Madhya Pradesh High Court
Dharmendra Dhakad vs The State Of Madhya Pradesh on 3 April, 2017
-1-
Writ Petition No.7818/2016
03/04/2017
Parties through their counsel.
The petitioner before this Court is a member of Other
Backward Class and was appointed pursuant to his selection to
the post of Assistant Veterinary Area Officer by an order dated
30/06/2016. His services have been put to an end by an order
dated 22/10/2016 as he has not disclosed the fact about the
decided criminal cases in which he was involved in the year
2010.
Learned counsel for the petitioner has argued before this
Court that the petitioner was acquitted in the year 2012 in
respect of criminal case registered in the year 2010 against him
and they were related to petty theft offences and he was falsely
implicated in the criminal case and therefore, he has been
honorably exonerated.
He has further argued that the respondents have not
taken in to account the judgment delivered in the case of Avtar Singh Vs. Union of India reported in 2016 (IV) MPLJ 332 and therefore, the matter be remanded back to the respondents to decide the petitioner's representation (Annex.-P/4) in light of the judgment delivered in the aforesaid case. He has placed reliance in paragraph No.30 sub para 4(C) and the same reads as under:-
"30. We have noticed various decisions and tried to explain -2- and reconcile them as far as possible. In view of aforesaid discussion, we summarize our conclusion thus:
(1) Information given to the employer by a candidate as to conviction, acquittal or arrest, or pendency of a criminal case, whether before or afteentering into service must be true and there should be no suppression or false mention of required information. (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. (3) The employer shall take into consideration the Government orders/instructions/rules, applicable to the employee, at the time of taking the decision.
(4) In case there is suppression or false information of involvement in a criminal case where conviction or acquittal had already been recorded before filling of the application/verification form and such fact later comes to knowledge of employer, any of the following recourse appropriate to the case may be adopted : -
(a) 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.
(b) Where conviction has been recorded in case which is not trivial n nature, employer may cancel candidature or terminate services of the employee.
(c) 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. (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. (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. (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. (8) If criminal case was pending but not known to the candidate at -3- 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.
(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. (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. (11) Before a person is held guilty of suppressio veri or suggestio falsi, knowledge of the fact must be attributable to him."
Learned Government Advocate has fairly stated before this Court that the respondent shall be deciding the petitioner's representation in light of the judgment delivered in the case of Avtar Singh (Supra).
Resultantly, present writ petition stands disposed of with a direction to the respondent to decide the petitioner's representation (Annex.-P/4) in light of the judgment delivered in the case of Avtar Singh (Supra). The exercise of passing appropriate order be concluded within a period of 45 days from the date of receipt of certified copy of this order.
Certified Copy as per rules.
(S. C. SHARMA) JUDGE Tej