J.S. SEKHON Vs UNION OF INDIA .
Bench: MUKUNDAKAM SHARMA,ANIL R. DAVE, , ,
Case number: C.A. No.-006274-006274 / 2003
Diary number: 9666 / 2002
Advocates: Vs
SUSHMA SURI
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6274 OF 2003
J.S. SEKHON …Appellant
Versus
UNION OF INDIA …Respondent
JUDGMENT
Dr. Mukundakam Sharma, J.
1. This Civil Appeal is directed against the judgment of the High
Court of Jammu & Kashmir dated 2.4.2002. By the aforesaid order, the
Division Bench of the High Court upheld the order of the learned Single
Judge of the High Court of Jammu & Kashmir, dismissing the Writ
Petition and upholding the order of conviction of the appellant by the
General Court Martial (GCM) for defrauding the Army and sentence of
one year of rigorous imprisonment and also of cashiering him from
service.
2. The appellant was a Commissioned Officer in the Indian Army
working at the relevant time at Leh. He was working as a Garrison
Engineer, 865 EWS, where he invited offers from private parties to
supply the garrison with Diesel Generator (DG) sets and to make other
repairs and replacement.
3. On 29.11.1994 he entered into an agreement with M/s Surjit Singh
Sokhi to repair two DG Sets at FRL Powerhouse at Leh for Rs. 2.29 lakh
and to repair LT cables at Nimmuy area Leh for Rs. 2.49 lakhs. On
30.11.1994 he entered into an agreement with M/s Mohd Sultan and
Bros. to replace LT cables and providing an ACR conductor and to
replace parts of two DG Sets for Rs. 2.48 lakhs. Authorities noticed
irregularities in these purchases and on 6.12.1994 investigated the
contract agreements. A vigilance check was performed by the
Commander Works Engineers (CWE) on 9.12.1994. CWE then asked the
appellant for his comments on the report which were submitted on
6.2.1995. Discrepancies detected in comparing the report and the
comments of the appellant prompted the Technical Board of Officers to
issue a report on 9.4.1995, which led a court of enquiry being convened
on 20.9.1995 and then to a GCM being convened on 9.3.1998. The
appellant was then served a charge sheet on 9.3.1998 that was then
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withdrawn due to errors and thereafter he was re-served with a fresh
charge sheet on 11.3.1998.
4. Seven charges were framed against the appellant two of which
could not be proved. All the charges revolved around the allegation of
his defrauding the Army for purchasing services to replace and repair
items at exorbitant rates which are much higher than what is permissible
under the standard scheduled rates.
5. On 14.3.1998 the GCM commenced its proceedings and provided
the appellant the right to raise objections of being tried by any officer
sitting on the court in accordance with Section 130 of the Army Act,
1950 read with Rule-44 of the Army Rules, 1954. He raised no objection
at the time. However, at a subsequent stage of the trial he objected to
being tried by the Presiding Officer of the Court. The objection was then
considered and rejected. The court convicted the appellant and sentenced
him to one year rigorous imprisonment besides cashiering.
6. The appellant then challenged this conviction and sentence based
on several issues. The Single Judge of the High Court of Jammu &
Kashmir at Srinagar dismissed the Writ Petition holding the same to be
without merit. The Division Bench of the High Court in the writ appeal
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filed before it similarly held that there was no “procedural irregularity or
illegality in the GCM proceedings.” That appeal was also dismissed.
7. Being aggrieved by both the orders passed by the learned Single
Judge and the Division Bench of the High Court, a Special Leave Petition
was filed by the appellant. After leave was granted, the appeal was
placed for final hearing in which we heard the learned counsel appearing
for the parties.
8. The learned counsel appearing for the appellant mainly raised two
issues before us during the course of hearing. The first submission of the
learned counsel appearing for the appellant was that the convening of the
General Court Martial on 14.3.1998 was barred under the provisions of
Section 122 of the Army Act. The second submission of the learned
counsel for the appellant was that the convening Officer of the General
Court Martial in the case of the appellant being the Commanding Officer
of the appellant, there is violation of the provision of paragraph 449(b) of
the Army Regulation.
9. The learned counsel appearing for the respondent, however, refuted
the aforesaid submissions while contending inter alia that neither the
convening of the General Court Martial was barred by time nor that the
convening officer of the Court Martial was the commanding officer of the
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appellant. According to him therefore not only there was no violation of
Section 122 of the Army Act, but there was also no contravention of
paragraph 449(b) of the Army Regulation.
10. In the light of the aforesaid submissions of the counsel appearing
for the parties, we have perused the relevant provisions of the Army Act,
1950 (for short “the Act”) and the Army Regulations as also various
documents and the decisions relied upon and on being fully acquainted
thereof, we propose to dispose of the present appeal by giving our reasons
thereof. But before doing that it would be appropriate to extract the
relevant provisions of Section 122 of the Army Act, and Paragraph
449(b) of the Army Regulations.
“122. Period of limitation for trial.-(1) Except as provided by sub- section (2), no trial by court-martial of any person subject to this Act for any offence shall be commenced after the expiration of a period of three years[and such period shall commence,-
(a) on the date of the offence; or (b) where the commission of the offence was not known
to the person aggrieved by the offence or to the authority competent to initiate action, the first day on which such offence comes to the knowledge of such person or authority, whichever is earlier; or
(c) where it is not known by whom the offence was committed, the first day on which the identity of the offender is known to the person aggrieved by the offence or to the authority competent to initiate action, whichever is earlier.]”
449. Action by Superior Officer
**** **** **** ****
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**** **** **** ****
(b) When the superior office has been the CO of the accused at any time between the date on which cognizance of offence was taken against the accused and the date on which the case is taken up for disposal, or an officer who has investigated the case, he cannot exercise the powers detailed in sub-para (a) (ii) to (v) inclusive”
11. Section 122 of the Army Act provides the period of limitation for
trial. In the said section, it is provided that no trial by court martial of
any person shall be commenced after the expiration of a period of three
years (a) from the date of the offence or, (b) where the commission of the
offence was not known to the person aggrieved by the offence or to the
authority competent to initiate action, the first day on which such offence
comes to the knowledge of such person or authority, whichever is earlier
or (c) where it is not known by whom the offence was committed, the
first day on which the identity of the offender is known to the person
aggrieved by the offence or by the authority competent to initiate action,
whichever is earlier.
12. On going through the records, we find that it is an admitted
position between the parties, that what is attracted in the present case is
clause (b) of sub-Section (1) of Section 122. The date of limitation for
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holding a trial by court martial is a period of three years from any of the
three dates as stated above.
13. Clause (b) is attracted and in that case the limitation of three years
period would commence from the date of the knowledge of the
commission of such offence by the person aggrieved by the offence or by
the authority competent to initiate action.
14. Learned Counsel appearing for the appellant submitted before us
that of the two expressions i.e. “person aggrieved by the offence” or “the
authority competent to initiate action”, what is attracted in the present
case is not the knowledge of the authority competent to initiate action but
the other expression appearing in the section namely the date of
knowledge of the person aggrieved of the commission of the offence.
15. The facts disclosed before us reveal that on 6.12.1994, the higher
authority noticed some irregularity committed by the appellant and
accordingly made some observations on the contract agreement
whereupon on 9.12.1994, Commander Works Engineer directed a
Vigilance Check in terms of which a Vigilance Check was conducted and
a report to that effect was submitted on 19.12.1994.
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16. It appears that on receipt of the aforesaid Vigilance Check Report,
Commanding Works Engineer forwarded the report to the appellant and
asked for his comments which were submitted by the appellant on
6.2.1995. As there were some variations in the vigilance report and the
comments furnished by the appellant, a Technical Board of Officers was
constituted on 29.3.1995 and the said technical board of officers
submitted its report on 9.4.1995. Thereafter on 20.4.1995, on
examination of the report, a letter was written by the Commanding Works
Engineer to HQ 3 Infantry Division for constituting a court of enquiry.
On 24.4.1995, a court of enquiry was convened and thereafter the court of
enquiry submitted its report on 11.10.1996.
17. According to the counsel appearing for the appellant, when the
vigilance check report was submitted, Commander Works Engineer who
is the person aggrieved came to know that there was a commission of an
offence and therefore period of limitation as envisaged under Section 122
of the Act would commence from that date and when limitation is
computed from the said date, convening of the general court martial on
9.3.1998 was barred by time, as it was beyond the period of three years as
contemplated under Section 122 of the Army Act.
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18. The aforesaid factual position as stated above would indicate that
although a vigilance check report was submitted on 19.12.1994, the
Commanding Works Engineer sought for comments from the appellant
and on receipt of the comments of the appellant some variations were
found while comparing the vigilance report and the comments of the
appellant and therefore, a Technical Board of Officers was required to be
constituted which was accordingly constituted on 29.3.1995. When the
technical board of officers so constituted submitted its report on 9.4.1995,
it could be said that the fact of commission of offence by the appellant
came to be finally recorded, but even thereafter a Court of Enquiry was
convened so as to make an enquiry with regard to the allegation against
the appellant. The Report of the court of enquiry finally proved and
established that the appellant has committed an offence alleged against
him and therefore the knowledge, if any, regarding the commission of the
offence by the authority competent to convene the general court martial
could be said to be on 11.10.1996, when the aforesaid Court of Enquiry
Report was submitted or at the most it could be said that such knowledge
was derived by the authority competent to initiate action of convening the
general court martial on submission of the report by the technical board
of officers which was dated 9.4.1995. If the period of limitation is
computed either from 9.4.1995 or 11.10.1996, the convening of the trial
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by general court martial on 9.3.1998 must be held to be within the period
of limitation as prescribed under Section 122 of the Act.
19. In our considered opinion, the expression ‘person aggrieved by the
offence’ is irrelevant in the facts and circumstances of the present case
and what is relevant is the ‘knowledge of the authority competent to
initiate action’. The aforesaid acts were committed against the
Government and not a natural person. In the facts of the present case no
single person can be said to be aggrieved person individually due to the
act of defrauding the Army. What is applicable to the facts of the case is
the expression when it comes to the knowledge of the competent
authority to initiate action. In coming to the aforesaid conclusion, we are
fortified by a recent decision of this Court in Union of India and Others
Vs. V.N. Singh reported in (2010) 5 SCC 579 wherein it was held thus:-
32….It is only the natural persons who can be hurt, angry, upset or wronged or maltreated, etc. If a government organisation is treated to be an aggrieved person then the second part of Section 122(1)(b) i.e. “when it comes to the knowledge of the competent authority to initiate action” will never come into play as the commission of offence will always be in the knowledge of the authority who is a part of the organisation and who may not be the authority competent to initiate the action. A meaningful reading of the provisions of Section 122(1)(b) makes it absolutely clear that in the case of a government organisation, it will be the date of knowledge of the authority competent to initiate the action, which will determine the question of limitation….
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20. The action contemplated by Section 122 must be the action it seeks
to limit – namely a trial. The power of investigation and trial or the power
to convene a court of inquiry is vested in officers in the chain of
command and not with staff officers. It is therefore clear from Section
122(1)(b) that the expression “person aggrieved” necessarily means a
natural person and what would be relevant is the knowledge of the
competent authority to convene a general court martial against the
appellant who in the present case is the general officer commanding. His
date of knowledge of the commission of offence becomes material as he
is the competent authority to convene a general court martial against the
appellant.
21. Since, the authority competent to initiate action has derived his
knowledge about the commission of the offence on submission of the
report of the Court of Enquiry 11.10.1996 or at the most on submission of
the report by the technical board of officers on 9.4.1995 and the date of
the convening of the trial by general court martial is 9.3.1998, the trial is
not barred by limitation as sought to be submitted by the counsel
appearing for the appellant, and therefore, the submission of the counsel
appearing for the appellant fails and is rejected.
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22. Having held thus so far as the first issue is concerned, let us now
turn to the second issue, which was urged before us. We have very
carefully analysed the scope and applicability of paragraph 449(b) of the
Army Regulation.
23. On consideration of the records placed before us, we find that in
the present case, the General Court Martial, which was held against the
appellant was convened by the general officer commanding who was of
the rank of a Major General. The appellant was a lieutenant Col.,
whereas the commanding officer was Col. R.K. Rana. The General
officer commanding in the case of the appellant was a Major General who
is much higher in rank than the commanding officer and therefore, there
is no violation of paragraph 449(b) of the Army Regulation.
24. Learned counsel appearing for the appellant submitted before us
that here the convening officer of the General Court Martial was his
commanding officer and therefore there was violation of regulation
449(b). The said allegation is found to be factually incorrect. Even
otherwise, the appellant was attached to 603 ASC Battalion, for the
purpose of investigation and progress of the disciplinary case, and
therefore, commanding officer on 603 ASC Battalion became his
commanding officer. It could not be disputed by the counsel appearing
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for the appellant that the said commanding officer is the one who has
filed the charge sheet against the appellant and the appellant has not
objected that the commanding officer 603 ASC Battalion was the
commanding officer. That being the position, there is no violation at all
of Paragraph 449(b) of the Army Regulation.
25. Therefore, all the issues urged by the appellant are found to be
without any merit. Consequently, the appeal has no merit, and is
dismissed, but we leave the parties to bear their own costs.
...........………………………J. [Dr. Mukundakam Sharma]
…...........………….....……..J. [Anil R. Dave]
New Delhi, August 10, 2010
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