A.U. KURESHI Vs HIGH COURT OF GUJARAT
Bench: K.G. BALAKRISHNAN,P. SATHASIVAM, , ,
Case number: C.A. No.-000472-000472 / 2009
Diary number: 1096 / 2007
Advocates: VENKATESWARA RAO ANUMOLU Vs
SUNIL KUMAR JAIN
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 472 of 2009
(Arising out of SLP (C) No. 676 of 2007)
A.U. Kureshi ... Appellant Versus
High Court of Gujarat & Another ... Respondents
O R D E R
Leave granted.
The present appeal has been filed against the impugned
order of the High Court of Gujarat at Ahmedabad, dated July
25, 2006 which was passed in Special Civil Application No.
6164 of 2002, whereby the High Court has dismissed the said
application.
FACTS :
The appellant was a Judicial Officer who joined the
Gujarat Judicial Service in 1991 and was posted as Civil
Judge (Junior Division) at the District Court, Bharuch. The
High Court of Gujarat (respondent) received a complaint
wherein it was alleged that a case bearing Criminal Case No.
2059/89 under the Gambling Act was listed for hearing in the
appellant’s Court and that the appellant had acquitted the
accused and also returned the money seized from the accused
from the scene of occurrence. On the basis of this complaint
the respondent issued a charge-sheet to the appellant and the
appellant submitted his reply. A departmental inquiry was
initiated against the appellant and the concerned Inquiry
officer submitted his report to the High Court of Gujarat
stating that the charges levelled against the appellant had
been proved. On the basis of this report, a show-cause notice
was issued to the appellant. The appellant filed his reply to
this show-cause notice. Dissatisfied with the appellant’s reply,
the High Court decided that it would be appropriate to dismiss
the appellant from service. By letter dated October 25, 2001,
the High Court of Gujarat recommended to the State
Government that the appellant be dismissed from service and
accordingly an order was passed.
The appellant, being aggrieved, filed Special Civil
Application No. 6164 of 2002 before the High Court of Gujarat
at Ahmedabad, which has been dismissed by the impugned
order.
Hence, this appeal by grant of special leave.
2
The learned counsel for the appellant has submitted
before us that one of the members of the Disciplinary
Committee of the High Court of Gujarat which dealt with the
appellant’s appeal was one of the judges on the bench which
heard Special Civil Application No. 6164 of 2002 on the
judicial side. This fact has not been contested by the learned
counsel appearing for the respondents.
In view of this, it is our opinion that the learned judge
who was part of the Disciplinary Committee which suggested
the appellant’s dismissal should not have later heard the
matter on the judicial side. In the present case, the
Disciplinary Committee had suggested the appellant’s
dismissal on the basis of which the High Court of Gujarat
made the subsequent recommendation to the State
government.
The decision made by the Disciplinary Committee was a
vital component of the process by which the High Court of
Gujarat made the recommendation to the State government
for the dismissal of the appellant. It is therefore not proper for
a member of the said Disciplinary Committee to decide on a
challenge against the same dismissal order while acting in a
purely judicial capacity.
3
It is an accepted principle of natural justice that a person
should not be a judge in his or her own cause. In common
law, this principle has been derived from the Latin maxim -
‘nemo debet esse judex in propria sua causa’. A reasonable
permutation of this principle is that no judge should
adjudicate a dispute which he or she has dealt with in any
capacity, other than a purely judicial one. The failure to
adhere to this principle creates an apprehension of bias on
part of the said judge. It would be useful to refer to the
observations of Justice P.N. Bhagwati in Ashok Kumar Yadav
v. State of Haryana, (1985) 4 SCC 417:
“One of the fundamental principles of our
jurisprudence is that no man can be a judge in his
own cause. The question is not whether the judge is
actually biased or has in fact decided partially but
whether the circumstances are such as to create a
reasonable apprehension in the mind of others that
there is a likelihood of bias affecting the decision. If
there is a reasonable likelihood of bias ‘it is in
accordance with natural justice and common sense
that the judge likely to be so biased should be
incapacitated from sitting’. The basic principle
underlying this rule is that justice must not only be
done but must also appear to be done.”
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Accordingly, we accept this appeal, set aside the
impugned order of the High Court of Gujarat at Ahmedabad
and remit the case to the High Court to decide it afresh in
accordance with law.
……………………….……CJ I [ K.G. BALAKRISHNAN ]
…..……………………..… J. [ P. SATHASIVAM ]
New Delhi, January 27, 2009.
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