Supreme Court of India
Sarita Choudhary vs High Court Of Madhya Pradesh on 28 February, 2025
2025 INSC 289
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO.142 OF 2024
SARITA CHOUDHARY …PETITIONER
VERSUS
HIGH COURT OF MADHYA PRADESH
& ANOTHER …RESPONDENTS
WITH
SUO MOTO WRIT PETITION (C) NO.2 OF 2023
IN RE: TERMINATION OF CIVIL JUDGE, CLASS-II (JR.
DIVISION), MADHYA PRADESH STATE
JUDICIAL SERVICE
AND
WRIT PETITION (C) NO.233 OF 2024
ADITI KUMAR SHARMA …PETITIONER
VERSUS
STATE OF MADHYA PRADESH & ANOTHER …RESPONDENTS
Signature Not Verified
Digitally signed by
GEETA JOSHI
Date: 2025.02.28
17:22:29 IST
Reason:
Writ Petition (Civil) No.142 of 2024 Etc. Page 1 of 125
JUDGMENT
NAGARATHNA, J.
INDEX
Introduction: ................................................................................................... 3
Genesis of the Controversy: ............................................................................. 3
Factual Backdrop: ......................................................................................... 11
Re: Sarita Choudhary - W.P. (C) 142/2024: .............................................................. 11
Re: Aditi Kumar Sharma - W.P.(C) No. 233/2024: ..................................................... 24
Submissions of learned Amicus Curiae – Sri Gaurav Aggarwal, Senior Advocate:
..................................................................................................................... 33
Re: Sarita Choudhary: .......................................................................................... 33
Re: Aditi Kumar Sharma:....................................................................................... 38
Submissions on behalf of the Petitioner-Sarita Choudhary: ............................. 42
Submissions on behalf of Petitioner-Aditi Kumar Sharma: ............................... 45
Submissions on behalf of the Respondent-High Court: .................................... 60
Points for Consideration: ............................................................................... 71
Discussion: ................................................................................................... 76
Analysis: ....................................................................................................... 90
Re: Sarita Choudhary: .......................................................................................... 90
Re: Aditi Kumar Sharma:..................................................................................... 101
Women Workforce: Women in the Indian Judiciary: ....................................... 118
Conclusion: ................................................................................................ 123
Writ Petition (Civil) No.142 of 2024 Etc. Page 2 of 125
Introduction:
The careers of two women Judicial Officers out of six have
to be decided in these writ petitions filed by them as well as in
Suo Moto Writ Petition (Civil) No.2 of 2023. Out of six women
Judicial Officers who were terminated from service during their
probation period, four Judicial Officers have been reinstated
pursuant to the resolution of the Full Court of the respondent-
Madhya Pradesh High Court dated 01.08.2024 on certain terms.
However, insofar as two Judicial Officers, namely, Ms. Sarita
Choudhary and Ms. Aditi Kumar Sharma, there has been no
revocation of the earlier resolution and consequently, their
termination under challenge in these writ petitions have to be
decided by this Court.
Genesis of the Controversy:
2. On 23.05.2023, six women Judicial Officers serving in the
State of Madhya Pradesh (Civil Judges, Junior Division) were
terminated on the recommendation of the Administrative
Committee of High Court of Madhya Pradesh. Earlier that month,
the Administrative Committees of the High Court had met on
08.05.2023 and 10.05.2023 for shortlisting of officers for
Writ Petition (Civil) No.142 of 2024 Etc. Page 3 of 125
confirmation of judicial officers on probation. The shortlist were
then recommended to the Full Court of the High Court for
confirmation. On 13.05.2023, the High Court issued an order
confirming a list of 403 Judicial Officers and recommending
termination of services, inter alia, of the petitioners herein. On
the basis of the aforesaid order issued by the High Court, the
termination order(s) in respect of, inter alia, the petitioners
herein were passed on 23.05.2023, thereby, discharging the
petitioners from their duties.
2.1 On 02.09.2023, three women Judicial Officers of the
District Judiciary of the State of Madhya Pradesh made a
representation to Hon’ble the Chief Justice of India alleging their
termination from service as illegal, arbitrary, and contrary to the
Madhya Pradesh Judicial Service (Recruitment and Conditions
of Service) Rules, 1994 (for short, “Recruitment Rules”). Upon
considering the said representation, Hon’ble the Chief Justice of
India, by an administrative Order dated 11.11.2023, directed
that the matter be registered by way of a suo moto writ petition
in respect of all six women judicial officers who were terminated
from service.
Writ Petition (Civil) No.142 of 2024 Etc. Page 4 of 125
2.2 By the time the matter was registered on 07.12.2023, one
of the Judicial Officers, Ms. Sonakshi Joshi, had filed Writ
Petition (C) No.849/2023 before this Court invoking Article 32 of
the Constitution of India. However, by Order dated 22.08.2023,
she withdrew the said writ petition with liberty to secure relief
from the Madhya Pradesh High Court. Similarly, three other
Officers, namely, (1) Ms. Rachna Atulkar Joshi; (2) Ms. Jyoti
Varkade; and (3) Ms. Priya Sharma, who had also filed Writ
Petition (C) Nos.1325, 1339 and 1357 of 2023 respectively under
Article 32 withdrew their writ petitions with liberty to approach
the Madhya Pradesh High Court vide order dated 08.12.2023.
2.3 However, as these four petitioners, who withdrew their writ
petitions from this Court, were not aware of the fact that this
Court had registered Suo Moto Writ Petition as Hon’ble the Chief
Justice of India had already taken cognizance of their grievance,
we found it just that notice must be issued to them in the suo
motu writ petition.
2.4 On 23.07.2024, this Court had requested the Full Court of
the High Court of Madhya Pradesh to reconsider the termination
of the six women judicial officers. Pursuant to our order dated
Writ Petition (Civil) No.142 of 2024 Etc. Page 5 of 125
23.07.2024, the Full Court of the High Court of Madhya Pradesh
re-considered its earlier resolutions and orders impugned in the
suo motu writ petition as well as the other writ petitions, and
consequently, in its 530th Full Court Meeting held on
01.08.2024, four officers, namely, Smt. Jyoti Varkade, Sushri
Sonakshi Joshi, Sushri Priya Sharma, and Smt. Rachna Atulkar
Joshi were considered for reinstatement. However, there was no
quietus to the controversy qua two other officers namely, Sushri
Sarita Choudhary and Sushri Aditi Kumar Sharma as the Full
Court of the High Court did not deem it proper to reinstate them.
For ease of reference, the extract of the Minutes of 530th Full
Court Meeting dated 01.08.2024 at 5.00 P.M are extracted as
follows: -
“xxx
SUB NO.01. Consideration of the matter relating to
termination of 06 Civil Judges, Junior Division of
Madhya Pradesh Judicial Service.
Hon’ble the Supreme Court in Suo Motu Writ (C) No.
2/2023 in Re: Termination of Civil Judge, Junior
Division has been pleased to pass following order on
23.07.2024: -
“Learned senior counsel and Amicus Curiae
submitted that although earlier, the concerned
Committee had reviewed the matter and had
reiterated its earlier resolution, nevertheless,
Writ Petition (Civil) No.142 of 2024 Etc. Page 6 of 125
the Full Court of the High Court could
reconsider the matter and depending upon its
resolutions, further consideration of these
matters could be taken up. In the
circumstances, we request the Full Court of the
High Court of Madhya Pradesh to reconsider its
resolutions and orders impugned in these suo
moto writ petition and other writ petitions filed
by the parties. On a reconsideration by Full
Court of the High Court, a copy of the resolution
could be placed before this Court by learned
counsel for the respondent-High Court
preferably within a period of four weeks from
today”.
In view of the order of Hon’ble Supreme Court, Full Court
considered the matter and resolves that the termination
of following 04 Civil Judges, Junior Division be revoked
with a condition that they be posted as Civil Judge,
Junior Division with a probation period of one year
without backwages and they be placed at the bottom of
their respective batch. They will regain their original
seniority subject to their confirmation.
xxx
Full Court also considered the matter of Sushri Sarita
Choudhary, the then II-Civil Judge Junior Division,
Umaria and Sushri Aditi Kumar Sharma, the then V-
Civil Judge, Junior Division, Tikamgarh. After
considering their ACRs Gradings, Disposal Statistics,
Adverse Remarks, complaints made against them and
their overall performance, Full Court is of the view that
the termination of Sushri Sarita Choudhary and Sushri
Aditi Kumar Sharma cannot be revoked. In view thereof
Full Court resolves to reiterate its earlier resolution
dated 11.05.2023 in respect of Sushri Sarita Choudhary
and Sushri Aditi Kumar Sharma. Full Court further
resolves to place adverse remarks and other material
against them before the Hon’ble Supreme Court in a
sealed cover.”
Writ Petition (Civil) No.142 of 2024 Etc. Page 7 of 125
2.5 In these circumstances, the lis in respect of the four officers
stood closed and present adjudication remains only in respect of
petitioner-Sarita Choudhary and petitioner-Aditi Kumar
Sharma. For immediate reference, our order dated 03.09.2024
extracted as under:
“SMW(C) No.2/2023
Pursuant to our order dated 23.07.2024, the Full Court
of the High Court of Madhya Pradesh has re-considered
its earlier resolutions and orders impugned in the suo
motu writ petition as well as other writ petitions filed by
the respective petitioners which is evident by Minutes
dated 01.08.2024 of 530th Full Court Meeting held on
the said date. The following four officers, namely, Smt.
Jyoti Varkade, Sushri Sonakshi Joshi, Sushri Priya
Sharma and Smt. Rachna Atulkar Joshi have been
considered for reinstatement subject to certain terms
and conditions. Insofar as two other officers are
concerned, namely, Sushri Sarita Choudhary and
Sushri Aditi Kumar Sharma, there is no revocation of the
earlier orders and resolutions and the Full Court has
also further resolved to place the adverse remarks and
other materials against them before this Court in a
sealed cover.
For ease of reference, the extract of the Minutes of 530th
Full Court Meeting dated 01.08.2024 at 5.00 P.M is
extracted as follows: -
“xxx
SUB NO.01. Consideration of the matter relating
to termination of 06 Civil Judges, Junior
Division of Madhya Pradesh Judicial Service.
Writ Petition (Civil) No.142 of 2024 Etc. Page 8 of 125
Hon’ble the Supreme Court in Suo Motu Writ (C)
No. 2/2023 in Re: Termination of Civil Judge,
Junior Division has been pleased to pass
following order on 23.07.2024:-
“Learned senior counsel and Amicus Curiae
submitted that although earlier, the concerned
Committee had reviewed the matter and had
reiterated its earlier resolution, nevertheless,
the Full Court of the High Court could
reconsider the matter and depending upon its
resolutions, further consideration of these
matters could be taken up.
In the circumstances, we request the Full Court
of the High Court of Madhya Pradesh to
reconsider its resolutions and orders impugned
in these suo moto writ petition and other writ
petitions filed by the parties.
On a reconsideration by Full Court of the High
Court, a copy of the resolution could be placed
before this Court by learned counsel for the
respondent-High Court preferably within a
period of four weeks from today”.
In view of the order of Hon’ble Supreme Court, Full Court
considered the matter and resolves that the termination
of following 04 Civil Judges, Junior Division be revoked
with a condition that they be posted as Civil Judge,
Junior Division with a probation period of one year
without backwages and they be placed at the bottom of
their respective batch. They will regain their original
seniority subject to their confirmation.
Sr. Name of the Officers whose
No. termination is to be revoked
1. Smt. Jyoti Varkade, the then CJ, Jr.
Division, Timarni [Harda]
Writ Petition (Civil) No.142 of 2024 Etc. Page 9 of 125
2. Sushri Sonakshi Joshi, the then V AJ
To I CJ, Jr. Division, Morena
3. Sushri Priya Sharma, the then I CJ,
Jr. Division, Dr. Ambedkar Nagar
[Indore]
4. Smt. Rachna Atulkar Joshi, the then II
CJ, Jr. Division, Teonthar [Rewa]
Full Court also considered the matter of Sushri Sarita
Choudhary, the then II Civil Judge Junior Division,
Umaria and Sushri Aditi Kumar Sharma, the then V
Civil Judge, Junior Division, Tikamgarh. After
considering their ACRs Gradings, Disposal Statistics,
Adverse Remarks, complaints made against them and
their overall performance, Full Court is of the view that
the termination of Sushri Sarita Choudhary and Sushri
Aditi Kumar Sharma cannot be revoked. In view thereof
Full Court resolves to reiterate its earlier resolution
dated 11.05.2023 in respect of Sushri Sarita Choudhary
and Sushri Aditi Kumar Sharma. Full Court further
resolves to place adverse remarks and other material
against them before the Hon’ble Supreme Court in a
sealed cover.”
Learned senior counsel Shri R Basant, appearing for the
aforesaid three officers, namely, Smt. Jyoti Varkade,
Sushri Priya Sharma and Smt. Rachna Atulkar Joshi
submitted that these officers have no grievance with
regard to the resolution passed as such. The submission
regarding payment of salary from the date of termination
till reinstatement is rejected.
Shri R Basant, learned senior counsel urged that the
High Court may issue orders as expeditiously as possible
and within a period of four weeks from today so that the
aforesaid officers on reinstatement may join their duties.
In the circumstances, the lis in suo motu writ petition in
respect of the four officers stand closed.
Writ Petition (Civil) No.142 of 2024 Etc. Page 10 of 125
Ms. Tanvi Dubey, learned counsel, who appeared for
Sushri Sonakshi Joshi, also submitted that her client
has accepted the aforesaid resolution.
It is needless to observe that these officers on regaining
their original seniority as stated above, shall be granted
continuity in service and all consequential benefits
except back wages.
Insofar as Sushri Sarita Choudhary and Sushri Aditi
Kumar Sharma are concerned, the Full Court has stated
that Resolutions and Orders passed as against them
cannot be revoked.
We appreciate the assistance rendered by learned senior
counsel and learned Amicus Curiae and learned counsel
who have appeared for the respective parties and
particularly Shri Arjun Garg, who has appeared for the
High Court.
List the matter on 24.09.2024 to hear regarding the case
of other two judicial officers.”
3. We find it necessary to briefly enumerate the facts relevant
to the career trajectory and service details of the two petitioners
and other necessary facts relevant to the present adjudication.
Factual Backdrop:
Re: Sarita Choudhary - W.P. (C) 142/2024:
3.1 By Order Fa.No.3(B)3/2015/21-B(One), issued in
December 2016, the Department of Law and Legislative Affairs
of the respondent-State appointed the Petitioner in W.P. (C)
142/2024 to the post of Civil Judge Class-II (Entry Level) in the
Writ Petition (Civil) No.142 of 2024 Etc. Page 11 of 125
Madhya Pradesh Judicial Service on probation of two years from
the date she assumed charge. On 25.01.2017, the said petitioner
was appointed as Civil Judge, Class-2 on probation for two years.
Her initial positing as a trainee Judge was at Raisen, Madhya
Pradesh. For this period, the petitioner has drawn our attention
to the fact that for her first year as a trainee judge i.e. for the
period from 25.01.2017 to 31.12.2017, the Annual Confidential
Report (ACR) was initially graded by the District Judge as “good”
or “very good” and “satisfactory” on all parameters. However,
subsequently the Portfolio Judge converted the grading to C
(good). A perusal of the ACR reveals that explicitly no
shortcomings were found despite the fact that an adverse entry
was later communicated to the petitioner on 28.08.2018.
3.2 In the following year, on 05.02.2018, High Court
transferred the petitioner to Shajapur as First Civil Judge Class-
II on independent charge in the regular vacant court. Her ACR
for the period from 01.01.2018 to 31.12.2018 recorded a final
grade of ‘B-Very Good’ and also noted that she had good conduct,
was sincere and polite, and her judicial work was good in both
quantity as well as quality. Pertinent to note is that in this time
Writ Petition (Civil) No.142 of 2024 Etc. Page 12 of 125
period, she earned a total of 1233.96 units within 220 standard
working days; however, her civil units earned stood at 83.05.
3.3 We note that during the aforesaid time period, the
petitioner was posted in a vacant court, which understandably
does not see a high disposal rate in civil matters as Judicial
Officers are required to re-initiate and kickstart the entire
machinery of civil suits, sometimes from the issuance of
notice(s).
3.4 Notably, her ACR for the period 01.01.2019 to 31.12.2019
carried a demoted graded of ‘C-Good’. However, she was still
reported to display good conduct of business in court and in
office. It was argued by learned counsel for the respondent-High
Court that this degrading was due to three complaints that were
filed against the petitioner in the year 2019. These complaints
alleged that the petitioner had failed to conduct proceedings as
per law, and in a criminal case even passed an order despite
pendency of counter cases. Learned Amicus and learned senior
counsel for the petitioner highlighted that despite the number or
nature of these complaints, it was considered just by the Chief
Justice of the High Court to close all three complaints simply
Writ Petition (Civil) No.142 of 2024 Etc. Page 13 of 125
with warnings to the petitioner. She was noted to be an average
judicial officer as far as sincerity and punctuality were concerned
and her quality of judgment was appreciated to be good. Despite
a nearly threefold jump in units earned from 83.05 to 234.15,
she had failed to earn the prescribed civil units. It is pertinent to
consider that the ACR noted as improvable her management,
initiative, planning, relations with advocates, staff and colleague
judicial officers. In our view, equally relevant is a letter that was
issued to the petitioner on 27.11.2020 stating that the remarks
in the ACR for the year 2019 were only advisory in nature and
meant for future guidance. Learned senior counsel appearing for
the Petitioner, Sri Basant contended that this Court must be
alive to the fact that despite some complaints – which were closed
with only warnings - the ACR of the petitioner observed her as a
good judicial officer and all the adverse remarks were admittedly
only advisory in nature.
3.5 Petitioner-Ms. Sarita Choudhary was then transferred to
Goharganj (Raisen) as 2nd Civil Judge, where she joined on
25.11.2019. A perusal of her ACR for the period from 01.01.2020
to 31.12.2020 reflects that she was graded ‘D i.e. Average’.
Writ Petition (Civil) No.142 of 2024 Etc. Page 14 of 125
Furthermore, her ACR noted that her conduct of business was
not satisfactory as she lacked effective control over staff and did
not take initiative to clear pending cases. The petitioner was
recorded to have failed to achieve her unit criteria and also
lacked in punctuality, seriousness, transparency, and quality in
judicial work, cordiality with staff and advocates, and team work.
Two complaints were also filed against the petitioner in 2020 for
lack of punctuality and in respect of an error made by the
petitioner whilst granting bail in a non-bailable offence. Perusal
of material on record shows that both of these complaints were
met with warnings from the Chief Justice and finally closed.
Adverse remarks made in the ACR were replied to by the
petitioner through a representation.
3.6 After completion of three years of probation, the petitioner’s
case was considered for confirmation by the Administrative
Committee of the Madhya Pradesh High Court on 24.07.2020,
but the same was deferred in view of the pending complaints.
3.7 It is also necessary to note that in March 2020, in the wake
of Covid-19 pandemic, the unit criteria – a quantitative metric
used to assess performance of Judicial Officers - applicable to
Writ Petition (Civil) No.142 of 2024 Etc. Page 15 of 125
District Judiciary including Family Courts in Madhya Pradesh,
was suspended from 16.03.2020 till 31.03.2020. As the
continuing nature of the pandemic revealed itself, the unit
criteria was eventually suspended till 31.12.2020. Pertinent to
note is that throughout 2020, several circulars had been issued
by Madhya Pradesh High Court regulating the limited
functioning of the District Judiciary. It was only on 11.12.2020
that the Madhya Pradesh High Court issued directions to start
regular but limited physical functioning in District Courts.
3.8 For the following year being 01.01.2021 to 31.12.2021, her
ACR grade again witnessed a decline to ‘E – Poor’. It was noted
that the judicial work of the officer was not up to the mark.
Although she was noted to be efficient and had good grasp over
the subject of law, the assessing officer recorded that she lacked
sincerity and did not fulfil her administrative tasks. It was noted
that she failed to meet her unit criteria. While she disposed of
124 cases pending for more than three years, achieved 756.5
units, and also achieved 122 units through ADR, it was noted
that she failed to dispose of even a single contested civil case.
Upon comparing this ACR to the year prior, it will be seen that
Writ Petition (Civil) No.142 of 2024 Etc. Page 16 of 125
the ACR noted that she had good personal relationships and
good team work. This finding in the ACR merits consideration as
it finds place despite two complaints filed in 2021 alleging
misbehaviour with colleagues, advocates, staff, parties/witness/
prosecution. Pertinently, both complaints were closed with
advisories to the petitioner from the Chief Justice of Madhya
Pradesh High Court.
3.9 Our attention was drawn to the improvement of her ACR
for the period from 01.01.2022 to 31.12.2022. This ACR
assigned to petitioner was a significant improvement from ‘E –
Poor’ to grade ‘C – Good’. It was noted that her understanding of
law and application in her judgments was appropriate and well-
reasoned. Her ability to efficiently dispose of the cases was seen
as reflective of her good legal knowledge.
3.10 Per contra, it was highlighted that several complaints
were filed against the petitioner in 2022.
(i) Complaint No. 81/2022 dt. 12.01.2022 alleged procedural
lapses and inappropriate behaviour with advocates, parties or
witnesses. Vide Order dt.22.03.2023, the Chief Justice of the
Writ Petition (Civil) No.142 of 2024 Etc. Page 17 of 125
High Court warned the petitioner to be careful in future and to
ensure that lapses should not be repeated.
(ii) Similar was the outcome of Complaint No.877/2022 dt.
29.09.2022 which was filed alleging misbehaviour by petitioner
in RCT No.310/2019, titled “State vs. Kanhaiya Lal”.
(iii) However, in respect of 2022, one Complaint bearing
No.992/2022 (21.12.2022) wherein it was alleged that petitioner
failed to monitor 321 sensitive/suspicious files/cases and keep
track of those files, the file was kept in abeyance by order dated
28.06.2023 of the Chief Justice of Madhya Pradesh High Court.
Learned senior counsel for the petitioner highlighted that
321 suspicious cases were indeed discovered in an almirah
(cabinet/storage) in the court room but those cases were related
to predecessor judges. A departmental inquiry was conducted
targeting the clerical staff involved, and one specific staff member
D.R. Ahirwar at position Execution Clerk was identified and
found guilty of dereliction of duty.
3.11 During her posting at Raisen, the petitioner failed to
achieve unit criteria as she achieved only 3.36 units per day.
Similarly, petitioner failed to achieve the target on civil side as
Writ Petition (Civil) No.142 of 2024 Etc. Page 18 of 125
she achieved only 30.80 units. However, out of 25 targeted old
cases, the petitioner successfully disposed of 100% cases.
3.12 Dissecting and inferring from these facts, learned senior
counsel for the petitioner has drawn our attention to the fact that
the latest ACR immediately before her termination in 2023 had
in fact noted her to be a ‘Good’ judicial officer and even observed
that she had good decisive nature, managerial skill, and that she
maintained good relationships in the team.
3.13 Soon thereafter, on 10.04.2023, Ms. Sarita Choudhary
was again transferred to Umaria as 2nd Civil Judge, Junior
Division. Only a month thereafter, on 13.05.2023, the Madhya
Pradesh High Court recommended termination of services of the
petitioner. This was followed by Termination Order dt.
23.05.2023 which was received by petitioner on 26.05.2023.
Surprisingly, on 09.10.2023 i.e. several months after her
termination, adverse remarks made in petitioner’s ACR for the
year 2021 were communicated to the Judicial Officer.
3.14 For ease of reference, relevant information pertaining to
Petitioner-Sarita Choudhary are tabulated hereunder:
Writ Petition (Civil) No.142 of 2024 Etc. Page 19 of 125
ACR GRADING TABLE
PERIOD GRADE
25.01.2017 to C- Good
31.12.2018
01.01.2018 to B- Very Good
31.12.2018
01.01.2019 to C-Good
31.12.2019
01.01.2020 to D-Average
31.12.2020
01.01.2021 to E-Poor
31.12.2021
01.01.2022 to C-Good
31.12.2022
UNIT VALUE
YEAR VALUE
2017 Trainee Judge
2018 7.11
2019 8.53
2020 3.72
Learned Amicus emphasized before this Court
that for the pre-Covid period, her unit value was
9.3 as per page 73 of reply.
2021 6.47
2022 3.36
(3.64 as per page 108 of reply)
LIST OF COMPLAINTS
S.NO COMPLAINT COMPLAINT ACTION
NO. & DATE
2019
1 26/2019 dt. In Case Complaint disposed
10.01.2019 No.369/2016, of by Hon'ble Chief
titled “Vipin Justice by order
Bedle vs. Rajesh dated 25.01.2020.
Malviya” the
petitioner did
not proceed as
per law
Writ Petition (Civil) No.142 of 2024 Etc. Page 20 of 125
S.NO COMPLAINT COMPLAINT ACTION
NO. & DATE
2 311/2019 dt. Cases not Warning by Hon'ble
24.04.2019 conducted as Chief Justice vide
& 407/2019 per law order dated
dt. 19.09.2021.
07.06.2019
3 408/2019 dt. No.1501281/20 Non-recordable
07.06.2019 16 (State of MP Warning dated
vs. Umaravlal)- 19.09.2021 by
Passed orders in Hon'ble Chief
Cr. Non- Justice.
recordable Case
despite counter
cases are
pending
adjudication.
2020
4 354/2020 dt. Remained not Advised not to leave
24.07.2020 punctual the headquarters
despite repeated without prior
warnings permission and to sit
on the dais on time
and not to leave the
dais before court
working hours vide
order dated
28.01.2023 by
Hon'ble Chief
Justice.
5 495/2020 dt. Granted bail in a Warned to remain
09.10.2020 non-bailable careful and vigilant in
offence and future while passing
making the bail orders and
alteration in the not to repeat the
order sheet mistake as
committed by her
while passing bail
order for offence u/s
304 IPC in Crime No.
Writ Petition (Civil) No.142 of 2024 Etc. Page 21 of 125
S.NO COMPLAINT COMPLAINT ACTION
NO. & DATE
122/2020 of PS
Obedullaganj, vide
order 14.02.2023 by
Hon'ble Chief
Justice.
2021
6 127/2021 dt. Misbehaviour File the complaint
24.02.2021 towards with an advice to Ms.
colleagues and Sarita Choudhary
seniors that she mend her
behavior towards her
seniors and should
remain careful in
future, vide order
dated 03.08.2022 by
Hon'ble Chief
Justice.
7 130/2021 dt. Rude behaviour Advised to be careful,
02.03.2021 with advocates, vigilant while dealing
staff, parties/ with the cases and to
witness/prosec make sincere efforts
ution including to dispose of the
not taking same as early as
interest in possible, vide order
judicial work. dated 22.03.2023 by
Hon'ble Chief
Justice.
8 Registrar Order 05.08.2020 –
General note- case deferred and a
sheet special report called
12.11.2021 for from the
concerned District
and Sessions Judge.
Report sent to Joint
Registrar on
04.12.2021
Writ Petition (Civil) No.142 of 2024 Etc. Page 22 of 125
S.NO COMPLAINT COMPLAINT ACTION
NO. & DATE
2022
9 81/2022 dt. Procedural Warned to be careful
12.01.2022 lapses and in future and lapses
inappropriate should not be
behavior with repeated in future,
advocates, vide order dated
parties/witness 22.03.2023 by
es affecting Hon'ble Chief
dignity of the Justice.
court.
10 468/2022 dt. Complaint by As per note-sheet
17.05.2022 Advocate that dated 30.09.2022,
Petitioner has the Hon’ble Chief
done work Justice directed that
against the the complaint be
dignity of the filed.
Court on
19.04.2022
Petitioner
contends that
this complaint
was never
communicated
to her and
cannot be used
to her detriment
11 877/2022 dt. Re: Advisory by Hon’ble
29.09.2022 Misbehaviour Chief Justice to
with the maintain cordiality
Advocate in RCT vide Order dated
No.310/2019 27.04.2023
(State vs.
Kanhaiya Lal)
12 992/2022 dt. Failed to File be kept in
21.12.2022 monitor abeyance by order of
sensitive/ Hon'ble Chief Justice
dated 28.06.2023
Writ Petition (Civil) No.142 of 2024 Etc. Page 23 of 125
S.NO COMPLAINT COMPLAINT ACTION
NO. & DATE
suspicious files/
cases
2023
13 174/2023 dt. Inappropriate File be kept in
15.03.2023 post in social abeyance by order of
media Hon'ble Chief Justice
(Facebook) dated 28.06.2023
14 271/2023 dt. Certain acts of File be kept in
29.04.2023 the Judicial abeyance by order of
Officer affecting Chief Justice dated
the dignity of the 14.05.2023
post
15 286/2023 dt. Unauthorized Matter/Complaint be
08.05.2023 absence from kept in abeyance as
office. per note dated
14.05.2023 of PPS.
Re: Aditi Kumar Sharma - W.P.(C) No. 233/2024:
4. It is pertinent to narrate the facts relevant to the career
trajectory and termination of Petitioner-Aditi Kumar Sharma in
W.P(C) No.233/2024. On 25.10.2018, Petitioner-Aditi Kumar
Sharma was appointed and later posted as Trainee Judge at
Rajgarh, Madhya Pradesh on probation for two years or till
further orders. The petitioner’s ACR for the period 01.01.2019 to
31.12.2019 was graded with a final grade of ‘B – Very Good’. It
was observed that the petitioner possessed good capacity to do
Writ Petition (Civil) No.142 of 2024 Etc. Page 24 of 125
judicial work, good reputation and character, and was overall a
very good Judge.
4.1 The Petitioner-Aditi Kumar Sharma was appointed as First
Civil Judge, Class-II, at Satna in the regular court on
22.06.2020. In ACR for the period being 01.01.2020 to
31.12.2020, the petitioner was graded ‘C-Good’. The petitioner’s
marshalling of evidence, legal reasoning and consideration of law
was appreciated. It was also observed that petitioner-Aditi
Kumar Sharma had made sincere efforts to minimize pendency
of civil and criminal cases.
4.2 A perusal of the ACR for 01.01.2021 to 31.12.2021 reveals
that this petitioner was again awarded the grade ‘C – Good’ for
the year. While the District and Principal Sessions Judge had
awarded the grade ‘B-Very Good’, notably, the Portfolio Judge
(High Court Judge) lowered the grading to ‘C – Good’ considering
the pendency and disposal.
4.3 ACR for the year 2021 also notes that the petitioner-Aditi
Kumar Sharma exhibited good conduct of business in court and
with the office staff. However, a complaint bearing no.75/2021
Writ Petition (Civil) No.142 of 2024 Etc. Page 25 of 125
dated 01.02.2021 was filed alleging the petitioner wrongfully
adjourned Civil Suit No.4A/2015 titled, “Ramashankar Pandey
vs. Beva Rachil”. The inquiry Officer found the allegation to be
not proved.
4.4 The same ACR also appreciated her to be a sincere and
punctual judicial officer who successfully ensured regular entry
and uploading of accurate and complete data. Her quality of
judgments was also appreciated to be very good. Additionally,
her capacity to lead, manage, plan and decision making was
noted to be good.
4.5 It must also be noted that the petitioner-Aditi Kumar
Sharma earned total 220.50 units within 162 standard working
days. However, she earned only 22.9 civil units.
4.6 For a contextual appreciation of the unit value earned by
the petitioner-Aditi Kumar Sharma, our attention was drawn to
the fact that the she had a tumultuous time in the year 2021. At
that point, she was given charge of a vacant court whose effective
functioning even worsened due to the global pandemic. In 2020,
this petitioner got married on a short notice and was hospitalized
Writ Petition (Civil) No.142 of 2024 Etc. Page 26 of 125
in ICU for treatment of Covid at Chirayu Hospital, Bhopal. The
petitioner was hospitalized for a period of eleven days with
further prescription of bed rest for more than ten days after
getting discharged. Furthermore in 2021, in the month of
January, the petitioner’s brother was diagnosed with blood
cancer and soon thereafter, in the month of March, the petitioner
herself suffered a miscarriage. Such practical realities both
inside and outside the courtroom would certainly merit
consideration of this Court.
4.7 Our attention was drawn by learned counsel for the
respondents to the fact that her ACR for the period 01.01.2022
to 31.12.2022 witnessed a demotion to the grade of ‘D – Average’.
While the ACR for 2022 noted that although petitioner had been
at the same posting from 26.05.2020, a total of only 28 contested
regular cases were disposed of in 2022 and no remarkable work
was noticed in her duties as junior-in-charge of filing section.
4.8 It was also noted that despite 1500 number of cases on
average pending for adjudication before her Court, the total
number of contested and uncontested cases disposed of by her
in the entire year of 2022 was less than 200. To explain the low
Writ Petition (Civil) No.142 of 2024 Etc. Page 27 of 125
disposal rate and less units earned, the petitioner attributed the
same to less number of cases ready for disposal, absence of
witnesses, non-service of notices, warrants, etc. However, these
reasons were found to be not satisfactory in relation to lesser
units earned by her.
4.9 In 2022, following complaints were registered against the
petitioner-Aditi Kumar Sharma which merit our perusal.
(i) Complaint No. 251/2022 dated 24.02.2022 was filed
alleging that the name of the petitioner was mentioned in
Crime No.284/2021 registered on behalf of the petitioner’s
sister to create influence on the police.
(ii) It was alleged in another Complaint No.664/2022 dt.
28.07.2022 that in response to objections raised against
petitioner’s dogs defecating in front of complainant’s
house, the petitioner used abusive words and released her
dogs behind the complainant. Vide Order dt. 17.12.2022,
the Chief Justice of the High Court directed that
permission regarding taking criminal action against the
petitioner may not be given.
Writ Petition (Civil) No.142 of 2024 Etc. Page 28 of 125
(iii) Complainant in Complaint No.775/2022 dt. 22.09.2022
alleged that the petitioner did not record the statement of
complainant in UNCR 27/2022.
(iv) Complaint No.776/2022 dated 22.09.2022 again alleged
misconduct in the courtroom. It was alleged therein that
in UNCR 25/2022 & 26/2022, unnecessary comments
were recorded by the petitioner in the order sheet due to
sheer animosity. As a consequence, petitioner was advised
to mend her behaviour in order to maintain cordial
relations with the Bar. Files for both these complaints
alleging poor conduct in the courtroom were kept in
abeyance by order of the Chief Justice of High Court dated
26.07.2023.
4.10 On 23.12.2022, the sitting Principal District & Sessions
Judge prepared an Annual Inspection Report which recorded
this petitioner’s marshalling and appreciation of evidence as
proper and generally observed that judicial work of the petitioner
appeared to be ‘excellent’. However, on the very next day another
complaint dt. 24.12.2022 was filed against the petitioner. We
Writ Petition (Civil) No.142 of 2024 Etc. Page 29 of 125
need not delve into the same as it was not considered by the Full
Court in coming to its decision.
4.11 During the year 2022, petitioner-Aditi Kumar Sharma
earned only 44.16 units towards civil cases and 269 units for
criminal cases. Cumulatively, her unit value, a measure of work
done, was 1.68 units per day for 228 working days. Post
adjusting a total of thirteen days as medical leave and 01 day for
training out of 220 working days, her final work done was 1.86
units per day, which the ACR notes to fall under the ‘poor
category’.
4.12 Notably, the Portfolio Judge, commenting on her ACR,
specifically recorded that the petitioner lacked in her
management skills and must drastically improve to achieve
targets. Subsequently, on 31.03.2023, the High Court of Madhya
Pradesh transferred the petitioner to District Tikamgarh, where
she assumed charge and served as V Civil Judge, Junior Division
until her termination.
4.13 For ready reference, petitioner-Aditi Kumar Sharma’s
Unit Value for each ACR is tabulated as under:
Writ Petition (Civil) No.142 of 2024 Etc. Page 30 of 125
UNIT VALUE
YEAR UNIT VALUE
2019 Trainee Judge
2020 1.95
2021 1.36
2022 1.86
2023 4.80
LIST OF COMPLAINTS
SR. COMPLAINT COMPLAINT ACTION
NO. NO. & DATE
2021
1 Complaint Judicial officer was alleged Inquiry Officer had
No. 75/2021 to have wrongfully not found allegation
dt. deferred/adjourned Civil be proved.
01.02.2021 Suit No.4A/2015, titled
‘Ramashankar Pandey vs.
Beva Rachi’
2022
2 Complaint In Crime No.284/2021, File to be kept in
No. ‘Anjali Chakravarti vs. abeyance as per order
251/2022 Subrat Chakravarti’, name of the Chief Justice
dt. of Aditi Singh Kumhare dated 27.06.2023
24.02.2021 (Sharma) Civil Judge
Class-II, Satna who is the
sister of Anjali
Chakravarti is mentioned
in the FIR to create
influence on the police
3 Complaint Complainant objected to Chief Justice vide
No. the act of allowing dogs of order dated
664/2022 dt. Ms. Aditi Kumar Sharma, 17.12.2022 directed
28.07.2022 Judicial Officer directed that permission
& that permission to defecate regarding taking
26.04.2023 in front of complainant's criminal action
house. On 22.07.2022 against the judicial
around 8:00 pm, she used officer may not be
Writ Petition (Civil) No.142 of 2024 Etc. Page 31 of 125
SR. COMPLAINT COMPLAINT ACTION
NO. NO. & DATE
abusive words and given and the
released her dogs behind complaint be filed.
the complainant by
Since terminated,
untying the rope.
hence, file be kept in
abeyance by Order of
Chief Justice dated
05.08.2023.
4 Complaint In UNCR 27/2022 judicial File be kept in
No.775/2022 officer is alleged to have abeyance by order of
dt. not recorded statement of Chief Justice dated
22.09.2022 the claimant and also 27.06.2023
erred in functioning of the
court.
5 Complaint In UNCR 25/2022 & PR(V) proposed to
No.776/2022 26/2022, judicial officer advise Sushri Aditi
dt. 22.09.222 recorded unnecessary/ Sharma, I-CJ. Jr.
uncalled for comments Division, Satna to
against the advocate in the mend her behavior in
order sheet due to order to maintain
animosity. cordial relations
between the Bar and
Bench.
File be kept in
abeyance by order of
Hon'ble Chief Justice
dated 27.06.2023
6 Complaint In Civil Suit No.26/2014, The 6th complaint
No.10/2023 titled ‘Kali Prajapati vs. dated 24.12.2022
dt. Soniya Prajapati’ the does not appear to be
24.12.2022 judicial officer failed to part of the
pass judgment since consideration by the
February, 2022 despite administrative side.
written arguments filed by
both parties.
Writ Petition (Civil) No.142 of 2024 Etc. Page 32 of 125
Submissions of learned Amicus Curiae – Sri Gaurav
Aggarwal, Senior Advocate:
5. In Suo Moto Writ Petition (C) No.2 of 2023, Sri Gaurav
Aggarwal was appointed as the Amicus to assist this Court by
the order of the Hon’ble the Chief Justice of India. He has made
his submissions in respect of both petitioners.
Re: Sarita Choudhary:
5.1 Learned Amicus submitted that Ms. Sarita Choudhary was
appointed as a Civil Judge, Class-II (Entry level) vide order dated
28.12.2016 in Madhya Pradesh Judicial Service for two years or
on temporary basis till further orders. Initially, she was a trainee
Judge and was posted to a regular court with effect from
05.02.2018. In July, 2020, her confirmation was deferred owing
to pending complaints and on 26.05.2023, she was terminated
from service. Thus, she served for a period of six years and four
months on probation. That the State Government order dated
13.05.2023 recorded that the concerned judicial officer had not
utilised her probation period successfully and satisfactorily and
having regard to the record of her ACRs, assessment chart and
other materials, the services of the judicial officer were dispensed
Writ Petition (Civil) No.142 of 2024 Etc. Page 33 of 125
with. Pursuant to the direction of this Court, the Full Court of
the Madhya Pradesh High Court reconsidered the matter and
noted that there were complaints made against Ms. Sarita
Choudhary and therefore, the earlier view of termination could
not be revoked and hence, it resolved to reiterate the resolution
dated 13.05.2023.
5.2 Referring to the ACRs for the years 2017 to 2022, learned
Amicus contended that the adverse remarks for the year 2020
ought not to have been taken into consideration as the
representation given by the concerned judicial officer was
pending at the time when the decision was taken by the Full
Court on 13.05.2023. The representation was rejected on
13.12.2023 i.e. after termination. The adverse remarks for the
year 2021 ought not to have been taken into consideration as
the said adverse remarks were communicated to the judicial
officer on 09.10.2023 i.e. after her termination. It is contended
that the non-communication of the adverse remarks in the ACRs
was arbitrary and violative of Article 14 of the Constitution of
India.
Writ Petition (Civil) No.142 of 2024 Etc. Page 34 of 125
5.3 It was further submitted by learned Amicus that the ACR
of Ms. Sarita Choudhary had substantially improved which fact
ought to have weighed with the Full Court on 01.08.2024 when
there was a reconsideration of her case pursuant to the order of
this Court.
5.4 It was next submitted that the unit value of the judicial
officer in the year 2022 was lesser than the previous years for
which there was an explanation offered by her citing the
following reasons:
(i) that number of civil cases in court was very less and all of
them were transferred to another court.
(ii) the number of criminal cases in her court also reduced.
(iii) that on 18.01.2022, there was an order for transfer of
criminal cases from her court to another court from
November, 2019, when the officer had already conducted
the proceedings.
(iv) that the above factors affected the workload making it
difficult to reach the target unit value. Most of the cases
pending in her court were at preliminary stage.
Writ Petition (Civil) No.142 of 2024 Etc. Page 35 of 125
(v) Also, due to non-allotment of the police station, fresh
cases could not be allotted to her thereby the unit points
earned was reduced.
(vi) Securing the presence of the parties especially retired
persons and migrant labourers became difficult as the
parties were residing in other States.
(vii) Therefore, it was the submission that the low unit value of
the year 2022 could not have been the basis for holding
that the judicial officer had not completed her probation
satisfactorily.
5.5 With regard to the complaints made against Ms. Sarita
Choudhary, it was contended that the Full Court Resolution
dated 01.08.2024 has referred to the said complaints. Two
complaints are pending and nine complaints have been closed in
the form of advisories, non-recordable warnings or warnings.
That none of the complaints could have been the basis for the
termination of the judicial officer. That the pending complaints
are not serious inasmuch as the first complaint concerned the
non-monitoring of the work of the two clerks in the court and the
second related to an innocuous facebook post.
Writ Petition (Civil) No.142 of 2024 Etc. Page 36 of 125
5.6 In the above context, reliance was placed on Anoop
Jaiswal vs. Government of India, (1984) 2 SCC 369 (“Anoop
Jaiswal”) to contend that it is open for the court to go behind
the form and ascertain the true character of the termination
order to see whether in reality, it is a cloak for an order of
punishment. This is because in the case of misconduct, Article
311(2) of the Constitution would be attracted and an inquiry has
to be conducted in the first instance. The aforesaid decision has
been followed by this Court in Dipti Prakash Banerjee vs.
Satyendra Nath Bose National Centre for Basis Sciences,
Calcutta, (1999) 3 SCC 60 (“Dipti Prakash Banerjee”), and
recently in Swati Priyadarshini vs. State of Madhya
Pradesh, 2024 SCC OnLine SC 2139 (“Swati
Priyadarshini”).
5.7 It was submitted by the learned Amicus that possibly the
warnings and advisories given to the concerned judicial officer
may have been the basis for the termination which is founded on
alleged misconduct. That this judicial officer had worked for over
six years and her unit value was also good. There was no doubt
on her integrity and her work also improved in the year 2022.
Writ Petition (Civil) No.142 of 2024 Etc. Page 37 of 125
Therefore, this officer ought to be given an opportunity just as
other four judicial officer have been given by the Madhya Pradesh
High Court.
5.8 It was submitted that the non-confirmation of a judicial
officer who is on probation and consequent termination is
subject to judicial review.
Re: Aditi Kumar Sharma:
6. Learned Amicus Curiae submitted that Ms. Aditi Kumar
Sharma joined duty on 30.11.2018 as a trainee judicial officer
appointed as Civil Judge Class-II. She was posted in regular
court from 22.06.2020 and was terminated on 26.05.2023. That
on 08.05.2023 and 10.05.2023, the Administrative Committee of
the Madhya Pradesh High Court met to discuss the performance
of 393 Civil Judges which resulted in the termination of this
judicial officer, amongst others.
6.1 Learned Amicus submitted that for the year 2019, this
petitioner received “B-Very Good” grading and for the years 2020
and 2021, “C-Good” grading, while for the year 2022, the grading
was “D-Average”. The said grading could not have been taken
Writ Petition (Civil) No.142 of 2024 Etc. Page 38 of 125
into consideration as the same was approved by the Chief Justice
of the High Court on 11.07.2023 i.e. after the termination dated
26.05.2023. The adverse remark for the year 2022 was
communicated to this officer by letter dated 23.01.2024, six
months after her termination.
6.2 Insofar as the low unit value of this officer is concerned, the
following submissions were advanced:
(i) That for the years 2020 and 2021, despite the disposal rate
being 1.95 and 1.36, this judicial officer had “C-Good” in
the said years.
(ii) That owing to Covid-19 pandemic, the High Court had
waived the target of the requisite unit value vide Circular
of the High Court dated 03.12.2020.
(iii) For the year 2021, the High Court reduced the unit value
requirement to 50 per cent. Moreover, this judicial officer
had submitted her detailed explanation for the low
disposal in the year 2021. Similarly, an explanation was
offered for the year 2022.
Writ Petition (Civil) No.142 of 2024 Etc. Page 39 of 125
(iv) From January to April, 2023, the unit value of this judicial
officer was 4.80 (for four months only). Thus, the
performance of this officer had improved considerably.
6.3 It was submitted that if the conduct and the quality of
performance of the officer has been good and her reputation is
also good, mere low disposal should not be the reason for
termination. The High Court ought to have made a concession
for newly appointed judicial officer. Hence, this Court may
consider the correctness of the termination of this officer and
give another opportunity to her to prove herself.
6.4 As far as the complaints against this officer are concerned,
the first complaint was by one Ramashankar Pandey and on a
discrete enquiry conducted by District Judge (I) Inspection,
Jabalpur, this officer was advised to maintain cordial relations
between the Bench and the Bar. This advice had been approved
by the Portfolio Judge and the file has not yet been placed before
the Chief Justice of the High Court. This advice has neither been
communicated to this officer nor has she had an opportunity to
represent against the proposed advice.
Writ Petition (Civil) No.142 of 2024 Etc. Page 40 of 125
6.5 The second complaint was made by one Devrath
Chakraworthy who is a litigant and an inquiry into the same was
found to be baseless. Therefore, this complaint could not have
been the basis for consideration of the case of the judicial officer.
The third complaint made by one Advocate Sukhendra Kumar
Pandey was that the statement of the complainant was not
recorded. No steps has been taken on the said complaint.
6.6 It was next submitted that the order of the termination of
this officer is not termination simpliciter but appears to be
stigmatic. Therefore, this case would call for closer scrutiny. It
was further submitted that the termination of this officer must
be vitiated as despite having very good and good ACRs for the
initial years and for the year 2022, the grade ‘D-Average’ was not
communicated to her. Consequently, this officer has been denied
the opportunity to represent against adverse remarks. Since, this
officer had shown remarkable improvement in the year 2023, the
low rate of disposal of cases could not have been the sole factor
for termination of this officer.
Writ Petition (Civil) No.142 of 2024 Etc. Page 41 of 125
6.7 Further, the complaints could not have been the basis for
termination inasmuch as if the allegation against misconduct of
the judicial officer is not followed by an inquiry but is the basis
of termination then, the purported termination simpliciter could
be interfered with. The court could go behind the form and
ascertain the true character of the order by lifting the veil. In this
case, it was also contended that the protection of Article 311(2)
ought to have been provided to this officer as has been held in
Registrar General, High Court of Gujarat vs. Jayshree
Chamanlal Buddhbhatti, (2013) 16 SCC 59 (“Jayshree
Chamanlal Buddhbhatti”).
6.8 Learned Amicus Curiae submitted that the cases of both
the aforesaid officers may be considered favourably by setting
aside the termination order and granting them an opportunity to
fare themselves better by allowing these writ petitions with
appropriate conditions.
Submissions on behalf of the Petitioner-Sarita Choudhary:
7. Learned senior counsel, Sri Basant appearing for the
petitioner, at the outset, contended that the High Court was not
right in not declaring the successful completion of probation of
Writ Petition (Civil) No.142 of 2024 Etc. Page 42 of 125
the petitioner-Ms. Sarita Choudhary and consequently, she has
been subjected to discrimination and arbitrary action on the part
of the High Court.
7.1 We might note at the outset that learned senior counsel for
the petitioner drew our attention to Rule 11 of the Recruitment
Rules which provides that the probation period ‘shall’ not be
extended beyond three years from the date of
appointment/joining.
7.2 Sri Basant contended on behalf of the petitioner-Sarita
Choudhary that the low unit value for year 2022 being 3.35 can
be explained inter alia, by several reasons; firstly, the number of
civil cases in the court were very less and absolutely NIL after
transfer of cases; secondly, the criminal matters which she had
brought to the stage of disposal since November 2019 were
transferred to another Court on January 18, 2022 and the
remaining matters could not be disposed of by the petitioner;
thirdly, no police station was allotted to the petitioner which
curtailed new and miscellaneous judicial work, and resultantly
new charge sheets and summary cases were not filed.
Consequently, there was reduction in units earned.
Writ Petition (Civil) No.142 of 2024 Etc. Page 43 of 125
Furthermore, petitioner submitted that most of the cases (3
years or less than 3 years old) pending in her court were at the
preliminary stage. It was also contended that for the year 2022,
the petitioner was not in charge of any section till December 7th,
2022. The efficiency of the petitioner was even hampered due to
court employees regularly taking casual leave without prior
notice. Similarly, there was only one typist at the dais in the
court which severely hurdled court proceedings. Petitioner’s
learned senior counsel further submitted that despite being
directed, the execution clerk would not facilitate referral of
mediation cases. Furthermore, it is also submitted that it was
laborious and time-consuming to seek the presence of parties,
as several were migrant labourers and drivers working in areas
other than Raisen district, and employees residing in other
States, etc.
7.3 As far as the ACR for the year 2020 is concerned, it was
submitted that petitioner had given a representation against said
ACR but it was pending consideration as on the date of her
termination. It was also contended that the actions of
Respondent-High Court are in violation of principles of natural
Writ Petition (Civil) No.142 of 2024 Etc. Page 44 of 125
justice as the ACR for 2021 was communicated to the officer only
after her termination.
7.4 Inferring from the reply of the respondent-High Court filed
before this Court, learned senior counsel for the petitioner
contended that it was mentioned before the Administrative
Committee that two complaints were pending against the
petitioner. In respect of the first complaint, the petitioner has
voraciously highlighted that although the subject matter of the
complaint is grave as it involves 321 suspicious cases the
allegation qua the petitioner is only of not monitoring the work
of execution clerks. The petitioner was given an opportunity to
explain and the same was submitted on 06.04.2023. As for the
pending complaint concerning the post put up by the petitioner
on WhatsApp, it was contended that no explanation was called
from her.
Submissions on behalf of Petitioner-Aditi Kumar Sharma:
8. Ms. Indira Jaising, learned senior counsel appearing for the
petitioner-Ms. Aditi Kumar Sharma, in the first instance,
contended that her party has been subjected to discrimination
Writ Petition (Civil) No.142 of 2024 Etc. Page 45 of 125
inasmuch as four of the Judicial Officers have been reinstated
but not her by the High Court.
8.1 Learned senior counsel sought to contend that a holistic
perusal of the petitioner’s ACRs would establish that the
petitioner indeed was suitable for confirmation and that the
failure to confirm her by relying on irrelevant and insufficient
material is bad in law. Learned senior counsel also contended
that any conclusion drawn must not be punitive and be based
upon a holistic appreciation of petitioner’s service record. It is
therefore prayed that this Court may quash and set aside the
impugned order of termination for being perverse and illegal;
direct the petitioner’s reinstatement as a permanent judicial
officer with full back wages, continuity in service and seniority.
8.2 Emphasizing on the integral and compendious nature of
ACRs as the primary documents determining a public servant's
suitability in services, the petitioner emphasized that, notably,
there are no minimum criteria for earning units that must be
fulfilled for an officer to be confirmed.
Writ Petition (Civil) No.142 of 2024 Etc. Page 46 of 125
8.3 The manner of preparation and approval of an ACR was
adverted to. Upon filling up of the ACR by a judicial officer based
on his/her self-assessment, it is graded by the reporting
authority i.e. the Principal District Judge. Thereafter, the same
is reviewed by the Portfolio Judge who is a High Court Judge.
Finally, the ACR is placed before the Chief Justice for
acceptance.
8.4 It was submitted in respect of the ACR for 2019 that after
approval from the Portfolio Judge and the Chief Justice the
petitioner was finally graded ‘B-Very Good’ in the year 2019. For
the year 2020, the petitioner was graded ‘C-Good’ in the ACR and
she is aggrieved by alleged ‘incorrect and misleading data’
presentation of disposal units in the Assessment Chart placed
before the Administrative Committee. The Assessment Chart
showed the disposal rate for the entire year of 2020 as 1.95
units. The petitioner contended that an accurate picture is
gleaned from the distribution between pre-Covid (from 1st
January to 11th June 2020) and post-Covid (from 13th June to
31st December 2020). Our attention was drawn to the adverse
remarks column in the Assessment Chart which records the pre-
Writ Petition (Civil) No.142 of 2024 Etc. Page 47 of 125
Covid disposal as 0.24 and post-Covid disposal to be 0.67. It was
however contended that disposal for the post-Covid period
should accurately reflect 6.99 units earned by the petitioner
which would, as per the relevant circular, fall under the category
of "Very Good". Reliance in this regard is placed on the ‘Statement
Showing the Net Disposal’ forming part of the ACR for year 2020.
8.5 It was also emphasized that in light of Covid-19, the High
Court had waived the unit value requirement for the year 2020.
As a corollary, the petitioner would submit that no weight should
be given to any adverse remarks stemming from low unit value
in the year 2020.
8.6 Both Petitioners highlight that the Covid years - 2020 and
2021 - were particularly cumbersome for the judicial system
inasmuch as disposing of cases and other work done was
concerned. According to the Petitioner, for the year 2021 the
High Court had given 50% relaxation in unit value. Therefore, it
was contended that if benefit of extra 1.50 is given to the
petitioner-Aditi Kumar Sharma, the unit value for 2021 will
increase to 2.86.
Writ Petition (Civil) No.142 of 2024 Etc. Page 48 of 125
8.7 We need not repeat the practical difficulties endured by
petitioner-Aditi Kumar Sharma in 2021. Learned senior counsel
for the petitioner argued that the low unit value and any other
deficiency for the year must be seen in light of the trials and
tribulations faced by this petitioner.
8.8 On the aspect of grade B-Very Good – awarded by the
Principal District Judge – relegated to C-Good by the Portfolio
Judge citing "pendency and her disposal" in petitioner’s ACR for
2021, the petitioner contended that such relegation was
approved by the Chief Justice on 13.04.2023 i.e. post an
excessively inordinate delay of more than one year. The
inordinate delay, according to the petitioner, deprived her of
improving in a timely manner and therefore negatively impacted
her future assessments.
8.9 Furthermore, it is submitted that despite Covid-19
limitations on functioning of courts, the Principal District Judge
remarked her performance to be ‘good’ in the "quantity of work"
section of the Report even though she earned only 22.9 civil units
as, summarily, she earned sufficient units over 162 working
days.
Writ Petition (Civil) No.142 of 2024 Etc. Page 49 of 125
8.10 Furthermore, the petitioner also contended that there was
a violation of principles of natural justice. It was argued that the
petitioner was never given an opportunity to furnish an
explanation against the "adverse remark” noted in the ACR,
which was eventually considered by the Administrative
Committee for recommending the termination of her services.
The fact that the Registrar General of the High Court, on
07.10.2023, by way of a communication gave an opportunity to
the petitioner to file a representation explaining the “adverse
remarks” from the ACR for 2021 is relied upon by the Petitioner
to contend that prior to October 2023, the petitioner was never
given an opportunity to file a representation; that such an
adverse remark did not warrant termination; and that there was
complete non-application of mind at the stage of termination.
The adverse remark noted stated that "... she has earned only
22.9 civil units."
8.11 In respect of the ACR for 2022, the petitioner-Aditi
Kumar Sharma submitted various grounds before the High
Court, inter alia, excessively large number of interim applications
prolonging disposal of civil matters, prioritizing matters older
Writ Petition (Civil) No.142 of 2024 Etc. Page 50 of 125
than 3 years, etc. It was preliminarily submitted that the
Administrative Committee in its meetings in May 2023 should
have never considered the ACR of 2022 as the same would not
finalised by the accepting authority i.e. the Chief Justice till July
2023.
8.12 Furthermore, it was contended that the ACR for 2022 was
not prepared by petitioner's Principal District Judge or his
successor or the second senior-most judge who had supervised
the petitioner for three months but was prepared by the Principal
District Judge of Ratlam by virtue of her being the District Judge
(Inspection) of the Jabalpur Zone during the relevant period vide
D.O letter issued by the Registrar General of the High Court of
Madhya Pradesh. According to the letter, Smt. Anuradha Shukla
was authorized to act as the Inspection Judge of District Satna
for the year 2023. Petitioner challenges the evaluation by the
District Judge by contending that the District Judge was not
competent to evaluate the petitioner; that the District Judge did
not have any opportunity to personally evaluate the performance
of the Petitioner; that, consequently, petitioner was graded solely
on the basis of units earned dehors any holistic evaluation of
Writ Petition (Civil) No.142 of 2024 Etc. Page 51 of 125
other factors such as conduct of business, quality of judgment
writing, etc.; that the Principal District Judge of the Petitioner
who personally evaluated the petitioner had assessed her judicial
work to be ‘excellent’ in December 2022 in the Annual Inspection
Report of the Petitioner.
8.13 Therefore, according to the petitioner, it is apparent that
on the date the Committee met, this ACR was neither final nor
communicated to the Petitioner, and yet the "adverse remarks"
and grading of ‘D – Average’ appearing therein were taken into
consideration by the Committee while terminating her services.
8.14 Although it was contended by the learned counsel
appearing for the High Court of Madhya Pradesh that the
Administrative Committee of the High Court had arrived at the
decision to terminate the services of petitioner-Aditi Kumar
Sharma on a holistic appreciation of her ACRs and service, the
petitioner has vociferously contended that the termination is not
simpliciter in nature but is founded upon the complaints which
were made against the petitioner. It is not out of place to note
here that according to petitioner, even as far as her worst ACR
of the year 2022 is concerned, the Principal District and Sessions
Writ Petition (Civil) No.142 of 2024 Etc. Page 52 of 125
Judge, Satna vide Annual Inspection Report dated 23.12.2022
assessed that the judicial work of the petitioner appears to be
excellent.
8.15 In order to display her efficiency and commitment to the
service, petitioner-Aditi Kumar Sharma also highlighted that the
petitioner earned 4.80 units from January to April 2023 i.e. until
her transfer to District Tikamgarh, which was ‘Very Good’. The
petitioner earned a total of 321.35 units and, specifically, 126.4
civil units – both categorized as ‘Very Good’. The Petitioner
contends that this shows significant improvement in units
earned. This was during post-Covid period.
8.16 Furthermore, emphasis was laid on the fact that the
petitioner had been found not guilty in three complaints out of
the five placed before the Administrative Committee. Although
she was found guilty in the discreet inquiries conducted in the
remainder two complaints, it was contended that these inquiries
violated the principles of natural justice as the petitioner was not
given an opportunity to defend herself or to make a
representation.
Writ Petition (Civil) No.142 of 2024 Etc. Page 53 of 125
8.17 Learned senior counsel would contend that such
deprivation of opportunity to defend herself signifies that the
termination is stigmatic and violative of Article 311(2) of the
Constitution, vide Khem Chand vs. Union of India, 1958 SCR
1080.
8.18 According to her, the termination of the petitioner is
punitive and not termination simpliciter as it was founded on
complaints of misconduct and the finding of guilt in reports of
full-scale inquiries. - vide Pavanendra Narayan Verma vs.
Sanjay Gandhi PGI of Medical Sciences, (2002) 1 SCC 520
8.19 Therefore, it was contended that prior to her termination,
the Petitioner should have been given an opportunity to be
heard, vide Chandra Prakash Shahi vs. State of U.P, (2000)
5 SCC 152.
8.20 Arguing from the factual record, it was contended that, in
any event, the findings of these discreet enquiries are perverse
as the petitioner was found guilty of misconduct in complaint no.
775/2022 despite the complaint being withdrawn by the
complainant. Therefore, where there could have been no finding
Writ Petition (Civil) No.142 of 2024 Etc. Page 54 of 125
of guilt, according to the Petitioner, only an advisory should have
been given which, in fact, never was. As for Complaint no.
776/2022, it was advanced that the same was perverse as the
statements of the witnesses recorded were not supported by
affidavits, instead a piece of paper with the signatures of some
advocates was annexed with the report. As per the petitioner,
such a practice is unsustainable in law, vide Amar Singh vs.
Union of India, (2011) 7 SCC 69.
8.21 To support the submission that the termination is
punitive, it was submitted that this Court can discern the
reasons for the termination from the material on record and need
not restrict itself to the reasons appearing on the order of
termination. Our attention was drawn to the letter addressed by
the High Court to the Law and Legislative Works Department
dated 13.05.2023 recommending the termination of the
petitioner which mentions that the Assessment Chart which
contains the complaints and the finding of guilt formed part of
the material taken into consideration by the Administrative
Committee. Specifically, it was emphasized that the Assessment
Chart was the only material annexed to the letter.
Writ Petition (Civil) No.142 of 2024 Etc. Page 55 of 125
8.22 Learned senior counsel submitted that it is trite law that
for an order of termination to be stigmatic the words casting
stigma may also be contained in an order or proceeding referred
to in such an order or in an annexure thereto. That being the
case here, it was contended that the order must be construed as
ex facie a stigmatic order of termination, as any such reference
would inevitably impact the future prospects of the judicial
officer, vide Dr. Vijayakumaran CPV vs. Central University of
Kerala & Ors, (2020) 12 SCC 426.
8.23 Furthermore, it was argued that an order may be stigmatic
if perusal of the record discloses that other material was taken
into consideration while proposing the action of termination, vide
State of Bihar vs. Shiva Bhikshuk Mishra, (1970) 2 SCC 871
and Shamsher Singh vs. State of Punjab, (1974) 2 SCC 831.
8.24 Our attention was also invited to the Full Court’s
observation made while reconsidering the termination inasmuch
as it stated that “considering the ACR Gradings, Disposal
Statistics, Adverse Remarks, ‘complaints made against them’
and their overall performance”, Full Court was of the view that
the termination of the petitioner cannot be revoked. According to
Writ Petition (Civil) No.142 of 2024 Etc. Page 56 of 125
the petitioner, this categorically establishes that the Committee
acted on irrelevant material i.e. complaints were taken into
consideration whilst ignoring relevant material, i.e., her good
performance. It was contended that such decision making is bad
in law as inquiries of these complaints were held behind the back
of the Petitioner without giving her the reasonable opportunity
to show cause vide Dipti Prakash Banerjee vs. Satyendra
Nath Bose National Centre for Basic Sciences, (1999) 3 SCC
60.
8.25 It was also argued by learned senior counsel for the
petitioner that even a probationer is entitled to the protection
provided under Article 311(2) of the Constitution as the Article
does not condition protection on permanency and is available to
probationers alike, vide – Jagdish Mitter vs. Union of India,
1963 SCC OnLine SC 75 : AIR 1964 SC 449. It was contended
that probationers require the protection of the Article as much
as permanent employees do and to limit the protective provisions
of Article 311(2) to only that class of persons who hold
permanent positions would be adding qualifying words to the
Article which do not ex facie exist, vide Parshotam Lal Dhingra
Writ Petition (Civil) No.142 of 2024 Etc. Page 57 of 125
vs. Union of India, AIR 1958 SC 36 (“Parshotam Lal
Dhingra”).
8.26 Learned senior counsel argued that at least soon after
approval by the Chief Justice the "adverse remarks" should have
been communicated to the petitioner along with an opportunity
to respond to the same. It was contended that deprivation of
such opportunity, as a corollary, also deprived the petitioner to
make her case for the grading to be upgraded. It was also
highlighted that a downgrade from a grading of "very good" in the
previous year to "good" in the subsequent year is considered an
"adverse remark" and must have been required to be
communicated to the petitioner. - vide Abhijit Ghosh Dastidar
vs. Union of India, (2009) 16 SCC 146.
8.27 It was contended that though the Respondent-High Court
has power to terminate the services of probationers under Rule
11(c) of M.P. Judicial Service (Recruitment and Conditions of
Services) Rules, 1994, this discretion cannot be exercised in an
arbitrary manner, upon the subjective satisfaction of the High
Court and in violation of principles of natural justice. Therefore,
the termination order being against right and reason must be set
Writ Petition (Civil) No.142 of 2024 Etc. Page 58 of 125
aside. - vide Central Inland Water Transport Corporation
Limited vs. Tarun Kanti Sengupta, (1986) 3 SCC 156.
8.28 It was also contended that the petitioner must be made a
permanent judicial officer as the impugned action suffers from
material illegalities and is liable to be set aside. The plea of the
petitioner was that to direct the petitioner to serve on probation
again would put her in a vulnerable position.
8.29 It was highlighted that as a constitutional spearhead over
the District judiciary, High Courts have a duty to guide and
protect judicial officers from concocted complaints.
Furthermore, the High Court must aid and advance the
improvement of judicial officers instead of using the mistake of a
probationer as an excuse to terminate his/her services in the
first instance. Relying on Ishwar Chand Jain vs. High Court
of Punjab & Haryana, (1988) 3 SCC 370, the petitioner argued
that if even after warning and guidance a probationer fails to
improve, then the High Court can terminate their services;
however, this power must not be exercised arbitrarily.
Writ Petition (Civil) No.142 of 2024 Etc. Page 59 of 125
8.30 Learned senior counsel finally contended that the District
Judiciary will be stifled if judicial officers are forced to live under
a constant threat of complaint and inquiry. Furthermore, as the
termination herein was, in substance, by way of punishment and
therefore bad in law, it needs to be quashed and the petitioner
should be reinstated with seniority and back wages.
Submissions on behalf of the Respondent-High Court:
9. Per contra, Sri Arjun Garg, learned counsel appearing for
the Madhya Pradesh High Court, at the outset contended that as
per Rule 11(d) of the Recruitment Rules, even if the maximum
period of probation has lapsed (two years), a probationer cannot
be automatically confirmed without a specific order being passed
by the High Court. Although the probationary period lapsed, the
probation would continue till the High Court confirms the officer.
In this regard, reliance was placed on High Court of Madhya
Pradesh vs. Satya Narayan Jhavar, (2001) 7 SCC 161 and
Durgabai Deshmukh Memorial Senior Secondary School vs.
JAJ Vasu Sena, (2019) 17 SCC 157.
9.1 It was next submitted that a probationer can be discharged
without any notice or opportunity of hearing or without
Writ Petition (Civil) No.142 of 2024 Etc. Page 60 of 125
conducting any inquiry under Article 311 of the Constitution of
India. Reliance was placed on Rajasthan High Court vs. Ved
Priya, (2021) 13 SCC 151 (“Ved Priya”); High Court of
Judicature at Patna vs. Pandey Madan Mohan Prasad
Sinha, (1997) 10 SCC 409 (“Pandey Madan Mohan Prasad
Sinha”) and Satya Narayan Athya vs. High Court of Madhya
Pradesh, (1996) 1 SCC 560. Further, it was contended that a
discharge simpliciter or cessation of service of an employee
during probation would not cast any stigma on the employee.
The service rules do not contemplate any prior notice or
opportunity of hearing before discharge or termination of a
probationer. The following judgments were relied upon
Pavanendra Naryana Verma vs. Sanjay Gandhi PGI of
Medical Science, (2002) 1 SCC 520; and Rajesh Kohli vs.
High Court of Jammu and Kashmir, (2010) 12 SCC 783.
9.2 It was contended that in the case of a probationer, the
overall record must be considered. This would include the entries
in the confidential reports/character rolls/vigilance reports,
both favourable and adverse. The confirmation of probationer is
purely a matter subject to the satisfaction of the High Court.
Writ Petition (Civil) No.142 of 2024 Etc. Page 61 of 125
Further, unless there is a direct nexus between the charges
levelled and action taken, a mere preliminary inquiry or
examination of the complaints against the probationer for
assessment for his overall performance would not vitiate an
order of termination so as to make it punitive. The employer need
not conduct an inquiry but at the same time, he can terminate
the employee if he does not want him to continue in view of the
complaints against him. In such a case, the termination is not
punitive. Reliance was placed on the following judgments:
a. Registrar, High Court of Gujarat vs. CG Sharma, (2005)
1 SCC 132.
b. Rajesh Kumar Srivastava vs. State of Jharkhand,
(2011) 4 SCC 447.
c. Governing Council of Kidwai Memorial Institute of
Oncology, Bangalore vs. Dr. Pandurang Godwalkar,
(1992) 4 SCC 719.
d. Dipti Prakash Banerjee vs. Satyendra Nath Bose
National Centre for Basic Sciences, (1999) 3 SCC 60.
9.3 It was lastly contended that the judicial service in a
district falls under the control of the High Court under Articles
233-235 of the Constitution and therefore, if the High Court
found an officer not to be suitable, the said opinion has to be
regarded and acted upon by terminating the officer concerned
Writ Petition (Civil) No.142 of 2024 Etc. Page 62 of 125
from service even if the probation has not been successfully
completed. In this context, reliance was placed on Ved Priya,
and Dipti Prakash Banerjee.
9.4 On facts, learned counsel for the respondent contended
that the petitioner-Aditi Kumar Sharma was not entitled to the
benefit of additional 1.5 units for the year 2021 as the same is
provided for a period of two years from the date of her joining. As
the petitioner-Aditi Kumar Sharma joined service on 15.11.2018,
two years would have completed on 15.11.2020 and therefore,
the benefit of 1.5 units cannot be extended to her for the year
2021.
9.5 Furthermore, it was contended that petitioner-Aditi
Kumar Sharma was indeed allocated adequate number of
criminal cases and it was not open for her to suggest that her
unit value for criminal cases was hindered due to insufficient
number of criminal cases pending in her court.
9.6 Learned counsel also apprised us of the fact that four out
of the five complaints made against the Petitioner are kept in
abeyance and a singular complaint was disposed of with only a
Writ Petition (Civil) No.142 of 2024 Etc. Page 63 of 125
direction to the complainant to take criminal action against the
petitioner as the complainant deems fit. It was therefore
contended that it is not open to the petitioner to contend that
petitioner was dismissed based on false, frivolous and malicious
pending complaints.
9.7 Learned counsel appearing for the High Court placed
significant reliance on the position that the decision to terminate
the services of the petitioners-probationary judicial officers
herein had been taken based on a comprehensive view formed
on a holistic and overall performance of the judicial officers
rather than any specific misconduct.
9.8 To elaborate that there was no exclusive link between the
complaints and termination, it was contended by learned
counsel that there was no request made for termination in any
of the complaints. In the context of the complaint that from
September 2022, petitioner had a poor conduct and acrimony
with members of the Bar within the courtroom, it was submitted
that a discreet enquiry was conducted by the then District Judge
(Inspection) Jabalpur. While the petitioner was found guilty as
per the report of the District Judge, the final suggestions were
Writ Petition (Civil) No.142 of 2024 Etc. Page 64 of 125
submitted to the Principal Registrar (Vigilance) of the High Court.
Thereafter, on 28.03.2023, the Principal Registrar (Vigilance)
thought it sufficient to merely advice the petitioner-Aditi Kumar
Sharma to behave “properly with fellow advocates and maintain
cordial relations between the Bench and Bar". At this juncture,
it was again argued that the question of terminating the
petitioner was neither raised nor suggested. Furthermore, as the
services of the Petitioner had already been terminated on
23.05.2023 i.e. before the conclusion of enquiry, the file was kept
in abeyance.
9.9 Without prejudice to the aforesaid factual position, it was
also contended that it is trite law that a probationer can assert
no indefeasible right to continue in employment until he/she is
confirmed by the competent authority. It was also summarily
argued that the subjective exercise of evaluating the performance
of two judicial officers during probation could not possibly be, in
the facts herein, held to be either violative of any fundamental
right of the petitioners or as arbitrary exercise of power by the
High Court.
Writ Petition (Civil) No.142 of 2024 Etc. Page 65 of 125
9.10 Insofar as the controversy over the presiding officer for
ACR of year 2022 is concerned, learned counsel for the
respondent-High Court submitted that while ordinarily the ACR
for the petitioner-Aditi Kumar Sharma - posted as Civil Judge,
Junior Division, Satna during the period from 22.06.2020 to
09.04.2023 - would be recorded by the then Principal District &
Sessions Judge, Satna, however, since Shri Ramesh Srivastava,
the then Principal District & Sessions Judge, Satna, was to be
superannuated on 31.12.2022, Smt. Anuradha Shukla, the then
District Judge (Inspection), Zone Jabalpur was authorized by the
High Court of Madhya Pradesh to record ACR of Judicial Officers
of district Satna in compliance with the order of the Chief Justice
of Madhya Pradesh High Court dated 21.12.2022.
9.11 It was further contended on behalf of the respondent-
High Court that it is a consistent position of this Court that the
conduct of judicial officers while discharging their
responsibilities must be impeccable and judges must act as role
models for the entire judicial system. - vide Arundhati Ashok
Walavalkar vs. State of Maharashtra, (2011) 11 SCC
Writ Petition (Civil) No.142 of 2024 Etc. Page 66 of 125
324; and Ram Murti Yadav vs. State of U.P., (2020) 1 SCC
801.
9.12 It was further submitted that the objective of probation is
to provide the employer an opportunity to evaluate the
probationer’s performance and suitability. For the said
evaluation, the employer can assess the overall performance. -
vide Kazia Mohammed Muzzammil vs. State of Karnataka,
(2010) 8 SCC 155. According to the respondent-High Court, this
discretion is subject to subjective satisfaction and cannot be
based only on objective material. In that regard, reliance was
placed on the dicta of this Court in Ved Priya.
9.13 Relying on the aforesaid judgment, it was also contended
that unless the removal of a probationer is stigmatic and causes
prejudice to their future prospect or casts aspersions on their
character or violates their constitutional rights, they cannot seek
protection under the umbrella of principles of natural justice.
Notably, the case of the petitioners herein is that the termination
order is stigmatic.
Writ Petition (Civil) No.142 of 2024 Etc. Page 67 of 125
9.14 To distinguish the present case from Anoop Jaiswal it
was submitted that, herein, there is no occasion for lifting of the
veil, that is to say, go behind the termination order as the
material on record amply shows that the order of termination is
not punitive. It was submitted that the reference to complaints
in the assessment chart is only as part of the overall record of
the petitioner and neither the sole nor principal force behind
termination. Therefore, the present cases are of termination
simpliciter and not punitive termination. Reliance in this regard
is again placed on the para 24 of Ved Priya.
9.15 A related submission was that the present order of
termination was borne out of routine confirmation exercise and
not out of any specific action against the petitioners and merely
because some complaints were pending cannot lead to the
conclusion that those complaints only were the foundation of
termination. On the relevance of closed complaints, it was
submitted that complaints even though closed can be taken into
consideration except when no truth is found in such complaints.
Furthermore, a complaint being closed merely with advisory
Writ Petition (Civil) No.142 of 2024 Etc. Page 68 of 125
issued would be crucial for an eventual determination of
confirmation as they speak to overall performance.
9.16 Insofar as petitioner-Sarita Choudhary is concerned, it
was submitted that she was given warnings repeatedly, year after
year, on complaints ranging from misbehaviour, indiscipline,
administrative and work related issues.
9.17 It was vehemently contended that a probationer neither
has a right to continue in the post nor is a probationer a
substantive appointee, therefore, would not strictly be protected
by Article 311(2). In that regard, it was submitted that the
termination orders being neither punitive nor based on any
specific act of misconduct there was no need to serve any notice
or grant any opportunity of hearing.
9.18 Learned counsel also contended that this Court in its writ
jurisdiction does not sit in appeal over the decision of the Full
Court. Relying on Ved Priya, it was submitted that “the collective
wisdom of the Full Court deserves due respect, weightage and
consideration in the process of judicial review”.
Writ Petition (Civil) No.142 of 2024 Etc. Page 69 of 125
9.19 It was next submitted that non-communication of ACRs
and no notice being served before discharge/termination is not
fatal to the validity of the orders of termination. The delay in
communication of ACRs was due to evaluation of representations
called from the judicial officers for upgradation of ACRs for the
period between 2016 and 2020. As the said exercise was
completed only in 2023, adverse/advisory remarks were
scrutinized and thereafter were communicated to the judicial
officers resulting in delay. Furthermore, it was contended that
there exists no obligation in law to communicate adverse
material to a petitioner before the decision is taken since the
petitioners herein did not hold any right to a post; therefore,
principles of natural justice do not apply to such situations.
Reliance in this regard was placed on Pandey Madan Mohan
Prasad Sinha wherein this Court had to answer whether non-
communication of remarks for some of the years served by a
probationer would amount to a violation of principles of natural
justice. Therein, adverse remarks in respect of some years were
communicated only after the decision to terminate had been
taken. Observing that a probationer does not have a right to hold
Writ Petition (Civil) No.142 of 2024 Etc. Page 70 of 125
the post during the period of probation, this Court held that a
sine qua non for questioning an order terminating the services of
a probationer is arbitrariness or showing that it has been passed
by way of punishment without complying with the requirements
of Article 311(2) of the Constitution. It was held that lacking the
right to hold the post on which a person has been appointed on
probation, a probationer cannot claim a right to be heard before
an order terminating his services was passed.
Points for Consideration:
10. Having heard learned Amicus and learned senior counsel
for the petitioners and learned counsel for the respondents at
length, the following points would arise for our consideration:
i) Whether the respondent-High Court was right in
terminating the services of the petitioners? In other
words, whether the cessation of services of the
petitioners in the instant cases is punitive, arbitrary
and therefore contrary to law?
ii) If the answer to the aforesaid question is in the
affirmative, then what order?
Writ Petition (Civil) No.142 of 2024 Etc. Page 71 of 125
11. Before proceeding to consider the individual cases, it
would be useful to discuss the applicable Rule.
Rule 11 of the Recruitment Rules reads as under:
“11. Probation-
(a) A person appointed to category (i) of rule 3(1) shall,
from the date on which he joins duty, be on
probation for a period of two years.
(b) The High Court may, at any time, extend the
probation, but the total period of probation shall not
exceed three years.
(c) It shall be competent for High Court at any time
during or at the end of the period of probation in the
case of Civil Judge (Entry Level) to recommend
termination of his service and in the case of Senior
Civil Judge, to revert him on account of unsuitability
for the post.
(d) On successful completion of probation, the
probationer shall, of there is permanent post
available be confirmed on the service or post to
which he has been appointed and if no permanent
post is available, a certificate shall be issued by the
High court to the effect that he would have been
confirmed, but for the non-availability of the
permanent post and as soon as permanent post
become available, he will be confirmed, if the High
court decides that he has successfully completed the
period of probation and he is suitable to hold the
post.”
Writ Petition (Civil) No.142 of 2024 Etc. Page 72 of 125
11.1 The extract of the Minutes of the Meeting of the
Administrative Committee (Madhya Pradesh Judicial Services)
held on 08.05.2023 and 10.05.2023 by which services of six
women judicial officers were terminated as per Rule 11(c) of the
Recruitment Rules reads as under:
“EXTRACT OF THE MINUTES OF THE MEETING OF
ADMINISTRATIVE COMMITTEE (M.P. JUDICIAL
SERVICE) HELD ON 08.05.2023 and 10.05.2023.
xxx xxx xxx
PART-3 & 4
ITEM No.02. Consideration regarding confirmation of
393 temporary Civil Judges (Junior Division),
completed probation period upto 31.12.2021
(01.01.2020 to 31.12.2021) under Rule 11 of
the M.P. Judicial Service (Recruitment and
Conditions of Service) (amended) Rules, 1994
along with 25 officers of previous
consideration.
D. Further resolved that following officers did not
utilise their probation period successfully and
satisfactorily, therefore having considered the ACRs,
assessment chart, consistently poor
performance/work done and other material, the
Committee resolved to recommend that services of
the following officers are no more required to be
continued. Accordingly, it is resolved to recommend
termination of services of the following officers as
per Rule 11(c) of M.P. Judicial Service (Recruitment
and Conditions of Service) Rules, 1994:-
Writ Petition (Civil) No.142 of 2024 Etc. Page 73 of 125
Sr. Name of the Officers
No. Sarvashri
1 Sushri Sarita Choudhary, II Civil Judge
Jr. Division, Umaria
2 Smt. Jyoti Varkade, CJ, Jr. Division,
Timarni [Harda]
3 Sushri Aditi Kumar Sharma, V CJ, Jr.
Division, Tikamgarh
4 Sushri Sonakshi Joshi, VAJ To I CJ, Jr.
Division, Morena
5 Sushri Priya Sharma, I CJ, Jr. Division,
Dr Ambedkar Nagar [Indore]
6 Smt. Rachna Atulkar Joshi, II CJ, Jr.
Division, Teonthar [Rewa]
Further resolved that the representation dated
07.10.2021 of Sushri Sarita Choudhary, II Civil Judge,
Junior Division, Goharganj (Raisen) regarding
confirmation in M.P. Judicial Service is disposed off in
terms of above resolution of the Committee.
Let the matter be placed before Full Court for
approval by circulation.
xxx xxx xxx
Sd/-
(RAMKUMAR CHOUBEY)
REGISTRAR GENERAL
Later on Full Court approved the above recommendation
by circulation on 13.05.2023.”
11.2 The order of the Government of Madhya Pradesh, Law and
Legislative Works Department dated 23.05.2023 is in respect of
Ms. Sarita Choudhary, II-Civil Judge (Jr. Division), Umariya is
Writ Petition (Civil) No.142 of 2024 Etc. Page 74 of 125
extracted below. A similar order in respect of Ms. Aditi Kumar
Sharma, V-Civil Judge (Junior Division), Tikamgarh was also
passed bearing the same date.
“GOVERNMENT OF MADHYA PRADESH, LAW &
LEGISLATIVE WORKS DEPARTMENT
ORDER
Bhopal, dated 23rd May, 2023 F. No. 2404/2023/21-B(One). As a result of not completing the probation period satisfactorily and successfully by the member of Judicial Service namely Ms. Sarita Chaudhary, Second Civil Judge (Junior Division), Umariya, in pursuance of the decision taken in the meetings dated 08.05.2023 and 10.05.2023 of the Administrative Committee of High Court, Madhya Pradesh and meeting dated 13.05.2023 (by circulation) of Full Court, it has been recommended to Termination of Service of aforesaid Judicial Officer.
Being agreed with the enclosures enclosed with the Recommendation of High Court, Madhya Pradesh regarding aforesaid Judicial Officer, the State Government has decided that Ms. Sarita Chaudhary, Second Civil Judge (Junior Division), Umariya, be terminated from service with effect from the date of order.
Therefore, under Rule 11(c) of the M.P. Judicial Service (Recruitment & Conditions of Service) Rules, 1994, the State Government do hereby Terminates Ms. Sarita Chaudhary, Second Civil Judge (Junior Division), Umariya from Service.
Writ Petition (Civil) No.142 of 2024 Etc. Page 75 of 125 In the name of Governor of Madhya Pradesh & by the Orders Sd/-
(B.K. Dwivedi) Principal Secretary Law & Legislative Works Department Page No. F. No. 2404/2023/21-B(One) Bhopal, Dt. 23rd May, 2023 Copy to:-
1. Registrar General, M.P. High Court, Jabalpur, in reference to his Demi-Official letter No. 479/Gopniya/2023 Two-3-70/60 dated 13.05.2023.
2. Accountant General, Madhya Pradesh, Gwalior (M.P.) for information and necessary action.
3. Deputy Controller, Government Central Printing Press, Arera Hills, Bhopal for publication in the next issue of Gazette.
Sd/-23.05.2023 (Rajghvendra Bhardwaj) Additional Secretary Government of Madhya Pradesh Law & Legislative Works Department” Discussion:
12. The services of a probationer could result either in a confirmation in the post or ended by way of termination simpliciter. However, if a probationer is terminated from service owing to a misconduct as a punishment, the termination would cause a stigma on him. If a probationer is unsuitable for a job Writ Petition (Civil) No.142 of 2024 Etc. Page 76 of 125 and has been terminated then such a case is non-stigmatic as it is a termination simpliciter. Thus, the performance of a probationer has to be considered in order to ascertain whether it has been satisfactory or unsatisfactory. If the performance of a probationer has been unsatisfactory, he is liable to be terminated by the employer without conducting any inquiry. No right of hearing is also reserved with the probationer and hence, there would be no violation of principles of natural justice in such a case.
12.1 In Parshotam Lal Dhingra, this Court held that the protection of Article 311 also covers a probationer if the termination was by way of a punishment and “it puts delible stigma on the officer affecting his future career”. To a similar effect is the ruling of this Court in the case of State of Bihar vs. Gopi Kishore Prasad, AIR 1960 SC 689. In the said case, it was observed that if the employer simply terminates the services of a probationer without holding an inquiry and without giving him a reasonable chance of showing cause against his removal from service, the probationary civil servant has no cause of action even though the real motive behind the removal from Writ Petition (Civil) No.142 of 2024 Etc. Page 77 of 125 service may have been that the employer thought him to be unsuitable for the post he was temporarily holding, on account of his misconduct, or efficiency or some such cause. Thus, the test is, whether, in a given case the termination is simpliciter or by way of punishment. When termination is by way of punishment, the concept of stigma would arise. If a punishment casts a stigma on the competence of an employee, it can affect his future career. However, the dilemma is, even when the probationer, who has no right to hold the post in the first instance, could argue that a cessation of service owing to non-
suitability, inefficiency or any other similar reason was stigmatic. 12.2 As noted, if a termination from service is not visited with any stigma and neither are there any civil consequences and nor is founded on misconduct, then, it would be a case of termination simpliciter. On the other hand, an assessment of remarks pertaining to the discharge of duties during the probationary period even without a finding of misconduct and termination on the basis of such remarks or assessment will be by way of punishment because such remarks or assessment would be stigmatic. According to the dictionary meaning, stigma is Writ Petition (Civil) No.142 of 2024 Etc. Page 78 of 125 indicative of a blemish, disgrace indicating a deviation from a norm. Stigma might be inferred from the references quoted in the termination order although the order itself might not contain anything offensive. Where there is a discharge from service after prescribed probation period was completed and the discharge order contain allegations against a probationer and surrounding circumstances also showed that discharge was not based solely on the assessment of the employee’s work and conduct during probation, the termination was held to be stigmatic and punitive vide Jaswantsingh Pratapsingh Jadeja vs. Rajkot Municipal Corporation, (2007) 10 SCC 71.
12.3 Even though a probationer has no right to hold a post, it would not imply that the mandate of Articles 14 and 16 of the Constitution could be violated inasmuch as there cannot be any arbitrary or discriminatory discharge or an absence of application of mind in the matter of assessment of performance and consideration of relevant materials. Thus, in deciding whether, in a given case, a termination was by way of punishment or not, the courts have to look into the substance of the matter and not the form.
Writ Petition (Civil) No.142 of 2024 Etc. Page 79 of 125 12.4 In Samsher Singh vs. State of Punjab, AIR 1974 SC 2192, a seven-Judge Bench of this Court held that if a probationer was discharged on the ground of misconduct or inefficiency or for similar reasons without a proper inquiry it might, in a given case, amount to inflicting the punishment of removal from services within the meaning of Article 311(2) of the Constitution. In the very same case, it was also observed as a test for determining whether, the termination was by way of punishment, namely, whether, the termination was sought to be founded on misconduct, negligence, inefficiency or other disqualification. Thus, if a termination is founded on misconduct, it would be a punishment but de hors this, if the right to terminate existed, the motive operating in the mind of the employer would be wholly irrelevant. However, all that is stated above would ultimately boil down to the question, whether, the termination would prejudicially affect the future employment of the employee. It is this delicate line which has to be discerned in every case where a challenge to a termination is made by a probationer. In other words, if the termination is simply owing to unsuitability having regard to the nature of the Writ Petition (Civil) No.142 of 2024 Etc. Page 80 of 125 job and such other factors, it is not stigmatic. Before any probationer is considered for confirmation, the satisfactory nature of the work and suitability of the probationer have to be considered for which some inquiry would have to be made and if it is found that he is unsuitable for the job then, he could be discharged and the same would be non-stigmatic and this would also not call for opportunity for hearing being given to a probationer.
13. The relevant case law could be discussed at this stage:
(i) In Anoop Jaiswal, the facts were that the impugned order of discharge was passed in the middle of the probation period after seeking an explanation regarding the alleged act of indiscipline. Similar explanations were called from persons other than the appellant therein, but in the end only the case of the appellant was dealt with severely. This Court observed that even though the order of discharge was non-committal, it could not stand alone. It was observed that though the noting in the file of the Government may have been irrelevant, the cause of the order of discharge could not have been ignored. That the recommendation, which was the basis or the foundation for the Writ Petition (Civil) No.142 of 2024 Etc. Page 81 of 125 order of discharge should have been read with the order for the purpose of determining its true character. If on reading the two together the court reached the conclusion that the alleged act of misconduct was the cause of the order and but for that allegation it could not have been passed, then it was inevitable that the order of discharge should fall to the ground. This was because the appellant therein had not been afforded a reasonable opportunity to defend himself as provided in Article 311(2) of the Constitution. While holding so, this Court held in paragraph 12 as under:
“12. It is, therefore, now well settled that where the form of the order is merely a camouflage for an order of dismissal for misconduct it is always open to the court before which the order is challenged to go behind the form and ascertain the true character of the order. If the court holds that the order though in the form is merely a determination of employment is in reality a cloak for an order of punishment, the court would not be debarred, merely because of the form of the order, in giving effect to the rights conferred by law upon the employee.” Consequently, in the aforesaid case, after discussing the facts of the case in detail, this Court set aside the order of discharge/termination of service on the ground that an inquiry ought to have been held against the appellant therein prior to Writ Petition (Civil) No.142 of 2024 Etc. Page 82 of 125 termination of service. As a result, the appellant therein was reinstated in service at the same rank and seniority in which he was entitled to before the order the discharge was passed, as if it had not been passed at all, with all consequential benefits.
(ii) In Dipti Prakash Banerjee, this Court inter alia, considered the following points:
“(1) In what circumstances, termination of a probationer’s services can be said to be founded on misconduct and in what circumstances could it be said that allegations were only a motive? (2) When can an order of termination of a probationer be said to contain an express stigma?
(3) Can stigma be gathered by referring back to proceedings referred to in termination order?
Each of the aforesaid points were answered which can summarised as under:
Point 1: If findings were arrived at in an enquiry as to misconduct, behind the back of the officer or without a regular departmental enquiry, the simple order of termination is to be treated as “founded” on the allegations and will be bad. But if the enquiry was not held, no findings were arrived at and the employer was not inclined to conduct an enquiry but, at the same time, he did not want to continue the employee against whom there were complaints, it would only be a case of motive and the order would not be bad. Similar is the position if the employer did not want to enquire into the truth of the allegations because of delay in regular departmental proceedings or he was doubtful about securing adequate evidence. In such a circumstance, the allegations would Writ Petition (Civil) No.142 of 2024 Etc. Page 83 of 125 be a motive and not the foundation and the simple order of termination would be valid.
xxx Point 2: There is considerable difficulty in finding out whether in a given case where the order of termination is not a simple order of termination, the words used in the order can be said to contain a 'stigma'. It depends on facts and circumstances of each case and language or words used to ascertain whether termination order contains stigma.
xxx Point 3: Material which amounts to stigma need not be contained in termination order of a probationer but might be contained in documents referred to in the termination order or in its annexures. Such documents can be asked for, or called for, by any future employer of the probationer. In such a case, employee's interests would be harmed and therefore termination order would stand vitiated on the ground that no regular enquiry was conducted.
xxx It is true that the Supreme Court in some of the cases has held that termination order is not punitive where employee has been given suitable warnings or has been advised to improve himself or where he has been given a long rope by way of extension of probation. However, in all such cases, there were simple orders of termination which did not contain any words amounting to stigma. On the other hand, there is a stigma in the impugned order which cannot be ignored because it will have effect on the appellant's future. Stigma need not be contained in termination order but may also be contained in an order or proceeding referred to in termination order or in an annexure thereto and would vitiate the termination order.” Referring to Indra Pal Gupta vs. Managing Committee, Model Inter College, Thora, (1984) 3 SCC 384, it was observed Writ Petition (Civil) No.142 of 2024 Etc. Page 84 of 125 in paragraph 35 that the said decision is a clear authority for the proposition that the material which amounts to stigma need not be contained in the order of termination of the probationer but might be contained in any document referred to in the termination order or in its annexures. Obviously, such a document could be asked for or called for by any future employer of the probationer. In such a case, the order of termination would stand vitiated on the ground that no regular enquiry was conducted.
In that case, the employer had given ample opportunity to the employee by giving him warnings, asking him to improve and even extended his probation twice. It was observed that in such circumstances where he was given a long rope by way of extension of probation, this Court had said that the termination order could not be held to be punitive as held in Hindustan Paper Corpn. vs. Purnendu Chakrobarty & Ors., (1996) 11 SCC 404, Oil & Natural Gas Commission vs. Dr Md. S. Iskender Ali, (1980) 3 SCC 428, Principal, Institute of Post Graduate Medical Education & Research, Pondicherry vs. S. Andel & Ors., 1995 Supp (4) SCC 609 and Writ Petition (Civil) No.142 of 2024 Etc. Page 85 of 125 a labour case being Oswal Pressure Die Casting Industry, Faridabad vs. Presiding Officer, (1998) 3 SCC 225. This Court further observed that in the above noted cases, the order were simple orders of termination which did not contain any word amounting to stigma. That in case it was concluded that there was stigma in the impugned order of termination or discharge it would have an effect on the future irrespective of whatever had been the earlier opportunities granted by the employer to the employee to improve.
Thus, the approach of the Court must be firstly, to ascertain whether the impugned order is founded on any conclusions arrived at by the employer as to his misconduct or whether the termination was passed because the employer did not want to continue an employee against whom there were some complaints. The second aspect is whether there is any stigma in the order of termination or in the documents referred to in the termination order. In the aforesaid case, the impugned order of termination was quashed and the appeal was allowed. The appellant therein was directed to be reinstated with back wages till the date of reinstatement and continuity of service reserving Writ Petition (Civil) No.142 of 2024 Etc. Page 86 of 125 liberty to the respondents therein to take such action as they deem fit in accordance with law against the appellant therein.
(iii) Recently in Swati Priyadarshini, this Court, placing reliance on the earlier judgment in Parshotam Lal Dhingra granted relief to the appellant therein. The relevant portion of Parshotam Lal Dhingra could be recapitulated as under:
“28. …. Any and every termination of service is not a dismissal, removal or reduction in rank. A termination of service brought about by the exercise of a contractual right is not per se dismissal or removal. … In short, if the termination of service is founded on the right flowing from contract or the service rules then, prima facie, the termination is not a punishment and carries with it no evil consequences and so Article 311 is not attracted. But even if the Government has, by contract or under the rules, the right to terminate the employment without going through the procedure prescribed for inflicting the punishment of dismissal or removal or reduction in rank, the Government may, nevertheless, choose to punish the servant and if the termination of service is sought to be founded on misconduct, negligence, inefficiency or other disqualification, then it is a punishment and the requirements of Article 311 must be complied with. As already stated if the servant has got a right to continue in the post, then, unless the contract of employment or the rules provide to the contrary, his services cannot be terminated otherwise than for misconduct, negligence, inefficiency or other good and sufficient cause. A termination of the service of such a servant on such grounds must be a punishment and, therefore, a dismissal or removal within Article 311, for it operates as a forfeiture of his right and he is visited with the evil consequences of loss of pay and allowances.Writ Petition (Civil) No.142 of 2024 Etc. Page 87 of 125
It puts an indelible stigma on the officer affecting his future career. …”
(iv) Jayshree Chamanlal Buddhbhatti is a case pertaining to a Civil Judge, Junior Division who was placed on probation for the period of two years. The respondent in the aforesaid case initially received certain adverse remarks to which she sent her replies and the same were followed by her termination from service on the premise that her performance was not good and satisfactory and that she was not suitable for the post she held.
Therefore, it was recommended for termination of her probation immediately and that she should not be allowed to continue to officiate in service for a long term. Being unsuccessful in her representation, she assailed the same before the High Court which held that it was not a case of termination simpliciter of a probationary officer and therefore set aside the termination of her service and directed reinstatement with back wages. The High Court of Gujarat had preferred an appeal before this Court. Going through the original records, this Court summarised as under:
Writ Petition (Civil) No.142 of 2024 Etc. Page 88 of 125
“The question is whether this is a case of termination simpliciter of the services of a probationer on account of her unsuitability for the post that she was holding, or whether it is a termination of her services after holding an inquiry behind her back, and without giving her an opportunity to defend herself. Having gone through the salient judgments on the issue in hand, one thing which emerges very clearly is that, if it is a case of deciding the suitability of a probationer, and for that limited purpose any inquiry is conducted, the same cannot be faulted as such. However, if during the course of such an inquiry any allegations are made against the person concerned, which result into a stigma, he must be afforded the minimum protection which is contemplated under Article 311(2) of the Constitution even though he may be a probationer. The protection is very limited viz. to inform the person concerned about the charges against him, and to give him a reasonable opportunity of being heard.” Consequently, this Court affirmed relief granted to the respondent therein by granting reinstatement of her service with continuity and all consequential benefits. However, the back wages payable to her were restricted to the period subsequent to the decision of the High Court as the respondent therein confined her prayer to that extent as she was interested in mitigating her position.
Writ Petition (Civil) No.142 of 2024 Etc. Page 89 of 125 Analysis:
Re: Sarita Choudhary:
14. As already noted, Ms. Sarita Choudhary was appointed as a Civil Judge, Class-II (Entry level) vide order dated 28.12.2016 in Madhya Pradesh Judicial Service. For the year 2017 she served as a trainee Judge for which the District Judge graded her as ‘B-Very Good’; however, the Portfolio Judge reduced her general assessment grade to ‘C-Good’. It was noted by the District Judge that her judicial work was satisfactory and she had good reputation and good character. However, the Portfolio Judge noted that on an overall review he disagreed with the remark made by the District & Sessions Judge and thereby changed her grade.
14.1 The ACR of the successive year i.e. 2018 is appreciative for the petitioner. The District Judge granted the petitioner a general assessment grade of ‘B-Very Good’ and it was also noted that she has good conduct of business in court and office, is a sincere and punctual judicial officer and that the quality of her judgments is good. Notably, her management and inter-personal skills were also appreciated. It is equally important to note that Writ Petition (Civil) No.142 of 2024 Etc. Page 90 of 125 her judicial work, quantity and quality-wise, was termed to be ‘good’. Despite not meeting the civil units due to being posted in a vacant court, this assessment was approved as it is by the Portfolio Judge.
14.2 In the following year, while her unit value increased, her general assessment grade was yet downgraded in the ACR for 2019 to ‘C-Good’. Consistent with previous years, it was noted that she has good conduct in in court and office. She was an average judicial officer insofar as sincerity, punctuality and overall performance were concerned. Again, despite not earning requisite civil units it was observed that her quantity of work was good. Our attention was drawn to two letters: the first dated 26.11.2020 which communicated the adverse remarks to the petitioner and provided her with an opportunity to submit representation. This is particularly useful to know in light of the fact that Complaint No.26/2019 dated 04.01.2019 was filed by an advocate against the petitioner complaining that the petitioner had failed to take action in accordance with law in a grave criminal case. However, the respondent-High Court Writ Petition (Civil) No.142 of 2024 Etc. Page 91 of 125 submitted before us that in a discreet enquiry the said complaint was found to be baseless and therefore no action was taken. 14.3 Furthermore, in another complaint filed by an advocate it was alleged that the petitioner had failed to conduct her court in accordance with law. As her explanation was not found satisfactory, she was issued a warning to conduct proceedings as per law. Finally in another complaint bearing no. 408/2019, the High Court upon discreet enquiry issued a non-recordable warning (oral) to her stating that the petitioner must not repeat procedural mistakes in the future.
14.4 This context is particularly useful in the context of reliance placed on a second letter dated 27.11.2020 which clarified to the petitioner that certain adverse remarks in the ACR for 2019 were only advisory in nature and meant for future guidance and improvement. Therefore, despite these observations the ACR was categorical that she deserves ‘C-Good’ grade and that her quality of judgments is good. We must also note that although all these complaints related to conduct in court, the ACR categorically recorded that petitioner had good Writ Petition (Civil) No.142 of 2024 Etc. Page 92 of 125 conduct of business in court and office, a fact, as already noted, consistent with previous years.
14.5 The Administrative Committee of the High Court was convened on July 24, 2020, to consider the confirmation of 92 temporary Civil Judges (Entry Level) under Rule 11. While considering these cases, the Committee deferred its decision regarding the petitioner due to a complaint filed against her, for which they requested a special report from the District & Sessions Judge. The Administrative Committee's decision was subsequently approved on August 18, 2020. As we have noted above, the first complaint filed in 2019 was found to be baseless and in the other two, the petitioner was only asked to be careful and conduct proceedings as per law. Albeit, these two complaints were only closed in September 2021, much after petitioner’s case had been deferred.
14.6 Thereafter, petitioner’s ACR for 2020 witnessed a downward shift in her grade to ‘D-Average’.
Writ Petition (Civil) No.142 of 2024 Etc. Page 93 of 125 14.7 In 2020, two complaints were filed against the petitioner by the District and Session Judge, Raisen wherein he complained regarding petitioner’s lack of punctuality and improper conduct of office, and an instance of erroneous grant of bail in a criminal case triable by Sessions Court. Notably, in both complaints she was only given advice to adhere with the rules of court and propriety. In the complaint related to erroneous grant of bail, she was warned to remain vigilant and not commit the same mistake again.
14.8 We note that it is not the case advanced before us that petitioner was not adept at handling criminal cases. In fact her ACRs reflect that the petitioner regularly handled criminal cases. The High Court’s decision to only issue a warning seems to be an acknowledgement of the fact that this instance was an error made by a junior judicial officer who is, indeed, expected to be vigilant but also expected to learn with experience. 14.9 Part II of her ACR for 2020, prepared by the District Judge, noted that her conduct of business in court and office was satisfactory. This observation is despite the first complaint Writ Petition (Civil) No.142 of 2024 Etc. Page 94 of 125 suggesting that she poorly managed her court. While the ACR was overtly critical of her conduct, her lack of sincerity to dispose of old cases and highlighted the lack of transparency in her judicial work which had room for improvement, we must also note that the ACR observed that her unit value earned was in ‘Very Good’ category. Furthermore, it was also noted in the ACR that she earned a total 253.5 units by disposal of cases pending for more than three years. The ACR form, as placed before us, noted 15% of total units earned as the benchmark for disposal of old cases and the same had clearly been achieved by the petitioner. Thus, we are not clear as to how the aforesaid adverse remark regarding lack of sincerity to dispose of old cases was warranted. Although the District Judge had noted that she earned only 3 units in civil cases, we are of the view that this must be seen in light of the fact that the petitioner was already in charge of a vacant court and Covid-19 prolonged civil cases during the year 2020.
14.10 Although it was noted that her judicial and administrative work was not up to the mark and she was habitual to make unnecessary and false statement in official Writ Petition (Civil) No.142 of 2024 Etc. Page 95 of 125 letters, it was also noted that she had satisfactory capability to manage the cases, lead, initiate, plan and make decisions. 14.11 The adverse remarks in the ACR were communicated to the petitioner only on 09.12.2021 and her representation was rejected by the High Court vide letter dated 13.12.2023. We find ourselves in agreement with the general submission of the petitioners that such delay in communicating adverse remarks deprives judicial officers of the ability to rectify their approach and conduct towards their work. In that regard, we would hope that hereafter the High Court will take all reasonable and necessary steps to ensure that such delay is minimized and curtailed.
14.12 It is pertinent to note that as the format of the Assessment Chart placed before the Administrative Committee only includes comments that were exclusively adverse comments, it was never highlighted that her unit value for old cases fell in the ‘Very Good’ classification or that her conduct of business in court and office was considered to be ‘satisfactory’. Writ Petition (Civil) No.142 of 2024 Etc. Page 96 of 125 14.13 Petitioner’s ACR for 2021 was further downgraded to ‘E-Poor’, despite earning units in excess than required units. It is noted that though the required units per day to be classified as very good were only 3.5, the petitioner had achieved 6.47 units per day. Notably, she was recorded to dispose of 124 cases pending for more than three years. However, she achieved only 149.8 units on the civil side.
14.14 For a comprehensive evaluation of the material on record, we must be cognizant of the fact that the ACR notes her to be not interested in judicial work and adversely remarks her aversion to work. However, simultaneously, it has also been noted that her unit value and disposal of old cases is very good. The ACR also notes that out of 25 targeted old cases she disposed of all cases. Therefore, although the petitioner may have not been able to dispose of any contested civil case in the year 2021, it seems unclear to suggest that a judicial officer may lack initiative to work when the quantitative record suggests that she has been highly productive.
Writ Petition (Civil) No.142 of 2024 Etc. Page 97 of 125 14.15 In stark contrast to the previous year, it was noted that the petitioner has good personal relationship and good team work. In our view, this signifies a crucial improvement in her outlook and interpersonal behaviour and a marked departure which should be appreciated.
14.16 A complaint bearing No.127/2021 was filed against the petitioner for improper behaviour towards her seniors, but upon noting her explanation and apology, the Chief Justice advised her to improve her behaviour and exercise care. Similarly, in another complaint No.130/2021 filed by an advocate, the Chief Justice advised her to be careful. Pertinently, upon perusal of the submissions of the respondent-High Court, it is revealed that as the complaint had been withdrawn, no further enquiry was called for. In light of the fact that this complaint was not mentioned in the Assessment Chart and the complaints had been withdrawn, we are of the view that no adverse inference must be drawn against this petitioner. 14.17 Learned Amicus Curiae and learned senior counsel for the petitioner have drawn our attention to the fact that there was a significant improvement, as noted in her ACR for the following Writ Petition (Civil) No.142 of 2024 Etc. Page 98 of 125 year i.e. 2022, which was also the year before termination. It was noted that the petitioner’s work is ‘good and up to mark’. Comprehensively, her understanding of law, marshalling and appreciation of evidence was appreciated. Her interpersonal relationship with office staff was also appreciated. In consonance with last few years, it was noted that her unit value was in the ‘very good’ category. Although she was unable to achieve the benchmark for disposal of civil cases and disposal through ADR, the District Judge noted that petitioner successfully disposed of all 25 old cases, as targeted in pursuance of High Court Memo No.A/3397 Jabalpur dated 01.09.2022 14.18 We must note that despite complaints filed by members of the Bar in 2022 and one even alleging mismanagement of files in her courtroom, the District Judge in the ACR for 2022 noted that her managerial skill and leadership quality was good and so was her decisive nature. 14.19 In the assessment chart placed before the Administrative Committee and the Full Court, two complaints against the petitioner were shown as pending. Of these, the first related to 321 suspicious cases/order sheets found in the Writ Petition (Civil) No.142 of 2024 Etc. Page 99 of 125 court of the petitioner. There is merit in the submission of the petitioner that the Inquiry Report dated 13.12.2022 found that while the petitioner should have continuously monitored those suspicious cases/order sheets but the actual negligence and lack of sense of duty was on part of the then posted execution clerks, who were then subjected to departmental inquiry. In our view, this fact also lends credence to her submission that her court staff generally failed to execute and follow directions or instructions.
14.20 Another complaint bearing No.174/2023 is reflected as pending in the Assessment Chart. However, as neither any explanation was actually called for nor any action was taken in respect of this complaint regarding a post on Face Book messenger, the same would not merit further consideration by us. Although two more complaints were filed against the petitioner in 2023, we must be circumspect in considering the same as they were not placed before the Administrative Committee and the Full Court when the decision to terminate was taken. It is alleged in Complaint No.271/2023 dated 29.04.2023 that during her posting in Umaria District, the Writ Petition (Civil) No.142 of 2024 Etc. Page 100 of 125 petitioner resided in Room No.4 of Judicial Officer’s Circuit House without submitting any application for allotment in the Circuit House. It was complained that petitioner’s act of leaving with the keys of the VIP Room had caused grave inconvenience to visiting guests.
14.21 In Complaint No.286/2023, it was complained that petitioner took unauthorized absence from office. 14.22 In our view, these complaints should not stand as a hurdle in any holistic consideration in favour of this petitioner as neither do they speak about her capabilities as a judicial officer nor do they militate the fact that the latest ACR for 2022 was generally positive and noted her to have undoubtful integrity, good personal relationships and high disposal. Re: Aditi Kumar Sharma:
15. On a perusal of the material on record, it is inferred that petitioner-Aditi Kumar Sharma’s performance for the years 2019 and 2020 was sufficiently good and does not call for minute scrutiny except for the low unit value. Although the respondent- High Court has contended that in 2020, her final disposal rate Writ Petition (Civil) No.142 of 2024 Etc. Page 101 of 125 was poor, it is pertinent to give weight to the submission that in 2020 only urgent cases were heard due to the pandemic and that in the same year she got married. On a broader level, we note that after considering her overall performance the petitioner was finally awarded the grades ‘B-Very Good’ in her ACR for 2019 and ‘C-Good’ in the ACR for 2020.
15.1 Note must also be made of ‘Column 8 – General Assessment’ wherein the Principal District Judge has noted as follows:
“She is hard working judge, having good reputation and character and takes her responsibilities seriously. Her conduct, behaviour and working is very good. She is submissive, serious officer.” 15.2 If there indeed was a significant deficiency towards her work, there clearly would have been no occasion for the Principal District Judge to observe as above. The aforesaid ACR was also approved by the Chief Justice as it is.
15.3 Therefore what falls for consideration, on facts, are the ACRs for the following two years and the complaints filed against her. As noted, the petitioner’s initial grade of ‘B-Very Good’ in the ACR of 2021 was lowered by the Portfolio Judge to ‘C – Good’ Writ Petition (Civil) No.142 of 2024 Etc. Page 102 of 125 considering the pendency and disposal. Foundationally, it is pertinent to examine the remarks of the Principal District and Sessions Judge made in her ACR for the year 2021. Part II of the ACR for 2021 noted that the Principal District Judge was of the view that the petitioner has ‘very good conduct of business in court and office staff’. Additionally, she was also noted to be ‘sincere and punctual’ and someone who ensures the regular entry of data on NJDG portal. Although she earned only 22.9 civil units in 2021, the general assessment was that her ‘judicial work, quantity and quality wise is very good. Her administrative work is very good’.
15.4 Upon perusal of the record, it is apparent that the Portfolio Judge deemed it fit to downgrade her from ‘B-Very Good’ to ‘C-Good’ only due to ‘pendency and disposal’. We are of the view that an appropriate analysis of ‘pendency and disposal’ must not be distanced from the practical realities of the courtroom and the petitioner’s life. In fact, the petitioner in the section titled ‘If required the following note stating reasons/endeavours may be added’ has supplemented the quantitative record of the ACR with reasons explaining the Writ Petition (Civil) No.142 of 2024 Etc. Page 103 of 125 deficit. In Column 1(e) it was added that she was unable to reach the benchmark set for disposing of sufficient number of cases pending in her court as she presided over a vacant court with very old and complicated files transferred to her. Furthermore, in Column 1(f) wherein a judicial officer is provided opportunity to give any other sufficient reason beyond control, she submitted as follows:
“After my regular posting to a vacant court, most of the time the proper and regular functioning of the court ha(d) been adversely affected by the global pandemic COVID-19. In the same course of time, i got married on a very short notice shortly after which i had contracted COVID-19 infection. i was hospitalised in ICU for the treatment of the same at dedicated covid 19 centre Chirayu Hospital, Bhopal for 11 days with further prescription of bed rest for more than 10 days after getting discharged ever since then my health not been in good state. In the month of January my elder brother was diagnosed with blood cancer and in the month of march I had a miscarriage due to w(h)ich i had to avail special leave of 45 days on the advice of my doctor. (I) would attribute only the above stated unfortunate yet unavoidable reason for having not achieve the bench mark set by hon. High Court.” 15.5 Some of the prevailing factors cited in her ACR for 2021 by the petitioner-Aditi Kumar Sharma had occurred in 2020 but we would be remiss to ignore their cascading effects, especially as the petitioner submitted that her health had not been in a Writ Petition (Civil) No.142 of 2024 Etc. Page 104 of 125 good state ever since Covid-19. Clearly her elder brother’s diagnosis is of January 2021 and later in March of the same year she suffered a miscarriage herself. It is apparent from the aforesaid that the additional reasons provided by the petitioner in conjunction with her posting in a vacant court would sufficiently explain the low units earned in 2021. It is also worth noting that so far neither the quality of her work nor the reasons of her health were ever noted to act as hindrances to her service.
This is particular evident from absence of negative comments on her ‘State of health’ in any ACR In fact, the respondent-High Court submitted before us that the sole reason for grade ‘C-Good’ was her low disposal rate. At this point, it would be beneficial to appreciate the argument of the learned amicus to the effect that low disposal in the above factual backdrop should not be the sole reason for termination of this petitioner.
15.6 Further, a total of five complaints filed against the petitioner were also taken into consideration by the Administrative Committee. Insofar as 2021 is concerned, the complaint bearing no.75/2021 in which the allegation was of wrongfully adjourning a case was found to be not proved in the Writ Petition (Civil) No.142 of 2024 Etc. Page 105 of 125 report of the enquiry officer. The petitioner has contended that despite a positive preliminary report, the status of the complaint was erroneously marked as pending and placed before the Administrative Committee. We are of the view that it would not be appropriate to draw any negative inference against the petitioner from this complaint as the allegation was found to be not proved. Even the respondent-High Court in its submissions before this Court has noted that it is due to termination of the petitioner that the complaint is kept in abeyance by order of the Chief Justice dt. 27.06.2023. More importantly, as the ACR of 2021 does note that her management, planning, and decision making were good, we glean that the true general assessment of the petitioner on court management would be positive. 15.7 At this juncture, it is pertinent to examine the argument of learned senior counsel for the petitioner who contended that the Administrative Committee gravely erred in considering petitioner-Aditi Kumar Sharma’s ACR for 2022 as the same was yet to be approved and finalised. The relevant extract of the minutes of the meeting Administrative Committee on 08.05.2023 and 10.05.2023 reads as follows:
Writ Petition (Civil) No.142 of 2024 Etc. Page 106 of 125
“Further resolved that following officers did not utilise their probation period successfully and satisfactorily, therefore having considered the ACRs, assessment chart, consistently poor performance/work done and other material, the Committee resolved to recommend that services of the following officers are no more required to be continued. Accordingly, it is resolved to recommend termination of services of the following officers as per Rule 11(c) of M.P. Judicial Service (Recruitment and Conditions of Service) Rules,1994.
(emphasis supplied)” 15.8 It is the submission of the petitioner’s learned senior counsel that in reply to an RTI application, it was revealed that the ‘other material’ relied upon were excerpts of ‘unapproved and under process’ ACR of 2022 and the statement showing her actual disposal from January 2023. As noted, after an assessment the ACR is graded by the reporting authority i.e. the Principal District Judge. Thereafter, the same is reviewed by the Portfolio Judge and is finally placed before the Chief Justice for acceptance. It was therefore argued that an unapproved and unprocessed ACR is akin to irrelevant material and could not have been placed for consideration before the Administrative Committee and the Full Court. It is trite law that what cannot be done directly cannot be done indirectly. The imprimatur of the Writ Petition (Civil) No.142 of 2024 Etc. Page 107 of 125 Chief Justice to an ACR is an approval of the highest judicial office in the State which is a mandatory requirement. In the absence of the said procedure being completed, the Administrative Committee could not have considered by classifying an unapproved ACR as ‘other material’. 15.9 Given that the Administrative Committee did indeed take into consideration the ACR for 2022 we consider it useful to examine the same to draw a complete overview of petitioner’s service.
15.10 It is true that the general assessment of the petitioner was further downgraded in her ACR for 2022 to ‘D-Average’. In her self-assessment in the ACR for 2022, the petitioner duly acknowledged that the quantity of work done by her was not satisfactory but that she was leaving no stone unturned to improve. The reasons appended by the petitioner explaining the shortfall, inter alia, were being posted to a vacant court, excessive interim applications, priority given to matters pending for over three years, non-appearance of witnesses and insufficient number of criminal cases, were rejected as unsatisfactory by the Principal District Judge, Ratlam. That Writ Petition (Civil) No.142 of 2024 Etc. Page 108 of 125 being the case, it also merits consideration that the petitioner highlighted in her self-assessment that out of 25 cases specially listed by the High Court in September 2022, the petitioner disposed of 10 cases by the end of the year including the oldest pending case of Satna District. Pertinently, even this ACR found no qualms with the quality of her judicial work. 15.11 Part II of the ACR for 2022 assessed by the Principal District Judge, Ratlam (M.P.) is equal parts appreciative of the quality of petitioner’s judgments, her marshalling and appreciation of evidence, her interpretation and application of law and the style of language in writing judgments, but was critical of the low quantity of work done by her. Column 1 of Part II is a field marked for assessment of judicial officer’s ‘Quality of work’. Further filtered down, Column 1(a) is for evaluation of ‘Conduct of business in Court and Office’. However, instead of assessing the quality of work done in Column 1(a), the Principal District Judge, Ratlam has noted that this petitioner, despite being in the same posting since 26.05.2020, only resolved 28 regular cases in 2022. It is further noted by the Principal District Judge, Ratlam that although the petitioner served as junior-in- Writ Petition (Civil) No.142 of 2024 Etc. Page 109 of 125
charge of the filing section, no notable work carried out by her had been highlighted. In our view any such adverse remark must not be read dehors petitioner’s general approach towards court management. In her self-assessment for the year 2022, the petitioner indeed noted that she inspected the filing section with her senior-in-charge various times and that she found no major shortcoming in 2022. However, it is also pertinent to note that in the preceding years (2021 and 2020) the petitioner was junior- in-charge of civil record room wherein, according to her ACR for the relevant years, she did observe shortcomings in arrangement of old records and took active steps to ensure that old files were bundled and maintained appropriately in accordance with relevant rules and orders. Therefore, it is apparent that the petitioner has been neither aloof nor uninvested in the improvement of court operations and it would therefore be incongruous with her record to infer the same solely from the observation in ACR of 2022.
15.12 In Part III, the Portfolio Judge agreed with the assessment of the Principal District Judge, Ratlam and concluded that the petitioner deserved the grade of ‘D-Average’ Writ Petition (Civil) No.142 of 2024 Etc. Page 110 of 125 as drastic improvement in working was necessitated to achieve desired targets. In contrast to these observations, we must not lose sight of the fact that the then Principal District & Sessions Judge, who had personally supervised the petitioner, on 23.12.2022 prepared an Annual Inspection Report and observed that petitioner’s judicial work appeared to be ‘excellent’. 15.13 Out of the four remaining complaints, two each were presented before the Administrative Committee as pending and closed. Complaint No.251/2022 dated 24.02.2022, which was shown as pending, alleged an indirect misuse of her position to exert pressure on police officials by way of mentioning the said judicial officer’s name in FIR filed by her sister. While the petitioner contends violation of principles of natural justice and incomplete disclosure by the High Court officials before the Administrative Committee and the Full Court, it is observed that the respondent-High Court has itself in its written submissions filed before this Court notes that by a discreet enquiry report dt. 13.06.2022 the allegations were not found to be correct; however, the file has been kept in abeyance because of the termination of the petitioner. This complaint is inconsequential. Writ Petition (Civil) No.142 of 2024 Etc. Page 111 of 125 15.14 Another pending complaint in the assessment chart was Complaint No.775/2022 alleging that petitioner did not record the statement of the complainant. While the petitioner contends that the enquiry was conducted in violation of fundamental principles of natural justice, we find it more appropriate to appreciate the submission of the petitioner that the complaint was voluntarily withdrawn. In view of the same, at this stage, it is inconsequential whether the complaint was supported by affidavit(s) or was the fact of voluntary withdrawal placed before the Administrative Committee or not. In any event, the respondent-High Court has submitted before this Court that Registrar (Vigilance) by his report dated 31.03.2023 only recommended issuance of advice to the petitioner-Aditi Kumar Sharma. Therefore, in view of the aforesaid facts, especially that the complaint is said to have been voluntarily withdrawn, it would be irrelevant to consider the same.
15.15 Two further complaints were reflected as concluded in the assessment chart. Complaint No.664/2022 dated 28.07.2022 alleged that petitioner released her dogs and used Writ Petition (Civil) No.142 of 2024 Etc. Page 112 of 125 abusive words at the complainant. The Assessment Chart noted that, “Status: Hon'ble the Chief Justice order dated 17.12.2022, the permission/direction regarding to take criminal action against the judicial officer namely Sushri Aditi Kumar Sharma may not be given and the complaint be filed.” The petitioner has contended that it was concealed from the Administrative Committee that the Chief Justice had ordered the filing of the complaint after a preliminary enquiry conducted by Registrar (Vigilance) found that the allegations, prima facie, appeared to be an afterthought and counterblast to the police complaint filed by the petitioner against the complainant. Presently, since terminated, the file is kept in abeyance by order of the Chief Justice. 15.16 Complaint No.776/2022 concerning notation of unnecessary comments against an advocate in the order sheet was also shown as concluded in the Assessment Chart. The petitioner has contended that despite being found guilty in a discreet enquiry, no explanation was ever sought from her. Moreover, we note that the only semblance of any action taken therein has been the proposal by PR(Vigilance) to advise the petitioner to maintain cordial relations between the Bar and the Writ Petition (Civil) No.142 of 2024 Etc. Page 113 of 125 Bench. Furthermore, we also note that from 2019 till 2021, her respective ACRs have noted that her inter-personal relationship with advocates, staff, colleagues, and litigants, was good. Even the ACR for 2021 notes her inter-personal relationship to be satisfactory. Considering the general assessment in the ACR to be the compendious annual review of a judicial officer, rather than relying exclusively on complaints, we find that it would be appropriate to take a holistic view of the material on record. That being the case, especially when action taken was an advisory to maintain cordial relations between the Bar and Bench, no inference negativing her generally cordial approach – as evidenced by successive ACRs - could be drawn from this complaint.
15.17 Therefore, it appears that it is only Complaint No. 664/2022 dated 28.07.2022 concerned with use of abusive words by the petitioner-Aditi Kumar Sharma which would hold weight and suggest that she displayed conduct unbecoming of a judicial officer. However, it is also noteworthy that the Chief Justice had directed that permission for a criminal complaint against the petitioner may not be given.
Writ Petition (Civil) No.142 of 2024 Etc. Page 114 of 125
16. On a perusal of the Minutes of the Meetings of the Administrative Committee of the High Court dated 08.05.2023 and 10.05.2023, it is apparent that the Committee considered the ACRs, Assessment Charts which included the complaints pending/concluded against these two judicial officers. Their consistent “poor performance”/work done and “other material” were also considered by the Committee. As a result of the said consideration, it was resolved that, inter alia, these two officers were no longer required to be continued in their posts. The Minutes extracted above when juxtaposed with our aforesaid analysis would bring to fore the following aspects:
(i) That the ACRs which were adverse in nature were either not communicated in time and even after an explanation was received, there were no effort to expunge the adverse remarks made in the said ACRs on the basis of a consideration of the explanation. Possibly they were simply rejected.
(ii) The reference to the consistent “poor performance” is also not in accordance with the record which has been submitted by the learned counsel for the respondent-High Writ Petition (Civil) No.142 of 2024 Etc. Page 115 of 125 Court insofar as these two officers are concerned. The record does not reflect any consistent poor performance;
the record speaks otherwise. We have also pointed out the inherent contradictions in the ACRs in our analysis.
(iii) As far as “other material” considered is concerned, it could have been the complaints which were either concluded or pending against them. If the complaints formed the foundation for these officers to be terminated, we find that the voluminous cases which we have referred to above in our discussion would clearly point out that an opportunity had to be given before termination. This is particularly having regard to Article 311 of the Constitution read with relevant Conduct Rules.
(iv) Therefore, in our view, the termination of these two judicial officers is punitive, arbitrary and therefore illegal. They are not in accordance with the judgments of this Court discussed above, as we have applied the tests laid down in those judgments to the facts of the present cases while detailing the ACRs, the Assessment Charts and other material in light of the submissions made by the learned Writ Petition (Civil) No.142 of 2024 Etc. Page 116 of 125 amicus as well as learned Senior Counsel appearing for the respective petitioners.
(v) Even on perusal of the records of the petitioners submitted by the learned counsel for the High Court in a sealed cover, they do not persuade us to take a different view in the matter.
(vi) Therefore, we are of the view that the impugned terminations herein were by way of punishment as the surrounding circumstances also show that the terminations were, inter alia, founded on the allegations of the complaints of misconduct and “inefficiency” and were stigmatic in nature. Even though many of the complaints against these officers may have been closed or resulted in advisories/warnings, they could not have been the basis for the impugned terminations.
16.1 In the circumstances, we find that the Resolutions of the Administrative Committee dated 08.05.2023 and 10.05.2023 followed by the Resolution of the Full Court dated 13.05.2023 by circulation; orders of the High Court dated 13.05.2023 and the Government Orders dated 23.05.2023 insofar as these two Writ Petition (Civil) No.142 of 2024 Etc. Page 117 of 125 officers are concerned, are illegal and contrary to the established principles of law and, therefore, are liable to be set-aside and are set-aside.
Women Workforce: Women in the Indian Judiciary:
17. To holistically understand women’s effective participation in the Judiciary, it is important to look at three main phenomena: (I) the entry of women into the legal profession; (II) the retention of women and growth of their numbers in the profession; and (III) the advancement of women, in numbers, to senior echelons of the profession.
17.1 Many have stressed that increased diversity within a judiciary, and ensuring judges are representative of society, enables the judiciary as a whole to better respond to diverse social and individual contexts and experiences. It is a recognition of this fact that a greater representation of women in the judiciary, would greatly improve the overall quality of judicial decision making and this impacts generally and also specifically in cases affecting women.
Writ Petition (Civil) No.142 of 2024 Etc. Page 118 of 125 17.2 Advancing women’s greater participation in the judiciary also plays a role in promoting gender equality in broader ways:
a. Female judicial appointments, particularly at senior levels, can shift gender stereotypes, thereby changing attitudes and perceptions as to appropriate roles of men and women.
b. Women’s visibility as judicial officers can pave the way for women’s greater representation in other decision-making positions, such as in legislative and executive branches of government.
c. Higher numbers, and greater visibility, of women judges can increase the willingness of women to seek justice and enforce their rights through the courts.
17.3 Article 10 of the International Covenant on Economic Social and Cultural Rights states that special protection should be accorded to mothers during a reasonable period before and after child birth. Article 11 of CEDAW states that in order to prevent discrimination against women on the grounds of marriage or maternity and to ensure their effective right to work, State Parties shall take appropriate measures, which can be extracted as under:
(a) The right to work as an inalienable right of all human beings;Writ Petition (Civil) No.142 of 2024 Etc. Page 119 of 125
(b) The right to the same employment opportunities, including the application of the same criteria for selection in matters of employment;
(c) The right to free choice of profession and employment, the right to promotion, job security and all benefits and conditions of service and the right to receive vocational training and retraining, including apprenticeships, advanced vocational training and recurrent training;
(d) The right to equal remuneration, including benefits, and to equal treatment in respect of work of equal value, as well as equality of treatment in the evaluation of the quality of work.
17.4 The freedom from discrimination or equal protection of the laws during pregnancy and maternity of a woman are precious rights for women workforce. If pregnancy results in the birth of a child, it brings not only joy to the parents of the child but also a sense of fulfilment to the young mother. On the other hand, a pregnancy miscarriage has deep physical, mental and psychological aftereffects on a woman. Miscarriage is generally defined as a loss of pregnancy before viability. Psychological consequences include increase in the risk of anxiety, depression, post-traumatic stress disorder, sometimes leading to suicides. Recurrent miscarriage leads to obstetrics complications and long-term health problems. Although there is varying amount of Writ Petition (Civil) No.142 of 2024 Etc. Page 120 of 125 physical aftereffects including backache and abdominal pain involved in miscarriages, the psychological and social effects may be more severe and long lasting. A miscarriage affects a person’s identity, leading to disappointments and challenges to motherhood identity and role, stigma and isolation, amongst other aspects. A number of risk factors predisposing women to experience significant psychological distress following miscarriage have also been identified. There could be psychiatric illness and a previous pregnancy loss could lead to increase in chances of severe psychological distress.1 17.5 In Ministry of Defence v. Babita Puniya, (2020) 7 SCC 469, this Court castigated the State’s perpetuation of anachronistic gender roles based on sex stereotypes which have long discriminated against women. Reliance was placed by the State on the “inherent physiological differences between men and women” to effectively suggest that the “weaker” sex may not 1 See: V Klier, P Geller and J Ritsher, 'Affective Disorders in the Aftermath of Miscarriage: A Comprehensive Review' (2002) 5 Archives of Women's Mental Health 129-149; Siobhan Quenby and others, ‘Miscarriage Matters: The Epidemiological, Physical, Psychological, and Economic Costs of Early Pregnancy Loss' (2021) The Lancet, May; P Gerber-Epstein, RD Leichtentritt and Y Benyamini, 'The Experience of Miscarriage in First Pregnancy: The Women’s Voices' (2008) 33(1) Death Studies 1-29; OB Van den Akker, 'The Psychological and Social Consequences of Miscarriage' (2011) 6(3) Expert Review of Obstetrics & Gynecology 295 Writ Petition (Civil) No.142 of 2024 Etc. Page 121 of 125 undertake tasks that are “too arduous” for them. This Court rejected the State’s arguments finding them to not constitute a constitutionally valid basis for denying equal opportunity to women officers.
17.6 In Nitisha v. Indian Army, (2021) 15 SCC 125, this Court significantly advanced Indian jurisprudence on indirect discrimination. In this case, this Court explained how the facade of certain structures as harmless and as a “norm” may in reality reflect the ‘insidious patriarchal system’. Cognizant of the transformative intent of our constitutional project, this Court noted the need to rebuild societal and legal structures to realise equal opportunity in public employment and gender equality. 17.7 Much like ‘it is not enough to proudly state that women officers are allowed to serve the nation in the Armed Forces’, it is not enough to find comfort solely in the growing number of female judicial officers if we are unable to secure for them a sensitive work environment and guidance. The High Court has erred in acting agnostic to, inter alia, claims of insubordination of petitioner-Sarita Chaudhary and acute medical and emotional conditions battled by petitioner-Aditi Kumar Sharma. Despite Writ Petition (Civil) No.142 of 2024 Etc. Page 122 of 125 still reeling from the effects of a severe case of Covid-19 and a miscarriage, the ACR for 2021 of petitioner-Aditi Kumar Sharma was downgraded by the Portfolio Judge from ‘B-Very Good’ to ‘C- Good’ only considering ‘pendency and disposal’. While gender is not a rescue for poor performance, it is a critical consideration which must weigh for holistic decision-making at certain times and stages of a woman judicial officer.
Conclusion:
18. In the result, we set aside the termination orders vis-à-vis the petitioners herein including Resolution dated 13.05.2023 and the order/letter dated 13.05.2023 of the High Court, order of the State Government dated 23.05.2023 and all consequential adverse orders, if any. The petitioners herein are reinstated in their service with all consequential benefits, subject to the following conditions:
(i) the respondents are directed to declare their probation as on the date their juniors were confirmed;
Writ Petition (Civil) No.142 of 2024 Etc. Page 123 of 125
(ii) However, the petitioners herein shall not be entitled to any salary from the date of termination till their reinstatement but the monetary benefits for the said period shall be calculated notionally for the purpose of pensionary benefits etc.;
(iii) It is directed that these petitioners shall be reinstated into service within a period of fifteen days from today in accordance with their seniority that they possessed as on the date of termination;
and
(iv) the complaints if any, which were kept in abeyance by orders of the Chief Justice owing to the termination of these officers may be dealt with in accordance with law.
Before parting with these matters, we wish to record our appreciation for the valuable assistance rendered by Sri Gaurav Agrawal, learned senior advocate and Amicus Curiae appointed by the Chief Justice of India in effectively assisting the Court in the adjudication of these cases.
Writ Petition (Civil) No.142 of 2024 Etc. Page 124 of 125 The writ petitions as well as Suo Moto Writ Petition are allowed and disposed of in the aforesaid terms.
………………………………………………..J. (B. V. NAGARATHNA) ………………………………………………..J. (NONGMEIKAPAM KOTISWAR SINGH) NEW DELHI;
FEBRUARY 28, 2025.
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