REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO(s).     3574         OF 2022

(Arising out of Special Leave Petition (Civil) No.6009 of 2016)

PAWAN KUMAR  APPELLANT(S)

VERSUS

UNION OF INDIA & ANR.  RESPONDENT(S)

JUDGMENT

Rastogi, J.

1.Leave granted.

2.The instant appeal is directed against the judgment and order

passed by the Division Bench of the High Court of Delhi dated 17

th

November,   2015,   whereby   the   High   Court   upheld   the   order   of

discharge dated 24

th

 April, 2015, taking recourse to clause 9(f) of the

employment notice no.1/2011 dated 27

th

 February, 2011 read with

Rule   67.2   of   Railway   Protection   Force   Rules,   1987   (hereinafter

referred to as “the RPF Rules 1987”).

1

3.The brief facts of the case culled out from the record are that

the employment notice for appointment to the post of Constable in

the Railway Protection Force (RPF), including Railway Police Special

Force (RPSF) came to be published on 27

th

  February, 2011.   The

appellant being eligible submitted application form and participated

in the selection process and after qualifying the written examination

held on 23

rd

 June, 2013 followed with physical efficiency test held on

12

th

 June, 2014 and after his final selection was sent for training.

While   the   appellant   was   undergoing   training,   he   came   to   be

discharged by an order dated 24

th

 April, 2015 invoking clause 9(f) of

the employment notice no.1/2011 dated 27

th

  February, 2011 and

Rule 67.2 of the RPF Rules 1987.   

4.That became the subject matter of challenge at the instance of

the appellant by filing a writ petition before the High Court of Delhi.

It  came  on  record   that   at   one   stage   FIR  no.75   under   Sections

148/149/323/506/356 IPC was registered against him on 4

th

 April,

2011 and after charge­sheet came to be filed on 13

th

  April, 2011,

charge was framed on 7

th

  July, 2011.     As it was a false case

registered against him, the appellant was honourably acquitted by

2

the competent Court of jurisdiction by the judgment dated 12

th

August, 2011 and this fact, according to the respondent, was not

disclosed by him when he filled the attestation form on 27

th

  May,

2014 that he was prosecuted at one stage and this being a case of

suppression of information/false declaration in the verification form,

the   High   Court   dismissed   the   writ   petition   under   judgment

impugned dated 17

th

 November, 2015 and that became the subject

matter of challenge in appeal before this Court.

5.We have heard learned counsel for the parties and with their

assistance perused the material available on record.

6. The   process   of   selection   was   initiated   by   the   respondents

pursuant to the employment notice no.1/2011 dated 27

th

 February,

2011 for filling up the post of Constable in RPF/RPSF.  Clause 9(f) of

the RPF Rules 1987, which is relevant for the present purpose is

reproduced hereunder:

“9(f)Candidates   found   to   be   having   adverse   report   on   their

antecedents and character may not be appointed in RPF including

RPSF.  False declaration is an offence under the law and will lead to

disqualification of the applicant, institution of criminal case and also

dismissal from service, if appointed.  Hence, applicants are advised to

be careful while filling in the application.”  

3

7.Indisputedly, on the date when the application form was filled

by the appellant pursuant to employment notice no.1/2011, no such

criminal case was either instituted or pending against him and what

was disclosed by him at the time of filling his application form

pursuant   to   employment   notice   no.1/2011,   there   was   no

suppression   of   relevant   information   or   submission   of   false

declaration at that stage.  It was unfortunate that a false criminal

case of trivial nature came to be registered against him on 4

th

 April,

2011 and since it has no legs to stand as much before the charge­

sheet could be filed, the de facto complainant submitted his affidavit

on 19

th

 April, 2011 that no such alleged incident on 4

th

 April, 2011

had taken place and the bag was found beneath the driver seat itself

and under misconception, a complaint was lodged by him.   The

prosecution   witness   has   not   supported   case   of   the   prosecution

during the course of trial and for that reason the appellant was

honourably acquitted by the trial Court by judgment dated 12

th

August, 2011.  

8.Unfortunately, when the appellant filled the attestation form at

a later stage on 27

th

 May, 2014, certain formation were desired to be

4

disclosed by him and in clause 12(a) and 12(b) of the verification

form, according to the respondent, as the appellant mentioned “No”,

when he was asked to disclose as to whether he has ever been

arrested or has been prosecuted, in answer to clauses 12(a) and (b),

which   was   considered   to   be   a   suppression   of   relevant

information/submission of false declaration in the verification form

as regards to his criminal antecedents.   Proceeding on the said

premise, the order of discharge came to be passed on 24th April,

2015.   It will be relevant to quote the extract of the information

relevant for the purpose :

“Attestation Form

NOTE   :   THIS   ATTESTATION   FORM   WILL   BE   UTILISED   ONLY

UPON FINAL CONSIDERATION AND ACCEPTANCE OF

THE CANDIDATURE AFTER VIVA­VOCE  AS SELECTED

CANDIDATE   SUBJECT   TO   FULFILMENT   OF   OTHER

PRE CONDITIONS.

WARNING:   THE   FURNISHING   OF   FALSE   INFORMATION   OR

SUPPRESSION   OF   ANY   FACTUAL   INFORMATION   IN

THE   ATTESTATION   FORM   WOULD   BE   A

DISQUALIFICATION, AND IS LIKELY TO RENDER THE

CANDIDATE   UNFIT   FOR   EMPLOYMENT   UNDER   THE

GOVT.

……………………….

12 (a) Have you ever been arrested?    Yes/No _/

     (b) Have you ever been prosecuted?    Yes/No _/

……………………….”  

5

9.Under the Railway Protection Force Rules, 1987, at the time of

entry into service a verification of character and antecedents of the

incumbent has to take place according to the procedure prescribed

by the Central Government from time to time.  Rule 52 of the Rules

1987 is reproduced herein below:

“Rule 52/VERIFICATION :

52.1As   soon   as   a   recruit   is   selected   but   before   he   is   formally

appointed to the Force, his character and antecedents shall be got

verified in accordance with the procedure prescribed by the Central

Government from time to time.

52.2  Where after verification, a recruit is not found suitable for

the Force, he shall not be appointed as a member of the Force.”

10.It may be noticed that while a recruit is selected and before he

is formally appointed, his character/antecedents have to be verified

and after due verification if the recruit is found suitable for the post,

may be considered for appointment as a member of the force.   What

is required that after the verification of character/antecedents of the

recruit has taken place, it presupposes and casts an obligation on

the appointing/competent authority to take into consideration as to

whether   the   kind   of   suppression   of   alleged   information/false

6

declaration holds him suitable for appointment to the force, in terms

of Rule 52 of the Rules 1987.   

11.This cannot be disputed that the candidate who intends to

participate in the selection process is always required to furnish

correct information relating to his character and antecedents in the

verification/attestation form before and after induction into service.

It is also equally true that the person who has suppressed the

material information or has made false declaration indeed has no

unfettered right of seeking appointment or continuity in service, but

at least has a right not to be dealt with arbitrarily and power has to

be judiciously exercised by the competent authority in a reasonable

manner with objectivity having due regard to the facts of the case on

hand.  It goes without saying that the yardstick/standard which has

to be applied with regard to adjudging suitability of the incumbent

always depends upon the nature of post, nature of duties, effect of

suppression over suitability to be considered by the authority on due

diligence of various aspects but no hard and fast rule of thumb can

be laid down in this regard. 

7

12.Earlier, there has been a conflict of opinion in the various

decisions of Division Benches of this Court and at the stage when

the Division Bench of the High Court dismissed the writ petition

under the impugned order dated 17

th

  November, 2015, there were

divergent views of this Court and that came to be later settled by a

three Judge Bench of this Court in Avtar Singh v. Union of India

and others.

1

.   While summarizing the conclusion, this Court has

laid down broad guidelines which has to be taken note of by the

appointing/competent authority in dealing with the matters where

there is a suppression of material information or disclosure of false

information and after reconciling the earlier judgments succinctly

summarized the conclusions as under:

“34. No   doubt   about   it   that   verification   of   character   and

antecedents is one of the important criteria to assess suitability and

it is open to employer to adjudge antecedents of the incumbent, but

ultimate   action   should   be   based   upon   objective   criteria   on   due

consideration of all relevant aspects.

35. Suppression of “material” information presupposes that what is

suppressed that “matters” not every technical or trivial matter. The

employer has to act on due consideration of rules/instructions, if

any, in exercise of powers in order to cancel candidature or for

terminating the services of employee. Though a person who has

suppressed the material information cannot claim unfettered right

for appointment or continuity in service but he has a right not to be

1 (2016) 8 SCC 471

8

dealt with arbitrarily and exercise of power has to be in reasonable

manner with objectivity having due regard to facts of cases.

36. What yardstick is to be applied has to depend upon the nature

of  post,  higher  post  would involve  more  rigorous  criteria  for   all

services, not only to uniformed service. For lower posts which are

not sensitive, nature of duties, impact of suppression on suitability

has   to   be   considered   by   authorities   concerned   considering

post/nature of duties/services and power has to be exercised on

due consideration of various aspects.

37. The “McCarthyism” is antithesis to constitutional goal, chance

of reformation has to be afforded to young offenders in suitable

cases, interplay of reformative theory cannot be ruled out in toto

nor can be generally applied but is one of the factors to be taken

into   consideration   while   exercising   the   power   for   cancelling

candidature or discharging an employee from service.

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.

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 recourses appropriate to the case may be adopted:

9

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.

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

10

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.”

13.What emerges from the exposition as laid down by this Court is

that by mere suppression of material/false information regardless of

the fact whether there is a conviction or acquittal has been recorded,

the   employee/recruit   is   not   to   be   discharged/terminated

axiomatically from service just by a stroke of pen.  At the same time,

the effect of suppression of material/false information involving in a

criminal case, if any, is left for the employer to consider all the

relevant facts and circumstances available as to antecedents and

keeping in view the objective criteria and the relevant service rules

into   consideration,   while   taking   appropriate   decision   regarding

continuance/suitability of the employee into service.   What being

11

noticed by this Court is that mere suppression of material/false

information in a given case does not mean that the employer can

arbitrarily discharge/terminate the employee from service.  

14.At one stage after the matter being heard, detailed order was

passed by this Court on 21

st

 October, 2021 and taking note of the

judgment of Avtar Singh (supra) directed the employer to review its

decision in the light of the decision of this Court.   In compliance

thereof, the review order has been passed on 23

rd

 December, 2021

confirming its earlier decision of discharge dated 24

th

  April, 2015.

The bare perusal of the review order dated 23

rd

  December, 2021,

itself indicates that the authority has not applied its mind and just

after reproduction of facts, confirmed the order of discharge dated

24

th

 April, 2015.   

15.It may be further noticed that in para 5(c) of the order, a

reference has been made of the affidavit submitted by the appellant

at the time of filling his application form, but on the day when the

application form was filled, the information which he disclosed in

terms of clause 9(f) of employment notice indisputedly, no criminal

case on that date was either instituted or pending against him.   It is

12

relevant to note that the employment notice is of 27

th

 February, 2011

and the alleged criminal case was instituted on 4

th

 April, 2011. At

the same time, the authority has not even considered the scope and

ambit of Rule 52 of the Rules 1987 that after verification of the

character/antecedents of the incumbent, it will be an obligation

upon the authority to examine as to whether the incumbent/recruit

is   suitable   to   become   a   member   of   the   force   and   without

appreciation   in   a   mechanical   manner   confirmed   the   order   of

discharge dated 24

th

 April, 2015.

16.The judgment relied upon by the respondent Rajasthan Rajya

Vidyut   Prasaran   Nigam   Limited   and   another   v.   Anil

Kanwariya

2

 may not be of any assistance for the reason that it was

a case where the respondent employee before submitting application

pursuant to the advertisement inviting applications was convicted by

the competent Court of jurisdiction and this fact was not disclosed

by him while filling his application form and that was the reason

favoured upon the Court while upholding action of the authority in

2 (2021) 10 SCC 136

13

passing   the   order   of   termination   which   was   impugned   in   the

proceedings. We have already quoted paragraph 38 of the judgment

by a three­Judge Bench of this Court in Avtar Singh (supra) and in

the context of the factual background of the present case applied the

said principles. One distinguishing factor, as noticed above, is that

the criminal complaint/FIR in the present case was registered post

submission   of   the   application   form.     We   have   also   taken   into

account the nature of the allegations made in the criminal case and

that the matter was of trivial nature not involving moral turpitude.

Further, the proceedings had ended in a clean acquittal. As is clear

from paragraph 38 in  Avtar Singh  (supra), all matters cannot be

put in a straitjacket and a degree of flexibility and discretion vests

with the authorities, must be exercised with care and caution taking

all the facts and circumstances into consideration, including the

nature and type of lapse. 

17.  Adverting to the facts of the instant case, at the time of

attestation   form   filled   by   the   appellant,   the   criminal   case   was

already registered against him but it may be noticed that at the very

threshold, the complainant filed his affidavit that the complaint on

14

which FIR came to be registered was due to misunderstanding and

he did not want to pursue his case any further, but still charge­

sheet came to be filed and on the first date of hearing, the alleged

victim PW.1 did not support case of the prosecution and thus the

order of clean acquittal came to be passed by the learned Judge of

competent jurisdiction by judgment dated 12

th

 August, 2011.

18.  The criminal case indeed was of trivial nature and the nature of

post and nature of duties to be discharged by the recruit has never

been looked into by the competent authority while examining the

overall suitability of the incumbent keeping in view Rule 52 of the

Rules   1987   to   become   a   member   of   the   force.     Taking   into

consideration the exposition expressed by this Court in Avtar Singh

(supra), in our considered view the order of discharge passed by the

competent authority dated 24

th

 April, 2015 is not sustainable and in

sequel thereto the judgment passed by the Division Bench of High

Court of Delhi does not hold good and deserves to be set aside. 

19.Consequently,   the   appeal   succeeds   and   is   allowed.   The

judgment   of   the   Division   Bench   of   the   High   Court   dated   17

th

November, 2015 and the order of discharge dated 24

th

 April, 2015

15

and dated 23

rd

 December, 2021 are hereby quashed and set aside.

The Respondents are directed to reinstate the appellant in service on

the post of Constable on which he was selected pursuant to his

participation in reference to employment notice no.1/2011 dated

27

th

 February, 2011.  We make it clear that the appellant will not be

entitled for the arrears of salary for the period during which he has

not served the force and at the same time he will be entitled for all

notional benefits, including pay, seniority and other consequential

benefits, etc.   Necessary orders shall be passed within a period of

one month from today.   No costs. 

20. All pending application(s) shall stand disposed of. 

…………………………….. J.

                                             (Ajay Rastogi)

…………………………….. J.

                                             (Sanjiv Khanna)

New Delhi.

May 02, 2022.

16