Punjab-Haryana High Court
Darshan Singh vs State Of Haryana And Ors on 5 December, 2023
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2023:PHHC:155084
CWP-27219-2023 1 2023:PHHC:155084
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
***
1. CWP-27219-2023
Darshan Singh
... Petitioner
Versus
State of Haryana and others
... Respondents
2. CWP-27231-2023
Neeraj Kumar
... Petitioner
Versus
State of Haryana and others
... Respondents
Date of decision: 05.12.2023
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr.Saransh Sabharwal, Advocate
for the petitioner (in both the petitions).
Ms. Rajni Gupta, Addl.A.G. Haryana.
VIKAS BAHL, J.(ORAL)
1. This order will dispose of two writ petitions i.e. CWP-27219- 2023 filed by Darshan Singh and CWP-27231-2023 filed by Neeraj Kumar. With the consent of learned counsel for the petitioners, CWP-27219-2023 has been taken up as lead case.
2. Prayer in the writ petition is for setting aside the order dated 16.05.2023 (Annexure P-2) passed by respondent no.3 vide which regular 1 of 18 ::: Downloaded on - 09-12-2023 21:20:02 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 2 2023:PHHC:155084 departmental enquiry has been initiated against the petitioner during the pendency of FIR no.0010 dated 13.05.2023 registered under Sections 120- B, 384 IPC and Sections 7 and 7-A of the Prevention of Corruption Act, 1988 at Police Station ACB, Panchkula District Anti Corruption Bureau, Haryana. Challenge has also been made to the charges of allegations dated 22.08.2023 (Annexure P-4) and notice dated 21.10.2023 (Annexure P-5) issued by respondent no.4. Similar prayer has been made in CWP-27231- 2023 as Darshan Singh petitioner and Neeraj Kumar petitioner are both accused in FIR no.0010 dated 13.05.2023.
3. Brief facts of the present case are that the petitioner Darshan Singh was posted as Head Constable in Haryana Police and the petitioner Neeraj Kumar was posted as Assistant Sub Inspector in Haryana Police when FIR no.0010 dated 13.05.2023 under Sections 120B, 384 IPC and Sections 7 and 7-A of the Prevention of Corruption Act, 1988 was registered on the complaint made by one Rana to the Inspector, Vigilance, Ambala to the effect that he had purchased a bullet motor cycle from Rohit by paying a sum of Rs.21,000/- and two police officials had come to the complainant and had asked him to present the person from whom he had purchased the said bullet motor cycle and thereafter, the statements of the complainant and said Rohit were recorded and the motor cycle was kept at the Police Station. It is further alleged that thereafter, Assistant Sub Inspector Ravinder had made a phone call to the complainant and had stated that since he had purchased a stolen motor cycle, thus, a case would be registered against him and if he wanted that the matter be settled then he should come to the Police Post No.2, Ambala and that the said ASI Ravinder had received a phone call from Neeraj Kumar (petitioner in CWP- 27231-2023) who was Incharge of Police Post Sector 15, Panchkula to the 2 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 3 2023:PHHC:155084 effect that a case would be registered unless the matter is settled and that thereafter ASI Ravinder demanded a bribe of Rs.50,000/- for settling the matter and had stated that some amount of bribe had also to be paid to Neeraj Kumar. It is also alleged that on 12.05.2023 a phone call was received from mobile no.7888366286 on the mobile phone of the complainant i.e., 9817614867 and Neeraj Kumar (petitioner in CWP-27231- 2023) gave threat to the complainant that in case he did not meet the Assistant Sub Inspector Ravinder, then he would be arrested and that the said persons were seeking a bribe of Rs.50,000/- regarding which the complainant has a recording and since the complainant did not want to pay the said bribe, thus he got the FIR registered. The report under Section 173 Cr.P.C. dated 10.07.2023 (Annexure P-3) has been filed in the criminal case and a perusal of page 32 of the paper book would show that it has been stated in the said report that a raid was conducted and at the time of raid, the petitioner Neeraj Kumar and the petitioner Darshan Singh were caught at the spot where the petitioner Neeraj Kumar had told the raiding party that he had given the bribe money taken from the complainant to petitioner Darshan Singh and then petitioner Darshan Singh was asked to present the bribe money and the petitioner Darshan Singh presented the bribe money which was held in his right hand which was matched with the list of currency note numbers already prepared by the gazetted officer / independent witness and thereafter recovery of Rs.50,000/- was effected. Both the petitioners Darshan Singh and Neeraj Kumar had made confessional statements as has been stated at page 34 of the paper book and the recording of the conversation of the complainant was handed over to the police and two audio CDs have been prepared and certificate under Section 65-B of the Evidence Act regrading no tampering has also been prepared. It 3 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 4 2023:PHHC:155084 is the case of the petitioners that charges have not been framed and the case is now listed for framing of charges before the trial Court. Vide order dated 16.05.2023 (Annexure P-2) both the petitioners Neeraj Kumar and Darshan Singh were placed under suspension and the Assistant Commissioner of Police, Crime has been appointed as the Enquiry Officer with a direction to hold day to day proceedings, by the Deputy Commissioner of Police, Panchkula. The charges of allegations in the departmental proceedings have been framed against both the petitioners Neeraj Kumar and Darshan Singh vide letter dated 22.08.2023 and as per the said charges, it has been observed that the officers had taken bribe of Rs.50,000/- and were caught at the time of raid and recovery of Rs.50,000/- was effected. The case of the petitioners is that no witness has been examined in the departmental proceedings.
4. Learned counsel for the petitioners has prayed that the departmental proceedings be kept in abeyance till the time the criminal case is not concluded as in case the petitioners were to cross-examine the witnesses in the departmental proceedings then their defence would be disclosed which would cause prejudice to their case. In support of his arguments, learned counsel for the petitioners has relied upon a judgment of the Hon'ble Supreme Court in case titled as "Capt. M. Paul Anthony Vs. Bharat Gold Mines Ltd.", reported as 1999(3) SCC 679.
5. This Court has heard learned counsel for the petitioner and has perused the paper-book and finds that the present writ petition is meritless and deserves to be dismissed for the reasons which have been detailed hereinafter.
6. Before considering the facts of the present case, it would be relevant to refer to the judgment of the Hon'ble Supreme Court in Capt. M. 4 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 5 2023:PHHC:155084 Paul Anthony's case (supra), which has been relied upon by the learned counsel for the petitioners. In the said judgment and also in various other judgments of the Hon'ble Supreme Court, it has been repeatedly held that one of the necessary ingredients for the Court to consider before staying departmental proceedings, with respect to the issue in hand, is whether the case involves complicated questions of law and facts or not. Paragraph 22 of the judgment in Capt. M. Paul Anthony's case (supra) is reproduced hereinbelow:-
"22. The conclusions which are deducible from various decisions of this Court referred to above are :
(i) Departmental proceedings and proceedings in a criminal case can proceed simultaneously as there is no bar in their being conducted simultaneously, though separately.
(ii) If the departmental proceedings and the criminal case are based on identical and similar set of facts and the charge in the criminal case against the delinquent employee is of a grave nature which involves complicated questions of law and fact, it would be desirable to stay the departmental proceedings till the conclusion of the criminal case.
(iii) Whether the nature of a charge in a criminal case is grave and whether complicated questions of fact and law are involved in that case, will depend upon the nature of offence, the nature of the case launched against the employee on the basis of evidence and material collected against him during investigation or as reflected in the charge sheet.
(iv) The factors mentioned at (ii) and (iii) above cannot be considered in isolation to stay the Departmental proceedings but due regard has to be given to the fact that the departmental proceedings cannot be unduly
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(v) If the criminal case does not proceed or its disposal is being unduly delayed, the departmental proceedings, even if they were stayed on account of the pendency of the criminal case, can be resumed and proceeded with so as to conclude them at an early date, so that if the employee is found not guilty his honour may be vindicated and in case he is found guilty, administration may get rid of him at the earliest."
A perusal of the above judgment would show that the Hon'ble Supreme Court after considering various judgments had drawn the conclusion which was given in the abovesaid paragraph. It was held that the departmental proceedings and the proceedings in the criminal case can proceed simultaneously as there was no bar in their being conducted simultaneously. It was further held that departmental proceedings and criminal proceedings if based on identical and similar set of facts and also in case the charge in the criminal case against the delinquent employee is of grave nature which involves complicated questions of law and fact, then in such circumstances, it would be desirable to stay the departmental proceedings till the conclusion of the criminal case. Thus, all the ingredients i.e., averments/ allegations being identical, based on similar set of facts and the charge being of grave nature involving complicated questions of law and fact are required to be met so as to consider the case of the employee for grant of stay. In sub clause (iii), reference has been made that the evidence and the material collected during investigation or as reflected in the charge sheet is to be taken into consideration for the purpose of considering as to whether the nature of charge in the criminal case is grave in nature and complicated questions of law and fact are involved in the case 6 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 7 2023:PHHC:155084 or not. Importantly, as per sub clause (iv) even in a particular case where it is found that ingredients of sub clause (ii) and (iii) do exist, even then the same cannot be considered in isolation, to stay the departmental proceedings, but further regard has to be given to the fact that the departmental proceedings cannot be unduly delayed. Sub clause (v) specifically provides that if the criminal case does not proceed or its disposal is being unduly delayed, then even in case stay has been granted, with respect to the departmental proceedings, the same can be resumed and proceeded with.
7. Similarly, in the judgment of the Hon'ble Supreme Court of India in "Indian Overseas Bank, Anna Salai and Anr. vs. P.Ganesan and others", reported as 2008(1) SCC 650 it had been specifically observed that the High Court was apart from other considerations also required to consider as to whether the matter involves complicated questions of law. The relevant portion of the said judgment is reproduced hereinbelow:-
"11. Writ appeals preferred by the appellants against that order were disposed of by a Division Bench of the Court by reason of the impugned judgment opining :-
14. In the instant case, there is no dispute that the criminal action and the disciplinary proceedings are founded upon the same set of facts. In fact, the disciplinary proceedings are solely based upon the criminal complaint lodged by the president of a rival union, who is also facing prosecution with regard to the same incident. It has been conceded before us that the bank had not conducted any independent enquiry before initiating the impugned departmental proceedings.
15. In our opinion, in the peculiar facts and circumstances of the case on hand, fair play requires that postponing of the departmental proceedings till the 7 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 8 2023:PHHC:155084 criminal cases are decided. We are, therefore, of the view that the prayer made by the petitioners for deferring the departmental proceedings till the conclusion of the criminal trial has to be accepted and it is ordered accordingly.
xxx xxx xxx
18. Legal position operating in the field is no longer res integra. A departmental proceedings pending a criminal proceedings does not warrant an automatic stay. The superior courts before exercising its discretionary jurisdiction in this regard must take into consideration the fact as to whether the charges as also the evidence in both the proceedings are common and as to whether any complicated question of law is involved in the matter.
xxx xxx xxx
22. The issue came up for consideration yet again in T. Srinivas (supra) where this Court while analyzing B.K. Meena (supra) and Capt. M. Paul Anthony (supra) held that :-
"10. From the above, it is clear that the advisability, desirability or propriety, as the case may be, in regard to a departmental enquiry has to be determined in each case taking into consideration all facts and circumstances of the case. This judgment also lays down that the stay of departmental proceedings cannot be and should not be a matter of course."
23. The High Court, unfortunately, although it noticed some of the binding precedents of the Court failed to apply the law in its proper perspective. The High Court was not correct in its view in concluding that the stay of the departmental proceedings should be granted in the peculiar facts and circumstances of the case without analyzing and applying the principle of law evolved in the aforementioned decisions. It, therefore, misdirected itself in law. What was necessary to be noticed by the High Court was not only existence of identical facts and the evidence in the matter, it was also required to 8 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 9 2023:PHHC:155084 take into consideration the question as to whether the charges levelled against the delinquent officers, both in the criminal case as also the disciplinary proceedings, were same. Furthermore it was obligatory on the part of the High Court to arrive at a finding that the non stay of the disciplinary proceedings shall not only prejudice the delinquent officers but the matter also involves a complicated question of law." In the above-said case, the Hon'ble Division Bench of the High Court had disposed of the appeals on the ground that there was no dispute of the fact that the criminal action and the disciplinary proceedings were founded on the same set of facts and that disciplinary proceedings were solely based upon the criminal complaint lodged by the President of a rival union and that the Bank had not conducted any independent enquiry before initiating the impugned departmental proceedings and thus, the departmental proceedings were postponed till the time the criminal cases were decided. The said order was set aside by the Hon'ble Supreme Court by making the observations which have been reproduced hereinabove.
8. The Hon'ble Supreme Court of India in "Kendriya Vidyalaya Sangathan & Ors. Vs. T.Srinivas", reported as 2004(7) SCC 442, had observed that there should be special facts in a case so as to persuade the Court to stay departmental proceedings and every case where departmental proceedings and criminal trial with regard to the same misconduct is pending, is not to be stayed. It was also observed in the said judgment that the approach and the objective of the criminal proceedings and the disciplinary proceedings are altogether distinct and different inasmuch as in the disciplinary proceedings, the question is whether the employee is guilty of such conduct as would merit his removal from service or a lesser punishment as the case may be, whereas in the criminal proceedings, the 9 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 10 2023:PHHC:155084 question is whether the offences which the employee is alleged to have committed, are established or not, and if so established the sentence to be imposed. It was further observed that the standard of proof, the mode of enquiry and the rules governing the enquiry and the trial in both the cases are distinct and different. In the said case, the Tribunal had come to the conclusion that two articles of charge in the criminal proceedings and the departmental proceedings were identical and the third charge was inter connected and accordingly, the Tribunal had stayed the departmental proceedings till the time the applicant therein disclosed his defence in the criminal trial. The writ petition against the said order was also dismissed and the Hon'ble Supreme Court after considering the law on the point, set aside the said orders and observed that the Tribunal and the High Court had proceeded on an erroneous principle to the effect that grant of stay of disciplinary proceedings is a must in every case where there is a criminal trial on the same charges. The relevant portion of the said judgment is reproduced hereinbelow:-
4. The respondent herein challenged the said decision of the appellants to hold a departmental enquiry while a criminal trial on identical facts was pending against him before a competent court. This challenge was made before the Central Administrative Tribunal, Hyderabad Bench at Hyderabad. The tribunal by its order dated 2.7.2003 came to the conclusion that the first two Articles of charges are identical to the charge levelled against the petitioner before the special court under the provisions of the Prevention of Corruption Act and the third Article of charge though not a subject matter of the trial is an inter-connected charge with charges 1 and 2, hence it allowed the application of the respondent and directed the appellant that proceedings pursuant to the charge memo be stayed till the applicant discloses his defence in the pending
10 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 11 2023:PHHC:155084 criminal trial. It, however gave permission to the appellant to proceed with the disciplinary proceedings after the disclosure of the defence by the respondent which in effect would mean that the disciplinary proceedings will stand stayed almost till the disposal of the trial before the criminal court.
xxx xxx xxx
11. In the instant case, from the order of the tribunal as also from the impugned order of the High Court, we do not find that the two forums below have considered the special facts of this case which persuaded them to stay the departmental proceedings. On the contrary, reading of the two impugned orders indicates that both the tribunal and the High Court proceeded as if a departmental enquiry had to be stayed in every case where a criminal trial in regard to the same misconduct is pending. Neither the tribunal nor the High Court did take into consideration the seriousness of the charge which pertains to acceptance of illegal gratification and the desirability of continuing the appellant in service inspite of such serious charges levelled against him. This Court in the said case of State of Rajasthan (supra) has further observed that the approach and the objective in the criminal proceedings and the disciplinary proceedings is altogether distinct and different. It held that in the disciplinary proceedings the question is whether the respondent is guilty of such conduct as would merit his removal from service or a lesser punishment, as the case may be, whereas in the criminal proceedings the question is whether the offences registered against him are established and, if established, what sentence should be imposed upon him. The court in the above case further noted that the standard of proof, the mode of enquiry and the rules governing the enquiry and trial in both the cases are distinct and different. On that basis, in the case of State of Rajasthan the facts which seems to be almost similar to the facts of this case held that the tribunal fell in error in staying the disciplinary proceedings.
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xxx xxx xxx
14. We are of the opinion that both the tribunal and the High Court proceeded on an erroneous legal principle without taking into consideration the facts and circumstances of this case and proceeded as if the stay of disciplinary proceedings is a must in every case where there is a criminal trial on the very same charges......"
9. The Hon'ble Supreme Court in "State Bank of India and Ors. vs. Neelam Nag and Anr., reported as 2016(9) SCC 491, had observed as under:-
"13. We have heard the learned counsel for the parties at some length. The only question that arises for consideration, is no more res-integra. It is well-settled that there is no legal bar to the conduct of the disciplinary proceedings and criminal trial simultaneously. However, no straight jacket formula can be spelt out and the Court has to keep in mind the broad approach to be adopted in such matters on case to case basis. The contour of the approach to be adopted by the Court has been delineated in a series of decisions.
14. This Court in Karnataka SRTC vs. M.G.Vittal Rao (2012) 1 SCC 442 has summed up the same in the following words:
"(i) There is no legal bar for both the proceedings to go on simultaneously.
(ii) The only valid ground for claiming that the disciplinary proceedings may be stayed would be to ensure that the defence of the employee in the criminal case may not be prejudiced. But even such grounds would be available only in cases involving complex questions of facts or law.
(iii) Such defence ought not to be permitted to unnecessarily delay the departmental proceedings.
The interest of the delinquent officer as well as the employer clearly lies in a prompt conclusion of the disciplinary proceedings.
(iv) Departmental proceedings can go on simultaneously to the criminal trial, except where both the proceedings are based on the same set of facts and the evidence in both the proceedings is common.
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(emphasis supplied)"
In the above judgment, apart from reiterating the fact that it is a matter of settled law that there is no legal bar on conducting the disciplinary proceedings and criminal trial simultaneously, reliance was also placed upon the judgment of Hon'ble Supreme Court in Karnataka SRTC vs. M.G. Vittal Rao, in which it was observed that the ground for seeking stay would be available only in cases involving complex questions of law and facts and where the departmental proceedings were not being unnecessarily delayed.
Thus, a perusal of the above said judgments would show that apart from other factors, one of the primary factors which the Court is to consider before even considering as to whether the stay of departmental proceedings is to be granted in a particular case or not or as to whether the evidence of the witnesses in the departmental proceedings is to be kept in abeyance till their examination in the criminal case, is to see as to whether complicated questions of law and facts are involved in the case or not. In the present case, no complicated question of law or facts, has been brought to the notice of this Court. The issue which arises for consideration in the criminal case against the petitioners is to the effect that as to whether the petitioners had accepted bribe of Rs.50,000/- for not implicating the complainant in a case with respect to alleged purchase of stolen motor cycle and as to whether they were caught red handed while accepting the said bribe by a raid conducted by the Anti Corruption Bureau. In the said circumstances, it cannot be said that any complicated question of law or fact arises. Moreover, no judgment has been cited before this Court to show that in such a situation complicated question of law or fact would arise. Moreover, this Court has found that there are no special facts in the present case so as to persuade this Court to grant the relief sought, rather the 13 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 14 2023:PHHC:155084 allegations against the petitioners are that they in conspiracy with other police officials had sought bribe from the complainant Rana for not implicating him in the case for purchase of alleged stolen motor cycle and were caught red handed by the Anti Corruption Bureau while accepting bribe of Rs.50,000/-. The pleas on the merits of the case would be considered in the departmental proceedings and on the basis of evidence and documents, the same would be adjudicated. In the present case, neither the list of witnesses along with challan / report under Section 173 Cr.P.C. has been annexed nor the list of witnesses in the departmental proceedings has been annexed and there is nothing on record to show that there is any common witness in the departmental proceedings and in the criminal case. Even in case, there are common witnesses, then also the argument of learned counsel for the petitioners to the effect that in case the said common witnesses are examined, then prejudice would be caused to the case of the petitioners, is misconceived inasmuch as in the present case, report under Section 173 Cr.P.C. has already been submitted and the statements of all the witnesses under Section 161 Cr.P.C. have already been recorded and a copy of the same has been given to the accused persons and the prosecution in order to prove the guilt, would have to rely upon the statements recorded under Section 161 Cr.P.C. and the report under Section 173 Cr.P.C. and thus, the question of prejudice does not arise. At any rate, as has been held above, there is no complicated question of law and facts involved in the present case.
10. The Hon'ble Division Bench of this Court in "Dr.Balwinder Kumar Sharma vs. Hon'ble Punjab and Haryana High Court through Registrar General, CWP-7539-2021, decided on 28.05.2021 has held as under:-
14 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 15 2023:PHHC:155084 "The reason for initiation and early conclusion of departmental proceedings in such cases seems to be three-fold:
(i) To weed out an employee whose integrity / character has been put to doubt, prima facie, on account of some criminal proceedings having been initiated against him/her.
(ii) At the same time, when an employee is suspended, he/she is entitled to atleast half of the pay that it was drawing before being suspended and thus, any inordinate delay in conclusion of departmental proceedings, where charges are of very serious nature, would unnecessarily entail burden on exchequer and thus will be against public interest.
(iii) The departmental proceedings is to maintain discipline in the service and efficiency of public service and thus, its initiation and conclusion as expeditiously as possible is in public interest.
In the present case, it is not disputed that challan was presented in the year 2019 and charges were framed on 31.01.2020 (P-11), however till date no progress has been made in the criminal trial on account of one reason or the other. Although, the delay in criminal trial cannot be attributed to the petitioner, at the same time, the department cannot be expected to wait endlessly for the trial to conclude as held in Capt. M. Paul Anthony's case (supra).
xxx xxx xxx Further, it is to be noted that charges under Sections 409, 420, 120-B and 201 IPC have been framed on the basis of documentary and other evidence collected by the SIT during the course of investigation. How the paper was leaked and the manner it was further supplied for prosecution / Department to prove, which otherwise is within the special knowledge of the accused. Therefore, there is no question of any disclosure of defence in the departmental proceedings. As far as the various 15 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 16 2023:PHHC:155084 provisions of Prevention of Corruption Act, 1988 are concerned, most of the provisions are to be proved by the prosecution during the course of trial except the one concerning "known sources of income", which again is within the special knowledge of accused-petitioner. Hence, there seems to be no justification in the prayer made by petitioner for staying of disciplinary proceedings."
In the abovesaid judgment, the reasons for early conclusion of departmental proceedings have been highlighted and it has been further observed that the department cannot wait endlessly for the criminal trial to conclude irrespective of the fact that the delay in the criminal trial is attributed to the employee or not. It is further observed in the said case that an early conclusion of the departmental proceedings was necessary in order to weed out an employee whose integrity / character has been put to doubt on account of initiation of criminal proceedings and since the purpose of the said proceedings is to maintain discipline in the service and efficiency of public service. It was also observed that during the pendency of the said proceedings, since the employee is suspended, thus, the said employee would get some part of pay without doing work which would amount to unnecessarily entailing burden on the exchequer and would be against public interest.
11. The Hon'ble Division Bench of this Court in LPA-239-2022 titled as "Paramjit Kaur Vs. Punjab and Sind Bank and others" decided on 24.03.2022 had held as under:-
"2. The learned Single Judge, after taking into consideration the facts of the case as well as the decision of the Supreme Court, relied upon by the appellant, in Captain M. Paul Anthony Vs. Bharat Gold Mines, 1999(3) SCC 679, dismissed her petition, upon reaching a conclusion that decision in 16 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 17 2023:PHHC:155084 Captain M. Paul Anthony (supra) does not lay down any absolute principle of law that in all those cases where a criminal trial is pending, the departmental proceedings must be kept in abeyance. Rather, the question, whether, in the given situation, the departmental proceedings are required to be stayed, would be determined taking into account multiple factors: if the departmental proceedings and criminal trial are based on similar set of facts; the charge in the criminal trial against the delinquent employee is of a grave nature and involved complicated questions of law and fact. Whereas, upon due consideration of the matter in issue, the learned Single Judge recorded that it was not the case in the matter at hands. It was observed that the charges against the appellant in the departmental proceedings were that she had been siphoning off the funds/amount from the accounts of the bank's customers in the name of her own relatives since 2005. Further, upon being confronted with this fact, she has made three deposits refunding certain amount. And, significantly, the learned Single Judge also recorded that the entire material that was to be relied upon and produced against the appellant was documentary in nature and was either prepared by her or under her supervision, being Manager of the branch.
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5. Upon being pointedly asked, if the charges have been framed in the criminal trial against the appellant and, if yes, whether the charge sheet was produced/placed before the learned Single Judge? Learned counsel fairly concedes that though charges have already been framed but the charge sheet was not placed before the learned Single Judge. In such circumstances, it is evident that the contention of the appellant that basis of the departmental proceedings and criminal trial is the same, is neither substantiated nor established. Even otherwise, as indicated above, the charges against the appellant are based on record and do not involve any complicated questions of law and facts, least a charge that could be termed as grave."
17 of 18 ::: Downloaded on - 09-12-2023 21:20:03 ::: Neutral Citation No:=2023:PHHC:155084 CWP-27219-2023 18 2023:PHHC:155084 A perusal of the above judgment would show that the charges/charge sheet in the criminal case was not placed before the learned Single Judge and that thus, the contention of the appellant therein that the basis of the departmental proceedings and criminal trial were the same, was neither substantiated nor established. It was also observed that in the said circumstances, no complicated questions of law and facts were involved. In the present case as it has been stated by learned counsel for the petitioners that the charges have not been framed in the criminal trial, thus, the principle of law as laid down in the above said judgment would also apply in the present case.
12. Keeping in view the abovesaid facts & circumstances and the law laid down in the above-said judgments of the Hon'ble Supreme Court and the Division Bench of this Court, both the writ petitions are meritless and deserve to be dismissed and are accordingly dismissed.
(VIKAS BAHL) JUDGE December 05, 2023.
Davinder Kumar
Whether speaking / reasoned Yes/No
Whether reportable Yes/No
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