IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH

      CWP-22316-2023

      Reserved on : 02.12.2025

      Pronounced on : 09.12.2025

      Uploaded on : 10.12.2025

Harpreet Singh           ........Petitioner

versus

State of Punjab and others                                            .....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Argued by : Mr. Baldev S. Sidhu, Advocate for the petitioner. 

Mr. Surya Kumar, A.A.G., Punjab.

*****

NAMIT KUMAR, J. (ORAL)   

1. The petitioner has invoked the writ jurisdiction of this

Court by filing the instant petition  under Articles  226/227 of  the

Constitution of India, seeking a writ of certiorari for quashing the order

dated   23.08.2023   (Annexure   P-1),   vide   which   the   services   of   the

petitioner have been terminated. 

2. The brief facts, as have been pleaded in the petition, are

that the Punjab Public Service Commission (hereinafter referred to as

‘Commission’)   invited   online   applications   for   the   post   of   Junior

Engineer   (Civil)   in   the   Department   of   Rural   Development   and

Panchayat, Punjab on 30.03.2021. The last date for submission of online

application was 20.04.2021. The petitioner submitted online application

for the abovesaid post on 10.04.2021 and later on, he submitted the

application to the department on 13.05.2021 (Annexure P-2). Thereafter,

CWP-22316-2023                               2

he   was   selected   and   appointed   as   Junior   Engineer   (Civil),   vide

appointment letter dated 16.01.2023 (Annexure P-3) and he joined on

18.01.2023 (Annexure P-4) at the Head Quarter Mohali. Thereafter, he

was posted in Block Mehal Kalan, District Barnala, where he joined on

23.01.2023 (Annexure P-5). Thereafter, concerned official of the Head

Quarter Mohali asked the petitioner to submit an affidavit about his

antecedents and he submitted the same on 22.02.2023 (Annexure P-6)

and in the said affidavit, he submitted that FIR No.22 of 2021 is

pending against him in the Court. Since the appointment was offered to

the   petitioner   subject   to   the   verification   of   the   character   and

antecedents, the Department sent a letter to the District Magistrate for

verification of the character and antecedents of the selected/appointed

candidates. In the verification letter dated 27.01.2023, the District

Magistrate, Patiala has stated that an FIR No.22 dated 03.03.2021 under

Sections 323, 341, 148 & 149 of Indian Penal Code, 1860 at Police

Station Kheri Gandian is pending against the petitioner and on receipt of

the said letter, respondent No.1 issued a show cause notice dated

09.05.2023 (Annexure P-9) to the petitioner as to why his services be

not terminated as he has not disclosed about the criminal case pending

against him in his application form. The petitioner submitted reply dated

11.05.2023 (Annexure P-10) to the show cause notice and vide order

dated 23.08.2023 (Annexure P-1), the services of the petitioner have

been terminated on the ground that the petitioner has not disclosed

about the registration of FIR against him at the time of filling his online

application on 10.04.2021 and while submitting the application form in

CWP-22316-2023                               3

the Department of Rural Development and Panchayat on 13.05.2021.

The said order has been impugned by the petitioner in the instant

petition.

3. Reply by way of an affidavit of Sh. Karandeep Singh

Chahal, Chief Engineer, Panchayati Raj, Public Works, Department of

Rural Development and Panchayats, Punjab, on behalf of respondents

No.1   to   3,   has   been   filed,   wherein   it   has   been   stated   that   the

Commission had conducted examination for recruitment to the post of

Junior Engineer (Civil) in various departments of the State of Punjab. A

common merit list was prepared by the Commission and Department of

Water   Resources   (WR   Department)   was   nominated   as   Nodal

Department for counselling. The petitioner was allotted Department of

Rural   Development   and   Panchayat   (RD&P   Department)   and

accordingly, appointment letter dated 16.01.2023 for the post of Junior

Engineer (Civil) was issued to the petitioner along with other successful

candidates. Simultaneously, process of verification of character and

antecedents of the appointed candidates as Junior Enginer (Civil) was

initiated   and   the   District   Magistrate,   Patiala,   vide   letter   dated

27.01.2023 (Annexure R-1), intimated respondent-Department that as

per the report of Senior Superintendent of Police, Patiala, an FIR No.22

dated 03.03.2021 under Sections 323, 341, 148 & 149 of IPC at Police

Station Kheri Gandian was registered against the petitioner and the

same is under trial. Thereafter, the respondent-department sought advice

from the Department of Legal and Legislative Affairs, Punjab and the

said department, vide letter dated 01.03.2023 (Annexure R-2), has

CWP-22316-2023                               4

advised the respondent-department that if the petitioner had concealed

the fact of pending FIR while applying for the post of Junior Engineer

(Civil), his services should be dispensed with in the light of condition

No.18 of the appointment letter. Thereafter, the respondent-Department

issued show cause notice dated 09.05.2023 to the petitioner calling upon

him to clear his position over the concealment of the material fact and

regarding the report received from the District Magistrate, Patiala. The

petitioner   submitted   his   reply   dated   11.05.2023,   whereby   he   had

intimated that at the time of applying for the post of Junior Engineer

(Civil), he was not in the knowledge of the registration of the said FIR

against him. The said reply was forwarded to the Senior Superintendent

of Police, Patiala, vide letter dated 08.06.2023, for comments/report.

The   Senior   Superintendent   of   Police,   Patiala,   vide  letter   dated

13.07.2023 (Annexure R-3), reported that during investigation in FIR

No.22   dated   03.03.2021,   registered   against   the   petitioner,   the

Investigating Officer conducted raids on various dates i.e. 15.03.2021,

25.03.2021, 05.04.2021 & 15.04.2021 and the house of the petitioner

was found locked. Then on 29.04.2021, the petitioner appeared before

the police and was arrested and released after he furnished the bail

bonds.  Thus,   it   is   clear   that   the   petitioner   was   in  knowledge   of

registration of FIR against him but he concealed material fact from the

respondent-Department while applying for the Government job. It has

further been stated that the petitioner filled application form online on

10.04.2021 and thereafter, deposited fees online on 12.05.2021 and at

the time of depositing the fees also, he did not reveal the fact regarding

CWP-22316-2023                               5

the FIR registered against him. Therefore, the petitioner mislead the

respondent-Department to get a Government job by wrong and illegal

means.

4. Learned counsel for the petitioner submits that on account

of some quarrel between the neighbours, one party got registered an

FIR No.22 dated 03.03.2021 under Sections 323, 341, 148 & 149 of IPC

at Police Station Kheri Gandian in which name of the petitioner was

also mentioned. He submits that on the date of occurrence of the

incident, there was a marriage of cousin of the petitioner and whole

family of the petitioner was there in the marriage and was not aware

about any quarrel as the house of the petitioner was not located there,

where   the   quarrel   took   place   and   the   petitioner   was  not   in   the

knowledge of the pending FIR when he submitted online application on

10.04.2021. He further submits that although, the petitioner surrendered

on 29.04.2021 and was released on bail by the police on furnishing bail

bonds by the petitioner, however, inadvertently, he could not disclose

the   factum   of   pending   FIR   against   him   when   he   submitted   the

application to the respondent-Department on 13.05.2021. He further

submits that the petitioner has already been acquitted in the said case by

the Court of learned Judicial Magistrate First Class, Rajpura, vide

judgment dated 20.01.2025 (Annexure P-11). Therefore, the action of

the respondents in terminating the services of the petitioner is totally

illegal and arbitrary and the petitioner is entitled to be reinstated in

service with all consequential benefits. In support of his contentions,

learned counsel for the petitioner has placed reliance upon the judgment

CWP-22316-2023                               6

of this Court passed in CWP-7022-2019 titled as ‘Sukhveer Vs. Union

of India and others’ decided on 13.01.2025.

5. Per contra, learned State counsel has vehemently opposed

the claim of the petitioner by stating that FIR No.22 under Sections 323,

341, 148 & 149 of IPC at Police Station Kheri Gandian was registered

against  the  petitioner on  03.03.2021, whereas he submitted  online

application form for the post of Junior Engineer (Civil) on 10.04.2021

and   therefore,   his   services   have   rightly   been   terminated   by   the

respondent-Department as he committed fraud at the time of filling the

application form and has given wrong information that no criminal case

is pending against him. In support of his contentions, learned State

counsel has placed reliance upon the judgment of Hon’ble Supreme

Court in Union of India and others Vs. Shishu Pal @ Shiv Pal : 2024

AIR Supreme Court 3652.

6. I have heard learned counsel for the parties and perused the

relevant documents.

7. Admittedly, FIR No.22 under Sections 323, 341, 148 &

149 of IPC at Police Station Kheri Gandian was registered against the

petitioner  on  03.03.2021.  On  30.03.2021,   online  applications  were

invited by the Commission for the post of Junior Engineer (Civil) and

last date for submission of application was 20.04.2021. The petitioner

submitted his online application for the said post on 10.04.2021 and in

the said application form with regard to the declarations he submitted as

under :-

“Declarations :

CWP-22316-2023                               7

Are you in Government Service ? NO

Have you ever been disqualified by Public/Union

Public Service ?

Period from Period To Reason

NO

Have you been convicted by Criminal Court ?

Type of Case Date of Convicted Nature of Case

NO

Weather any Criminal Case was ever registered

against you ?

Type of case Proceeding Pending

NO

Do   you   posses   requisite   qualification   as   per

Advertisement ?”

YES

7(i) Thereafter,   the   petitioner   deposited   the   fee   online   on

12.05.2021  and  submitted  the  application  form  to  the  respondent-

Department on 13.05.2021 and even at that point of time also, he did not

disclose the factum of registration of FIR against him. The Senior

Superintendent  of   Police,   Patiala,   vide  his  letter  dated  13.07.2023

(Annexure R-3) reported that during investigation of the said FIR

registered against the petitioner, Investigating Officer conducted raids

on 15.03.2021, 25.03.2021, 05.04.2021 & 15.04.2021, however, the

house of the petitioner was found locked. Thereafter, on 29.04.2021, the

petitioner appeared before the police and was arrested and released after

he furnished bail bonds. Thus, it is clear that the petitioner was in the

knowledge of registration of FIR against him but he concealed the said

material fact from the respondent-Department while submitting his

application form for the Government job. In the appointment letter

Clause 16 to 18 reads as under :-

“16. Your   character   and   antecedents   should   be

approved by the District Magistrate. 

17. You are to present a Medical Fitness Certificate

from the Civil Surgeon.

CWP-22316-2023                               8

18. If as per serial No.16 & 17 your character and

antecedents and medical fitness or your relation with any

illegal association then you will be dismissed from the

service. Except it, if your character is not attested to be

good then you will not be eligible to draw pay and other

benefits.”

7(ii) The  service  of  the  petitioner  have  been  terminated in

consonance with the conditions of the appointment letter.

8. The Hon’ble Supreme Court in Union of India and others

Vs. Shishu Pal @ Shiv Pal’s case (supra), while considering the similar

issue has opined as under :-

“24. In the case at hand, the learned Single Judge has

erred in accepting the submission made on behalf of the

respondent that it was only after the appellants passed the

order dated 24

th

 June, 2014 removing him from service that

he had inquired about the criminal case pending against

him and later on, the respondent was acquitted in Criminal

Case No.459/2011. As noted above, the said observations

run contrary to the record itself that clearly reveals that the

respondent was well-aware of the fact that a criminal case

had been registered against him, he was taken into judicial

custody and had subsequently applied for bail along with

other co-accused in the said case which was granted by the

trial Court on 04

th  

October, 2011. All the aforesaid events

had occurred well before 30

th

 November, 2011, the date on

which the respondent had filled up the Verification Roll.

Therefore, it has to be observed that the respondent had

complete knowledge of the registration of the FIR and

pendency   of   the   criminal   cases.   Despite   that,   he   had

wilfully withheld material information from the appellants

while   filling   up   the   Verification   Roll.   He   had   further

CWP-22316-2023                               9

misconducted himself when the appellants issued him a

show-cause notice calling upon him to explain his position

and falsely denied the allegations levelled against him in

his reply to the notice to show cause that ultimately led to

initiation of disciplinary proceedings against him. 

25.  xx        xx     xx    xx             xx

26. Given the aforesaid facts and circumstances of the

present case, we are of the firm view that there was no

occasion for the learned Single Judge to have interfered in

the orders dated 24

th

 June, 2014 passed by the Disciplinary

Authority terminating the service of the respondent, duly

upheld by the Appellate Authority vide order dated 23

rd

September, 2014. The Appellate Court fell into the same

error when it observed that it was incumbent for the

appellants to have proven the fact that pendency of the

criminal case was within the knowledge of the respondent

and the said information had been deliberately withheld by

him. The records speak to the contrary and make short

shrift   of   such   a   plea   taken   by   the   respondent.   The

respondent does not deserve any latitude as it has been

established beyond doubt that he was all along aware of

the FIR registered against him with Barnhal Police Station,

Mainpuri, Uttar Pradesh and the ensuing criminal cases.

Not just that, the respondent failed to disclose that he had

remained in judicial custody and on moving an application,

was released on bail by the trial Court along with other co-

accused.

27.  In our opinion, the appellants have exercised their

discretion   as   employers   in   a   reasonable   manner.   On

receiving a complaint against the respondent, not only was

a   show   cause   notice   issued   to   him,   all   the   relevant

information   was   also   furnished.   On   receiving   his

categorical denial in reply, the appellants proceeded with

CWP-22316-2023                               10

disciplinary proceedings against the respondent. The said

proceedings were conducted in a fair manner and taken to

their   logical   conclusion.   Only   thereafter   did   the

Disciplinary   Authority   pass   an   order   terminating   the

services of the respondent which order was upheld by the

Appellant Authority, for just and valid reasons. Therefore,

it cannot be urged that the decision of the appellants to

terminate the services of the respondent was unjustified,

tainted by any malafides or arbitrariness or too harsh.”

9. The Hon’ble Supreme Court in   Government of NCT of

Delhi and others Vs. Bheem Singh Meena : 2022(2) SCT 454, while

considering the earlier judgments in Avtar Singh Vs. Union of India

and others : (2016) 8 SCC 471 and Rajasthan Rajya Vidyut Prasaran

Nigam Limited Vs. Anil Kanwariya : (2021) 10 SCC 136 has held that

giving   of   a   wrong   information   dis-entitles   the   candidate   for

appointment. In the said judgment, the respondent-Bheem Singh Meena

was appointed as Trained Graduate Teacher (TGT) of Mathematics after

he was selected by the Delhi Subordinate Services Selection Board and

after   joining,   an   attestation   form   was   given   for   verification   of

antecedents. Such attestation form was filled by him in which he has

answered the question ‘have you ever been prosecuted’ in negative. He

again filled the antecedent form, wherein again he denied that he was

ever   prosecuted.   However,   during   verification,   it   was   found   that

respondent-Bheem Singh Meena was involved in a case under Section

499/93, 147, 332, 353, 427 & 149 of IPC. In the said judgment, the

Hon’ble Supreme Court has held as under :-

“7.  Learned counsel for the appellants refers to a three

CWP-22316-2023                               11

Judge Bench judgment of this Court reported as (2016) 8

SCC 471, titled as ‘Avtar Singh Vs. Union of India & Ors.’

wherein this Court considered the question of suppression

of   information   or   submitting   false   information   in   the

verification   form   as   to   the   question   of   having   been

criminally prosecuted, arrested or as to pendency of a

criminal case. The whole idea of verification of character

and antecedents is that the person suitable for the post in

question is appointed. It is one of the important criteria

which is necessary to be fulfilled before appointment is

made. An incumbent should not have antecedents of such a

nature which may adjudge him unsuitable for the post. This

Court in Avtar Singh held as under:-

“38.  We have noticed various decisions and tried to

explain and reconcile them as far as possible. In

view   of  aforesaid   discussion,   we   summarize   our

conclusion thus:

38.1  Information   given   to   the   employer   by   a

candidate as to conviction, acquittal or arrest, or

pendency of a criminal case, whether before or after

entering into service must be true and there should

be   no   suppression   or   false   mention   of   required

information.”

8.  The learned counsel for appellants also relied upon

recent judgment of this Court reported as (2021) 10 SCC

136, titled as ‘Rajasthan Rajya Vidyut Prasaran Nigam

Limited & Anr. Vs. Anil Kanwariya’ wherein this Court in

para 14 held as under:

“14. The issue/question may be considered from

another angle, from the employer’s point of view.

The question is not about whether an employee was

involved in a dispute of trivial nature and whether he

CWP-22316-2023                               12

has been subsequently acquitted or not. The question

is about the credibility and/or trustworthiness of

such an employee who at the initial stage of the

employment, i.e., while submitting the declaration/

verification and/or applying for a post made false

declaration   and/or   not   disclosing   and/or

suppressing material fact of having involved in a

criminal case. If the correct facts would have been

disclosed, the employer might not have appointed

him. Then the question is of TRUST. Therefore, in

such a situation, where the employer feels that an

employee who at the initial stage itself has made a

false statement and/or not disclosed the material

facts   and/or   suppressed   the   material   facts   and

therefore he cannot be continued in service because

such an employee cannot be relied upon even in

future, the employer cannot be forced to continue

such an employee. The choice/option whether to

continue or not to continue such an employee always

must   be   given   to   the   employer.   At   the   cost   of

repetition,   it   is   observed   and   as   observed

hereinabove in catena of decision such an employee

cannot claim the appointment and/or continue to be

in service as a matter of right.”

9. xx         xx       xx     xx             xx

10.  We find that the respondent, seeking appointment to

the post of trained graduate teacher, is not an illiterate or

uneducated person who can claim the ignorance of the

meaning of the word ‘prosecution’. Avtar Singh (supra)

was a case of the appointment to the post of a constable.

This Court has held that giving of a wrong information dis-

entitles the candidate for appointment.

CWP-22316-2023                               13

11.  In the present case, the respondent is responsible for

shaping career of young students. What kind of message he

will be giving to the students by his conduct based on

untruthfulness?”

10. To the similar effect is the judgment of Hon’ble Supreme

Court   passed   in  Devendra   Kumar   Vs.   State   of   Uttaranchal   and

others : 2013(4) SCT 482, wherein it has been held as under :-

“10.  So far as the issue of obtaining the appointment by

misrepresentation is concerned, it is no more res integra.

The question is not whether the applicant is suitable for the

post.   The   pendency   of   a   criminal   case/proceeding   is

different   from   suppressing   the   information   of   such

pendency. The case pending against a person might not

involve moral turpitude but suppressing of this information

itself amounts to moral turpitude. In fact, the information

sought by the employer if not disclosed as required, would

definitely amount to suppression of material information.

In   that   eventuality,   the   service   becomes   liable   to  be

terminated, even if there had been no further trial or the

person concerned stood acquitted/discharged.

11.    It is  a  settled  proposition of  law that where an

applicant gets an office by misrepresenting the facts or by

playing fraud upon the competent authority, such an order

cannot be sustained in the eyes of law. “Fraud avoids all

judicial   acts,   ecclesiastical   or   temporal.”   (Vide:  S.P.

Chengalvaraya Naidu (Dead) by LRs. v. Jagannath (Dead)

by LRs. & Ors., 1994(1) R.R.R. 253 : AIR 1994 Supreme

Court 853. In Lazarus Estate Ltd. v. Besalay, 1956 All E.R.

349, the Court observed without equivocation that “no

judgment of a Court, no order of a Minister can be allowed

to stand if it has been obtained by fraud, for fraud unravels

everything.”

CWP-22316-2023                               14

12.  In Andhra Pradesh State Financial Corporation v.

M/s. GAR Re-Rolling Mills & Anr., 1994(2) R.R.R. 38 : AIR

1994 Supreme Court 2151; and State of Maharashtra &

Ors. v. Prabhu, (1994) 2 SCC 481, this Court has observed

that   a   writ   Court,   while   exercising   its   equitable

jurisdiction, should not act to prevent perpetration of a

legal   fraud   as   Courts   are   obliged   to   do   justice   by

promotion of good faith. “Equity is, also, known to prevent

the law from the crafty evasions and subtleties invented to

evade law.”

13.  In Smt. Shrisht Dhawan v. M/s. Shaw Bros., 1992(1)

RCR (Rent) 442 : AIR 1992 Supreme Court 1555, it has

been held as under:–

“Fraud and collusion vitiate even the most solemn

proceedings in any civilised system of jurisprudence.

It is a concept descriptive of human conduct.”

14.  In United India Insurance Company Ltd. v. Rajendra

Singh   &   Ors.,   2000(2)   RCR   (Civil)   483   :   AIR   2000

Supreme Court 1165, this Court observed that “Fraud and

justice   never   dwell   together”   (fraus   et   jus   nunquam

cohabitant) and it is a pristine maxim which has not lost

temper over all these centuries. A similar view has been

reiterated by this Court in M.P. Mittal v. State of Haryana

& Ors., AIR 1984 Supreme Court 1888.

15.  In  Ram  Chandra  Singh  v.  Savitri  Devi  &  Ors.,

2005(2) RCR (Civil) 696 : AIR 2004 Supreme Court 4096,

this Court held that “misrepresentation itself amounts to

fraud”, and further held “fraudulent misrepresentation is

called deceit and consists in leading a man into damage by

wilfully or recklessly causing him to believe and act on

falsehood.   It   is   a   fraud   in   law   if   a   party   makes

representations which he knows to be false, and injury

CWP-22316-2023                               15

ensues   therefrom   although   the   motive   from   which   the

representations proceeded may not have been bad.” The

said  judgment was  reconsidered  and approved by  this

Court in Vice-Chairman, Kendriya Vidyalaya Sangathan

and Anr. v. Girdharilal Yadav, (2004) 6 SCC 325.

16.  The ratio laid down by this Court in various cases is

that dishonesty should not be permitted to bear the fruit

and   benefit   those   persons   who   have   frauded   or

misrepresented   themselves.   In   such   circumstances   the

Court  should  not perpetuate the fraud by entertaining

petitions on their behalf. In Union of India and Ors. v. M.

Bhaskaran, 1996(1) S.C.T. 469 : AIR 1996 Supreme Court

686, this Court, after placing reliance upon and approving

its earlier judgment in District Collector & Chairman,

Vizianagaram Social Welfare Residential School Society v.

M. Tripura Sundari Devi, (1990) 3 SCC 655, observed as

under:–

“If by committing fraud any employment is obtained,

the same cannot be permitted to be countenanced by

a Court of Law as the employment secured by fraud

renders it voidable at the option of the employer.”

17.  In Delhi Administration through its Chief Secretary

and Ors. v. Sushil Kumar, (1996) 11 SCC 605, this Court

examined the similar case where the appointment was

refused on the post of Police Constable and the Court

observed as under:

“It is seen that verification of the character and

antecedents is one of the important criteria to test

whether the selected candidate is suitable to a post

under the State. Though he was found physically fit,

passed   the   written   test   and   interview   and   was

provisionally selected, on account of his antecedent

CWP-22316-2023                               16

record,   the   appointing   authority   found   it   not

desirable to appoint a person of such record as a

Constable to the disciplined force. The view taken by

the appointing authority in the background of the

case   cannot   be   said   to   be   unwarranted.   The

Tribunal, therefore, was wholly unjustified in giving

the direction for reconsideration of his case. Though

he   was   discharged   or   acquitted   of   the   criminal

offence,   the   same   has   nothing   to   do   with   the

question. What would be relevant is the conduct or

character of the candidate to be appointed to a

service and not the actual result thereof. If the actual

result happened to be in a particular way, the law

will take care of the consequence. The consideration

relevant to the case is of the antecedents of the

candidate.   Appointing   authority,   therefore,   has

rightly focused this aspect and found it not desirable

to appoint him to the service.” 

    (Emphasis added)

18.  In  Kendriya  Vidyalaya  Sangathan  v.  Ram Ratan

Yadav, 2003(3) S.C.T. 762 : AIR 2003 Supreme Court 1709;

and   A.P.   Public   Service   Commission   v.   Koneti

Venkateswarulu, 2006(1) S.C.T. 774: AIR 2005 Supreme

Court 4292, this Court examined a similar case, wherein,

employment had been obtained by suppressing a material

fact at the time of appointment. The Court rejected the plea

taken by the employee that the Form was printed in English

and he did not know the language, and therefore, could not

understand what information was sought. This Court held

that as he did not furnish the information correctly at the

time of filling up the Form, the subsequent withdrawal of

the criminal case registered against him or the nature of

offences   were   immaterial.   “The   requirement   of   filling

CWP-22316-2023                               17

column Nos. 12 and 13 of the Attestation Form” was for

the   purpose   of   verification   of   the   character   and

antecedents of the employee as on the date of filling in the

Attestation Form. Suppression of material information and

making  a  false  statement   has  a  clear  bearing  on  the

character and antecedent of the employee in relation to his

continuation in service.

19.  In   State   of   Haryana   &   Ors.   v.   Dinesh   Kumar,

2008(1)   RCR   (Criminal)   725   :   2008(1)   Recent   Apex

Judgments (R.A.J.) 354 : AIR 2008 Supreme Court 1083,

this Court held that there has to be a deliberate and wilful

misrepresentation and in case the applicant was not aware

of his involvement in any criminal case or pendency of any

criminal prosecution against him, the situation would be

different.

20.  In Secretary, Department of Home, A.P. & Ors., v. B.

Chinnam Naidu, (2005) 2 SCC 746, this Court held that

facts are to be examined in each individual case and the

candidate is not supposed to furnish information which is

not   specifically   required   in   a   case   where   information

sought dealt with prior convictions by a criminal Court.

The candidate answered it in the negative, the court held

that   it   would   not   amount   to   misrepresentation   merely

because on that date a criminal case was pending against

him. The question specifically required information only

about prior convictions.

21.  In R. Radhakrishnan v. Director General of Police

and   Ors.,   2008(1)   S.C.T.   20   :   2007(6)   Recent   Apex

Judgments (R.A.J.) 402 : AIR 2008 Supreme Court 578,

this Court held that furnishing wrong information by the

candidate while seeking appointment makes him unsuitable

for appointment and liable for removal/termination if he

CWP-22316-2023                               18

furnished wrong information when the said information is

specifically sought by the appointing authority.

22.  In  the  instant  case,   the  High  Court  has  placed

reliance on the Govt. Order dated April 28, 1958 relating

to verification of the character of a Government servant,

upon first appointment, wherein the individual is required

to furnish information about criminal antecedents of the

new appointees and if the incumbent is found to have made

a   false   statement   in   this   regard,   he   is   liable   to   be

discharged forthwith without prejudice to any other action

as   may   be   considered   necessary   by   the   competent

authority.

The purpose of seeking such information is not to find out

the nature or gravity of the offence or the ultimate result of

a criminal case, rather such information is sought with a

view to judge the character and antecedents of the job

seeker or suitability to continue in service. Withholding

such material information or making false representation

itself amounts to moral turpitude and is a separate and

distinct matter altogether than what is involved in the

criminal case.

23.  More so, if the initial action is not in consonance

with law, the subsequent conduct of a party cannot sanctify

the same. “Subla Fundamento cedit opus”- a foundation

being removed, the superstructure falls. A person having

done wrong cannot take advantage of his own wrong and

plead bar of any law to frustrate the lawful trial by a

competent Court. In such a case the legal maxim Nullus

Commodum Capere Potest De Injuria Sua Propria applies.

The persons violating the law cannot be permitted to urge

that their offence cannot be subjected to inquiry, trial or

investigation. (Vide: Union of India v. Maj. Gen. Madan

Lal Yadav, 996(2) S.C.T. 347 : 1996(2) RCR (Criminal) 103

CWP-22316-2023                               19

: AIR 1996 SC 1340; and Lily Thomas v. Union of India &

Ors., 2000(3) RCR (Civil) 252 : AIR 2000 Supreme Court

1650.”

11. To the same effect is the judgment of Hon’ble Supreme

Court in State of Rajasthan and others Vs. Chetan Jeff : 2022(2) SCT

764, wherein it has been held that where the employer feels that

employee who at initial stage itself made false statement and/or not

disclosed   material   facts   and/or   suppressed   material  facts   cannot

continued in service.

12. So   far   as   the   reliance   placed   by   the   petitioner  in

Sukhveer’s case (supra) is concerned, it is noticed that the facts of the

said case were totally different and the said judgment is not applicable

to the present case as in the said case, the Court had interpreted Rule 23

of Sashastra Seema Bal Rules, 2009 which stipulated that it is the

discretion of the employer as to whether a person is to be continued on a

post, when he is guilty of furnishing false or incorrect information, and

as to whether such a discretion has ever been exercised in favour of an

employee having given false or incorrect information by allowing him

to continue in service. The relevant portion from the said judgment is as

under :-

“A specific query was put to the counsel for the

respondent-SSB by this Court that on a plain reading,

language of Rule 23 of the SSB Rules, 2009 stipulates that

it is the discretion of the employer as to whether a person

is to be continued on a post, when he is guilty of furnishing

false or incorrect information, and as to whether such a

discretion has ever been exercised in favour of an employee

CWP-22316-2023                               20

having given false or incorrect information by allowing

him to continue in service, counsel feigns ignorance.

Having heard learned counsel for the parties and

having gone through the documents available on record,

the undisputed facts that emerge are that a criminal case

had been registered against the petitioner at the time when

the form of enrollment as well as the verification form was

filled by him. It is also not in dispute that it was after the

issuance of the show cause notice that the compromise had

been entered into and the offence against the petitioner had

been compounded. The criminal proceedings against the

petitioner were dropped and he stood acquitted of the

charges framed against him.

Further,   there   is   no   rebuttal   to   controvert   the

specific submission made by the counsel for the petitioner

that he was attributed an overt act of causing a simple

injury on the elbow of the injured, whereas the injury

attracting Section 325 of IPC was attributed to the co-

accused. The said aspect may be of material significance in

the present case considering that in the guidelines issued

by the Union of India pertaining to serious offences against

a body, Section 323 IPC does not find a mention and only

Section 325 of IPC is provided thereunder.

This Court is also conscious of the fact that even

though an applicant submitting an application for being

appointed against a post is required to make an honest

declaration  regarding  his  antecedents,   as   may  become

relevant for assessing the suitability of a person, however,

it is also required to be taken into consideration all the

factors laid down in the judgment of Avtar Singh (Supra).

Besides, there has been no other case or allegation

of   any   criminal   antecedents   or   involvement   of   the

CWP-22316-2023                               21

petitioner. Additionally, the socio-economic criteria and

background of an applicant also needs to be taken into

account to ascertain his mindset and approach towards

withholding   of   an   information.   Such   withholding   of

information,   under   the   given   socio-economic

circumstances of the petitioner was seemingly not an act to

commit concealment but was rather perpetuated by an

anxiety to secure a job for upliftment of the family and for

earning an honourable bread and butter.

It   is   also   noticed   that   the   recruitment   of   the

petitioner is at the lowest post in SSB and he is not

required to take supervisory/controlling decisions. In the

nature of duties to be performed by him, he is required to

perform compliance of the orders issued to him by the

Competent Authority and has no implication in any policy

matters.   Such   an   aberration   in   disclosure   may   under

exceptional circumstances be considered sympathetically,

in   the   background   of   the   compelling   socio-economic

circumstances. 

Further, a perusal of Rule 23 of SSB Rules, 2009

shows the said Rule confers a discretion with the authority

as to whether the services of a particular person are to be

terminated or not and that it is not a mandatory provision.

Hence, Rule itself leaves scope for continuance and to

examine candidature of each person and his possibility of

re-integration   in   the   mainstream   of   the   society.   As  a

restitutive and rehabilitative measure, any stray act of

involvement in any minor scuffle should not ordinarily

stand in the way of a person for his entire life.

Still further, the Government of India, Ministry of

Home   Affairs   has   issued   the   policy   guidelines   for

considering case of candidates for appointment in CAPFs

vide   Folio   No.I-45020/6/2010-Pers.II   dated   01.02.2012

CWP-22316-2023                               22

wherein the circumstances in which a candidate would not

be considered for recruitment have been prescribed in

Clauses 2(II) and (III). The proviso thereto has a vital

significance.   The   said   clause   is   extracted   hereinafter

below:-

“2.  Accordingly, the matter has been considered

in this Ministry in consultation with CAPFs, and it

has been decided as follows:

XXX  XXX  XXX

(II)   If   a   candidate   does   not   disclose   his/her

involvement and/or arrest in criminal case(s),

complaint case(s), preventive proceedings etc.

under IPC or any other Act of the Central or

State Government in the application form but

discloses   the   same   during   medical

examination/PET   and/or   in   the

attestation/verification   form,   in   writing,   the

candidature   will   not   be   cancelled   on   this

ground alone.

III)   The   candidate   will   not   be   considered   for

recruitment if:

a)  Such   involvement/case/arrest   is

concerned with an offence mentioned in

Annexure-A

b)  Such arrest/detention is made under any

of the Acts which are concerned with

security   and   integrity   of   the   country,

terrorist and disruptive activities, acts

against the state, insurgency, etc. 

c)  The candidate has been detained under

the National Security Act/Crime Control

CWP-22316-2023                               23

Act/any similar legislation, and the same

is confirmed by the reviewing authority.

d)  Such   involvement/case   arrest   is

concerned   with   an   offence   involving

moral turpitude:

e)  He/She has been convicted by a court in

any case whether or not an appeal is

pending against such conviction.

Provided that the candidate shall not be barred in

the above case, if only an FIR has been registered/

the case is under investigation and no charges have

been framed either on FIR or on the complaint in

any Court of Law.

Provided further that the candidate shall not be

debarred   if   he/she   has   been   finally

acquitted/discharged by a Court, whether an appeal

is pending or not against such acquittal.

Provided further that the candidate shall not be

debarred if the proceedings are withdrawn by the

Central/State Government.

Provided further that the candidate shall not be

debarred   if   he/she   has   been   involved/convicted/

concerned with minor offences mention in Annexure-

B   or   those   mentioned   in   Chapter   VIII   &   X   of

Criminal Procedure, 1973.”

It is evident that a candidate is not to be debarred

for being considered for recruitment if he or she has been

acquitted   or   discharged   by   the   Court   notwithstanding

pendency of an appeal against acquittal. The aforesaid

proviso does not mandate that the acquittal/discharge must

exist   as   on   the   date   when   the   form   of   enrollment   is

submitted rather, emphasizes on the criminal proceedings

CWP-22316-2023                               24

being   finally   resulting   in   acquittal/   discharge.   In  the

absence of any such specific stage being prescribed, the

interpretation to the benefit of the employee (petitioner

herein)   can   be   safely   adopted.   Significantly,   the   said

guidelines   were   issued   on   01.02.2012   whereas   the

appointment as well as the relieving of the petitioner was

much beyond the issuance of the aforesaid guidelines but

the authorities have failed to take note of these policy

guidelines.

Under   the   given   circumstances   and   taking   into

consideration the totality of the facts noticed above as also

the principles laid down by the Hon’ble Supreme Court in

the matter of Avtar Singh (Supra) and as reiterated in the

recent judgment of Ravindra Kumar Versus State of U.P.

and Others reported as (2024) 1 Law Herald (SC) 369, I

deem it appropriate to set aside the order dated 23.12.2016

(Annexure   P-5)   passed   by   Deputy   Inspector   General

(Personnel), Sashastra Seema Bal terminating the services

of the petitioner, being extreme and proportionately harsh.

As a necessary consequence thereof, the respondents

are directed to re-appoint the petitioner into the service,

subject   to   the   petitioner   fulfilling   medical   fitness   and

physical   fitness   as   prescribed   by   the   respondent-

Authorities. The petitioner shall not be paid any arrears for

the period till the date of his re-joining but shall however

be entitled to the notional consequential benefits for the

aforesaid period except that the same shall not be counted

as experience for his future consideration towards seniority

and promotion.

It is further clarified that even though the instant

petition was filed in the year 2019, however, on account of

outbreak of COVID-19 pandemic, the same could not be

heard and adjudicated expeditiously. Hence, the delay in

CWP-22316-2023                               25

adjudication of the present petition thus is not being allowed

to stand in the way of an equitable relief to be granted to the

petitioner.”

13. In  the  present  case, there is an active concealment on the

part of the petitioner as while filling online application form for the post of

Junior Engineer (Civil) on 10.04.2021, the petitioner had concealed  the

material fact of registration of FIR No.22 dated 03.03.2021 against him

and even while giving the said application to the respondent-Department

on 13.05.2021, he also did not disclose the said fact. The services of the

petitioner have been terminated by the respondent-Department strictly in

terms of Clause 18 of the appointment letter. The said  action  is in

conformity with the law laid down by Hon’ble Supreme in Union of India

and others Vs. Shishu Pal @ Shiv Pal’s case (supra) and NCT of Delhi

and others Vs. Bheem Singh Meena’s case (supra). Therefore, there is no

illegality and infirmity in the action taken by the respondent-Department.

So far as the judgement cited  by the learned counsel for the petitioner is

concerned, the same is not applicable to the facts and circumstances of the

present case.

14. Moreover, the acquittal of the petitioner, vide judgment dated

20.01.2025 passed by learned Judicial Magistrate First Class, Rajpura,

which is much after the termination of the petitioner, is of no consequence.

15. In view of the above, finding no merit in the instant petition,

the same is hereby dismissed with no order as to costs. 

09.12.2025                (NAMIT KUMAR)

kothiyal                             JUDGE

   Whether speaking/reasoned: Yes/No

   Whether Reportable: Yes/No