IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH

                                                                     CWP-3517-2020 

Harpreet Singh  …..Petitioner

Versus

State of Punjab and others                ....Respondents

1. The date when the judgment is reserved 06.07.2026

2. The date when the judgment is pronounced 14.07.2026

3. The date when the judgment is uploaded on  14.07.2026

4. Whether only operative part of the judgment is 

pronounced or full judgment is pronounced

Full

5. The delay, if any, of the pronouncement of full 

judgment, and reasons thereof.

Not applicable

CORAM:  HON’BLE MR. JUSTICE NAMIT KUMAR

Argued by : Mr. Nitin Verma, Advocate for 

Mr. S.K. Chawla, Advocate for the petitioner. 

Mr. P.I.P. Singh, Addl. A.G., Punjab.

****

NAMIT KUMAR, J.

1. The petitioner has filed the instant petition under Articles

226/227 of the Constitution of India, seeking issuance of a writ of

certiorari for quashing the order dated 18.09.2012 (Annexure P-10),

passed by the Additional Director General of Police, Admn., Punjab,

Chandigarh and order dated 11.04.2019 (Annexure P-12), passed by the

Inspector General of Police, Punjab, whereby the claim of the petitioner

for appointment to the post of Constable has been rejected.

2. Briefly stated the facts of the case are that in pursuance to

the advertisement issued by the Punjab Armed Police, the petitioner was

CWP-3517-2020                                2

selected for enrolment as a Constable in 13

th

 Battalion, P.A.P., in the

year 2006 and was issued a constabulary number. However, before he

could join his duty, his candidature was cancelled and the constabulary

number allotted to him was withdrawn, vide order dated 03.10.2009

(Annexure P-3) by the Commandant, 13 Battalion, P.A.P., Chandigarh

on account of non-disclosure of FIR No.51 dated 01.06.2000 registered

under Sections 452, 506, 148 & 149 of  Indian Penal Code, 1860 at

Police Station Jaitu, District Faridkot against the petitioner. Against the

said order, the petitioner had served a legal notice dated 14.10.2009

upon the respondents, however, when no action was taken on the said

legal notice by the respondents, the petitioner had approached this Court

by filing CWP No.955 of 2010 (Harpreet Singh Vs. State of Punjab and

others),  which   was   disposed   of   by   this   Court,   vide   order   dated

21.10.2010 (Annexure P-4), with a direction to the respondents to look

into  the  petitioner’s  grievances  as  contained  in  legal  notice  dated

14.10.2009 and redress the same by passing a speaking order within a

period of 03 months. Thereafter, vide letter dated 19.01.2011 (Annexure

P-5), the petitioner was directed to appear in the Office of the Punjab

Police Headquarters, Sector-9, Chandigarh, on 25.01.2011 at 10:00

A.M., along with the documents pertaining to the aforementioned FIR.

In compliance with the said directions, the petitioner duly appeared

before   the   concerned   authorities   and   produced   a   copy   of   the

judgment/order   of   his   acquittal   passed   by   the   learned   Judicial

Magistrate   First   Class,   Faridkot.   Since   nothing   was  done   by   the

respondents,   the   petitioner   again   submitted   representations   dated

28.04.2012 & 25.06.2012 (Annexures P-7 & P-8) and thereafter, vide

CWP-3517-2020                                3

letter dated 18.08.2012 (Annexure P-9), the petitioner was again asked

to appear in person before the Deputy Inspector General of Police,

Punjab, Chandigarh on 22.08.2012. The petitioner duly appeared and

produced   all   the   requisite   papers   relating   to   his   acquittal   in   the

abovesaid FIR. However, the claim of the petitioner was rejected, vide

impugned order dated 18.09.2012 (Annexure P-10), passed by the

Additional Director General of Police, Admin, Punjab, Chandigarh.

Aggrieved against the said order, the petitioner approached this Court

by filing CWP No.27808 of 2013 (Harpreet Singh Vs. State of Punjab

and others) (Annexure P-11), which was disposed of, vide order dated

08.10.2018, with a direction to the respondents to consider the case of

the petitioner in terms of judgment of Hon’ble Supreme Court in Avtar

Singh Vs. Union of India and others : (2016) 8 SCC 471, within a

period of 03 months and in case, on consideration, the competent

authority reaches to the conclusion that benefit claimed by the petitioner

is admissible to him, in such eventuality, the consequential relief be

allowed to him within a period of 06 weeks thereafter. However, in case,

the competent authority feels that the relief claimed by the petitioner is

not admissible or made out, in that case, a speaking order be passed. In

pursuance   to   the   said   directions,   the   claim   of   the  petitioner   was

considered by the Director General of Police, Punjab, however the same

was rejected, vide impugned order dated 11.04.2019 (Annexure P-12).

3. Aggrieved against the orders dated 18.09.2012 (Annexure

P-10) and 11.04.2019 (Annexure P-12), the petitioner has preferred the

instant petition.

CWP-3517-2020                                4

4. Reply by way of an affidavit of Sh. Balram Rana, PPS,

Deputy Superintendent of Police, 13

th

 Battalion, P.A.P., Chandigarh, on

behalf of respondents No.1 to 6 has been filed, wherein it has been

stated as under :-

“1. That it is an admitted fact of the case that in the year

2000, a criminal case, F.I.R No. 51, dated 01.06.2000

under section 452/506/148/149 IPC, Police Station Jaito

was   registered   against   the   petitioner.   It   is   also   an

admitted fact of the case that the petitioner was acquitted

of the charges due to compromise reached between the

parties. It is pertinent to submit here that the petitioner has

applied for the post of constable in the Punjab Armed

Police in the month of August, 2006 vide application form

No. 077845, dated 28.08.2006. The petitioner concealed

the   material   information   while   filing   submitting   his

application form, whereas each applicant was required to

mention in the column No. 17 of the said application form

that whether any criminal case had been registered against

him and further to mention the details of the same. It is

further pertinent to submit here that in the column No. 19

of   the   application   form,   which   was   pertaining   to

verification of the contents of the application form as

supplied   by   the   candidates   was   also   signed   by   the

petitioner declaring that the details given in the application

form were true and correct. It was further declared by the

petitioner that if any aforementioned information is found

to be incorrect before or after the test/interview, then the

candidature and all his rights of recruitment/enlistment be

considered   forfeited.   A   true   translated   copy   of   his

application form No. 077845 is annexed as Annexure R-1.

In   this   way,   by   the   deceitful   manner,   the   petitioner

succeeded to compete with other candidates having good

and moral character without disclosing the information

CWP-3517-2020                                5

regarding   criminal   case   registered   against  him.   If  the

petitioner disclosed this materialistic information in his

application form then his candidature must have been

cancelled and he must have not been allowed to compete in

the recruitment because Rule 12.14(1) of the Punjab Police

Rules provides that a recruit shall be of good character

and therefore, great care shall be taken in selecting the

men from the candidates. The provision of rule 12.14(1) is

produced as under :

xx xx xx xx xx xx xx xx xx

2. The Petitioner intentionally concealed this material

information   regarding   registration   of   aforementioned

criminal case and in a deceitful manner succeeded to

compete   with   other   candidates   and   got   his   name

approved for enlistment as constable in the Punjab Armed

Police   by   cheating   and   playing   fraud   with   the

department.”

5. Learned counsel for the petitioner has submitted that since

the petitioner had already been acquitted in the criminal case, therefore,

the factum of said FIR was not disclosed in the application form and as

such there was no bad intention or intentional concealment on the part

of the petitioner and the same was not disclosed on bona fide belief that

since he has already been acquitted, therefore, there is no need to

mention the details of the said FIR. He has further submitted that a

compromise has been effected in the said case and consequently, the

petitioner was acquitted and the said case has no bearing upon the

service of the petitioner as a Constable and, therefore, the action of the

respondents in withdrawing the constabulary number allotted to the

petitioner, vide order dated 03.10.2009 (Annexure P-3) is totally illegal

and   arbitrary   and   appropriate   directions   may   be   issued   to   the

CWP-3517-2020                                6

respondents to appoint the petitioner as Constable with all consequential

benefits.

6. Per contra, learned State counsel has submitted that since

the petitioner has concealed the material information qua registration of

FIR against him in the application form and the said fact came to the

knowledge of the department at the time of verification of character and

antecedents of the petitioner, therefore, the offer of appointment has

rightly been withdrawn by the respondents.

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

record with their able assistance.

8. The facts are not in dispute that the petitioner was selected

for enrolment as a Constable in the year 2006 and was issued a

constabulary number, however, before he could join his duties, his

candidature has been cancelled and constabulary number allotted to him

has been withdrawn, vide order dated 03.10.2009 (Annexure P-3) on

account of non-disclosure of his criminal antecedent.

9. The only question which arises for consideration before

this Court is as to whether non-disclosure of material information, as

sought in the application form, for enrolment as Constable, would defeat

the right of appointment or not ?

10. Before proceeding further, it would be apt to refer to paras

17 & 19 of the application form which was filled by the petitioner when

he applied for the post of Constable :-

“17. Whether any criminal case was registered against

you ?

   Yes          No

CWP-3517-2020                                7

If yes, then give details as follows :-

Sr.

No.

Court

Case/

F.I.R.

No.

Date Name   of

the

Court/PS

Under

Section

Decision

Conviction/

Acquittal/

pending

If

Convicted

then   give

details

18. xx       xx   xx xx xx

19.Verification :

I, verify that all the above mentioned details given in

this application form are true and correct to the best of my

knowledge and belief. If any of the aforesaid information is

found   incorrect   and   wrong,   before   or   after   the

test/interview, then my candidature may be considered

cancel and my all rights regarding recruitment may be

forfeited.  I also  undertake  that if  the selection board

founds me guilty of having violated any rule/condition

related   to   written   test   or   selection   process   then   my

candidature may be considered cancel and the recruitment

board can declare me fail independently.”

11. Rule 12.14(1) of the Punjab Police Rules provides that a

recruit shall be of good character and therefore, great care shall be taken

in selecting the men from the candidates. Rule 12.14(1) reads thus :-

“12.14(1)  - Recruits shall be of good character and great

care shall be taken in selecting the men of a type suitable

for   Police   Service   from   the   candidates   presenting

themselves for enrolment.” 

12. Admittedly, the petitioner was involved in FIR No.51 dated

01.06.2000 registered under Sections 452, 506, 148 & 149 of  Indian

Penal Code, 1860 at Police Station Jaitu, District Faridkot. Although, he

was acquitted in the said case, vide order dated 16.12.2000 passed by

the Court of learned Judicial Magistrate First Class, Faridkot, as the

matter was compromised between the parties and the complainant

CWP-3517-2020                                8

requested for withdrawal of the prosecution, however, once the said

information was required to be disclosed in the application form which

was   submitted   by   the   petitioner   while   applying   for  the   post   of

Constable, the same was not disclosed by him and there is an active

concealment on his part.

13. Hon’ble Supreme Court in Devendra Kumar Vs. State of

Uttaranchal and others : 2013(9) SCC 363 has held that non-disclosure

of such like information is itself a moral turpitude. The relevant portion

of the said judgment reads thus :-

“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. 

11-21. xx      xx xx xx xx

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

CWP-3517-2020                                9

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 : AIR 1996 Supreme Court 1340 and Lily Thomas v.

Union of India & Ors., 2000(3) RCR (Civil) 252 : AIR

2000 Supreme Court 1650).

Nor can a person claim any right arising out of his own

wrong doing. (Juri Ex Injuria Non Oritur).

24.  The courts below have recorded a finding of fact that

the appellant suppressed material information sought by

the employer as to whether he had ever been involved in a

criminal case. Suppression of material information sought

CWP-3517-2020                                10

by   the   employer   or   furnishing   false   information   itself

amounts to moral turpitude and is separate and distinct

from the involvement in a criminal case.

In view of the above, the appeal is devoid of any

merit and is accordingly dismissed.”

14. To   the   similar   effect   there   are   judgments   of   Hon’ble

Supreme Court in  Bharat Coking Coal Ltd. Vs. Workmen being

represented by Janta Mazdoor Sangh : 2021(4) SCT 83; Rajasthan

Rajya   Vidyut   Prasaran   Nigam   Limited   and   another   Vs.  Anil

Kanwariya : 2021(4) SCT 131 and Government of NCT of Delhi and

others Vs. Bheem Singh Meena : 2022(2) SCT 454.

15. A three Judge Bench of Hon’ble Supreme Court in Avtar

Singh Vs. Union of India and others : (2016) 8 SCC, 471 has adverted

with question of appointment of a candidate who was/is involved in a

criminal case. The Court after noticing plethora of judgments has culled

out legal position as below :-

“38.  We   have   noticed   various   decisions   and   tried   to

explain and reconcile them as far as possible. In view of

the aforesaid discussion, we summarise 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.

38.2.  While passing order of termination of services or

cancellation of candidature for giving false information,

the employer may take notice of special circumstances of

the case, if any, while giving such information.

CWP-3517-2020                                11

38.3.  The   employer   shall   take   into   consideration   the

government   orders/instructions/rules,   applicable   to  the

employee, at the time of taking the decision.

38.4.  In case there is suppression or false information of

involvement   in   a   criminal   case   where   conviction   or

acquittal had already been recorded before filling of the

application/verification form and such fact later comes to

knowledge   of   employer,   any   of   the   following   recourse

appropriate to the case may be adopted:

38.4.1. In a case trivial in nature in which conviction had

been recorded, such as shouting slogans at young age or

for a petty offence which if disclosed would not have

rendered   an   incumbent  unfit  for   post  in   question,  the

employer may, in its discretion, ignore such suppression of

fact or false information by condoning the lapse.

38.4.2. Where conviction has been recorded in case which

is not trivial in nature, employer may cancel candidature

or terminate services of the employee.

38.4.3. If acquittal had already been recorded in a case

involving moral turpitude or offence of heinous/serious

nature, on technical ground and it is not a case of clean

acquittal, or benefit of reasonable doubt has been given,

the employer may consider all relevant facts available as to

antecedents, and may take appropriate decision as to the

continuance of the employee.

38.5.  In a case where the employee has made declaration

truthfully of a concluded criminal case, the employer still

has   the   right   to   consider   antecedents,   and   cannot   be

compelled to appoint the candidate.

38.6.  In case when fact has been truthfully declared in

character   verification   form   regarding   pendency   of   a

criminal case of trivial nature, employer, in facts and

circumstances of the case, in its discretion may appoint the

candidate subject to decision of such case.

CWP-3517-2020                                12

38.7.  In a case of deliberate suppression of fact with

respect to multiple pending cases such false information by

itself will assume significance and an employer may pass

appropriate order cancelling candidature or terminating

services as appointment of a person against whom multiple

criminal cases were pending may not be proper.

38.8.  If criminal case was pending but not known to the

candidate at the time of filling the form, still it may have

adverse impact and the appointing authority would take

decision after considering the seriousness of the crime.

38.9.  In case the employee is confirmed in service, holding

departmental enquiry would be necessary before passing

order of termination/removal or dismissal on the ground of

suppression or submitting false information in verification

form.

38.10. For determining suppression or false information

attestation/verification form has to be specific, not vague.

Only   such   information   which   was   required   to   be

specifically mentioned has to be disclosed. If information

not asked for but is relevant comes to knowledge of the

employer the same  can  be considered  in an objective

manner while addressing the question of fitness. However,

in   such   cases   action   cannot   be   taken   on   basis   of

suppression or submitting false information as to a fact

which was not even asked for.

38.11. Before a person is held guilty of suppressio veri or

suggestio falsi, knowledge of the fact must be attributable

to him.”

[Emphasis Supplied]

16.  A two Judge Bench of Supreme Court in Satish Chandra

Yadav Vs. Union of India and others : 2023 (7) SCC 536 has adverted

with the question of appointment of a candidate against whom criminal

CWP-3517-2020                                13

case is pending/or was instituted. The Court has laid down guidelines as

below :-

“93.  In such circumstances, we undertook some exercise

to shortlist the broad principles of law which should be

made applicable to the litigations of the present nature.

The principles are as follows: 

93.1.  Each case should be scrutinised thoroughly by the

public employer concerned, through its designated officials

— more so, in the case of recruitment for the Police Force,

who   are   under   a   duty   to   maintain   order,   and   tackle

lawlessness, since their ability to inspire public confidence

is a bulwark to society's security. (See Raj Kumar [State v.

Raj Kumar, (2021) 8 SCC 347 : (2021) 2 SCC (L&S)

745])

93.2.  Even   in   a   case   where   the   employee   has   made

declaration   truthfully   and   correctly   of   a   concluded

criminal case, the employer still has the right to consider

the antecedents, and cannot be compelled to appoint the

candidate. The acquittal in a criminal case would not

automatically entitle a candidate for appointment to the

post. It would be still open to the employer to consider the

antecedents and examine whether the candidate concerned

is suitable and fit for appointment to the post.

93.3.  The suppression of material information and making

a false statement in the verification form relating to arrest,

prosecution, conviction, etc. has a clear bearing on the

character, conduct and antecedents of the employee. If it is

found that the employee had suppressed or given false

information in regard to the matters having a bearing on

his fitness or suitability to the post, he can be terminated

from service.

93.4.  The   generalisations   about   the   youth,   career

prospects and age of the candidates leading to condonation

CWP-3517-2020                                14

of the offenders' conduct, should not enter the judicial

verdict and should be avoided.

93.5.   The   Court   should   inquire   whether   the   authority

concerned whose action is being challenged acted mala

fide.

93.6.  Is there any element of bias in the decision of the

authority?

93.7.  Whether the procedure of inquiry adopted by the

authority concerned was fair and reasonable?”

[Emphasis Supplied]

17. In the present case, the petitioner deliberately not disclosed

his criminal antecedents at the time of filling application form for the

post of Constable. It is not the case of the petitioner that he was unaware

of his antecedents. He was very much aware of the case already

adjudicated upon. The claim of the petitioner is that he had already been

acquitted in FIR prior to filling of application form for the post of

Constable, thus, non-declaration of antecedents can be condoned.

18. The  Apex Court  in  Avtar  Singh  (supra)  in  paragraph

No.38.5   has   held   that   where   an   employee   has   made   declaration

truthfully of a concluded criminal case, the employer still has the right

to   consider   antecedents   and   cannot   be   compelled   to  appoint   the

candidate. In Paragraph No.38.7, it has been held that in case of

deliberate suppression of fact, an employer may pass appropriate order

cancelling candidature or terminating services. The similar observation

has been made by Hon’ble Supreme Court in Satish Chandra Yadav

(supra) as well. The employer could consider nature of criminal case or

its status, however, the petitioner as per his wisdom had decided not to

CWP-3517-2020                                15

disclose his antecedents. The act of the petitioner comes in the teeth of

afore-cited judgments of the Apex Court.

19. In view of the above, this Court does not find any illegality

or infirmity in the order dated 18.09.2012 (Annexure P-10), passed by

the Additional Director General of Police, Admn., Punjab, Chandigarh

and order dated 11.04.2019 (Annexure P-12), passed by the Inspector

General of Police, Punjab, whereby the claim of the petitioner for

appointment to the post of Constable has been rejected on the ground of

non-disclosure of his criminal antecedents.

20. Consequently, the instant petition being bereft of merit is

hereby dismissed with no order as to costs. 

(NAMIT KUMAR)

14.07.2026 JUDGE

Kothiyal

Whether Speaking/reasoned  Yes/No

Whether Reportable  Yes/No