Gujarat High Court
Pulinvihari Y Trivedi vs State Of Gujarat & on 4 April, 2013
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
PULINVIHARI Y TRIVEDI....Petitioner(s)V/SSTATE OF GUJARAT C/SCA/9551/1998 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 9551 of 1998 With CIVIL APPLICATION NO. 10581 of 2009 In SPECIAL CIVIL APPLICATION NO. 9551 of 1998 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI and HONOURABLE MR.JUSTICE R.D.KOTHARI ================================================================ 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 ? ================================================================ PULINVIHARI Y TRIVEDI....Petitioner(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR BJ TRIVEDI, ADVOCATE for the Petitioner(s) No. 1 MR JT TRIVEDI, ADVOCATE for the Petitioner(s) No. 1 MS JIGNASA B TRIVEDI, ADVOCATE for the Petitioner(s) No. 1 MR HARSHEEL SHUKLA, AGP for the Respondent(s) No. 1 LAW OFFICER BRANCH, ADVOCATE for the Respondent(s) No. 2 MR GM JOSHI, ADVOCATE for the Respondent(s) No. 2 RULE SERVED BY DS for the Respondent(s) No. 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI and HONOURABLE MR.JUSTICE R.D.KOTHARI Date : 04/04/2013 ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)
1. The petitioner, who was serving as Judge, Labour Court at the relevant time i.e. when the alleged irregularity was committed, to be precise on 4.5.1990 and thereafter at Surat, was subjected to departmental inquiry and on completion of that, the Disciplinary Authority accepting the report of the Inquiry Officer issued order dated 15.12.1997, whereby the petitioner was dismissed from service.
2. The petitioner has challenged the said order on the ground that the inquiry which was conducted by the Special Officer for Departmental Inquiry, (Gazetted) Unit-3 (Ghatak-3), Gandhinagar without having regard to the settled principles of law which shall govern the Departmental Inquiry and has wrongly come to the conclusion that the charges levelled against the petitioner were proved.
3. Learned advocate Mr.Trivedi appearing for the petitioner vehemently contended that the order under challenge is not tenable in law inasmuch as the very basis of this order is not tenable in law and the findings recorded by the Inquiry Officer about the guilt of the petitioner are not based on the evidence which could be accepted in law and therefore, the order should be quashed and set aside and the petitioner be reinstated in service with all consequential benefits.
4. The charges levelled against the petitioner are set out in the Inquiry Report as well as in the Yadi dated 27.4.1992 which is produced at Annexure-D (Page Nos.83 to 88).
That on 4.5.1990, Shri Trivedi (the petitioner delinquent)in Case No.72 of 1990 had informed one party about the next date of hearing being 15.6.1990, whereas from the advocate of the other side, obtained the written submissions and on the basis of those written submissions, passed an ex-parte order on 24.5.1990, by which the injunction order granted on the application of the applicant was cancelled and the hearing of the Original Application was scheduled to 23.7.1990. Thus, Shri Trivedi ex-parte cancelled the injunction order.
Shri Trivedi had given instructions to the Clerk of the Court, Shri Arunbhai, to make corrections additions in the original Roznama (Page Nos.238 to 240) of 4.5.1990.
So as to get out of the consequences of the irregularity set out in Charge No.2, the instructions were given to prepare new Roznama in place of old one.
Thus, Shri Trivedi, Judge, Labour Court, Surat, during his duty, in O.T.Application No.72 of 1990 (other than Termination Application) committed breach of Rule 191 of the Bombay Civil Services (Conduct) Rules.
The statement of allegations and the evidence with the list of witnesses was enclosed with Yadi dated 27.4.1992. The petitioner delinquent was asked to submit his written defence (in two copies) and also to communicate to the Authorities whether he would like to have an oral inquiry into the matter. The written defence was to be submitted within 30 days from the date of the receipt of the Yadi and in the event, he fails to submit his written defence, then it will be presumed that he is not willing to submit any defence and does not want to examine any witnesses.
Last but not the least, it was mentioned in the Yadi that if any of the aforesaid charges stand proved, then the same should be conceded to be sufficient ground for imposing any penalty set out in Rule-6 of the Gujarat Civil Services (Discipline and Appeal) Rules,1971. The explanation, if any, made by Shri Trivedi will be taken into consideration before passing the final orders of punishment. The Yadi was issued in the name of Governor of Gujarat.
5. Learned advocate for the petitioner invited attention of the Court to the Inquiry Officer s report which is produced at Annexure-H1 along with the forwarding letter dated 16.12.1995 from the Deputy Secretary, Labour and Employment Department of the Government. Learned advocate for the petitioner invited attention of the Court to the said report and submitted that the Inquiry Officer has set out the charges levelled against the petitioner in the opening part of the report and thereafter, he has summarized the submissions made by the Presenting Officer in his brief dated 7.3.1995 about Issue No.1. Thereafter, Issue No.2 and thereafter Issue No.3. Similarly, the Inquiry Officer has also set out defences of the petitioner dated 13.3.1990. The same is in two parts; one part is pertaining to Issue No.1 and the other part is pertaining to Issue Nos.2 and 3 together. The Inquiry Officer has then proceeded to summarize the contents of the witnesses examined by the prosecution (the Department) which are 2 in number; one Shri Arunbhai (Bench Clerk) and another Shri Bhatt (the Advocate). The Inquiry Officer has then summarized the contents of the evidence of the defence witnesses; one Shri B.I.Kazi and another Shri L.J.Saiyed were examined as the witnesses for defence.
5.1 The Inquiry Officer has then summarized the duty of the Clerk of the Court on the basis of the evidence led by the Department as well as the defence. The Inquiry Officer has discussed the contents of the written defence in the subsequent paragraphs.
5.2 The Inquiry Officer has then proceeded to record his findings after taking into consideration the submissions made by the Presenting Officer and the written defence of the petitioner.
6. What is important in the matter is that the Department has examined two persons to bring home the guilt of the petitioner; one is the bench clerk and the other is the Advocate. It is on record that the advocate concerned was practicing in Labour Court for about 40 years which is clear from his deposition, a copy of which is produced at Annexure-G to the petition at Page-102 onwards. This length of practice is having significance for two reasons; (i) that he was not a novice in the profession and is, therefore, not expected to miss certain important facts which are found to have been missing in his applications which he filed soon after he came to know about the so called ex-parte order passed by the present petitioner and (ii) that he will not have unknown hostile relations with the staff of the Labour Court. It may not be inferred that the Court is attributing any oblique motive to the learned advocate but, at the same time when the facts of the case are taken into consideration in totality, the aforesaid aspect does gather importance and becomes significant.
6.1 To appreciate the controversy involved in the matter, it is necessary to have the facts of the case at glance. It is not in dispute that the matter in question i.e. Case No.72 of 1990 was transferred to the Court of petitioner - Shri Trivedi on 23.4.1990 and it was thereafter that the case was required to be dealt with by the petitioner. It is also on record that on 23.4.1990, this Case No.72 of 1990 came to be transferred to the Court of the petitioner and that fact is mentioned in the Rozkam or Roznama. The matter was then on Board on 24.4.1990 and on 24.4.1990, at the request of the representatives of all the parties, the matter was kept on 25.4.1990. Again on 25.4.1990, the matter was adjourned to 30.4.1990 and on 30.4.1990, it is mentioned in the Roznama that under the resolution of the Bar Association, adjourned to 4.5.1990.
6.2 The trouble started on 4.5.1990. The case of the Department is that on 4.5.1990, initially the matter was adjourned to 15.6.1990 and the Rozkam was accordingly written. But thereafter on 24.5.1990, the petitioner called the bench clerk and gave him the written submissions and the order passed in the matter. It was the bench clerk, who brought to the notice of the petitioner (as is the case of the Department) that as we have already adjourned this matter on 4.5.1990 to 15.6.1990, how can order be passed. It is the case of the bench clerk as he has deposed on 13.9.1990 and 13.12.1994 (on 13.9.1990, he gave a statement before the Shri Kamodiya, Judge of the Industrial Tribunal and on 13.12.1994, he deposed before the Inquiry Officer). The say of the bench clerk is that on his having expressed the aforesaid inability to incorporate the order passed on 24.5.1990, the petitioner asked him to make necessary (consequential) changes in the Roznama of 4.5.1990. It is further say of the bench clerk that he therefore scored off the Roznama written earlier to the effect that, as per the resolution of the Bar Association, adjourned to 15.6.1990. Instead of that he wrote, Exh.18 other side written arguments produced the matter is posted for orders. The important aspect of the matter is that it is the case of the Department and so is deposed by the bench clerk that the Presiding Officer the petitioner then told the bench clerk that this scribbled Rozkam is not warranted. Instead of that we can have a fresh Rozkam prepared and substituted for the old one. The bench clerk proceeds to depose that to this suggestion, initially he had some resistance but, thereafter he succumbed to the instructions of the Presiding Officer and told the Presiding Officer that the earlier Rozkam (prior to 23.4.1990 as the matter was before some other learned Judge) is written by some other staff member, if the Presiding Officer gets that part re-written by the same staff member then, rest of the Rozkam he will re-write. It is the case of the bench clerk that the Presiding Officer got that earlier Rozkam re-written from that other staff member and gave it to the bench clerk after 2.6.1990 and thereafter, the bench clerk wrote the Rozkam in the case starting from 23.4.1990 till 30.5.1990 as per the instructions of the Presiding Officer and got his signatures.
6.3 What follows is important for the reason that it came to the rescue of the Presiding Officer because while weaving a case against the petitioner, the only inference could be that it is with the help of learned advocate Mr.N.P.Bhatt, the bench clerk committed certain grave errors which could make it conclusively clear that Presiding Officer is not involved in the so called irregularities.
6.4 The case of the bench clerk is that the Presiding Officer had asked him to destroy the pages of old Rozkam but, instead of destroying the same, he kept with him and they were produced before Shri Kamodiya when his statement was recorded on 30.9.1990. The explanation given for the same is that he was apprehensive about his service on account of the aforesaid irregularity and that is why, by unknown force he acted so as to retain these pages. Leaving the evidence of the bench clerk at this stage, let us consider two other events which took place during this period.
It is the case of the learned advocate that on 30.5.1990 for no very apparent and valid reason, he happened to visit the Court of the petitioner and then, he learnt that the Court has passed an order on 24.5.1990 below Exh.2 and has vacated the injunction order which was operating in favour of his client. He therefore immediately filed two applications. Exh.20 was filed for extending the interim injunction as the party wanted to file a revision application against that order before the Industrial Tribunal and Exh.21 was filed making a same prayer. But in support of that prayer, stating that there is consistent practice that when a Court passes an order of vacating the interim injunction, that injunction is normally continued for a reasonable period so that if the party wants to file appeal or revision, it can do so. It is also mentioned in Exh.21 that the party wants to file appeal / revision application before the Industrial Court, Surat so as to enable the party to get the injunction order from that Court, which is on vacation upto 10.6.1990, the interim injunction be extended upto 15.6.1990. It is also mentioned in Exh.21 that if the interim injunction is not extended, the appeal / revision will be meaningless and it will be only a futile and academic exercise and therefore, the interim injunction operating in Exh.2 be continued upto 15.6.1990.
As observed hereinabove, this Court has noticed that but for filing of these applications on 30.5.1990 containing no averments about the alleged grave misconduct on the part of judicial officer of having vacated the interim injunction ex-parte and that too, after intimating the party that the matter is adjourned to 15.6.1990, the learned advocate has not made a mention of that grave misconduct and has not shown his anguish in either of the applications. This conduct of the learned advocate is suggestive of the fact that he very well knew about the matter being kept on 24.5.1990 on having received the written submissions from the other side and case being posted for orders on 24.5.1990, despite the resolution of the Bar Association.
8.1 If what is deposed by the bench clerk had really taken place, the contents of applications Exh.20 and Exh.21 would have been totally different. There would have been strong complaint in the applications saying that, on 4.5.1990, the matter was adjourned to 15.6.1990 and it is thereafter that the learned Judge has obtained the written submissions from the other side and has passed an ex-parte order of vacating interim injunction. Nothing to this effect is stated in the applications. The applications are in a routine language with the routine contents that the learned Judge is pleased to vacate the interim injunction which was operating in Exh.2.
For the good luck of the petitioner, the leaned advocate Mr.N.P.Bhatt applied for the certified copy of the Rozkam of Case No.72 of 1990 on 1.6.1990 and a typed copy of the Rozkam was given to the learned advocate on 2.6.1990. Fortunately, for the petitioner the same is produced on record and it does tally with the Rozkam which is stated to be genuine one and is on record. But for the fact that this particular allegation which is held to be proved by the Inquiry Officer and relying upon which the penalty of economic death is imposed on the petitioner, the Court would not have gone so deep into the matter. What is important is that as per the say of bench clerk, the original Roznama pages were changed by him only after 2.6.1990 and not before that.
That being so, on 1.6.1990 when the learned advocate applied for the certified copy of Roznama which is prepared and given to the learned advocate on 2.6.1990, the supplied copy is supposed to be the reproduction of the entries of the original roznama which is produced by the bench clerk before Shri Kamodiya during his submission on 13.9.1990. But, on perusal of the typed copy of the roznama, which is given to learned advocate Mr.Bhatt on 2.6.1990, it is noticed that it does not contain the entries as per the so called original roznama but, contained the entries as contained in the roznama which is on record as on date. For example, the so called original roznama has the following entry on 4.5.1990 (as stated by the bench clerk made on 24.5.1990 after scoring off the earlier entry). Earlier entry which is scored off is in vernacular, AFZ V[;MP 9ZFJ VgJI[4 D]NT TFP!5q&q)_ .
It is thereafter that the entry is made as ,[lBT N,L,M ZH]\P SFD C]SD p5Z D]SJFDF\ VFJ[K[ .
Now, the typed copy bears the entry against date - 4.5.1990 ,[lBT N,L,M ZH]\P T[YL SFD HZ]ZL C]SD VY[" D\]SI]\ .
Now, the roznama which is, as on date, on record, bears the entry in the verbatim same language i.e. ,[lBT N,L,M ZH]\P T[YL SFD HZ]ZL C]SD VY[" D\]SI]\ . Meaning thereby on 1.6.1990 and 2.6.1990, the roznama which is on record as on date was in existence and was on the file and not the one which is claimed by the bench clerk, removed by him after 2.6.1990.
10. This exercise amounts to an exercise of evaluating the facts of the case . But, this Court is required to do this exercise because Article 226 of the Constitution of India is meant for doing real justice to a party. This Court cannot be a party to injustice by shunting of the matter on the ground that the matter involves disputed question of fact which cannot be examined by this Court. In the present case, on the testimony of one single person i.e. the bench clerk of the petitioner, the penalty of economic death is imposed upon the Presiding Officer. The Court has no hesitation in recording that, if at all the Department or the Authority was so keen to find out the truth, what prevented the Department to examine Mr.Bhatiya the other bench clerk who is alleged to have re-written the new pages of Roznama at the insistence of the Presiding Officer . Not only that, for that reason the prosecution (the Department) could have examined the peon of the Court, the Superintendent of the Court to bring home the guilt but, for the reasons best known to the Department, that is not done.
10.1. This Court is of the considered opinion that on mere perusal of these three documents; the typed copy of the roznama given to the learned advocate on 2.6.1990 on his application dated 1.6.1990, the original roznama produced by the bench clerk before Shri Kamodiya at the time of giving his statement on 13.9.1990 which was very much on record as it was changed by new pages only after 2.6.1990 and the roznama as is on the record of the case.
10.2 Incidentally, it is required to be mentioned that the learned advocate Mr.Bhatt did apply for a xerox copy of the roznama of this case on 7.6.1990. On appreciation of the facts of the case in totality, it appears that this was nothing but, a well designed and well thought action on the part of the bench clerk as well as the learned advocate. The learned advocate has stated in his deposition (which is referred to hereinabove) that, on 30.5.1990, I had visited the Court of Shri Trivedi to inquire about my pending cases. At that time I had come to know that on 24.5.1990 injunction order is vacated. The order dated 24.5.1990 vacating the interim injunction passed by Shri Trivedi was not received by me or my client till 30.5.1990. On 30.5.1990, I having come to know about the decision of the Court of Shri Trivedi, I had given an application to continue the injunction (which was vacated) upto 15.6.1990 (Exh.20 and Exh.21). It was mentioned in the applications, that as I want to file revision application against the order dated 24.5.1990, it was requested that interim injunction be continued upto 15.6.1990. My this application was not granted by Shri Trivedi. Thereafter, on that very day (30.5.1990), I had met the clerk of the Court and had tried to learn the details of the proceedings which took place on 4.5.1990 from the record of the Court. The Court roznama in the custody of the Court, I had seen and for 4.5.1990, the note was that, Exh.-18 other side s written arguments produced as per Bar Association s resolution, adjourned to 15.6.1990.
10.3 What follows is important. The advocate has deposed further that, On 1.6.1990, I had made an application for getting a copy of roznama of the Court. The typed copy was given to me on 2.6.1990 by the Court. The copy given by the Court is produced before the Industrial Court, Surat in appeal. I am producing the attested copy of the same .
10.4 The advocate does not say anything about any discrepancy having been noted but then states that, on 7.6.990 to get a xerox copy of the roznama of the Court, I made an application. That was given to me on 8.6.1990. A true copy of that, I am producing today. On perusal of the copy given to me on 8.6.1990 by the Court, in the contents of 4.5.1990 which I had seen on 30.5.1990 in the Court record, some variation was noted .
10.5 The witnesses depose about the some variation by saying that, in the xerox copy given to me when the matter was in the Court of Shri Joshipura, the roznama written on various dates does not contain any signatures (of Shri Joshipura), whereas the typed copy which was given to me on 2.6.1990, there is a mention about the signature&.
10.6 The advocate does not depose that, he noticed some scribbling in the notings made against date 4.5.1990 on 30.5.1990 and therefore, when he was given a typed copy he specifically asked for a xerox copy of roznama .
11. This boils down to one simple thing that, even as per the say of the bench clerk, the scribbling was made in the original papers on 24.5.1990. This roznama was examined by the learned advocate on 30.5.1990. The advocate applied for the certified copy of the roznama on 1.6.1990 which was given to the learned advocate on 2.6.1990. It is thereafter that he applied for a xerox copy of roznama on 7.6.1990 and it was given to him on 8.6.1990 . In between, it is the case of the bench clerk that, he changed the original papers after 2.6.1990 . Putting all these things together, it is clear that there is a specific case tried to be built against the petitioner but, as is happens every smart wrong doer does leave traces of his mistakes of doing wrong things and that has come to the rescue of the present petitioner Presiding Officer, who had to undergo the agony of unceremonious dismissal in the year 1997. He must have faced his daughter, his family members, members of the society with all stigma for all those years and now, it has come to the notice of this Court on perusal of the documents which are very much on record, that there was no tampering in the original rozkam and the rozkam which exists as on date is the true and original rozkam of the case and what is produced by the bench clerk is his own creation and in doing so, he missed the very same words which existed in the original rozkam. It is good that the learned advocate obtained a copy of rozkam on 2.6.1990 applying on 1.6.1990, wherefrom it stands conclusively proved that the Rozkam which is on record existed on that day i.e. 1.6.1990 and the one which produced by the bench clerk is the fabricated one.
12. Coming to charges levelled against the petitioner, the aforesaid discussion takes care of Charge Nos.2 and 3. This Court has reached to a definite conclusion that petitioner did not have any occasion to instruct the bench clerk to tamper with the roznama and after that tampering is over, to replace the original roznama by a newly prepared roznama .
In fact, the Department ought to have taken action against the bench clerk at the relevant time because even if such thing was done at the instructions of the Presiding Officer i.e. scoring off an entry made in the roznama and thereafter, changing the pages of the roznama , it was very serious. The defence of he (the bench clerk) having acted on instructions of the Presiding Officer could have been taken into consideration only in the matter of awarding punishment. The quantum could have been varied but, the bench clerk could not have been allowed to go scot free.
12.1 During the course of hearing of the matter, it was inquired as to where is the bench clerk serving today. It is conveyed by the Registry that he has already taken VRS and has already gone. He was relieved on 8.5.1997 to join his new assignment in Surat Maha Nagarpalika. Similarly, the Office Superintendent Shri R.R.Chaudhary was also relieved on 20.3.1995 to join new assignment. Whereas the other bench clerk Shri K.D.Bhatiya is still working in Labour Court, Valsad as Superintendent.
13. This brings the Court to the first charge and that is of having vacated the interim injunction ex-parte. This charge fails on the contents of Exh.20 and Exh.21. The applications given by the learned advocate on 30.5.1990 do not contain an averment that he did not know about the date of adjournment given on 4.5.1990. At least, the client of learned advocate Shri N.P.Bhatt knew very well about the date as he was in receipt of the written arguments submitted by the other side. We may not go into the question as to whether the petitioner as a Presiding Officer did not get it recorded (an endorsement made) from the person receiving the written arguments about his stand on the point that he does not want to answer those written submissions. But once the written submissions were given to the party (the client of learned advocate Shri N.P.Bhatt) and party knew about the date, there is no question of order being branded as an ex-parte order .
13.1 This Court cannot lose sight of the fact that the matter was urgent and the same was transferred from the Court of another learned Judge Shri Joshipura to the Court of the petitioner and looking to the urgency in the matter, the adjournments were given almost on day-to-day basis and in such situation, if the learned advocate does not remain present on the next date of hearing i.e. 24.5.1990, this Court is of the considered opinion that the judicial officer must not be helpless and wait indefinitely for the learned advocate to come and conduct his case.
13.2 This Court is also shocked and surprised to learn that in the courts below, the advocates themselves confer vacation on themselves as has happened in this case. The Bar Association passed a resolution that all matters be adjourned beyond 10.6.1990. Meaning thereby there will be vacation for the learned advocates. The Court restrains itself from commenting anything further in this regard but, one thing is certain that if the leaned Judge has proceeded with the matter looking to the urgency in the matter and has passed an order where the learned advocate has avoided to remain present, the orders certainly cannot be branded as an ex-parte order .
14. Learned advocate for the petitioner has relied upon few decisions to bring home the fact that the High Court holds a position of locus parentis so far as Judges in the subordinate courts are concerned. As such, no decision is required in support of this submission but, then to have the advantage of observations made by the Hon ble Judges in those cases, this Court deems it proper to refer to some of these judgments.
Learned advocate for the petitioner relied upon a decision of the Hon ble the Apex Court in the matter of P.C.Joshi v. State of U.P. & Others, reported in JT 2001 (6) SC 239 wherein the Hon ble the Apex Court had occasion to observe in Para.7,9 and 10 as under :
7.
In the present case, though elaborate enquiry has been conducted by the Enquiry Officer, there is hardly any material worth the name forthcoming except to scrutinise each one of the orders made by the appellant on the judicial side to arrive at a different conclusion. That there was possibility on a given act of facts to arrive at a different conclusion is no ground to indict a judicial officer for taking one view and too for alleged misconduct for that reason alone. The Enquiry Officer has not found any other material,which would reflect on his reputation or integrity or good faith or devotion to duty or that he has been actuated by any corrupt motive. At best he may say that the view taken by the appellant is not proper or correct and not attribute any motive to him which is for extraneous consideration that he had acted in that manner. If in every case where an order of a subordinate Court is found to be faulty a disciplinary action were to be initiated, the confidence of the subordinate judiciary will be shaken and the officers will be in constant fear of writing a judgment so as not to face a disciplinary enquiry and thus judicial officers cannot act independently of fearlessly. Indeed the words of caution are given in K. K. Dhawan's case (1993 AIR SCW 1361 : AIR 1993 SC 1478 : 1993 Lab IC 1028) (supra) and A. N. Saxena's case (1992 AIR SCW 1336 : AIR 1992 SC 1333 : 1992 Cri LJ 1940) (supra) that merely because the order is wrong or the action taken could have been different does not warrant initiation of disciplinary proceedings against the judicial officer. In spite of such caution, it is unfortunate that the High Court has chosen to initiate disciplinary proceedings against the appellant in this case.
The last charge is to the effect that the appellant had appointed a mali (gardener) on a temporary basis for a period of 3-12 months at a time when he was Incharge District Judge. The action of the appellant was too trivial to call for any action because the appointment made by him was not pursuant to any improper motives such as illegal gratification or otherwise. How the same amounts to misconduct is not clear to us at all except to state that he was only Incharge District Judge.
10. Thus we find that the findings recorded by the Enquiry Officer are totally vitiated for want of any legally acceptable or relevant evidence to support the charges of misconduct. In the absence of any evidence, the Enquiry Officer could not have reached the conclusion in the manner he did, and these findings affirmed by the disciplinary authority also stand vitiated.
16. Learned advocate for the petitioner next relied upon a decision of the Hon ble the Apex Court in the matter of Rachapudi Subba Rao v. Advocate General, Andra Pradesh, reported in (1981) 2 SCC 577 wherein the Hon ble the Apex Court had occasion to observe in Para.11 which is reproduced for the ready perusal.
11. In the case of acts of the second category, the protection of the statute will be available if at the time of doing, ordering the act, the judicial officer acting judicially, in good faith believed himself to have jurisdiction to do or order the same. The expression "jurisdiction" in this section has not been used in the limited sense of the term, as connoting the "Power" to do or order to do the particular act complained of, but is used in a wide sense as meaning "generally the authority of the Judicial Officer to act in the matters". Therefore, if the judicial officer had the general authority to enter upon the enquiry into the cause, action, petition or other proceeding in the course of which the impugned act was done or ordered by him in his judicial capacity, the act, even if erroneous, will still be within his 'jurisdiction', and the mere fact that it was erroneous will not put it beyond his "jurisdiction". Error in the exercise of jurisdiction is not to be confused with lack of jurisdiction in entertaining the cause or proceeding. It follows that if the judicial officer is found to have been acting in the discharge of his judicial duties, then, in order to exclude him from the protection of this statute, the complainant has to establish that (1) the judicial officer complained against was acting without any jurisdiction whatsoever, and (2) he was acting without good faith in believing himself to have jurisdiction.
17. Learned advocate for the petitioner also relied upon a decision of the Hon ble the Apex Court in the matter of Krushnakant B. Parmar v. Union of India and Anr., reported in 2012 (3) SCC 178 wherein the Hon ble the Apex Court observed in Para.20 and 21 as under :
20. The question relating to jurisdiction of the Court in judicial review in a Departmental proceeding fell for consideration before this Court in M.B. Bijlani vs. Union of India and others reported in (2006) 5 SCC 88 wherein this Court held:
25. It is true that the jurisdiction of the court in judicial review is limited. Disciplinary proceedings, however, being quasi criminal in nature, there should be some evidence to prove the charge. Although the charges in a departmental proceeding are not required to be proved like a criminal trial I.e. beyond all reasonable doubt, we cannot lose sight of the fact that the enquiry officer performs a quasi-judicial function, who upon analysing the documents must arrive at a conclusion that there had been a preponderance of 8 probability to prove the charges on the basis of materials on record. While doing so, he cannot take into consideration any irrelevant fact. He cannot refuse to consider the relevant facts. He cannot shift the burden of proof.
He cannot reject the relevant testimony of the witnesses only on the basis of surmises and conjectures. He cannot enquire into the allegations with which the delinquent officer had not been charged with.
21.In the present case, the disciplinary authority failed to prove that the absence from duty was wilful, no such finding has been given by the Inquiry Officer or the Appellate Authority. Though the appellant had taken a specific defence that he was prevented from attending duty by Shri P. Venkateswarlu, DCIO, Palanpur who prevented him to sign the attendance register and also brought on record 11 defence exhibits in support of his defence that he was prevented to sign the attendance register, this includes his letter dated 3rd October, 1995 addressed to Shri K.P. Jain, JD, SIB, Ahmedabad, receipts from STD/PCO office of Telephone calls dated 29th September, 1995, etc. but such defence and evidence were ignored and on the bas is of irrelevant fact and surmises the Inquiry Officer held the appellant guilty.
18. Learned advocate for the petitioner next relied upon a decision of the Hon ble the Apex Court in the matter of Ishwar Chand Jain v. High Court of Punjab and Haryana & Anr., reported in AIR 1988 SC 1395. The Hon ble Apex Court observed in Para.14 as under :
14.
Under the Constitution the High Court has control over the subordinate judiciary. While exercising that control it is under a, constitutional obligation to guide and protect, judicial officers. An honest strict judicial officer is likely to have adversaries in the mofussil courts. If complaints are entertained on trifling matters relating to judicial orders which may have been upheld by the High Court on the judicial side no judicial officer would feel protected and it would be difficult for him to discharge his duties in an honest and independent manner. An independent and honest judiciary is a sine qua non for Rule of law. If judicial officers are under constant threat of complaint and enquiry on trifling matters and if High Court encourages anonymous complaints to hold the field the subordinate judiciary will not be able to administer justice in an independent and honest manner. It is therefore imperative that the High Court should also take steps to protect its honest officers by ignoring ill-conceived or motivated complaints made by the unscrupulous lawyers and litigants. Having regard to facts and circumstances of the instant case we have no doubt in our mind that the resolution passed by the Bar Association against the appellant was wholly unjustified and the complaints made by Sh. Mehalawat and others were motivated which did not deserve any credit. Even the vigilance judge after holding enquiry did not record any finding that the appellant was guilty of any corrupt motive or that he had not acted judicially. All that was said against him was that he had acted improperly in granting adjournments.
19. Last but not the least, learned advocate relied upon a decision of the Hon ble the Apex Court in the matter of Nirmala J. Jhala v. State of Gujarat & Anr., rendered in Civil Appeal No.2668 of 2005, a copy of which is made available for ready perusal. Leaned advocate invited attention of the Court to para.6 of the judgment wherein the Hon ble the Apex Court has quoted its earlier decision in the matter of M.V.Bijlani v. Union of India and Ors., reported in AIR 2006 SC 3475. The observations of the Hon ble Apex Court are quoted for ready reference.
6. xxx xxx xxx & Disciplinary proceedings, however, being quasi-criminal in nature, there should be some evidences to prove the charge. Although the charges in a departmental proceedings are not required to be proved like a criminal trial, i.e., beyond all reasonable doubts, we cannot lose sight of the fact that the Enquiry Officer performs a quasi-judicial function, who upon analysing the documents must arrive at a conclusion that there had been a preponderance of probability to prove the charges on the basis of materials on record. While doing so, he cannot take into consideration any irrelevant fact. He cannot refuse to consider the relevant facts. He cannot shift the burden of proof. He cannot reject the relevant testimony of the witnesses only on the basis of surmises and conjectures. (Emphasis added)
20. Learned advocate also invited attention of the Court to observations made by the Hon ble the Apex Court while referring to its earlier decision in the matter of M.S.Bindra v. Union of India and Ors., AIR 1998 SC 3058 wherein the Hon ble the Apex Court held as under.
6E. xxx xxx xxx While evaluating the materials the authority should not altogether ignore the reputation in which the officer was held till recently. The maxim Nemo Firut Repente Turpissimus (no one becomes dishonest all on a sudden) is not unexceptional but still it is salutary guideline to judge human conduct, particularly in the field of Administrative Law. The authorities should not keep the eyes totally closed towards the overall estimation in which the delinquent officer was held in the recent past by those who were supervising him earlier. To dunk an officer into the puddle of doubtful integrity it is not enough that the doubt fringes on a mere hunch. That doubt should be of such a nature as would reasonably and consciously be entertainable by a reasonable man on the given material. Mere possibility is hardly sufficient to assume that it would have 10 Page 11 happened. There must be preponderance of probability for the reasonable man to entertain doubt regarding that possibility. Only then there is justification to ram an officer with the label doubtful integrity .
21. Leaned advocate for the petitioner submitted that it will not be out of place to mention here that despite the aforesaid serious charge against the petitioner, the petitioner was allowed to discharge his judicial duties right upto the date when he was unceremoniously dismissed from service by order dated 15.12.1997. Learned advocate submitted that while he may not claim any benefit of the so called inaction or non-action on the part of the Authority of putting him away from discharging of judicial duties, it can be viewed from an angle that the Authorities were of the opinion that allowing of the petitioner to discharge his duties is not against the public interest and therefore, for long 7 years he was allowed to discharge his duties as a Judicial Officer.
22. Learned advocate for the petitioner submitted that the Hon ble Apex Court in the recent decision in the matter of Nirmala J. Jhala (Supra) has very succinctly described the nature of the departmental / judicial proceedings. The relevant observations are as under :
G. In view of the above, the law on the issue can be summarised to the effect that the disciplinary proceedings are not a criminal trial , and in spite of the fact that the same are quasi-judicial and quasi-criminal, doctrine of proof beyond reasonable doubt, does not apply in such cases, but the principle of preponderance of probabilities would apply. The court has to see whether there is evidence on record to reach the conclusion that the delinquent had committed a misconduct. However, the said conclusion should be reached on the basis of test of what a prudent person would have done. The ratio of the judgment in Prahlad Saran Gupta (supra) does not apply in this case as the said case was of professional misconduct, and not of a delinquency by the employee.
(emphasis supplied) 22.1 Learned advocate for the petitioner relied upon the observations made by the Hon ble the Apex Court dealing with the aspect of, duty of higher judiciary to protect subordinate judicial officers. The relevant part of the judgment reads as under :
6(G)(II). Duty of Higher Judiciary to protect subordinate judicial officers:
(a) In Ishwar Chand Jain v. High Court of Punjab and Haryana & Anr, AIR 1988 SC 1395, it was held:
14.
Under the Constitution the High Court has control over the subordinate judiciary. While exercising that control it is under a, constitutional obligation to guide and protect, judicial officers. An honest strict judicial officer is likely to have adversaries in the mofussil courts. If complaints are entertained on trifling matters relating to judicial orders && no judicial officer would feel protected and it would be difficult for him to discharge his duties in an honest and independent manner. An independent and honest judiciary is a sine qua non for Rule of law&&.. It is therefore imperative that the High Court should also take steps to protect its honest officers by ignoring ill-conceived or motivated complaints made by the unscrupulous lawyers and litigants.
(b) In Yoginath D. Bagde v. State of Maharashtra & Anr, AIR 1999 SC 3734, it was held:
The Presiding Officers of the Court cannot act as fugitives. They have also to face sometimes quarrelsome, unscrupulous and cantankerous litigants but they have to face them boldly without deviating from the right path. They are not expected to be overawed by such litigants or fall to their evil designs.
(c) A subordinate judicial officer works mostly in a charged atmosphere. He is under a psychological pressure contestants and lawyers breathing down his neck. If the fact that he renders a decision which is resented by a litigant or his lawyer were to expose him to such risk, it will sound the death knell of the institution. Judge bashing has become a favourite pastime of some people. There is growing tendency of maligning the reputation of judicial officers by disgruntled elements who fail to secure an order which they desire. For functioning of democracy, an independent judiciary, to dispense justice without fear and favour is paramount. Judiciary should not be reduced to the position of flies in the hands of wanton boys. (Vide :L.D. Jaikwal v. State of U.P, AIR 1984 SC 1374; K.P. Tiwari v. State of Madhya Pradesh, AIR 1994 SC 1031; Haridas Das v. Smt. Usha Rani Banik & Ors., etc. AIR 2007 SC 2688; and In Re : Ajay Kumar Pandey, AIR 1998 SC 3299)
(d) The subordinate judiciary works in the supervision of the High Court and it faces problems at the hands of unscrupulous litigants and lawyers, and for them Judge bashing becomes a favourable pastime. In case the High Court does not protect the honest judicial officers, the survivor of the judicial system would itself be in danger.
III. Scope of Judicial Review :
(I) It is settled legal proposition that judicial review is not akin to adjudication on merit by re-appreciating the evidence as an Appellate Authority. The only consideration the Court/Tribunal has in its judicial review, is to consider whether the conclusion is based on evidence on record and supports the finding or whether the conclusion is based on no evidence. The adequacy or reliability of the evidence is not a matter which can be permitted to be canvassed before the Court in writ proceedings. (Vide: State of T.N. & Anr v. S. Subramaniam, AIR 1996 SC 1232; R.S. Saini v. State of Punjab, (1999) 8 SCC 90; and Government of Andhra Pradesh & Ors. v. Mohd. Nasrullah Khan, AIR 2006 SC 1214)
(ii) In Zora Singh v. J.M. Tandon & Ors., AIR 1971 SC 1537, this Court while dealing with the issue of scope of judicial review, held as under:
The principle that if some of the reasons relied on by a Tribunal for its conclusion turn out to be extraneous or otherwise unsustainable, its decision would be vitiated, applies to cases in which the conclusion is arrived at not on assessment of objective facts or evidence, but on subjective satisfaction. The reason is that whereas in cases where the decision is based on subjective satisfaction if some of the reasons turn out to be irrelevant or invalid, it would be impossible for a superior Court to find out which of the reasons, relevant or irrelevant, valid or invalid, had brought about such satisfaction. But in a case where the conclusion is based on objective facts and evidence, such a difficulty would not arise. If it is found that there was legal evidence before the Tribunal, even if some of it was irrelevant, a superior Court would not interfere if the finding can be sustained on the rest of the evidence. The reason is that in a writ petition for certiorari the superior Court does not sit in appeal, but exercises only supervisory jurisdiction, and therefore, does not enter into the question of sufficiency of evidence.
23. Learned advocate for the petitioner submitted that in that very case of Nirmala J. Jhala (Supra), the Hon ble the Apex Court has observed about the parameters of the Court s power of judicial review of administrative action or decision. The Hon ble the Apex Court has clearly observed that, & an order can be set-aside if it is based on extraneous grounds, or when there are no grounds at all for passing it or when the grounds are such that, no one can reasonably arrived at the opinion. & Learned advocate for the petitioner submitted that it is true that the Court does not sit as a Court of appeal but, if the aforesaid situation prevails, the Court has to interfere with the order of punishment and do justice.
23.1 Learned advocate for the petitioner submitted that in the present case, even remotely it is not suggested as to why the Department did not take any action against the bench clerk or for that reason, against the other bench clerk, who re-wrote the roznama (as alleged) on the instructions of the Presiding Officer petitioner (delinquent).
24. The matter was contested by the learned AGP Mr.Harsheel Shukla for the State Government. Learned AGP could not convince this Court as to why Inquiry Officer s report should be allowed to stand when this Court on perusal of the same, in light of the documents referred to hereinabove, has found it to be not supported by those documents. Learned AGP relied upon a decision of the Hon ble the Apex Court in the matter of Sanjay Kumar Singh v. Union of India & Ors., reported in AIR 2012 SC 1783, in support of his contention that, & so far as the departmental proceedings are concerned, it is for the Departmental Authorities to conduct an inquiry in accordance with the prescribed Rules. The role of the Court in the matter of departmental proceedings is very limited and the Court cannot substitute its own view or findings by replacing the findings arrived at by the Authority on detailed appreciation of the evidence on record. (Para.24)
25. Learned AGP Mr.Shukla submitted that when the Inquiry Officer has recorded certain findings and the Disciplinary Authority has acted upon the same, the Court need not interfere with the same. This Court is not able accept the same in light of the discussion hereinabove, more particularly when the Court is of the opinion that the Inquiry Officer has failed to appreciate the evidence led before him in right perspective and has committed an error in coming of a conclusion on the basis of evidence led before the Inquiry Officer. This Court is of the opinion that if the Court does not interfere with the findings recorded by the Inquiry Officer which are found to be having no support from the record of the case, it will result into sheer miscarriage of justice.
26. Learned AGP also relied upon a decision of the Hon ble the Apex Court in the matter of Registrar General, Patna High Court v. Pandey Gajendra Prasad and Ors., reported in AIR 2012 SC 2319. Learned AGP invited attention of the Court to the observations made by the Hon ble the Apex Court in Para.13 which reads as under :
13. Explaining the scope of jurisdiction under Article 226 of the Constitution, in State of Andhra Pradesh Vs. S. Sree Rama Rao, this Court made the following observations:
The High Court is not constituted in a proceeding under Article 226 of the Constitution a court of appeal over the decision of the authorities holding a departmental enquiry against a public servant: it is concerned to determine whether the enquiry is held by an authority competent in that behalf, and according to the procedure prescribed in that behalf, and whether the rules of natural justice are not violated. Where there is some evidence, which the authority entrusted with the duty to hold the enquiry has accepted and which evidence may reasonably support the conclusion that the delinquent officer is guilty of the charge, it is not the function of the High Court in a petition for a writ under Article 226 to review the evidence and to arrive at an independent finding on the evidence.
26.1 It is a trite law that the High Court cannot substitute the findings recorded on the basis of the evidence led before the Inquiry Officer but, the High Court can certainly look into the matter whether there existed any evidence or not and more particularly if a particular document is misread by the Inquiry Officer and the Inquiry Officer has reached to a conclusion which can be said to be perverse inasmuch as the same is not supported by the evidence on record, the Court is of the opinion that it is the duty of the Court to correct that error and stop the injustice being perpetuated.
27. In the result, this petition is allowed. The order of termination dated 12.12.1997 passed by the respondent is hereby quashed and set aside.
The petitioner is directed to be taken up in service with a continuity of service and other benefits as if the order dated 12.12.1997 never existed. Rule is made absolute.
27.1 At the request of learned advocate for the petitioner, it is directed that the respondent shall calculate the consequential benefits which the petitioner will be entitled to receive and place the same before the Court as early as possible but not later than 8 weeks from the date of receipt of the order.
27.2 Learned advocate for the petitioner fairly submitted that for last 3 years, the petitioner had taken up the legal practice as a profession and from that profession, he has earned an amount of Rs.1,14,000/- during these 3 years, which he declares so as to facilitate the respondents to make the necessary calculation and take note of the same.
ORDER IN CIVIL APPLICATION :
In view of the fact that the main petition is disposed of, learned advocate for the petitioner does not press this civil application.
Disposed of accordingly. Rule is discharged.
(RAVI R.TRIPATHI, J.) (R.D.KOTHARI, J.) vipul Page 41 of 41