Madras High Court
S.Rangarajan vs The Additional Director General Of ... on 18 December, 2018
Bench: S.Manikumar, Subramonium Prasad
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.12.2018
CORAM:
THE HON'BLE MR.JUSTICE S.MANIKUMAR
AND
THE HON'BLE MR.JUSTICE SUBRAMONIUM PRASAD
W.A.No.1500 of 2018
S.Rangarajan ... Appellant
vs.
1.The Additional Director General of Police,
(Law and Order), Chennai.4.
2.The Deputy Inspector General of Police,
Villupuram Range,
Villupuram.
3.The Superintendent of Police,
Cuddalore. ... Respondents
Prayer: Writ Appeal is filed under Clause 15 of the Letters Patent,
against the order made in W.P.No.17563 of 2007, dated 06.01.2015.
For Appellant : Mr.N.G.R.Prasad, Senior Counsel,
for Mr.S.Vijayakumar
For Repondents : Mr.P.S.Sivashanmugasundaram
Special Government Pleader
http://www.judis.nic.in
2
JUDGMENT
(Judgment of the Court was made by S.MANIKUMAR, J) Instant writ appeal has been filed against the order, made in W.P.No.17563 of 2007, dated 06.01.2015, by which, the writ court dismissed the writ petition, filed to quash the order of compulsory retirement and to reinstate the appellant in service, with all monetary benefits.
2. It is the case of the appellant that he was appointed as Police Constable in the year 1985. While he was performing his duties in the Armed Reserve, Cuddalore, due to jaundice, he could not attend the duty from 06.02.2003 and the same was informed to the Deputy Superintendent of Police, Armed Reserve, Cuddalore, through his friend over phone. After recovering from his illness, he reported for duty on 23.05.2003, but he was also allowed to perform his duty. He was issued with a charge memo, under Rule 3(b) of the Tamil Nadu Police Subordinate Services (Discipline & Appeal) Rules, alleging that on 06.02.2003, without permission, he absented himself deliberately. http://www.judis.nic.in 3
3. Deputy Superintendent of Police, Armed Reserve, appointed as Enquiry Officer, submitted his report, dated 13.03.2003, stating the charges levelled against the appellant, as proved. Thereafter, on receipt of the explanation offered by the appellant on the Enquiry Officer's report, the appointing authority, viz., Superintendent of Police, Cuddalore, passed an order, dated 05.08.2003, dismissing the appellant from service.
4. As against the said order, an appeal was preferred to the Deputy Inspector General of Police, Villupuram Range, Villupuram, 2nd respondent herein, who has modified the said punishment into that of compulsory retirement, vide order in No.B3/A.P.66/2003, dated 24.09.2003. Aggrieved by the same, a review was preferred before the Additional Deputy General of Police (Law & Order), Chennai, 1st respondent and the same was also rejected by the said Authority, vide R.C.No.229425/AP.I(2)/2003, dated 13.12.2003. Both the orders are challenged in W.P.No.17563 of 2007. Consequently, the appellant has sought for a direction to reinstate him, in service with all monetary benefits.
http://www.judis.nic.in 4
5. Though the learned counsel for the appellant placed reliance on a decision of the Hon'ble Apex Court in Shri Bhagwan Lal Arya v. Commissioner of Police, Delhi and others reported in (2004) 4 SCC 560), before the writ court, for the proposition that the punishment of removal from service imposed against a police constable for his unauthorised absence from duty is highly excessive, after considering the facts and circumstances of the case, vide order in W.P.No.17563 of 2007, dated 06.01.2015, the writ court dismissed the petition, as hereunder:-
"5. The above said argument of the learned counsel for the petitioner cannot be accepted, for the reason that when the petitioner absented from duty without taking prior permission from the authority, he was issued with a charge memo and in the departmental enquiry, the petitioner neither submitted a scrap of paper nor he chose to file detailed explanation supported with acceptable documents to show that he really fell ill. Therefore, he was imposed with a punishment of removal from service, however, on his appeal before the Deputy Superintendent of Police, Villupuram, the said authority, while considering the case of the petitioner, modified the punishment of dismissal from service into one of compulsory retirement, taking into account that the petitioner had rendered 18 years of service. As against http://www.judis.nic.in that, when review petition was filed before the first 5 respondent, the same was also dismissed. Therefore, by looking into those materials placed before this Court, I can see that the petitioner has not maintained unblemished record and that the order of the Deputy Superintendent of Police, Villupram, dated 24.09.2003, clearly shows that the petitioner has suffered seven more punishments. Therefore, this Court is not inclined to show any leniency to the petitioner, especially when the Deputy Superintendent of Police, Villupuram, had already modified the punishment of dismissal from service into one of compulsory retirement.
6. Thus, for the reasons stated above, the writ petition fails and the same is dismissed. No Costs."
6. Being aggrieved by the same, appellant has filed the instant writ appeal on the following grounds:-
"(i) Writ Court ought to have seen that the punishment of compulsory retirement is highly disproportionate to the charge and the same is liable to be set aside, in view of the catena of judgments of the Hon'ble Apex Court as well as this Court.
(ii) Writ Court ought to have seen that there is no deliberate/willful intention on the part of the appellant to absent himself for a day in employment, and that such a delay cannot be taken very seriously, especially the genuineness of the absence is explained in detail to the http://www.judis.nic.in disciplinary authority.6
(iii) Writ Court ought to have seen that the punishment awarded to the appellant is too harsh and the same is against the principles of natural justice.
(iv) Writ Court ought to have followed the law laid down by the judgment of the Hon'ble Apex Court in the case of Sri Bhagawan Lal Arya Vs. Commissioner of Police, Delhi and others reported in 2004 (4) SCC 560, wherein the punishment of removal from service imposed against a Police Constable for his unauthorized absence from duty is certainly highly excessive and consequently the same was set aside.
(v) Writ Court ought to have seen that the appellant has clearly explained the reasons for the absence of duty and the same cannot be termed as authorized absence as laid down by the Hon'ble High Court."
7. Mr.N.G.R.Prasad, learned Senior Counsel made submissions that the appellant suffered Jaundice, and took native treatment, for which no document can be filed. He reiterated that punishment is harsh, and for the reasons stated, prayed to set aside the punishment of compulsory retirement.
8. Placing reliance on the extract of Defaulter sheet of the appellant in Armed Reserve, Cuddalore, Mr.Sivashanmugasundaram, learned Special Government Pleader submitted that the appellant is a http://www.judis.nic.in 7 habitually absentee and considering the past record of service, he does not deserve reinstatement service. He further submitted that the appellate authority has taken a lenient view, by modifying the penalty of dismissal into that of compulsory retirement, which does not warrant interference.
Heard the learned counsel appearing for the parties and perused the materials available on record.
9. Defaulter sheet of the appellant in Armed Reserve, Cuddalore, produced by the learned Special Government Pleader for the respondents, is extracted hereunder:
Sl. Nature of delinquency Punishment awarded P.R. No., dated & No. Ordered whom 1 jkpH;ehL rpwg;g[ fhty; 5k; mzp o Reduction of one stage PR.16/88 u/r 3(b) epWkk; fhty; fl;Lg;ghl;L miwapy; for a period of two by the Kfhkpl;L rl;lk; kw;Wk; xG';F gzpahw;w years without Commandant, te;jnghJ 01/08/87 gpw;gfy; Kjy; ve;jtpj cumulative effect on Tamil Nadu Special tpLg;ngh my;yJ mDkjpnah ,d;wp his pension Police, V-Battalion jd;dpr;irahf tpl;nlhoahf ,Uf;Fk; kpf on 24.03.88.
xG';fw;w bghWg;gpy;yhj elj;ij/
2 jw;fhypfg; gzp;fbfd jiyik epWkj;jpy; Black Mark PR.32/89 u/r 3(a)
mwpf;if bra;Jbfhs;s 16/12/88 md;W by the
15/45 gpzf;F flt[r;rPl;L Commandant,
bfhLj;jDg;gg;gl;lnghJ mt;thW mwpf;if Tamil Nadu Special
bra;ahky; nenu kUj;Jt mjpfhhpia Police, V-Battalion
mQqfp me;jf;flt[r;rPl;onyna 16/12/88 on 11.05.89.
Kjy; 05/01/89 tiu kUj;JttpLg;g[ bgw;W
mDgtpj;j Fw;wk;/
3 9/8/90 md;W xU ehs; jw;bray; Postponement of PR.44/91 u/r 3(b)
http://www.judis.nic.in tpLg;gpy; brd;W 10/08/90 md;W increment for a period by the
8
Sl. Nature of delinquency Punishment awarded P.R. No., dated &
No. Ordered whom
Kw;gfy; gzpf;F kPshky; 10/08/90 Kjy; of one year without Commandant,
29/08/90 tiu kUj;Jt tpLg;ig eilKiw cumulative effect Tamil Nadu Special
tpjpfSf;F Kuzhf bgw;W mDgtpj;J Police, V-Battalion
30/08/90 md;W gzpf;F kPshky; on 11.12.91.
bjhlh;e;J 21 ehl;fs; vt;tpj tpLg;ngh
mDkjpnah my;yJ jftnyh ,d;wp
tpl;nlhoahfp 12/10/90 md;W gzpf;F
mwpf;if bra;j xG';fPd elj;ij/
4 20/04/93 Kjy; 29/04/93 tiu jw;bray; Reduction in pay for a PR.66/96 u/r 3(b)
tpLg;gpy; brd;W tpLg;g[ Koe;J gzpf;F period of two years by the
kPshky; kUj;Jt tpLg;g[ bgWk; jkpH;ehL without cumulative Commandant,
rpwg;g[ fhty; eilKiwf;F Kuzhf 16/08/93 effect. Tamil Nadu Special
tiu kUj;Jt tpLg;g[ mFgtpj;J tpl;L Police, V-Battalion
17/08/93 md;W gzpf;F bjhlh;e;J vt;tpj on 02.02.96.
jftYk; ,d;wp ,Ue;jJ xG';fPdk;/ 25/02/97
md;W kUj;Jt FGtpdhpd;
mitj;jFjpr;rhd;W bgw;W gzpf;F mwpf;if
bra;ate;j gpd;dUk; vt;tpj jftYk;
bjhptpf;fhky; tpl;nlhoahdJ/
5. 05/04/95 Kjy; 29/04/95 tiu 25 ehl;fs; Black mark PR.3/96 u/r 3(a) by
kUj;Jt tpLg;g[ bgw;Wk; kUj;Jt tpLg;g[ the Commandant,
mDgtpj;J tpl;L 30/04/95 md;W gzpf;F Tamil Nadu Special
kPshky; kUj;Jt tpLg;g[ bgUtjw;Fhpa Police, V-Battalion
jkpH;ehL rpwg;g[ fhty; eilKiw tpjpfis on 20.12.97.
filgpof;fhky; neuoahf kUj;Jtiu mQqfp
30/04/95 Kjy; 26/05/95 tiu kUj;Jt
tpLg;g[ mDgtpj;J 27/05/95 md;W
gzpf;F mwpf;if bra;jJ kpft[k; xG';fPdk;/
6 23/12/96 Kjy; 16/01/97 tiu jkpH;ehL Deferred Black Mark for PR.16/97 u/r 3(b)
rpwg;g[ fhty; 5k; mzp rp epWkj;jpy; six months by the
,Ue;J kUj;Jt tpLg;gpy; brd;W 17/01/97 Commandant,
md;W gzpf;F mwpf;if bra;ahky; vt;tpj Tamil Nadu Special
jftYk; bjhptpf;fhky; jd;dpr;ifahf Police, V-Battalion.
tpl;nlhoahfp gpd; gzpf;F kPz;l fz;of;fj;jf;f As he had come to adverse notice in xGfP';fpd elj;ij vd;gnj gpiGahsh; kPjhd P.R.63/98 u/r. 3(b) during the deferment Fw;wr;fhl;lhFk;/ period, the deferred punishment of "Deferred Black Mark for six months" in awarded PR.16/97 u/r. 3(a) had been confirmed as "Black Mark".
7 7/6/98 md;W 19/30 kzpf;F eilbgw;w Postponement of PR.63/98 u/r 3(b) M$h; mzp tFg;gpy; M$hpy; ,y;yhky; increment for two years by the ve;jtpj Kd; mDkjpnah tpLg;ngh ,d;wp without cumulative Commandant, vd;j jftYk; bjhptpf;fhky; tpl;nlhoahd effect Tamil Nadu Special xG';fw;w brany gpiHahsh; kPjhd Police, V-Battalion, Fw;wr;rhl;lhFk;/ on 16.03.999.
http://www.judis.nic.in On appeal, the above punishment order was 9 Sl. Nature of delinquency Punishment awarded P.R. No., dated & No. Ordered whom modified into that of "Postponement of increment for one year without cumulative effect" by the Deputy Inspector General of Police, Armed Police in proceedings in C.No.B2/7831/99, dated 18.08.99.
8 6/02/03 md;W 7/00 kzp Kjy; vt;tpj Dismissal from service PR.83/2003 u/r tpLg;ngh mDkjpnahapd;wp jdJ from the date of order 3(b) by the ,Ug;gplk; gw;wp vt;tpj jftYk; cah; Superintendent of mjpfhhpfSf;F bjhptpf;fhky; ,Ue;jJk;. Police, Cuddalore jd;dpr;irahf Mg;brz;lhf ,Ue;J tpl;nlhoahd District on fz;of;fj;jf;f xG';fPdkhd bray;/ 05.08.2003.
On appeal, the above punishment order was modified into that of "Compulsory Retirement" by the Deputy Inspector General of Police, Villupuram Range in proceedings C.No.B3/AP 66/03, dated 24.09.2003.
His Review petition was rejected by the Addl. Director General of Police, Law and Order, Tamil Nadu in proceedings in Rc.No.229425/AP.I(2)/03, dated 13.12.2003.
10. From the above, it is clear that for nearly three times, the appellant has been black marked for his unauthorized absence. That apart, he was imposed punishments, like reduction of one stage, reduction in pay, postponement of increment and at last, dismissal from service. Considering his length of service, punishment of dismissal has been modified as compulsory retirement.
11. In Sri Bhagawan Lal Arya Vs. Commissioner of Police, Delhi and others reported in 2004 (4) SCC 560, relied on the appellant therein was absent for a period two months, 7 days and 17 http://www.judis.nic.in 10 hours on medical grounds. During the period, he remained under treatment in Government Hospital. Since appellant had applied for leave on medical grounds supported with medical certificates from the competent Medical Officer, the appellate authority passed orders sanctioning leave without pay for the period of illness. However, for the alleged misconduct of absence, disciplinary action was initiated and ultimately, he was removed from service. Considering the facts and circumstances of the said case, the Hon'ble Supreme Court held that the disciplinary authority erred in inflicting a penalty of removal from service and hence set aside the same. However, in the case on hand, the past record of service shows habitual absenteeism. Though the appellate authority has dismissed the appellant from service, later on the same has been modified as compulsory retirement, for the reason stated supra. Sri Bhagawan Lal Arya's case (cited supra) is a solitary incident case and it would not apply to the present case.
12. Habitual absenteeism is a gross violation of discipline, as held in Burn & Co. Ltd. and Ors. Vs. Their Employees reported in AIR 1959 SC 529. In the said case, an employee, who absented without leave or permission, following a domestic enquiry was dismissed from service. The Industrial Tribunal directed re-instatement. When the http://www.judis.nic.in 11 matter was adjudicated before the Hon'ble Supreme Court, it was held that absence of a workman without permission and without any leave application for the same, amounts to gross violation of discipline, entailing dismissal from service. The Hon'ble Supreme Court further held that if such a workman is dismissed by his employer, Industrial Tribunal should not order for reinstatement. The Hon'ble Apex Court held that, "Where a workman is almost in the habit of loitering outside his place of work without the permission of his departmental head and does not desist from doing so even though warned, his services can be dispensed with. In such a case, it cannot be said that the employer was actuated by any improper motive to victimise him for his Union activities."
13. Reverting to the case, from the material on record, it could be seen that though the appellant has been inflicted with many penalties, absenteeism, there is no change.
14. In The Govt. of A.P. and Ors. Vs. Mohd. Taher Ali reported in 2007 (8) SCC 656, where a Police Constable, detailed for election duty, was charged for unauthorised absence without leave or permission and for the offence of desertion. The enquiry officer held http://www.judis.nic.in 12 the charge as proved and further recorded that it was not a solitary incident. The policeman was also found guilty on couple of occasions and therefore, the Superintendent of Police issued orders for compulsory retirement with immediate effect. The Tribunal which tested the correctness of the order, did not interfere with the findings of the Enquiry officer, but remitted the matter back to the Disciplinary Authority for re-consideration on the question of punishment. The appeal filed by the State was dismissed. At Paragraph 4, the Supreme Court has observed as follows:
"4. ..........We fail to understand the reason for the Administrative Tribunal or for the High Court to have remitted the matter back to the disciplinary authority for reconsideration of the punishment of compulsory retirement imposed on the respondent."
At the penultimate paragraph, the Hon'ble Supreme Court held as follows:
"we are satisfied that in fact the respondent deliberately absented himself from duty and did not offer any explanation for his absence from election duty. It is not the respondent's first absence. He also absented himself from duty on earlier occassions also. In our opinion there can be no hard and fast rule that merely http://www.judis.nic.in because the earlier misconduct has not been mentioned 13 in the chargesheet it cannot be taken into consideration by the punishing authority. Consideration of the earlier misconduct is often only to reinforce the opinion of the said authority. The police force is a disciplined force and if the respondent is a habitual absentee then there is no reason to ignore this fact at the time of imposing penalty. Moreover, even ignoring the earlier absence, in our opinion, the absence of 21 days by a member of disciplined force is sufficient to justify his compulsory retirement."
The above reported judgment squarely applies to the present case, as the appellant himself absented from duty on many occasions.
15. In L and T Komatsu Ltd. Vs. N. Udayakumar reported in 2008 (1) SCC 224, the Hon'ble Supreme Court, reiterating the views expressed in Burn's case and having regard to the past record of the respondent therein, found guilty of unauthorised absence for several times, held that the Industrial Tribunal/High Court ought not to have interfered with the order of dismissal from service treating it to be harsh.
16. In the light of the above decisions of the Hon'ble Supreme http://www.judis.nic.in 14 Court, it is now well settled that absenteeism in a disciplined force is a serious lapse, which cannot be treated lightly. It is the categorical finding of the enquiry officer that the previous punishments imposed on the appellant did not give the desired effect of correction. But he had repeated the act of absenteeism, for which, he has been dismissed from service. Consideration of past record of service by the disciplinary authority, for inflicting the penalty, adds weightage to decision and if the charge entails a major penalty, independently, even without reference to the past record, the disciplinary authority can always impose such penalty, commensurate with the misconduct for which subsequent disciplinary proceedings are taken. On the facts and circumstances of the case, finding of the disciplinary authority cannot be said to be perverse, warranting interference. In the light of the discussion and decisions, the penalty imposed on the appellant is sustained for the gross habitual absenteeism in a disciplined force and therefore, we are not inclined to interfere with the order of the writ Court.
http://www.judis.nic.in 17. In the result, Writ Appeal is dismissed. No costs. 15
Consequently, connected Miscellaneous Petition is also closed.
(S.M.K., J.) (S.P., J.)
18.12.2018
Index : Yes
Internet : Yes
skm
To
1.The Additional Director General of Police, [Law and Order] Chennai.4.
2.The Deputy Inspector General of Police, Villupuram Range, Villupuram.
3.The Superintendent of Police, Cuddalore.
S.MANIKUMAR,J.
http://www.judis.nic.in and 16 SUBRAMONIUM PRASAD, J. skm W.A.No.1500 of 2018 18.12.2018 http://www.judis.nic.in