B.S. Chauhan, J.@mdashThe present writ petition has been preferred by the petitioner, Who is a member of the U.P. Higher Judicial Service, for quashing the communications dated 03.12.1999 and 22.04.2000 by which a major punishment of withholding two annual grade increments with cumulative effect has been Imposed and the review petition preferred by the petitioner has been rejected,
2. The High Court was apprised of certain allegations against the petitioner through a complaint dated 10th July, 1996 by one Jagdev Singh levelling charges of judicial dishonesty against the petitioner and to substantiate the complaint, the details of the proceedings in Bail Application No. 855 of 1995 arising out of Case Crime No. 180 of 1995 registered at P.S. Nawabad, District Jhansi for offences under Sections 302, 307, 504, I.P.C. (S.T. No. 132 of 1996, State v. Ram Pal Singh) were furnished. It was stated therein that the petitioner entertained the bail application of the accused Ram Pal Singh in the said criminal trial and the said bail application was allowed after allegedly accepting Rs. 80,000/- as illegal gratification. The complaint was remitted to the District Judge, Jhansi for his comments thereof, who vide his letter dated 07.05.1997, submitted a detailed report. Upon a perusal of the said report by the then Hon''ble Inspecting Judge, Jhansi, the matter was recommended before the Administrative Committee for holding a regular departmental/disciplinary enquiry against the petitioner and a recommendation, was also made for placing him under suspension pending enquiry.
3. The Administrative Committee of the High Court resolved to Initiate disciplinary proceedings against the petitioner vide resolution dated 19.12.1997 and consequent thereto, a charge sheet dated 30.03.1998 was served on him specifying the allegations in respect of grant of bail in the case, referred to hereinabove. The charge sheet specified clearly that once the bail applications of the accused had been rejected twice on previous occasion on merit by the Sessions Court and the 3rd bail application had been dismissed as not pressed, then in these circumstances, entertaining the 4th bail application was a gross failure on the part of the petitioner to adherence to judicial discipline.
4. The petitioner submitted his reply to the charge sheet on 17.04.1998, where after the enquiry proceeded. The witnesses were examined, four in support of prosecution and two in defence, on behalf of the petitioner. The Hon''ble Judge, who held the enquiry, submitted his report on 6th March, 1999 recording his opinion clearly that the bail was granted in utter disregard of judicial norms and appeared to be based on extraneous consideration and with oblique motive. The officer was found to have failed to maintain absolute integrity and devotion to duty and thus guilty of misconduct within the meaning of Rule 3 of the U.P. Government Servants Conduct Rules, 1956. A copy of the enquiry report was furnished to the petitioner who submitted his comments thereon on 3rd June, 1999, which was placed before the Administrative Committee in its meeting on 20.08.1999. The Administrative Committee accepted the report of the enquiry and resolved that the matter be placed before the Full Court.
5. The Full Court in its resolution dated 20.11.1999, after due deliberations, accepted the enquiry report but while imposing the punishment, awarded only withholding of two annual grade increments with cumulative effect. The said decision was communicated to the petitioner on 03.12.1999 against which a review was preferred by the petitioner on 14.03.2000, which was also rejected by the Full Court in its meeting held on 09.04.2000. Being aggrieved, petitioner filed the present petition. It came for hearing on 03.10.2005 and learned Counsel for the parties were heard at length.
6. Shri Govind Saran, learned Counsel for the petitioner submits that the petitioner was well within his jurisdiction to pass the order on the 4th bail application and even if the same was erroneous, it was a case of judicial review which could have been rectified and corrected in proceedings before a higher Court. According to him, the charge against the petitioner was not of such a grave nature so as to warrant the initiation of disciplinary proceedings against him.
7. Shri K.R. Sirohi, learned Counsel for the High Court, on the other hand, submitted that there was no bar in law which could prevent the High Court from initiating disciplinary proceedings, even if the bail orders granted by the petitioner could be corrected in appeal or revision. The proceedings had been initiated as the conduct of the petitioner reflected on his efficiency, reputation and integrity. It had been further urged that the petitioner mis-conducted himself in a manner which demonstrated complete defiance of Judicial discipline inasmuch as the grounds taken for entertaining and allowing the 4th bail application were not at all available keeping in view the earlier applications to the same effect having been rejected and more so, after the complainant mentioned before the officer that a transfer application had already been moved before the learned District Judge. The petition was devoid of merit and was, thus, liable to be dismissed.
8. We perused the original records of the enquiry as well as of the proceedings of the Administrative Committee and the Full Court, which were produced before us by Shri Sirohi. We considered the rival submissions made by learned Counsel for the parties and perused the documents on record of the writ petition.
9. The contention on behalf of the petitioner that the orders passed by him, which were subject matter of the charge, were only acts of judicial error, has to be dealt with first. A perusal of the statement of witnesses and the conclusions drawn by the Hon''ble Inquiry Judge, demonstrate that the petitioner deliberately and knowingly, for ulterior motive, entertained and allowed the 4th bail application of the accused in respect of an incident which was a broad day light murder within the precincts of the District panchayat Bhawan, situate next to the Collectorate Compound, Jhansi and which is not only witnessed by individuals but was also supported by the dying-declaration of the ''deceased persons which were recorded at the Medical College, Jhansi by the Tohsildar-Magistrate before they succumbed to their injuries In hospital. It is needless to reproduce the excerpts of the inquiry report which substantiates the charge. The Administrative Committee as well as the Full Court approved the said enquiry report without any reservation. In these circumstances, the contention of the petitioner that there was no necessity of holding disciplinary proceedings cannot be accepted. The officer has been found to have acted totally in bad faith which reflects his reputation and integrity. It also demonstrates his lack of devotion to duty and to say the least, it clearly amounts to acting in a defiant manner in an undeterred and unhesitating attitude.
10. In re,
11. In
12. The Apex Court has consistently held that even if an order can be corrected on judicial side, the same can be subject matter of scrutiny by initiating disciplinary proceedings in the event it is found that the officer has not acted in good faith. (Vide
13. In
14. In M.H. Devendrappa v. The Karnataka State Small Industries Development Corporation AIR 1998 SC 1064, the Hon''ble Supreme Court ruled that any action of an employee which is detrimental to the prestige of the institution or employment, would amount to misconduct.
15. In High Court of Judicature at
Since the respondent is a judicial officer and the maintenance of discipline in the judicial service is a paramount matter and since the acceptability of the judgment depends upon the credibility of the conduct, honesty/ Integrity and character of the officer and since the confidence of the litigant public gets affected or shaken by the lack of integrity and character of the judicial officer, we think that imposition of penalty of dismissal from service is well justified.
16. This Court in Ram Chandra Shukla v. State of U.P. and Ors. (2002) 1 ALR 138 held that the case of judicial officers has to be examined in the light of a different: standard that of other administrative officers. There is much requirement of credibility of the conduct and integrity of judicial officers.
17. In High Court of
The lymph nodes (cancerous cells) of corruption constantly keep creeping into the vital veins of the judiciary and the need to stem it out by judicial surgery lies on the judiciary itself by its self-imposed or corrective measures or disciplinary action under the doctrine of control enshrined in Articles 235, 124(6) of the Constitution. It would, therefore, be necessary that . there should be constant vigil by the High Court concerned on its subordinate judiciary and self-introspection.
When such a constitutional function was exercised by the administrative side of the High Court any judicial review thereon should have been made not only with great care and circumspection, but confining strictly to the parameters set by this Court in the aforesaid decisions.---
18. In
19. In
20. In
Today, the. judiciary is the repository of public faith. It is the trustee of the people. It is the last hope of the people. After every knock of all the doors fail people approach the judiciary as a last resort.. It is the only temple worshipped by every citizen of this nation, regardless of religion, caste, sex or place of birth because of the power he wields. A Judge is being judged with more strictness than others. Integrity Is the hallmark of judicial discipline, apart from others. It is high time the judiciary must take utmost: care to see that the temple of justice does not crack from inside which will lead to a catastrophe in the justice delivery system resulting in the failure of public confidence in the system. We must remember woodpeckers Inside pose larger threat than the storm outside.
21. Thus, in view of the above, it is evident that in spite of the fact that an order can be corrected in appellate/revisional jurisdiction but if the order smacks of any corrupt motive or reflects on the integrity of the judicial officer, domestic enquiry can be held.
22. Coming to the circumstances which cast serious doubts on the integrity of the petitioner, it is evident that in the instant case, there was a complaint against the petitioner by the complainant Jagdev Singh, that the bail application of the accused Ram Pal was allowed by the petitioner after accepting illegal gratification to the tune of Rs. 80,000/- and ignoring the request of the complainant not to hear the bail application as he had already moved the transfer application before the learned District Judge. According to the said complainant, transfer application had been moved on 22nd of June, 1996 at 6.30 a.m., as it was the summer morning Court and the bail was granted to the accused Ram Pal at about 9.45 a.m. Though the same was listed for hearing at 10 a.m. In the transfer application it was alleged that Rs. 80,000/- had already been paid to the petitioner. The complainant was examined as P.W. 1 before the Hon''ble Inquiry Judge, wherein, he deposed that his brother Yuddhveer and Devendra were murdered in the compound of Zila Parisad Office on 22.5.1995 at 10.30 a.m., and at the time of the incident, he was present there. Petitioner allowed the 4th bail application accepting Rs. 80,000/- as illegal gratification. The said amount had been withdrawn by the father of the accused Ram Pal from the Bank one day before. He was cross-examined by the petitioner. Other witnesses were also examined by both the sides, and after holding the inquiry in accordance with law, the Inquiry report dated 6.3.1999. (Annex. 15) was submitted. The inquiry report runs to 25 pages, and the Hon''ble Inquiry judge has dealt with each and every factual and legal issue involved therein, and it; has been observed that a double murder had been committed in a broad day light, in the compound of the Zila Parishad Office, Jhansi. Two bail applications filed by the accused Ram Pal had already been rejected. Third bail application was rejected as not pressed, and the 4th bail application was entertained and allowed by the petitioner in spite of the objection of the complainant and pendency of the transfer application, filed before the learned District Judge, Jhansi. After assessing the entire evidence, the Hon''ble Inquiry Judge recorded finding that there was no direct evidence to support: the allegation of acceptance of illegal gratification, "however, in such matters, there cannot be any direct evidence regarding the payment of money." But, taking into consideration the facts of the "present case, In which such heinous and daring offence had been committed In broad day light and two persons were shot in a crowded area next to the Collectorate at Jhansi and the accused were named in the F.I.R., as well as in the dying declarations, and their bail applications having been considered and rejected twice on merits by the respective Courts, the third bail application granted by the charged Officer in utter disregard to the judicial norms and on insufficient grounds appears to be based on extraneous consideration and with oblique motive. The charge against the officer is thus proved".
23. The inquiry report was considered by the Administrative Committee of this Court in its meeting dated 20.8.1999 when it was resolved that the matter be placed before the Full Court. The Full Court after considering the inquiry report as well as the comments made by the petitioner resolved to accept the report, and imposed the punishment of withholding two increments with cumulative effect. As the Administrative Committee as well as the Full Court had accepted the inquiry report and found the petitioner guilty of the charge levelled against him, there is no scope for interference on this Issue, particularly, when the findings of fact recorded by the Hon''ble Inquiry Judge have been accepted by the Court. The scope of judicial review can be merely against the process of decision making and not the decision itself.
24. It is not the grievance of the petitioner that he had not been given a fair opportunity to defend himself or the inquiry was conducted in violation of any of the principles of natural justice.
25. In view of the above, we do not see any reason whatsoever to Interfere with the findings of fact recorded by the Hont''ble Inquiry Judge and accepted by the Administrative Committee as well as by the Full Court, by not only imposing the punishment but also rejecting his application for review.
26. With regard to the procedure adopted by the Full Court for having entertained a review petition on behalf of the petitioner, this Court finds that there was absolutely no scope for entertaining a review petition as such, a petition is not entertainable under the Rules. The procedure of domestic enquiry end the imposition of punishment is quasi judicial function. (Vide Constitution Bench judgments of the Hon''ble Apex Court in
27. In Harbhajan Singh v. Karam Singh and Ors AIR 1966 SC 641, the Hon''ble Apex Court has held that in absence of any provision in the Act granting express power of review, it is manifest that review could not be made. (Vide
28. While deciding the said case in Harbhajan Singh (Supra), the Hon''ble Supreme Court placed reliance on a large number of judgments, particularly in Drew and Anr v. Willis Ex. Parte Martin 1891 (1) QB 450; Hession v. Jones 1914 (2) KB 421; in Re: St. Nazaire Company (1879) 12 Ch. D. 88; and Baijnath Ramgoyanka v. Nand Kumar Singh 14 Indian Appeal 54 (PC), wherein It had categorically been held that the power of setting-aside an order, which has been made after hearing the arguments, does not lie unless it is given by the Statute. The Court, under the Statute, cannot review an order deliberately made after argument and entertain a fresh argument upon it with a view to ultimately confirming or reversing it.
29. Therefore, in view of the aforesaid settled legal proposition it can be summarized that in absence of any statutory provision providing for review, entertaining an application for review or under the garb of clarification/modification/correction is not permissible.
30. In High Court of Madhya Pradesh v. Mahesh Prakash AIR 1994 SC 2599, the Hon''ble Supreme Court dealt with the similar issue and held as under:-
Unless there is clear indication that there has been a misinterpretation of a legal position, it is undesirable and unsafe for one Full Court to revise the decision taken by an earlier Full Court.
31. Even if the order impugned is treated to be purely an administrative order, the position remained the same. More so, review of an administrative order is not permissible unless the order is shown to have been based on irrelevant grounds, totally unjust or contrary to law, or the order was prejudicial to a party and had been passed without giving opportunity of hearing provided under the Statute/Rules etc. The Full Court vide its Resolution dated 6.1.1990 provided that representation against the decision of the Full Court shall not be maintainable.
32. A Full Bench of Delhi High Court in K.R. Raghavan v. Union of India and Ors. (1979) 2 SLR 478 examined the scope of review of an administrative order and held that the same can be reviewed (i) if it is based on irrelevant ground, (ii) it is unjust, and/or (iii) it is contrary to law.
33. In
34. Rule 34 of the U.P. Higher judicial Service Rules, 1975 provides for regulation of matters not specifically covered by the said Rules or by said orders in respect of the members of the said service by the regulations and orders applicable generally to the government servants serving In connection with the affairs of the State of Uttar Pradesh.
35. The U.P. Government Servant (Discipline and Appeal) Rues, 1999 provide for a detailed procedure of holding the disciplinary proceedings and imposition of punishment. The Rule 11 provides for appeal; Rule 13 provides for revision before the Government; and Rule 14 provides for a power of review by the Government. As the matter of imposition of punishment is being considered by the High Court itself, and the Government has no say in this matter except passing the order of termination or removal of the judicial officer, the said provisions are not attracted in case of judicial officers. The provisions providing for review etc. do not apply to the judicial officers.
36. Thus, in view of the above, we are of the considered opinion that the memorial sent by the petitioner was not maintainable in view of the Full Court''s resolution dated 6.1.1990. Even in the absence of such a resolution, the memorial was not maintainable because review of an order passed on the administrative side was maintainable only in exceptional circumstances where the authorities failed to consider the material facts.
37. Be that as it may, this Court has entertained the review application and rejected it. Thus, the grievance of the petitioner explaining the report of the Hon''ble Enquiry Judge as well as the imposition of punishment stood finalised.
38. In a case like the one in hand, the Court can review only the "decision making procedure" and not the "decision" of the authority. The Court, not being a Court of Appeal, is not competent to substitute its own view on factual aspects of the case.
39. There is also a very little scope of judicial review on the quantum of punishment, and it has always been held that the Court can review to correct errors of law or fundamental procedural requirements, which may lead to manifest injustice and can interfere with the impugned order in "exceptional circumstances".
40. In judicial review, the Court "has no power to trench on the jurisdiction to appreciate the evidence and to arrive at its own conclusion. Judicial review is hot an appeal from a decision but a review of the manner in which the decision is made. It is meant to ensure that the delinquent receives fair treatment and not to ensure that the conclusion, which the authority reaches, is necessarily correct in the view of the Court or the Tribunal. When the conclusion reaches by the authority is based on evidence, the Court or the Tribunal is devoid of power to re-appreciate the evidence and would come to its own conclusion on the. proved charges. The only consideration the Court/Tribunal has, in its judicial review, is to consider whether the conclusion is based on the evidence on record that support the finding, or whether the conclusion is based on no evidence.
41. In
42. Similarly, in
It is equally well settled that where a quasi-judicial Tribunal or arbitrator records findings based on no legal evidence and the findings are either his ipse dixit or based on conjectures and surmises, the enquiry suffers from the additional infirmity of non- application of mind and stands vitiated.... Viewed from either angle, the conclusion of the Inquiry Officer...are wholly perverse and hence unsustainable. The High Court, in our opinion, was clearly in error in declining to examine the contention that the findings were perverse on the short, specious and wholly untenable ground that the matter depends on appraisal of evidence. Between appraisal of evidence and total lack of evidence, there is an appreciable difference which could never be lost sight of and the High Court ought not to have short-circuited the writ petition.
43. In
We will have to bear in mind the rule that the Court while exercising writ jurisdiction will not reverse a finding of the inquiring authority on the ground that the evidence adduced before it is insufficient. If there is some evidence to reasonably support the conclusion of the inquiring authority, it is not the function of the Court to review the evidence and to arrive at its own independent finding. The inquiring authority is the sole judge of the fact so long as there is some legal evidence to substantiate the finding and the adequacy or reliability of the evidence is not a matter which can be permitted to be canvassed before the Court in writ proceedings.
44. The next question which deserves attention is the issue of interference on the quantum of punishment. The same has been considered by the Hon''ble Supreme Court in a catena of judgments, and it was held that if the punishment awarded is disproportionate to the gravity of the misconduct, it would be arbitrary, and thus, would violate the mandate of Article 14 of the Constitution. (Vide
45. In Ranjeet Thakur (supra), the Hon''ble Apex Court observed as under:-
But the sentence has to suit the offence and the offender. It should not be vindictive or unduly harsh. It should not be so disproportionate to the offence as to shock the conscience and amount in itself to conclusive evidence of bias. The doctrine of proportionality, as part of the concept of judicial review, would ensure that even on the aspect, which is otherwise, within the exclusive province of the Court Martial, if the decision of the Court even as to sentence is an outrageous defiance of logic, then the sentence would not be immune from correction. In the present case, the punishment is so stringently disproportionate as to call for and justify interference. It cannot be allowed to remain uncorrected in judicial review.
46. The said judgment has been approved and followed by the Apex Court in
47. In B.C. Chaturvedi (supra), after examining various earlier decisions of the Supreme Court, the Court observed that in exercise of the powers of judicial review, the Court cannot "normally" substitute its own conclusion or penalty. However, if the penalty imposed by an Authority "shocks the conscience" of the Court, it would appropriately mould the relief either directing the Authority to reconsider the penalty imposed and in exceptional and rare cases, in order to shorten the litigation, itself, impose appropriate punishment with cogent reasons in support thereof. While examining the issue of proportionality, Court can also consider the circumstances under which the misconduct was committed. In a given case, the prevailing circumstances might have forced him to do so, though he had no intention to do so. (Vide Giriraj Sharma (supra). The Court may further examine the effect, if order is set aside or substituted by some other penalty.
48. In G. Ganayutham (supra), the Apex Court has considered the entire law on the subject and compared the Indian Law with English, Australian and Canadian Laws, and held that in case the Court; comes to the conclusion that the punishment awarded is disproportionate or the Disciplinary Authority was irrational in imposing the punishment, the punishment cannot be quashed as even then the matter has to be remitted back to the appropriate authority for reconsideration and it is only in very rare cases that the Court might- to shorten the litigation-think of substituting its own view as to the quantum of punishment in place of punishment awarded by the Competent Authority. In
49. In
50. Thus, in view of the above, the legal position can be summarised that judicial review in a disciplinary proceedings is permissible only in exceptional circumstances wherein the Court comes to the conclusion that the matter suffers from errors of law or decision is wrong for not following the fundamental procedural requirement, which have led to manifest injustice. The quantum of punishment cannot be interfered with and substituted by the Court like an Appellate Authority unless it shocks the judicial conscience being disproportionate to the misconduct and for that, reasons have to be recorded as to why the punishment is not commensurate to the delinquency. Thus, the punishment itself should be held to be arbitrary by the writ Court; before interfering with it.
51. Another facet of this case is the nature of misconduct of the petitioner. The Hon''ble Inquiry Judge has commented upon the same by saying that the petitioner was an experienced officer. In view of the glaring facts of the case and in view of the fact that the petitioner was suspected of being indulged in accepting illegal gratification, even though there was no direct evidence for the same, the petitioner has acted for extraneous consideration and with an oblique motive. The following is the conclusion of the Hon''ble Inquiry Judge: -
He is guilty of misconduct and has failed to maintain an absolute integrity and devotion to duty....
52. In order to appreciate such a conduct, a few decisions are being referred to hereinafter, which would leave no room for doubt that the conclusion drawn by the Hon''ble Inquiry Judge did not suffer from any infirmity.
53. In Ruston & Hornsby (I) Ltd. v. T.B. Kadam AIR 1975 SC 2025, the workman faced the charge of suspected dishonesty in connection with company''s property. The Hon''ble Supreme Court held that the workman "being a Watchman, the charge is serious one and if it was held proved he deserves nothing short of dismissal."
54. Dealing with a similar situation the Apex Court in
In a case of such nature, in deed, in cases involving corruption, there can be no other punishment than dismissal. Any sympathy shown in such cases is totally uncalled for and opposed to public interest. The amount misappropriated may be small or large; it is the act of misappropriation that is relevant. The Director had interfered in the punishment under a total misapprehension of relevant factors to be borne in mind in such a case.
55. Similar view has been taken by the Hon''ble Supreme Court in
56. In
57. Similar view has been reiterated by the Hon''ble Supreme Court in
58. Thus, it is the essence of mens rea involved therein which Is a determining factor for imposing the punishment. Even the quantum of amount involved in such cases is totally irrelevant.
59. The bail order passed by the petitioner is not justified in law as he not only questioned the legality of the dying declaration but also made remarks against the dying declaration only on the ground that the Tehsildar, who recorded the dying declaration, had been a close associate of the complainant. Notably this ground had been taken on behalf of the accused twice in his earlier second bail application but did not find favour with the Court. The Issue of parity with one of the accused who had been granted bail by the High Court, had also been taken into account while rejecting the accused''s bail applications twice. Shri Govind Saran has taken us through the bail orders, but he could point out what was the new ground, on the basis of which, the 4th bail application had been entertained and allowed by the petitioner. More so, making comments at this stage against the officer recording the dying declaration may be fatal to the trial itself. Therefore, we are of the considered opinion that the bail order not only reflects on the reputation of his integrity but also on his incompetence and inefficiency, and there is no obligation on the part of the Court, to retain such a judicial officer in service, who even after serving for a period of about 20 years, did not observe the judicial norms.
60. Having recorded our conclusions and findings about the proceedings against the petitioner, we were persuaded and rather compelled in the circumstances, indicated hereinabove, to opine that the High Court on the adminisrative side, dealt with the petitioner too leniently and that the punishment awarded to the petitioner was not commensurate to the delinquency proved.
61. The question, therefore, is the competence of this Court to proceed to consider the enhancement of the punishment of the petitioner. Looking to the gravity of the misconduct of the petitioner, we are of the opinion that the punishment deserves to be enhanced. A person of doubtful integrity who has been found to have acted for extraneous consideration, does not deserve to be retained in service, as the standard of integrity of a judicial officer is expected to be much higher than any other government servant. To maintain the punishment already imposed, would amount to showing misplaced sympathy in favour of the petitioner.
62. The Hon''ble Apex Court in the case of
63. The petitioner filed reply to the said show cause notice and the matter was heard at length. Shri Jawahar Lal Gupta, learned Senior Counsel appearing for the petitioner submitted that petitioner had an unblemished service record. His integrity has always been certified. No adverse entry of a serious nature had been awarded to him in the near past. The application of the complainant not to proceed with the bail application was not worth entertaining in view of the circular issued by the High Court bearing No. 66/VIIb-2 dated 24th September, 1984 which had been issued in the glow of changes made in the Code of Criminal Procedure for the purpose of expeditious disposal and one of the main changes that has been indicated in the circular at serial No. 2 is in reference to Sections 407 and 408 of the Code of Criminal Procedure and provides that the provision of compulsory stay of proceedings on intimation of transfer petition has been deleted. Therefore, the learned Senior Counsel submitted that no adverse inference should be drawn against the petitioner on this count. More so, because the enquiry officer did not consider the fact in correct perspective as the learned Judge was under the impression that the petitioner had granted the bail to all the three accused persons, though he had dealt with the bail application of only one of the accused, namely, Ram Pal. The other co-accused Rajendra had been granted the bail on 14.8.1995 by the learned Sessions Judge and High Court had granted the bail to other accused Raghu Math on 28th September, 1995. As the Enquiry Officer has in the concluding part of the report has mentioned that "their bail applications having been considered and rejected twice on merits by the respective Courts, the 3rd bail application allowed by the charged officer in utter disregard to the judicial norms and on insufficient grounds". Therefore, the learned Enquiry Judge concluded the enquiry with an observation that all the three co-accused had been granted bail by the petitioner, therefore, the enquiry report, itself stood vitiated and should have been rejected by the Administrative Committee as well as by the Full Court.
64. In the last, it has been submitted by Shri Gupta that once the Court came to the conclusion while issuing the notice to show cause as to why the punishment should not be enhanced, that the decision making procedure did not suffer from any irregularity, the quantum of punishment, being an integral part of it, does not require to be interfered with. Therefore, there is no occasion for this Court to enhance the punishment. Nor in the facts and circumstance of the case it can be said that the punishment imposed by the disciplinary authority was so disproportionate that it could shock the conscious of the Court However, Shri Gupta has fairly conceded to the competence of the Court to have a power of judicial review even in respect of quantum of punishment.
65. Shri K.R. Sirohi, learned Counsel appearing for the High Court has submitted that the Hon''ble Enquiry Judge was well acquainted with the facts and dealt with the four bail applications submitted by one accused only, namely, Ram Pal and not others, who had already been enlarged on bail. Some typographical error in the concluding part should not be permitted to tilt the face of the case.
66. It has further been pointed out by Shri Sirohi that the service record of the petitioner cannot be held to be unblemished throughout. Thus, in the facts and circumstances of the case, the punishment is liable to be enhanced.
67. We have considered the rival submissions made by the learned Counsel for the parties and perused the documents submitted in response to the show cause notice.
68. The incident occurred on 22,5.1991 wherein two persons Yuddh Vdeer and Devendra had been shot at in the Collectorate compound in the broad day light. Three persons had been named in the F.I.R. namely, Ram Pal, Raghu Nath and Rajendra. Rajendra had been granted bail on 14.8.1995 by the Sessions Court. Other accused Raghu Nath was granted bail by this Court on 28.9.1995. Accused Ram Pal filed the bail application on 18.10.1995 which was rejected by the learned Sessions Court on 17.11.1995. He filed the second bail application on 16.2.1996 which was dismissed as not pressed vide order dated 11.4.1996. Third Bail application was filed on 4th May, 1998 which was dismissed as withdrawn on 15.5.1996. The 4th bail application was filed on 19th June, 1996 which has been allowed vide order dated 22.6.1996, and allowing of the said bail application became the ground for complaint as also for Initiating the disciplinary proceedings.
69. The Hon''ble Inquiry Judge has held as under:-
The argument that the earlier two applications were rejected when the charge-sheet has not been submitted, the third bail application was being considered at the time when the charge-sheet had been submitted will hardly make any difference as nothing has been brought out to show how the situation had changed due to the submission of the charge-sheet. It is noteworthy that in the earlier two orders rejecting the bail this was not a consideration that if the accused is released he will interfere with the investigation as the charge-sheet had not yet been submitted. Consequently, it could not be said that as the charge-sheet had been submitted the ground of interference with the investigation had lost significance. Therefore, this could hardly be a ground for granting the third bail application.
The submission that the accused Rampal was a student had been taken in earlier baij applications also which were rejected on merits. The same therefore was not a new ground which was being considered for the first time In the third ball application. Similarly, the submission that the accused was in jail for over one year was also raised in the earlier bail application but the same did not find favour with the Court while rejecting the said application. This was therefore not a new ground, which could be taken in the third application. Moreover the submission that as the trial had not begun and one year had elapsed could not be a consideration for granting bail in such a daring case of murder where two persons were killed in broad day light at a crowded place and where there was a named F.I.R. against the accused who was also named in the dying declaration. Similarly, the submission that the accused had no past criminal history which was taken in the earlier bail applications but had not been considered, is hardly a ground for the grant of bail in such a case as the present one where the accused was named in the dying declaration as the person who had shot the deceased.
So far as the submission that the Tehsildar Magistrate who had recorded the dying declaration had close relation with the family of the deceased and this fact though raised in the second bail application was not considered is concerned, the mere fact that this point was taken but despite the same the Court had rejected the bail application would signify that the same did not find favour with the Court while the Court considering the said application. It was not a new ground or a changed situation which required consideration in the third bail application.
So far as the ground that the father of the accused had suffered a heart attack is concerned, the same was hardly a ground to release the accused on regular bail. The allegation made was rather vague and there was no evidence to show that the condition of the patient was critical or that he was hospitalised and if so, since how long. The said ground was also not sufficient for granting bail in the facts of the present case.
x x x x
However, in such matters, there cannot be any direct evidence regarding the payment of money.
On a consideration of the entire facts and the circumstances of the matter, I am of the view that there is no direct evidence that any amount was taken as illegal gratification for granting bail to the accused in the present case but taking into consideration the facts of the present case in which such heinous , and daring offence had been committed in broad day light and two persons were shot in a crowded area next to the Collectorate at Jhansi and the accused were named in F.I.R. as well as in the dying declarations and their bail applications having been considered and rejected twice on merits by the respective Courts, the "third bail application granted by the charged officer in utter disregard to the judicial norms and on insufficient grounds appears to be based on extraneous consideration and with oblique motive.
70. Thus, it is evident from the said report that the petitioner had granted the bail entertaining 4th bail application without any justification as all the grounds on which the bail application has been considered and granted had earlier been taken by the accused and the same grounds had been considered while rejecting the earlier bail applications and thus, the bail order had been granted but for extraneous consideration.
71. The submissions made by Shri Gupta that the Hon''ble Inquiry Judge was under misconception that the petitioner had granted bail to all the three accused as inference may be drawn from the last part of the report, quoted herein above, wherein instead of reference to his bail application, their bail applications has been mentioned, is also not factually correct for the reason that in the earlier part of the inquiry report, the Hon''ble Inquiry Judge has observed as under:-
In this backdrop of facts the charge framed against the charged officer may be examined. On analysing the same it could be divided under two heads: (1) earlier two bail applications pertaining to the same accused were rejected on merits whereas the third bail application was allowed in utter disregard of the judicial norms on grounds which were already adjudicated upon while deciding the earlier two bail applications. The said bail order was passed for extraneous considerations with oblique motive on insufficient grounds....
72. Thus, it leaves no room of doubt that the Hon''ble Enquiry Judge was aware of every factual aspect and addressed himself, to all Issues involved and a specific finding had been recorded that the order had been passed for extraneous considerations. The finding so recorded reflected on the Integrity of the officer concerned and it cannot be held that it was a mere an act of judicial error on the part of the petitioner.
73. So far as the submission made by Shri Gupta that the Court must take into consideration the fact that the petitioner has always an unblemished service record, the counter affidavit filed by the respondents makes it clear that in the year 1980-81 the petitioner''s integrity had been recorded as beyond doubt. However, observations had been made that he needs improvement in procedural law, as he failed to observe the procedural law while deciding a criminal case in framing the charge properly and accurately. Examination of the accused u/s 313 Cr.P.C. was found to be defective. The finding of conviction and sentence was recorded jointly. Provisions of Cr.P.C. have not been followed. His over all assessment has been of a ''poor officer''. For the year 1983-84, his integrity undoubtedly has been certified but it has also been recorded that generally he patronised some lawyers. He Is a man of obstinate nature and of quarrelsome temperament. In 1983-84 in the A.C. Rs. It has also been mentioned by Hon''ble Inspecting Judge, i.e., the reviewing authority that in one of the judgment dated 23rd September, 1983 passed in Criminal Case No. 357 of 1983 the officer passed highly derogatory remarks against the District Magistrate, Basti which was entirely unwarranted and resulted in considerable deterioration in relations between the local judiciary and the executive. The officer abused his powers, lacks judicial restraints and has the destructive mind. In 1984-85 though his integrity has been found beyond doubt but in the next column it has been mentioned that "complaint of discrimination and favouritism amongst members of the Bar has been received. There have been persistent complaints of discrimination amongst lawyers by him. His judgment lacks reasoning and discretion and cannot be said to be very sound; needed improvement. His over all assessment was again ''poor''. The Administrative Judge for the year 1984-85 while assessing him as a ''poor officer'' noticed that there were large number of discrimination and favouritism to the members of the Bar by the petitioner.
74. In view of the above, we are of the considered opinion that in spite of the fact that his integrity has been certified, it cannot be said that the petitioner has an unblemished service record. For several years, there had been adverse entry in respect of favouritism to a particular set of lawyers. These entries cannot be taken into ground at this juncture that the same has not been the part of the charge-sheet but we are mentioning it because Shri Gupta learned Senior Counsel appearing for the petitioner has placed much reliance on the said A.C.Rs. and persistently submitted that these reports may provide for mitigating circumstances for imposing the lesser punishment and may preclude the Court from enhancing the same. Unfortunately, the report relied upon by Shri Gupta can be of not much assistance to the petitioner once it has consistently been held that the petitioner had been patronising a particular set of lawyers and those A.C.Rs. remained in tact.
75. Having considered the law on the question of proportionality and also the facts of the present case, we now proceed to deal with the question of the enhancement of punishment for which the petitioner was put to notice by us earlier. The question of an upward revision of a sentence of punishment in disciplinary proceedings has been permitted by our Courts within the parameters as enunciated by the Apex Court in various decisions which have already been referred to herein above. The scope of consideration according to the Apex Court is to the following effect as contained in paragraph 24 in the case of Om Kumar and Ors. v. Union of India (2001) 2 SCC 386.
We agree that the question of the quantum of punishment in disciplinary matters is primarily for the disciplinary authority and the jurisdiction of the High Courts under Article 226 of the Constitution or of the Administrative Tribunals is limited and is confined to the applicability of one or other of the well-known principles known as Wednesbury principles, (See Associated Provincial Picture Houses v. Wednesbury Corporation (1948) 1 KB 223). This Court had occasion to lay down the narrow scope of the jurisdiction in several cases. The applicability of the principle of "proportionality" in administrative law was considered exhaustively in
76. The question of proportionality is, therefore, founded on the test of reasonableness. To maintain a proportion means to maintain a proper balance between the adverse effects which an order may have on the rights of an individual vis-a-vis public interest. The Court while performing Its secondary function of review can go to the extent of examining as to whether the choice of punishment made by the administrator is appropriate or is excessive and not unreasonable. What is reasonable would be dependant upon the facts of each case but reasonableness also implies intelligent care and deliberation. Whether a punishment is founded on a reasonable basis or not and whether the choice 3f such a punishment was a result and consequence of the dictates of reason or not, can be examined by the Courts. The Courts, therefore, have to pronounce with a sense of reticence. The Court can examine whether the administrator has acted illegally or has omitted relevant factors from consideration or has taken irrelevant factors into consideration or whether his view is one which no reasonable person could have taken. The Court can examine as to whether in such situation, the matter requires a more intent and anxious judicial scrutiny or not.
77. In the instant case, we have recorded and affirmed the conclusions drawn by the Hon''ble Inquiry judge with which neither the Administrative Committee nor the Full Court found any reason to disagree with. Once the conduct of the petitioner has been found to be thoroughly against all norms of judicial discipline, then such a case has to be dealt with keeping in view the observations of the Supreme Court in the case of Tarak Singh (supra) extracted herein above. A Judicial Officer enjoys an office which is an office of utmost public confidence. The matter in which the petitioner conducted himself in a manner would lead to the shattering of public confidence in persons holding such an office. It strikes at the root of the constitutional aspirations as expressed by our founding fathers for maintaining rule of law. The conduct of the petitioner is not a simple error of judgment but a serious misconduct. This deficiency, in our opinion, cannot be underestimated to the extent that the petitioner is left almost scot-free by the stopping of two increments. In our opinion, the punishment awarded to the petitioner takes a too lenient view of the matter. A Judicial Officer is not only sentinel of our democratic system but also the pillar of confidence against onslaughts of social injustice. The failure in duty by such an officer to carry it out with utmost devotion should be construed on the strict scrutiny principle. While dealing with such matters, not only the delinquent officer but also the public at large should be put to guard that this Court would not compromise in such matters where the conscience of the Court has been violently disturbed. This is a clear case where the credit of the officer is seriously impaired on account of gross failure on his part to maintain judicial discipline.
78. Normally, when the foundation of an order is partially held not in accordance with law, reconsideration of the quantum of punishment can be directed but that Is not the invariable rule. If the Court on consideration all the material before it, concludes that the punishment is disproportionate, it can modify the same. This is one of the rare cases which can be taken as an example where the punishment awarded is too lenient and in our humble opinion, not at all meaningful in view of the gravity of misconduct. The punishment awarded does not appeal to reason and can, in no way, be treated to be proportionate as compared to the graveness of the charges established on record.
79. In the facts and circumstance, indicated herein above and in view of the fact that we agree with the report of the Inquiry Judge, remitting the matter back for reconsideration would cause further unnecessary delay. Even otherwise, we have already heard the petitioner on this issue and we have dealt with every argument advanced, as such it would be appropriate that this Court exercises its extraordinary jurisdiction by awarding an upward revision in the punishment meted out to the petitioner. After all, this Court is concerned with its own functioning including the subordinate judiciary in this case and it is so necessary to bring the litigation to and end.
80. Accordingly, we are of the view that the petitioner deserves to be reduced in rank next below, i.e. Civil Judge (Senior Division) and as such we accordingly modify the punishment awarded to the petitioner with a direction to the respondents to carry out our order immediately.
81. The writ petition, therefore, stands disposed of in terms of the directions contained, herein above.
