Supreme Court - Daily Orders
Union Territory, Chandigarh ... vs Pradeep Kumar on 8 January, 2018
Author: R. Banumathi
Bench: R. Banumathi
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 67 OF 2018
(Arising out of SLP(C) No.20750 of 2016)
UNION TERRITORY, CHANDIGARH
ADMINISTRATION AND ORS. …Appellants
Versus
PRADEEP KUMAR AND ANOTHER ...Respondents
WITH
CIVIL APPEAL NO. 68 OF 2018
(Arising out of SLP(C) No.23855 of 2016)
WITH
CIVIL APPEAL NO.69 OF 2018
(Arising out of SLP(C) No.23726 of 2016)
WITH
CIVIL APPEAL NO. 70 OF 2018
(Arising out of SLP(C) No.8905 of 2017)
JUDGMENT
R. BANUMATHI, J.
Leave granted
2. The question involved in these appeals is whether the candidature of the respondents who had disclosed their Signature Not Verified Digitally signed by involvement in the criminal cases and also their acquittal NEETU KHAJURIA Date: 2018.01.08 17:11:56 IST Reason: could be cancelled by the Screening Committee on the ground Page No. 1 of 18 that they are not suitable for the post of constable in Chandigarh Police and whether the court can substitute its views for the decision taken by the Screening Committee. Since the facts and issues are almost identical in all these appeals, they were heard together and shall stand disposed of by this common judgment. For convenience, we would deal with the facts in appeal arising out of SLP(C) No. 20750 of 2016
3. On 14.03.2010, an advertisement was issued by UT Chandigarh Police through its Deputy Inspector General of Police inviting applications from the candidates to fill up 1200 temporary posts of Constable (Executive) in Chandigarh Police with essential qualification as prescribed in the advertisement with instructions for filling online application form. The recruitment was to be done as per guidelines thereon as well as standing order governing the recruitment of constables. Guideline No.2(A)(a) deals with the circumstances when the candidate does not disclose the factum of his involvement in the attestation form and the same is found subsequently from the verification report. The candidature of such candidates Page No. 2 of 18 will be cancelled as per aforesaid guideline without making any reference to any Committee for further probe into the conduct of the candidate. In Guideline No.2(A)(b), it is prescribed that if a candidate has disclosed his involvement in some criminal case in the attestation form, then such case will be referred to Screening Committee to assess his suitability for appointment in Chandigarh Police irrespective of the fact that the case is under investigation, trial or resulted in conviction or acquittal.
4. Respondents were declared successful in the recruitment for the post of Constable (Executive) in Chandigarh Police after clearing the Physical Efficiency Test, Physical Measurement Test, written test and interview. However, the respondents were denied the employment on the ground that the respondents had been prosecuted in a criminal trial for the offences under Section 323 IPC and Section 506 read with Section 34 IPC and were acquitted by the trial court vide judgment dated 29.01.2010 giving them benefit of doubt. The case was referred to the Committee headed by Senior Superintendent of Police and it was found that the Page No. 3 of 18 respondents were not suitable for appointment as Constables in the Chandigarh Police.
5. Aggrieved, respondents filed OA before CAT. CAT vide order dated 24.07.2012 allowed the OA and set aside the orders of the Screening Committee and directed the competent authority to consider the names of the respondents for appointment to the post of Constable. The State filed writ petition before the High Court which came to be dismissed for all the respondents except Ombir holding that there was no concealment of criminal antecedents. Being aggrieved, the State has preferred these appeals.
6. Contention of the appellant is that acquittal of a person does not entitle him to be appointed as a matter of right and the appointing authority may still find such a person unfit to be appointed to the post. It was urged by the appellant that even though the respondents were acquitted in the criminal case, the appointment of the respondents to the post of Constable in Chandigarh police which is a disciplined force, was found not desirable by the appointing authority. It was submitted that the respondents were not honourably Page No. 4 of 18 acquitted of the offences and the acquittal was only based on the extension of benefit of doubt. Contention of the appellant is that the post of Constable in disciplinary force demands an impeccable integrity and track record besides good character and suitability. Further contention is that the court cannot overreach the jurisdiction of the Screening Committee by substituting its own view in the decision of the said Committee and hence, the impugned judgment of the High Court and the Tribunal is not sustainable.
7. Per contra, contention of the respondents is that the criminal case against the respondents was a case of 'no evidence' and the acquittal of the respondents is an honourable acquittal and the same cannot be termed to be the case of 'benefit of doubt'. Moreover, respondents had fairly disclosed the factum of facing criminal trial by giving complete details while applying for the job and there was no suppression on the part of the respondents. On behalf of the respondents, much reliance was placed upon Joginder Singh v. Union Territory of Chandigarh and others (2015) 2 SCC 377. Page No. 5 of 18
8. On the basis of the aforesaid rival contentions urged on behalf of both the parties, the following points arise for consideration:-
(i) Whether the contention of respondents that they were honourably acquitted and that they should not be deprived of being appointed to the post of Constable is acceptable?
(ii) Whether the High Court was right in setting aside the decision of the Screening Committee and directing the authorities to consider the respondents to the post of Constable in the disciplined police force?
9. On 23.06.2010, the Inspector General of police, UT Chandigarh issued Standing Order No.44 of 2010 laying down the guidelines to consider cases of candidates selected in Chandigarh Police on having found involvement in criminal cases in the past. This standing order deals with the cases of candidates before issuance of appointment and after issuance of appointment and joining. Relevant portion of the said Guidelines reads as under:-
"GUIDELINES (A) CASES BEFORE ISSUE OF APPOINTMENT
(a) The candidature will be cancelled in case the candidate does not disclose the fact of his involvement and/or arrest in criminal case(s), complaint case(s), preventive proceedings etc. in the attestation form and the fact is subsequently found out from any verification report Page No. 6 of 18 received from the District authorities or for any/other source.
(b) If a candidate has disclosed his involvement and/or arrest in criminal cases(s), complaint case(s), preventive proceedings etc. the case will be referred to the Screening Committee to assess his suitability for appointment in Chandigarh Police irrespective of the fact that the case is under investigation, trial or decided in conviction or acquittal.
........."
In Guideline 2(A)(b), it is prescribed that if a candidate has disclosed his involvement in some criminal case in the attestation form then such case will be referred to Screening Committee to assess his suitability for appointment in Chandigarh Police irrespective of the fact that the case is under investigation, trial or decided in conviction or acquittal. In the present case, in all the cases of respondents, the aforesaid situation arises. On noticing the acquittal of the candidates, the cases of respondents were referred to Screening Committee. The Screening Committee carefully examined the cases of the respondents and the reasonings for their acquittal and the candidature of the respondents were rejected finding them not suitable.
10. The acquittal in a criminal case is not conclusive of the suitability of the candidates in the concerned post. If a person Page No. 7 of 18 is acquitted or discharged, it cannot always be inferred that he was falsely involved or he had no criminal antecedents. Unless it is an honourable acquittal, the candidate cannot claim the benefit of the case. What is honourable acquittal, was considered by this Court in Deputy Inspector General of Police and Another v. S. Samuthiram (2013) 1 SCC 598, in which this Court held as under:-
"24. The meaning of the expression “honourable acquittal” came up for consideration before this Court in RBI v. Bhopal Singh Panchal (1994) 1 SCC 541. In that case, this Court has considered the impact of Regulation 46(4) dealing with honourable acquittal by a criminal court on the disciplinary proceedings. In that context, this Court held that the mere acquittal does not entitle an employee to reinstatement in service, the acquittal, it was held, has to be honourable. The expressions “honourable acquittal”, “acquitted of blame”, “fully exonerated” are unknown to the Code of Criminal Procedure or the Penal Code, which are coined by judicial pronouncements. It is difficult to define precisely what is meant by the expression “honourably acquitted”. When the accused is acquitted after full consideration of prosecution evidence and that the prosecution had miserably failed to prove the charges levelled against the accused, it can possibly be said that the accused was honourably acquitted."
11. Entering into the police service required a candidate to be of good character, integrity and clean antecedents. In Commissioner of Police, New Delhi and Another v. Mehar Singh (2013) 7 SCC 685, the respondent was acquitted based on the compromise. This Court held that even though Page No. 8 of 18 acquittal was based on compromise, it is still open to the Screening Committee to examine the suitability of the candidate and take a decision. Emphasizing upon the importance of character and integrity required for joining police force/discipline force, in Mehar Singh case, this Court held as under:-
"23. A careful perusal of the policy leads us to conclude that the Screening Committee would be entitled to keep persons involved in grave cases of moral turpitude out of the police force even if they are acquitted or discharged if it feels that the acquittal or discharge is on technical grounds or not honourable. The Screening Committee will be within its rights to cancel the candidature of a candidate if it finds that the acquittal is based on some serious flaw in the conduct of the prosecution case or is the result of material witnesses turning hostile. It is only experienced officers of the Screening Committee who will be able to judge whether the acquitted or discharged candidate is likely to revert to similar activities in future with more strength and vigour, if appointed, to the post in a police force. The Screening Committee will have to consider the nature and extent of such person’s involvement in the crime and his propensity of becoming a cause for worsening the law and order situation rather than maintaining it. In our opinion, this policy framed by the Delhi Police does not merit any interference from this Court as its object appears to be to ensure that only persons with impeccable character enter the police force.
24. We find no substance in the contention that by cancelling the respondents’ candidature, the Screening Committee has overreached the judgments of the criminal court. We are aware that the question of co-relation between a criminal case and a departmental enquiry does not directly arise here, but, support can be drawn from the principles laid down by this Court in connection with it because the issue involved is somewhat identical, namely, whether to allow a person with doubtful integrity to work in the department. While the standard of proof in a criminal Page No. 9 of 18 case is the proof beyond all reasonable doubt, the proof in a departmental proceeding is preponderance of probabilities. Quite often criminal cases end in acquittal because witnesses turn hostile. Such acquittals are not acquittals on merit. An acquittal based on benefit of doubt would not stand on a par with a clean acquittal on merit after a full-fledged trial, where there is no indication of the witnesses being won over. In R.P. Kapur v. Union of India AIR 1964 SC 787 this Court has taken a view that departmental proceedings can proceed even though a person is acquitted when the acquittal is other than honourable.
25. The expression “honourable acquittal” was considered by this Court in S. Samuthiram (2013) 1 SCC 598. In that case this Court was concerned with a situation where disciplinary proceedings were initiated against a police officer. Criminal case was pending against him under Section 509 IPC and under Section 4 of the Eve-Teasing Act. He was acquitted in that case because of the non-examination of key witnesses. There was a serious flaw in the conduct of the criminal case. Two material witnesses turned hostile. Referring to the judgment of this Court in RBI v. Bhopal Singh Panchal (1994) 1 SCC 541, where in somewhat similar fact situation, this Court upheld a bank’s action of refusing to reinstate an employee in service on the ground that in the criminal case he was acquitted by giving him benefit of doubt and, therefore, it was not an honourable acquittal, this Court held that the High Court was not justified in setting aside the punishment imposed in the departmental proceedings. This Court observed that the expressions “honourable acquittal”, “acquitted of blame” and “fully exonerated” are unknown to the Criminal Procedure Code or the Penal Code. They are coined by judicial pronouncements. It is difficult to define what is meant by the expression “honourably acquitted”. This Court expressed that when the accused is acquitted after full consideration of the prosecution case and the prosecution miserably fails to prove the charges levelled against the accused, it can possibly be said that the accused was honourably acquitted.
................
33. So far as respondent Mehar Singh is concerned, his case appears to have been compromised. It was urged that acquittal recorded pursuant to a compromise should not be Page No. 10 of 18 treated as a disqualification because that will frustrate the purpose of the Legal Services Authorities Act, 1987. We see no merit in this submission. Compromises or settlements have to be encouraged to bring about peaceful and amiable atmosphere in the society by according a quietus to disputes. They have to be encouraged also to reduce arrears of cases and save the litigants from the agony of pending litigation. But these considerations cannot be brought in here. In order to maintain integrity and high standard of police force, the Screening Committee may decline to take cognizance of a compromise, if it appears to it to be dubious. The Screening Committee cannot be faulted for that.
...............
35. The police force is a disciplined force. It shoulders the great responsibility of maintaining law and order and public order in the society. People repose great faith and confidence in it. It must be worthy of that confidence. A candidate wishing to join the police force must be a person of utmost rectitude. He must have impeccable character and integrity. A person having criminal antecedents will not fit in this category. Even if he is acquitted or discharged in the criminal case, that acquittal or discharge order will have to be examined to see whether he has been completely exonerated in the case because even a possibility of his taking to the life of crimes poses a threat to the discipline of the police force. The Standing Order, therefore, has entrusted the task of taking decisions in these matters to the Screening Committee. The decision of the Screening Committee must be taken as final unless it is mala fide. In recent times, the image of the police force is tarnished. Instances of police personnel behaving in a wayward manner by misusing power are in public domain and are a matter of concern. The reputation of the police force has taken a beating. In such a situation, we would not like to dilute the importance and efficacy of a mechanism like the Screening Committee created by the Delhi Police to ensure that persons who are likely to erode its credibility do not enter the police force. At the same time, the Screening Committee must be alive to the importance of the trust reposed in it and must treat all candidates with an even hand."Page No. 11 of 18
The same principle was reiterated in State of Madhya Pradesh and Others v. Parvez Khan (2015) 2 SCC 591.
12. While considering the question of suppression of relevant information or false information in regard to criminal prosecution, arrest or pendency of criminal case(s) against the candidate, in Avtar Singh v. Union of India and Others (2016) 8 SCC 471, three-Judges Bench of this Court summarized the conclusion in para (38). As per the said decision in para (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."
13. It is thus well settled that acquittal in a criminal case does not automatically entitle him for appointment to the post. Still it is open to the employer to consider the antecedents and examine whether he is suitable for appointment to the post. From the observations of this Court in Mehar Singh and Parvez Khan cases, it is clear that a candidate to be recruited to the police service must be of impeccable character and integrity. A person having criminal Page No. 12 of 18 antecedents will not fit in this category. Even if he is acquitted or discharged, it cannot be presumed that he was honourably acquitted/completely exonerated. The decision of the Screening Committee must be taken as final unless it is shown to be mala fide. The Screening Committee also must be alive to the importance of the trust repose in it and must examine the candidate with utmost character.
14. In the case in hand, the details of the criminal cases in which the respondents were involved and the reasonings for their acquittal and the consideration by the Screening Committee are as under:-
Party Allegations Reasons for acquittal Consideration by Name/ the Screening SLP No. Committee Pradeep • FIR under • PW-1 • Accused Kumar Sections 148, (complainant) and acquitted SLP(C) No. 149, 323 and PW-2 turned because 20750/16 506 IPC. hostile and denied star • Appeared all the contents of witnesses outside the complaint. turned class room of • Witnesses hostile and the admitted their thus complainant signature on accused got therein along complaint but said benefit of with other that they were doubt.
people. obtained on blank • Appears
• Carrying lathis papers. that
and axe and • IO did not appear. witnesses
started • Therefore the trial have been
beating the won over.
was closed as no
complainant useful purpose • Accused 19
and other could be served years age at
persons of his by examining the the time of
village. remaining commission
Page No. 13 of 18
witnesses. of offence.
Narender • FIR under • PW1 • Accused
Kumar Sections 148, (complainant) and acquitted
SLP (C) 149, 323 and PW2 turned because
No.20750/ 506 IPC. hostile and denied star
16 • Appeared all the contents of witnesses
outside the complaint. turned
class room of • Witnesses hostile and
the admitted their thus
complainant signature on accused got
therein along complaint but said benefit of
with other that they were doubt.
people. obtained on blank • Appears
• Carrying lathis papers. that
and axe and • IO did not appear. witnesses
started • Therefore the trial have been
beating the won over.
was closed as no
complainant useful purpose • Accused 21
and other could be served years age at
persons of his by examining the the time of
village. remaining commission
witnesses. of offence.
Party Allegations Reasons for acquittal Consideration by
Name/ the Screening
SLP No. Committee
Ajay • FIR under • Delay of four days • Ajay Kumar
Kumar Sections 323, in lodging the has been
SLP (C) 307 and 34 complaint. involved in
No.23855/ IPC. • Prosecution could commission
16 • Inflicted of heinous
not come out with
severe injuries clear motive. bodily
to the sons of • Two witnesses injury.
the were withheld by • Acquitted
complainant the prosecution. on the basis
by inflicting • Benefit of doubt of benefit of
blows with doubt.
given to the
hockey sticks
accused.
and kicks and
fist blows to
them.
Paramjeet • FIR under • Complainant/solita • Accused
Singh Sections 323 ry eye witness acquitted as
SLP and 506 IPC. admitted the the solitary
(C)No.237 • Appeared at a evidence but eye witness
26/16 denied the turned
satsang along
with other involvement of hostile.
accused. accused. • Considered
Started • Stated that the same to
creating assailants were be a case of
hindrance in unidentified benefit of
the same and persons. doubt.
thereafter • Stated his
Page No. 14 of 18
upon the signatures were
complainant. obtained by police
• Trying to stop on blank papers.
him gave
knife blows to
the
complainant.
• Caused injury
to other
persons with
iron rod.
• Threatened to
kill the
persons with a
pistol.
Ombir • FIR under • The complainant • The accused
SLP(C) Sections 323, and one Pradeep was
No.8905/1 354, 506/34 (PW2) has turned acquitted as
7 IPC. hostile and the
• Allegation is therefore complainant
that Ombir prosecution did not
along with evidence was support the
other closed and the case of the
co-accused accused prosecution.
persons in acquitted. • The accused
furtherance of has
their common committed
intention offence of
outraged the outraging
modesty of modesty of
one Sudesh woman and
(complainant). has been
• Caused hurt acquitted on
to her, after the benefit
which the of doubt.
complainant
was admitted
in the
hospital.
Page No. 15 of 18
15. From the above details, we find that the Screening Committee examined each and every case of the respondents and reasonings for their acquittal and taken the decision.
While deciding whether a person involved in a criminal case has been acquitted or discharged should be appointed to a post in a police force, nature of offence in which he is involved, whether it was an honourable acquittal or only an extension of benefit of doubt because of witnesses turned hostile and flaws in the prosecution are all the aspects to be considered by the Screening Committee for taking the decision whether the candidate is suitable for the post. As pointed out earlier, the Screening Committee examined each and every case and reasonings for their acquittal and took decision that the respondents are not suitable for the post of Constable in Chandigarh Police. The procedure followed is as per guideline 2(A)(b) and object of such screening is to ensure that only persons with impeccable character enters police force. While so, the court cannot substitute its views for the decision of the Screening Committee.
Page No. 16 of 18
16. On behalf of the respondents, much reliance was placed upon Joginder Singh v. Union Territory of Chandigarh and Others (2015) 2 SCC 377. In the said case, the appellant thereon was charged under Sections 148, 149, 323, 325 and 307 IPC but acquitted by the trial court holding that the prosecution has failed to prove the charges levelled against him since complainant as well as injured eye witnesses failed to identify the assailants and the complainant had stated that his signature was obtained on a blank sheet by the Investigating Officer. The case involved was a family dispute. In such facts and circumstances, this Court held that acquittal of appellant Joginder Singh was an honourable acquittal and hence, he should not be denied appointment to the post in question. The decision in Joginder Singh case does not advance the case of the respondents herein.
17. In a catena of judgments, the importance of integrity and high standard of conduct in police force has been emphasized. As held in Mehar Singh case, the decision of the Screening Committee must be taken as final unless it is mala fide. In the case in hand, there is nothing to suggest that the decision of Page No. 17 of 18 the Screening Committee is mala fide. The decision of the Screening Committee that the respondents are not suitable for being appointed to the post of Constable does not call for interference. The Tribunal and the High Court, in our view, erred in setting aside the decision of the Screening Committee and the impugned judgment is liable to be set aside.
18. In the result, the impugned judgment is set aside and the appeals are allowed. The cancellation of candidature of the respondents is upheld. No costs.
…....………………………..J. (R. BANUMATHI) …....………………………..J. (UDAY UMESH LALIT) New Delhi;
January 08, 2018 Page No. 18 of 18 19 ITEM NO.1502 COURT NO.3 SECTION IV-B S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s).20750/2016
(Arising out of impugned final judgment and order dated 24-02-2016 in CWP No. 3532/2013 passed by the High Court of Punjab & Haryana At Chandigarh) UNION TERRITORY, CHANDIGARH ADMINISTRATION & ORS. Petitioner(s) VERSUS PRADEEP KUMAR & ANR. Respondent(s) WITH SLP(C) No. 8905/2017 (IV-B) SLP(C) No. 23855/2016 (IV-B) SLP(C) No. 23726/2016 (IV-B) Date : 08-01-2018 These petitions were called on for pronouncement of judgment today.
For Petitioner(s) Mr. Nikhil Goel, AOR For Respondent(s) Mr. Mukesh K. Giri,Adv.
Mr. Sudhir Naagar, AOR Mr. Baij Nath Patel, Adv.
Ms. Sweta, Adv.
Ms. Romila, Adv.
Mr. Dushyant Parashar, AOR Hon'ble Mrs. Justice R. Banumathi pronounced the judgment of the Bench comprising Hon'ble Mrs. Justice R. Banumathi and Hon'ble Mr. Justice Uday Umesh Lalit.
Leave granted.
20The appeals are allowed in terms of the signed reportable judgment.
In view of the above, pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER
(Signed reportable judgment is placed on the file.)