Meghalaya High Court: In an intra-Court appeal against a decision of the Single Judge, wherein the appellant’s petition seeking reinstatement of service was dismissed, the Division Bench of S. Vaidyanathan, CJ. and W. Diengdoh, J. dismissed the appeal and upheld the impugned decision.
Factual Matrix
The appellant was enrolled in the Assam Rifles as Rifleman (Barber). The case against the appellant was that he was missing from his service with his weapon 5.56mm INSAS Rifle and went to his barrack and fired three rounds on co-employee and caused injury in his right knee, right side of neck and lower abdomen. He was charged under Section 55 and 23(d) of the Assam Rifles Act, 2006 for firing shots from his service weapon against his fellow staff and leaving his guard without orders from his Superior Officer. A First Information Report was registered under Section 307 of the Penal Code, 1860 (‘IPC’). The Trial Court found him guilty of charges and sentenced him to undergo three years of imprisonment and ordered for his dismissal from service. The Inspector General, Assam Rifles (North) confirmed the order of dismissal on 11-09-2018. The appellant’s appeal before the Director of Assam Rifles under Section 139(2) of Assam Rifles Act, 2006 r/w Rule 178 of Assam Rifles Rules, 2010 was rejected on the ground of delay and for being devoid of merits.
The appellant preferred a petition before the Court, stating that the punishment imposed on him was shockingly disproportionate to the offence alleged and that the delay in preferring the appeal occurred due to Covid-19.
Analysis and Decision
The Court noted that the appellant had indulged in such type of misconducts earlier, on three occasions and was awarded different punishments. The Court said that about nineteen witnesses were examined, of whom, there were three eyewitnesses and that there were no procedural lapses on the part of the respondents in conducting the enquiry. Regarding the appellant’s contention that that the incident took place during his duty shift, the Assam Rifles Court had not jurisdiction to try the case under Section 56 of the Assam Rifles Act, the Court refused to accept the said stance and said that the offence was committed in connection with the employment, which is construed to be a continuous cause of action and the misconduct had impact on the employment and the occurrence had happened within the premises of the respondents.
Further, the Court relied on Mukesh Kumar Raigar v. Union of India, (2023) 11 SCC 159 wherein it was laid down that, it is absolutely mandatory on the part of the personnel in a disciplined force to maintain discipline of the highest order.
Regarding the appellant’s reference to Section 121 of the Assam Rifles Act, which deals with the procedures to be adopted in respect of a person with lunacy or insanity to establish that there was a procedural lapse on the part of the respondents in conducting enquiry, the Court said that the said plea was not taken neither before the General Assam Rifles Court (GARC) nor before the Single Judge. Hence, the Court said that the stage of appeal, the Court could not render any finding on this aspect. The Court added that even if it is taken that the appellant is a lunatic, reinstating an employee with unsound mind in a disciplined force is dangerous not only to the Force, but also to the society at large. Thus, the Court held that the Single Judge’s order was valid and warranted no interference by the Court.
[Sashikant Pandey v. Union of India, 2024 SCC OnLine Megh 575, Decided on: 28-06-2024]
*Judgment Authored by: Chief Justice S. Vaidyanathan
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Case needs to be handled by CBI as to know the true cause of a person in defence to know how he gets uncontrolled as I am suffering from the similar humiliation by the higher authorities and co employees who tried to destroy the evidence against them as Prof Dhananjay Pandey and R. K. Pandey both on higher post in my case fabricated me for their own evil deeds…and so seeing the name of Advocate Shashikant Pandey, I immediately sense manipulation to preserve their hypocrisy as they have controlled the judicial system as I learnt from the very internal source that they buy the judgement for highlighting Pandey clan…in my case also they try to illegally fabricate me for illegal Medical test but found result against them so they used pimps to entrap me…using ARTIFICIAL INTELLIGENCE and Black magic of which they are masterpiece. A thorough investigation is immediately required by CBI…It may be possible that whosoever were investigating the case are themselves of unsound mind and results are visible in the Indian situation. They used pair Correlations wicked sorcerer to threaten their enemies which is now of no use… Security of India is now compromised as the results are visible through out the Nation. Infact my own Advocate S. P. Pandey without knowing my true cause even without meeting me once was trying to prove that I have committed suicide by not compromising with the Pandeys who stole my research works and data and sold it to ARTIFICIAL INTELLIGENCE. So this the clear-cut case of showing monopoly in Judiciary.