STATE OF MADHYA PRADESH AND ORS.
v.
KESHAV
JANUARY2, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
Service Law :
Misconduct alleged against Government servant--Proceedings initiated
after superannuation-Jurisdiction of Gover1unent to initiate action-Held,
personal satisfaction of Governor not required-Executive power of the Gov-
er1unent exercised on the aid and advice o,f Council of Ministers--Hence ac-
tion held valid.
"Constitution of India, 1950:
Articles 162, 166(3 )--Executive power of gov~rnment exercised on the
aid and advice of C~uncil of Ministers-Business Rules nzade for convenien{
transat;tion of business nf the Govenunent-Sanction to prosecute Govern-
1ne11t servant qfter superannuation--Dealt with Council o~f Ministers-Held in
accordance with rules o.f Business--Personal satisfaction of Governor not
A
B
c
D
required-Hence action initiated is valid.
E
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1494 of 1990.
From the Judgment and Order dated 14.7.86 of the Madhya Pradesh
High Court in Miscellaneous Petition No. 3282185.
Sakesh Kumar and S.K. Agnihotri for the Appellants.
Pramit Saxena and S.V. Deshpande for the Respondents.
The following Order of the Court was delivered :
Leave granted.
This appeal by special leave arises from the order of the M.P. High
Court passed on July 14, 1986 in Civil Miscellaneous Petition No. 3382/85.
F
G
The facts are that the respondent while working as Agriculture Engineer in the
Directorate of Agriculture is alleged to have committed misconduct. Conse-
quently, after his retirement on attaining the age of superannuation on July 31,
H
3
A
B
4
SUPREME COURT REPORTS
[1996] I S.C.R.
1982, proceedings were sought to be initiated against him and notice therefor
was issued on July 28, 1984. He filed a writ petition on October 14, 1985
calling in question the jurisdiction of the Government to initiate proceedings.
The High Court in the impugned order held that the Governor has to person-
ally satisfy himself of the necessity to initiate proceedings and since the Gov-
ernor has not passed the order, the Government cannot go into the question
and conduct disciplinary proceedings against the respondent. Hence, the writ
petition was allowed.
The controversy is no longer res integra as in C.A. No. 11536/95 State
of M.P. & Ors. v. Dr. Yashwant Trimbak, to which one of us Pattanaik, J. was a
C
member, this Court elaborately had considered the controversy and had held
that the Governor need not act on personal satisfaction. Under Article 166(3)
of the Constitution, the Governor has made Business rule for convenient trans-
action of the business of the Government and the question of sanction to pros-
ecute in the case is dealt with by the Council of Ministers in accordance with
the Rules of Business.
D
E
It is settled law that the Governor exercises the executive power of the
Government with the aid and advice of the Council of Ministers. The execu-
tive power of the Government is caiTied on by article 162 in accordance with
the Rules of Business made by the Governor under Article 166(3). The Busi-
ness Rules and Instructions issued thereunder allocate various subjects to the
ministers and cases be appropriately dealt with at different levels of the Gov-
ernment. All the decisions need not be circulated nor the Governor is saddled
with matters of administrative routine except where the Constituiion enjoins
him to exercise his personal discretion. Since the action was initiated accord-
ing to the business Rules the competent authority, therefore, is within its power
F
to proceed with the enquiry as contemplated under the Pension Rules. The
enquiry would be conducted according to Rules as expeditiously as possible
and orders would be passed soon thereafter. It may be done within one year
from the date of receipt of the order.
G
The appeal is accordingly allowed, but in the circumstances, without
costs.
G.N.
Appeal allowed.
Lex