MILAP CHANDRA, J. - (1.) THIS writ petition has been filed for quashing the order (Anx. 3) of the respondent No. 2 (Superintendent of Police, Bhilwara) dated March 2, 1988 by which the petitioner has been discharged from her service with immediate effect.
(2.) THE case of the petitioner is that she was appointed as a lady constable on probation for two years by order dated December 19, 1985 (Anx. 1), It was extended by six months by order dated 24. 11. 87 (Anx. 2 ). Subsequently, she was discharged from the service by order dated March 2, 1988 (Anx. 3 ). She filed representation (Anx. 4) before the Deputy Inspector General of Police, Ajmer and it was rejected by his order dated April 8, 1988 Anx. 5.) Certificates of appreciation (Anxs. 6 to 16) were issued to her. Neither any adverse entry was communicated, nor she was punished in any manner while she was in service. Her services have been terminated because a trainee I. P. S. Officer suspected that letters addressed by him to another lady constable were intercepted by the petitioner and he poisoned the ears of her high-ups. It is admitted by the respondents in their reply that the petitioner was appointed as a lady constable on probation for two years, it was extended by six months, order (Anx. 3) was passed discharging her from the service and appreciation certificates Annexures 6 to 16 were issued to her. The remaining allegations of the petition have been denied. It has also been stated in the reply as follows. The discbarge order was passed on the ground that the petitioner failed to perform the duty satisfactorily. There are certain other reasons like indiscipline, not reliable, association with criminals, anti-social activities etc. Despite extention of her probation period, she did not improve her work and conduct. Hence action was taken under Rule 36 (1) of the Rajasthan Police (Subordinate Service) Rules, 1974 (hereinafter to be called the 'rules') Letters of appreciation were issued in a very routine and general way. They have no value in the eye of law and facts. Not a single letter of appreciation or reward was issued or given during initial probation period or extended probation period. She had polluted the whole atmosphere of the department by her antisocial activities. She was discharged from the service after the subjective satisfaction of the competent authorities. In fact, the petition was discharged from the service due to her immoral attitude, indisciplined behaviour and her association with criminals and they are well founded. In her rejoinder, the petitioner has stated that she has been removed from the service on the ground of her alleged misconduct, appreciation certificate (Anx. 10) was issued to her for getting certain criminals of her own community of Sansi arrested, certificates (Anxs. 12 and 15) were issued for maintaining peace and tranquillity on sensitive occasions and a photo-stat copy of the Setter written by the trainee I. P. S. Officer to another lady constable is enclosed as Annexure. 17. It has been contended by the learned counsel for the petitioner that the order (Anx. 3) is arbitrary, discriminatory and violative of the provisions of Articles 14, 16, 21 and 311 of the Constitution of India, it is not a terminal ion order simpliciter, it is in fact a dismissal order based on the alleged misconduct of the petitioner, it could not be passed without complying with the provisions of Article 311 of the Constitution and this is crystal from the reply of the respondents itself. He relied upon Hardeep Singh vs. State of Haryana, (1), Shesh-narain Avasthi vs. State of U. P. (2), Harjeet Singh vs. State of Haryana (3) and Anup Jaiswal vs. Government of India (4 ). In reply, it has been contended by the learned Deputy Government Advocate that the order (Anx. 3) is a discharge order simpliciter, it does not cast any stigma either on her work or on her conduct and it cannot, therefore, be said that it violates Article 311 of the Constitution. He further contended that Articles 14, 16 and 21 are not applicable in this case. He relied upon Dhan-abal vs. State of Tamil Nadu (5 ).
(3.) ADMITTEDLY, the petitioner was appointed as a lady constable on probation for two years by order (Anx. 1) dated 19. 12. 85, her probation period was extended by order (Anx. 2) dated 24. 11. 87 and she was discharged from the service by order (Anx. 3) dated March 2, 1988. It is also not in dispute that appre-ciation certificates (Anxs. 6 to 16) were issued to her. Her probation period of two years expired in December, 1987. It is clear from these appreciation certificates that they were issued in between April, 1986 to November, 1987. Thus the reply of the respondents (Vide para 6) that they were not issued during the probation period is not correct. Para No. 7 of the writ petition runs as under:- "7. That all that the petitioner knows is that the service of the petitioner have been terminated because a trainee IPS Officer suspected that some letters addressed by the trainee IPS to a lady constable were intercepted by the petitioner. Nothing of this sort happened. Although the petitioner was shown these letters by the said woman constable and they were in the knowledge of the petitioner, it appears that on this the trainee IPS has poisoned the ears of the high-ups against the petitioner. The petitioner says that she has nothing to do in the matter. " These averments have been denied in the reply. In the end of para No. 7 of the reply, it has been stated as under:- " The petitioner has been failed to mention any specific name of the Officer with regard to the discharge of service. The allegations levelled against the trainee I. P. S. Officer is fully false, fabricated and after-thought story of the petitioner in order to establish her case and to get relief from this Hon'ble Court. Hence the allegations made by the petitioner are not based on sound footings and as such not sustainable in the eye of law and facts. " During the arguments, the service record of the petitioner was placed before us. At page 25 of her service book the following entry made by the Superintendent of Police, Bhilwara on 24. 3. 88 (after the termination of her service) appears:- " She has stolen number of letters from S. P. Office of various staff members and black-mailed some of the members. She has prepared photo-state copies and shown to press, people, lawyers, politicians for the reasons best known to her. These letters include two letters written by Shri T. L. Meena I. P. S, Probationer. " A photo-stat copy of this page has been hept on the file of the case. Thus the above quoted averments of para No. 7 of the writ petition find support from this entry of the service book and the aforesaid reply is not correct. It may also be mentioned here that no reply to the rejoinder affidavit has been filed by the respondents contradicting that the letter dated June 22, 1987 (Anx. 17) was written by the trainee IPS Officer to a lady constable. The knowledge of such a letter written to another lady constable to the petitioner would have naturally offended its author. The appreciation certificates (Annx. 9 to 15) were issued during The period from July to November, 1987. The last appreciation certificate (Anx. 16) was issued on November 28, 1987. The initial period of probation of two years expired in December, 1987. It was extended by six months by Anx. 2 dated Nov. 24, 1987. Two adverse entries relating to The year 1986-87 appear at page 25-of The service-book. They do not bear Their dates. Admittedly, They were not communicated to The petitioner. It is clear from Their perusal that They are quite vague. It is stated in para No. 7 of The reply that The petitioner was discharged from The duty on The basis of certain reasons and grounds as much as looking to her immoral attitude and association with criminals. This has also been repea-ted in para 8. The relevant portion of para 8 (iii) of The reply runs as under: - "The antisocial activities of The petitioner, her association with Criminals and immoral attitude resulted in her discharge from The service of The respondent-Department and not on The basis of The allegations alleged by The petitioner in The said para". This leaves no doubt that The foundation of The termination order (Anx. 3) was The anti-social activities of The petitioner, her association with criminals and her immoral attitude and not her un-satisfactory work only as stated in The discharge order (Anx 3 ). It may also be mentioned here that The necessary particulars of The anti-social activities and immoral attitude have not been mentioned. The names of The criminals with whom she associated have also not been disclosed. Admittedly, The petitioner belongs to Sansi community and it is quite natural that some of Them must be her relatives.;