High CourtsDivision Bench(2021) 11 DEL CK 0070

Satya Prakash Singh vs Central Reserve Police Force (CRPF) & Ors.

Delhi High Court · Decided on 11 November 2021

HON’BLE JUDGES
Manmohan, J · Amit Bansal, J
RESULT
Dismissed
CASE NUMBER
Civil Writ Petition No. 12632 Of 2021, Civil Miscellaneous No. 39748 Of 2021

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Judgment

71 paragraphs · 947 words

Manmohan, J

1.

Present writ petition has been filed challenging the enquiry report dated 22nd September, 2021 and for conducting a fresh and fair enquiry against the Petitioner as also to provide medical treatment to the petitioner till he becomes fit to join duty. Petitioner also challenges the recovery made vide Departmental Letter dated 6th October, 2021. Petitioner further seeks directions to the Respondents to give salaries for the months of December 2020, January 2021, February 2021, and June, 2021 along with arrears of HRA.

2.

Learned counsel for the Petitioner states that the Petitioner, who is a constable CT/GD in the CRPF was undergoing treatment for Spondylolisthesis and was given rest till 24th December, 2020. He, however, states that the Petitioner received a letter dated 12th December, 2020, whereby he was ordered to join 11th BN Jharkhand immediately which the Petitioner did not follow since the treatment was still continuing. He further states that the Petitioner was not allowed to go to Delhi to get further treatment and the Respondents also did not release the Petitioner's salary. He also contends that the respondents illegally initiated a false inquiry and also made a false and adverse report dated 22nd September, 2021 against the petitioner.

3.

He further states that respondent no.4 office issued the impugned letter dated 6th October, 2021 in which an order of recovery of Rs.7,15,887/-was issued against the Petitioner and the salary of December 2020, January 2021, February 2021 and June 2021 along with HRA has been adjusted in the said recovery on the ground that the petitioner was under medical treatment and had proceeded on rest and is therefore not liable for payment of salary.

4.

A perusal of the paper book reveals that the Department/CRPF has levelled many serious allegations against the Petitioner. It is alleged that the Petitioner presented his health card, issued by CRPF, in a damaged state as the health card was broken into many pieces. It is further alleged that the Petitioner misled the office while getting himself treated at BMCC and Safdarjung Hospital, New Delhi, by tampering with the dates and documents.

5.

This Court also finds that the Petitioner has indulged in many indisciplinary acts during his deployment in Battalion despite being given adequate opportunities to improve. Some of the punishments given to the Petitioner, which have attainted finality, are reproduced hereinbelow:-

Sr. Unit Acts did by the Personnel The punishment was given to

No.       the accused/Personnel

1.

70 Battalion Being absent in the marker Commandant-70 Battalion gave

on 24/12/2013   a warning letter vide his letter

no.P.8.01/13- Dt/70 dated

02/01/2014.

2.

70 Battalion To  be  found  absent  in Samvay Officer A/70 issued a

sentry duty in Kot guard on warning letter dated

16/06/2014.    17/06/2014 through letter

no.P.8.1/2014-A/70

3.

70 Battalion To  be  found  absent  in Samvay Officer A/70 issued a

sentry duty in Kot guard on warning letter dated

05/10/2014.    06/10/2014 through letter

no.P.8.1/2014-A/70

4.

70 Battalion Called to his office by the Adjutant 70 Battalion gave an

Commandant of 70 advice letter through their letter

Battalion on 21/10/2016. No.P8 01/2016- Adju-70 dated

But you left for your home. 07/11/2016.

5.

70 Battalion After  night counting on Adjutant 70 Battalion gave an

27/10/2016, it was  being advice letter through their letter

searched to inform that you No. P8 01/2016- Adju-70 dated

have to go for treatment on 07/11/2016.

28/10/2016 at Composite

Hospital, New Delhi, but

you  went  to  your  home

without the permission of

the competent authority.

6.

70 Battalion No duty was done for about Adjutant 70 Battalion gave an

09 months in the year 2016 advice letter through their letter

on the pretext of various No. P8 01/2016- Adju-70 dated

diseases.     20/12/2016.

7.

70 Battalion Was admitted to Composite Adjutant 70 Battalion has been

Hospital, New Delhi from given an advice letter in its

Signature Not Verified

Digitally Signed W.P.(C)12632/2021 Page 3 of 5

By:KRISHNA BHOJ

Signing Date:12.11.2021

21:08:59

29/10/16 to 04/11/18 due to letter No. P8 01/2016- Adju-70

a complaint of back pain. dated 22/01/2017.

But no disease of any kind

was found. Apart  from

this,  refused  to  take  an

operation order from 70

Battalion on 21/01/2017 in

order  to relieve 11

Battalion and tried to

register FIR regarding non-

availability of leave at

Police Station, Bawana,

New Delhi, Delhi.

8.

11 Battalion Wrong  information (No According to the office order

child) was given to DIG number  P.8.04/2019-11-Estt.2

(Establishment) Directorate dated 19/09/20 of this office,

General  of Police, CRPF the punishment was given to

New Delhi for getting his stop the annual increment for

transfer dated 12/07/2018. two years without cumulative

effect.

9.

11 Battalion Wrong  information was The warning letter   was

given by the personnel for provided under this  office's

the drawing house rent letter no. 8.17/2019-11-Estt 2

allowance of New Delhi. dated 13/02/20.

6.

From the aforesaid facts, it is apparent that the Petitioner is a habitual offender and the present writ petition is not of such a nature that warrants this Court's interference at the interim stage.

7.

This Court is also of the view that, at this stage, only an enquiry report has been furnished to the petitioner and the disciplinary authority is yet to take a view with regard to enquiry report. Even with regard to deduction of salaries, the petitioner will have sufficient opportunity to raise its grievances. It is settled law that the Court cannot interfere in the disciplinary/inquiry proceedings at the interim stage. [See: State of Uttar Pradesh Vs. Brahm Datt Sharma & Anr, (1987) 2 SCC 179, Para 09].

Consequently, this Court is of the view that the present writ petition is premature. Accordingly, the present writ petition along with pending applications is dismissed.