Kerala High Court
Praveesh A vs State Bank Of India on 4 April, 2022
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
MONDAY, THE 4TH DAY OF APRIL 2022 / 14TH CHAITHRA, 1944
WP(C) NO. 29684 OF 2021
PETITIONER/S:
PRAVEESH A.
AGED 37 YEARS
S/O. ARUMUGHAN, RESIDING AT PRAVEEN NIVAS, THEKKEKADU,
ODANUR, PARALI P. O., KERALA - 678 612.
BY ADVS.
P.C.CHACKO(PARATHANAM)
ASHA P.KURIAKOSE
RESPONDENT/S:
1 STATE BANK OF INDIA
REPRESENTED BY ITS GENERAL MANAGER, HR DEPARTMENT,
LOCAL HEAD OFFICE, POOJAPPURA, THIRUVANANTHAPURAM - 695
012.
2 STATE BANK OF INDIA
REPRESENTED BY ITS REGIONAL MANAGER, FOURTH FLOOR, SUN
TOWERS, EAST FORT, JUBILEE MISSION P. O., THRISSUR -
680 005.
3 CHIEF MANAGER
STATE BANK OF INDIA, WADAKKANCHERY BRANCH, MAIN ROAD,
WADAKKANCHERY P. O., THRISSUR DISTRICT - 680 582.
4 ASSISTANT MANAGER
STATE BANK OF INDIA, HR DEPARTMENT, WADAKKANCHERY P.
O., THRISSUR DISTRICT - 680 582.
BY ADV SRI.P.RAMAKRISHNAN, SC, STATE BANK OF TRAVANCORE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 29684 OF 2021
2
JUDGMENT
Dated this the 4th day of April, 2022 The petitioner, an ex serviceman, was appointed as Guard in the State Bank of India on 24.3.2021. Later, the petitioner was served with Ext.P2 notice dated 22.9.2021, terminating him from service for having suppressed the facts regarding his involvement and arrest in a criminal case. Even though petitioner submitted a representation against the termination, that was rejected by the competent authority under Ext.P6. Hence, the writ petition.
2.Adv.P.C Chacko, learned counsel for the petitioner, contended that, failure on the part of the petitioner to provide the information sought in the application cannot be termed as willful suppression. It is submitted that the petitioner was arraigned as an accused in Crime No.93 of 2017 of Mankara Police Station, alleging commission of offences under Sections 341, 323, 324 read with Section 34 of the Indian Penal Code. In the final report, the offence was converted to Section 308 of IPC. By Ext.P3 order, the petitioner was granted anticipatory bail by the Sessions Court, Palakkad, subject to his surrendering before the Investigating Officer for interrogation on 27.3.2017. The petitioner had appeared before the Investigating Officer WP(C) NO. 29684 OF 2021 3 in terms of the direction and was released on bail immediately. As he was not detained or remanded to custody the petitioner was under the bonafide impression that he was not arrested in connection with the crime. Learned Counsel drew attention to Column No.14 in Ext.R1(a) application for appointment submitted by the petitioner, which reads as under:-
"Have you ever been arrested, or kept under detention or bound down/ fined/ convicted by a court of law for any offence, or debarred / disqualified by the Public Service Commission from appearing at its examination/selection or debarred from taking any examination or rusticated by any authority / institution?"
As the petitioner was under the impression that he was not arrested in connection with the crime, he had answered Column No.14 in the negative. This, according to the Counsel, cannot be termed as willful suppression, particularly in view of the petitioner's acquittal vide Ext.P4 judgment dated 13.11.2020 and the application having been submitted only on 24.3.2021. Learned Counsel referred to various decisions to contend that, unless a person is sent to custody pursuant to his arrest, such action cannot be termed as arrest in the strict sense. Reliance is placed on the decision in Avatar Singh V. Union of India and others [2016 (8) SCC 471] to contend that even if there is WP(C) NO. 29684 OF 2021 4 suppression, the employer should take into account the factum of acquittal and antecedents of an employee before terminating his service. No such exercise was undertaken by the Bank in the instant case and the petitioner was terminated merely based on the report of the District Collector indicating his involvment in a crime.
3. Adv. P Ramakrishnan, learned Counsel for the respondent Bank, refuted the contentions and submitted that more than the factum of acquittal, suppression of the factum of arrest is relevant. Reference is made to Paragraph 12 of Devendra Kumar v. State of Uttaranchal [2013 (9) SCC] to contend that the pendency of criminal case / proceedings and suppression of information regarding such pendency are different and even if the case does not involve moral turpitude, suppression of the information would, by itself, amount to moral turpitude. in the instant case, not only was the petitioner arrested in connection with the crime, but he had also appeared before the Magistrate Court at the pre-committal stage and before the Sessions Court at the post-committal and trial stages. Hence, the petitioner cannot feign ignorance about his arrest and subsequent proceedings. Moreover, the petitioner's appointment to the post of Bank Guard, his involvement in a criminal case and suppression of that material fact, resulted in the employer Bank losing its trust on the petitioner. Hence, WP(C) NO. 29684 OF 2021 5 the respondents cannot be compelled to continue the petitioner's service.
4. The contention of the petitioner that, having been, granted anticipatory bail, on appearance, he was not arrest in the strict sense, cannot be countenanced. It is pertinent to note that the very direction in an order granting anticipatory bail is to release the accused on bail in the event of his 'arrest'. Chapter V of the Code of Criminal Procedure deals with arrest of persons. As per Section 46, a person can be arrested even be by touching or confining his body. A person is said to be under arrest when his liberty is curtailed and his movements controlled by an authority and it is not necessary for that person to be taken prisoner. The following exposition in the Directorate of Enforcement v. Deepak Mahajan, (1994) 3 SCC 440 makes the position abundantly clear.
" 46. The word 'arrest' is derived from the French word 'Arreter' meaning "to stop or stay" and signifies a restraint of the person. Lexicologically, the meaning of the word 'arrest' is given in various dictionaries depending upon the circumstances in which the said expression is used. One of us, (S. Ratnavel Pandian, J. as he then was being the Judge of the High Court of Madras) in Roshan Beevi v. Joint Secretary, Government of T.N. [1984 Cri LJ 134 : (1984) 15 ELT 289 : 1983 MLW (Cri) 289 (Mad)] had an WP(C) NO. 29684 OF 2021 6 occasion to go into the gamut of the meaning of the word 'arrest' with reference to various textbooks and dictionaries, the New Encyclopaedia Britannica, Halsbury's Laws of England, A Dictionary of Law by L.B. Curzon, Black's Law Dictionary and Words and Phrases. On the basis of the meaning given in those textbooks and lexicons, it has been held that:
"The word 'arrest' when used in its ordinary and natural sense, means the apprehension or restraint or the deprivation of one's personal liberty. The question whether the person is under arrest or not, depends not on the legality of the arrest, but on whether he has been deprived of his personal liberty to go where he pleases. When used in the legal sense in the procedure connected with criminal offences, an arrest consists in the taking into custody of another person under authority empowered by law, for the purpose of holding or detaining him to answer a criminal charge or of preventing the commission of a criminal offence. The essential elements to constitute an arrest in the above sense are that there must be an intent to arrest under the authority, accompanied by a seizure or detention of the person in the manner known to law, which is so understood by the person arrested."
47. There are various sections in Chapter V of the Code titled "Arrest of persons" of which Sections 41, 42, 43 and 44 empower different authorities and even private persons to arrest a person in given situation. Section 41 deals with the power of a police officer to arrest any person without an order from a Magistrate and without a warrant. Section 42 deals with the power of a WP(C) NO. 29684 OF 2021 7 police officer to arrest any person who in the presence of a police officer has committed or has been accused of committing a non-cognizable offence and who refuses on demand "to give his name and residence or gives a name or residence which such officer has reason to believe to be false". Section 43 empowers any private person to arrest any person who in his presence commits a non-cognizable offence, or any proclaimed offender. Section 44 states that when any offence is committed in the presence of a Magistrate whether Executive or Judicial, within his local jurisdiction, he may himself arrest or order any person to arrest the offender and may thereupon subject to the provisions contained in the Code as to bail commit the offender to custody.
48. Thus the Code gives power of arrest not only to a police officer and a Magistrate but also under certain circumstances or given situations to private persons. Further, when an accused person appears before a Magistrate or surrenders voluntarily, the Magistrate is empowered to take that accused person into custody and deal with him according to law. Needless to emphasize that the arrest of a person is a condition precedent for taking him into judicial custody thereof. To put it differently, the taking of the person into judicial custody is followed after the arrest of the person concerned by the Magistrate on appearance or surrender. It will be appropriate, at this stage, to note that in every arrest, there is custody but not vice versa and that both the words 'custody' and 'arrest' are not synonymous terms. Though 'custody' may amount to an arrest in certain circumstances but not under all circumstances. WP(C) NO. 29684 OF 2021 8 If these two terms are interpreted as synonymous, it is nothing but an ultra legalist interpretation which if under all circumstances accepted and adopted, would lead to a startling anomaly resulting in serious consequences, vide Roshan Beevi [1984 Cri LJ 134 : (1984) 15 ELT 289 : 1983 MLW (Cri) 289 (Mad)] ."
5. Indeed, as rightly contended by the learned Counsel for the respondent, the mere fact of acquittal will not reduce the gravity of suppression of the factum regarding petitioner's arrest. Even then, the fact when Ext.P2 was issued, the respondents were not aware about the petitioner's honorable acquittal may come to his rescue. In Avatar Singh V. Union of India and others(supra), after elaborate discussion of all relevant aspects, the Apex Court laid down the procedure to be followed in cases of suppression by an employee of the fact regarding his involvement in criminal case. Paragraph 38 of the judgment, which is contextually relevant, reads as under;
"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. The employer shall take into consideration the Government WP(C) NO. 29684 OF 2021 9 orders/instructions/rules, applicable to the employee, at the time of taking the decision.
38.3 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 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.
38.4.1 Where conviction has been recorded in a case which is not trivial in nature, the employer may cancel candidature or terminate services of the employee.
38.4.2 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.
WP(C) NO. 29684 OF 2021 10 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.
38.10For 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) The petitioner's case is one of honorable acquittal. As much, the Bank is bound to consider all relevant aspects, including antecedents of the petitioner, before taking a decision on whether or not to continue his service. Such exercise is not seen undertaken prior to the issuance WP(C) NO. 29684 OF 2021 11 of Ext.P2 or P6.
In such circumstances, the writ petition is disposed of directing, the third respondent or any other competent authority in the Bank to reconsider petitioner's case, uninfluenced by Ext.P2 and P6 orders, and pass a reasoned order thereon, with specific reference to Paragraph 38.3 and 38.4.2 of Avatar Singh V. Union of India and others (supra). The decision, as directed above, shall be taken and communicated to the petitioner within an outer limit of three months of receipt of a copy of this judgment.
The writ petition is disposed of as above.
Sd/-
V.G ARUN JUDGE SJ WP(C) NO. 29684 OF 2021 12 APPENDIX OF WP(C) 29684/2021 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER OF APPOINTMENT DATED 24.03.2021 BY THE SBI.
Exhibit P2 TRUE COPY OF THE TERMINATION ORDER DATED 22.09.2021 OF THE 2ND RESPONDENT.
Exhibit P3 TRUE COPY OF THE ORDER DATED 23.03.2017 IN CRL.M.P.NO.579/2017 IN CRIME NO.93/2017 OF MANKARA POLICE STATION.
Exhibit P4 TRUE COPY OF THE JUDGMENT ACQUITTING THE PETITIONER DATED 13.11.2020 IN SC NO.600/2017 BY THE COURT OF ASST. SESSIONS (PRINCIPAL), PALAKKAD.
Exhibit P5 TRUE COPY OF THE LETTER DATED 25.09.2021 FROM THE POLICE INSPECTOR, MANKARA POLICE STATION.
Exhibit P6 TRUE COPY OF THE REPLY DATED 01.12.2021 FROM THE CHIEF MANAGER, SBI.