CWP-2835-2017 (O&M).            -1-     

  IN THE PUNJAB AND HARYANA HIGH COURT AT 

CHANDIGARH. 

211  

            CWP-2835-2017 (O&M).   

            Date of Decision: 21.07.2025. 

DHANNA SINGH  

                  ... Petitioner(s)   

        Versus 

STATE BANK OF INDIA AND OTHERS  

... Respondent(s) 

CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.  

Present:   Ms. Savita Bhandari, Advocate,        

    (Through Video Conference)          

    for the petitioner. 

    Mr.  Anil Kumar Ahuja, Advocate,         

    for the respondents. 

VINOD S. BHARDWAJ, J. (ORAL) 

  Aggrieved of the penalty imposed by the respondents directing 

stoppage  of  05  annual  increments,  the  instant  writ petition  has  been 

instituted. 

2   

Learned counsel appearing on behalf of the petitioner contends 

that the petitioner was appointed as a clerk-cum-cashier on 27.07.1999 at State 

Bank  of  Patiala  under  Ex-Serviceman  quota.  Counsel  contends  that  the 

respondents  initiated  disciplinary  proceedings  levelling  three  charges,  on 

18.07.2001, against the petitioner. The charges are extracted thus: - 

CWP-2835-2017 (O&M).            -2-     

“i.  The  1

st

  charge  alleged  that  he  did  not  return  the  excess 

amount of Rs 1000/- on dated 20-12-00 to a customer Sukhdev 

Singh. 

ii. The 2

nd

 charge was that on dt. 08-09-00, he did not return 

excess  Rs  100/-  deposited  by  said  Harbans  Lal  Sharma  to 

check him. 

iii. The 3

rd

 charge alleged that he did not accept Rs 50,000/- 

from the customer against voucher of 40,000/- inspite of the 

intervention of the manager Harbans Lal.” 

3    It is submitted that the 1

st

 charge was withdrawn on the same day 

on  the  ground  that  it  arose  out  of  misunderstanding  and  the  enquiry 

proceedings  were  undertaken  for  remaining  two  charges,  however,  even 

though the appellate authority dropped charge No.3 against the petitioner, yet, 

the punishment of stoppage of 05 increments with future effect was retained 

and not modified.  

4    It  has  been  further  vehemently  argued  by  the  counsel  for  the 

petitioner  that  the  charge  in  the  present  case  pertains  to  non-refund  of  the 

excess amount that had been handed over to the petitioner by different persons, 

however, as per the banking transactions, the amount received by an individual 

is tallied at the end of the working day and the excess amount is to be returned 

only after such a tally is done. In the case of the petitioner, without awaiting of 

CWP-2835-2017 (O&M).            -3-     

the closing of the financial transactions on a given day, the charges have been 

levelled about non-refund of the excess amount handed over by the customers 

as well as the branch manager of the Branch. Hence, the proceedings against 

the petitioner were pre-mature and the petitioner has been wrongly held liable 

for the acts for which there was no occasion for him to establish his defence.  

5    Counsel  appearing  on  behalf  of  the  respondents,  however, 

submits that the present writ petition is not maintainable and is liable to be 

dismissed.  He  contends  that  the  branch  manager  (where the  petitioner  was 

posted) received numerous complaints that the petitioner was in the habit of 

making less payments and not returning the excess amount received by him 

from the customers of the respondent bank while working on the cash counter.  

Accordingly, the disciplinary proceedings were initiated against him on receipt 

of the complaints from the customers. In the disciplinary proceedings initiated, 

it was established from the testimony of the witnesses produced on record that 

he received Rs.12,000/- against the pay-in-slip of Rs.11,000/- for credit  to the 

account of M/s Sukhdev Singh and sons but did not return the excess cash of 

Rs.1,000/- to the depositor. To check his honesty and credibility, the Branch 

Manager  Harbans  Lal  also  deposited  Rs.2,100/-  against  pay  in  slip  of 

Rs.2000/- and even in the said scenario, the petitioner did not return the excess 

of Rs.100/- that were handed over by the Branch Manager. 

6    He submits that the aforesaid excess amount unlawfully retained 

by the petitioner had been recovered from him. The proven charges were of 

serious  proportions  establishing  financial  irregularities  and  reflecting  poor 

integrity by the petitioner. A bank cashier who is dealing with the money of 

CWP-2835-2017 (O&M).            -4-     

the customers is expected to exercise higher standards of honesty and integrity. 

Any failure on his part has immense potential of damaging the reputation of 

the bank and also exposes the bank to the possibility of immense potential 

financial  loss  over  a  long  period  of  time.  He  submits  that  disciplinary 

proceedings were hence initiated against the petitioner wherein the witnesses 

deposed in support of the charges that had been levelled against the petitioner.  

The same thus resulted in proving the charges against the petitioner whereupon 

the punishing authority afforded an opportunity of hearing and imposed the 

punishment of stoppage of 05  increments.  Aggrieved  thereof,  the petitioner 

preferred  an  appeal  before  the  Appellate  Authority and  vide  order  dated 

24.08.2002  the  said  appeal  was  also  dismissed.  It  is  submitted  that  the 

petitioner thereafter filed CWP-4148 of 2003 before this Court challenging the 

said orders. The aforesaid writ petition was withdrawn by the petitioner by 

moving CM-16778-2007 to approach the respondent bank by way of a mercy 

appeal.  

7    The petitioner never sought any further liberty to file any fresh 

petition from this Court in the application and was not granted such liberty by 

the  final  order  that  was  so  passed.  The  averments  as contained  in  the 

application seeking withdrawal of CWP-4184 of 2003 reads thus:- 

“1. That the above titled Civil Writ Petition stand admitted by 

this Hon'ble Court on 9.1.2004, which is still pending before this 

Hon'ble Court. 

2. That the petitioner made oral request to the respondent Bank 

for the release of increments, which was not accepted due to the 

pendency  of  present  writ  petition.  Now  the  petitioner wants  to 

CWP-2835-2017 (O&M).            -5-     

make  mercy  appeal  to  the  Respondent  Bank  for  the  relief 

mentioned above. Therefore, the petitioner wants to withdraw the 

above mentioned writ petition. 

It  is,  therefore,  prayed  that  the  petitioner  may  kindly  be 

permitted to withdraw the above mentioned writ petition in the 

interest of justice.” 

8    The  order  dated  09.10.2007,  passed  in  CWP-4148-2003  reads 

thus: - 

    “Permod Kohli, J: (Oral) 

    This is an application seeking to withdraw the writ petition. 

Prayer is allowed. 

The Civil Writ Petition is dismissed as withdrawn. 

Oct 09,2007         Sd/-" 

(Permod Kohli)  

Judge”  

9    Counsel contends that the petitioner later filed the mercy petition 

on 12.03.2009 i.e. after nearly 1½ years of the dismissal of the earlier writ 

petition. The instant writ petition has now been filed after a period of more 

than 08 years since then i.e. in the year 2017. He submits that the respondents 

specifically submitted in the reply that there was no remedy of mercy petition, 

2

nd 

appeal, review or revision under the applicable rules or bipartite settlement 

against  orders  passed  by  the  Appellate  Authority,  in  exercise  of  its  quasi-

judicial  functions.  Such  intimation  had  been  sent  to the  petitioner  on 

16.12.2015. It is averred that the petitioner having withdrawn the earlier writ 

petition,  without  obtaining  any  liberty  would  be  estopped  from  filing  the 

CWP-2835-2017 (O&M).            -6-     

instant writ petition as the same would be barred under Order 23 Rule 1 CPC. 

He contends that the specific averments and objections in this regard has not 

been responded to by the counsel for the petitioner by filing any document or 

replication. 

10    Counsel for the respondents further contends that the power of 

judicial review can be exercised by this Court only with respect to the process 

of decision making and not as a power to substitute the final decision arrived at 

by the disciplinary authority. He contends that the satisfaction of the employer 

in relation to the disciplinary proceedings and final punishment being imposed 

cannot be substituted by this Court if there is no specific finding recorded with 

respect to the procedural violation for conducting inquiry or to the procedure 

adopted  by  the  authorities  in  imposing  the  penalty. Once  the  procedure 

prescribed in law has been followed and strictly adhered to, the quantum of 

punishment would not be altered unless the punishment imposed is shockingly 

disproportionate.  He  contends  that  considering  the  gravity  of  the  charges 

established against the petitioner, the punishment of stoppage of 05 increments 

with future effect cannot be said to be disproportionate. He places reliance on  

the judgment of Hon’ble Supreme Court titled State of Andhra Pradesh and 

Others v S. Sree Rama Rao, AIR 1963 SC 1723 in support of his argument.  

11    Learned  counsel  for  the  petitioner  contends  that  since  charge 

No.3 against the petitioner had been dropped by the appellate authority, hence, 

the proceedings became in the nature of minor proceedings and major penalty 

could not have been imposed.  

CWP-2835-2017 (O&M).            -7-     

12    I have heard the learned counsel appearing for the respective 

parties  and  have  gone  through  the  documents  appended  along  with  the 

present petition.  

13    It is not in dispute that while charges No.1 and 2 pertain to 

financial irregularities against the petitioner, charge No.3 was only a charge 

pertaining  to  insubordination  and  the  petitioner  having  refused  to  accept 

more cash than what had been filled in the cash voucher. The Appellate 

Authority accepted the argument of the petitioner and held that the Branch 

Manager was not justified in issuing a direction to the teller to accept more 

amount as mentioned in the pay in slip and thereafter to return the excess 

balance. The conduct of the petitioner in refusing to accept more amount 

than  what  had  been  filled  up  in  the  cash  voucher  was  hence  held  to  be 

justified.  However,  the  findings  recorded  as  regards  the  financial 

embezzlement  and  misconduct  on  the  part  of  the  petitioner  and  non-

refunding of the excess amount, which such charge stood established by 

recovery of the excess money from the possession of the petitioner have 

remained intact. The grave charge or misconduct still continues to sustain.  

14    Even though the petitioner had argued that charge No.1 was 

withdrawn for having been wrongly framed, however, the said argument is 

incorrect  and  found  to  be  false  on  its  verification  from  the  record.  The 

petitioner  chose  not  to  attach  the  Enquiry  report  but  the  same  has  been 

appended  by  the  respondents  along  with  their  reply.  It  is  proved  by  the 

Inquiry Officer that the excess amount of Rs.1,000/- deposited by customer 

CWP-2835-2017 (O&M).            -8-     

was allegedly retained and it was only with the intervention of the Bank 

Staff that the same was returned. The Head Cashier R.S. Kansal, appeared 

as a witness and testified that an excess cash of Rs.1,000/- was found in the 

receipt  cash  of  the  petitioner  on  the  checking  being  got  done  under  the 

orders of the Branch Manager, to whom the customer had submitted the 

complaint.  The  customer  had  informed  that  the  120  notes  of  Rs.100 

denomination were marked ‘SS’ to deposit in his current account and all of 

the said currency notes with the distinct identification mark of ‘SS’ was 

recovered, sealed and later kept in the strong room. It was also informed 

that if amount becomes untraceable, it gets deposited in the “Sundry deposit 

account.’  The  Deputy  Manager,  the  Chief  Manager,  the  Account  Holder 

Sukhdev  Singh,  his  Munim  Prem  Chand  and  others  appeared  during  the 

proceedings  and  got  recorded  their  statements.  Relying  upon  the 

corroborative and well explained testimony, the said charge had been duly 

proved. It is also evident that the Branch Manager himself got a sting done 

on the petitioner and at that time, he did not return the excess amount of 

Rs.100/-. The identification of the currency note was done from the unique 

number. All witnesses deposed to prove the said charge as well. Hence, two 

well  illustrated  and  proven  charges  of  financial  misconduct  at  different 

intervals stood proved. They further indicate an incorrigible stance of the 

petitioner and his continued failure to improve his integrity and conduct.           

CWP-2835-2017 (O&M).            -9-     

15    It  does  not  flow  from  the  departmental  rules  that  a  person 

cannot be held guilty of major charge unless a specific minimum number of 

charges  or  misconduct  are  established.  The  gravity of  the  charge  or 

misconduct is to be seen. It is not that a case of financial embezzlement or 

misconduct  does  not  fall  under  a  major  offence  for which  a  major 

punishment  cannot  be  imposed.  The  nature  of  allegations  displayed 

dishonesty,  lack  of  integrity  and  lack  of  financial  standards  being 

maintained is well established and the punishment of major penalty cannot 

be said to be unsustainable.     

16    The  Hon’ble  Supreme  Court  has  ruled  through  a  catena  of 

judgments that the High Court would not sit in appeal over the judgment of 

the  disciplinary  authority.  Reference  can  be  made  to  the  judgment  of 

Hon’ble Supreme Court in the matter of State of  Andhra  Pradesh    and 

others  Vs.    Chitra  Venkata  Rao,  reported  as  AIR  1975  SC  2151.  The 

relevant extract of the same reads thus: - 

“23.       The  jurisdiction  to  issue  a  writ  of  certiorari  under 

Article 226 is a supervisory jurisdiction. The Court exercises it 

not as an Appellate Court. The findings of fact reached by an 

inferior  court  or  Tribunal  as  a  result  of  the  appreciation  of 

evidence are not reopened or questioned in writ proceedings. 

An error of law which is apparent on the face of the record can 

be corrected by a writ, but not an error of fact, however grave 

it may appear to be. In regard to a finding of fact recorded by 

a Tribunal, a writ can be issued if it is shown that in recording 

the said finding, the Tribunal had erroneously refused to admit 

CWP-2835-2017 (O&M).            -10-     

admissible  evidence,  which  has  influenced  the  impugned 

finding. Again if a finding of fact is based on no evidence, that 

would be regarded as an error of law which can be corrected 

by  a  writ  of  certiorari.  A  finding  of  fact  recorded  by  the 

Tribunal cannot be challenged on the ground that the relevant 

and  material  evidence  adduced  before  the  Tribunal  is 

insufficient or inadequate to sustain a finding. The adequacy or 

sufficiency of evidence led on a point and the inference of fact 

to  be  drawn  from  the  said  finding  are  within  the  exclusive 

jurisdiction  of  the  Tribunal.  See  Syed  Yakoob  v.  K.  S. 

Radhakrishnan & ors. 1963 (5) S.C.R 64. 

24.  The High Court in the present case assessed the entire 

evidence and came to its own conclusion. The High Court was 

not justified to do so. Apart from the aspect that the High Court 

does  not  correct  a  finding  of  fact  on  the  ground  that  the 

evidence  is  not  sufficient  or  adequate,  the  evidence  in  the 

present case which was considered by the Tribunal cannot be 

scanned by the High Court to justify the conclusion that there 

is no evidence which would justify the finding of the Tribunal 

that  the  respondent  did  not  make  the  journey.  The  Tribunal 

gave reasons for its conclusions. It is not possible for the High 

Court to say that no reasonable person could have arrived at 

these conclusions. The High Court reviewed the evidence, re-

assessed  the  evidence  and  then  rejected  the  evidence  as  no 

evidence. That is precisely what the High Court in exercising 

jurisdiction to issue a writ of certiorari should not do.”  

CWP-2835-2017 (O&M).            -11-     

17    The  position  in  law  was  reiterated  by  the  Hon’ble  Supreme 

Court in the case of Union of India Vs. Parma Nand, reported as AIR 

1989 SC 1185, which is extracted as under: -  

“26. So  much  is,  we  think,  established  law  on  the  scope of 

jurisdiction  and  the  amplitude  of  powers  of  the  Tribunal. 

However,  of  late  we  have  been  receiving  a  large  number  of 

appeals  from  the  orders  of  Tribunals-  Central  and  States-

complaining about the interference with the penalty awarded in 

the  disciplinary  proceedings.  The  Tribunals  seem  to  take  it 

within  their  discretion  to  interfere  with  the  penalty  on  the 

ground that it is not commensurate with the delinquency of the 

official.  The  law  already  declared  by  this  Court,  which  we 

reiterate,  makes  it  clear  that  the  Tribunals  have  no  such 

discretion or power.  

27.  We  must  unequivocally  state  that  the  jurisdiction  of  the 

Tribunal  to  interfere  with  the  disciplinary  matters  or 

punishment cannot be equated with an appellate jurisdiction.  

The Tribunal cannot interfere with the findings of the Inquiry 

Officer or competent authority where they are not arbitrary or 

utterly perverse. It is appropriate to remember that the power 

to impose penalty on a delinquent officer is conferred on the 

competent  authority  either  by  an  Act  of  legislature  or  rules 

made under the proviso to Article 309 of the Constitution. If 

there  has  been  an  enquiry  consistent  with  the  rules  and  in 

accordance with principles of natural justice what punishment 

would meet the ends of justice is a matter exclusively within the 

jurisdiction  of  the  competent  authority.  If  the  penalty  can 

lawfully be imposed and is imposed on the proved misconduct, 

the Tribunal has no power to substitute its own discretion for 

CWP-2835-2017 (O&M).            -12-     

that of the authority. The adequacy of penalty unless it is mala 

fide is certainly not a matter for the Tribunal to concern with. 

The  Tribunal  also  cannot  interfere  with  the  penalty  if  the 

conclusion of the Inquiry Officer or the competent authority is 

based on evidence even if some of it is found to be irrelevant or 

extraneous to the matter.” 

18    For reference as to the scope of interference by the High Court 

in departmental proceedings, the Hon’ble Supreme Court held in the matter 

of Chairman  and  Managing  Director,  United  Commercial  Bank  and 

others Vs. P.C. Kakkar, reported as (2003) 4 SCC 364, as under: - 

“9. In B.C. Chaturvedi v. Union of India [(1995) 6 SCC 749 : 

1996 SCC (L&S) 80 : (1996) 32 ATC 44] it was observed : 

(SCC p. 762, para 18) 

18. A review of the above legal position would establish that 

the  disciplinary  authority,  and  on  appeal  the  Appellate 

Authority,  being  fact-finding  authorities  have  exclusive 

power  to  consider  the  evidence  with  a  view  to  maintain 

discipline. They are invested with the discretion to impose 

appropriate punishment keeping in view the magnitude or 

gravity of the misconduct. The High Court/Tribunal, while 

exercising  the  power  of  judicial  review,  cannot  normally 

substitute its own conclusion on penalty and impose some 

other penalty. If the punishment imposed by the disciplinary 

authority or the Appellate Authority shocks the conscience 

of the High Court/Tribunal, it would appropriately mould 

the  relief,  either  directing  the  disciplinary/appellate 

CWP-2835-2017 (O&M).            -13-     

authority to reconsider the penalty imposed, or to shorten 

the litigation, it may itself, in exceptional and rare cases, 

impose  appropriate  punishment  with  cogent  reasons  in 

support thereof. 

  xxx  xxx  xxx 

11. The common thread running through in all these decisions 

is that the court should not interfere with the administrator's 

decision  unless  it  was  illogical  or  suffers  from  procedural 

impropriety or was shocking to the conscience of the court, in 

the sense that it was in defiance of logic or moral standards. In 

view of what has been stated in Wednesbury case [Associated 

Provincial Picture Houses Ltd. v. Wednesbury Corpn., (1948) 

1 KB 223 : (1947) 2 All ER 680 (CA)] the court would not go 

into the correctness of the choice made by the administrator 

open to him and the court should not substitute its decision to 

that  of  the  administrator.  The  scope  of  judicial  review  is 

limited  to  the  deficiency  in  decision-making  process  and  not 

the decision. 

12. To put it differently, unless the punishment imposed by the 

disciplinary  authority  or  the  Appellate  Authority  shocks  the 

conscience  of  the  court/tribunal,  there  is  no  scope  for 

interference.  Further,  to  shorten  litigation  it  may,  in 

exceptional and rare cases, impose appropriate punishment by 

recording  cogent  reasons  in  support  thereof.  In  the  normal 

course  if  the  punishment  imposed  is  shockingly 

disproportionate  it  would  be  appropriate  to  direct the 

disciplinary authority or the Appellate Authority to reconsider 

the penalty imposed. 

xxx  xxx  xxx 

CWP-2835-2017 (O&M).            -14-     

14. A bank officer is required to exercise higher standards of 

honesty  and  integrity.  He  deals  with  the  money  of  the 

depositors  and  the  customers.  Every  officer/employee  of  the 

bank  is  required  to  take  all  possible  steps  to  protect  the 

interests of the bank and to discharge his duties with utmost 

integrity,  honesty,  devotion  and  diligence  and  to  do  nothing 

which  is  unbecoming  of  a  bank  officer.  Good  conduct  and 

discipline  are  inseparable  from  the  functioning  of every 

officer/employee of the bank. As was observed by this Court 

in Disciplinary  Authority-cum-Regional  Manager v. Nikunja 

Bihari Patnaik [(1996) 9 SCC 69 : 1996 SCC (L&S) 1194] it is 

no  defence  available  to  say  that  there  was  no  loss or  profit 

resulted  in  case,  when  the  officer/employee  acted  without 

authority.  The  very  discipline  of  an  organization  more 

particularly a bank is dependent upon each of its officers and 

officers  acting  and  operating  within  their  allotted  sphere. 

Acting beyond one's authority is by itself a breach of discipline 

and is a misconduct. The charges against the employee were 

not casual in nature and were serious. These aspects do not 

appear to have been kept in view by the High Court. 

15. It  needs  no  emphasis  that  when  a  court  feels  that the 

punishment  is  shockingly  disproportionate,  it  must record 

reasons for coming to such a conclusion. Mere expression that 

the punishment is shockingly disproportionate would not meet 

the  requirement  of  law.  Even  in  respect  of  administrative 

orders  Lord  Denning,  M.R.  in Breen v. Amalgamated  Engg. 

Union [(1971) 1 All ER 1148: (1971) 2 QB 175: (1971) 2 WLR 

742 (CA)] observed: (All ER p. 1154h) “The giving of reasons 

is one of the fundamentals of good administration.”  

CWP-2835-2017 (O&M).            -15-     

In Alexander Machinery (Dudley) Ltd. v. Crabtree [1974 ICR 

120 (NIRC)] it was observed: 

“Failure  to  give  reasons  amounts  to  denial  of  justice. 

Reasons are live links between the mind of the decision-

taker to the controversy in question and the decision or 

conclusion  arrived  at.”  Reasons  substitute  subjectivity 

by objectivity. The emphasis on recording reasons is that 

if  the  decision  reveals  the  “inscrutable  face  of  the 

sphinx”,  it  can,  by  its  silence,  render  it  virtually 

impossible  for  the  courts  to  perform  their  appellate 

function  or  exercise  the  power  of  judicial  review  in 

adjudging the validity of the decision. Right to reason is 

an  indispensable  part  of  a  sound  judicial  system. 

Another  rationale  is  that  the  affected  party  can  know 

why  the  decision  has  gone  against  him.  One  of  the 

salutary  requirements  of natural  justice is  spelling out 

reasons for the order made, in other words, a speaking-

out.  The  “inscrutable  face  of  a  sphinx”  is  ordinarily 

incongruous  with  a  judicial  or  quasi-judicial 

performance.  But  as  noted  above,  the  proceedings 

commenced  in  1981.  The  employee  was  placed  under 

suspension from 1983 to 1988 and has superannuated in 

2002. Acquittal in the criminal case is not determinative 

of the commission of misconduct or otherwise, and it is 

open to the authorities to proceed with the disciplinary 

proceedings,  notwithstanding  acquittal  in  the  criminal 

case. It per se would not entitle the employee to claim 

immunity from the proceedings. At the most the factum of 

acquittal may be a circumstance to be considered while 

awarding punishment. It would depend upon the facts of 

CWP-2835-2017 (O&M).            -16-     

each  case  and  even  that  cannot  have  universal 

application.” 

19    Further  reference  can  also  be  made  to  the  judgment  in  the 

matter  of Union  of  India  and  others  Vs.  P.  Gunasekaran,  reported  as 

(2015) 2 SCC 610. The relevant extract reads thus: - 

  “13.  Despite  the  well-settled  position,  it  is  painfully 

disturbing  to  note  that  the  High  Court  has  acted  as  an 

appellate  authority  in  the  disciplinary  proceedings,  re-

appreciating even the evidence before the enquiry officer. The 

finding  on  Charge  no.  I  was  accepted  by  the  disciplinary 

authority and was also endorsed by the Central Administrative 

Tribunal.  In  disciplinary  proceedings,  the  High  Court  is  not 

and  cannot  act  as  a  second  court  of  first  appeal.  The  High 

Court, in exercise of its powers under Article 226/227 of the 

Constitution of India, shall not venture into re- appreciation of 

the evidence. The High Court can only see whether:  

a.    the enquiry is held by a competent authority; 

b.   the enquiry is held according to  the  procedure  prescribed  

in  that behalf; 

c.    there is violation of the principles of natural justice in  

conducting the proceedings; 

d.    the  authorities  have  disabled  themselves  from  reaching  

a    fair  conclusion  by  some  considerations  extraneous  to  the 

evidence and merits of the case;  

e. the authorities have allowed themselves to be influenced by 

irrelevant or extraneous considerations; 

CWP-2835-2017 (O&M).            -17-     

f. the conclusion, on the very face of it, is so wholly arbitrary 

and  capricious  that  no  reasonable  person  could  ever  have 

arrived at such conclusion;  

g. the disciplinary authority had erroneously failed to admit the 

admissible and material evidence;  

h.  the  disciplinary  authority  had  erroneously  admitted 

inadmissible evidence which influenced the finding;  

i. the finding of fact is based on no evidence.  

Under Article 226/227 of the Constitution of India, the High 

Court shall not:  

(i). re-appreciate the evidence;  

(ii). interfere with the conclusions in the enquiry, in case the 

same has been conducted in accordance with law;  

(iii). go into the adequacy of the evidence;  

(iv). go into the reliability of the evidence;  

(v). interfere, if there be some legal evidence on which findings 

can be based.  

(vi). correct the error of fact however grave it may appear to 

be;  

(vii). go into the proportionality of punishment unless it shocks 

its conscience.  

20   It is also held in the judgment of Civil Appeal No.219 of 2023 

titled as Union of India and others vs. Const. Sunil Kumar, decided on 

19.01.2023 passed by Hon’ble Supreme Court that it is not sufficient for a 

writ Court to interfere when a punishment is disproportionate. For invoking 

CWP-2835-2017 (O&M).            -18-     

the  jurisdiction,  the  punishment  has  to  be  ‘shockingly  disproportionate’. 

The relevant extract reads thus: - 

“6.2 Even otherwise, the Division Bench of the High Court has 

materially  erred  in  interfering  with  the  order  of  penalty  of 

dismissal  passed  on  proved  charges  and  misconduct  of 

indiscipline  and  insubordination  and  giving  threats  to  the 

superior of dire consequences on the ground that the same is 

disproportionate  to  the  gravity  of  the  wrong. In  the  case  of 

Surinder  Kumar  (supra)  while  considering  the  power 

of judicial  review  of  the  High  Court  in  interfering  with  the 

punishment of dismissal, it is observed and held by this Court 

after considering the earlier decision in the case of Union of 

India Vs. R.K. Sharma; (2001) 9 SCC 592 that in exercise of 

powers  of  judicial  review  interfering  with  the  punishment  of 

dismissal  on  the  ground  that  it  was  disproportionate,  the 

punishment should not be merely disproportionate but should 

be strikingly disproportionate. As observed and held that only 

in an extreme case, where on the face of it there is perversity or 

irrationality, there can be judicial review under Article 226 or 

227 or under Article 32 of the Constitution. 6.3 Applying the 

law laid down by this Court in the aforesaid decision(s) to the 

facts of the case on hand, it cannot be said that the punishment 

of  dismissal  can  be  said  to  be  strikingly  disproportionate 

warranting the interference of the High Court in exercise of 

powers  under Article  226 of  the  Constitution  of  India.  In  the 

facts and circumstances of the case and on the charges and 

misconduct  of  indiscipline  and  insubordination  proved,  the 

CRPF  being  a disciplined  force,  the  order  of  penalty  of 

dismissal  was  justified  and  it  cannot  be  said  to  be 

disproportionate  and/or  strikingly  disproportionate  to  the 

CWP-2835-2017 (O&M).            -19-     

gravity  of  the  wrong.  Under  the  circumstances  also,  the 

Division Bench of the High Court has committed a very serious 

error  in  interfering  with  the  order  of  penalty  of  dismissal 

imposed and ordering reinstatement of the respondent. 6.4 At 

this stage, it is required to be observed that even while holding 

that  the  punishment/penalty  of  dismissal  disproportionate  to 

the  gravity  of  the  wrong,  thereafter,  no  further 

punishment/penalty  is  imposed  by  the  Division  Bench  of  the 

High  Court  except  denial  of  back  wages.  As  per  the settled 

position of law, even in a case where the punishment is found 

to be disproportionate to the misconduct committed and proved 

the  matter  is  to  be  remitted  to  the  disciplinary  authority  for 

imposing appropriate punishment/penalty which as such is the 

prerogative of the disciplinary authority. On this ground also, 

the  impugned  judgment  and  order  passed  by  the  Division 

Bench of the High Court is unsustainable.” 

21    Although  an  attempt  has  been  made  by  counsel  for  the 

petitioner  at  this  juncture  to  contend  that  the  petitioner  was  never  held 

guilty of any misconduct at any point prior in time, however, the same alone 

cannot be a ground to hold that the current misconduct ought to be diluted 

and proceedings ought not to be initiated against him.  

22    Undisputedly,  such  service  record  would  be  relevant  for 

examining  the  proportionality  of  the  punishment  imposed  upon  the 

petitioner, however, the same cannot be held to lay sufficient foundation for 

disregarding the charges that already stand proved against a person. Since 

the punishment of stoppage of 05 increments only has been imposed, I feel 

CWP-2835-2017 (O&M).            -20-     

that  the  previous  misconduct  would  have  already  been  taken  into 

consideration  by  the  respondent  authorities  while  imposing  punishment. 

There is no occasion for this Court to come to a conclusion or record a   

finding that the punishment of stoppage of 05 increments in a proven case 

of  financial  irregularities  and  dishonest  misconduct  on  the  part  of  the 

petitioner is shocking to the conscience of this Court. Besides, the other 

issues being raised, at this stage with respect to the malice against other co-

employees,  the  same  is  ignored  being  completely  irrelevant  to  the 

controversy in hand and is an argument beyond the record.  

23    The instant writ petition is thus found to be lacking merit and 

the same is accordingly dismissed.

July 21, 2025.       ( VINOD S. BHARDWAJ) 

raj arora                                          JUDGE 

    Whether speaking/reasoned   : Yes/No 

    Whether reportable     : Yes/No