Gujarat High Court
R H Joshi vs Gujarat Water Supply And Sewerage ... on 23 December, 2014
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/23383/2007 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 23383 of 2007
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
================================================================
1 Whether Reporters of Local Papers may be allowed to see
the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law as
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
================================================================
R H JOSHI....Petitioner(s)
Versus
GUJARAT WATER SUPPLY AND SEWERAGE BOARD- GANDHINAGAR &
1....Respondent(s)
================================================================
Appearance:
MR NALIN K THAKKER, ADVOCATE for the Petitioner(s) No. 1
MR. RONAK RAVAL, AGP for the Respondent(s) No. 2
MR BHARAT T RAO, ADVOCATE for the Respondent(s) No. 1
===========================================================
CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 23/12/2014
Page 1 of 21
C/SCA/23383/2007 JUDGMENT
ORAL JUDGMENT
1. The present petition is filed by the petitioner under Articles 14, 16 and 226 of the Constitution of India for the prayers:
"(A) Your Honour be pleased to quash and set aside the impugned penalty order dated 10.4.2007 (Ann.J) and be pleased to direct respondent no.1 and 2 to pay full pension and to refund the amount of Pension which is cut down according to penalty order.
(B) Your Honour be pleased to stay the impugned penalty order dated 10.4.2007 (Ann.J) pending admission, hearing and final disposal of petition;
(C) Your Honour be pleased to direct respondent no.1 and 2 to grant all retirement benefits such as Pension, Gratuity etc. pending admission, hearing and final disposal of this petition; (D) Your Honour be pleased to grant any other appropriate relief/s deemed just and proper in the facts and circumstances of the case;
(E) Your Honour be pleased to allow this petition with costs."
2. Heard learned Advocate Shri Nalin K. Thakkar for the petitioner, learned Advocate Shri B.T.Rao for Respondent No.1 and learned AGP Shri Ronak Raval for Respondent No.2.
3. Learned Advocate Shri Nalin K. Thakkar has referred to the papers and submitted that the petitioner has retired on reaching the date of superannuation w.e.f. 31.7.2006. He submitted that the irregularity is alleged to have been committed during a particular period when he was working as a Member of the committee known as Bhavnagar District Page 2 of 21 C/SCA/23383/2007 JUDGMENT Committee. Learned Advocate Shri Thakkar referred to the charge sheet at Annexure-C and submitted that he was the Member of the Bhavnagar District Committee and the decision was taken by the Committee and therefore the charges leveled against the petitioner could not have been made as he has not taken any decision but the Committee has taken the decision. Learned Advocate Shri Thakkar submitted that the impugned order is passed by the Board imposing penalty of deduction / cut of the pension on permanent basis. Learned Advocate Shri Thakkar however submitted that the inquiry is not at all conducted as required under the Gujarat Civil Service (Discipline & Appeal) Rules read with Gujarat Civil Service (Conduct) Rules. Learned Advocate Shri Thakkar submitted that the inquiry is conducted in a manner which cannot be said to be an inquiry in the eye of law. Learned Advocate Shri Thakkar referred to the papers and submitted that the inquiry was conducted against 16 persons and the order came to be passed without considering the explanation submitted by the petitioner. Learned Advocate Shri Thakkar referred to the inquiry report at Annexure-L and submitted that the inquiry report is in fact a brief of the Presenting Officer and on the basis thereof the impugned order came to be passed. He therefore submitted that it is in violation of rules of natural justice as the inquiry has not been conducted as per the procedure laid down. For that purpose, learned Advocate Shri Page 3 of 21 C/SCA/23383/2007 JUDGMENT Thakkar has referred to the Gujarat Civil Services (Conduct) Rules. He referred to Rule 3 and submitted that it refers to the conduct of the government servant. Learned Advocate Shri Thakkar again referred to the inquiry proceedings and papers as well as the government resolutions and submitted that the Gujarat Civil Service (Discipline & Appeal) Rules provide a detailed procedure. He pointedly referred to Rule 9 which provides for:
"Procedure for imposing major penalties"
4. Learned Advocate Shri Thakkar has referred to sub-Rule 12, 13, 14 and 16 and submitted that the inquiry has not been conducted as provided therein. He submitted that the documents etc. have not been produced and no witnesses are examined by the Presenting Officer and therefore no witness is also examined by the petitioner for the defence. Learned Advocate Shri Thakkar submitted that the petitioner has not been given any chance or opportunity to explain the circumstances against him and therefore the entire inquiry is dehors the procedure and the law. He also referred to Rule 189(A) of B.C.S.R. read with Rule 23 of Gujarat Civil Services (Pension) Rules. He submitted that Rule 23 of the Gujarat Civil Services (Pension) Rules provide that the pension is subject to good conduct. Again, he submitted that there is no finding in the inquiry report that there is "grave misconduct" as required for the purpose of Rule 23 of Gujarat Civil Services (Pension) Page 4 of 21 C/SCA/23383/2007 JUDGMENT Rules. He submitted that the cut in the pension could be made only on such a ground as provided. Learned Advocate Shri Thakkar also submitted that there is no loss to the government and though it is not stated in the charge sheet, subsequently in the affidavit totally a new case is sought to be made out.
5. Learned Advocate Shri Thakkar therefore submitted that the order imposing penalty is required to be quashed and set aside. He submitted that the Inquiry Officer has submitted the report of the Presenting Officer as a gospel truth on which the impugned order came to be passed.
6. The another facet of the submission made by learned Advocate Shri Thakkar is that the impugned order imposing penalty is passed by the Member Secretary and the Board though no such order could be passed by him. He submitted that such an order could be passed by the Governor. Learned Advocate Shri Thakkar referred to Rule 189(A) of the Bombay Civil Services Rules, 1959 (hereinafter referred to as "B.C.S.R."). He also referred to and relied upon the judgment of the High Court (Coram: Ms. R.M.Doshit,J) reported in 2004 (3) GLH 313 - Raghunath Hiraman Wagh v. State of Gujarat. Learned Advocate Shri Thakkar has also referred to and relied upon the judgment of the High Court reported in 2013 (3) GLR 2082 - K.K.Chaudhari v. District Panchayat, Surat and Anr. to support his contention based on Rule 189(A). He submitted that the procedure under Rule 189(A) is not followed before Page 5 of 21 C/SCA/23383/2007 JUDGMENT imposing the penalty by giving any notice or hearing.
7. Further, learned Advocate Shri Nalin K. Thakkar has submitted that the petitioner was only a Member of the Committee whereas one Shri N.M.Patel was the Chairman of the Bhavnagar District Committee and he has been treated differently while imposing the penalty. He submitted that all the charges held to be proved in case of the petitioner whereas in case of N.M.Patel, who is a Chairman, they are not held proved.
8. Learned Advocate Shri Thakkar therefore submitted that the approach of the disciplinary authority while imposing the punishment should be rational and reasonable. He submitted that the penalty imposed must commensurate with the gravity of the misconduct. He submitted that any penalty disproportionate to the misconduct is violation of Article 14 of the Constitution of India. Learned Advocate Shri Thakkar also lastly referred to one guideline produced on record at page 93 and submitted that there is a breach of guideline which provide for speaking order.
9. Learned Advocate Shri B.T.Rao for Respondent No.1 has submitted that the impugned order imposing the penalty has been passed after full-fledged inquiry providing sufficient opportunity to the delinquent petitioner. For that purpose he referred to the papers and submitted that first the statement of charges has been served along with the documents and the list of witnesses. Learned Advocate Shri Rao pointedly referred to Page 6 of 21 C/SCA/23383/2007 JUDGMENT the fact that he was given sufficient opportunity and thereafter on the basis of the material, the findings are recorded by the Inquiry Officer. Learned Advocate Shri Rao pointedly referred to the charges and submitted that the petitioner had made proposals without inviting tender as prescribed under the PWD Manual and that too he prepared on the basis of earlier tender which was sent to the Superintending Engineer for approval. Learned Advocate Shri Rao therefore submitted that when the inquiry has been conducted imposing the penalty the scope of judicial review is limited in a petition under Articles 226 and 227 of the Constitution of India. Learned Advocate Shri Rao submitted that after the full-fledged inquiry and providing an opportunity if the penalty is imposed on the basis of the charges which have been held proved on the basis of the material, may not be disturbed by the court. Learned Advocate Shri Rao submitted that it is well settled that normally the court would not substitute its own findings when the inquiry is made and the findings are recorded on the basis of material. In support of his submission, learned Advocate Shri Rao has referred to and relied upon the judgment of the Hon'ble Apex Court reported in (2013) 6 SCC 602 - S.R.Tewari v. Union of India and Anr. and referred to the observations made in paragraphs 19, 20 and 31. He submitted that in fact any interference or exercise of discretion in such a matter would amount to granting premium on dishonesty.
Page 7 of 21
C/SCA/23383/2007 JUDGMENT
10. Again, learned Advocate Shri B.T.Rao referred to the papers with details and submitted that the sequence of events and dates may be noted as explained in the affidavit in reply. He submitted that the preliminary inquiry was conducted on 18.5.2004 and thereafter the departmental inquiry was initiated for which the charge sheet was served upon the petitioner with the documents and the list of witnesses as recorded specifically at Annexure-C. Learned Advocate Shri Rao submitted that the Presenting Officer's brief was also given to the petitioner for reply and no objection has been raised by the petitioner at the relevant time. Learned Advocate Shri Rao submitted that therefore on the basis of the material if the charges could be established or proved, it cannot be said that the procedure has not been followed. He referred to the report of the Inquiry Officer and the findings recorded by him. He submitted that the report of the Inquiry Officer is made after considering the submissions made by the delinquent. Learned Advocate Shri Rao pointedly referred to the papers and submitted that the petitioner had submitted a proposal which is ex facie wrong and in fact he sought ex-post facto sanction giving a complete go-by to the procedure and requirement of inviting the tenders. Learned Advocate Shri Rao referred to the rejoinder and submitted that in fact the Respondent Board has taken the utmost lenient view considering the background and the history of the petitioner. He referred to the number of Page 8 of 21 C/SCA/23383/2007 JUDGMENT inquires and the irregularities in which the inquiry was initiated against the petitioner wherein he has been held guilty which is stated as follows:
Sr. Details of Departmental Description of No. Inquiry Held Punishment awarded 1 Regarding poor construction of By order dated check dams constructed with 8.12.1997 of the Board the cooperation of Technology one increment has been Mission of G.W.S.S.B. withheld for one year KHTP/24(94) without cumulative effect and period of suspension has been considered as on duty.
2 Regarding large scale By order dated 2.3.02 of irregularities in Public Health the Board one increment Scheme Sub-Division No.2 of has been withheld for Bhuj City of Kutch District one year without KHTP/20(2001) cumulative effect.
3 Regarding corruption of Shri Pending for decision as Shankarbhai Danani, Deputy to punishment.
Executive Engineer.
KHTP/32(04)
4 Regarding Dhari group work By order dated 17.10.07
under NARBARD. KHTP/3(05) of the Board deduction of Rs.500/- per month from the pension amount alongwith allowances has been made with permanent effect from 1.10.2007.
5 Regarding Mahi Pipeline work Pending for decision as in Amreli District. KHTP/15(06) to punishment.
6 Regarding financial scam and By order dated 22.10.07
corruption done in the works of the Board deduction of
undertaken by Public Health Rs.100/- per month from
Construction Division No.3, the total amount of
Bhuj. KHTP/5(06) pension has been made
for five years with effect
from 1.10.2007.
7 Departmental inquiry regarding Departmental inquiry is
corruption by Shri N.M.Dodiya pending at the stage of (In-charge Deputy Executive hearing.
Engineer, Rajula) in
Page 9 of 21
C/SCA/23383/2007 JUDGMENT
R.E.D.Group Scheme.
KHTP/5(07)
11. Learned Advocate Shri Rao submitted that this would clearly suggest that the petitioner has been indulged in irregularity and malpractice for which repeatedly the inquiries have been conducted and though he has been found guilty, utmost lenient view has been taken. Learned Advocate Shri Rao emphasized that still there is one more inquiry which is pending and huge amount has to be recovered from the petitioner and therefore any such claim made by the petitioner about the quantum of punishment or disproportionate punishment in the impugned order is without any basis.
12. Leaned Advocate Shri B.T.Rao referred to the judgment of the Hon'ble Apex Court reported in (1974) 2 SCC 831 -
Samsher Singh v. State of Punjab and Another and submitted that the contention about the Committee to impose punishment is misconceived. He submitted that though the contention has been raised that the Member Secretary has no jurisdiction or authority to impose the punishment and only the Governor can impose the penalty. It is required to be considered in the background of the observations in this judgment by the Hon'ble Apex Court. Learned Advocate Shri B.T.Rao has pointedly referred to the observations made in paragraphs 40, 44, 48 and 57. Learned Advocate Shri Rao therefore submitted that the present petition may not be Page 10 of 21 C/SCA/23383/2007 JUDGMENT entertained.
13. In rejoinder, learned Advocate Shri Nalin K. Thakkar again referred to the papers and submitted that the observations made by the Hon'ble Apex Court in a judgment reported in 2013 (6) SCC 602 - S.R.Tewari v. Union fo India and Anotehr are general observations and would not apply to the facts of the case. Similarly, he submitted that the submissions made with regard to the authority for imposing the penalty, Rule 189 would apply and therefore the observations made by the Hon'ble Apex Court in the judgment reported in case of Samsher Singh v. State of Punjab and Anr. (supra) would not apply. Learned Advocate Shri Thakkar again reiterated that the inquiry is not conducted as per procedure prescribed. He pointedly referred to the papers and submitted that the report submitted by the Inquiry Officer has not discussed explanation and therefore it cannot be said to be a inquiry. He submitted that what has been stated by the Presenting Officer has been accepted. Therefore, learned Advocate Shri Thakkar submitted that the present petition may be allowed as the impugned order is without inquiry in the eye of law.
14. In view of this rival submissions, it is required to be considered whether the present petition deserves to be allowed.
15. As it transpires from the background of the facts recorded herein above while recording the submissions, the Page 11 of 21 C/SCA/23383/2007 JUDGMENT issue is whether the punishment imposed on the petitioner can be said to be disproportionate which would call for any interference. Again, whether it would justify any such interference. However, for the purpose of considering this aspect, the background which has been referred to by both the sides is required to be considered briefly.
16. The petitioner who was working as Executive Engineer is said to have indulged in some irregularities which led to the inquiry for which the charge sheet is also issued. The charge sheet produced at Annexure-C referred to the proposal having been made without inviting tender as required under the manual. It also transpires that the proposals were made without inviting the tenders or making any recommendations for the proposal which would require scrutiny of the conduct of the petitioner as per Rule 3 of the Gujarat Civil Services (Conduct) Rules, which has been referred to by learned Advocate Shri Nalil K. Thakkar. Rule 3 provides that the Government servant to maintain absolute integrity and devotion to the duty. In the facts of the case, after preparing the proposals without inviting the tenders he had made the recommendation to the higher authorities - Superintending Engineer and thereafter has asked for the ex-post facto sanction. The proposals which were made were not based on competitive rates but he had made the proposals on the basis of previous records and there is some irregularity with regard Page 12 of 21 C/SCA/23383/2007 JUDGMENT to measurement of the checking. Therefore, the statement of imputation / charges was served with the list of documents and the witnesses. The petitioner who claims that the inquiry has not been conducted as per the procedure has not raised any objection nor has called for any witnesses even if the department may not have examined any witness he could have prepared his defence for which there was sufficient opportunity. In fact after the preliminary inquiry it was decided to have the regular inquiry and the Presenting Officer was appointed and the brief of the Presenting Officer was also given and thereafter the report is made by the Inquiry Officer. As it could be seen from the report made by the Inquiry Officer referring to the relevant material the discussion has been made regarding probable defence and the charges are held to be proved and therefore the submissions which have been made that no inquiry has been made or the inquiry which has been conducted is not an inquiry in the eye of law is misconceived. The emphasis made by learned Advocate Shri Thakkar referring to the provisions of Gujarat Civil Services (Discipline & Appeal) Rules, 1971 particularly the procedure as provided in Rule 9 has to be considered with the factual background which lays down the detailed procedure. However, it depends on the facts and even the procedure as stated herein is also followed when the statement of imputation / charge has been served along with the list of documents and witnesses. The brief of the Page 13 of 21 C/SCA/23383/2007 JUDGMENT Presenting Officer has also been given with all Annexures and thereafter if it could be considered on the basis of the produced material the Presenting Officer may not have examined any witness. In other words, merely because the witness is not examined, it cannot be said that there is no inquiry. In any view of the matter admittedly, the petitioner as a delinquent has sufficient opportunity to deal with the imputation and in fact he has given the explanation which has also been considered as reflected in the report of the Inquiry Officer. Therefore, the submissions made by learned Advocate Shri Thakkar that Rules of natural justice has been violated has no merit.
17. A useful reference can be made to the judgment of the Hon'ble Apex Court reported in (2005) 7 SCC 764 - Ajit Kumar Nag v. General Manager (PJ), Indian Oil Corpn. Ltd., Haldia and others. It has been observed:
"The principles of natural justice are not rigid or immutable and hence they cannot be imprisoned in a straitjacket. They must yield to and change with exigencies of situations. They must be confined within their limits and cannot be allowed to run wild. While interpreting legal provisions, a court of law cannot be unmindful of the hard realities of life. The approach of the Court in dealing with such cases should be pragmatic rather than pedantic, realistic rather than doctrinaire, functional rather than formal and practical rather than "precedential". In certain circumstances, application of the principles of natural justice can be modified and even excluded." Page 14 of 21
C/SCA/23383/2007 JUDGMENT Thus, while considering the aspect of principles of natural justice, it has to be decided with reference to the facts and circumstances of the case.
18. Again, in exercise of discretion under Article 226 for the judicial review, the emphasis is on the decision making process rather than the decision.
19. Now, it is in this background the present petition, which is challenging the imposition of penalty of cut in the pension is required to be examined again with reference to the provision of the law. The provisions of Rule 23 of the Gujarat Civil Services (Pension) Rules provide:
"Pension subject to the good conduct - (1) Future good conduct shall be an implied condition of every grant of pension. Government may, by order in writing, withhold or withdraw a pension or part thereof, whether permanently or for a specified period, if the pensioner is convicted of a serious crime or is found guilty of grave misconduct:
Provided that where a part of pension is withheld or withdrawn, the amount of remaining pension can be reduced below the minimum pension as fixed by Government................."
Sub-Rule (3) of Rule 23 provide:
"In a case not falling under sub-rule (2), if Government considers that the pensioner is prima fcie guilty of grave misconduct, it shall, before passing an order under sub-rule (1), follow the procedure as laid down in rules 9 and 10 of the Gujarat Civil Service (Discipline and Appeal) Rules, 1971 for imposing a major penalty."
Page 15 of 21
C/SCA/23383/2007 JUDGMENT
20. The submissions which have been made by learned Advocate Shri Nalin K. Thakkar that it cannot be said to be a grave misconduct and therefore Rule 23 empowering the Government to deduct or withdraw the pension is again misconceived. Rule 24 which again referred to the right of the Government to withhold and withdraw pension referring to the aspect of grave misconduct or negligence during the period of service. Similarly, Rule 189A which was also referred to by learned Advocate Shri Thakkar clearly provide the right of withholding the pension if the person is found guilty in departmental or judicial proceeding and the pensioner is found guilty of grave misconduct or negligence during the period of service. Thus, it is not only a grave misconduct but even negligence is also a ground for imposing such penalty. Again, it is required to be noted that emphasis about the conduct and the background of the petitioner in his career that the number of inquiries which have been initiated against him and found him guilty which has been recorded herein above as stated in the affidavit in rejoinder with all details, this itself would reflect that on the contrary the Respondent Board has been rather over sympathetic or lenient that in spite of such repeated allegations with regard to irregularities and scams the punishment imposed is too lenient as compared to the charges leveled against the petitioner in the past. As stated in the Page 16 of 21 C/SCA/23383/2007 JUDGMENT rejoinder, there is still one more inquiry which is pending and the recovery of huge amount is pending against the petitioner. Therefore, considering this background as well as the facts of the present case in which the inquiry has been conducted, it is difficult to accept the submissions made by learned Advocate Shri Nalin K. Thakkar with regard to the quantum of punishment or the submission that the punishment has to be proportionate to the gravamen of charges. The submissions which have been made with much emphasis that the penalty imposed must commensurate with the gravity of the misconduct and any penalty disproportionate to misconduct is violative of Article 14, is thoroughly misconceived and without any merit. In fact, the penalty which has been imposed in the past in different departmental inquiries reflect that a too lenient view has been taken by the Respondent Board that in spite repeated such irregularities, he has not been visited with severe punishment. In the facts of the present case also the punishment imposed is only cut in the pension of rupees one thousand permanently which cannot be said to be disproportionate to the charges leveled against him as well as the background. At the cost of repetition it is required to be mentioned that the Gujarat Civil Services (Discipline and Conduct) Rules read with Gujarat Civil Services (Pension) Rules make it clear that the satisfactory completion of service is a prerequisite for any claim for pension. The pension is given for rendering satisfactory Page 17 of 21 C/SCA/23383/2007 JUDGMENT service. It can hardly be said that the petitioner had rendered satisfactory service in light of his background revealing number of irregularities and the scam for which the inquiries have been held and charges have been proved.
21. In any view of the matter, it is also well settled that normally when the charges are held proved after the inquiry on the basis of material and evidence, the court would not interfere with the quantum of punishment. A useful reference can be made to the observations made by the Hon'ble Apex Court in a judgment reported in (2004) 8 SCC 218 - Regional Manager, Rajasthan SRTC v. Sohan Lal. It has been observed:
"It is not the normal jurisdiction of the quantum of sentence unless it is wholly disproportionate to the misconduct proved. Such is not the case herein. In the facts and circumstances of the case and having regard to the past conduct of the Respondent as also his conduct during the domestic enquiry proceeding, we cannot say that the quantum of punishment imposed upon the Respondent was wholly disproportionate to his act of misconduct or otherwise arbitrary."
Thus, it is well accepted by catena of judicial pronouncements that normally the court would not interfere with the quantum of punishment unless it can be said to be too harsh.
22. Further, as rightly submitted by learned Advocate Shri B.T.Rao referring to the judgment reported in case of S.R.Tewari v. Union of India and Anr. (supra) hardly leaves Page 18 of 21 C/SCA/23383/2007 JUDGMENT any room for any exercise of discretion in the present petition under Articles 226 / 227 of the Constitution of India. The scope of judicial review is well-defined by catena of judicial pronouncements clearly laying down the broad guidelines that the court have the jurisdiction under the concept of judicial review to examine the action of the authority or the executive. The discretion is required to be exercised with care and circumspection. Only in cases which are covered in the broad guidelines or the parameters which have been discussed in catena of judicial pronouncements, including the aforesaid judgment of the Hon'ble Apex Court reported in case of S.R.Tewari v. Union of India and Anr. (supra). Therefore there is no justification to interfere with the penalty imposed and to substitute the findings regarding penalty in the present case.
23. One more aspect which is required to be considered is with regard to the authority to impose penalty which has been much emphasized by learned Advocate Shri Thakkar. The contention has been raised that the Member Secretary has no jurisdictional authority to impose punishment and only the Governor can impose penalty relying upon the judgment of the High Court reported in case of Raghunath Hiraman Wagh v. State of Gujarat (supra). The petitioner is an employee of an autonomous body and cannot be said to be governed or having protection under Article 311 of the Constitution of India and Page 19 of 21 C/SCA/23383/2007 JUDGMENT therefore the approval or the authority by the Governor only is misconceived. Again, the judgment of the High Court in case of Raghunath Hiraman Wagh v. State of Gujarat (supra) has to be read in context and background of the facts. It is required to be stated that the text of the judgment has to be read in context of the facts and relevant issues which are sought to be raised and considered. In that case, the contention was that the Governor has no authority and the order should have been passed by the DSP and in that background the observations have been made that the Governor has the authority according to rules of business. Similarly, in the facts of the case, the penalty imposed by the Member Secretary on behalf of the Respondent Board cannot be questioned.
24. Further, the reliance placed by learned Advocate Shri B.T.Rao referring to the judgment of the Hon'ble Apex Court in case of Samsher Singh v. State of Punjab and Anr. (supra) with the observations made in paragraph 40, 44, 48 and 57 is a clear answer to such a contention that it has to be considered in the background of rules of business laying down the procedure that the Governor will exercise the discretion. Therefore, in the facts of the present case, such a contention has been throughly misconceived and cannot be accepted.
25. Therefore, considering the background of the facts and the charges referring to the irregularity, it cannot be said that the penalty is harsh which would call for any interference in Page 20 of 21 C/SCA/23383/2007 JUDGMENT exercise of discretionary jurisdiction under Article 226 of the Constitution of India or under the concept of judicial review. Therefore, considering the broad guidelines with regard to exercise of jurisdiction under Article 226 of the Constitution of India with word of caution made by the judicial pronouncements, the present petition deserves to be dismissed and accordingly stands dismissed. Rule is discharged. Ad- interim relief granted earlier shall stand vacated.
(RAJESH H.SHUKLA, J.) Further Order:
After the order was pronounced, learned Advocate Shri Nalin K. Thakkar for the Petitioner has requested for stay of operation of this judgment and order stating that the interim relief which has been granted earlier and is operating, may be continued for some time to enable his client to approach the higher forum.
Learned Advocate Shri B.T.Rao for the Respondent has stated that the order of penalty is dated 10.4.2007 and the petition is filed in August 2007, and therefore, it is implemented.
In the circumstances, the prayer for stay of operation of this judgment and order is turned down.
(RAJESH H.SHUKLA, J.) JNW Page 21 of 21