Surendra Prasad
Shukla Vs The State of Jharkhand & Ors.
O R D E R
A. K. PATNAIK, J.
1.
Leave
granted.
2.
This
is an appeal by way of special leave under Article 136 of the Constitution
against the order dated 09.06.2008 of the Division Bench of the Jharkhand High Court
in L.P.A. No. 176 of 2008 (for short `the impugned order').
3.
The
facts very briefly are that the appellant was recruited as a Constable in the Bihar
State Police on 07.08.1971 and he was later on promoted to the post of Head Constable
(Hawaldar). On 04.07.2004, a complaint was lodged in the Muzaffarpur Sadar Police
Station that three unknown persons had snatched a car, which was registered as Muzaffarpur
Sadar P.S. Case No. 139 of 2004 under Section 392 of the Indian Penal Code (for
short `the I.P.C.'). The police recovered the stolen car on 13.07.2004 from the
government quarters occupied by the appellant and arrested the son of the
appellant, Raju Shukla @ Rajiv Shukla alongwith two others who were involved in
the theft of the car.
The appellant was suspended
and a memo of charges was served on him on 20.07.2004 charging him with the misconduct
of negligence, indiscipline, conduct unbecoming of a police personnel. It was also
alleged that he had harboured the accused Raju Shukla.
He was asked to submit
his explanation. The appellant submitted his reply on 26.07.2004 to the Superintendent
of Police, Purvi Singhbhoom, Jamshedpur (for short the `disciplinary authority')
stating inter alia that in the evening of 12.07.2004 he had been to Tulailadugri
T.O.P. for duty and he was patrolling in that area the whole night and that
when he returned to his government quarters in the morning around 6:15 a.m. on 13.07.2004,
he saw the police of Muzaffarpur Sadar Police Station at his government quarters,
who had arrested his son along with two others, and had seized the stolen Matiz
car. He also stated in his reply that he did not get any time to question his son
and that he had no idea that his son was involved in the crime.
The enquiry officer then
carried out the enquiry and submitted his report holding the appellant guilty of
the charges and the disciplinary authority after considering enquiry report took
the view that in the circumstances it was not reasonable that the appellant should
serve the police force and passed an order of dismissal against him. The appellant
carried an appeal to the Deputy Inspector General, Singhbhoom, but the appeal was
dismissed. Thereafter, the appellant filed a revision before the Inspector General
of Police, but the same was also rejected.
4.
The
appellant then filed Writ Petition (s) No. 6728 of 2006 under Article 226 of the
Constitution in the Jharkhand High Court challenging his dismissal from service.
The learned Single Judge of the High Court dismissed the Writ Petition by order
dated 30.04.2008. Aggrieved, the appellant filed L.P.A. No. 176 of 2008 and the
Division Bench of the High Court dismissed the L.P.A. by the impugned order. When
the Special Leave Petition was heard on 17.10.2008, this Court issued notice to
the respondent to show-cause why the punishment of dismissal should not be altered
to compulsory retirement. In response to the notice, respondent no.4 has appeared
and filed his counter affidavit and has contended that the appellant is guilty of
keeping the robbed Matiz car and giving shelter to the accused persons in his
house and has not informed the matter to the higher authorities and that the
conduct of the appellant has tarnished the image of the police force and that the
punishment of dismissal should not be altered to compulsory retirement.
5.
We
have heard the learned counsel for the parties and we find that the misconduct alleged
against the appellant was that he had harboured the accused Raju Shukla in the government
quarters occupied by him and the stolen car was recovered from the yard in
front of the government quarters. The enquiry officer has recorded a finding that
the appellant was guilty of the misconduct. The disciplinary authority accepted
the finding of the enquiry officer and was of the view that the appellant should
not any longer serve the police force and dismissed him from service and the
appellate authority and the revisional authority have agreed with the disciplinary
authority.
1.
As
the appellant was working as a Head Constable, it was his duty to enquire from his
son about the car kept in front of the government quarters occupied by him, and
by not performing this duty he was guilty of negligence. The fact that the son
of the appellant, who was an accused in an offence under Section 392 IPC, and his
accomplices were found in the government quarters under the occupation of the
appellant and the fact that the stolen car was also recovered from the yard in
front of his government quarters were sufficient to hold the appellant guilty of
negligence which affected the image of the police force in the area and for such
negligence the authorities were right in taking the view that the appellant
should not be retained in police service.
6.
The
question which however arises for our decision is whether such negligence of the
appellant was sufficient for the disciplinary authority to dismiss him from
service. There was no charge against the appellant that he had in any way aided
or abetted the offence under Section 392 IPC or that he knew that his son had stolen
the car and yet he did not inform the police. The appellant, as we have held, was
guilty of negligence of not having enquired from his son about the car kept in front
of the government quarters occupied by him. The appellant had served the government
as a Constable and thereafter as a Head Constable from 07.08.1971 till he was
dismissed from service on 28.02.2005, i.e. for 34 years, and for such long
service he had earned pension. In our considered opinion, the punishment of
dismissal of the appellant from service so as to deprive him of his pension for
the service that he had rendered for long 34 years was shockingly
disproportionate to the negligence proved against him.
7.
We
accordingly, allow this appeal in part and modify the punishment of dismissal from
service to compulsory retirement. The L.P.A. and the Writ Petition filed by the
appellant before the High Court are allowed in part. There shall be no order as
to costs.
..........................J.
(R.V. Raveendran)
..........................J.
(A. K. Patnaik)
New
Delhi,
September
01, 2011
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