STATE OF MEGHALAYA Vs MECKEN SING N. MARAK
Case number: C.A. No.-003471-003471 / 2008
Diary number: 16029 / 2006
Advocates: RANJAN MUKHERJEE Vs
RAJIV MEHTA
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IN THE SUPREME COURT OF INDIA.
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3471 OF 2008 (Arising out of SLP(C) No.13673 of 2006)
STATE OF MEGHALAYA & ORS. ...... APPELLANTS
Versus
MECKEN SINGH N. MARAK ......RESPONDENT
JUDGMENT
J.M. PANCHAL, J.
1. Leave granted.
2. The instant appeal is directed against the
Judgment dated March 7, 2006, rendered by the Division
Bench of the Gauhati High Court in Writ Appeal No.282 of
2002 whereby the decision of the learned Single Judge dated
October 5, 2002 passed in Civil Rule No.4048 of 1996,
upholding the order of the Competent Authority, removing the
respondent from service, is set aside and the matter is
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2 remanded to the appellate authority, namely, the Inspector
General of Police to consider and inflict appropriate
punishment, short of removal from service, commensurate
with the gravity of the proven misconduct.
3. The relevant facts emerging from the record of the
case are as under. In the year 1967 the respondent was
appointed as police constable by the Home Department,
Government of Meghalaya. During the course of time he was
promoted to the post of Sub-Inspector of police and posted as
Armed Branch Sub-Inspector, 2nd Meghalaya Police Battalion
at Goeragre. On May 5, 1995 he was directed to go to Shillong
along with BNC Clyforth Sangma to disburse the pay for the
month of April 1995 to the Bn personnel posted at Shillong.
One 0.38 bore revolver bearing Number 787735 and 12
rounds of 0.38 ammunition were also issued to him for the
purpose. He was specifically instructed to proceed to Shillong
in a vehicle belonging to the department with other police
personnel who were going to Shillong on platoon transfer with
their arms and ammunition. The respondent was further
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3 instructed to come back to Goeragre from Shillong in the same
vehicle after the disbursement of pay etc. with other personnel
who were to come back to Goeragre with their arms and
ammunition. The respondent, in the company of Clyforth
Sangma left Bn Headquarters in the morning of May 5, 1995
by Unit’s vehicle No.ML-02 1038 at about 8.30 AM and arrived
at Shillong at about 8.00 PM. On arrival at Shillong, the
respondent began to disburse the pay. He also spent the
whole next day in disbursing the rest of the pay. An amount
of Rs.17,314/- could not be disbursed by him and he was
supposed to deposit the same with the competent authority at
the Headquarters. The respondent permitted Clyforth Sangma
to visit his wife who was not feeling well and, therefore, in the
morning of May 7, 1995 Clyforth Sangma left for his village
Rajasimla and returned back to Bn Headquarters on May 9,
1995.
4. The respondent disobeyed the instructions given to
him to come back to Bn Headquarters in the vehicle in which
he had gone to Shillong. Instead he met and instructed BNC
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4 737 Emmanual Jalong to prepare to leave for Bn
Headquarters by night bus. On May 7, 1995 in the evening at
about 4.30 p.m. he left the camp for the M.T.C. Bus Station.
At the bus station he did not see the constables who were
supposed to travel with him. Presuming that they must have
proceeded in another bus, the respondent boarded the MTC
bus No.ML-03-0099 bound for Tura. He was seated in Seat
No.22. There was a passenger in the seat next to him on Seat
No.21. At Jorabat the bus stopped where the respondent took
dinner. After the bus resumed its onward journey for Tura,
his co-passenger in Seat No.21 started chatting with him. The
co-passenger took out a packet of biscuit and offered biscuits
to the respondent. The respondent accepted the biscuits and
after eating the biscuit he dosed off. When he woke up, the
bus had reached somewhere near Anogri. He made enquiry
about his belongings and found that his revolver with
ammunition and pouch containing an amount of Rs.17,314/-,
which was undisbursed pay were missing. He also realized
that his co-passenger in seat No.21 was not around.
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5 5. When he reached Goeragre he looked for his
belongings again but could not find them. He then left for his
residence. After sleeping for some time he woke up and went
to Tura with the intention of searching the bus once again. He
met the Depot Manager who informed that the bus had left for
Nanggalbibra and would return only in the evening.
Therefore, he came back to his residence and went to the
Commandant’s office at 10.00 P.M. to inform him about the
loss of his revolver and money. When he reached the office of
the Commandant, too many people were present in the office
and, therefore, he could inform the Commandant about the
incident in question at about 12.00 P.M.
6. On receipt of the information from the appellant,
Respondent No.3 who is the Commandant of the Battalion
forwarded his report on May 8, 1995 to Tura Police Station for
registering a case and accordingly a case was registered at
Tura Police Station under the provisions of the Indian Penal
Code. On May 12, 1995, the respondent was suspended from
service pending enquiry for loss of Rs.17,314/- and service
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6 revolver with ammunition. A preliminary enquiry was held
with regard to the matter and thereafter the competent
authority decided to take steps to initiate a regular
departmental enquiry against the respondent. Accordingly,
the respondent was served with statement of charges and
called upon to offer his explanation. He offered his
explanation which was not found to be satisfactory by the
competent authority. The competent authority thereafter
appointed Inquiry Officer to conduct departmental inquiry
against the appellant.
7. During the course of departmental enquiry several
witnesses were examined in respect of the charges leveled
against the respondent. The respondent had also examined
his witnesses. At the conclusion of the departmental enquiry
the enquiry officer submitted report to the competent
authority stating that the charges framed against the
respondent were duly proved. On careful consideration of the
report as well as records, the competent authority tentatively
agreed with the findings of the enquiry officer. The competent
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7 authority forwarded a copy of the report of the enquiry officer
to the respondent along with letter dated September 18, 1995,
and called upon him to show cause as to why he should not
be discharged from serviced. On receipt of the show cause
notice, the respondent submitted his explanation. The
competent authority by an order dated January 1, 1996,
removed the respondent from service. Feeling aggrieved, the
respondent preferred an appeal before the Deputy Inspector
General of Police, Western Range, Tura as provided by Rule 66
of the Assam Police Manual - Part III. The Inspector General
of Police (Training) dismissed the appeal by an order dated
May 13, 1996. Thereupon the respondent invoked extra
ordinary jurisdiction of the High court under Article 226 of the
Constitution by filing Civil Rule No.4048 of 1996. The learned
Single Judge of the Gauhati High Court dismissed the petition
by order dated October 5, 2002. Aggrieved by the judgment
delivered by the learned Single Judge, the respondent
preferred an appeal before the Division Bench of the Gauhati
High Court. The Division Bench upheld the finding recorded
by the learned Single Judge that misconduct by the
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8 respondent was satisfactorily proved. However, the Division
Bench was of the view that the version of the respondent that
he had to travel by Meghalaya State Road Transport
Corporation night bus and lost his consciousness after taking
sweets offered by co-passenger was a mitigating circumstance
and, therefore, the punishment of removal from service
imposed on him was not commensurate with the gravity of the
proven misconduct. In view of the said conclusion the
Division Bench has set aside the order removing the
respondent from service and remitted the matter to the
appellate authority, namely, the Inspector General of Police to
consider and inflict appropriate punishment, short of removal
from service, commensurate with the gravity of the proven
misconduct of the respondent, by the impugned judgment,
giving rise to the instant appeal.
8. 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 instant appeal.
The competent authority as well as the first appellate
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9 authority have concluded that grave misconduct committed by
the respondent is satisfactorily proved. The said finding is
upheld by the learned Single Judge of the Gauhati High Court
while deciding the petition filed by the respondent under
Article 226 of the Constitution. On re-appreciation of evidence
adduced, during the course of the departmental inquiry
initiated against the respondent, the Division Bench has also
recorded a finding of fact that the respondent had committed
serious misconduct. The said finding is a finding of fact which
is not liable to be interfered with in the instant appeal.
9. The next question which falls for consideration is
whether the competent authority was justified in removing the
respondent from service and whether the Division Bench of
the High Court was right in remitting the matter to the
Appellate Authority for passing appropriate order of
punishment short of removal. The record would indicate that
the respondent was a senior police officer. He was instructed
by his Commandant to go to Shillong to disburse the pay in a
vehicle belonging to the department and along with him
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10 another police officer was also deputed for safe carriage of pay
to be disbursed to the Bn personal posted at Shillong.
Further, the respondent was issued 0.38 bore revolver with 12
rounds. It is an admitted position that the respondent was
instructed to come back to Bn headquarters by the vehicle of
the department along with other police personnel but the
respondent disobeyed the instructions and traveled to Bn
headquarters in a bus wherein not only he lost cash of
Rs.17,314/- but also his service revolver with 12 rounds of
ammunition. Under the circumstances the question arises
whether the Division Bench of the High Court was justified in
setting aside the order of removal of the respondent from
service and remitting the matter to the appellate authority,
namely, the Inspector General of Police to consider the
question of imposition of appropriate punishment, short of
removal from service, commensurate with the gravity of the
proven misconduct of the respondent. A court or a tribunal
while dealing with the quantum of punishment has to record
reasons as to why it is felt that the punishment is not
commensurate with the proved charges. In the matter of
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11 imposition of sentence, the scope for interference is very
limited and restricted to exceptional cases. The jurisdiction of
High Court, to interfere with the quantum of punishment is
limited and cannot be exercised without sufficient reasons.
The High Court, although has jurisdiction in appropriate case,
to consider the question in regard to the quantum of
punishment, but it has a limited role to play. It is now well
settled that the High Courts, in exercise of powers under
Article 226, do not interfere with the quantum of punishment
unless there exist sufficient reasons therefor. The
punishment imposed by the disciplinary authority or the
Appellate Authority unless shocking to the conscience of the
court, cannot be subjected to judicial review. In the
impugned order of the High Court no reasons whatsoever have
been indicated as to why the punishment was considered
disproportionate. Failure to give reasons amounts to denial of
justice. The mere statement that it is disproportionate would
not suffice. While considering the question of proportionality
of sentence imposed on a delinquent at the conclusion of
departmental inquiry, the court should also take into
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12 consideration, the mental set up of the delinquent, the type of
duty to be performed by him and similar relevant
circumstances which go into the decision making process. If
the charged employee holds the position of trust where
honesty and integrity are in-built requirements of functioning,
it would not be proper to deal with the matter leniently.
Misconduct, in such cases has to be dealt with iron hands.
The respondent belonged to a disciplined force. He was
supposed to carry out instructions given to him by his
superior. Not only he flouted the instructions but conducted
himself in such a manner that he caused loss of part of pay to
be deposited with the exchequer and loss of service revolver
with ammunition which could be misused. When a statute
gives discretion to the administrator to take a decision, the
scope of judicial review would remain limited. The proved
charges clearly established that the respondent, who was a
police officer failed to discharge his duties with utmost
integrity, honesty, devotion and diligence and his acts were
prejudicial to the exchequer and society. Even in cases where
the punishment imposed by the disciplinary authority is found
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13 to be shocking to the conscience of the court, normally the
disciplinary authority or the Appellate Authority should be
directed to reconsider the question of imposition of penalty.
The High Court in this case, has not only interfered with the
punishment imposed by the disciplinary authority in a routine
manner but overstepped its jurisdiction by directing the
Appellate Authority to impose any other punishment short of
removal. By fettering the discretion of the Appellate Authority
to impose appropriate punishment for serious misconducts
committed by the respondent, the High Court totally
misdirected itself while exercising jurisdiction under Article
226. Judged in this background, the conclusion of the
Division Bench of the High Court cannot be regarded as
proper at all. The High Court has interfered with the
punishment imposed by the competent authority in a casual
manner and, therefore, the appeal will have to be accepted.
10. For the foregoing reasons the appeal succeeds. The
Judgment rendered by the Division Bench of the Gauhati High
Court dated March 7, 2006 delivered in Writ appeal No.282 of
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14 2006 setting aside the order removing the respondent from
service is quashed. The direction given by the Division Bench
to the appellate authority, namely, the Inspector General of
Police to consider and inflict punishment, short of removal
from service, commensurate with the gravity of the proven
misconduct of the respondent is set aside. The order passed
by the competent authority removing the respondent from
service is restored. The appeal is accordingly allowed. There
shall be no order as to costs.
......................................J. (ALTAMAS KABIR)
......................................J. (J.M. PANCHAL)
NEW DELHI; MAY 09, 2008.