P. S. MALIK Vs HIGH COURT OF DELHI
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: W.P.(C) No.-000705 / 2018
Diary number: 22023 / 2018
Advocates: VARINDER KUMAR SHARMA Vs
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
Page 23
Page 24
Page 25
Page 26
Page 27
Page 28
Page 29
1
REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION
WRIT PETITOIN (CIVIL) NO.705 OF 2018
P.S. MALIK ...PETITIONER(S)
VERSUS
HIGH COURT OF DELHI & ANR. ...RESPONDENT(S)
J U D G M E N T
ASHOK BHUSHAN, J.
The petitioner, A Judicial Officer in Delhi Higher
Judicial Services, against whom disciplinary proceedings
alleging sexual harassment is underway, has filed this
writ petition under Article 32 of the Constitution of
India praying for following reliefs:-
“a. issue a writ, order or direction in the nature of certiorari quashing the resolution of Respondent No.1, the Full Court of Delhi High Court dated 13.07.2016 inToto, cited in the report dated 09.03.2018 (Annexure-P-12) and also all subsequent resolutions passed by Full Court of Delhi High Court dated 19.07.2016, 16.11.2016, 23.02.2017, 06.07.2017 or on any other date in relation to this enquiry, cited in the report dated 09.03.2018 (Annexure-P- 12) as the same are arbitrary, without any jurisdiction and violative of the
2
provisions of Sexual Harassment of Women at Workplace Prevention, Prohibition and Redressal) Act of 2013, Art. 14 and Art. 21 of the Constitution of India;
b. issue a writ, order or direction in the nature of certiorari quashing the proceedings of ICC the Respondent number 2 as held by it under the Provisions of the Act of 2013.
c. issue a writ, order or direction in the nature of certiorari quashing the Charge sheet dated 23.02.2017 (Annexure-P-7) issued by the Respondent No.1 on the recommendation of the Respondent No.2;
d. issue a writ, order or direction in the nature of certiorari quashing the report dated 9.3.2018 (Annexure-P-12) of the ICC, the 2nd Respondent herein along with all the proceedings of the Respondents leading thereto;
e. issue a writ, order or direction in the nature of certiorari quashing the letter of e Hon’ble Delhi High Court dated 15.05.2018 (Annexure-P-11) issued by Respondent No.1; and
f. pass any other writ, order or direction as this Hon’ble Court deems fit to grant in the interest of justice.”
2. Brief facts necessary for deciding this writ petition
are:-
2.1 The petitioner has been working as Additional
District Judge at Dwarka, New Delhi. On
05.07.2016, a written complaint was submitted
3
against the petitioner by a lady, Junior Judicial
Assistant (hereinafter referred to as “employee”)
alleging sexual harassment at work place. The
complaint was addressed to the Chief Justice of
High Court of Delhi. The Junior Judicial
Assistant was working as Ahlmad in the Court of
the petitioner w.e.f. 18.05.2015. She continued
to work in that capacity till 18.05.2016.
Another complaint dated 11.07.2016 was submitted
by the employee to the Chief Justice. Complaint
submitted by the employee came for consideration
before the Full Court of the High Court on
13.07.2016, which resolved as under:-
i. The Judicial Officer be placed under
suspension with immediate effect pending
disciplinary proceeding contemplated
against him. ii. The Registrar General will forward the
complaint dated 05.07.2016 to SHO of the
concerned Police Station for appropriate
action in accordance with law under
intimation to this Court. iii. Registry to take steps in anticipation of
the confirmation of the Minutes.
4
2.2 The Full Court of the Delhi High Court by further
resolution dated 19.07.2016 resolved to constitute
an Internal Complaints Committee consisting of five
members to inquire into the allegation of sexual
harassment made against the petitioner. The
petitioner as well as the employee appeared before
the Internal Complaints Committee (hereinafter
referred to as “Committee”). The petitioner was
suspended by order dated 13.07.2016 pending
disciplinary proceedings. The employee further
submitted a detailed statement dated 28.07.2016
before the Committee. The petitioner submitted his
reply to the Committee on 02.09.2016. On
19.09.2016, the Committee interacted with both the
parties separately. On 05.11.2016, the Committee
submitted a Preliminary Report to the Full Court.
By its Report dated 05.11.2016, the Committee
opined that a disciplinary inquiry be held against
the petitioner. Full Court of the High Court in
its meeting dated 16.11.2016 resolved that the
disciplinary proceedings for major penalty under
Rule 8 of All India Services (Discipline and
5
Appeal) Rules, 1969 be initiated against the
petitioner.
2.3 The memo of charges dated 22/23.02.2017 was given
to the petitioner containing, article of charges
and statement of imputations. The petitioner
submitted written statement on 11.03.2017. The
Full Court on 06.07.2017 considered the written
statement of defence dated 11.03.2017 of petitioner
and resolved to hold the inquiry. The Full Court
resolved for constituting a Committee in terms of
Section 4 of the Sexual Harassment of Women at
Workplace (Prevention, Prohibition and Redressal)
Act, 2013 (hereinafter referred to as “Act, 2013”)
chaired by Hon’ble Ms. Justice Hima Kohli, who was
appointed as the Inquiring Authority.
2.4 The inquiry before the Inquiring Committee
proceeded and Report dated 09.03.2018 has been
submitted by the Internal Complaints Committee.
The Inquiry Report submitted by the Committee was
placed before the Full Court in its meeting held on
25.04.2018 which resolved to forward the Inquiry
Report to the petitioner and to ask him to submit
his written submissions. Full Court in its meeting
6
dated 01.08.2018 also resolved to supply certified
copies of Full Court Meeting Minutes dated
13.07.2016, 19.07.2016 and 16.11.2016 to the
petitioner. High Court also resolved that since
the Preliminary Inquiry Report dated 05.11.2016 has
not been relied upon, the same be not supplied to
the petitioner. After receipt of the Inquiry
Report, the petitioner has filed this writ petition
on 08.06.2018.
3. We have heard Shri Varinder Kumar Sharma, learned
counsel for the petitioner and Shri P.S. Narsimha,
learned senior counsel for the respondent.
4. Learned counsel for the petitioner contends that the
Full Court of the High Court on receiving the complaint
dated 05.07.2016 did not follow the procedure given in
Act, 2013. It is submitted that Full Court ought to have
handed over the complaint to the Internal Complaints
Committee for inquiry. Full Court erred in issuing three
punitive directions on 13.07.2016 against the petitioner.
The order dated 13.07.2016 was premature being before an
inquiry or opportunity to the petitioner of being heard.
Further, they were passed by an authority, which had no
7
legal competence to pass those directions under the Delhi
Higher Judicial Service Rules, 1970 and the All India
Services Rules. There has been blatant violation of Act,
2013 in the petitioner’s case vitiating the entire
procedure. The Committee after conducting the inquiry
has submitted a Report dated 05.11.2016, which report was
required to be given to the petitioner as per Act, 2013
but was denied to the petitioner. The Committee having
not found proved the allegation against the petitioner,
Full Court ought not to have proceeded to impose penalty
against the petitioner. The respondents have wrongly
assumed that they are the disciplinary authority of the
petitioner whereas under Rule 26A of the Delhi Higher
Judicial Service Rules, 1970 (hereinafter referred to as
“Rules, 1970”), the High Court has been debarred from
having any right over the members of the service in
matters relating to major penalties. The charge memo
dated 23.02.2017 was issued without even information to
the disciplinary authority, i.e., the Governor.
5. Shri Narsimha, learned senior counsel appearing for
the respondents submits that High Court having control
over judicial officers under Article 235 of the
Constitution, it did not lack jurisdiction in placing the
8
petitioner under suspension and directing for a regular
disciplinary inquiry. Inquiry having conducted by the
Committee, which after holding full-fledged inquiry,
giving full opportunity to the petitioner has submitted a
Report dated 09.03.2018. The Inquiry Report dated
09.03.2018 was served on the petitioner by letter dated
16.05.2018, where petitioner was asked to submit his
written representation or statement within one month,
which has not yet been done. It is submitted that in
view of the fact that the petitioner has filed this
petition in this Court and matter being pending due to
deference to this Hon’ble Court, no further steps have
been taken in the inquiry. It is submitted that the
Report dated 05.11.2016 was a Preliminary Report
submitted by the Committee giving opinion that the
disciplinary inquiry be held, the said report being a
Preliminary Inquiry Report, it was not necessary to serve
such report to the petitioner. The Inquiry Report
conducted as per Section 11 of the Act, 2013 and as per
Section 13, the copy of the report has been duly served
on the petitioner. Further, the Preliminary Inquiry
Report dated 05.11.2016 was not taken into consideration
for framing charges against the petitioner and hence the
9
High Court did not give a copy of the said report to the
petitioner.
6. We have heard the learned counsel for the parties and
have perused the records.
7. At very outset, we indicated to the learned counsel
for the petitioner that the disciplinary proceedings
against the petitioner being still underway, having not
yet taken any final shape, most of the issues, which are
sought to be raised by the writ petitioner in this writ
petition can very well be canvassed and pressed before in
the disciplinary proceedings. We indicated that any
expression of opinion by this Court on issues, which are
relevant and material in the disciplinary inquiry may
prejudice the parties.
8. Learned counsel for the petitioner specifically
submitted that this Court may consider those submissions,
which go to the very root of the matter specially non-
compliance of the provisions of Act, 2013. We have
already extracted the reliefs claimed in the writ
petition. Claims in the writ petition are very wide,
which include quashing the proceedings of Internal
Complaints Committee as well as Charge Sheet dated
10
23.02.2017 and the Report dated 09.03.2018. We are of
the view that the petitioner having still opportunity in
the disciplinary proceedings to challenge the proceedings
of the Internal Complaints Committee, the charge sheet as
well as the Inquiry Report dated 09.03.2018, we deem it
appropriate not to enter into above issues leaving it
open to the petitioner to raise all submissions and pleas
before the appropriate authority. In this writ petition,
we, however, proceed to examine only few limited issues,
which has been pressed by the petitioner. The only
issues, which we proceed to consider are:-
(i) Whether the High Court is a disciplinary
authority of the petitioner, competent to
initiate the disciplinary proceedings against
the petitioner and suspend him as per Delhi
Higher Judicial Service Rules, 1970 and All
India Services (Discipline and Appeal) Rules,
1969?
(ii) Whether the decision of the Full Court on
13.07.2016 initiating enquiry against the
petitioner and placing him under suspension was
beyond jurisdiction?
(iii) Whether the Preliminary Inquiry Report
11
submitted by Internal Complaints Committee
dated 05.11.2016 ought to have been supplied to
the petitioner and non-supply of such
Preliminary Inquiry Report dated 05.11.2016
vitiated the entire proceedings?
Issue Nos. 1 and 2
9. Issue Nos.1 and 2 being connected are taken together.
Part VI of the Constitution of India deals with “The
States”. Chapter VI contains heading “Subordinate
Courts”. Articles 233 and 235 of the Constitution of
India refers to two distinct powers. The first is power
of appointment, posting and promotion of District Judges
and second is power of control over Judicial Officers of
the State. The word “control” occurring in Article 235
means not only the general superintendence of the working
of the Courts but includes the disciplinary control of
the judicial officers, i.e., the district judges and
judges subordinate to him. The word “control” used in
Article 235 has been held by this court to be
disciplinary control. A Constitution Bench of this Court
in State of West Bengal and Another Vs. Nripendra Nath
Bagchi, AIR 1966 SC 447 had occasion to consider the
nature of the control vested in the High Court in Article
12
235 of the Constitution over district judges. In
paragraph No.13 following was held:-
“15. We do not accept this construction. The word “control” is not defined in the Constitution at all. In Part XIV which deals with Services under the Union and the States the words “disciplinary control” or “disciplinary jurisdiction” have not at all been used. It is not to be thought that disciplinary jurisdiction of services is not contemplated. In the context the word “control” must, in our judgment, include disciplinary jurisdiction. Indeed, the word may be said to be used as a term of art because the Civil Services (Classification Control and Appeal) Rules used the word “control” and the only rules which can legitimately come under the word “control” are the Disciplinary Rules. Further, as we have already shown, the history which lies behind the enactment of these Articles indicate that “control” was vested in the High Court to effectuate a purpose, namely, the securing of the independence of the subordinate judiciary and unless it included disciplinary control as well the very object would be frustrated. This aid to construction is admissible because to find out the meaning of a law, recourse may legitimately be had to the prior state of the law, the evil sought to be removed and the process by which the law was evolved. The word “control”, as we have seen, was used for the first time in the Constitution and it is accompanied by the word “vest” which is a strong word. It shows that the High Court is made the sole custodian of the control over the judiciary. Control, therefore, is not merely the power to arrange the day to day working of the court but contemplates disciplinary jurisdiction over the presiding Judge……………………………”
10. The Constitution Bench further held that under
Article 235 of the Constitution, High Court can hold
13
enquiries, impose punishments other than dismissal or
removal. In paragraph No. 18, following has been held:-
“18. There is, therefore, nothing in Article 311 which compels the conclusion that the High Court is ousted of the jurisdiction to hold the enquiry if Article 235 vested such a power in it. In our judgment, the control which is vested in the High Court is a complete control subject only to the power of the Governor in the matter of appointment (including dismissal and removal) and posting and promotion of District Judges. Within the exercise of the control vested in the High Court, the High Court can hold enquiries, impose punishments other than dismissal or removal, subject however to the conditions of service, and a right of appeal if granted by the conditions of service, and to the giving of an opportunity of showing cause as required by clause (2) of Article 311 unless such opportunity is dispensed with by the Governor acting under the provisos (b) and (c) to that clause. The High Court alone could have held the enquiry in this case. To hold otherwise will be to reverse the policy which has moved determinedly in this direction.”
11. To the same effect is another Three Judge Bench
judgment of this Court is Baradakanta Mishra Vs. High
Court of Orissa and Another, (1976) 3 SCC 327 where in
paragraph No.20, following was laid down:-
“20. The scope of Article 235 has been examined by this Court in several decisions. The important decisions are State of West Bengal v. Nripendra Nath Bagchi, AIR 1966 SC 447; High Court of Calcutta v. Amal Kumar Roy, AIR 1962 SC 1704; High Court of Punjab and Haryana v. State of Haryana (In the matter of N.S. Rao), (1975) 1 SCC 843. The effect of the decisions is this. The word “control” as used in Article 235
14
includes disciplinary control over District Judges and judges inferior to the post of District Judge. This control is vested in the High Court to effectuate the purpose of securing independence of the subordinate judiciary and unless it included disciplinary control as well the very object would be frustrated. The word “control” is accompanied by the word “vest” which shows that the High Court is made the sole custodian of the control over the judiciary. Control is not merely the power to arrange the day-to-day working of the court but contemplates disciplinary jurisdiction on the presiding judge. The word “control” includes something in addition to the mere superintendence of these courts. The control is over the conduct and discipline of judges. The inclusion of a right of appeal against the orders of the High Court in the conditions of service indicates an order passed in disciplinary jurisdiction. The word “deal” in Article 235 also indicates that the control is over disciplinary and not mere administrative jurisdiction. The control which is vested in the High Court is complete control subject only to the power of the Governor in the manner of appointment including initial posting and promotion of District Judges and dismissal, removal, reduction in rank of District Judges. Within the exercise of the control vested in the High Court, the High Court can hold enquiries, impose punishments other than dismissal or removal subject however to the conditions of service to a right of appeal if granted by the conditions of service, and to the giving of an opportunity of showing cause as required by clause (2) of Article 311 unless such an opportunity is dispensed with by the Governor acting under the provisos (b) and (c) to that clause. The High Court alone could make enquiries into disciplinary conduct.”
12. Another Constitution Bench in Registrar (Admn.), High
Court of Orissa, Cuttack Vs. Sisir Kanta Satapathy (Dead)
15
by Lrs. and Another, (1999) 7 SCC 725 after reviewing all
earlier judgments, laid down following in paragraph
No.16:-
“16. We are clearly of the view that while the High Court retains the power of disciplinary control over the subordinate judiciary, including the power to initiate disciplinary proceedings, suspend them pending enquiries and impose punishment on them but when it comes to the question of dismissal, removal, reduction in rank or termination of the services of the judicial officer, on any count whatsoever, the High Court becomes only the recommending authority and cannot itself pass such an order (vide Inder Prakash Anand case, (1976) 2 SCC 977 and Rajiah case, (1988) 3 SCC 211).”
13. We may also refer to another judgment of this Court
in Rajendra Singh Verma (Dead) through LRs. and Others
Vs. Lieutenant Governor (NCT of Delhi) and Others, (2011)
10 SCC 1. This Court in the above case had occasion to
consider control of Article 235 over the judicial
officers of NCT of Delhi. This Court after elaborating
the control of the High Court with reference to judicial
officers of NCT Delhi had laid down that High Court alone
is the sole authority competent to initiate disciplinary
proceedings against Subordinate Judicial Officers or to
impose various punishments. The contentions raised
before the Court based on Article 239AA(4) of the
Constitution that the Scheme in NCT Delhi is different
16
was rejected. Following was laid down in paragraph
No.136:-
“136. Reliance on Article 239-AA(4) is entirely out of place so far as the High Court is concerned, dealing with the judicial officers. To give any other interpretation to Article 239- AA(4) will be to defeat the supreme object underlying Article 235 of the Constitution, specially intended for protection of the judicial officers and necessarily independence of the subordinate judiciary. It is absolutely clear that the Governor cannot take the aid and advice of his Council of Ministers in the case of judicial officers and accept its advice and act according to it. There is no room for any outside body between the Governor and the High Court. Therefore, this Court does not find any substance in this contention also and the same is rejected.”
14. In the above case, it has been clearly and
categorically laid down that disciplinary authority with
regard to judicial officers is the High Court and it is
the High Court, which can initiate the disciplinary
proceedings against judicial officers. Although, with
regard to dismissal, removal or reduction in rank or
termination of services of judicial officers, the High
Court becomes the recommending authority and it is the
Governor, who is to issue the orders.
15. Learned counsel for the petitioner has placed
reliance on a Constitution Bench judgment of this Court
in Chief Justice of Andhra Pradesh and Others Vs. L.V.A.
17
Dixitulu and Others, (1979) 2 SCC 34. The above case was
a case of employees of a High Court. This Court had
occasion to interpret the scope of Article 235. In
paragraph 40 of the judgment, few incidents of control
vested in the High Court were enumerated. Paragraph 40 is
as follows:
“40. The interpretation and scope of Article 235 has been the subject of several decisions of this Court. The position crystallised by these decisions is that the control over the subordinate judiciary vested in the High Court under Article 235 is exclusive in nature, comprehensive in extent and effective in operation. It comprehends a wide variety of matters. Among others, it includes:
(a) (i) Disciplinary jurisdiction and a complete control subject only to the power of the Governor in the matter of appointment, dismissal, removal, reduction in rank of District Judges, and initial posting and promotion to the cadre of District Judges. In the exercise of this control, the High Court can hold inquiries against a member of the subordinate judiciary, impose punishment other than dismissal or removal, subject, however, to the conditions of service, and a right of appeal, if any, granted thereby and to the giving of an opportunity of showing cause as required by Article 311(2).
(ii) In Article 235, the word 'control' is accompanied by the word "vest" which shows that the High Court alone is made the sole custodian of the control over the judiciary. The control vested in the High Court, being exclusive, and not
18
dual, an inquiry into the conduct of a member of judiciary can be held by the High Court alone and no other authority. (State of West Bengal v. Nripendra Nath Bagchi (supra); Shamsher Singh v. State of Punjab (1974) 2 SCC 831; Punjab and Haryana High Court v. State of Haryana (sub nom Narendra Singh Rao,(1975) 1 SCC 831).
(iii) Suspension from service of a member of the judiciary, with a view to hold a disciplinary inquiry.
(b)Transfers, promotions and confirmation of such promotions of persons holding posts in the judicial service, inferior to that of District Judge. (State of Assam v. S.N. Sen, (1971) 2 SCC 899, State of Assam v. Kuneswar Saikia, (1969) 3 SCC 505).
(c) Transfers of District Judges [State of Assam v. Ranga Muhammad (supra); Chandra Mouleshwar v. Patna High Court (supra)].
(d) Recall of District Judges posted on ex-cadre posts or on deputation on administrated posts. (State of Orissa v. Sudhansu Sekhar Misra, AIR 1968 SC 647).
(e) Award of Selection grade to the members of the judicial service, including District Judges it being their further promotion after their initial appointment to the cadre. (State of Assam v. Kuseswar Saikia (supra).
(f) Confirmation of District Judges, after their initial appointment or promotion by the Governor to the cadre of District Judges under Article 233, on probation or officiating basis. [Punjab & Haryana High Court v. State of Haryana
19
(supra)].
(g) Premature or compulsory retirement of Judges of the District Court and of Subordinate Courts (State of U.P. v. Batuk Deo Pati Tripathi and Anr. (supra).”
16. In the above case also, this Court held that the
disciplinary jurisdiction vests in the High Court which
can hold inquiries against a member of the subordinate
judiciary, impose punishment other than dismissal or
removal. The High Court can also suspend a member of the
judiciary. Insofar as dismissal or removal is concerned,
the said orders are required to be passed by the Governor
on the recommendation of the High Court. The fact that
the orders of dismissal or removal are issued by the
approval of the Governor in no manner denude the
disciplinary control of the High Court.
17. Another judgment relied on by the learned counsel for
the petitioner is State of Tamil Nadu Rep. by Secretary
to Govt.(Home) Vs. Promod Kumar IPS and Another, AIR 2018
SC 4060. The above was a case of the member of Indian
Police Service. This Court had occasion to consider the
provisions of All India Services (Discipline and Appeal)
Rules, 1969 in the context of member of Indian Police
Service. Learned counsel for the petitioner has placed
20
reliance on paragraphs 18 and 19, which are to the
following effect:
“18. Rule 8(4) of the All India Service (Discipline and Appeal) Rules, 1969 also mandates that the disciplinary authority shall "draw up or cause to be drawn up" the charge memo. We see no reason to take a view different from the one taken by this Court in B.V. Gopinath (AIR 2014 SC 88)(supra). We also see no substance in the submission made by the Senior Counsel for the State that the said judgment needs reconsideration. Assuming that Mr. Giri is right in his submission that the initiation of disciplinary proceedings and issuance of charge memo are at the same stage, the mandatory requirement of Rule 8 which provides for the charge memo to be drawn by the disciplinary authority cannot be ignored. We reject the submission on behalf of the Appellant that Gopinath's case can be distinguished on facts. We are not in agreement with the contention of the Appellant that the business Rules and standing orders of the State of Tamil Nadu are quite different from the office orders and circulars issued by Union of India which formed the basis of the judgment in Gopinath's case. A close reading of the said judgment would disclose that reliance on the office note was only in addition to the interpretation of the Rule.
19. It is also settled law that if the Rule requires something to be done in a particular manner it should be done either in the same manner or not at all- Taylor v. Taylor (1875) 1 Ch. D. 426, 431. In view of the mandatory requirement of Rule 8(4) and the charge memo being drawn up or cause to be drawn up by the disciplinary authority is not complied with, we are of the considered opinion that there is no reason to interfere with the judgment of the High Court on this issue. The only addition we would like to make is to give liberty to the
21
disciplinary authority to issue a charge memo afresh after taking approval from the disciplinary authority.”
18. In the above case, charge memo was not drawn by the
disciplinary authority, hence, this Court approved the
decision of the High Court quashing charge-sheet. The
above case is not applicable in the present case. The
petitioner in the present case is a member of Judicial
Service for which disciplinary authority is the High
Court.
19. The submission, which has been pressed by the
petitioner is that in view of Act, 2013 there being an
Inquiry Report by Internal Complaints Committee as
envisaged by Sections 11 and 13, the High Court could not
have taken a decision to initiate the inquiry or to
suspend the petitioner. The Act, 2013 was to provide
protection against sexual harassment of women at
workplace and for the prevention and redressal of
complaints of sexual harassment and for matters connected
therewith or incidental thereto. Chapter II of Act, 2013
deals with constitution of Internal Complaints Committee.
Chapter IV deals with complaint. In Chapter IV, one of
the sections is Section 11, which deals with inquiry into
22
complaint. Section 11 of the Act is as follows:-
“11. Inquiry into complaint.-- (1) Subject to the provisions of section 10, the Internal Committee or the Local Committee, as the case may be, shall, where the respondent is an employee, proceed to make inquiry into the complaint in accordance with the provisions of the service rules applicable to the respondent and where no such rules exist, in such manner as may be prescribed or in case of a domestic worker, the Local Committee shall, if prima facie case exist, forward the complaint to the police, within a period of seven days for registering the case under section 509 of the Indian Penal Code (45 of 1860), and any other relevant provisions of the said Code where applicable:
Provided that where the aggrieved woman informs the Internal Committee or the Local Committee, as the case may be, that any term or condition of the settlement arrived at under sub-section (2) of section 10 has not been complied with by the respondent, the Internal Committee or the Local Committee shall proceed to make an inquiry into the complaint or, as the case may be, forward the complaint to the police:
Provided further that where both the parties arc employees, the parties shall, during the course of inquiry, be given an opportunity of being heard and a copy of the findings shall he made available to both the parties enabling them to make representation against the findings before the Committee.
XXXXXXXXXXXXXXXX”
20. Chapter V deals with inquiry into complaint and
Section 13 deals with inquiry report, which is to the
23
following effect:-
“13. Inquiry Report.--(1) On the completion of an inquiry under this Act, the Internal Committee or the Local Committee, as the case may be, shall provide a report of its findings to the employer, or as the case may be, the District Officer within a period of ten days from the date of completion of the inquiry and such report be made available to the concerned parties.
(2) Where the Internal Committee or the Local Committee, as the case may be, arrives at the conclusion that the allegation against the respondent has not been proved, it shall recommend to the employer and the District Officer that no action is required to be taken in the matter.
(3) Where the Internal Committee or the Local Committee, as the case may be, arrives at the conclusion that the allegation against the respondent has been proved, it shall recommend to the employer or the District Officer, as the case may be—
(i) to take action for sexual harassment as a misconduct in accordance with the provisions of the service rules applicable to the respondent or where no such service rules have been made, in such manner as may be prescribed;
(ii) to deduct, notwithstanding anything in the service rules applicable to the respondent, from the salary or wages of the respondent such sum as it may consider appropriate to be paid to the aggrieved woman or to her legal heirs, as it may determine, in accordance with the provisions of section 15:
Provided that in case the employer is unable to make such deduction from the salary of the
24
respondent due to his being absent from duty or cessation of employment it may direct to the respondent to pay such sum to the aggrieved woman:
Provided further that in case the respondent fails to pay the sum referred to in clause (ii), the Internal Committee or as the case may be, the Local Committee may forward the order for recovery of the sum as an arrear of land revenue to the concerned District Officer.
(4) The employer or the District Officer shall act upon the recommendation within sixty days of its receipt by him.”
21. The Act, 2013 is a parliamentary legislation, the
preamble of which outlines the necessity of legislation,
which is to the following effect:-
“An Act to provide protection against sexual harassment of women at workplace and for the prevention and redressal of complaints of sexual harassment and for matters connected therewith or incidental thereto.”
22. The provisions of the Act, complaint mechanism and
mechanism for constitution of the Internal Complaints
Committee, mechanism to inquire the complaint are all for
protection of dignity and welfare of women at workplace.
The provisions of Sections 11 and 13 in no manner affect
the control of the High Court under Article 235, which it
has with respect to judicial officers as noted above.
The power to suspend the judicial officer vests in the
High Court. The Full Court of the High court is in no
25
manner precluded from initiating disciplinary inquiry
against the petitioner and placing the petitioner under
suspension on being satisfied that sufficient material
existed. The High Court in its meeting dated 19.07.2016
has resolved to send the complaint of the employee to the
Internal Complaints Committee and the Internal Complaints
Committee having opined that inquiry need to be held,
further steps were taken in accordance with Act, 2013.
We, thus, are of the view that there is no error in the
decision of the Full Court dated 13.07.2016 to suspend
the petitioner and initiate the inquiry proceedings
against the petitioner.
Issue No.3
23. The submission on which much emphasis has been made
by the petitioner is that the copy of the Report dated
05.11.2016 referred to as a Preliminary Inquiry Report by
the High Court has not been supplied to the petitioner by
which he has been denied right to appeal. With regard to
Preliminary Inquiry Report dated 05.11.2016, in paragraph
Nos. 48 and 49, the High Court has made following
assertions:-
“48-49. The contents of para 48-49 are wrong and denied. The Petitioner is under the erroneous belief that the report dated
26
05.11.2016 which is only a Preliminary Inquiry Report should have been made available to him. That the inquiry has been conducted strictly in compliance with the procedure laid down in All India Services (Discipline & Appeal) Rules, 1965 and Office Memorandum dated 16.07.2015 issued by Department of Personnel & Training, Ministry of Personnel, Public Grievances and Pensions, Govt. of India. As per the said Office Memorandum, the ICC firstly conducted preliminary investigation/inquiry and then submitted its Preliminary Inquiry Report dated 05.11.2016 before the Disciplinary Authority. There is no provision to provide the copy of Preliminary Inquiry Report to the Delinquent. It is also pertinent to mention here that the Petitioner had been provided with a copy of the Inquiry Report dated 09.03.2018 submitted by the Inquiring Authority after conducting regular inquiry as per the procedure laid down in the All India Services (Discipline & Appeal) Rules, 1969, with a direction to submit his written representation or submissions, if he so desires, against the findings of the Inquiring Authority. However, instead of submitting his written representation or submissions, the Petitioner chose to file the instant writ petition before this Hon’ble Court. Thus, it is made clear here that there was no discrepancy in the Preliminary Inquiry/investigation by the ICC. The Report dated 05.11.2016 was a Preliminary Inquiry Report the purpose of which is only to satisfy the Disciplinary Authority as to whether any prima facie case is made out against the Petitioner. The Full Court, after considering the Preliminary Inquiry Report dated 05.11.2016, resolved vide its decision dated 16.11.2016 to initiate disciplinary proceedings for major penalty under Rule 8 of the All India Services (Discipline & Appeal) Rules, 1969 against the Petitioner.”
24. In view of the above, it is clear that Preliminary
Inquiry Report dated 05.11.2016 did not contain any
27
findings on allegations made against the petitioner,
Preliminary Inquiry Report only opined that inquiry
should be held. The Inquiry Report, which has been
referred to in Section 13 is an Inquiry Report, which has
been submitted by Internal Complaints Committee after
completion of the inquiry. In the present case, the
Inquiry Report by Internal Complaints Committee is dated
09.03.2018, which has been admittedly supplied to the
petitioner, the right of appeal given against the
recommendation made under sub-section(2) or sub-
section(3) of Section 13 are appealable under Section 18
of the Act. Section 18 of the Act is as follows:-
“18.Appeal.-- (1) Any person aggrieved from the recommendations made under sub-section (2) of section 13 or under clause (i) or clause (ii) of sub-section (3) of section 13 or subsection (1) or sub-section (2) of section 14 or section 17 or non-implementation of such recommendations may prefer an appeal to the court or tribunal in accordance with the provisions of the service rules applicable to the said person or where no such service rules exist then, without prejudice to provisions contained in any other law for the time being in force, the person aggrieved may prefer an appeal in such manner as may he prescribed.
(2) The appeal under sub-section (1) shall be preferred within a period of ninety days of the recommendations.”
25. Thus, the right of appeal is given to an aggrieved
28
person only when report is submitted under Section 13 to
the employer. Section 13(3) contemplates the report of
Internal Complaints Committee when it “arrives at the
conclusion that the allegation against the respondent has
been proved”. It is not the case of any of the parties
that the report of the Committee dated 05.11.2016 is the
report where allegation against the petitioner has been
proved. Even under Section 11(1) in the second proviso,
the only contemplation is to make available a copy of the
findings. Thus, when the report in which there are no
findings, parties are not entitled to have the copy.
High Court in its counter affidavit has pleaded that the
Report dated 05.11.2016 was not a report containing any
findings against the petitioner rather only opinion was
expressed that disciplinary inquiry be initiated against
the petitioner. We, thus, are of the view that no
prejudice can be held to be caused to the petitioner by
non-supply of the Preliminary Inquiry Report dated
05.11.2016. The copy of memo of charge dated 23.02.2017
has been brought on the record, which also clearly
indicates that the charge memo does not refer to
Preliminary Inquiry Report dated 05.11.2016. Thus, no
prejudice can be said to have been caused to the
29
petitioner by non-supply of Report dated 05.11.2016. We,
thus, do not accept the submission of learned counsel for
the petitioner that due to non-supply of Preliminary
Inquiry Report dated 05.11.2016, the proceedings have
been vitiated.
26. Before we close, we once more make it clear that with
regard to charge memo dated 23.02.2017, inquiry conducted
by Internal Complaints Committee culminating into Report
dated 09.03.2018, it is open for the petitioner to raise
all pleas of facts and law before the appropriate
authority. This Court has only considered limited issues
as pressed by the petitioner as indicated above. Apart
from above, all questions and issues are left open to
both the parties. Subject to observations and liberty as
above, the Writ Petition is dismissed.
......................J. ( ASHOK BHUSHAN )
......................J. ( NAVIN SINHA ) New Delhi, August 21, 2019.