CWP-24001-2014(O&M) -1-

IN THE PUNJAB AND HARYANA HIGH COURT AT

CHANDIGARH

201    CWP-24001-2014(O&M)

Date of Decision: 07.08.2025

Vinod Kumar

... Petitioner

VERSUS

Union of India & ors. 

... Respondents

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

****

Present:  Mr. R.S. Panghal, Advocate for the petitioner.

Ms. Anita Balyan, Sr. Panel Counsel for the respondents. 

****

VINOD S. BHARDWAJ, J. (ORAL)

1. Challenging   the   order   dated   31.08.2012   and   the   subsequent

dismissal of the appeal as well as the revision vide orders dated 14.12.2012 and

06.06.2013 respectively along with response dated 10.06.2014 to the legal

notice sent by the petitioner, the instant writ petition has been filed. 

2. The undisputed facts that emerge from the perusal of the writ

petition are that the petitioner was enrolled as a Constable in the Central

Reserve Police Force (hereinafter referred to as ‘CRPF’) on 24.11.2003.  The

petitioner proceeded on paternity leave for a period of 15 days from 17.11.2011

to 01.12.2011.  Unfortunately, on the fateful day, i.e. 01.12.2011, he fell from a

tree and received spinal as well as head injuries, for which he also underwent

treatment in the Neuro Department of the PGIMS Rohtak but despite   the

CWP-24001-2014(O&M) -2-

factum of the petitioner not being well and being under treatment having been

brought to the notice of the respondent-authorities by the brother of the

petitioner, the respondents inflicted the punishment of dismissal from service

and the subsequent appeal as well as revision against the same were also

dismissed.

3. Learned Counsel for the petitioner contends that the disciplinary

authority had imposed the punishment of dismissal invoking Section 11(1) of

the CRPF Act, 1949 (for short the ‘1949 Act’) read with Rule 29 of the CRPF

Rules, 1955 (for short the ‘1955 Rules’) on the ground of proven charge of

unauthorized absence under Section 10(m) of the Act, 1949.  He submits that

the said order of dismissal of the petitioner and the subsequent dismissal of the

appeal and revision are bad, illegal and liable to be set aside.

4. The first and foremost argument advanced is that Section 10 of the

1949 Act deals with less heinous offences.   The punishment for the said

offences is prescribed under Section 11 and the punishment of removal from

service/dismissal cannot be imposed for a less heinous offence.   He places

reliance on the judgment of this Court passed in Ram Singh Rai Vs. Union of

India, 2003(1) SCT 523    ,   (CWP No.6845 of 1993, decided on 13.09.2002)   . The

relevant extract thereof is as under:-

“(12) Rule 27 of the C.R.P.F. Rule 1955 provides the procedure

for awarding of punishment.

Rule 27 of the C.R.P.F. Rules, 1955, reads as under :—

CHAPTER VI

Discipline

27.   Procedure   for   the   Award   of   Punishment.—   (a)   The

punishments shown as items 1 to 11 in column 2 of the table below

CWP-24001-2014(O&M) -3-

may be inflicted on non-gazetted officers and men of the various

ranks shown in each of the headings of columns 3 to 6, by the

authorities   named   below   such   heading   under   the   conditions

mentioned in column 7 :-

XX  XX XX XX XX

XX  XX XX XX XX

(b) When non-Gazetted officers or men of the various ranks

are to be punished for any offence, a departmental enquiry,

if   necessary   under   clause   (a),   shall   be   held   by   the

Commandant or other superior officer under the orders of

the Commandant, provided that when the charge is against

an   officer   of   the   rank   of   Subedar   (Inspector)   or   Sub-

Inspector the enquiry shall be held by an authority to be

designated for the purpose by the Deputy Inspector General.

Where the officer conducting the enquiry in the case of a

Subedar (Inspector) or a Sub-Inspector considers that a

punishment [under items (1) to (5) and (7)] of the Table is

called for, he shall complete the departmental proceedings

and forward the departmental proceedings and forward the

same to the Deputy Inspector General for orders.

(c) The procedure for conducting a departmental enquiry

shall be as follows :

(1) The substance of the accusation shall be reduced to the

form of a written charge, which should be as precise as

possible. The charge shall be read out to the accused and a

copy   of   it   given   to   him   at   least   48   hrs.   before   the

commencement of the enquiry.

(2) At the commencement of the enquiry the accused shall be

asked to enter a plea of “Guilty” or “Not Guilty” after

which evidence necessary to establish the charge shall be let

in. The evidence shall be material to the charge and may

either be oral or documentary, if oral;

CWP-24001-2014(O&M) -4-

(i) it shall be direct;

(ii)  it  shall   be   recorded  by   the   Officer  conducting  the

enquiry himself in the presence of the accused ;

(iii) the accused shall be allowed to cross examine the

witnesses.

(3) When documents are relied upon in support of the

charge, they shall be put in evidence as exhibits and the

accused shall, before he is called upon to make his defence,

be allowed to inspect such exhibits.

(4) The accused shall then be examined and his statement

recorded   by   the   officer   conducting   the   enquiry.   If  the

accused has pleaded guilty and does not challenge the

evidence on record, the proceedings shall be closed for

orders. If he pleads “Not guilty”, he shall be required to file

a written statement, and a list of such witnesses as he may

wish to cite in his defence within such period, which shall in

any   case   be   not   less   than   a   fortnight,   as   the   officer

conducting   enquiry   may   deem   reasonable   in   the

circumstances of the case. If he declines to file a written

statement,   he   shall   again   be   examined   by   the   officer

conducting the enquiry on the expiry of the period allowed.

(5) If the accused refuses to cite any witnesses or to produce

any evidence in his defence, the proceedings shall be closed

for   orders.   If   he   produces   any   evidence   the   officer

conducting the enquiry shall proceed to record the evidence.

If the officer conducting the enquiry considers that the

evidence of any witness or any document which the accused

wants to produce in his defence is not material to the issues

involved in the case, he may refuse to call such witness or to

allow such documents to be produced in evidence, but in all

such   cases   he   must   briefly   record   his   reasons   for

considering the evidence inadmissible. When all relevant

CWP-24001-2014(O&M) -5-

evidence has been brought on record, the proceedings shall

be closed for orders.

(6) If the Commandant has himself held the enquiry, he shall

record his findings and pass orders where he has power to

do so. If the enquiry has been held by any officer other than

the Commandant, the officer conducting the enquiry shall

forward his report together with the proceedings, to the

Commandant,   who   shall   record   his   findings   and   pass

orders, where he has power to do so.

[(7) [***]

(cc) Notwithstanding anything contained in this rule :

(i)  where any penalty is imposed on a member of the Force

on the ground of conduct which has led to his conviction on

a criminal charge; or

(ii) where the authority competent to impose the penalty is

satisfied for reasons to be recorded by it in writing that it is

not reasonably practicable to hold an enquiry in the manner

provided in these rules; or

(iii) where the Director-General is satisfied that in the

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

any enquiry in the manner provided in these rules, the

authority competent to impose the penalty may consider the

circumstances of the case and make such orders thereon as

it deems fit.

(ccc) when a member of the Force has been tried and

acquitted by a Criminal Court, he shall not be punished

departmentally under this rule on the same charge or on a

similar charge upon the evidence cited in the criminal case,

whether actually led or not, except with the prior sanction of

the Inspector General.

(d) (1) Where two or more members of the Force, including

those on deputation to the Force are concerned in any case,

CWP-24001-2014(O&M) -6-

the Inspector General [or any other authority competent to

impose the penalty of dismissal from service on all such

members of the Force] may make an order directing that

disciplinary action against all of them may be taken in a

common proceeding.

Note. - Where in such a proceeding, the misconduct of a

deputationist   is   to   be   dealt   with,   the   consent   of   the

disciplinary authority competent to impose the penalty of

dismissal   shall   be   obtained   for   the   taking   of   such  a

disciplinary action.

(2) Such order shall specify-

(i) the authority which may function as the disciplinary for

such a common proceeding;

(ii) the penalties specified in the table of sub-rule (a) above

which such disciplinary authority shall be competent to

impose;

(iii)   whether   such   disciplinary   authority   shall   hold   the

Departmental enquiry himself or may designate any other

enquiry officer for that purpose; and

(iv) that the enquiry shall be held in accordance with the

provisions of sub-rule (a) and sub-rule (c).

The perusal of the above table in Rule 27(a) of C.R.P.F. Rules

1955, shows the various punishments which are to be inflicted after

departmental enquiry and punishments which may be inflicted

without departmental enquiry. Dismissal or removal from the force

as indicated at Serial No. 1 of the table in Rule 27(a) is to be

inflicted after formal departmental enquiry. However, the minor

punishments as indicated in the said table and mentioned in

Section 11 of the C.R.P.F. Act 1949, may be inflicted without a

formal departmental enquiry. In the case in hand, as already

noticed   above,   the   petitioner   was   as   per   the   statement   of

imputations of mis-conduct in support of the articles of charge

CWP-24001-2014(O&M) -7-

informed that he committed an offence of disobedience of orders,

neglect of duty and remissness under Section 11(1) of the C.R.P.F.

Act 1949. This is also the position in the impugned office order

dated 18.1.1990 (Annexure P-3). However, the petitioner has been

removed from service despite the fact that he was issued notice for

minor punishment only under Section 11(1) of the C.R.P.F. Act,

1949. The perusal of Section 11 of the C.R.P.F. Act, 1949, shows

that it deals with minor punishments as compared to the heinous

offences as provided under Sections 9 and 10 of the C.R.P.F. Act.

Section 11 lays down that the Commandant or any other Authority

or Officer as may be prescribed may, subject to any rules made

under the Act, award in lieu of one or more of the punishments to

any member of the force whom he considers to be guilty of

disobedience, neglect of duty, or remissness in the discharge of any

duty or of other misconduct in his capacity as a member of the

force.”

5. It is submitted by the Learned Counsel that for imposing a major

punishment, the respondents are required to conduct a departmental inquiry as

stipulated under Rule 27 of the 1955 Rules.  It is submitted that in the table

appended to Rule 27, it is specifically mentioned that so far as the punishment

of dismissal or removal from the Force is concerned, the same can be inflicted

only after a formal inquiry has been conducted.  It is vehemently argued that an

ex parte departmental inquiry was conducted by the respondents, whereas the

CRPF Rules do not empower the departmental inquiry to proceed ex parte. 

6.      It is also argued that as per Section 9, which deals with heinous

offences, a punishment for dismissal can only be imposed in the eventuality of

desertion once such an act is done by an employee while on active duty as

defined under Section 2(a) of the CRPF Act, 1949.  He submits that since the

CWP-24001-2014(O&M) -8-

petitioner was on leave on 01.12.2011 and he was not on active duty, as

defined, hence, the act of desertion of the petitioner would only be a minor

offence, for which minor punishment can be imposed. 

7.  He further contends that Section 10(m) states that the absence would be an

offence only when a member of the Force absents himself without leave, or

without sufficient cause, overstays the leave granted to him.  It is contended that

the respondents have not objectively considered the reasons cited by the

petitioner for his overstay.  It is submitted that the entire defence has been dealt

with and impeached of its credibility by the respondents by simply doubting the

entire documentary evidence and record on the premise that a member of the

Force was unlikely to climb a tree on the day when he was to return.  Reference

and attention in support of the above argument is drawn to sub para 2 of para 3

under Charge-II in the order passed by the Appellate authority, which reads

thus:-

“2) The plea of the appellant that he had fallen from the tree

and his health deteriorated for which no medicine effected

him and so he could not become present from duty, in that

regard the appellant has produced the medical documents

issued   by   Kumar   Multiplicity   Special   Hospital,   Rohtak,

dated 1.12.2011. Although it is evident from the above said

certificate that he had fallen from the tree and he has

suffered the injuries but it may be pertinent to note that the

appellant was on leave from 17.11.11 to 01.12.11 so he was

to report at TC Jammu on the date the medical certificate is

given, but he  was present at his of that day. at present

Therefore,  it is clear that he had made up his mind to

become absent from leave because he fee was to start for

CWP-24001-2014(O&M) -9-

duty in time then he would have not  been at his home.

Therefore, there is no reliability in this fact.” 

(emphasis applied)

8. Referring to the above, it is submitted that the reasoning given

does not reflect an objective and independent assessment and rather reflects a

premeditated interpretation. It is stated that the factum of the petitioner having

produced the medical record, including the treatment chart from the Kumar

Multiplicity Special Hospital, Rohtak, of the same day is not disputed, yet, the

said record has been disbelieved in a pedantic manner and without any reason.

The   presumption   has   been   drawn   against   the   petitioner   even   before   an

independent and objective assessment of the record. The conclusion, thus,

arrived at is tainted and invalid in law. 

9. Responding to the above, learned counsel for the respondents

submits that the petitioner committed the offence of absenting without leave or

with no sufficient cause, for which a Court of inquiry was held in terms of Rule

31 of the 1955 Rules.  It is submitted that in terms of the CRPF Rules, if a

person does not return of his own free will or is not apprehended within 60 days

of the commencement of the desertion, absence or overstayal of leave, the

Commandant is mandated to assemble a Court of Inquiry.  She submits that

once   a   person   is   declared   as   a   deserter   under   Rule  31,   thereafter,   the

departmental inquiry is undertaken since desertion is a heinous offence under

Section 9(f).   She submits that the Commandant has independent powers to

impose a punishment under Section 11(1) read with Rule 27 of the CRPF Rules,

and that in exercise of the said powers, the impugned order has been passed.

The same being not only as per the procedure prescribed but also in exercise of

CWP-24001-2014(O&M) -10-

lawful powers, is valid and is not to be interfered with.  She contends that for

conducting departmental inquiries, the powers are drawn from CCS Inquiry

Rules,  which are  adopted and are applicable to the departmental inquiry

proceedings even in the CRPF.  Hence, an ex parte inquiry can be conducted.

She further relies upon the judgment of the Hon’ble Supreme Court in Union of

India & ors. Vs. Ghulam Mohd. Bhat, 2006(3) SCT 178, to argue that the

punishment which can be awarded under Section 11 is not limited only to

reduction in rank, fine, confinement to quarters, etc. She further contends that

Section   11(1)   empowers   the   Commanding   officers/officials   to   alter   the

punishment already awarded in lieu of what has already been imposed.   By

referring to the aforesaid, it is contended that the Commanding Officer can

impose a major penalty of suspension/dismissal from service as well.  Paras 5 to

7 thereof read thus: -

“5. A bare perusal of Section 11 shows that it deals with

minor punishment as compared to the major punishments

prescribed in the preceding section. It lays down that the

Commandant or any other authority or officer, as may be

prescribed, may, subject to any rules made under the Act,

award any one or more of the punishments to any member of

the force who is found guilty of disobedience, neglect of

duty, or remissness in the discharge of his duty or of other

misconduct   in   his   capacity   as   a   member   of   the   force.

According to the High Court the only punishments which

can be awarded under this Section are reduction in rank,

fine, confinement to quarters and removal from any office of

distinction or special emolument in the force. In our opinion,

the interpretation is not correct, because the section says

CWP-24001-2014(O&M) -11-

that these punishments may be awarded in lieu of, or in

addition to, suspension or dismissal. 

6. The   use   of   words   'in   lieu   of,   or   in   addition   to,

suspension or dismissal', appearing in sub-section (1) of

Section   11  before   clauses   (a)   to   (e)   shows   that   the

authorities   mentioned   therein   are   empowered   to   award

punishment of dismissal or suspension to the member of

force who is found guilty and in addition to, or in lieu

thereof, the punishment mentioned in clause (a) to (e) may

also be awarded. 

7. It may be noted that  Section 9  of the Act mentions

serious or heinous offences and also prescribes penalty

which may be awarded for them. Section 10 deals with less

heinous offences and clause (m) thereof shows that absence

of a member of the force without leave or without sufficient

cause or overstay without sufficient cause, is also mentioned

as less heinous offence and for that also a sentence of

imprisonment is provided. It is, therefore, clear that Section

11 deals with only those minor punishments which may be

awarded in a departmental inquiry and a plain reading

thereof makes it quite clear that a punishment of dismissal

can certainly be awarded thereunder even if the delinquent

is not prosecuted for an offence under Section 9 or Section

10.”

10. I have heard learned counsel for the parties and have gone through

the documents appended along with the present petition.

11. Before proceeding further into the matter, it would be necessary to

advert to the statutory provisions that are under consideration of this Court in

the present case.  The same are extracted as under: -

CWP-24001-2014(O&M) -12-

“2. Definitions :   In this Act, unless there is anything

repugnant in the subject or context-

(a) “active duty” means the duty to restore and preserve

order in any local area in the event of any disturbance

therein;

“9. More heinous offences.-  Every member of the Force

who-

XX XX XX XX XX

XX XX XX XX XX

XX XX XX XX XX

(d) directly or indirectly holds correspondence with, or

assists or relieves any person in arms against the State or

omits to discover immediately to his superior officer any

such correspondence coming to his knowledge; or who,

while on active duty-

(e) disobeys the lawful command of his superior officer; or

(f) deserts the Force; or”

XX XX XX XX XX

XX XX XX XX XX

XX XX XX XX XX

shall be punishable with transportation for life for a term of

not less than seven years or with imprisonment for a term

which may extend to fourteen years or with fine which may

extend to three months’ pay or with fine to that extent in

addition   to   such   sentence   of   transportation   or

imprisonment.” 

10.  Less heinous offences.-    Every member of the force

who-

XX XX XX XX XX

XX XX XX XX XX

XX XX XX XX XX

XX XX XX XX XX

CWP-24001-2014(O&M) -13-

(m)   absents himself without leave, or without sufficient

cause over-stays leave granted to him; or

11.  Minor punishments.

(1) The Commandant or any other authority or officer as

may be prescribed, may, subject to any rules made under

this Act, award in lieu of, or in addition to, suspension or

dismissal any one or more of the following punishments to

any member of the Force whom he considers to be guilty of

disobedience, neglect of duty, or remissness in the discharge

of any duty or of other misconduct in his capacity as a

member of the Force, that is to say :-

(a) reduction in rank;

(b) fine of any amount not exceeding one month’s pay and

allowances;

(c) confinement to quarters, lines or camp for a term not

exceeding one month;

(d) confinement in the quarter-guard for not more than

twenty-eight days, with or without punishment drill or extra

guard, fatigue or other duty; and

(e)   removal   from   any   office   of   distinction   or   special

emolument in the Force.

(2) Any punishment specified in clause (c) or clause (d) of

sub-section (1) may be awarded by any Gazetted Officer

when in command of any detachment of the Force away

from headquarters, provided he is specially authorised in

this behalf by the Commandant.”

27. Procedure for the award of punishments .—(a) [The

punishments shown as items 1 to 11 in column 2 of the

table] below may be inflicted or non-Gazetted Officers and

men of the various ranks shown in each of the headings of

columns   3   to   6,   by   the   authorities   named   below   such

headings under the conditions mentioned in column 7.

CWP-24001-2014(O&M) -14-

SI.

No.

Punishment Subedar

(Inspector)

Sub-

Inspector

Others

except

Const. &

enrolled

followers

Consts. &

enrolled

followers

Remarks

1 2 3 4 5 6 7

1.Dismissal or 

removal from

the Force

DIGP DIGP Comdt. Comdt. To be 

inflicted after

formal 

departmental 

enquiry

2. Reduction   to   a

lower time-scale

of pay grade, post

or service

DIGP DIGP Comdt. Comdt.

To be 

inflicted after

formal 

departmental 

enquiry

3.

Reduction   to   a

lower stage in the

time scale of pay

for   a   specified

period

DIGP DIGP Comdt. Comdt.

4.Compulsory

retirement

DIGP DIGP Comdt. Comdt.

5.Fine of any 

amount not 

exceeding one 

month’s pay and 

allowances

DIGP DIGP Comdt. Comdt.

6.Confinement in 

the Quarter Guard

exceeding seven 

days but not more

than twenty-eight 

days with or 

without 

punishment drill 

or extra guard 

fatigue or other 

duty

-- -- -- Comdt.

7.Stoppage of 

increment

DIGP DIGP Comdt. Comdt.

8.Removal from 

any office of 

distinction or 

DIGP DIGP Comdt. Comdt. May be 

inflicted 

without a 

CWP-24001-2014(O&M) -15-

special 

emolument in the 

Force

formal 

departmental 

enquiry

9.

Censure Comdt. Comdt. A. 

Comdt. 

Or Coy 

Comdr.

A.Comdt. 

Or Coy 

Comdr.

10.

Confinement   to

Quarter Guard for

not   more   than

seven   days   with

or   without

punishment   or

extra-guard

fatigue   or   other

duty

- - - Comdt.

11.Confinement to 

quarters lines, 

camp, 

punishment drill, 

fatigue duties, 

etc., for a term 

not exceeding one

month.

- - - Comdt.

XX XX XXXXXXXXX

c) The procedure for conducting a departmental enquiry

shall be as follows:—

(1) The substance of the accusation shall be reduced to the

form of a written charge, which should be as precise as

possible. The charge shall be read out to the accused and a

copy   of   it   given   to   him   at   least   48   hrs.   before   the

commencement of the enquiry.”

“31.   Desertion and absence without leave  .—(a) If a

member of the force who becomes liable for trial under

clause (f) of section 9, or clause (m) of section 10 or for

deserting the Force while not on active duty under clause

(p) of section 10 read with clause (f) of section 9, does not

CWP-24001-2014(O&M) -16-

return of his own free will or is not apprehended within sixty

days of the commencement of the desertion, absence or

overstayal of leave, then the Commandant shall assemble a

Court of Inquiry consisting of atleast one Gazetted Officer

and two other members who shall be either superior or

Subordinate Officers to inquire into the desertion, absence

or overstayal of leave of the offender and such other matters

as may be brought before them.

(b) The Court of Inquiry shall record evidence and its

findings. The Court’s record shall be admissible in evidence

in any subsequent proceedings taken against the absentee.

(c) The Commandant shall then publish in the Force Order

the findings of the Court of Inquiry and the absentee shall be

declared a deserter from the Force from the date of his

illegal absence, but he shall not thereby cease to belong to

the Force. This shall, however be no bar to enlisting another

man in the place of a deserter.”

12. It is evident from the perusal of the above that for inflicting a

major punishment of dismissal or removal from service, a formal departmental

inquiry is required to be conducted.  It also remains undisputed that if a person

has overstayed leave without any sufficient cause, he can be declared a deserter

in view of the report submitted by the Court of Inquiry.   Rule 31(c) also

establishes that a declaration of a person as a deserter does not by itself severe

the relationship of a member of the Force from the Force.  Such a member

continues to belong to the Force till such time any action is taken in law.  The

specific case of the respondents is that once the Court of inquiry is accepted and

the Commandant authorizes a publication to the effect that a member is a

deserter in the Force Order, whereupon the member becomes amenable to

CWP-24001-2014(O&M) -17-

infliction of a major punishment under Section 9(f), which falls within the

definition of more heinous offences. 

13. The above argument however is misplaced and fails to convince

this Court.  A careful reading of the provisions of Section 9, however, shows

that all the sub-clauses mentioned therein are independent, which would attract

punishment for the commission of heinous offences.  While the clauses (a) to

(d) are not qualified, the offences from (e) to (l) are pre-qualified and such

clauses would fall in the ambit of a heinous offence only on the occurrence of

an eventuality, i.e. “while on active duty”. Further ‘active duty’ having been

defined as the ‘duty to restore and preserve order in any local area in the event

of any disturbance therein’, an independent act of absenteeism or overstay as

stipulated under Section 10(m) would not, in view of this Court, fall in the

definition of ‘desertion’ as stipulated under Section 9 (f) read with Section 2 (a)

of the CRPF Act, 1949.  

14. With the same having been answered as above, the question which

arises for consideration of this Court is as to whether the absence of the

petitioner, who was already on paternity leave, can be said to constitute

desertion while on active duty. Invariably when the clause is to be interpreted in

accordance with the legislative intent, the exclusion having been specifically

made for any other nature of duty and the same conceded as not being an active

duty, the petitioner being on paternity leave during the period of desertion, the

offence in question cannot be treated as a more heinous offence merely on

account of a finding recorded to the effect that the petitioner was a deserter

under Section 10(m). The same, thus, remains only a less heinous offence.

CWP-24001-2014(O&M) -18-

15. The issue which thus next comes for consideration of this Court is

as to whether Section 11 authorizes the Commandant to inflict the punishment

of   dismissal   from   service   or   not.   A   careful   reading  of   the   said   clause

specifically   shows   that   the   minor   punishments   can   be   awarded   by   the

Commandant in addition to or in lieu of suspension or dismissal.   The said

provision does not take away any powers of the Commandant to inflict the

punishment of suspension or dismissal since the power contemplated under

Section 11 contemplates an addition to suspension or dismissal; hence, it is

inherent in the said clause that the Commandant would have the power to inflict

punishment of dismissal under Section 11.  However, the final argument, which

comes up for consideration of this Court, is as to whether a major punishment

can be imposed for a less heinous offence or not.

16. A plain reading of Section 11 shows that it not only empowers the

Commandant to impose the punishment of suspension or dismissal but also to

alter it by way of reduction or addition of the punishments as prescribed

thereunder where he considers a member of Force to be guilty of disobedience,

neglect of duty, remissness in the discharge of the duty or of any other

misconduct in his capacity as a member of the Force.  While Sections 9 and 10

define   the   offences   and   the   punishment   that   may   be  imposed   for   the

commission of a more heinous or less heinous offence,  Section 11 deals with

orders   that   may   be   passed   on   a   civil   side   in   relation   to   the   nature   of

employment. Sections 9 and 10 of the 1949 Act do not in any manner impact

the relationship of an employer-employee against the member of the Force and

only entail the consequence of punishment for which the punishment may be

CWP-24001-2014(O&M) -19-

imposed by taking recourse to Chapter 6-A, necessitating the trial proceedings

in exercise of powers of the Magistrate by the Commandants with the aid of

Rule 36, which deals with judicial trials.  Thus, once a person is declared as

having committed either a more heinous or a less heinous offence under

Sections 9 and 10 respectively, the trials in relation to the same are required to

be conducted as per Rule 36 and Chapter 6A of the Rules of 1955.   The

Commandant would nonetheless be within his powers to take departmental

action which has civil consequences. The judgment of the Hon’ble Supreme

Court in Ghulam Mohd. Bhat (supra) would crystallize the case in favour of

the respondents, wherein it has been interpreted that the Commandant does

have the power to impose the punishment of dismissal or suspension of a

Member of Force, who is found guilty of any offences.  The judgment relied

upon by learned counsel for the petitioner in Ram Singh Rai (supra), having

been passed prior to the judgment of the Hon’ble Supreme Court in Ghulam

Mohd. Bhat (supra), thus, cannot be taken into consideration. 

17. The question, which next comes up for consideration of this Court,

is as to whether in the process of decision-making, the respondents have taken a

proper count of the evidence that has been brought before the authorities.

Noticing   the   reasoning   that   has   been   given   by   the   respondents   while

disregarding the defence on a presumption, I find that the reasons so assigned

by the respondents to discredit the medical certificates and the medical history

produced before the authorities were not proper.   It seems that respondent-

authorities   pre-decided   the   issue   and   thereafter,   reasoned   to   justify   the

conclusion.  In a fair procedure, a decision is to follow the evidence and its

CWP-24001-2014(O&M) -20-

objective assessment; however, the said process of decision making is severely

lacking in the instant case.  It was, thus, incumbent upon the respondents to

ascertain the injuries and as to whether the factum of the injuries sustained by

the petitioner, impacting his mobility and his ability to discharge the functions

or not, was corroborated by medical evidence so as to provide a sufficient cause

or not.  A conclusion, on an assumption that the petitioner had made up his

mind to become absent and thus, sustained injuries to himself for justifying his

absenteeism/overstay is not based upon a correct way of appreciation of

evidence.  There can be no presumption as to the reasons behind an injury or

the same to be motivated merely because it happened on the day of return

without going into the nature of the injury and its gravity. The respondents have

further observed that the petitioner was taking treatment not only from Kumar

Multiplicity Specialty Hospital, Rohtak, but was also being issued a treatment

certificate by Janta Hospital and Maternity Centre, Bhiwani.  It is not unheard

of that a person may approach the hospital or a Multi Specialty Hospital nearer

to his place for minor ailments/follow up after the major checkup and treatment

has been obtained from the hospital where the treatment had initially been

taken.  The probabilities drawn by the Commandant do not inspire an objective

consideration   of   the   material   in   a   dispassionate   manner   and   reflect   the

assessment thereof with an intent to inflict punishment. 

18. Ordinarily,   this   Court   would   not   interfere   with  the   order   of

punishment that has been imposed by the competent authority in case the

conclusions   drawn   are   probable;   however,   the   probability   test   requires   a

satisfaction that the probability has to be within the objective parameters of

CWP-24001-2014(O&M) -21-

ordinary  prudence.     The   punishing   authority,   by  an  act   which   has  civil

ramifications, is required to reflect an independent application of mind and

consideration of the evidence and also assign reasons in law as to why the

evidence is not being relied upon. No person would ordinarily sustain an injury

on his spine and head only to absent himself from service when there could be

various other reasons or circumstances for such overstayal.   The gravity of

injury is also required to be seen in order to impute motive.  Under normal

circumstances, a person would not inflict to himself an injury that could render

him handicapped for the rest of his life and have the potential of severely

damaging the spine as well as the cognitive faculties. 

19. In view of the above, the present petition is allowed and the

impugned order is, accordingly, set aside.   The matter is remanded to the

respondent-authorities to pass a fresh order, after granting due opportunity to

the petitioner to prove his case. 

20. All  the pending miscellaneous applications also stand disposed of.

(VINOD S. BHARDWAJ)

AUGUST 07, 2025.           JUDGE

monika

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No