ANAND LAL MAHTO Vs. HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) HEARD counsel for the petitioner.

(2.) THE grievance of the petitioner against Annexures -7 and 8, seeking to realize Rs. 1 lac for payment of compensation in terms of some direction of the National Human Rights Commission on the face of record cannot be sustained, inasmuch as for that very charge the petitioner was earlier departmentally proceeded and in the departmental proceeding the petitioner was fully exonerated. Once the petitioner was not found to be guilty in any respect for the death in question said to have taken place in custody, at least the petitioner could not have been made scapegoat for partly compensating the compensation amount paid by the Government in terms of the direction of the National Human Rights Commission. The law in this respect is well settled that a Government servant can definitely be subjected to an order for recovery of loss caused to the Government exchequer, but then for that purpose a proceeding has to be drawn in keeping with the requirement of Discipline and Control Rules. As a matter of fact in the present case a proceeding was drawn against the petitioner to determine the allegation of basic misconduct as to whether such death in custody had taken place on account of any negligence/misconduct on the part of the petitioner but then both the enquiry officer and the disciplinary authority in such enquiry had gone to hold that such custodial death had not taken place on account of any negligence or misconduct on the part of the petitioner. The order of the departmental proceeding having become final, the authorities could not have penalized the petitioner for the same misconduct in the name of there being a direction of the National Human Rights Commission to pay the compensation to the family members of the deceased person dying in custody.

(3.) TRUE it is that the petitioner was a Police Officer in whose area of control and jurisdiction such an incident of custodial death had taken place but that alone will not make him liable unless his personal involvement and liability is determined in accordance with law.