2015 AIR SCW 812 ::2015 Lab IC 905 ::2015 (2) AIR Bom R 343 ::2015 (2) ABR 343 ::2015 (3) SCC 779 ::(2015) 1 RecCriR 486 ::(2015) 1 RecCivR 523 ::(2015) 1 Scale 1 ::(2015) 3 AndhLD 55 ::AIR 2015 SC (Civ) 922 ::2015 (2) ADJ 32 NOC ::(2015) 1 ESC 159 ::2015 (1) KLT SN 127 (SC) ::(2016) 1 Mad LW 790 ::(2016) 2 Lab LN 25 ::2015 (2) KCCR SN 113 (SC)

Supreme Court Of India

Hon'ble Judge(s): Vikramajit Sen, Shiva Kirti Singh , JJ

(A) Constitution of India , Art.20(2)— Double jeopardy - Art. 20 (2) circumscribe doctrine to prosecution that culminates into punishment - Principle of autrefois acquit is excluded - Departmental proceedings for same offence are thus not outlawed. Constitution of India , Art.311— The framers of our Constitution were fully alive to the differing and disparate concepts of autrefois acquit and autrefois convict and consciously chose to circumscribe the doctrine of double jeopardy only to prosecution culminating in a conviction. Article 20(2), which contemplates 'prosecuted and punished' thus evincing the conscious exclusion of autrefois acquit, palpably postulates that the prescribed successive punishment must be of a criminal character. It irresistibly follows that departmental or disciplinary proceedings, even if punitive in amplitude, would not be outlawed by Article 20(2).(Para 10 12) (B) Constitution of India , Art.311— Industrial Disputes Act (14 of 1947) , Sch.2 Item.3— Departmental proceedings - Acquittal of delinquent in criminal case - Does not automatically and conclusively impact departmental proceedings - Positive decision of acquittal however has an impact on departmental proceedings. Acquittal ....