UNION OF INDIA Vs 794898 T EX CORPORAL ABHISHEK PANDEY
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-004780-004781 / 2018
Diary number: 9901 / 2018
Advocates: MUKESH KUMAR MARORIA Vs
Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal Nos.4780-4781 of 2018
Union of India & Ors. .... Appellant(s)
Versus
794898 T. Ex. Corporal Abhishek Pandey. …. Respondent (s)
J U D G M E N T
L. NAGESWARA RAO, J.
1. These Appeals are filed against the judgment of the
Armed Forces Tribunal, Regional Bench, Lucknow
(hereinafter, ‘the Tribunal’) by which the order of discharge
of the Respondent dated 17.01.2013 was set aside. The
Tribunal directed the payment of back wages to the extent
of 25 per cent.
2. The Respondent was enrolled in the Indian Air Force on
28.09.2004. A warning was issued to the Respondent on
18.04.2012. By that time, there were seven entries of
punishment (3 Red Ink and 4 Black Ink) in the Conduct
Sheet of the Respondent. The Respondent was informed by
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the said letter dated 18.04.2012 that he was already in the
category of habitual offender. In accordance with the
Habitual Offenders Policy, the habitual offenders can be
considered for discharge from service under Rule 15 (2) (g)
(ii)/ Rule 15(2)(k) read in conjunction with Rule 15(2) of the
Air Force Rules, 1969 (hereinafter, ‘the Rules’), under the
Clause “His Service No Longer Required Unsuitable for
Retention in the Air Force”. The Respondent was cautioned
and counselled to mend himself and desist from acts of
indiscipline. He was also warned that any addition of
another punishment entry would render him liable for
discharge from service under Rule 15 (2) (g)(ii)/ Rule 15(2)
(k) read in conjunction with Rule 15(2) of the Rules.
3. A notice was issued to the Respondent on 11.07.2012,
directing him to show cause as to why he should not be
discharged from service under Rule 15 (2) (g) (ii) of the
Rules. There was a reference to the warning letter dated
18.04.2012 in the show cause notice. Even after the
issuance of the warning letter dated 18.04.2012, the
Respondent indulged in acts of indiscipline on 10.06.2012
and was awarded ‘Severe Reprimand’ on 13.06.2012 by his
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Commanding Officer. As the Respondent was not showing
any improvement, he was found to be a poor Airman
material and not amenable to service discipline. The
Respondent submitted his explanation on 05.08.2012 in
which he admitted that he had indulged in acts of
indiscipline due to bad company. He requested for a final
chance to improve. After considering the explanation
submitted by the Respondent, the Air Officer-in-Charge
approved the discharge of the Respondent from service
under Rule 15 (2) (g) (ii) of the Rules as he was found
unsuitable for the Indian Air Force.
4. The Respondent challenged his discharge before the
Tribunal by filing Original Application No.125 of 2013. He
relied upon a Policy dated 16.12.1996 governing the
habitual offenders/ potential habitual offenders. He
contended before the Tribunal that he was entitled for a
second warning before an order of discharge could have
been passed against him in accordance with the Policy. The
Tribunal accepted the submission made by the Respondent
and allowed the application. The order of discharge was set
aside. The Respondent was held to be entitled to all
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consequential benefits, including back wages which were
restricted to 25 per cent. The Review Application filed by
the Appellant was rejected by the Tribunal.
5. The only point that arises for our consideration in the
present case is the interpretation of the Policy dealing with
habitual offenders. The Air Force Policy dated 16.12.1996
was issued by the Air Force Headquarters, prescribing the
procedure to be followed while processing the cases of
habitual offenders. According to the Policy, an Airman is
entitled to be issued a precautionary warning (being a
habitual offender). The Airman has to be informed that he
would be getting another opportunity to mend himself and
any addition of another punishment entry, either Red or
Black, would result in his discharge from the service. Para 2
(b) of the Policy provides that whenever the case of an
Airman is considered by the competent authority for final
orders and he is afforded one more chance, a warning letter
is required to be issued to him by his Commanding Officer
again. The said warning letter shall be treated as a second
time warning. Para 3 of the Policy postulates that habitual
offenders shall be served with a show cause notice calling
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upon them to explain the reasons as to why the proposed
action of discharge from service shall not be taken against
them. The habitual offenders are entitled for an opportunity
to submit their explanation before an order of discharge is
passed.
6. The Tribunal was of the opinion that the Respondent
was given only one warning. As the second warning which
is mandatory according to the Policy was not given to the
Respondent, the Tribunal was of the view that the order of
discharge was vitiated. The Tribunal failed to take into
account the fact that para 2 (b) provides for a second
warning only when the competent authority considers
issuance of final orders but is also of the opinion that
another chance should be given to the Airman. The
requirement of the second warning letter would be only in
such circumstances.
7. The Respondent was initially a potential habitual
offender before he was considered as a habitual offender.
He was entitled for a warning to be issued in 2008.
Admittedly, there was a delay in issuance of the warning
letter. Ultimately, the warning letter was issued on
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18.04.2012. The Respondent did not mend himself for
which reason a show cause notice was issued to him. Even
in the explanation to the show cause notice, the Respondent
did not dispute the allegations of misconduct made against
him. He, in fact, admitted to having indulged in acts of
indiscipline and sought for another opportunity to correct
himself. The show cause notice issued to the Respondent is
in accordance with the Habitual Offenders Policy. A second
warning letter is not required when it is decided to pass a
final order without giving another chance. There is no
violation of the procedure prescribed by the Policy dated
16.12.1996.
8. For the aforementioned reasons, the judgment of the
Tribunal is set aside. Accordingly, the Appeals are
allowed.
..…................................J [L. NAGESWARA RAO]
..…................................J [HEMANT GUPTA]
New Delhi, November 08, 2019
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