STATE OF HARYANA Vs. RAM PARTAP

JUDGEMENT

(1.) THE appellants have taken exception to the judgment passed by the single Bench in Civil Writ Petition No. 5466 of 1985, decided on 16th May, 1989. The Single Judge by his judgment set aside the impugned order of dismissal of the respondent who was at the relevant time employed as a. Constable. The charges against him were that on 4. 8. 83 he was assigned the duty at the residence of Deputy Commissioner, Narnaul. He was supposed to report on duty at about 9. 00 PM. on 4. 8. 1983. He did not report. Therefore, Constable Ram Kumar was deputed in search of the respondent. Constable Ram Kumar found that the respondent was standing in front of the office of the Moharrir in the Police Lines. According to Constable Ram Kumar, the respondent was found under the influence of alcohol. The respondent was subjected to departmental enquiry on the charges that he absented from duty, and that he was under the influence of liquor while he was supposed to be on duty. The Enquiry Officer found him guilty. In the result, the Disciplinary Authority (Superintendent of Police) by order dated 3. 4. 1984 (Annexure P-1) dismissed the respondent from service. The respondent preferred appeal before the Deputy Inspector General of Police. It was dismissed by order dated 5. 2. 1985 (Annexure P-6 ). The respondent preferred departmental Review before the Director General of Police Haryana. That Revision was also dismissed by order dated 26. 9. 1985 (Annexure P-8 ). The respondent, therefore, preferred Civil Writ Petition, mentioned above. The main reason assigned by the single Judge is that the provisions of Rule 16. 2 of the Punjab Police Rules, as applicable to Haryana, have not been considered while awarding the punishment of dismissal from service.

(2.) THE State preferred this Letters Patent Appeal. It was submitted on behalf of the State that consumption of alcohol while on duty, and absence from duty are the gravest offence which renders a police Constable unfit for service, and, therefore, the respondent was rightly dismissed from service. It was submitted that though the Disciplinary Authority at various stages of proceedings did not specifically mention the Rule 16. 2 of the Punjab Police Rules, in substance they have taken into consideration the gravity of the charges, and dismissed the respondent.

(3.) SINCE the event in this case took place on 4. 8. 1983 and the order of dismissal of the petitioner was passed by the Superintendent of Police (Disciplinary Authority) on 3. 4. 1984, the Rule 16. 2 as it was then in existence prior to amendment on 21. 3. 1985, would be applicable. The question, therefore, would be whether the con-duet of the petitioner was of such nature as to say that it was a "gravest act of misconduct or as the cumulative effect of continued misconduct proving incorrigibility and complete unfitness for police service". The learned single Judge considered that aspect in the light of Ruling in the case of Rattan Lal v. State of Hgryana and Ors. , 1983 (2) SLR 159 and Sukhdev Singh v. State of Punjab and Ors, 1983 (2) SLR 645. In case of Rattan Lal (supra) it was found that the said Rattan Lal was the member of the guard force deputed to guard the Malkhana. He was found under the influence of liquor. In that case argument was advanced that at the relevant time the said Rattan Lal was not performing the duty. The Additional Advocate General for the State in that case contended that a Constable is supposed to be on duty for 24 hours, though at the relevant time he was not performing the duty as a sentry at the Malkhana. In that case, the learned Judge, barring the argument as to whether the said constable was or was not on duty at the relevant time, the mere fact that he had consumed alcohol did not amount of misconduct under the above mentioned service rules. Similar view has been repeated by the same learned Judge in case of Sukhdev Singh (supra ). That view has been approved by the single Judge. The view thus expressed by his decisions get endorsed in view of the subsequent amendment to the rules which further clarify what amounts to "gravest acts of misconduct" under Rule 16. 2. Such amendment was introduced in the State of Haryana by notification dated 21. 3. 1985. By that amendment, an explanation has been inserted. It is as follows: