AB REHMAN WANI Vs. STATE OF J&K

JUDGEMENT

(1.) BRIEFLY stated, petitioners case is that while posted in Police Station Budgam he was placed under suspension on 31.07.1987 on the charge that during investigation of criminal cases registered under FIRs 160 and 161 of 1987 he misappropriated an amount of Rs. 800/ - from out of the total amount of Rs. 4850/ - recovered during investigation of the case under FIR no. 161 and 13 gold sovereigns during investigation of the case under FIR no. 160/87, taken from one Gh. Qadir Sofi of Srinagar alongwith 57 more which were latter returned to him without any mention of the same in the case diaries. After his suspension a departmental enquiry was initiated in the matter which resulted in issuance of notice to him to show cause against his proposed dismissal by the then Director endorsement no. Pros -GB -162/85/3428 dated 15.09.88 which he challenged through writ petition SWP 1689/88 ultimately allowed by this Court on 03.08.1995 by quashment thereof for the reason that enquiry against petitioner had been conducted by an incompetent officer appointed as such by another officer without competence and a direction for re -instating petitioner back into service and to pay him all consequential benefits under rules. This order appear to have been complied with by respondent department vide order no. 433 of 1996 dated 01.05.1996 by re -instating petitioner into service with an observation that a denovo enquiry would be initiated against him under relevant rules which as a matter of fact appears to have been initiated by the then Director General of Police under order no. 1111 of 96 dated 11.06.1996 wherein the then Deputy Superintendent of Police, Headquarters namely Shri Javed Riya was appointed as Enquiry Officer to submit his findings within two months from the date of order.

(2.) AGGRIEVED by the denovo enquiry ordered, as aforesaid, petitioner has instituted this writ petition to impugn the same chiefly on the ground that having been re -instated after quashment of enquiry under Court orders the respondent department would not be competent to initiate a fresh enquiry in the matter against him, which is met by other side by pleading that, in circumstances of the case, respondent department would not be debarred from conducting the fresh enquiry against petitioner in view of the fact that earlier enquiry could not be completed, which is further contested by petitioner through his rejoinder by pleading that while quashing the earlier enquiry the Court did not grant leave to initiate a denovo enquiry which as such was totally wrong particularly because under Police Rules the Superintendent of Police concerned was bound to refer the matter to District Magistrate because the allegations against petitioner revealed commission of a criminal offence due to which the enquiry was bad in law. It has also been stated that during pendency of the matter petitioner has been brought on promotion list 'E of the executive police under order No. 3478 of 97 dated 11.11.1997 but the promotion has been kept subject to outcome of this petition. During course of submissions, appearing counsel have re -terated the contents of their respective pleadings as summarized above with reference to annexures on record and certain precedents which, if necessary, would be quoted in due course.

(3.) I have heard learned counsel and considered the matter. Before anything else, it may be mentioned that the order of denovo enquiry impugned in this petition appears to have been stayed way back on 06.08.1996 with the stay confirmed on 25.05.1999 when writ petition was admitted to hearing. Central theme of the controversy, in given circumstances, however, is whether or not respondent no. 2 - - Director General of Police was competent in law to order the impugned enquiry against petitioner even while the previous one conducted against him was quashed by this Court alongwith the initial charge sheet. It would be appropriate to notice that case of petitioner previously has been that the officer who conducted enquiry against him was not competent in law to conduct the same which was accepted by this Court with an observation that even the officer who appointed the enquiry officer was not competent to do so. On that ground alone and none else, petitioners plea for quashment of the earlier enquiry proceeding was allowed and so far as the substance of allegations leveled against petitioner previously is concerned, that neither came up nor was, as a matter of fact, considered by this Court. It can, therefore, be safely said that the veracity of allegations was not at all opined upon by this Court. That being so, the findings arrived upon by previous enquiry officer, could not prevail due to a certain technicalities and not for the reason of being wanting in substance. That being so, substance of the allegations of misconduct stands undenied at any competent level whatsoever.