M.E.H./-                                              (Nilu Agrawal, J)

 U