STATE OF ASSAM Vs. J N ROY BISWAS

JUDGEMENT

(1.) Was this virtually valetudinarian appeal by the State against an old and perhaps, by now superannuated employee necessary Litigation by the State means laying out public resources, in a country of much poverty and scarce resources, and only if the demanding justice of a case calls for it should an appeal, otherwise of inconsequence, be carried to the highest Court. In the present instance, a veterinary assistant, the respondent herein, was suspended in 1960 followed by disciplinary proceedings. An enquiry officer, appointed by the Director of Animal Husbandry and Veterinary Department, conducted the proceedings, submitted his report of findings adverse to the respondent, whereupon a show cause notice indicating the penalty of dismissal was issued. The 'delinquent' pleaded innocence by his explanatory statement and the Director, on a study of the case in the light if the explanation offered, directed reinstatement in a cryptic order which runs thus:

(2.) It is noteworthy that no reasoned findings were recorded. That particular officer retired and his successor wrote to the Joint Secretary to Government that from the materials of the case the 'delinquent' merited punishment and the proceedings be re-opened. This was done and as the de novo recording of evidence progressed the respondent moved the High Court under Art. 226 for a writ of prohibition as, in his submission, there was no power to re-open a case concluded by exoneration and reinstatement and the illegal vexation of a second enquiry should be arrested. This grievance was held good by the High court which granted the relief sought.

(3.) What is the conspectus of circumstances A small veterinary official a long enquiry for misconduct, a final direction cancelling suspension and reinstating him, the likelihood of the man having retired (15 years have gone by) and nothing on record to substantiate any fatal infirmity in the earlier enquiry or dereliction of duty by the disciplinary authority except that a reasoned record of findings was to be forthcoming, but did not, because he had retired in the meanwhile No action against the retired Director for this alleged omission was felt justified and perhaps was not warranted, but with persistent litigative zeal Government has come in appeal to this Court against a petty official. Had he misappropriated Government money he should have been exculpated after enquiry, the State could go at him by re-opening the proceedings only if the rules vested some such revisory power. None such has been shown to exist although one wonders why a rule vesting such a residuary power of a supervisory nature to be "exercised in the event of a subordinate disciplinary authority not having handled a delinquent adequately or rightly is brought to the attention of Government has not been made. No rule of double jeopardy bars but absence of power under a rule inhibits a second inquiry by the Disciplinary Authority after the delinquent had once been absolved. The appeal must fail and is dismissed with costs.