SARBDEEP SINGH VIRK Vs STATE OF PUNJAB .
Case number: C.A. No.-003649-003649 / 2008
Diary number: 13323 / 2008
Advocates: Vs
AJAY PAL
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2008 (Arising out of S.L.P. (C) No. 12440 of 2008)
Sarbdeep Singh Virk … Appellants
Versus
The State of Punjab and others … Respondents
J U D G M E N T
J.M. PANCHAL, J.
1. Leave granted.
2. The instant appeal is directed against interim order
dated April 25, 2008, rendered by the Division
Bench of the High Court of Punjab and Haryana at
Chandigarh in CWP No. 6821-CAT of 2008 staying
the order dated April 3, 2008 passed by the Central
Administrative Tribunal, Chandigarh Bench in
Original Application No. 692-CH of 2007 (1) holding
that the repatriation of the appellant to the State
of Maharashtra under order of Union of India dated
April 10, 2007 as also his joining in his parent
cadre under the State of Maharashtra is valid, (2)
quashing the order of suspension dated April 4,
2007 as well as holding that final authority to take
disciplinary action after termination/expiry of the
period of deputation vests with the Central
Government and (3) directing the State of Punjab to
remit the entire matter relating to the disciplinary
proceedings against the appellant to the Central
Government for taking a final decision.
3. The appellant is a 1970 batch IPS Officer of
Maharashtra cadre. In the year 1984 he was
2
specially sent to Punjab to combat militancy. It is
the case of the appellant that the single minded
devotion to get the State of Punjab free from
militancy bore fruits and today the State has
become one of the most peaceful and prosperous
States in India. The appellant was promoted as
Director General of Police, Punjab, and he took
several measures for public good. He issued several
instructions to the police force such as (i) not to
accept Diwali gifts, (ii) not to heed to any political
interference and follow the rule book (iii) not to bow
to pressures in cases of land grabbing even if
political leaders were involved, (iv) to adopt a
professional attitude, etc. According to him
because of his commitment to duty he earned wrath
of certain sections of politicians and, therefore, false
and frivolous allegations were leveled against him
by the respondent Nos. 5 and 7. After the formation
of new Government the respondent Nos. 5 and 7
requested through proper channel for pre-mature
3
termination of the repatriation of the appellant. The
appellant also sought pre-mature termination of
repatriation. The Government of Punjab did not
object to the request of the appellant for pre-mature
termination of his repatriation. On March 23, 2007
a First Information Report being FIR No. 98 of 2007
was lodged in which one Vijay Pal Singh was named
as an accused. It is the case of the respondent that
during police interrogation, said Vijay Pal Singh
allegedly stated that he had purchased some land
for the appellant. On March 23, 2007 the
investigating agency had moved an application
before the competent court seeking discharge of
accused Vijay Pal Singh from FIR No. 98 of 2007.
On the basis of the statement made by Vijay Pal
Singh during his interrogation, a departmental
inquiry was sought to be initiated against the
appellant and the appellant was placed under
suspension by order dated April 4, 2007.
Apprehending arrest in a false case the appellant
4
moved an application seeking anticipatory bail with
reference to FIR No. 98 of 2007. On notice being
served, the Investigating Officer made a statement
before the court that the appellant was not required
with reference to the said case. The appellant
moved Criminal Miscellaneous case No. 54610-M of
2007 seeking transfer of investigation of the
criminal case to CBI. The respondent State again
made a statement on January 16, 2008 that the
appellant was not required in connection with FIR
No. 98 of 2007. The appellant was served with
article of charges. Meanwhile, the Government of
Maharashtra gave its no objection certificate to the
Central Government for pre-mature termination of
repatriation of the appellant. The Government of
Maharashtra also sent a copy of letter dated March
28, 2007 to the Government of Punjab, but no
objection was raised by the Government of Punjab.
For the first time on April 12, 2007 the Government
of Punjab wrote to the Central Government that by
5
an order dated April 4, 2007, issued by the
Principal Secretary to the Government of Punjab,
the appellant was put under suspension. The
Central Government, by an order dated April 10,
2007, ordered pre-mature termination of the
repatriation of the appellant from Punjab to his
parent cadre Maharashtra. The order dated April
10, 2007 was neither reviewed nor recalled and is
still in force. On April 12, 2007 the Government of
Punjab raised an objection to the pre-mature
termination of the repatriation of the appellant from
Punjab to Maharashtra on the ground of his alleged
suspension from service by order dated April 4,
2007. A case of possession of disproportionate
assets was registered by the Punjab Vigilance
Bureau against the appellant and he was arrested
on September 9, 2007. Before effecting arrest of the
appellant neither the Delhi Police nor the
Maharashtra Government nor the Central
Government was informed. Before registration of
6
the said case no explanation or comment was
sought for from the appellant. As the appellant was
of the opinion that order suspending him as well as
registering a case against him for possessing
disproportionate assets were illegal, he moved
Central Administrative Tribunal, Chandigarh Bench
for quashing of those orders. The Tribunal, by
order dated April 3, 2008, partly allowed the
Original Application moved by the appellant and
held that his repatriation to the State of
Maharashtra under order of Union of India dated
April 10, 2007 as well as his joining parent cadre
under the State of Maharashtra was valid. The
Tribunal further held that the order of suspension
dated April 4, 2007 was bad in law and quashed the
same. It was also held by the Tribunal that final
authority to take disciplinary action after
termination/expiry of the period of deputation was
the Central Government and directed the State of
Punjab to remit the entire matter relating to the
7
disciplinary proceedings initiated against the
appellant to the Central Government for taking a
final decision.
4. Feeling aggrieved by the above mentioned findings
and directions given by the Tribunal, the State of
Punjab has invoked extraordinary jurisdiction of the
High Court under Article 226 of the Constitution of
India by filing CWP No. 6821-CAT of 2008. The
High Court of Punjab and Haryana, by order dated
April 25, 2008, has stayed the operation of the
order dated April 3, 2007 passed by the Central
Administrative Tribunal, Chandigarh Bench,
Chandigarh, in Original Application No. 692-CH of
2007, giving rise to the instant appeal.
5. This Court has heard the learned counsel for the
parties at length and in great detail. This Court has
also considered the documents forming part of the
appeal.
8
6. As noticed earlier the Union Government, by order
dated April 10, 2007, has repatriated the appellant
to the State of Maharashtra whereas the order of
suspension dated April 4, 2007 is quashed by the
Tribunal. Prima facie this Court is of the opinion
that after termination/ expiry of the period of
deputation the final authority to take disciplinary
action against the appellant would be the Central
Government. The respondent No. 3 herein, i.e., the
State of Maharashtra had filed written statement
before the Central Administrative Tribunal. In the
said written statement it was mentioned that the
appellant had reported for duty in the State of
Maharashtra on April 27, 2007 and was allowed to
join the duties in his parent cadre after his
repatriation to Maharashtra by the Central
Government. It was further mentioned in the reply
that the appellant had joined the Government of
Maharashtra on April 27, 2007 and as no post in
the rank of Director General of Police was vacant he
9
was made to wait compulsorily. The statements
made by the State of Maharashtra in its written
statement filed before the Central Administrative
Tribunal are reiterated before this Court by the
learned counsel for the State of Maharashtra. As
the appellant has already joined duties in parent
cadre pursuant to the order issued by the Central
Government, this Court is of the opinion that the
High Court was not justified in staying the
declaration made by the Tribunal that repatriation
of the appellant from the State of Punjab to the
State of Maharashtra was valid. The order dated
April 10, 2007 repatriating the appellant to the
State of Maharashtra will have to be given effect
notwithstanding the order of suspension dated April
4, 2007. The declaration made by the Tribunal that
the Central Government is competent to take
disciplinary action against the appellant and
directing the State of Punjab to remit the entire
matter relating to the disciplinary proceedings
10
initiated against the appellant to the Central
Government should not have been stayed by the
High Court.
7. On the facts and in the circumstances of the case
this Court is of the opinion that the interim order
dated April 25, 2008, passed by the High Court of
Punjab and Haryana in CWP No. 6821-CAT of 2008,
deserves to be modified by clarifying that it would
be open to the State of Maharashtra to give posting
to the appellant on his repatriation to the State of
Maharashtra from the State of Punjab.
8. For the foregoing reasons the appeal partly
succeeds. It is clarified that in view of repatriation
of the appellant to the State of Maharashtra under
order dated April 10, 2007 of the Union of India it
would be open to the State of Maharashtra to give
posting to the appellant as Director General of
Police. This Court is informed by the learned
counsel for the parties that CWP No. 6821-CAT of
11
2008, filed by the State of Punjab, is listed for final
disposal before the High Court of Punjab and
Haryana at Chandigarh on May 21, 2008. Having
regard to the facts of the case the High Court of
Punjab and Haryana is requested to dispose of CWP
No. 6821-CAT of 2008 finally on or before May 31,
2008. The appeal is allowed to the extent indicated
hereinabove.
9. There shall be no order as to costs.
……….………………J. [Tarun Chatterjee]
…………………….…J. [J.M. Panchal]
New Delhi; May 16, 2008.
12