RSA-1191-1994 -1-

            IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH   

(102)

RSA-1191-1994

Date of Decision: - 03.11.2025

Inderjit Singh 

....Appellant

Versus

Punjab State Electricity Board and another

 .....Respondents

CORAM : HON'BLE MR. JUSTICE VIKAS BAHL

Present:- Mr. Vinod Kumar Kataria, Advocate

for the appellant. 

Mr. Vardaan Seth, Advocate

for the respondents. 

****

VIKAS BAHL, J. (ORAL)

BRIEF BACKGROUND OF THE CASE  

1.                Plaintiff has filed the present Regular Second Appeal under

Section 41 of the Punjab Courts Act, 1918.

2.                 Challenge in the present appeal is to the judgment dated

22.02.1993 vide which the suit filed by the present appellant-plaintiff for

declaration to the effect that order No.195/EPC-1336 dated 31.05.1990

vide which two annual increments with future effect had been stopped

without holding any regular inquiry was illegal, null and void, had been

dismissed. Challenge is also the judgment of the 1

st

 Appellate Court dated

23.08.1993 vide which the first appeal filed by the present appellant had

RSA-1191-1994 -2-

also been dismissed. 

3. Undisputed facts in the present case are that the plaintiff was

working as a Lower Division Clerk in Punjab State Electricity Board at

the relevant   time  and  had  given  a  departmental  examination  held  on

22-23/06/1989 at Ferozepur and after having given the said exam, a show

cause   notice   dated   14.08.1989   was   issued   to   the   plaintiff   under

Regulation   10   of   the  Punjab   State   Electricity   Board  (Employees

Punishments and Appeal) Regulations, 1971 (hereinafter to be referred as

“1971 Regulations”). Without holding any regular inquiry or issuance of

charge-sheet,   the   respondent-department   passed   an   order   dated

31.05.1990 imposing the penalty of stoppage of two annual increments

with future effect. It was the case of the plaintiff/present appellant that the

same was a major punishment and it was incumbent upon the authorities

to hold a regular inquiry before imposing the said punishment, which was

not done and thus, the impugned order dated 31.05.1990 was required to

be set aside on the said ground alone. 

4. On the other hand, it was the case of the respondents that the

penalty of stoppage of two annual increments with future effect was a

minor penalty as defined under Rule 5(iv) of the 1971 Regulations and

thus, there was no requirement to hold a regular inquiry or issue a charge-

sheet. 

5. The trial  Court vide order dated 21.09.1992 framed the

following issues: - 

RSA-1191-1994 -3-

“1. Whether the order dated 31.5.1990 is not legal and 

valid as alleged in the plaint? O.P.P.

2. Relief.”

6. After considering the documents on record, the trial Court

came to the conclusion that no regular inquiry was conducted in the

present case but since as per Section 5(iv) of the 1971 Regulations, the

punishment imposed was a minor punishment, thus, no regular inquiry

was required to be held. The trial Court thus dismissed the suit of the

plaintiff. The 1

st

 Appellate Court reiterated the said observations of the

trial Court and further observed that since as per the relevant rules, the

stoppage of two annual increments with future effect was a minor penalty,

thus, even the law laid down by the Hon'ble Supreme Court in the case of

“Kulwant Singh Gill

 Vs. The State of Punjab”, reported as Supp 1991

(1) SCC 504, would not apply. Accordingly, the appeal filed by the

plaintiff was dismissed. 

ARGUMENTS ON BEHALF OF THE APPELLANT

7. Learned counsel for the appellant has submitted that since the

show cause notice is dated 14.08.1989 (Ex.P2) and the impugned order

(Ex.P4) was passed on 31.05.1990, thus, the rules/regulations which were

prevalent at the time of issuance of the said notice and the passing of the

said impugned order would be relevant for consideration in the present

case. It is further submitted that as per Regulation 5(iv) of the 1971

Regulations, which were prevalent at the relevant time, provided that

withholding of increments of pay was a minor penalty, but did not specify

RSA-1191-1994 -4-

as to whether in a case where the increment was withheld with future

effect/cumulative effect, the same would be a minor penalty or major

penalty. It is submitted that in the said circumstances, the law laid down

by the Hon'ble Supreme Court in the case of Kulwant Singh Gill (supra),

which dealt with similar provisions, would apply and as per the said

judgment,   the   penalty   of   stoppage   of   increment   with  cumulative

effect/future effect is a major penalty. It is argued that both the Courts had

wrongly reproduced the regulations in the judgments, as at no time, much

less, the relevant time the regulations read that the stoppage of two

increments with future effect was a minor penalty under Rule 5(iv) of the

1971 Regulations. It is further argued that in fact after the passing of the

judgment in the case of Kulwant Singh Gill (supra), specific instructions

were also issued by the department to specifically include the punishment

of stoppage of increment with cumulative effect/future effect as a major

penalty. It is submitted that on account of applying the wrong regulations,

a perverse finding has been given by the Courts. Learned counsel for the

appellant   has   made   reference   to   the   rules/regulations   which   were

applicable in the year 1990 and also the rules/regulations which are

applicable presently. 

ARGUMENTS ON BEHALF OF THE RESPONDENTS

8. Learned counsel for the respondents on the other hand has

submitted that the stoppage of two annual increments with future effect is

a minor punishment as defined under Rule 5(iv) of the 1971 Regulations.

RSA-1191-1994 -5-

It is further submitted that the plaintiff had not filed any reply to the show

cause notice, thus, on the said ground also no regular inquiry was required

to be held even assuming that the punishment imposed was a major

penalty. It is further submitted that the judgments of the trial Court as

well as of the 1

st

 Appellate Court are in accordance with law and deserve

to be upheld.

ANALYSIS AND FINDINGS

9. This Court has heard learned counsel for the parties and has

gone through the paper-book as well as the record of the case and is of the

opinion that the present appeal is meritorious and deserves to be allowed

for the following reasons. 

10                 The   substantial   questions   of   law  which   arise   for

consideration in the present case are as follows: - 

(i)     Whether stoppage of two annual increments with future

effect would amount to a minor penalty or a major

penalty in accordance with Regulation 5 of the 1971

Regulations as applicable at the time of the issuance of

show  cause  notice  dated 14.08.1989  (Ex.P2) or  order

dated 31.05.1990 (Ex.P4)? 

(ii)      In case the said penalty is held to be a major penalty,

then, whether it was incumbent upon the respondent

department   to   have   conducted   a   regular   inquiry   in

accordance with the Regulations 8 and 9 of the 1971

RSA-1191-1994 -6-

Regulations?

(iii) Whether the judgments of the trial Court as well as of the

1

st

 Appellate Court are perverse as the Regulations which

have been taken into consideration are not the relevant

Regulations?

11.                 The facts of the present case are not in dispute. It is the

admitted case of both the parties that the penalty imposed on the present

appellant was of stoppage of two annual increments with future effect and

that no regular departmental inquiry was conducted in the present case.

The primary question which arises for consideration is as to whether the

stoppage of two annual increments with future effect would be a major

penalty or minor penalty. The 1971 Regulations, as they stand after the

amendment, leave no matter of doubt that the said penalty is a major

penalty. Regulation 5, as amended up to 2005, is reproduced herein

below: - 

      “5.  The following penalties may, for good and sufficient reasons,

and as hereinafter provided, be imposed on an employee, namely:-

MINOR PENALTIES

(i)  censure;

(ii)  withholding of his promotions;

(iii)  recovery from his pay of the whole or part of any pecuniary loss

caused by him to the Board by negligence or breach of orders;

(iv)  witholding of increments of pay without cumulative effect.

MAJOR PENALITIES

(v)  witholding of increments of pay with cumulative effect or reduction

to a lower stage in the time-scale of pay for a specified period, with

further  directions as to whether  or not  the  employee will earn

RSA-1191-1994 -7-

increments of pay during the period of such reduction and whether

on the expiry of such period, the reduction will or will not have the

effect postponing the future increments of his pay ;

(vi)  reduction to a lower time-scale of pay, grade, post or service, which

shall ordinarily be a bar to the promotion of employee to the time-

scale of pay, grade, post or service, from which he was reduced, with

or without further directions regarding conditions of restoration to

the grade or post or service from which the employee was reduced

and his seniority and pay on such restorations to that grade, post or

service ;

(vii)  compulsory retirement ;

(viii)  removal from service which shall not be a disqualification for future

employment under the Board ;

(ix) dismissal from service which shall ordinarily be a disqualification

for future employment under the Board.”

                    A   perusal   of   the   above   regulation   would   show   that

withholding of increment with cumulative effect has been specifically

included under major penalties and thus, after the amendment having

been made, there is no dispute regarding the said fact.

12.              Learned counsel for the appellant as well as learned counsel

for the respondent has fairly submitted that the said regulation, which has

been reproduced herein above and also in the impugned judgments, was

not the regulation which was prevalent at the time when the impugned

order dated 31.05.1990 was passed and the Regulation 5 of the 1971

Regulations, which was in force at the said time, is reproduced herein

below: - 

“5.  The following penalties may, for good and sufficient

reasons, and as hereinafter provided, be imposed on an employee,

namely:-

RSA-1191-1994 -8-

MINOR PENALTIES

(i)  censure;

(ii)  withholding of his promotions;

(iii)  recovery from his pay of the whole or part of any pecuniary

loss caused by him to the Board by negligence or breach of

orders;

(iv)  withholding of increments of pay ;

MAJOR PENALTIES

(v)  reduction to a lower stage in the time scale of pay for a

specified period, with further directions as to whether or not

the employee will earn increments of pay during the period

of such reduction and whether on the expiry of such period,

the reduction will or will not have the effect of postponing

the future increments of his pay ;

(vi)  reduction to a lower time scale of pay, grade, post or service,

which   shall   ordinarily   be   a   bar   to   the   promotion   of  the

employee to the time scale of pay, grade, post or service, from

which   he   was   reduced   with   or   without   further   directions

regarding conditions of restoration to the grade or post or

service from which the employee was reduced and his seniority

and pay on such restoration to that grade, post or service ;

(vii)  compulsory retirement ;

(viii)  removal from service which shall not be a disqualification for

future employment under the Board ;

(ix)  dismissal   from   service   which   shall   ordinarily  be   a

disqualification for future employment under the Board.”

A perusal of the above regulation would show that under

Regulation 5 sub-clause (iv) of the 1971 Regulations, withholding of

increment of pay is stated to be a minor penalty and there is no specific

reference as to whether stoppage of two increments with cumulative

effect/future effect would fall under minor penalty or major penalty.

13. The said issue came up for consideration before the Hon'ble

RSA-1191-1994 -9-

Supreme Court in the case of Kulwant Singh Gill (supra). The rule which

was being considered in the said case was similar to the regulation which

was applicable in the year 1990 in the present case. The Hon'ble Supreme

Court, after considering the said provisions, came to the conclusion that

stoppage of increment with cumulative effect/future effect would be a

major penalty and would not fall under Rule 5 (iv) and would rather fall

under Rule 5 (v) of the Punjab Civil Services (Punishment and Appeals)

Rules, 1970. It was further held that the punishment of stoppage of

increment with cumulative effect could only be passed after holding an

inquiry and after following the prescribed procedure and in case the same

is not done, then, the order passed would be  per se  void. Even the

arguments raised on behalf of the department that issuance of show cause

notice and seeking reply on the same was sufficient compliance of the

principles of natural justice was rejected and it was observed that once it

was found that the penalty was a major penalty, then, the entire procedure

as envisaged in the rules and regulations, which included conducting of

an inquiry, opportunity of adducing evidence, examination and cross-

examination of witnesses, placing of inquiry report before the disciplinary

authority and then, following the further procedure, was necessary before

the said penalty could be imposed. 

14. In the said case, after holding the impugned order to be

illegal, the Hon'ble Supreme Court had also taken into consideration the

fact that since sufficient time had elapsed and thus, it was not expedient to

RSA-1191-1994 -10-

direct a regular inquiry in accordance with the rules and thus, the decree

granted by the trial Court in the said case was upheld and the judgment

and decree of the High Court was set aside. The relevant part of the said

judgment is reproduced herein below: - 

"5. Penalties - The following penalties may, for good and

sufficient reasons, and as hereinafter provided, be imposed on a

government employee, namely:

MINOR PENALTIES 

(i)  Censure;

(ii)  withholding of his promotions;

(iii)  recovery from his pay of the whole or part of any pecuniary

loss caused by him to the government by negligence of breach of

orders;

(iv)  withholding of increments of pay;

MAJOR PENALITIES 

(v)  reduction to a lower stage in the time-scale of pay for a

specified period, with further directions as to whether or not the

government employee will earn increments of pay during the period

of such reduction and whether on the expiry of such period, the

reduction will or will not have the effect of postponing the future

increments of his pay;

(vi)  reduction to a lower time-scale of pay, grade, post or service

which shall ordinarily be a bar to the promotion of the government

employee to the time scale of pay, grade, post or service from which

he   was   reduced,   with   or   without   further   directions  regarding

conditions of restoration to the grade or post or service from which

the government employee was reduced and his seniority and pay on

such restoration that grade, post or service;

(vii)  compulsory retirement;

(viii)  removal from service which shall be a disqualification for

future employment under the government;

(ix) dismissal from service which shall ordinarily be a disqualification

for future employment under the government'.

RSA-1191-1994 -11-

xxx  xxx  xxx

4. ..............The   insidious   effect   of   the   impugned   order   by

necessary implication, is that the appellant employee is reduced in his

time-scale by two places and it is in perpetuity during the rest of the

tenure of his service with a direction that two years' increments would

not be counted in his time-scale of pay as a measure of penalty. The

words are the skin to the language which if pealed off its true colour

or its resultant effects would become apparent. When we broach the

problem from this perspective the effect is as envisaged under Rule

5(v) of the Rules. It is undoubted that the Division Bench in Sarwan

Singh v. State of Punjab, P.C. Jain, A.C.J., speaking for the Division

Bench, while considering similar question, in paragraph 8 held that

the stoppage of increments with cumulative effect, by no stretch of

imagination falls within clause (v) of Rules 5 of in Rule 4.12 of

Punjab Civil Services Rules. It was further held that under clause (v)

of Rule 5 there has to be a reduction to a lower stage in the time scale

of pay by the competent authority as a measure of penalty and the

period for which such a reduction is to be effective has to be stated

and on restoration it has further to be specified whether the reduction

shall operate to postpone the future increments of his pay. In such

cases withholding of the increments without cumulative effect does

not at all arise. In case where the increments are withheld with or

without cumulative effect the government employee is never reduced

to a lower stage of time scale of pay. Accordingly it was held that

clause (iv) of Rule 5 is applicable to the facts of that case. With

respect we are unable to agree with the High Court. If the literal

interpretation is adopted the learned Judges may be right to arrive at

that conclusion. But if the effect is kept at the back of the mind, it

would always be so, the result will be the conclusion as we have

arrived at. If the reasoning of the High Court is given acceptance, it

would empower the disciplinary authority to impose, under the garb

of   stoppage   of   increments,   (sic   stoppage)   of   earning   future

increments   in   the   time   scale   of   pay  even   permanently   without

expressly   stating   so.   This   preposterous   consequence  cannot   be

permitted   to   be   permeated.   Rule   5(iv)   does   not   empower   the

RSA-1191-1994 -12-

disciplinary authority to impose penalty of withholding increments

of pay with cumulative effect except after holding inquiry and

following   the   prescribed   procedure.   Then   the   order  would   be

without jurisdiction or authority of law, and it would be per se void.

Considering from this angle we have no hesitation to hold that the

impugned order would come within the meaning of Rule 5(v) of the

Rules; it is a major penalty and imposition of the impugned penalty

without enquiry is per se illegal.

5. The further contention of Shri Nayar that the procedure

under Rule 8 was followed by issuance of the show cause notice and

consideration of the explanation given by the appellant would meet

the test of Rules 8 and 9 of the Rules is devoid of any substance.

Conducting an enquiry, de hors the rules is no enquiry in the eye of

law. It cannot be countenanced that the pretence of an enquiry

without reasonable opportunity of adducing evidence both by the

department as well as by the appellant in rebuttal, examination and

cross-examination of the witnesses, if examined, to be an enquiry

within the meaning of Rules 8 and 9 of the Rules.  Those rules

admittedly envisage, on denial of the charge by the delinquent officer,

to conduct an enquiry giving reasonable opportunity to the presenting

officer as well as the delinquent officer to lead evidence in support of

the charge and in rebuttal thereof, giving adequate opportunity to the

delinquent officer to cross-examine the witnesses produced by the

department  and to examine witnesses if intended on his behalf and to

place his version; consideration thereof by the enquiry officer, if the

disciplinary authority himself is not the enquiry officer. A report of

the enquiry in that behalf is to be placed before the disciplinary

authority who then is to consider it in the manner prescribed and to

pass an appropriate order as for the procedure in vogue under the

Rules.   The   gamut   of   this   procedure   was   not   gone   through.

Therefore,   the   issuance   of   the   notice   and   consideration   of

the explanation is not a procedure in accordance with Rules 8 and

9. Obviously, the disciplinary authority felt that the enquiry into

minor penalty is not necessary and adhering to the principles of

natural justice the show cause notice and on receipt of the reply

RSA-1191-1994 -13-

from the delinquent officer passed the impugned order imposing

penalty thinking it to be a minor penalty. If it is considered, as stated

earlier, that it would be only a minor penalty, the procedure followed

certainly meets the test of the principles of natural justice and it

would be a sufficient compliance with the procedure. In view of the

finding that the impugned order is a major penalty certainly then a

regular enquiry has got to be conducted and so the impugned order

is clearly illegal. The trial court rightly granted the decree. The

judgment and the decree of the High Court is vitiated by manifest

illegality. At this distance of time it is not expedient to direct an

enquiry under Rules 8 and 9 of the Rules. The appeal is accordingly

allowed and the judgment and decree of the High Court is set aside

and that of the trial court is restored but in the circumstances

without costs.”

15.              The law laid down in the above-said judgment applies on all

fours to the case of the present appellant, as the rule which was being

considered was also pari materia to the rule/regulation in question. The

Co-ordinate Bench of this Court in the case of “Smt. Tripta Kumari

 Vs.

The State of Haryana and another”, reported as 2011 SCC OnLine

P&H 7772 had relied upon the above said judgment to further hold that

the stoppage of one increment with cumulative effect is a major penalty

and in the said circumstances, it was necessary for the authorities to have

conducted the inquiry in accordance with the rules and regulations and

since the same had not been done, the impugned order in the said case

was   also   set   aside.   The   relevant   portion   of   the   said   judgment   is

reproduced  herein below: - 

“The  short  question  that  would  arise  for consideration  is

whether the procedure adopted by the respondents to impose this

RSA-1191-1994 -14-

penalty without holding an enquiry is legal and proper. The answer

to this question would depend upon the fact whether the penalty

imposed is major or minor penalty. If the penalty of stoppage of one

increment with cumulative effect is major penalty, then respondents

were under legal obligation to hold the enquiry before imposing this

punishment.

The issue, in my view, is no more res integra. The Hon'ble

Supreme Court in the case of Kulwant Singh Gill v. State of Punjab,

1991(2) SCT 30 (SC) 9  has  held that stoppage of two increments

with cumulative  effect  falls  within  the  meaning  of  5(v)   of   the

Punishment and Appeals Rules and would amount to major penalty

and, thus, regular enquiry would be a must to impose this penalty.

Without enquiry, no punishment of stoppage of increment with

cumulative effect, as such, could be ordered. Rules 8 and 9 of the

Rules clearly envisages the procedure to conduct an enquiry into the

misconduct before ordering stoppage of increment with cumulative

effect.

In view of this authoritative pronouncement of the Hon'ble

supreme Court in  Kulwant Singh Gill (supra), there is no need to go

into   this   issue   further.  Once   the   punishment   of   stoppage   of

increment with cumulative has been held to be a major penalty, the

same   could   not   have   been   imposed   without   holding   enquiry.

Concededly, this punishment was imposed on the petitioner without

holding enquiry and as such the same would be rendered illegal and

being in violation of the procedure established by law. On this short

ground, the punishment imposed upon the petitioner cannot be

sustained and is, therefore, set-aside. Consequently, the order dated

10.5.1989 rejecting the appeal filed by the petitioner is also set aside.

The writ petition is allowed. There shall be no order as to

costs.”

16.              It would be relevant to note that the procedure for imposing

major penalty has been provided in Regulations 8 and 9 of the 1971

Regulations as were in force in 1990 and as per the said regulations, no

RSA-1191-1994 -15-

order imposing major penalty could have been passed without holding

inquiry and the punishing authority either itself or by appointing an

inquiry  officer   could   inquire   into   the   truth   of   the  allegations.   The

substance of the allegations, articles of charge, list of all documents and

list of witnesses etc. relied upon by the authorities were required to be

supplied and as per the requirement of Regulation 8(5)(b) of the 1971

Regulations, even if no written statement of defence is submitted by the

employee, the punishing authority has the power to itself inquire into the

articles of charge or may appoint an inquiring authority under sub-

regulation (2) for the said purpose. The subsequent procedure requires the

inquiry report to be submitted to the punishing authority, where the

punishing authority is not the inquiring authority for the purpose of

further action as detailed in Regulation 9 of the 1971 Regulations. 

17. From the said provisions, it is apparent that holding of an

inquiry is necessary in case a major penalty is to be imposed or is

proposed to be imposed and there is nothing in the regulations to show

that in case, to a show cause notice, no reply is filed by an employee,

then, holding of the regular inquiry could be done away with. No law has

been cited before this Court also to show that in case no reply to the show

cause notice is given, the holding of a regular inquiry in the said

circumstances   could   be   done   away   with.   The   relevant  portion   of

Regulation 8 of the 1971 Regulations, as were applicable in the year

1980, is reproduced herein below: - 

RSA-1191-1994 -16-

“PART-IV Procedure for Imposing Penalties 

PROCEDURE FOR IMPOSING MAJOR PENALTIES

8.  (1)  No order imposing any of the penalties specified in

clauses (v) to (ix) of Regulation 5  shall be made except after an

inquiry held, as far as may be in the manner provided in this

regulation and Regulation 9 or in the manner provided hereinafter.

(2)  Whenever   the   punishing   authority   or   any   other

authority empowered by the Board, by general or special order, is of

the opinion that there are grounds for inquiring into the truth of any

allegations against an employee, it may itself, inquire into or appoint

under this Regulation an authority, to inquire into the truth thereof.

Explanation

Where the punishing authority, itself holds the inquiry any

reference in sub-regulations (7) to (20) and in sub-regulation

(22)   to   the   inquiring   authority   shall   be   construed  as   a

reference to the punishing authority.

(3)  Where it is proposed to hold an inquiry against an employee

under this regulation and Regulation 9, the punishing authority shall

draw up or cause to be drawn up;

(i)  the substance of the allegations into definite and distinct

articles of charges;

(ii)  a   statement   of   allegations   in   support   of   each  article   of

charge, which shall contain -- 

(a)  a   statement   of   all   relevant   facts   including   any

admission or confession made by the employee;

(b)  a list of documents by which and list of witnesses by

whom, the articles of charge are proposed to be sustained.

(4)  The punishing authority shall deliver or cause to be delivered

to the employee a copy of the articles of charge, the statement of

allegations and a list of documents and witnesses by which each

article of charge is proposed to be sustained and shall require the

employee to submit, within such time as may be specified, a written

statement of his defence and to state whether he desires to be heard in

person.

(5)   (a)   On   receipt   of   the   written   statement   of   defence,   the

RSA-1191-1994 -17-

punishing authority may itself inquire into  such of the

articles of charge as are not admitted or, if it considers it

necessary so to do, appoint under sub- regulation (2), an

inquiring authority for the purpose, and where  all the

articles of charge have been admitted by the employee in

his written statement of defence, the punishing authority

shall record its findings on each charge after taking such

evidence as it may think fit and shall act in the manner laid

down in Regulation 9.

(b)  If no written statement of defence is submitted by the

employee, the punishing authority may itself inquire into

the articles of charge or may, if it considers it necessary

to   do   so,   appoint   under   sub-regulation   (2),   inquiring

authority for the purpose.

(c) Where the punishing authority itself inquires into any

article of charge or appoints an inquiring authority for

holding an inquiry into such charge, it may, by an order

appoint an employee or a legal practitioner, to be known

as the 'Presenting Officer' to present on its behalf the

case in support of the articles of charge.” 

18. Thus, even the plea on behalf of the respondent that no reply

to the show cause notice was filed and the finding of the Courts on the

said aspect, would not call for dismissing the suit of the plaintiff or for

upholding the order dated 31.05.1990. 

19.               Thus, the questions No.(i) and (ii) of law, as have been

framed herein above, are answered in favour of the present appellant and

it is held that the stoppage of two annual increments with future effect is a

major penalty and since it is a major penalty, the detailed procedure, as

prescribed under Regulations 8 and 9 of the 1971 Regulations, was

required to be complied with, which admittedly had not been done in the

RSA-1191-1994 -18-

present case.

20. A perusal of the judgments of the trial Court as well as of the

1

st

  Appellate   Court   would   show   that   the   Courts   had   taken   into

consideration the Rule 5(iv) of the 1971 Regulations which provides that

stoppage of increments with future effect is a minor punishment. No such

regulation   has   been   produced   on   record.   Learned   counsel   for   the

respondents has not been able to show that any such regulation was

prevalent at the time of passing of the order dated 31.05.1990. The

regulations which have been produced by the appellant and have been

reproduced in para 12 of the present judgment and which are stated to be

relevant at the date of passing of the order dated 31.05.1990, have not

been   disputed   on   behalf   of   the   respondents.   Thus,   in   the   said

circumstances, it is apparent that the judgments of the trial Court as well

as of the 1

st

 Appellate Court suffer from perversity and illegality, as the

wording of the regulations which have been considered is contrary to the

relevant regulations itself. Thus, the above said question of law No.(iii) is

also answered in favour of the present appellant. 

21. Keeping in view the above-said facts and circumstances, the

order dated 31.05.1990 is illegal and deserves to be set aside. 

22. The question that now remains to be considered is as to

whether at this stage the respondent authorities should be given the right

to hold a regular inquiry or not. The impugned order was passed in the

year 1990 and the judgment of the trial Court was passed in the year 1993

RSA-1191-1994 -19-

and that of the 1

st

 Appellate Court was passed in the year 1993 and the

present appeal has been filed in the year 1994 and the present appellant is

stated to have retired. The Hon’ble Supreme Court in the case of Kulwant

Singh Gill (supra) had  held that on account of lapse of time, it was not

expedient to direct an inquiry. This Court also on account of the above-

said facts and circumstances and also on account of the lapse of time, is of

the view that it would not be expedient to hold the inquiry at this stage. 

23. Accordingly, the present Regular Second Appeal is allowed

and the judgments of the trial Court as well as of the 1

st

 Appellate Court

are set aside and and the impugned order dated 31.05.1990 is held to be

illegal, null and void and is set aside and the suit of the plaintiff is

decreed. The appellant/plaintiff would be entitled to all consequential

benefits. 

                    ( VIKAS BAHL )

November 03, 2025                    JUDGE

naresh.k

Whether reasoned/speaking? Yes

Whether reportable? Yes