Central Administrative Tribunal - Mumbai
Bhupendra Pal Singh vs M/O Finance on 21 February, 2020
vor) G4 No, S92075 CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAI BENCH, MUMBAL ORIGINAL APPLICATION No.99/2015 Date of Decision:21.02.2620.
CORAM: R. MITA YKUMAR, MEMBER (A) RLN. SINGH, MEMBER (J) Bhupendra Pal Singh, Commissioner (Retired), R/at Flat No.904, 9° Floor, Bide. No.3/C, Dhira; Dreams Co-operative Housing Society Ltd., Dreams Complex LBS Marg, Bhandup CW), Mumbai 400 078. Lastly working at ADG (Vig.) 7* Floor, New Customs House, Ballard Estate, Mumbai 406 001. (By Advocate Siri Ramesh Ramaninrtiy) VERSUS i. Union of India through The Seeretary, Ministry of Finance, Department of Revenue, North Block, New Delhi~ 110 001.
2. Central Board of Excise & Customs Ministry of Finance, Department of . Revenue, North Black, New Dethi-- 110 001.
iss ' Chief Vigilance Officer, Central Board of Excise & Customs, 6" Floor, Hudeo Vishala Bldg., Bhikati Cama Place, New Delhi 110 066. (Gy ddvecate Shri RR. Shetty) ORDER {(Gral} Per > 8. Faavhwmar, Member (4} rep tea, LNRM Ba eek hey oe oe a 4 ' TRas G& Aas been filed on ee a ie afk aad ~ vw under Se Ob LOT Le oO CRS Acimn3 v= Applicant Respondents Od No. 99/2013 fe eliefs:
"S.g} That this Hon'ble Tribunal will a : s : waatyw aveaen oo? graciously pleased to call far the records and te proceedings leactin <3 g to the issuing of Impugned Memorandum of Chareés dated 23.10.2013 (Annex. d-l hereto) and after going through the legality oar otherwise thereof this Hon'ble Tribunal will be pleased to quash and set aside tne Sate.
b} fkat pending the hearing and fina disposal of this OA, Respondents, their officers and subordinates be restrained by an Order and Dyunetion of this Hon'ble Tribunal from proceeding with holding of the departmental enguiry into the Memorandiwn of Charges et The thes arede ns ates Seon C3 That the costs of this Application be & cavurded it favour of the applicant: and a} That suck other and fierther reliefs a 2 are epediont be granted in favour af the applicant.'
2. The Applicant, who belongs to the 1978 batch of the Indian Revenue Service {Customs avd Mantra dk Excise), Was working AS Additional Commissioner of Customs (Exports and ODrawbachk} Ln Prometion hip.3
to O2.01.2001 and after promoted as Co mnissioner of Custems in Zoe, He was Memorandum No.24/2013 dated Rule 14 of cone Cantral nirel and 4 No 9920s Was LSSUeu a Charge 23.10.2023 under od cfs is) ry a fut G is foe hv L Appeal) L965 imputing misconduct in respect of twa Articles of Charge as under:
"STATEMENT OF ARTICLE OF CHARGE FRAMED AGAINST SHRI BHUPENDRA PAL SINGH, COMMISSIONER, Shri Bhupendra Pal Singh, Commissioner, while posted as Additional Commissioner of Customs, Drawback Section, during the year 2000 conunitied gross misconduct inasmuch as:
Article of Charge -1: That Shri Bhupendra Pai Singh, while posted as Additional Commissioner of Custos, New Custom House, Atumbduzt, during the year 2000 conspired with Shrt Hemant Kothikar, the then Dy. Commissioner of Customs, Frere Basin, and Private Persons Sin Bhagwan Ramachandra Mane and Shri S Dayaneshwar Pandang Malik for clearance of a consignment of rayon cotton powerloont readymiade garments ladies blouses jof Avs. Pacifie International, covered under Shipping Gill Na, 30246863 dated 28 04. 2000. While acting | as such, he averruled the discrepancy raised by the Examiner Shrt. Naravan Keshav Paranjpe and » Superintendent Shri N. Meyyappart regarding the quality, quantity and FOB value af the goods.2
Thus, Shri Bhupendra Pal Singh, while working as Additional Commissioner af Customs, New Custain House, Afumbai, failed te maintain absolute integrity, devotion to duly and acted in a manner unbecoming of a Governinent Servant, thereby contravening the provisions of 4 OS Na Gueors 21D, OD and (2) of the Central Civil Services (Conduct) Rules, 1964, Article of Charge ~ I> That Shri Bhupendra Pal Singh, was posted as Additional Conunissioner of Customs, Drawback Section, New Custor House, Mumbai during the year Rs S20 FF 7. as 5 dts arenwbock to Al's. Pacific international towards. exports made vide Shipping B BI No. 3046863 dated 28.04.2000 vide Orders in manual file naS/ 10-52. Misc/2000 ELDER} file No.S2-(1 231) 2000EDHDBR) over rull ng a guery for submission af BRC raised by the Appraiser | proce ssiig fhe seen bar claim, before submission of re eply fo the query the Expor ferCHA and thereafter got the rneinual files destroyed causing wrongid floss of Rv Ave fi?/ to the Gevernmest and corresponding gain ta himself, thus Shri Bhupendra Pal Singh, while working as ddditional Comunissioner of Customs, Drawhack Section, New Custom House, Aenbal, failed fo maintain absalute integrity, devotion to duty and acted in a manner unbecoming of a Government Servant, thereby contravening the pravisions of Rule 3(1}G}, ap and Git) of the Central Chal Services (Conduct) Rules, 964."
3. Briefly, a company, M/s, Pacific international, had presented a consignment of rayon conten powerloom readymade garments Ladies louses by way of a Shipring Bril dated 28.04.2000 FOr che purpose or inspection against LES deciaration of cantents and the value of consignment as cleimed by the value being wi 2OES & Oa Ne Ww % A ee Ea VAs LLOQE a & or wy wy werd hed 2 a 3 "2 hy wy weet A ad D «4 ip a sp red Ad geod 1G AO cc weed g ee! ny 5 4 MA ~ procuced
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Ww i t h nal Se CaM Sa ed ood ith "ot rect "ef wr a Me y x4 ha Lak Yr , hearing for > oO a Coa Me yp pied al ~~ soft cy wed B eBact 43 td 7 @ S CS a i bd ot on, apn dns Bas, ak he as $s tae a ~ een ose Rey ey ge ws "4 Court noted tha the Customs Manual at ~ of ~ " Ae .
ChapteregZ OSes rat TeQGuire Prior aA eh we i. < + i. me yt ee wes, pot a ee reoatriation of export proceeds as a orereacuilsite for gYrar of duty drawback and jes Be Rg ak odo BL AL Ld WAAL "y Kt SW on. meats = e the existence of provisions for recovery
- nye wpe Tags 3 sexe tos ~~ where export value ais not realised. in wea a "et Tey +R yar ames t myee rhe Mave Yeqare CO Tre COargeaQ INP Loves, Cne Ww UE T HAS recorded the following acquLttine "oid Now f fake up the case agalast the accused No.3. Jt is alleged that accused no.3, * the then Dy Commissioner , Dut fy Drawback was also a conspirator and he had sanctioned Hass the duty drawback The advocate for the ae cused no.3 hes argued thet once the consignment was exported, the duty drawback has £0 he paid and for sanctioning duty ray ae bank realization ce ertifi icate is Not essary. in this connection, he has referres to "Ch aapter-22 of CBEC's Customs Manual regarding duty drawbacks. It is prow ided iherein that the prior repatriation ef export proceeds ts not a pre-requisite for grant of duty drawback, However, the law pr yeseribes that sale proceeds are not received within the pertod stipulated by RBI the duty drawback will be recovered as per the procedure laid down in the Drawhack Rules, 1995. He also referred to the circular no. 2S/2000-CUS dated 30.03.2000 issued by the Mivistry of Finance (Departnent 12 of Rever ue). AS per this ctreular, the duty Pa ly ey drawhack claim should be cleared within 3 wording days oF vlectronie data inferchange (EM) systent and tar manual cases, withtie 3 CBEC's Custonis Manwel, Chapter 22 > Pes yey ers Paty pe i = : Syoy Baixo Prey "§ ide, ey pe GOCE i for BS Ah che Quy it. C4 No. 99/2023 DP escribed formal of the shipping bill, fn case of exports under Electronic shipping bill, the shipping ill is itself treated as claim for drawback. Thus, accordingly to the » advocate for the accused no.3, even if it iy believed that ine accused nod had sanctloned duty awoback, he did not commit any wrang as he was dig hound fo sanction it. However, during the argument, he fas denied thet the accused no.3 had sanctioned the duty drawback m t this case. In statement ws 33 Ce P.C., the accused oy Ho.3 hes denied fo have sanetioned the nn ity drawhack.
if, dn view of the defence taken dy the accused no.3, that first question is whether the prosecution Ras proyed that the aecused no.3 had sanctioned the duty drawhack. In this connection, the evidence af PH-¢ Ashok fhoudhary is relevant. He has deposed thai before the CBI he had stated that ihe accused nad had passed arder in fle no.§-16 and S-2 allowing sanction of drawback and he Le. PH Ashe ok C naudhery had allowed the same afier putti ng the eomunent in the EDI system. Thus, the "accused no.3 had not put any contument in the ED! system himself According to PH"
Ashok Chaudhary, accused ma.3 had afowe a the duty drawbac 2k in manual file SZ and 8-10. However, those files are not coming b ofp ore the Court. Further, PE Ashak C haudhary hers deposed that he does not remember whethe we no.8-10 and 8-2 are in respect of Sts Pavifie international, Ina view of tus evidence, if cannot be said bey ona reasone vile doubt thet if was cecused no. who had sanctioned the dry drawback In this. case.
h oo However, even if it is asswmed that aceused od had sanetioned the duty rawback, In view oF legal provision regarding i pnd vty drawback, he did nai comnuy anyorrong. The shipping bill Exh. Od does not state that there was any discreparecy. ny wid have acted on * = f re OH WG od Fee Rie pee emery Onee , P shipping 84) generated from EDI Once the ' ance of cee wk authori 2 eye x: nee it Dy -N AAT. y} exparis were permitted as per the shipping bill £83) 12 GA No, Ga207S the duty drawback department was bound to :
t clear the claim within 3 days as per the ctreular referred above. The same thing appears to have been done in tis case which does not amount fo offence. Thus, whether the accused nod Aad sanctianed or net sanctioned duty drawback, he did not comurt any offence"
The Bonfble Coush concluded Judgment s follows:
"SE... ANS. dN Thus, he would have got pravit of about Rs. Z, 00, 00, According to the prosecution, accused Bhagwan Mane had admitted to have received Rs.25,000- for clearing the shipping bili The 10 Suresé Ayre has deposed that the Bhagwan Mane had offered Rs. 30000- ta ace used nol an Rs. 58, 000. M- to accused no.3 jr e elearing the shipment, ff that was so, the accused no. would nat have benefited by the export. Further there was also hanging sword of recovery of duty drawback by the Government as the accused no,2 was not likely to submit BRC us fhe consignes had not taker . goods and the accused no. 2 was any payment fram the c PORSTS 2, cireunstance that nobody Aad taken the deliver af the consignment in Australia shows absence an inion s-pea because in Mar case, the aceus no.2 was not likely to get BRC and would he ave reguired to refund the amount of duty drawbac fe the Government. The procedure is pi ovided jor recovery of duty drawback if the BRC is not produced. Thus, in my opinion, in this case, the steps should have been taken for re CNEL OF duty dra wback from accused no,2. This situation rules out the possthility of any mens- red, "As stated earlier, the accused nal had acted well within his powers in allowing the shigonent, There appears no mens-rea on his a rj part in hipment Hence, iA POY opinion, "th pyle a the aecused persons iy sot é ahle do abt "Hence, i answ er 7 oF hat sage OT foilon HUIS GFreder, et Sheet 4B er ye be Che vged it w% aed ug Oo 5 C wot N court minal ree ft aad de gt Le Fey ae Ne whe ingsel * A wh Bp Y + G anagth is ae Ne t Soa x id ® we hey nse] COU S At 3 SUES 2 ost yD c "4 & my ar} oP Fra "rf 4 sof got "4 j aged Gy ot ot Ext 3 me ry AS Merk AoA ¢ the we ha NS we.
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* oj a m ' ry - "a C f% © 6 wm oO B i " on " i oo '. tet . ' a G " Bh & ta 4 é aa a 4 of rd, a a 2 Bo 4d hd i we L6 GA Na. 892015 happened in 1975-76 when the said officer was posted as Cammandant, i ath Battalion, SAF Gwaltor. The Tribunal quashed the charge MIND and the departmental enguiry an the ground of inordinate delay of over 12 vears in the initiation of the departmental proceedings with reference ta an facident that took place int 1973 3-76, The appeal against the paid oF rder was filed in this Court on the ground that the Tribunal should not have quashed the proce seoai nes merely on the eround "of delay and laches and should have allowed the enquiry to go on to decide the matter on mers. This Court rejected the contention af the learned counsel. While dism nussing the appeal this Court observed as follows : .
"The irregularities which were the subject matter of fhe enquiry are said to have taken place between the vears 1075-77, if is nat the case of the department that they were not aware of the said bregularities, if any, Phe and came to know t only in POS?
According to them even in April 197% there was doubt the involvement of the officer in fhe said irregularities and the investigations were golig on since then, Gf that is sa, it is unreasonable to think that they would have faken more than J2 years to inttlafe the % discilinary proceedings as stated by the There is na satisfoctary
- avation for the inordinate delay insuine the charge memo and we are also of the view that it will be wfalr to permit the - departmental enquiry fo be praceeded wi at this stage. fa any case there are ro grounds fo e OFGEryY GMeP aveay dinely we dismiss fLs L? OA No Be 20) Pe rpE ey appeal.
yt nm es a win 2 wy 2 . e ? EOS Tag Pt wea Lo. FULrtner, fhe Honfble Apex Tourt referred to its Judgment in WN. Radhkhakishan ; 4 oy oe cn M m 4 3 ' (supra; wherein o Unarg Memos had been 4 "x 3 ys ade on 44 ve AN fw + = = issued for certain Lereqularities in ae a - 4 oom ANA? % ~ ~ m 2 construction on Is.il. ise' buh even Articles = wy + hac : han: oy POE 3 wees of Charge had not been served until a4 iY 2) BL * ere 3 es 1 + oo 3L.O7 1895. The Co observed as follows; "EP His pot paxssible ta fay down anv : fis NOL PaYSIONe 1G tay GOW art} predetermined principles applicable to ail cases and in all situations where there is delay in concluding the disciplinary proceedings. Whether on that ground the disciplinary proceedings are to 'he terminated each caxe Bas to be examined on the facts and circumstances in that case, The essence af the suiter is that the court has to take into consideration all the relevant factors cd to balance and weigh them ta determine ie if iP is in the interest of "clean and honest adnti duistration that the dl. ipl fHary proceedings should be alinwed fo : terminate after delay particularly when the de slay is abnormal and there is no explanation for the delay. The delinguent employee has a right that disciplinary proceedings against Atm are concluded expeditiously and he is not made to underga mental agony and also monetary loss wher these a Fe uamecessar ily pre colonged without any t ving the proceeds nes 'hn consider ing whether the delay hax witieied the disciplinary proceedings the court hax to consider the nature of charge, its complexity and on whit account the @ delay ha GS OLE ered, ff the de ele ry ES t of it, I eauld also be s seen as to} disciplinary authority iy seriou 5 in fn pursing fie charges against its employee e. if is i besie principle of administrative justice thar a 20} f '2 20, es, aN 2 € f AG @ sy tory ~~ Gh a Ww 403 ood Be oc Ad at re) 43 ry of bs Le 4 4 & ps fe 3 fh 43 Ae j seef © fob 43 4 433 ~ had as hed ud op 6 @ ci Hi 3 , nd ed ta 'e cn E) cg in wy end 3 rs "mf 3 ¥ Ty i ?
mS ot wm ow mo ty TY ey a Ee , 2 GY So oS ey ms a oi uy € 2 wh m 8 oF St Gorm Rtas us os co Sh y 4h 4 ; @ vs a 6% vd oe a Sook ee ee OE St Tae ge Q 2 ' jf de a * . ot x " (om DO og wk 7p OB = bo i o > ih $4 ce pe G Cos ey & wa OE * e i ' t J + i 43 O 2S Bo TS & Sa CR wg 5 bel a 3 « a re gy a x : Boke Me 4, "ee See aad GO Bo «3 a wD ; 1s . Seg AaB eg HE SB G to Gg po @ 3 we: 8 oq @ > fe ~~ BON Bo eT OS 8 ee ~ a ty ved ped m "3 © 4 od Gon y G.ew L ee SB A ™ ~~. 4 ~ B me da ty ra ef "Sk EG "= 5 % ae a é co ch OO ay BW og ed Seno rey ON MAS wa oo rs. «8 Al La vped . of ° Soa hs, Be wo ee Soe "et et Le x @} wo C > ht ct 43. Pe Pes Sy ee 2, 1a Be oY ogy TG a - S SB BP aRv Eas 3 4 8 Bm * ue Bs 3 Bee eS o Sk Ge, ES bel nt m5 go 3 : 3 ' we OY ra * bey or, tae 3 - eat - ¢ " y _ Bt BOG Oe OS ee us e Gb © = Ms ge 4 ) 7 So ~ tong wee CN eo Ri, os a By wt sy Re ; a ony p3 ws si C Mv eh on} eb ry 4 < 4 3 = alas rae van x fap ae 7 ing . et "4 aed C , af 4 ns : Se LSS SEs 5s ese s Hi gt Sa 2 8 8 8 og fe re Re BN te nt 4 o 3 Oi ) od a nt ve Rw o an Sh de THRO ES % i i" 'eg 9 So ee ke Ey = woos "Tt fy ted * f% ra 5 a bef 9 Ao o a - 2, =" OB we xa & Pop oa OD Oo ep oo & BS rh ah tm Bs gy Sam BSG DRE RB % © " I mS . a % © e So War te Go Oe eS SS 4 ; 4 @ * 5, ; ' te am mo, "mone Boge OS tS Dy ts a vio "cH ao " we re ng @ a SoS s 2 8 3 g 5 4 we io ' 5 Mt a } oe yas Qe aie . ® & R Boh "~ om «ap Bo gy we YP eB © = »e "Ep. y FS SESS rr ae nS ; GO Wy mo Boos be i BS te UD RR Ure ri oN wd S s) hh - } i co is Eom UB Me mB ey ep tnd 34 PA ny os re aa wc Pa i cy x mat SR Gis ot ong, Be ie ay < oo red 4 "4 ft So fe iG mh a A bet ae " e3 zy : 'C cy a ¢ De) x > By we "eee OBE oe en RE Aa vo Sad ad "Th % 6] 4 ons . rl Bes. UP. SSE S kes & 2 5 OU? 3 rm ® & SF Bog @ UB eR 2 te i a ved bef "4 o Q a . vs BS FES Cy B® Fg Ho ay m5 8 S oy HS eee =, CE 2 wy 2 % wis bs 2 Ss R by aa ht mm ft OD wn a L4 4 ns m8 Be PRE SM, AB eR $3 v4 m 7) be cS . nH 4 © oO ~ & SF FS Se eo se SR eB . $4 ors y 8 a3 oy 6 $e of Zoe ie 2 ££ & 8 _ & Se ha Sey oa Ws a w © us fh. oe ® Ge BR AA OU ee Ao MN O ih th "Be w wD CA £ i. rt & mo 7 in aed apt Ty ? rd oo a Be ' a ot vet xe] yt a m ned Bp G oa Ee;
st sg oe ® Wo ot Bg : ' ie a bon iB ° Ch, i a Med oC od w AS in he "oi $5 ccf © ete o sf C3 3 4 Sof fd a 43 wy "rd 5 3 il.
i3 O4 No. 992015 very prefudicial to the appellant, Keeping a higher government official under charges of corruption and disputed integrity would cause wibearable mental ago and distress to the officer concerned. The protracted disciplinary engry agaivst a goverment employee should, therefe we, be avoided not only in the biferests of the goverrunent employee but In publie interest and also in the interests of inspiring confidence in the minds of the government employees. At this stage, if is necessary to draw the curtain and to put an end fo the enguiry. The appellant had already suffe ared enough and more on account of the disciplinary proceedings, As a matter of fact, the mental 280m and suffertigs of fhe uppelian? due to the protracted disciplinary proceedings wou ld. e@ mmol more thas the punishment. For the nustakes committed by the department in the procedure for initiating the disciplinary proceedings, ihe "appe vellant should not be made to suffer".
oe e % ~ 3 = aN oa tn Lm ~ i % tn ¥ 4 wey i2Z. in regara to the fact that the charge at xt aa rhe PTR we) at d eo SRN xy eee Sheet ane gene EB LUS FSLatse pens) Ve Sarre wo te yak 4 wea bt a. - av} ~ TA te sn os ed eg imgident and relied on the same documents RY ~ on aed w "- -
and witnesses and therefor am acquit in . 5 P a te tee AL withdrawal Of che disciplinary rg We 3 3 Mics e | For th proceedings, ths learned counsel for the as = , wR sy an x 2 Lo } wt ty " ~ a ae. applicant relied on the dudqments of the Hon'ble Apex Court in GWM. Terk Fs, State ef Gujarat & Anr, in Civil Appeal Ne.2382/2006, Captain At Paul Anthony F's. Bharat Geld Mines Lal. & Anr., (1999) 2 SCC 679, At Kumar Nag ¥s. General Munager (PJ), indian GH Carporation Lid, Haldia & Ors, (2003) 7 SCC Ohree Judges) * s rt Gd No 9O°20! 4d Hog 8 s = w aa 2 g by, td ee rn ¢ te & a D :
g , rd he a th gS om 4 oS os aed ser At ae 2 deed af ot poet Sette "nae aa O oe ™ . "y 0 a B av ao S Db * ae hs Y ay song het os a 43 pe a5 mm Sen, ' hed & oS od 2 wh < oy as ya ~ od a A uO ook 2 oe mie Png 4 MA r BN tM n "a os oS ~ / pd @ ns "te M Bm es RS werk c ' 3 A a po vet Bos Ss se 8 & PS a 4 5 & # Mm es od ey ai @ SE Som 2 22 BS Boe teed ryt ae ee re ce i mm AQ : "3 3 & Se Sy ad SS aad Ba ty ty ws em nes 3 Png Hy (S Y Mees a) io ae = eS Dh Sy oe & og fd O 3 oe 2 a a oe Oo & ty fey = os va, SB ab ; aa oo Be " . 5 5,3 Gk & min EY § Qe 8 ae a c 9 } i . god . ' td y J " " YDS og oo k eo z 4 hee os fe C 6 oe 3 sk So = OR oS oO Ry 3 en " be set goed we eo gS ce i mee) at Oo 3 vee] s og oO a 2 ies SRAE = a8 o£ © oy Beet nae G int ae) wey ~ Se oad fe por hes O te Le & wt re its oR Boe % 3 to So. 2 3 % ig = a 6 aa $3 my 7 sian ne oe 5 oom ; = s 4 5 ¢ ~ x i ra i, wo we Se Tee ok bong tes hd Cy se oo % 4 4 & § id vt e # ~~ pe & a x" oy z iy oS S mS B® S524 BES ERS og st *, ne vied af we tn, Aa, raed S Wy es oy 5] £ by 4.3 aa vt oO 4.3 tS ves % ny Roe eS a "wel hd ¢ £ ase olny Sons e : cs ont cs ® ? sf ote 2g BS eS mp Oe » 8d mn ~ 8 Oe = Es Se 28 2 mf 5 oS 4 Bo Ss ££ nas Be mS oS Es so 8 = BS og "sr 3 "s vt ee 4 fhe os na a & fe, ee pit ~ re ra i We Se Ss be sa ae o & mo @ Bom 3 te ee 5 TS %) cs ot r 'ne! . oan : SOX z : x bent . "3 ae ai 5 bs by $4 ne od 2 Se Be ed Bok SB yy & of % v ey . > ~ - 5 - en ' Se a te ns Y " ~ he sd my 424 ay ee 4 > a x tee ~ Tat ees ng & CE ah . ef a a, 4 al G mt 2 x % oa aS % sa e " * oa re ca 3 " HH so we gE & CS Ee xn wy wn ps % @ ty CS ned @ CG tN Se Pica rage 3 rN okt me! 4b ro fa fm xo wo re "3 " wy a BN Bo mp a aged pd a ad rod uy op 435 1 OS sO whe Be one oD - tea it ws i % ren oe eG 3 vged ~My » 3 Sy ue % ben Ma P ti 2 OS fy : a © Beg gs G3 es ~ OS r at a Freel 4 x 3 Oy a ef raf
a) oe foe ; - pS . Oe 8 gS OR = BH £8 7 " Se os @ S GG A te he o3 we & ' CO ' nat t cos eS oe. aed ayo a . tf 3 ° er on ™ G Oo hot ch oy 8 EEE m ace a 4 o | oe eos x al at ren Bog $ 5 > eNom ay aS 6 ' 4 3 ney vl anne ard ' seed SO tine. 3 te mat . ee 6 i 5 = i in = fw B® oy 8 ; £4 5 = & 3 aw @ 8 8 ote S S 2 m3 & "4 ss oe m 4 ip ot "a pat Ses St 4 fe, o ae @ ty aed = hy ty at ce Sona et of ved 4
- a ny ¥ ; OS 5 OS ae vet dy a 4 rs O i} % ots 3 ao a oo :
43 ae £4 pe DOS SS ob "4 ee re A o ~ 4 a me Ad 5S eo x 4 fea a = 3 w tad }-4 wu ved : re CC hs ion 6 re 2 a os oy re ws . 8 a ig rY a ty we ka 4 ca o 5 , Sy ca a4 ' S : ' os m 0 me . yet @ eq ; c w yhed heat 2 GA No, 992615 od ~ * 2 IA ved Sn. si ow 2 ae dee ye Sos gifted casn to has wife and paid gift tax as Meth, The provisions contained in Section S50 Ne} is selfcontained provision. The first part of the Section casts a burden on the prosecution and the second on the ace -used as Stated abave.
From the words used in clause fe) of Section 3 of the PC. Act it is implied that the burden is on the accused fo account for the sources for the acquisition af disprapartionate assets, As in all other criminal cases wherein te accused is charged with an offence. ie prosecution is required to fo discharge the bur 'den of axfablishin 8 the charge beyond reasonable doubt, The Specia Court serufinized the evidence led by the prosecution and after an elaborate discussion, the Court held that the witness Mr. FB. Raval has categorically admitted that the accused had staied in his statement about the amounts having been gifled fo his wife Oy his in-laws. His pertinent fo mote that this witness has categorically admitied in Bis examinafion-in- chief itself that he had enguired about the gifts given fo other dan ighters YQ and it if Wax rev vealed that iite to the re wife of the c accused, LHe h REN + also adin nitte vd during the eaurse of hs CPONS-CXMTION that i a gifted this much t emiount as $ + shown by he accuse a to the wife of the accused, The Court held thet such a presumption. could not and shoe wuld Rat have been raised by the witness In the absence af concrete evidence. The witness, Ady, 18. Raval, has aise admitted that the accused has explaine 2a that an amount of Rs. 23,000 was given by his father-in-la the witness was shown tre ASSOSMINE st oF ler regarding the gift tax issued by the facome Tax Department in respect of ihe ey HAVES Tee, the pat Hern Ie Lay oF hie GeCUSeE, fo F si & year £969-70 He was also Stamwe the challa x é tes is md tse offer regarding the payin documents. He has hon there ig NO oe Od No. GR207 3 contrad: ietion in the entries appearing in the pas S book and the oral statement made by the accused as we vel as fis wife as Raving received those etfs, The Court has held that from ence, if is clear that the accuse od had not ay acguisiten of immovable from its depar wroment end therefore, circumstances, i is dificult to ; i the accused has not satisfactorily accounte 2d for the said property, The Court alsa, in conclusion, said thet the Enquiry Officer had conducted the enquiry anly one way and had not ified fo get the evidence regarding ihe explanations furnished by the accused. The Court further held that the case put forward by the acensed was fully supported by his relations and there wes no contradiction in the statements made by them dt is useful to reproduce the reached by the Special Court in ius s as follows:
oF, ttn oy "In view of this, it becomes clear that the investigation appears fo have been carried or conducted only with the idea in the miinc to charge sheet the accused for this 9 iffence. The aecount aiven by the accused regarding ue alleged dispraportionate property is satigfac tartiy explained, ; ety not aecepied by fhe investigating ane an the contrary the ¢ evidence OH ot taheg ang, a re cdlegorically show ws sth fie accused has ¢ i iven satisjuctory account af his allege na disproportionate pr oper iy.
- > « ae ~ on iF, . 8) prem pae ot in this view of the matfer, the fea ned z x RHAVOLITE, Mr. Amar and is ample 2 evidence io 'show that sed had satisfactorily allesed ¢ ee roportionalte so rightly areued that the * a say of fhe aCous 23 Od No. GR 2013 the contrary, from the fact that the accused had mentioned all ihese acquisition of * property in his returns, " of "(pro perty submitied to the department if becomes clear i F that he has not suppressed anythin ig, and, C a Fz ihe erefore thet lransactions were quite true and ¢ rect in view of this, point No.3 iz UMSWEPE ved f in the negative."
2d, it is thus seen this is a ease of Ho evidence. There is no tota of evidence against the appellant to Rald that the appellant is guilty of having iNegally aceumula uted excess income by way of gratification. The respondent failed to prove the charges leveled against the appellant. It is notin dispute that the appellant being a public servant used fo suonut its yearly property return relating ta Ais movable and ine novable 2 pe ope er ry and the appellant has alk so submitted his retur the year {975 showing fis entire movable and immovable assets, No query whatsoever was ever raised about the movable and immovable assets of the appellant. In faet, ihe respondent did mot produce any evidence In support of and/or abaut the alleged charges fevelled against the appellant. Likewise, the criminal proceedings were initiated against the appellant for the alleged charges punishable z under the provisions of B.C. Act on the 2 same " of facts and evidence. it was submitted thal the departmental proceedings and the criminal case are based on identical and simular (verbatim) set of facets and evidence, The appetlant has been Ronourably acquitted } by the npetent Court on the samme set of facts, vide smee and withess and, therefore, the di isntissal order based on SaIIE § et of facts and evidence on the departmental side is Hable to be set aside in the interest af justice case of Gontem Bhattacharjee fsupra} in which the oyiminal case on misappropriation of wages required to be paid to lorry mazdoors led to an acquittal and which case had included a 2 To OA No 82°F fede fae"
es consideration of t @ principles Laid down by the Hontbie Apex Court in Captain AY Paul Anthony (supra) and GAL Tank (supra) and cbserved as 2 ow maya ae ake Set SRO ° * Therefore, the lav on the the alleged facts on which a criminal a7 x subject is this, £ proceeding has been started are the sane as those on tre basis ef which a 1 de eparanental disciplinary proceeding is also commences the evidence in the erimiral proceeding ane in the dise ciplinary prot ceding is ore or less the same and the eriminal proceeding is terminated by an hor iourable sequittal of the accused emplovee, then the departmental proceedings cannot he continued The employee has to be exonerated. In this case, there is Ro spe fe whatsoever that the facts which gave rise ta departmental pre oceeding BS were the same as those which gave rise fo?
eriminal proceeding agatnst the accused enplovee. The charges w hi ich were framed i the criminal trial arose out af those facts. The evidence which was led in the ertminal court wes substontlally the same ay thar w before the disciplinary authority. The learn ed dudge First Special © ourt, Alipore came to infer alia the following findings.
x lok wes How "Ady eyes struck to page-d af his crass- examination when this vitne sé deposed that if was sot possible for him to say as fo the exact amount of misappropriatec money out of the tolal disbursement. The sata witne 288 praceede of further fo sey hat the clerical staff dv rotation usually:
pey and dishurse the money fo. the Afajdour. On serufiny of abe excuninan in chlef & appears that the s vid WHINESS candidly poses oy that Ho one of! his office + oo oS Dobe savas s Miress No: 2, 4 Sof MAVE NOL SUPE red the prosecution story that they got (ess ainowl as arrear, TF hey were the ¢ best person to say as to whether less amoisnt was paid. Moreover, PW-2 depose d in his eross examination thet he got the entire arrear payment and he failed to show who made the payment.
PY-3 is the formal witness being the s/o accused Dulal Chand Kaval and this son allegedly went to Lal Bazar to deposit seme pioney and on oath he deposed that he paid to the LO Rs. 10000/ on 16.3, i993 as per seizure Ust but iis witnexs has not support feat the prosecution story reearding the recovery af Rs. 433k from the house of Du al Chand Kayal wire this witness depased that the sald amount was seized from his raid repairing shop and not from the residence of his father. This witness was not declared hostile by the prosecution This was a regarding substantive evidence, The evidence of the second LO.
canned improve ine prosecution story when the prosecution has failed to make out amy case through substantive evide BCE, Thes J an atone that the Ld. Prosecutor and the Defence @ that the prosecution hax jailed to prove the aceused Persons anc they are fit fo be acguitted and I do that u's 238 (1) of ihe Crbc. Simply because same money wus seized from the accused persans ar that He some documents was recovered front their houses are not enough to show that ie prosecution has been able fo prove 2 ihe charge against accused persnis, ao Od Nov 26 OA No Sood $ if is guite plain ihe: on the self-same facts, after consideration of the same evidence, az in the departmental proceeding, in detail, the seared dee came to the finding that the prasect ad fatled to prove its ease. £2 pep opinion. he aeguittal of the accused was honourable. Therefore, the disciplinary authority, before which the proceeding had been concluded, had the duty to exonerate the petitioner. Even iff consider the argument that the depart tmental rules gave posver in the disciplinary aut. frarity to consider whether to
-
proces a vith the disciplinary proceedings, it could only proceed + vith it following the dicta af the : Suprente Court. Otherwise, this part rte of the re tle would be against the law of our land. Therefore. the consideration wich the disciplinary authority Aad to take into account was whether the facts which iai case were identica a constituted | fhe de eparnmental praceedings, the fa 3 ; ' 4 : 4 : 3 yy ee AS Sasey 4 Sy sn Wa we he o arg Greiminat UE ana had LoeYearore, C44 No OO20TS Me 'ey Aad pe 4 rn wy ed ~ Dp cS fy 4ed Be 2 a wi, aS be ee G QO 44 Aa ord a Sef Ex 43 ay = Boa ci % ay Ad aH my G3 et in 7a 4 4 ral e 4d 4 oO 4 a SS Gs id e " % ia it 0 4 oO { ay ct oie age ct c 13 ie 2 43 os, CG 3 a O ag $4 mn Ci $4 3 , te 4d ad G, Ae) a nd g mi if r om a ved wo eS 4S Bp ay : € i = os 4 wy ayy BS ay ret 4 @ a} e re 1G co S GO MO & & 6 gS ao Re Q @ ¥ i} 4 ts] Ct ete 3 . an ces "a tea es 5 ged t ed LL, ba res S Li & a ad cites £ Chaman Lal Goyal, b od Bs 2 5 need bet i ae : nd ug £4 ~:, 4 a 8) ww a a 7" i ch a j a * ne red - Sear ne Sue . 44 : ms % ; is i oy i vcd wy B WD - MM "
2 a * ce & 13 oa 7) = : 5 8 Q re * = ie u <Ow ne we OO oS c . s 4 . 4 z < 6 ") 3 . whee ei cad bs mas \, ade ai en . % . " pay ge 8 8 B'S ro OG Hw 3 "3 eg ret s om Ad od 'es ry 4 xy oe . A Py 3 Cy 'tt a "ad 'we Ms ce: sc "4 a 8 al 34 Oy om 6 @ go 6 ¥ 8 G 3 2 og Bo:
Boog Bs Boo GO BS yo a g a ee ct ® ae co ey Ea 6 a 2B " 0 ts ty 4 A & 4 oD a ee nn Ra M « 'S 2 O. , mm rc rf G eS - © GC i Sg BH oe Bp od Mo Dc 4 cs ; % ei, 2, set 6 Qy ot $i iy ' mt a Res te ie oO cd Pol Ad in hed is 3 ae Fy: og wd oS «a 3 v4 mn i. tt ut oP cy " "4 Oy Sy i "oS o : ot Hae Se, GS 7 ry "§ 4 ad i es 3 Je ; : ex". me aes thes 7 > en om * 4 ; a = Sos ved Soy oS & ee vt O thy mt GB ee o o we acd sv} QB eed Ts opt ant a 5 ms, et 4.3 a mS aS cod fs GS qs ot @ pod 4d Fey a ae gt -
ms a3 = Oy oO, @ wo Oy D a i hI a i Re D de rt Pek eh Eg Be Ho aed na, 3 gy 3 id OO @ 43 a 0, m g3 an a Wy a G > 23 ms 3 wD v4 % fhe uy. £ ie a: om oi rho Ea 43 54 eed mS Ae 4 EY a i) 'et Be Uw OT ey O PPEecess ~ a t cin ether ihe ris COPFRELS i VTE P ISS eure ¢ test or balan Ad % fhe ERR et sy BIC? GHG We is fo bales factars ~ balanc [he LOE . rf $ 7 ° of % i ae @ w = ee ws ng os a5 iy Be et og & 8 8 3 cad G ¢ © a 5 '3 oo &£ ' bl 3 8) 4 odo im one iy ay & Pe 09, x, t 3 es Peet! be ane it } Len x vy vat © ip iit re E be bt ee " 4 oS 4 i o St et C3 * or x. t oS srt coef 5 CS Q ted L se oof a C4 s @ oa oS ay ery : ~. "4 3 ved a Ba a = WY i Cs Sg es, ae os "s td "> : ne bf Ce ;
to Ley © 'a 4 Oy ms ny co eo vet a Dy gy sed 7 XD ret gt os ; hea 1 co £3 3 9 2 8 Bog a es wv 8 wt ci % oY we me S. yi - cs te & cs ged 4 "et nod HH be we Rae 3 3 Ss ne oe S oS rd cs @ - fq sr] rt hn om mt as ™ SOS ae OS 2 ed . "3 i : ' . } 5 "
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a wy Ay ro © ; 43 iG . y 3 as os wD Go an wm Bp «e 4 ih c a © a 3 oS ; i Rhy ot v cl 4 mu L£ i Gs ra a ba ra v4 3 g 0 m4 65 « 13 o \ "% C = £ ea {3 " 4 o 44 4 oo ad ae at , Sed a ' e 2a "a Bed UL tt 2 % Ww rt cS in Ai en} C3 - ref 3 oh u3 be pega vs cS _ 2 a f wi i Ly ny Pan
i) cs wa 7 ved eu Fo wn G weed te nd hed ved a4 G peed 3 td be] Shy wy : AS uA shod 33 { "9 42 cy wh 43 uy mS ® Go bs a fe ° 4 8 Of gg Y mS wa 4d ft & DB £ ed o css cho. Gk O oO aed w ry o at 43 % ha ' y G vf i) cr i es (> 4 sof ' a} 23 i bal ' M4 "D $4 ie a it me ao) sy SS od Sy 4 et oS A oO nS o Q Go @ @ EA 3 a ad 4 Oh, tt cy sof Ad ed ty Py ord an i pel 43 a) ia 4.3 i} ig oO 32 OA No. GH2013 ~ te te Tat eae en Seek we fe ee ee ed 22 ~ wet this Tribunal shoulth instead direct the * 3 a 4 7 - «i < : ~ respondents to complete the preceercings in a Aa . a 2 « time-bound manner:
D Nelson Motis Vs, aoe of india & Anr, (1992) 4 SCC 71i decided on G2.12.1992.
2} Divisional Controller, Karnataka State Road Transport Corporation Vs, ALG. Vittal Raa, (2012 SCC (L&S) 277 decided on 18.11.2011.
3} Neida Entrepreneurs Association Vs, Noida & Ors, 2008) 2 SCC YLdS) 672 decided on ESL 2087, 4} Cerporation ef the City of Nagpur, Civil Lines, Nagpur and Anr. Fs. Ramchandra & Ors. (198]) 2 8CC 714 decided on 26.02.7981.
4} Secretary, Ministry af dlome Affairs & Anr. Bs. Tahir A i Khan Tragi, 2002 (2) SCOSLJ, 230 decided on 22.04.2002.
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. aN ron os, 4 ; » ! G ay 4 pM gs & a uo > 6 i ia L- D Dy a ih <4 7 a o&, 3 wy oe O 4 n a 2) oS "tS Ch, nt me CO ne; See "net re id and 2 ea OMGuCE mr ae » PE 8 G4 No SWauts ba i i completed as expec litiously as possible. [t is not, therefore, desirable to lay down any Stine as inflexible rudes in which te departmental proceedings mity or may not "Ee wf be stayed pending trial in criminal case against the delinquent officer. Each case requires ta be considered in the backdrop of its own facts and circumstances. There would be xo bar te proceed simultaneously with departmental enquiry and trial of a criminal ease unless the charge im the criminal pial is of grave nature invedvines complicated "questie ss of fact and law.
Offence generally implies infringement of publie duty. as distinguished from mere private rights punishable under criminal law. When trial for criminal offence is conducted if should be in accordance with proof of the offence as per the evidence defined under the provisions of the indian Evidence def iS'? (mn short the 'Ewidence Act). Converse is the case af departmental enquiry. The enquiry in a departmental pracee dings relates to conduct ar breach of duty of the delinguent officer to punish int for sis misconduct defined under the relevant statutory rules or lew. That the strict Standard of proof ar applicability of the Evidence Act stands exclided Is a settled le ecal position. .. Under these ', circumstances, what is required to be seen. a8 whethe er the deparinient enquiry would seriously prejudice the delinquent in his defenc e at the trial fa a erfminal case. ff fs always a question of fact to be considerea in each case depe ending on its own facts and CIF CHPISTANCES.
A three-judge Bench of this Court fa Depot Manager, AP. State Read Transport Corpore ation y. Mohd. Yousuf Miva ard Ors.
(£897) (2) SCC 699 ar rctly sed the legal positfor in great detail on the above lnex.
fe. The aforesaid position wes also noted 7 Stare ot Rajasthan v BK Meena and i¢ af Ors. (1996) (6) SCC 497"
Od No 98/2023on 36
23. in Ramchandra & Ors. {supxa), a threa a ohne Row ¥ = wy. FR, x pe Pe 5 ae dudge Bench of the Hon'klie Apex Court, it was 2 a ee aR Wyse d - ' ~ my a oe ; We hela that the authority concerned mn tne ye odie ~ ae en sayy &, = Yai ney ~ ' z 3 wo departmental enquiry had ro 06Udutake 6©6Uuilnte . wn whe ae ~ ma of. eye ope te a 4 . ' consideration, the factor of sequittal in the criminal casé but the power of this authority ae Le es y AS YA UP ' > = oy te ete ey ~ J" vt oy te Ss TaAKeNn away & uch A Situation nor was its ¥ A eX Sake oe aed TRY Ly FRAT Pas Te} oS ey oN See 4 powers Fetterec. Tre Hon' bie Court observed ot "LO. The othe *F question ffieet remuivs is if the respondents ta e dequitted in the criminal case whether or not the deparinien fat i} eey pending against the respondents would have f continue. This is a matter whieh is to be decided ay the department after considering the nature of the findings given by the crimiina court. Normally where the accused is aed honourably and eauipletely exonerated af ihe charges if would not be expedient to 'contin THE & departmental inquiry on the very Same charges ay or grounds or evidenee, but the fact remains, however, that merely because the accused is acquitted, the power of the authority concerned to continue the departmental fp nquiry is not taken away nor is ifs direction in any way fettered. However, as guile some ime has elapsed since the departmental inquiry Aad Started the authority concerned will taken inte depar tental inquiry in fhe event ¥ consideration this factar in coming to the é a Ho is really worth while fo ssnondents. If however, there is sufflelent t oy 8 fo praceed WHA Ihe f o bE ce, do so. fe ease the nev z i as "ae ef. on quilfed we direet thar the ni eet gek pd pais Ray i Rok ee es ee eds oh redler ar SNS PSS shat Be Fevoxed and tie te wed respondents will be reinstated and allowed full salary thereafier even though the authority chooses to praceed with the tnguiry. Adr. Sanghi states that if ir i decided fo continue the Inquiry, ax only arguments have to be heard and orders ta be passed he will see shat the ingutry is concluded within neo months Jrom the date of the decision af the criminal court, if the respondents are canvicted, then the legal consequences under the rules will automatically follow"
in Yahir Aili Khan fyagi (supra), fole Apex Court has also held as "Ss. The question for consideration fs, whether a depar imental proceeding could be initiated after aequittal it the criminal proceeding 'and: whether Rule 12 of the Delhi police (Punishment and Appeal) Rules, 1980 for short "the Rules") would stand as a bar of initiation of such a proceeding
6. Departmental proceeding and crintinal proceeding can run sinnudtaneously and departmental proceeding cam alse he initiated even after acquittal in a eriminal proceedings particularity when the siandard of proof in a ertminal proceeding is completely different fron the standard of proof that is required fa prove the delinquency of a government servant in a departmental proceeding, the former being one Yate iF is "i of | proof beyond reasonable deubt, whereas the latter bene one of preponderance of probability. ¥ dheat apart, fhe second part of Rulg 12 af the rules, unequivocally indicates that a departnien ental provee ting could be initiated if in ihe opinion of the ecaurt, the prosecution witnesses are found fo be won aver, dn the case n hand, the prosecution witnesses did mot upport ihe prosecution in the erimina . "OL eedINg wH account of whieh the public cutor erass-exantined them and there Ore, 2 2 re such @ ease, in terms of Rude iz, a spe oe geetnee Me: ofee es egy itt a :
grinental proceeding could be Initiated. In : aL cg ne cee of ' ofeepeg few of Me matter, we are of the considered under:
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o -e4 i me K ot R if} os rs rr) 1) t oS $3 a) a ! m7 : a . be4 rod oH i ae t% 7 ad {7 weak went PG ar an. We p 5 n h a a & Chaman £ d » eS @ mS vse Cy * wed oy @ oy a4, ¥ A. a ws .
B o om wD & fs i 0) a 'ed 2 a ae ih Oo 6 rs) © 4 fay me) Sy ee ag oN "eS wae ost ¢ red lesa + no i 4 ad * 2 ea J tA » das, a hd et o i XL, oy ea ttt of fa has ive Ag OA Ne @e/20138 relevant factors and to balance and wei igh t them fo deferniine ff it is in the prerest of clean and honest administration thar the disefplinary proceed ings should be allowed to terminate afier delay particular! iy wher the delay is abnor rma and there is no explanation for fhe delay. The delingue nt empley ee has a right that disciplinary proceed ngs against Rim are + concluded expeditiously and he is not made to underge mental agony "and ¢ also monetary loss when these are unnecessarily prolonged without any fawit on Ris part in delaying the praceedings. fn considering whether the delay fas witated the disciplinary proceedings the court has fo consider fhe nature of charge, its complextty and on what account the delay has occurred. Jf the delay is unexplained prejudice fe the delinquent emplayee is writ large on te face af it, Tt could alse be seen aes to heny 3 the disciplinary authority is serious in pursn in eit) is the 2 basic OR uO xp a"
JO his "ats. ho 'esthy,. vopicienty y and "n nee with the rules. If he deviates from kh he is to suffer a penalty prescribed. * ~, E y lgagaes o 2 es ~ . od ayhet ae mallv, disciplinary proceedings should be te lake thelr course ax per relevant oo x rules but then delay defeats Justice. Delay COMSES prejudice to the ena ge ed O iicer uAess ft «2 cae be shown that he is to blame efort He delay OF Xp it cane lucting ihe * Gls "plinary _procee -edlings Climately. the court ty to balance these Avo v diverse considerat LORS .
im Government of 28s. AiSo rote A.P. & Ors. Vs, V. Appala Swamy, 2007 {14} SGC 49 decided on 24.02.2007 the SMoan'thle Rew fae eet mae F ad pete dis anA $F} Apex Court set out the principles and the x a : * y =e, + lem manger "ty wet 4 < ml 3s Wad NarEie Ly LYS BUCY & OLAaALM of CA ck Ran t Qo 5 . 4 * he ¥ PROS YE SE De et ee cd Noy ner a amy Nes ga ey oN oe aN ay DS COMMS LaSYea 2 artmentel mer SCSeaings as gs > OY Dy S ts "3 62 4 @ 3 tery S co '3 Pe ce st i 6 Soy eS i So A ot ns "
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