Ranjan Gogoi, J.@mdashThe Writ Petitioner, who has been dismissed from service after an enquiry into the charges levelled against him, has
instituted the present proceedings challenging the aforesaid order of dismissal. An order of the appellate authority confirming the dismissal order
passed by the disciplinary authority, is another aspect of the challenge in the present proceeding.
2. A memorandum of charges was brought against the petitioner on 25.10.2000 alleging that on 29.8.2000 at about 21.30 hours, the writ
petitioner under the influence of alcohol had assaulted two other constables of the C.I.S.F. in which organisation the petitioner was working. It was
alleged that as a result of the aforesaid assault, the two other constables were injured and hospitalised. The writ petitioner was charged with
indiscipline/misbehaviour in respect of the aforesaid incident and was asked to show cause as to why he should not be punished. The writ
petitioner showed cause and the authority not being satisfied, decided to have an enquiry. An enquiry Officer was appointed and as it now
appears, in course of the enquiry, as many as 11 witnesses were examined in support of the charges. Besides, a large number of documents were
also brought on record in support of the charges. The writ petitioner/delinquent examined two defence witnesses in his favour and at the conclusion
of the enquiry, for the reasons cited, the enquiry officer submitted a report dated 20.1.2001 holding the charges against the writ petitioner to be
proved. The disciplinary authority concurred with the findings of the enquiry officer and by his order dated 6.4.2001 imposed the punishment of
removal from service on the writ petitioner. The appeal filed by the writ petitioner against the punishment imposed was dismissed by an order of
the appellate authority dated 18.7.2001. It is in the aforesaid facts that the instant writ petition has been filed calling into question the actions and
orders of the authority in imposing on the writ petitioner the punishment of removal from service.
3. I have heard. Mr. K.N. Chouhdury, learned senior counsel for the writ petitioner and Mr. Doloi, learned Additional C.G.S.C. appearing on
behalf of the respondents. The counter affidavit filed by the respondents as well as the records in original as produced, have been duly perused.
4. The arguments advanced on behalf of the writ petitioner would go to show that the primary thrust of the challenge made is to the effect that the
report of enquiry, which has been accepted and which has formed the basis for the impugned action, is perverse, being opposed to the weight of
materials on record and no punishment ought to have been imposed on the writ petitioner on the basis of the findings recorded in course of the
enquiry. Specifically, the learned counsel for the petitioner has argued that P.W.-10 examined in support of the charges, in his deposition before
the enquiry officer, has testified that the writ petitioner delinquent was engaged in a fight with one of the persons injured, which would go to show
that there was mutual assault between the writ petitioner and the persons, who allegedly suffered injuries. The findings of the enquiry officer that the
petitioner was in an intoxicated condition, it is argued, is not borne out by the materials on record. That apart, it has been contended by the learned
counsel for the writ petitioner that the evidence of the defence witnesses, who were examined in the case and who supported the writ petitioner,
have been ignored by the enquiry officer while coming to his impugned findings. The learned counsel for the petitioner by relying on a judgment of
the Apex Court in the case of Kuldip Singh v. Commissioner of Police and Ors., reported in Kuldeep Singh Vs. The Commissioner of Police and
Others, has contended that as no cogent ground has been assigned for ignoring the evidence of the defence witnesses, the enquiry report as a
whole stands vitiated, the automatic consequence of which would be to render the punishment null and void. Alternatively, it has been argued by
the Mr. Chauhdhury that even if this Court is inclined to hold that the report of the enquiry officer is valid, the materials disclosed by the said report
would go to show that there was a mutual exchange/fight between the writ petitioner and the persons who allegedly suffered injury and the writ
petitioner himself was hospitalised on account of the injuries suffered by him in the course of such fight. If the writ petitioner is to be blamed, the
persons, who allegedly suffered injuries are to be euqally blamed and in that view of the matter, the punishment of removal from service is
disproportionate warranting interference of this Court.
5. The arguments advanced on behalf of the writ petitioner have been registered by the learned Additional C.G.S.C. It has been argued on behalf
of the respondents that the materials on record amply demonstrate that the writ petitioner had committed the acts of indiscipline and misbehaviour,
as alleged, which ought not to be tolerated in a disciplined force like the C.I.S.F. where the writ petitioner was employed. The writ petitioner is a
habitual offender and had been punished on two other earlier occasions, contends the learned C.G.S.C. who further contends that the repeated
commission of various acts of indiscipline and misbhaviour rendered the petitioner unfit for retention in service. Learned counsel by placing reliance
on a judgment of the Apex Court in the case of Union of India (UOI) and Others Vs. Narain Singh, has argued that in so far as the punishment
imposed on members of a disciplined force is concerned, the powers of the writ Court to interfere with such punishment is severely restricted and
ought not to be lightly exercised. Learned counsel for the respondents has also relied on two other judgments of the Apex Court in the cases of
Union of India v. Corporal A.K. Bakshi and another and Union of India and others Vs. Corporal A.K. Bakshi and another, and State Bank of
India and Others Vs. Samarendra Kishore Endow and Another, respectively, in support of the submissions advanced.
6. The arguments advanced by the learned counsel for the rival parties have received due consideration of this Court.
7. I have duly perused the report of the Enquiry Officer, which is fairly elaborate one. The Enquiry Officer after setting out the gist of the evidence
of all the witnesses examined in the proceeding before him had proceeded to record the salient facts found by him in the proceedings of the
enquiry. The evidence of the witnesses examined in support of the charge, the summary of which has been recited by the Enquiry Officer in his
report, would go to show that what has been testified by the said witnessesd is that the delinquent had indulged in unruly conduct and had assaulted
his colleagues injuring them in the process and further that at the time of the occurrence, there was some amount of smell of alcohol coming from
the writ petitioner/delinquent.
8. While the oral evidence as well as the medical report, produced by the learned C.G.S.C. at the time of oral argument, are suggestive, if not
conclusive of the fact that the writ petitioner, at the time of occurrence, was under the influence of liquor, what cannot be overlooked is that some
of the departmental witnesses have testified that there was a mutual exchange/fight between the two groups involved. That the writ petitioner was
injured and was hospitalised is an admitted fact. The evidence of the defence witnesses assumes particular importance in the light of the above
facts. Both the defence witnesses have clearly testified that one of the injured persons, i.e., P.C. Tomer had assaulted the writ petitioner with a lathi
while another Atma Prakash was holding the writ petitioner. Yet the defence evidence was discarded and the reasons for discarding such evidence
is that the two defence witnesses had also been punished in connection with the same incident. Punishment imposed in respect of the incident
would not necessarily erode the evidentiary value of the statements made by the defence witnesses which has to be tested and evaluated for its
intrinsic worth, a course that was not adopted. A perusal of the statements made by the defence witnesses does show that there is nothing in the
said statements recorded by the Enquiry Officer, which would make the same incredible or unworthy of acceptance.
9. Ordinarily, the normal course that is to follow upon a conclusion reached by the court that the defence witnesses have been wrongly ignored is
to record a finding that the report of enquiry is unreliable if not perverse. But in the facts of the present case, this court is not inclined to come to
any such finding, inasmuch as, the picture that emerges from a consideration of the evidence adduced by both the sides is that a distinct and
positive role of being engaged in a physical fight can be attributed to the writ petitioner. But what cannot be overlooked is the participation of at
least one of the injured persons in the said incident and the person so participating in the incident cannot be said to be free from any blame. If the
writ petitioner is blameworthy, so are the persons who suffered injuries at the hands of the writ petitioner. The position that the Court is confronted
with on the materials available on record is that it is not the writ petitioner alone who was responsible for the incident, the other two persons, who
suffered injury were also responsible; the writ petitioner was injured and hospitalised as the other two persons due to the incident in question. Yet
there is nothing to indicate that the injured have been subjected to any proceeding or action as the writ petitioner.
10. The argument made by the learned CGSC that the writ petitioner is a habitual offender need not detain the Court; there was no charge to that
effect. While considering the charge of being under the influence of liquor, it must be noticed that the writ petitioner was not charged for being
under the influence of liquor during duty hours. Admittedly the petitioner was not on duty at the time when the incident has occurred. This is not to
be understood that the conduct of the petitioner should be condoned; but all such facts must go into the determination of the quantum of
punishment that should be imposed. The law laid down by the Apex Court in the case of Narain Singh (supra) is an authority for the proposition
that in interfering with punishment imposed on members of the disciplined forces, the writ Court should be slow and circumspect. No expressed
prohibition is contained nor was, perhaps, intended in matters of such inference. It is the satisfaction of the Court in the last resort, which is material
and having regard to the facts stated also and the conclusions reached, I am of the view that ends of justice would be met if the question of
punishment is reconsidered by the authority in the light of what has been recorded in the present judgment and order. Undoubtedly, it is the
authority of the C.S.I.F. who would be the best judge to decide on the quantum of punishment that should now be imposed on the writ petitioner,
having regard to the necessity of maintaining decorum and discipline in the force. Therefore, while interfering with the punishment imposed, the
matter is remitted to the authority below to impose such other punishment as may be considered appropriate.
11. Consequently and in view of the discussion above, this writ petition is partly allowed to the extent indicated.