CWP-9395-2022 (O&M) 

and other connected cases -1-

241

   IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH 

1)   CWP-9395-2022 (O&M)

Date of decision: 14.10.2025

Pradip Kumar Gupta                       ....Petitioner

Versus

Haryana State Warehousing Corporation and another                    ...Respondents

2)   CWP-15037-2022 

Dilbagh Singh                       ....Petitioner

Versus

Haryana State Warehousing Corporation and others                     ...Respondents

3)   CWP-15043-2022 

Rajesh Kumar                       ....Petitioner

Versus

Haryana State Warehousing Corporation and others                     ...Respondents

4)   CWP-14060-2022 

Sandeep Kumar Sharma                       ....Petitioner

Versus

State of Haryana and others                      ...Respondents

CWP-9395-2022 (O&M) 

and other connected cases -2-

5)   CWP-14420-2022  

Dharmendra Kumar Pandey                       ....Petitioner

Versus

Haryana State Warehousing Corporation and another                    ...Respondents

6)   CWP-14477-2022   

Deepak Kumar Dwivedi                       ....Petitioner

Versus

Haryana State Warehousing Corporation and another                    ...Respondents

7)   CWP-15450-2022 

Manish Shukla                        ....Petitioner

Versus

Haryana State Warehousing Corporation and another                    ...Respondents

8)   CWP-9760-2022  

Surinder Singh                        ....Petitioner

Versus

State of Haryana and others  ...Respondents

9)   CWP-16682-2022   

Yatendra Veer Tyagi                       ....Petitioner

Versus

Haryana State Warehousing Corporation and others                   ...Respondents

CWP-9395-2022 (O&M) 

and other connected cases -3-

CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present:Mr. Ajay Pal Singh, Advocate 

for the petitioner(s) (CWP-16682-2022).

Mr. Mrigank Sharma, Advocate and

Mr. Anirudh Kaushal, Advocate

Dr. Puneet Kaur Sekhon, Advocate

for the petitioner(s) (in CWP-9760-2022).

Mr. Birender Singh Rana, Senior Advocate with 

Mr. Neeraj Mann, Advocate 

for the petitioner(s) (in CWP-14060-2022).

Mr. Amar Vivek Aggarwal, Advocate and 

Mr. Karanjeet Singh, Advocate 

for the petitioner(s) 

(in CWP-9395-2022, CWP-14420-2022 & 

CWP-14477-2022).

Mr. Vineet Jakhar, Advocate and 

Mr. Mohit Thakur, Advocate 

for the petitioner(s) (in CWP-15043-2022 & 

CWP-15037-2022).

Mr. Rajesh Garg, Senior Advocate with 

Ms. Neha Matharoo, Advocate, 

Mr. Mandeep Singh, Advocate,

Mr. Padamkant Dwivedi, Advocate and 

Ms. Mansi, Advocate

for respondent No.2 (in CWP-9395-2022).

Mr. Hitesh Pandit, Advocate and 

Mr. Padamkant Dwivedi, Advocate 

for the respondents-HSWC (in all cases).

HARPREET SINGH BRAR, J. (ORAL)

1. This common order shall dispose of aforementioned writ petitions,

as they arise from a similar factual matrix. However, for the sake of brevity, the

facts are taken from CWP-9395-2022.

2. The present writ petition has been filed under Article 226/227 of

CWP-9395-2022 (O&M) 

and other connected cases -4-

the Constitution of India for the issuance of a writ in the nature of Certiorari to

quash the impugned termination order dated 20.04.2022 (Annexure P-14) and

the impugned show cause notice dated 27.11.2020 (Annexure P-7). Further, a

writ in the nature of Mandamus is sought, directing the respondents to forthwith

reinstate the petitioner into service with all consequential benefits, including

back wages, and to consider him for promotion to the post of District Manager

with effect from 18.05.2016, when his juniors were promoted.

FACTUAL BACKGROUND

3. Briefly stated, the petitioner is an Ex-Serviceman who rendered 20

years of meritorious service to the nation as a Sergeant in the Indian Air Force,

retiring   in   2008.   Respondent   No.   1,   the   Haryana   State   Warehousing

Corporation (hereinafter ‘HSWC’), issued a Public Advertisement No. 3/2009

dated 29.08.2009  (Annexure  P-1),  inviting applications for various posts,

including Manager Grade-I. One post was reserved for the Ex-Serviceman-

General category. The essential qualification for the post of Manager Grade-I

was stipulated as follows:

“3. Manager Grade-I: (GC-5, SC-2, BCA-1, BCB-1, ESMG-1)

Minimum Qualifications:

Graduate in Agriculture or Commerce or Biology or Economics or

Chemistry with seven years experience in handling and preservation of

agricultural   produce   in   a  Government  Department,   Public   Sector

Undertaking, Commercial organization of repute in a managerial or

supervisory capacity on the post carrying pay scale not below the pay

scale of the post of Manager Grade-II in the Corporation. Preference

will be given to persons holding Diploma or Degree in Marketing

Management.

Note:   The   pre-revised   pay   scale   of   the   Manager   Grade-II   in   the

Corporation was Rs. 5450-150-6950-EB-150-8000.

Scale of Pay: Rs. 9300-34800+ Grade Pay: Rs. 4000/-

CWP-9395-2022 (O&M) 

and other connected cases -5-

Age: 25-35 years” 

(Emphasis supplied)

4. The Petitioner as well as one Surinder Singh (the petitioner in

CWP no. 9760 of 2022) both applied for the single post of Manager Grade-I

under the Ex-Serviceman category. At the time of submitting his application,

the petitioner had detailed his experience as follows:

“In Indian Air Force as Airman-Technical Supervisor. 

In GCS Computer Pvt. Ltd. as faculty management establishing, PTV-

LCs in Haryana.

In Ultimate Automobiles Pvt. Ltd. as Work Manager CSI Improvement,

workflow management, resolving customer complaints.

In   GCS   Computer   Pvt.   Ltd   as   Admn.   Manager-Monitoring   and

Controlling of PTV-LCs in Haryana and Chd., complete Administration

and RC-functioning.”

5.  Further, the application form contained the following declaration

which was submitted by the petitioner:

“13. Declaration:

I hereby declare that:

a) All statements made in this application are true, complete and correct

to the best of my knowledge and belief. In the event of any information

being found false or incorrect at any time later on ineligibility being

detected   before   or   after   the   interview/selection/   appointment   my

candidature may be cancelled and action can be taken against me.

b) I have read the provisions in the advertisement of the Corporation

carefully and I hereby undertake to abide by them. I fulfil all the

conditions of eligibility regarding age limits, educational qualifications.

experience etc. prescribed in the advertisement and other relevant rules

and instructions.

c) I have never been convicted by criminal court.” 

6. A Screening Committee comprising six senior officials of the

HSWC   was  constituted   to  scrutinize   the   289   applications   received.  This

Committee,   after   due   diligence,   shortlisted   only   44  eligible   candidates,

including the Petitioner, and recommended them for interview. A high-powered

CWP-9395-2022 (O&M) 

and other connected cases -6-

Executive/Interview Committee was constituted by the State Government,

comprising five senior officials, including three IAS officers. This Committee

interviewed the shortlisted candidates. However, against one post advertised for

the category of Ex-Serviceman, both the petitioner-Pardip Kumar Gupta as well

as Surinder Singh were appointed as Manager Grade-I by the then MD vide

Appointment   Letters   dated   16.02.2010   (Annexure   P-2)  and   11.02.2010

(Annexure R-8).

7. The Petitioner successfully completed a two-year probation period

and his services were duly confirmed. He continued to serve the Respondent-

Corporation for over 12 years. In 2016, an RTI activist Sh Ravinder Kumar

filed a complaint before the Police Authorities regarding illegal appointments

made in HSWC by the then MD (Annexure P-3). The complainant argued that

the petitioner’s appointment was secured by paying a bribe to the then MD. The

Petitioner submitted a detailed reply denying all allegations. Consequently, the

Petitioner’s promotion to the post of District Manager, which became due in

2016, was kept in abeyance while his juniors were promoted (Annexure P-4).

8. The State Government, vide letter dated 25.07.2016 (Annexure R-

9),   directed   the   Corporation   to   conduct   a   fact-finding   inquiry   into   the

complaint. A fact-finding report was submitted on 21.08.2020 (Annexure R-10)

which noted that the merit list was signed by all EC members and that malafide

intention could not be established. It further stated that the petitioner was a

“victim of misdeeds/ procedural lapses” of the administrative branch. On

27.11.2020, the Petitioner was served with a Show Cause Notice (Annexure P-

7) alleging that he did not possess the requisite seven years of experience in

“handling and preservation of agricultural produce” as stipulated in the 2009

CWP-9395-2022 (O&M) 

and other connected cases -7-

advertisement. The Petitioner submitted a detailed reply (Annexure P-8) on

09.12.2020,   contesting   the   allegations   and   asserting   that   his   extensive

experience in the Indian Air Force and elsewhere was duly considered and

found sufficient by the high-powered selection committee.

9. Thereafter, a complaint bearing no 430 of 2021 was filed before

the Ld. Lokayukta Haryana by Sh Ravinder Kumar for conducting an inquiry

regarding the recruitments in question. Vide order dated 24.01.2022 (Annexure

R-12), the Ld. Lokayukta, Haryana forwarded the complaint to the Chief

Secretary to Govt. of Haryana to get the complaint inquired through some

senior officer. The Chief Secretary vide letter dated 03.03.2022 (Annexure R-

13) requested the Additional Chief Secretary, Agriculture & Farmers Welfare

Department to enquire into the matter. The Additional Chief Secretary vide

letter dated 07.03.2022 (Annexure R-14) further called upon the MD to enquire

into the matter and send the factual report to the Government immediately. In

April 2022, Respondent No. 2, joined as the new Managing Director of HSWC.

10. Consequently, a notice for personal hearing was issued to the

Petitioner   on   18.04.2022   (Annexure   P-12),   scheduling   the   hearing   for

20.04.2022. Despite the Petitioner’s request for a postponement to prepare his

defense, Respondent No. 2 conducted the hearing on 20.04.2022 and, on the

very same day, passed the impugned Termination Order (Annexure P-14),

summarily terminating the Petitioner's services after 12 years on the sole

ground of not possessing the requisite experience at the time of appointment in

2010. Aggrieved by this termination, which he contends is a malafide act to

settle scores between two senior IAS officers, the Petitioner has invoked the

extraordinary writ jurisdiction of this Court under Article 226 of the

CWP-9395-2022 (O&M) 

and other connected cases -8-

Constitution of India.

 11. It was further brought to the notice of this Court that, pursuant to

the Government letter dated 22.04.2022 (Annexure R-15), the respondent-

Corporation conducted an inquiry not only concerning the post of Manager

Grade-I but also with respect to other posts that had been directly recruited by

the then Managing Director of the Corporation during 2009–10. In compliance

with the said directions, a fact-finding inquiry was carried out by Committees

comprising senior officers of the Corporation, constituted vide order dated

22.04.2022 (Annexure R-16). The  Committees submitted their reports on

26.04.2022 (Annexure R-17 colly.), wherein it was found that 11 additional

officials had been wrongfully appointed. Consequently, show-cause notices

were issued to them. Furthermore, based on the findings of the Committee, a

complaint dated 29.04.2022 (Annexure R-18) was lodged against the erring

officers/officials responsible for the illegal appointments, and the same was

forwarded to the Police for registration of an FIR in accordance with law.

CONTENTIONS

12. Learned counsel for the petitioner(s) inter alia contends that the

impugned termination Order is ex-facie illegal and void ab-initio as it has been

passed without conducting any departmental inquiry as mandatorily required

under Rule 7 of the Haryana Civil Services (Punishment and Appeal) Rules,

2016 (hereinafter ‘2016 Rules’) for imposing a major penalty. A confirmed

employee cannot be terminated summarily merely by issuing a show cause

notice. The entire action is in gross violation of the salutary principles of Audi

Alteram Partem.

CWP-9395-2022 (O&M) 

and other connected cases -9-

13. It is submitted that the Petitioner(s) never concealed any material

fact nor made any misrepresentation. His entire service record and experience

details were scrutinized first by the Screening Committee and then by the high-

powered Executive Committee comprising three IAS officers. If his experience

was deemed insufficient, he would not have been selected. The selection

process was bona fide and the Petitioner was appointed after due application of

mind. Learned counsel argued that there is no dispute with respect to the

petitioner’s lack of essential qualification; instead, the sole controversy pertains

to the possession of the requisite experience.

14. It is further contended that the entire action is vitiated by malafides

and is a classic case of a scapegoat being made in a personal battle between two

senior IAS officers. Respondent No. 2 joined in April 2022 and with tearing

hurry terminated the Petitioner to settle scores with his predecessor under

whom the Petitioner was appointed. The fact that both officers have lodged

cross-FIRs against each other affirms the personal tussle. The learned counsel

emphasized that a successor in office cannot, for personal reasons, overturn the

settled decisions of his predecessor made over a decade ago, especially when it

ruins the career of a hapless employee.

15.  Learned   counsel   contended   that   the   Petitioner,   being   an   Ex-

Serviceman, belongs to a distinct and reserved category. The experience criteria

for such candidates cannot be equated strictly with general category candidates.

The   HSWC   (Officers   and   Staff)   Regulations,   1994   (hereinafter   1994

Regulations), specifically provide for relaxation. Reliance is specifically placed

on Regulation 27 and Regulation 30. The Hon’ble Supreme Court in State of

Orissa v. Mohd. Yunus 1994 SCC (L&S) 795, has held that fixation of general

CWP-9395-2022 (O&M) 

and other connected cases -10-

standards for Ex-Servicemen would be a handicap and some relaxation is

necessary.

16. The learned counsel heavily relied on the judgment of the Hon’ble

Supreme Court in  Santosh Yadav (Smt.) v. State of Haryana and Others

1996(9) SCC 320, wherein the Court deprecated the termination of a confirmed

employee after a decade of service on the ground of a qualification defect that

was known at the time of initial appointment. Similarly, a Division Bench of

this Hon'ble Court in  Bidhi Chand v. Uttar Haryana Bijli Vitran Nigam,

Panchkula and Others 2002(4) SCT 1028  held that it would be wholly

iniquitous to dispense with the services of an incumbent after allowing him to

work for about nine years.

17. It   was   submitted   that   the   internal  Fact-Finding   Report   dated

21.08.2020 (Annexure R-10) itself concluded that the Petitioner was a “victim

of misdeeds/procedural lapses” of the Administrative Branch of the HSWC and

that he was “innocent.” The Report attributed the confusion to administrative

lapses, not to any fault of the Petitioner. The Respondents’ action in punishing

the Petitioner for the Corporation’s own errors is perverse.

18. Per Contra, learned counsel for respondents submits that the

Petitioner's appointment was void from the very beginning as he did not

possess the essential experience of “seven years in handling and preservation of

agricultural   produce”   as   stipulated   in   the   advertisement.  An   appointment

secured without fulfilling the essential qualification is a nullity and cannot be

protected. Reliance is placed on the judgment of the Hon'ble Supreme Court in

Regional Manager, Central Bank of India v. Madhulika Guruprasad Dahir &

Ors., AIR 2008 SC 3266, which held that an appointment conceived in deceit

CWP-9395-2022 (O&M) 

and other connected cases -11-

cannot be saved by equitable considerations.

19. Furthermore,   the   Petitioner,   in   his   application   form,   gave   a

declaration that all information was true and that his candidature could be

cancelled if ineligibility was detected at any stage. It was argued that the

petitioner   now   cannot   turn   away   from   the   declaration   and   undertaking

submitted by him. Submitting a false declaration for getting a government job

is an unpardonable act and hence in the instant case, the petitioner cannot run

away from the fact that he misrepresented his experience in the application

form. Moreover, the advertisement itself contained a specific clause under

“Special Instructions” stating that if a candidate's ineligibility is detected “at

any   time   after   appointment,”   his   appointment   will   be   terminated.   The

Respondents were thus fully within their rights to invoke this clause and

terminate the Petitioner's services, irrespective of the lapse of time.

20. It was contended that the power of relaxation under Regulation 30

of the 1994 Regulations lies with the Board of Directors and must be exercised

by a reasoned order in writing. There is no record of any such relaxation having

been granted in favour of the Petitioner. The mere fact that he was selected does

not imply deemed relaxation. The selection itself was vitiated by the then

Managing Director, who, in a fraudulent manner, appointed two persons (the

Petitioner and Sh. Surinder Singh) against a single reserved post.

21. It was contended that the Petitioner was issued a show cause

notice in November 2020, to which he filed a detailed reply. He was also

granted a personal hearing in April 2022 and was allowed to inspect records.

Therefore, there was no violation of the principles of natural justice. Further,

the action was not malafide but was based on a series of factual inquiries,

CWP-9395-2022 (O&M) 

and other connected cases -12-

including a Fact-Finding Report and directions from the Haryana Lokayukta. A

subsequent  letter  from the former Chairman of  the  Interview  Committee

(Annexure R-19) confirmed that the Executive Committee was “taken for a

ride”   by   the   then   Managing   Director.   The   current   management   is   only

rectifying a past fraud.

22. The learned counsel relied upon  Union of India and Others v.

Anand Kumar Pandey and Others, 1994 (6) SCC 663, and Hanuman Prasad

and Others v. Union of India and Another, 1996 (10) SCC 742, to contend that

if a selection process is vitiated by malpractices, the courts should not grant

relief on sympathetic grounds, and the entire selection can be nullified in public

interest.

OBSERVATION & ANALYSIS

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

the record with their able assistance. This Court is of the considered opinion

that the petitioner in the present case has neither acted fraudulently nor

misrepresented his qualifications and experience at the time of submitting the

application form or at any stage thereafter. The petitioner furnished a complete

and transparent account of his experience and no material fact was concealed.

Consequently, the respondents’ contention that the petitioner submitted a false

declaration is untenable. The appointment of the petitioner was the culmination

of a rigorous and multi-tiered selection process wherein their candidature along

with the detailed service record and professional experience, was subjected to a

thorough scrutiny first by the Screening Committee and thereafter by a high-

powered Executive Committee.

CWP-9395-2022 (O&M) 

and other connected cases -13-

24. The findings of the first Fact-Finding Inquiry, which submitted its

report on 21.08.2020 (Annexure R-10) are particularly noteworthy in this

regard. The report unequivocally records that the allegation attributed to then

MD, HSWC of having entered into a corrupt arrangement with the petitioner to

₹secure his appointment as Manager Grade-I in exchange for  10 lakhs, is

unsustainable, as no evidence or supporting material has been produced by the

complainant. It is further noted that the appointment of the petitioner and Sh.

Surinder Singh against a single post reserved for the ESM-G category resulted

from lapses on the part of the Administration Branch. The report observes that

the petitioner became a victim of such procedural irregularities and is innocent.

The relevant extracts of the report are reproduced below:

“5. As regards category against which Shri Pardip Kumar Gupta is

recruited, the Administration branch has provided a copy of proceedings

of   the   selection   committise   wharnin   no   reservation  category   is

mentioned. There is no mention of category on appointment letter of Sh

Surinder Singh. The issue left unsettled in the office record is the

category against Sh. Surinder Singh and Sh. Pardip Kumar Gupta were

appointed as both belonging to ESMG category and applied for one post

reserved for ESMG category. The procedural lapse made at this stage

by the Administration branch cannot be ignored. Since there was only

one post reserved for ESMG category and Sh Surinder Singh was

presumably recruited against this category (having scored 22.7 points

in  merit  against  21.3  by  Sh.  Pradip Gupta).  Therefore,  one  seat

reserved for ESMG category is filled by Sh. Surinder Singh.

xx xx xx

On the basis of record, it is established that the clause of reserved

category i.e. ESM-G is not mentioned in the list recommending the

names of candidates in order of merit for appointment to the post of

Manager Grade-l. The reservation category has not been mentioned in

case of Shri Het Ram (belonging to BCB category) but in case of Sh.

Ajay Kumar, the category has been clearly mentioned in the selection list

as BCA. This list has been signed by all the EC members who hold

prestigious and responsible posts in various State Govt departments / 

CWP-9395-2022 (O&M) 

and other connected cases -14-

Central Govt. PSU and  therefore male fide intention behind this

cannot be established.

However, Administration branch failed miserably to bring this fact to

the notice of competent authority and get the category rectified by the

competent authority. The current situation is the result of lapse on the

part of Administration Branch and disciplinary action must be taken

responsible dealing officials.

Sh. Surinder Singh had applied against the category of ESMG scored

22.7 and was placed at Sr. No. 2 in merit list and was posted as Manage

Grade-l at State Warehouse Uklana, Hisar vide office orders dated

11/02/2010. Mr. Pardeep Kumar Gupta was posted as Manager Grade-l

at State warehouse. Fatehabad on 16/02/2010. However, the category is

nowhere mentioned in the appointment letter of Sh, Surinder Singh

sind Sh Pradip Kumar Gupta. Here it was again an opportunity with

Administration branch to get clarification about the category under

which Sh. Surinder Singh. and Sh. Pradip Kumar Gupta have been

appointed but the Administration branch again failed miserably to

perform their duties leading to the current situation. Had it been done

at that time, this situation would not have arisen. The dealing officials

are responsible for not bringing this fact to the notice of competent

authority and disciplinary action must be initiated against them.

Thus Sh. Pradip Kumar has become victim of misdeeds/procedural

lapses as stated above and is innocent.

…MD, HBWC was well aware of the requisite certificate for various

vacancies to be filled up by eligible candidates. This fact is verifiable

from his own action on record whereby he ordered the office to produce

experience certificate in respect of Mr Rajesh Kumar who had been

selected through HSSC for the post of Manager Grade-III. He duty got

verified/ discovered the prescribed experience for the said incumbent

falling which he was denied the appointment as Manager Grade-III. A

Managing Director is the head of organization controlling various

division dealing in various subject matters. He is assisted by supporting

staff to examine the cases as per rules & regulations and bring right

picture before competent authority for decision/action. In case any

discrepancy/lapse at any stage, it was duty of dealing officials of

Administration branch to bring the same to notice of MD which is not

so as per record. It is for the concerned branch to ensure that there is

no   procedural   lapse   in   dealing   the   matter.   It   was   duty   of

Administration branch to seek verification of documents, If required,

which never took place. The Administration branch again failed to 

CWP-9395-2022 (O&M) 

and other connected cases -15-

perform its duties leading to current situation. This fact was neither

brought to the notice of MD.” (Emphasis supplied)

25. It must be pointed out that even the subsequent Fact-Finding

Inquiry Report dated 26.04.2022 (Annexure R-17) does not record any finding

that  the  petitioner   had  acted  fraudulently  or   with malice.   Moreover,   the

petitioner, having been appointed in 2010, has rendered more than fifteen years

of continuous and satisfactory service to the Respondent-Corporation under the

protection of this Court’s interim orders. As discussed hereinabove, since there

is no evidence of fraud or misrepresentation on the part of the petitioner, he is

entitled to the protection guaranteed under Article 311 of the Constitution of

India and his services cannot be terminated without subjecting him to an

appropriate disciplinary proceedings as per relevant service rules. A Two-Judge

Bench of the Hon’ble Supreme Court in Kamal Nayan Mishra v. State of M.P.

2010(1) SCT 624 speaking through Justice R. V. Raveendran, has observed as

follows:

“11.   …It   is  contended   that  as  the  attestation  form stated  that   an

employee   could  be  terminated  without  notice,   if  he furnishes  false

information, the employee is estopped from objecting to termination

without notice. The said contention may merit acceptance in the case of

a probationer, but not in the case of a confirmed Government servant.

No   term   in   the   attestation   form,   nor   any   consent   given   by   a

Government   servant,   can   take   away   the   constitutional   safeguard

provided   to   a   Government   servant   under   Article   311  of   the

Constitution…” (Emphasis supplied)

26. As per Regulation 15 of the 1994 Regulations, matters concerning

conduct, discipline, and penalties applicable to employees are governed by the

Government Employees (Conduct) Rules, 1966 and the Haryana Civil Services

(Punishment and Appeal) Rules, 2016 (hereinafter, “2016 Rules”).

CWP-9395-2022 (O&M) 

and other connected cases -16-

Consequently, the major penalty of termination can be imposed only after strict

compliance with the procedural safeguards prescribed under Rule 7 of the 2016

Rules, and not merely on the basis of a show-cause notice. In the present case,

no charge-sheet has been issued to the petitioner, nor has any inquiry officer

been appointed. Accordingly, the petitioner’s termination order stands vitiated

for non-compliance with the mandatory procedure and is liable to be set aside

on this ground. 

27. Moreover, it is settled law that when there is no misrepresentation

or concealment by a candidate at the time of appointment, and the Selection

Committee, upon due consideration, found him suitable for the post, it would

be unjust and unduly harsh to penalize such an employee after he has rendered

long years of service merely on the ground that he was lacking in certain

prescribed qualifications. The Division Bench of this Court in Varinder Hans v.

Union of India 2019(4) SCT 513  relied on the judgements of the Hon’ble

Supreme Court and observed as follows: 

“14.  From the above, it is clear that there is no allegation of any

misrepresentation   on   the   part   of   the   petitioner.   The   documents

submitted by him were duly scrutinized. He was found eligible. He

appeared for the interview. His skill at caning was put to test. He

secured the maximum marks. The expert who evaluated the skill of the

candidates did not find the petitioner lacking in any manner. He was

recommended   for   appointment   and   joined   on   5.2.2014.  He   was

terminated on 1.10.2015 after he had worked for about one year and

eight months. There is no observation that he was lacking in skill or

that his work at the PGI was not upto the standards.

15. Hon’ble Supreme Court in Dr. M.S. Mudhol v. Shri S.D. Halegkar

1993 (3) SCC 591 held that where there was no misrepresentation by a

candidate, and despite his not possessing the qualifications he had

been appointed and had worked for considerable time it would be

iniquitous to disturb him. It was observed as under:

CWP-9395-2022 (O&M) 

and other connected cases -17-

“6. Since we find that it was the default on the part of the 2nd

respondent, Director of Education in illegally approving the

appointment of the first respondent in 1981 although he did not

have the requisite academic qualifications as a result of which

the Ist respondent has continued to hold the said post for the last

12 years now, it would be inadvisable to disturb him from the

said post at this late stage particularly when he was not at fault

when his selection was made. There is nothing on record to show

that he had at that time projected his qualifications other than

what he possessed. If, therefore, in spite of placing all his cards

before the selection committee, the selection committee for some

reason or the other had thought it fit to choose him for the post

and   the   2nd   respondent   had   chosen   to   acquiesce   in   the

appointment, it would be inequitous to make him suffer for the

same now. Illegality, if any, was committed by the selection

committee and the 2nd respondent. They are alone to be blamed

for the same.”

16. The Hon'ble Supreme Court in Bhagwati Prasad and ors. v. Delhi

State Mineral Development Corporation 1990(1) SCC 361 held that

even where the candidates did not possess the essential qualifications

but they have worked and gained sufficient experience it would be

harsh to deny them confirmation on the ground that they lacked

essential qualifications. Hon'ble Court observed as under:

"6. The main controversy centers round the question whether some

petitioners are possessed of the requisite qualifications to hold the

posts so as to entitle them to be confirmed in the respective posts

held by them. The indisputable facts are that the petitioners were

appointed between the period 1983 and 1986 and ever since, they

have been working and have gained sufficient experience in the

actual discharge of duties attached to the posts held by them.

Practical experience would always aid the person to effectively

discharge the duties and is a sure guide to assess the suitability.

The initial minimum educational qualification prescribed for the

different posts is undoubtedly a factor to be reckoned with, but it

is so at the time of the initial entry into the service. Once the

appointments were made as daily rated workers and they were

allowed to work for a considerable length of time, it would be

hard and harsh to deny them the confirmation in the respective

posts on the ground that they lack the prescribed educational

qualifications…” (Emphasis supplied)

CWP-9395-2022 (O&M) 

and other connected cases -18-

28. Reliance can also be placed on the judgements of Division Bench

of this Court in Sarabjeet Kaur Dhaliwal v. Punjab Agricultural University

2003 (4) S.C.T 132 and Bidhi Chand v. The Uttar Haryana Bijli Vitran Nigam

2002(4) SCT 1028. 

29. Furthermore, this Court is of the considered view that the reliance

placed by learned counsel for the respondents on the judgments in Hanuman

Prasad and Others v. Union of India and Another, (1996) 10 SCC 742; Union

of India and Others v. Anand Kumar Pandey and Others, (1994) 6 SCC 663;

and  Regional Manager, Central Bank of India v. Madhulika Guruprasad

Dahir and Others, AIR 2008 SC 3266, is wholly misplaced. In all these cases,

the candidates had either acted fraudulently, adopted unfair means, or secured

their appointments through misrepresentation; circumstances that are entirely

absent in the present matter.

30. This Court is also conscious of the fact that the petitioner is an Ex-

Serviceman who has rendered 20 years of meritorious service to the nation as a

Sergeant in the Indian Air Force. A single judge bench of the Hon’ble Apex

Court in  State of Orissa v. Mohd. Yunus 1994 SCC (L&S) 795  speaking

through Justice K. Ramrswamy has observed as follows:

“3. …The fixation of the general standard marks prescribed for the

general candidates would undoubtedly be a handicap to the ex-service

personnel who are made to compete with youngsters after several years

of service put in the defence service. The State Government and the

Public Service Commission are directed to consider the desirability to fix

a lesser standard than that of the general candidates as ex- servicemen

have served the nation in its defence and in the process they may not

come on a par with the general candidates. Therefore, some relaxation in

their behalf would be necessary to meet the exigencies of coping up with 

CWP-9395-2022 (O&M) 

and other connected cases -19-

the   reservation   given   to   them.   Otherwise,   reservation   would   be

illusory…”

31. The grant of relaxation with respect to qualifications and age for

candidates applying to posts under the Respondent-Corporation is contemplated

within the framework of the 1994 Regulations. Regulations 6, 27, and 30 are

reproduced below:

“6. Qualifications and age. - no person shall be appointed to any post in

the service, unless he is in possession of qualifications and experience

and has attained age specified in column No. 4 and 3 respectively of

Appendix B to these regulations in case of direct recruitment and those

specified   in   column   5   of   the   aforesaid   Appendix   in  the   cases   of

appointment by promotions; 

Provided   that   in   case   of   appointment   by   direct   recruitment,   if

candidates   with   requisite   qualifications   and   experience   are   not

available,   the   appointing   authority   may   relax   qualifications   and

experience.

xx xx xx

27. Reservation.  - Nothing contained in these regulations shall affect

reservations and other concessions required to be provided for scheduled

castes,   backward   classes,   ex-   servicemen,   physically   handicapped

persons or any other class or category of persons in accordance with the

orders issued by the Government in this regard, from time to time:

Provided that the total percentage of reservation so made shall not

exceed 50% at any time.

xx xx xx

30. Power of relaxation. - Where the Board of Directors is of the opinion

that it is necessary or expedient to do so, it may, by order, for reasons to

be recorded in writing, relax any of the provisions of these regulations

with respect to any class or category of persons.” 

(Emphasis supplied)

32. Although there is nothing on record to indicate that any order of

relaxation was passed by the Board of Directors under Regulation 30, the

Managing Director of the Respondent-Corporation, who is admittedly the

appointing authority for the post of Manager Grade-I as per Appendix ‘C’ of the

CWP-9395-2022 (O&M) 

and other connected cases -20-

1994 Regulations, was empowered under the proviso to Regulation 6 to relax

the prescribed qualifications and experience in cases of direct recruitment

where suitable candidates possessing the requisite qualifications and experience

were not available.  

CONCLUSION 

33. In view of the foregoing discussion, the present petition(s) are

allowed. The impugned termination order dated 20.04.2022 (Annexure P-14)

and   the   show-cause   notice   dated   27.11.2020   (Annexure   P-7)   are   hereby

quashed and set aside. The petitioner would be entitled to all consequential

benefits.

34. Pending   miscellaneous   applications,   if   any,   shall   also   stand

disposed of.

35. A photo copy of this order be placed on the file of connected cases.

        (HARPREET SINGH BRAR)

   JUDGE

14.10.2025

Neha

Whether speaking/reasoned: Yes/No

Whether reportable : Yes/No