1

AFR

Neutral Citation No. ­ 2024:AHC:188206­DB

Court No. ­ 29

Case :­ SPECIAL APPEAL No. ­ 1012 of 2024

Appellant :­ State Of Up And 2 Others

Respondent :­ Prem Chandra Verma

Counsel for Appellant :­ C.S.C.,Ratan Deep Mishra

Counsel for Respondent :­ Ajay Kumar Singh Yadav

Hon'ble Vivek Kumar Birla,J.

Hon'ble Dr. Yogendra Kumar Srivastava,J.

[Per : Dr Yogendra Kumar Srivastava, J.]

1.Heard Sri Ratan Deep Mishra, learned Standing Counsel

for   the   State­appellants   and   Sri   Ajay   Kumar   Singh   Yadav,

learned counsel appearing for the petitioner­opposite party.

2.The present intra­court appeal is directed against the order

dated 27.05.2024 passed by learned Single Judge of the Court

in Writ – A No. ­ 5001 of 2024 [Prem Chandra Verma Vs. State

of Uttar Pradesh and Others].

3.A perusal of the records of the case indicates that the writ

petition had been instituted praying for a mandamus to be

issued to the Joint Director, Technical Education, East Zone,

Varanasi   to  implement   the   benefit   of   revised   salary  to  the

petitioner,   in   terms   of  memoranda  dated   28.05.2022   and

07.07.2022 issued by the Director, Technical Education, U.P.

and addressed to the Joint Director, Technical Education, East

Zone, Varanasi, amongst others.

4.Before   the   writ   court,   it   was   contended   that   the

2

emoluments payable to the petitioner in his capacity as Principal

of a Government Polytechnic College had been revised in terms

of Government Order dated 03.05.2018 and the consequential

orders dated 28.05.2022 and 07.07.2022 issued by the Director,

Technical Education, U.P. Kanpur directing issuing directions to

the Joint Director, Technical Education, Varanasi. It was urged

that despite the aforesaid Government Order dated 03.05.2018

and the orders issued by the Director dated 28.05.2022 and

07.07.2022   fixing   revised   emoluments   for   Principals   of

Government Polytechnic Colleges, the Joint Director was not

revising   the   petitioner's   emoluments.   Noticing   the   aforesaid

contention,   the   writ   court   passed   an   order   on   01.04.2024

directing filing of a personal affidavit by the Joint Director

showing cause as to why the revised emoluments in terms of the

orders passed by the Director, Technical Education had not been

sanctioned and disbursed to the petitioner.

5.The Joint Director, Technical Education, in compliance of

the aforesaid order filed his affidavit wherein it was stated that

an   order   dated   04.04.2024   had   been   passed   granting   the

petitioner the benefit of the revised emoluments as per the

orders dated 28.05.2022 and 07.07.2022. The writ court, upon

noticing that the order dated 04.04.2024 showed that while

determination for different periods of time from 02.05.2018 to

02.01.2024 had been made, for the period when the petitioner

was   under   suspension,   i.e.   11.03.2019   to   04.01.2021,   the

petitioner's   increments   had   not   been   granted,   making   it

dependent   on   the   outcome   of   the   pending   departmental

proceedings against the petitioner, observed that mere pendency

3

of disciplinary enquiry would not disentitle the petitioner from

earning   his   increment   and   accordingly   a   further   personal

affidavit of the Joint Director, was ordered to be filed. A further

personal affidavit of the Joint Director was filed on 18.04.2024,

wherein the stand taken that the orders regarding pay fixation

and   award   of   increment   or   the   payments   of   subsistence

allowance shall be taken after the disciplinary proceedings come

to an end, was held to be unacceptable, and an order was

passed   directing   the   Principal   Secretary,   Department   of

Technical Education, Government of U.P., Lucknow, the Director

of   Technical   Education,   U.P.   Kanpur   and   the   Financial

Controller,   Technical   Education,   Kanpur,   to   ensure   that   a

decision was taken on or before 02.05.2024. An Affidavit of

Compliance   was   directed   to   be   filed.   Pursuant   thereto,   on

02.05.2024, an affidavit of the Principal Secretary, Department

of Technical Education was filed, annexing therewith an order

dated 29.04.2024 awarding a major penalty to the petitioner

withholding   two   increments   with   cumulative   effect   besides

directing recovery of a sum of Rs.77,150/­.

6.Counsel for the petitioner was permitted to amend the

petition by formally adding a prayer challenging the order dated

29.04.2024,   on   behalf   of   the   petitioner.   In   response,   a

supplementary   affidavit   was   filed   on   behalf   of   the   State­

respondents. The writ petition was finally heard on 27.05.2024,

and the learned Single Judge on the basis of the affidavits which

were on record concluded that the salutary principle regarding

holding of a valid departmental enquiry in a matter where a

major  penalty  was   to  be   imposed,   had   not   been   followed.

4

Accordingly, the writ petition was allowed and the order dated

29.04.2024 passed by the Principal Secretary, was quashed. The

operative portion of the judgment of the learned Single Judge is

being extracted below:

“19. In the result, this writ petition succeeds and is allowed. The

impugned   order   dated   29.04.2024   passed   by   the   Principal

Secretary,   Department   of   Technical   Education,   Government   of

U.P., Lucknow is hereby quashed. The respondents shall be free to

take   fresh   proceedings,   bearing   in   mind   the   remarks   in   this

judgment against the petitioner, if they so elect from the stage of

charge­sheet   or   a   modified   charge­sheet.   In   the   event,   the

respondents elect to pursue fresh proceedings, they will not impose

a penalty higher than that imposed by the orders impugned and

quashed by this judgment today.”

(emphasis supplied)

7.Counsel for the State­appellants, after drawing attention

of the Court to the factual aspects of the case, has fairly stated

that the appeal is confined against the direction issued by the

learned Single Judge in the operative portion of the judgment

wherein, on the one hand the respondents have been left free to

take fresh proceedings if they so elect from the stage of charge­

sheet or a modified charge­sheet, it has been observed that in

the event the respondents elect to pursue fresh proceedings they

would not impose a penalty higher than that imposed by the

orders impugned and which had been quashed in terms of the

judgment which was being passed.

8.It is argued that the disciplinary proceedings and the

imposition   of   punishment   if   any  is   to  be   done   as   per   the

provisions of the U.P. Government Servants (Discipline and

Appeals) Rules, 1999 and imposition of any restriction with

regard to the penalty which may be imposed upon conclusion of

the disciplinary proceedings, amounts to curtailing the powers

5

of the disciplinary authority under the relevant statutory rules,

which would not be legally permissible. It has been urged that

the Court could certainly issue directions for proceeding with

the enquiry from the stage of the charge­sheet or a modified

charge­sheet,   however   imposition   of   any   restriction   on   the

discretion on the disciplinary authority was uncalled for.

9.Counsel appearing for the opposite party­petitioner has

tried to support the order passed by the learned Single Judge by

pointing   out   that   the   impugned   order   dated   29.04.2024

imposing major penalty having been passed without following

the due procedure for holding departmental inquiry, the inquiry

was vitiated and the learned Single Judge quashed the same and

issued directions for holding fresh proceedings. On the question

as to whether any restrictions could have been imposed on the

discretion of the disciplinary authority in the matter relating to

the   penalty   that   may   be   imposed   upon   conclusion   of   the

disciplinary   proceedings,   learned   counsel   appearing   for   the

petitioner­opposite party could not point out any ground to

support the directions issued in the judgment under appeal.

10.The   procedure   with   regard   to   holding   of   disciplinary

proceedings   and   imposition   of   penalties   on   government

servants, is determined as per the provisions contained under

the U.P. Government Servant (Discipline and Appeal) Rules,

1999. The appointment of the disciplinary authority is to be as

per Rule 6 of the Rules 1999. The procedure for imposition of

major penalty is prescribed under Rule 7. The submission of

enquiry report and action on enquiry report by the disciplinary

authority are to be as per Rules 8 and 9, respectively. For ease of

6

reference Rules 6, 7, 8 and 9 of the Rules 1999, are being

reproduced below:

“6.   Disciplinary   authority–­The   appointing   authority   of   a

Government servant shall be his disciplinary authority, who,

subject to the provisions of these rules, may impose any of the

penalties specified in Rule 3 on him:

Provided that no person shall be dismissed or removed by an

authority   subordinate   to   that   by   which   he   was   actually

appointed:

Provided further that the Head of Department notified under the

Uttar   Pradesh   Class   II   Services   (Imposition   of   Minor

Punishment)   Rules,  1973,  subject  to   the  provisions  of  these

rules, shall be empowered to impose minor penalties mentioned

in Rule 3 of these rules:

Provided also that in case of a Government servant belonging to

Group 'C' and 'D' posts, the Government, by a notified order,

may delegate the power to impose any penalty, except dismissal

or removal from service under these rules, to any authority

subordinate to  the appointing  authority  and  subject to  such

conditions as may be prescribed therein.

7. Procedure for imposing major penalties – Before imposing

any major penalty on a Government servant, an inquiry shall be

held in the following manner–  

(i)   The   disciplinary   authority   may   himself   inquire   into   the

charges or appoint an authority subordinate to him as Inquiry

Officer to inquire into the charges.

(ii)   The   facts   constituting   the   misconduct   on   which   it   is

proposed to take action shall be reduced in the form of definite

charge or charges to be called charge­sheet. The charge­sheet

shall be approved by the disciplinary authority:

Provided that where the appointing authority is Governor, the

charge­sheet may be approved by the Principal Secretary or the

Secretary; as the case may be, of the concerned department.

(iii) The charges framed shall be so precise and clear as to give

sufficient indication to the charged Government servant of the

facts and circumstances against him. The proposed documentary

evidence and the name of the witnesses proposed to prove the

same alongwith oral evidence, if any, shall be mentioned in the

charge­sheet.

(iv) The charged Government servant shall be required to put in

a written statement of his defence in person on a specified date

which shall not be less than 15 days from the date of issue of

7

charge­sheet and to state whether he desires to cross­examine

any witness mentioned in the charge­sheet and whether desires

to give or produce evidence in his defence. He shall also be

informed that in case he does not appear or file the written

statement on the specified date, it will be presumed that he has

none to furnish and Inquiry Officer shall proceed to complete

the inquiry ex parte.

(v) The charge­sheet, alongwith the copy of the documentary

evidences  mentioned   therein  and   list  of  witnesses  and   their

statements, if any shall be served on the charged Government

servant   personally   or   by   registered   post   at   the   address

mentioned in the official records. In case the charge­sheet could

not be served in aforesaid manner, the charge­sheet shall be

served   by   publication   in   a   daily   newspaper   having   wide

circulation :

Provided that where the documentary evidence is voluminous,

instead of furnishing its copy with charge­sheet, the charged

Government   servant   shall   be   permitted   to   inspect   the   same

before the Inquiry Officer.

(vi) Where the charged Government servant appears and admits

the charges, the Inquiry Officer shall submit his report to the

disciplinary authority on the basis of such admission.

(vii) Where the charged Government servant denies the charges,

the Inquiry Officer shall proceed to call the witnesses proposed

in the charge­sheet and record their oral evidence in presence of

the charged Government servant who shall be given opportunity

to cross­examine such witnesses. After recording the aforesaid

evidence,   the   Inquiry   Officer   shall   call   and   record   the   oral

evidence which the charged Government servant desired in his

written statement to be produced in his defence :

Provided that the Inquiry Officer may for reasons to be recorded

in writing refuse to call a witness.

(viii)  The   Inquiry   Officer  may   summon  any   witness   to   give

evidence or require any person to produce documents before

him in accordance with  the provisions of  the Uttar Pradesh

Departmental   Inquiries   (Enforcement   of   Attendance   of

Witnesses and Production of Documents) Act, 1976.

(ix) The Inquiry Officer may ask any question he pleases, at any

time of any witness or from person charged with a view to

discover the truth or to obtain proper proof of facts relevant to

charges.

(x) Where the charged Government servant does not appear on

the date fixed in the inquiry or at any stage of the proceeding

inspite of the service of the notice on him or having knowledge

of the date, the Inquiry Officer shall proceed with the inquiry ex

8

parte.   In   such   a   case   the   Inquiry   Officer   shall   record   the

statement of witnesses mentioned in the charge­sheet in absence

of the charged Government servant.

(xi) The disciplinary authority, if it considers it necessary to do

so, may, by an order appoint a Government servant or a legal

practitioner, to be known as "Presenting Officer" to present on

its behalf the case in support of the charge.

(xii) The Government servant may take the assistance of any

other Government servant to present the case on his behalf but

not   engage   a   legal   practitioner   for   the   purpose   unless   the

Presenting Officer appointed by the disciplinary authority is a

legal practitioner of the disciplinary authority having regard to

the circumstances of the case so permits :

Provided that this rule shall not apply in following cases :

(i) Where any major penalty is imposed on a person on

the ground of conduct which has led to his conviction on

a criminal charge; or

(ii) Where the disciplinary authority is satisfied that for

reason to be recorded by it in writing, that it is not

reasonably practicable to hold an inquiry in the manner

provided in these rules; or

(iii) Where the Governor is satisfied that, in the interest

of the security of the State, it is not expedient to hold an

inquiry in the manner provided in these rules.

8.   Submission   of   Inquiry   Report—When   the   inquiry   is

complete, the Inquiry Officer shall submit its inquiry report to

the   disciplinary   authority   alongwith   all   the   records   of   the

inquiry. The inquiry report shall contain a sufficient record of

brief facts, the evidence and statement of the findings on each

charge and the reasons thereof. The Inquiry Officer shall not

make any recommendation about the penalty.

9. Action on Inquiry Report—(1) The disciplinary authority

may, for reasons to be recorded in writing, remit the case for re­

inquiry   to   the   same   or   any   other   Inquiry   Officer   under

intimation   to   the   charged   Government   servant.   The   Inquiry

Officer shall thereupon proceed to hold the inquiry from such

stage as directed by the disciplinary authority, according to the

provisions of Rule 7.

(2)  The  disciplinary   authority   shall,   if   it  disagrees   with   the

findings of the Inquiry Officer on any charge, record its own

findings thereon for reasons to be recorded.

(3) In case the charges are not proved, the charged Government

servant shall be exonerated by the disciplinary authority of the

charges and inform him accordingly.

9

(4) If the disciplinary authority having regard to its findings on

all or any of charges is of the opinion that any penalty specified

in   Rule   3   should   be   imposed   on   the   charged   Government

servant,   he  shall  give  a  copy   of   the  inquiry   report   and   his

findings recorded under sub­rule (2) to the charged Government

servant and require him to submit his representation if he so

desires,   within   a   reasonable   specified   time.   The   disciplinary

authority shall, having regard to all the relevant records relating

to the inquiry and representation of the charged Government

servant, if any, and subject to the provisions of Rule 16 of these

rules, pass a reasoned order imposing one or more penalties

mentioned in Rule 3 of these rules and communicate the same

to the charged Government servant.”

11.Rule   6,   aforementioned,   confers   on   the   disciplinary

authority discretion to impose any of the penalties specified in

Rule 3, which covers both the minor penalties as well as the

major penalties. Rule 7 provides that before imposing any major

penalty on a government servant, an enquiry shall be held in the

manner prescribed. Clause (1) of Rule 7 confers discretion on

the disciplinary authority to himself inquire into the charges or

to appoint an authority subordinate to him as an Inquiry Officer

to inquire into the charges. As per Rule 8, upon the enquiry

being completed the Inquiry Officer is to submit its report to the

disciplinary authority along with all the records of the enquiry.

The enquiry report is to contain sufficient record of proof, facts,

evidence and the statement of findings on each charge and

reasons   thereof.   It   is   specifically   provided   that   the   Inquiry

Officer while submitting the enquiry report shall not make any

recommendation about the penalty. Rule 9 which relates to

action on enquiry report confers a fairly wide discretion on the

disciplinary authority. Rule 9(1) provides that the disciplinary

authority, may, for reasons to be recorded in writing remit the

case for re­enquiry to the same or any other Inquiry Officer,

whereupon an Inquiry Officer shall proceed to hold an inquiry

10

from the stage as directed by the disciplinary authority. The

disciplinary authority, if it disagrees with the findings of the

Inquiry Officer on any charge is empowered under Rule 9(2), to

record its own findings thereon for reasons to be recorded. In

case the charges are not proved, it is the disciplinary authority

which shall exonerate the charged government servant of the

charges as per Rule 9(3). Rule 9(4) confers further  discretion

on the disciplinary authority by providing that if the disciplinary

authority having regard to its findings on all or any of the

charges is of the opinion that any penalty specified in Rule 3

should be imposed on the charged government servant, he shall

give a copy of the inquiry report and its findings recorded under

sub­rule (2) to the charged government servant and require him

to submit his representation if he so desires within a reasonable

specified time. The disciplinary authority, shall, having regard to

all   the   relevant   records   relating   to   the   enquiry   and

representation of the charged government servant, if any, and

subject   to  the  provisions  of   Rule   16   of   these  rules,  where

consultation with the Uttar Pradesh Public Service Commission

may be required, is to pass a reasoned order imposing one or

more penalties mentioned in Rule (3) and communicate the

same to the charged government servant.

12.The   aforesaid   provisions   as   contained   in   Rules   1999

relating   to   the   procedure   to   be   followed   in   regard   to   a

disciplinary enquiry and the imposition of penalties against the

government servant would go to show that in terms of the

relevant rules, a wide discretion is conferred on the disciplinary

authority   at   the   stage   of   initiation   of   the   disciplinary

11

proceedings,   the   disciplinary   authority   is   conferred   with   a

discretion   either   to   inquire   into   the   charges   himself   or   to

appoint an authority subordinate to him as Inquiry Officer for

the purpose. At the stage of submission of the inquiry report

which shall contain a sufficient record of the brief facts or the

evidence and the statement of findings of each charge and the

reasons thereof, shall not make any recommendation about the

penalty. After submission of the inquiry report, the disciplinary

authority can exercise varied options; (i)   it may for reasons

recorded in writing may remit the same to the same or any

other   Inquiry   Officer,   whereupon   the   Inquiry   Officer   is   to

proceed to hold the enquiry from the stage as directed by the

disciplinary  authority;  (ii) in  case  the  disciplinary authority

disagrees with the findings of the Inquiry Officer on any charge,

it   shall   record   its   own   findings   thereon   for   reasons   to   be

recorded;   (iii)   where   the   charges   are   not   proved   it   is   the

disciplinary authority which is empowered to exonerate the

charged government servant of the charges and inform him

accordingly; (iv) finally, if the disciplinary authority having

regard to its findings on all or any of the charges is of the

opinion that any penalty specified in Rule 3 should be imposed

on the charged government servant, he shall give a copy of the

inquiry   report   and   its   findings   to   the   charged   government

servant requiring him to submit his representation within a

reasonable specified time, and thereafter having regard to all

the   relevant   records   relating   to   the   inquiry   and   the

representation   of   the   charged   government   servant   pass   a

reasoned order imposing one or more penalties under Rule 3

and communicate the same to the charged government servant.

12

13.A conjoint reading of Rules 6, 7, 8 and 9, as above, is

indicative   of   the   discretion   conferred   on   the   disciplinary

authority at each stage of the disciplinary proceeding – the stage

of its inception that is to say the appointment of Inquiry Officer,

the stage of submission of inquiry report and finally at the stage

of action on the inquiry report.

14.The powers conferred on the disciplinary authority at the

final stage of imposition of penalty give ample discretion to the

authority to either exonerate the government servant of the

charges or to impose one or more penalties (minor or major)

mentioned   in   Rule   3,   after   requiring   him   to   submit   his

representation and taking into account all the relevant records

relating   to   inquiry   and   the   representation.   The   disciplinary

authority can also exercise the option of remitting the case for

re­inquiry to the same or any other Inquiry Officer for reasons to

be recorded in writing.

15.The foregoing provisions are clearly indicative of the wide

discretion that has been conferred on the disciplinary authority

in matters relating to holding of the disciplinary proceedings

and imposition of the penalties. This is of course subject to the

condition of procedural fairness being followed and reasoned

orders   in   writing   being   passed   at   each   stage   where   the

discretion under the rules is exercised.

16.The scope of judicial review in matters relating to the

quantum of penalty to be imposed upon a delinquent employee

consequent to the disciplinary proceedings, has been held to be

limited.   Only   in   a   case   where   the   penalty   appears   to   be

13

shockingly disproportionate to the nature of misconduct courts

may interfere, and even in such cases after setting aside the

penalty   order,   it   should   be   left   to   the   discretion   of   the

disciplinary/appellate authority to pass a fresh order, and it

would not be for the court to prescribe the nature or the

quantum of penalty which may be imposed. It would only be in

a rare and exceptional case where the court, in order to shorten

the litigation, may after recording reasons deem it appropriate

to substitute its own view in regard to the quantum of penalty.

17.The nature, object and scope of judicial review in matters

relating   to   departmental   enquiry   was   considered   in  B.C.

Chaturvedi Vs. Union of India and Others

1

, and it was held

that judicial review is not an appeal from a decision but a review

of the manner in which the decision is made. The power is to be

exercised to ensure that the individual concerned receives fair

treatment and not to ensure that the conclusion which the

authority may reach is necessarily correct in the view of the

Court. It was also held that in exercise of review power courts

would not normally interfere with the punishment imposed by

the disciplinary/appellate authority, except where it shocks the

judicial conscience in which case it can mould the relief either

by directing the authority to reconsider the punishment/penalty

imposed or in exceptional cases by itself imposing appropriate

punishment recording cogent reasons. The observations made in

this regard in the judgment are as follows:

“12. Judicial review is not an appeal from a decision but a

review of the manner in which the decision is made. Power

of judicial review is meant to ensure that the individual

1(1995) 6 SCC 749

14

receives   fair   treatment   and   not   to   ensure   that   the

conclusion which the authority reaches is necessarily correct

in the eye of the court. When an inquiry is conducted on

charges   of   misconduct   by   a   public   servant,   the

Court/Tribunal   is   concerned   to   determine   whether   the

inquiry was held by a competent officer or whether rules of

natural justice are complied with. Whether the findings or

conclusions   are   based   on   some   evidence,   the   authority

entrusted with the power to hold inquiry has jurisdiction,

power and authority to reach a finding of fact or conclusion.

But that finding must be based on some evidence. Neither

the technical rules of Evidence Act nor of proof of fact or

evidence   as   defined   therein,   apply   to   disciplinary

proceeding. When the authority accepts that evidence and

conclusion   receives   support   therefrom,   the   disciplinary

authority is entitled to hold that the delinquent officer is

guilty of the charge. The Court/Tribunal in its power of

judicial   review   does   not   act   as   appellate   authority   to

reappreciate   the   evidence   and   to   arrive   at   its   own

independent findings on the evidence. The Court/Tribunal

may   interfere   where   the   authority   held   the   proceedings

against the delinquent officer in a manner inconsistent with

the rules of natural justice or in violation of statutory rules

prescribing the mode of inquiry or where the conclusion or

finding reached by the disciplinary authority is based on no

evidence.   If   the   conclusion   or   finding   be   such   as   no

reasonable   person   would   have   ever   reached,   the

Court/Tribunal may interfere with the conclusion or the

finding, and mould the relief so as to make it appropriate to

the facts of each case.

13.  The disciplinary authority is the sole judge of facts.

Where   appeal   is   presented,   the   appellate   authority   has

coextensive   power   to   reappreciate   the   evidence   or   the

nature of punishment. In a disciplinary inquiry, the strict

proof of legal evidence and findings on that evidence are

not relevant. Adequacy of evidence or reliability of evidence

cannot   be   permitted   to   be   canvassed   before   the

Court/Tribunal. In  Union of India v. H.C. Goel [(1964) 4

SCR 718 : AIR 1964 SC 364 : (1964) 1 LLJ 38] this Court

held at p. 728 that if the conclusion, upon consideration of

the   evidence   reached   by   the   disciplinary   authority,   is

perverse or suffers from patent error on the face of the

record or based on no evidence at all, a writ of certiorari

could be issued.

… … …

18.  A review of the above legal position would establish

that the disciplinary authority, and on appeal the appellate

authority,   being   fact­finding   authorities   have   exclusive

15

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 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.”

18. The limited scope of judicial review in matters relating to

the   quantum   of   punishment   was   reiterated   in   the   decision

rendered in the case of Lucknow Kshetriya Gramin Bank Vs.

Rajendra Singh

2

, and it was observed that the courts cannot

assume the function of disciplinary/departmental authorities to

decide the quantum of punishment and nature of penalty to be

awarded, as this function is exclusively within the jurisdiction of

the competent authority. The principles of law in this regard

were summarized in the judgment as follows:

“19.1. When charge(s) of misconduct is proved in an enquiry

the quantum of punishment to be imposed in a particular

case is essentially the domain of the departmental authorities.

19.2.   The   courts   cannot   assume   the   function   of

disciplinary/departmental   authorities   and   to   decide   the

quantum of punishment and nature of penalty to be awarded,

as this function is exclusively within the jurisdiction of the

competent authority.

19.3. Limited judicial review is available to interfere with the

punishment imposed by the disciplinary authority, only in

cases where such penalty is found to be shocking to the

conscience of the court.

19.4. Even in such a case when the punishment is set aside as

shockingly disproportionate to the nature of charges framed

against the delinquent employee, the appropriate course of

action is to remit the matter back to the disciplinary authority

2(2013) 12 SCC 372

16

or the appellate authority with direction to pass appropriate

order of penalty. The court by itself cannot mandate as to

what should be the penalty in such a case.

19.5. The only exception to the principle stated in para 19.4

above, would be in those cases where the co­delinquent is

awarded lesser punishment by the disciplinary authority even

when the charges of misconduct were identical or the co­

delinquent was foisted with more serious charges. This would

be on the doctrine of equality when it is found that the

employee   concerned   and   the   co­delinquent   are   equally

placed. However, there has to be a complete parity between

the   two,   not   only   in   respect   of   nature   of   charge   but

subsequent conduct as well after the service of charge­sheet

in the two cases. If the co­delinquent accepts the charges,

indicating   remorse   with   unqualified   apology,   lesser

punishment to him would be justifiable.”

19.The   scope   of   interference   in   punishment   or   penalty

imposed by disciplinary authority or the appellate authority

again   came   up   for   consideration   in  Regional   Manager   &

Disciplinary Authority, State Bank of India, Hyderabad and

Another Vs. S. Mohammed Gaffar

3

, and it was observed that

the discretion vested with the disciplinary authority to impose

punishment of its choice to suitably meet the requirement of the

case could not be either denied, curtailed or interfered with in

exercise of jurisdiction under Article 226 of the Constitution of

India. It was stated thus:

“9. …. … the discretion vested with the disciplinary authority

to impose the punishment of its choice to suitably meet the

requirements of the case could not be either denied to it or

curtailed and interfered with in exercise of jurisdiction under

Article 226 of the Constitution of India.

10.  The High Court seems to have overlooked the settled

position   that   in   departmental   proceedings,   insofar   as

imposition of penalty or punishment is concerned, unless the

punishment   or   penalty   imposed   by   the   disciplinary   or

Appellate Authority is either impermissible or such that it

shocks   the   conscience   of   the   High   Court,   it   should   not

normally   interfere   with   the   same   or   substitute   its   own

3(2002) 7 SCC 168

17

opinion and either impose some other punishment or penalty

or   direct   the   authority   to   impose   a   particular   nature   or

category of punishment of its choice. It is for this reason we

cannot accord our approval to the view taken by the High

Court in disregard of this settled principle. Consequently, the

appeal is allowed, the judgment of the Division Bench is set

aside   and   that   of   the   learned   Single   Judge   shall   stand

restored. No costs.”

20.We   may   refer   to   a   similar   view   taken   in   an   earlier

judgment rendered in  State of A.P. And Others Vs. S. Sree

Rama Rao

4

, wherein it was held that the High Court under

Article 226 of the Constitution is not a court of appeal over the

decision   of   the   authorities   holding   a   departmental   enquiry

against a public servant, and that under its writ jurisdiction, it is

not the function of the court to review the evidence and arrive

at an independent finding on evidence. The observations made

in the judgment in this regard are as follows:

“7.  ... The High Court is not constituted in a proceeding

under Article 226 of the Constitution a court of appeal over

the   decision   of   the   authorities   holding   a   departmental

enquiry against a public servant : it is concerned to determine

whether the enquiry is held by an authority competent in that

behalf, and according to the procedure prescribed in that

behalf,   and   whether   the   rules   of   natural   justice   are   not

violated. Where there is some evidence, which the authority

entrusted with the duty to hold the enquiry has accepted and

which evidence may reasonably support the conclusion that

the delinquent officer is guilty of the charge, it is not the

function of the High Court in a petition for a writ under

Article   226   to   review   the   evidence   and   to   arrive   at   an

independent finding on the evidence. The High Court may

undoubtedly   interfere   where   the   departmental   authorities

have held the proceedings against the delinquent in a manner

inconsistent with the rules of natural justice or in violation of

the statutory rules prescribing the mode of enquiry or where

the authorities have disabled themselves from reaching a fair

decision by some considerations extraneous to the evidence

and the merits of the case or by allowing themselves to be

influenced   by   irrelevant   considerations   or   where   the

conclusion on the very face of it is so wholly arbitrary and

4  AIR 1963 SC 1723

18

capricious that no reasonable person could ever have arrived

at   that   conclusion,   or   on   similar   grounds.   But   the

departmental   authorities   are,   if   the   enquiry   is   otherwise

properly held, the sole judges of facts and if there be some

legal evidence on which their findings can be based, the

adequacy or reliability of that evidence is not a matter which

can be permitted to be canvassed before the High Court in a

proceeding for a writ under Article 226 of the Constitution.”

21.The principles relating to the scope of judicial review in

regard to disciplinary enquiries were reiterated in the decision

in the case of State of Rajasthan v. Heem Singh

5

, and it was

held that re­appreciation of evidentiary findings in a disciplinary

enquiry or substitution of more appropriate view in judicial

review, was not permissible. It was observed as follows:

“37.  In   exercising   judicial   review   in   disciplinary   matters,

there are two ends of the spectrum. The first embodies a rule

of   restraint.   The   second   defines   when   interference   is

permissible.   The   rule   of   restraint   constricts   the   ambit   of

judicial review. This is for a valid reason. The determination

of whether a misconduct has been committed lies primarily

within the domain of the disciplinary authority. The Judge

does not assume the mantle of the disciplinary authority. Nor

does the Judge wear the hat of an employer. Deference to a

finding of fact by the disciplinary authority is a recognition of

the idea that it is the employer who is responsible for the

efficient conduct of their service. Disciplinary enquiries have

to abide by the rules of natural justice. But they are not

governed by strict rules of evidence which apply to judicial

proceedings. The standard of proof is hence not the strict

standard   which   governs  a  criminal  trial,   of   proof   beyond

reasonable   doubt,   but   a   civil   standard   governed   by   a

preponderance   of   probabilities.   Within   the   rule   of

preponderance,   there   are   varying   approaches   based   on

context and subject. The first end of the spectrum is founded

on deference and autonomy — deference to the position of

the   disciplinary   authority   as   a   fact­finding   authority   and

autonomy   of   the   employer   in   maintaining   discipline   and

efficiency of the service. At the other end of the spectrum is

the principle that the court has the jurisdiction to interfere

when the findings in the enquiry are based on no evidence or

when they suffer from perversity. A failure to consider vital

5 (2021) 12 SCC 569

19

evidence is an incident of what the law regards as a perverse

determination   of   fact.   Proportionality   is   an   entrenched

feature   of   our   jurisprudence.   Service   jurisprudence   has

recognised it for long years in allowing for the authority of

the court to interfere when the finding or the penalty are

disproportionate to the weight of the evidence or misconduct.

Judicial craft lies in maintaining a steady sail between the

banks of these two shores which have been termed as the two

ends   of   the   spectrum.   Judges   do   not   rest   with   a   mere

recitation of the hands­off mantra when they exercise judicial

review. To determine whether the finding in a disciplinary

enquiry is based on some evidence an initial or threshold

level   of   scrutiny   is   undertaken.   That   is   to   satisfy   the

conscience of the court that there is some evidence to support

the charge of misconduct and to guard against perversity. But

this   does   not   allow   the   court   to   reappreciate   evidentiary

findings   in   a   disciplinary   enquiry   or   to   substitute   a   view

which appears to the Judge to be more appropriate. To do so

would   offend   the   first   principle   which   has   been   outlined

above. The ultimate guide is the exercise of robust common

sense without which the Judges' craft is in vain.”

22.While   examining   the   scope   of   interference   in   the

disciplinary proceedings, in the case of  Union of India v. P.

Gunasekaran

6

, it was observed that the High Court in exercise

of   its   powers   under   Article   226   cannot   go   into   the

proportionality of punishment unless it shocks the conscience of

the Court, and that interference was permissible only in a case

of perversity. The observations made in the judgment in this

regard are as follows:

“12.  Despite   the   well­settled   position,   it   is   painfully

disturbing   to   note   that   the   High   Court   has   acted   as   an

appellate   authority   in   the   disciplinary   proceedings,

reappreciating even the evidence before the Inquiry Officer.

The finding on Charge 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   Articles

226/227 of the Constitution of India, shall not venture into

re­appreciation of the evidence. The High Court can only see

6  (2015) 2 SCC 610

20

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;

(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.

13. Under Articles 226/227 of the Constitution of India, the

High Court shall not:

(i) reappreciate 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.”

23.The limited scope of interference with the quantum of

punishment   by   the   disciplinary   authority   while   exercising

jurisdiction under Article 226 of the Constitution of India was

against emphasized in Union of India v. Ram Karan

7

, and it

7  (2022) 1 SCC 373

21

was held that the discretion vests with disciplinary authority to

impose   punishment   commensurate   with   nature   of   offence

proved and that the same cannot be usurped by Court. It was

stated that even when punishment imposed by the disciplinary

authority is found shocking to the conscience of the Court

normally the disciplinary/appellate authority should be directed

to   reconsider   the   quantum   of   penalty.   It   was   observed   as

follows:

“23.  The  well­ingrained   principle   of   law   is  that   it  is  the

disciplinary authority, or the appellate authority in appeal,

which is to decide the nature of punishment to be given to

the delinquent employee. Keeping in view the seriousness of

the misconduct committed by such an employee, it is not

open for the courts to assume and usurp the function of the

disciplinary authority.

24.  Even in cases where the punishment imposed by the

disciplinary   authority   is   found   to   be   shocking   to   the

conscience of the court, normally the disciplinary authority or

the appellate authority should be directed to reconsider the

question of imposition of penalty. The scope of judicial review

on the quantum of punishment is available but with a limited

scope. It is only when the penalty imposed appears to be

shockingly disproportionate to the nature of misconduct that

the courts would frown upon. Even in such a case, after

setting   aside   the   penalty   order,   it   is   to   be   left   to   the

disciplinary/appellate authority to take a call and it is not for

the court to substitute its decision by prescribing the quantum

of punishment. However, it is only in rare and exceptional

cases where the court might to shorten the litigation may

think   of   substituting   its   own   view   as   to   the   quantum   of

punishment   in   place   of   punishment   awarded   by   the

competent authority that too after assigning cogent reasons.”

24.The line of decisions, referred to above, would go to show

that in exercise of judicial review in disciplinary matters the

general rule is one of restraint and that the discretion in matters

relating to imposition of penalty is within the domain of the

disciplinary authority. A consistent view has been taken that

courts   should   not   assume   the   mantle   of   the   disciplinary

22

authority and issue directions prescribing the mode and manner

in which their discretion is to be exercised.

25.It may be stated as a fairly well settled principle of law

that it is the disciplinary authority or the appellate authority in

appeal, which is to decide the nature of penalty to be imposed

on a delinquent employee, keeping in view the seriousness of

the   misconduct,   and   even   in   cases   where   the   punishment

awarded is found to be shocking to the conscience of the court

normally a direction is issued to the disciplinary authority to

reconsider the question relating to the quantum of punishment.

26.While exercising the powers of judicial review, the Courts

would not assume the function of a disciplinary/departmental

authority to decide the quantum of punishment or the nature of

penalty to be awarded as this function is exclusively within the

jurisdiction of the competent authority. The discretion vested

with the disciplinary authority to impose punishment of its

choice to suitably meet the requirement of the case is not to be

either denied, curtailed or interfered with in exercise of powers

of judicial review. 

27.The powers of judicial review may be exercised in a case

where   the   departmental   authorities   have   held   proceedings

against the delinquent in a manner inconsistent with the rules of

natural justice or in violation of the relevant statutory rules

prescribing the mode of inquiry or the decision is found to be

based on considerations which are extraneous to the evidence

and the merits of the case or is otherwise based on irrelevant

considerations or where the conclusion on the very face of it, is

23

wholly arbitrary and unreasonable. However, if the inquiry is

otherwise properly held, the departmental authorities are the

sole judges of facts and re­appreciation of evidentiary findings

recorded by the departmental authorities or the substitution of

what may be seen to be a more appropriate view, in exercise of

powers   of   judicial   review,   would   not   be   permissible.   The

discretion to impose punishment commensurate with the nature

of offence vests with the disciplinary authority and the same is

to   be   exercised   unfettered   subject   to   general   principles   of

fairness being followed.  

28.In the case at hand the writ court, upon hearing the

parties and examining the case on the basis of affidavits which

were on record, having concluded that the salutary principle

regarding holding of a valid departmental enquiry in a matter

where major penalty could be imposed, had not been followed,

set aside the order in terms of which a major penalty had been

awarded against the petitioner. The respondent authorities were

set free to initiate fresh proceedings, if so warranted, from the

stage of the charge sheet or a modified charge sheet.

29.To this extent, we are of the view that the learned Single

Judge, having come to a conclusion based on the material on

record   that   due   procedure   with   regard   to   holding   of   a

departmental enquriy had not been followed, and that the order

imposing major penalty stood vitiated on that ground, rightly set

aside the said order and remitted the case to the respondent

authorities with liberty to take fresh proceedings from the stage

of the charge sheet or modified charge sheet, if so required.

However, the condition which has been imposed by providing

24

that in the event the respondent authorities choose to initiate

fresh proceedings they would not impose a penalty higher than

that imposed by the orders impugned in the writ petition, in our

view, goes beyond the settled principle of the rule of restraint in

exercising   judicial  review  in  matters  relating   to  disciplinary

proceedings.

30.The rule of restraint that constricts the ambit of judicial

review in disciplinary matters, has been held to be founded on

principles   of   deference   and   autonomy   —   deference   to   the

position of the disciplinary authority as a fact­finding authority

and autonomy of the employer in maintaining discipline and

efficiency of the service.

31.The court would have jurisdiction to interfere when the

findings in the enquiry are based on no evidence or when they

suffer from perversity. The courts may also interfere with the

finding or the penalty where it is disproportionate to the weight

of the evidence or the misconduct. This stage would, however,

arise   only   when   the   disciplinary   authority   is   permitted   to

exercise its unfettered discretion on the basis of the facts and

the evidence available on record, and to pass a suitable order

either   exonerating   or   holding   the   delinquent   guilty   and

awarding   penalty   commensurate   with   the   gravity   of   the

misconduct. The court, while exercising its power of judicial

review,   may   at   this   stage,   decide   to   interfere   with   the

punishment imposed by the disciplinary authority, in those 'rare

and   exceptional   cases',   where   the   penalty   is   found   to   be

disproportionate and shocking to the conscience of the court.

Even in such a case, where the court views the penalty as being

25

shockingly disproportionate to the nature of misconduct, the

appropriate and the accepted course of action would be to remit

the matter to the disciplinary authority with liberty to pass a

fresh order on the question of penalty and it would not be for

the Court to mandate as to what should be the penalty in such a

case.

32.This would be more so in a case where the Court is of the

view that the procedure for holding a departmental enquiry has

not been followed, and the order of penalty passed by the

disciplinary authority is vitiated for procedural reasons, and the

matter is being remitted with liberty to the authority concerned

to initiate fresh proceedings from the stage of charge sheet. In

such case the outcome of the disciplinary proceeding, at that

stage, would be wide open, and it would be treading in the

realm of conjecture to hazard a guess as to what view would

possibly be taken by the disciplinary authority, and what would

be the proposed penalty, if any, at the stage of the conclusion of

the proceedings. The writ court, in our opinion, has overstepped

the 'limited scope of judicial review', in a matter relating to the

disciplinary proceedings, by pre­empting the outcome of the

proceedings which are to be initiated from the stage of the

charge sheet, and whose outcome, for the present, can only be

described as being 'hazy'.

33.The judgment of the learned Single Judge, to the extent it

restricts the discretion of the disciplinary authority in regard to

the penalty that may be proposed as a possible outcome of the

disciplinary proceedings which are to commence from the stage

of the charge sheet, is therefore held to be legally unsustainable.

26

34.Accordingly, we are of the view that the judgment of the

learned Single Judge to the extent it relates to quashment of the

order   dated   29.4.2024,   awarding   major   penalty   to   the

petitioner, and leaving it open to the respondent­authorities to

take fresh proceedings, if they so elect, from the stage of charge­

sheet   or   modified   charge­sheet,   requires   no   interference.

However,   the   latter   part   of   the   operative   portion   of   the

judgment under appeal is modified by providing that in the

event,   the   respondent­authorities   elect   to   initiate   fresh

proceedings, they would be entitled to exercise their unfettered

discretion in regard to the same. The respondent­authorities,

would be expected to adhere to the procedure prescribed under

the relevant Rules of 1999, and to act in a manner, which is fair

and just.

35.The Special Appeal is  allowed to the extent indicated

above.

Order Date :­ 29.11.2024

Arun K. Singh/RKK

[Dr. Y.K. Srivastava, J.]    [V.K. Birla, J.]