DEVENDRA KUMAR Vs STATE OF UTTARANCHAL .
Bench: B.S. CHAUHAN,S.A. BOBDE
Case number: C.A. No.-001155-001155 / 2006
Diary number: 18862 / 2004
Advocates: NANITA SHARMA Vs
JATINDER KUMAR BHATIA
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1155 of 2006
Devendra Kumar …Appellant
Versus
State of Uttaranchal & Ors. …Respondents
J U D G M E N T
Dr. B. S. CHAUHAN, J.
1. This appeal has been preferred against the impugned judgment
and order dated 28.5.2004 in Special Appeal No. 16 of 2003 passed
by the High Court of Uttaranchal. The order affirmed the judgment
and order of the learned Single Judge dismissing the Writ Petition No.
278 (S/B) of 2002 vide impugned judgment and order dated 1.8.2003
by which and wherein, the order of termination of service of the
appellant by the respondent authorities had been upheld.
2. Facts and circumstances giving rise to this appeal are that:
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A. An advertisement was published in September 2001 inviting
applications from candidates eligible for the 250 posts of Constables
in the State of Uttaranchal. The appellant applied in response to the
same vide application dated 7.9.2001. He appeared for the physical
test and qualified on 28.9.2001. Subsequently, upon passing the
written test, the appellant faced an interview in September, 2001 and,
ultimately his name was mentioned in the list of selected candidates
published on 30.9.2001. The appellant was called for medical
examination on 4/5.10.2001, by which he was found fit. Thus, he was
sent for training of six months on 18.10.2001.
B. While joining the training, the appellant was asked to submit an
affidavit giving certain information particularly, whether he had ever
been involved in any criminal case. The appellant submitted an
affidavit stating that he had never been involved in a criminal case.
The appellant completed his training satisfactorily and it was at this
time in January 2002, that the respondent authorities in pursuance of
the process of character verification came to know that the appellant
was in fact involved in a criminal case. The final report in that case
had been submitted by the prosecution and accepted by the learned
Magistrate.
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C. On the basis of the same, the appellant was discharged abruptly
on 8.4.2002 on the ground that since he was a temporary government
servant, he could be removed from service without holding any
inquiry.
D. The appellant challenged the said order by filing a writ petition
and since he was not favoured by the learned single Judge, he
challenged the same before the Division Bench but to no avail.
Hence, this appeal.
3. Ms. Nanita Sharma, learned counsel appearing on behalf of the
appellant, has submitted that the appellant was not aware of any
FIR/criminal complaint against him, nor had he been interrogated by
the police at any stage. Thus, as it was not in his knowledge he had
not suppressed any information regarding the registration of a
criminal case against him. Even otherwise, he had not concealed any
material fact while giving information in regard to clause 4 and clause
7 of Proforma of Affidavit, which have to be read together. The
appellant was simply supposed to furnish the said information in `Nil’
with respect to whether he had been punished/convicted/discharged in
any criminal case.
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As in the instant case, only a final report had been submitted in
case of the appellant under Section 173 of Code of Criminal
Procedure, 1973 (hereinafter referred to as `the Cr.P.C.’). So, the
question of suppression of material fact could not arise as the
appellant had neither been punished, nor convicted, nor discharged.
The matter did not reach the stage of trial, hence, the appeal deserves
to be allowed.
4. On the contrary, Shri Pankaj Kumar Singh, learned counsel
appearing on behalf of the respondent State, has submitted that the
appellant suppressed the material fact of registration of a criminal case
against him. Thus, the appointment had been obtained by
misrepresentation and had become void/voidable. Thus, the courts
below have correctly held the termination as valid. In view thereof,
this Court should not grant any indulgence to the appellant and, the
appeal is liable to be dismissed.
5. We have considered the rival submissions made by the learned
counsel for the parties and perused the records.
6. Facts involved herein remain undisputed. An FIR was
registered against the appellant and others under Sections 402/465/471
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and 120-B of the Indian Penal Code, 1860 (hereinafter referred to as
`the IPC’) on 10.2.2001. In respect of the same a closure report was
submitted on 16.2.2001, which was accepted by the learned
Magistrate on 18.8.2001.
7. Further, clauses 4 and 7 of the Proforma affidavit to be filled up
by every appointee, read as under:
“4. That no cognizable or non-cognizable criminal case or proceeding has been registered against me to my knowledge and neither have I been fined by the police in any such case and neither is any (police investigation) pending against me.
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7. That the details of such criminal cases, which were instituted against me in the Court and in which I was punished/convicted/discharged, is as given below. If such information is nil, then word `NIL’ should be entered.”
8. The reading of the aforesaid clauses of the said affidavit makes
it clear that both the clauses have to be read in isolation. Clause 4
deals with a situation, where a case has been registered, an
investigation is conducted and the police have filed a final report.
Though, the person concerned must have knowledge of the pendency
of such an FIR/criminal complaint.
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Further, clause 7 requires, in case, a person has faced criminal
prosecution, he has to furnish the information about the result of that
trial as to whether the person has been punished/convicted or
acquitted/discharged. Thus, we do not find any force in the
submission made by Ms. Nanita Sharma, learned counsel for the
appellant, that the clauses have to be read together and such
information was required to be furnished only and only if the person
faced the trial and not otherwise.
9. We have examined the judgments of the Division Bench as well
as of the learned Single Judge, that are based on pleadings and
evidence placed before them, recording the finding that the fact of
involvement in the criminal case had been suppressed. No material
has been placed before this Court on the basis of which we can take a
contrary view.
10. So far as the issue of obtaining the appointment by
misrepresentation is concerned, it is no more res integra. The question
is not whether the applicant is suitable for the post. The pendency of a
criminal case/proceeding is different from suppressing the information
of such pendency. The case pending against a person might not
involve moral turpitude but suppressing of this information itself
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amounts to moral turpitude. In fact, the information sought by the
employer if not disclosed as required, would definitely amount to
suppression of material information. In that eventuality, the service
becomes liable to be terminated, even if there had been no further trial
or the person concerned stood acquitted/discharged.
11. It is a settled proposition of law that where an applicant gets an
office by misrepresenting the facts or by playing fraud upon the
competent authority, such an order cannot be sustained in the eyes of
law. “Fraud avoids all judicial acts, ecclesiastical or temporal.” (Vide:
S.P. Chengalvaraya Naidu (Dead) by LRs. v. Jagannath (Dead) by
LRs. & Ors., AIR 1994 SC 853. In Lazarus Estate Ltd. v. Besalay,
1956 All E.R. 349, the Court observed without equivocation that “no
judgment of a Court, no order of a Minister can be allowed to stand if
it has been obtained by fraud, for fraud unravels everything.”
12. In Andhra Pradesh State Financial Corporation v. M/s.
GAR Re-Rolling Mills & Anr., AIR 1994 SC 2151; and State of
Maharashtra & Ors. v. Prabhu, (1994) 2 SCC 481, this Court has
observed that a writ Court, while exercising its equitable jurisdiction,
should not act to prevent perpetration of a legal fraud as Courts are
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obliged to do justice by promotion of good faith. “Equity is, also,
known to prevent the law from the crafty evasions and subtleties
invented to evade law.”
13. In Smt. Shrisht Dhawan v. M/s. Shaw Bros., AIR 1992 SC
1555, it has been held as under:–
“Fraud and collusion vitiate even the most solemn proceedings in any civilized system of jurisprudence. It is a concept descriptive of human conduct.”
14. In United India Insurance Company Ltd. v. Rajendra Singh
& Ors., AIR 2000 SC 1165, this Court observed that “Fraud and
justice never dwell together” (fraus et jus nunquam cohabitant) and it
is a pristine maxim which has not lost temper over all these centuries.
A similar view has been reiterated by this Court in M.P. Mittal v.
State of Haryana & Ors., AIR 1984 SC 1888.
15. In Ram Chandra Singh v. Savitri Devi & Ors., AIR 2004 SC
4096, this Court held that “misrepresentation itself amounts to fraud”,
and further held “fraudulent misrepresentation is called deceit and
consists in leading a man into damage by wilfully or recklessly
causing him to believe and act on falsehood. It is a fraud in law if a
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party makes representations which he knows to be false, and injury
ensues therefrom although the motive from which the representations
proceeded may not have been bad.” The said judgment was re-
considered and approved by this Court in Vice-Chairman, Kendriya
Vidyalaya Sangathan & Anr. v. Girdharilal Yadav, (2004) 6 SCC
325).
16. The ratio laid down by this Court in various cases is that
dishonesty should not be permitted to bear the fruit and benefit those
persons who have frauded or misrepresented themselves. In such
circumstances the Court should not perpetuate the fraud by
entertaining petitions on their behalf. In Union of India & Ors. v. M.
Bhaskaran, AIR 1996 SC 686, this Court, after placing reliance upon
and approving its earlier judgment in District Collector &
Chairman, Vizianagaram Social Welfare Residential School
Society v. M. Tripura Sundari Devi, (1990) 3 SCC 655, observed as
under:–
“If by committing fraud any employment is obtained, the same cannot be permitted to be countenanced by a Court of Law as the employment secured by fraud renders it voidable at the option of the employer.”
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17. In Delhi Administration through its Chief Secretary & Ors.
v. Sushil Kumar, (1996) 11 SCC 605, this Court examined the
similar case where the appointment was refused on the post of Police
Constable and the Court observed as under:
“It is seen that verification of the character and antecedents is one of the important criteria to test whether the selected candidate is suitable to a post under the State. Though he was found physically fit, passed the written test and interview and was provisionally selected, on account of his antecedent record, the appointing authority found it not desirable to appoint a person of such record as a Constable to the disciplined force. The view taken by the appointing authority in the background of the case cannot be said to be unwarranted. The Tribunal, therefore, was wholly unjustified in giving the direction for reconsideration of his case. Though he was discharged or acquitted of the criminal offence, the same has nothing to do with the question. What would be relevant is the conduct or character of the candidate to be appointed to a service and not the actual result thereof. If the actual result happened to be in a particular way, the law will take care of the consequence. The consideration relevant to the case is of the antecedents of the candidate. Appointing authority, therefore, has rightly focussed this aspect and found it not desirable to appoint him to the service.”
(Emphasis added)
18. In Kendriya Vidyalaya Sangathan v. Ram Ratan Yadav,
AIR 2003 SC 1709; and A.P. Public Service Commission v. Koneti
Venkateswarulu, AIR 2005 SC 4292, this Court examined a similar
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case, wherein, employment had been obtained by suppressing a
material fact at the time of appointment. The Court rejected the plea
taken by the employee that the Form was printed in English and he
did not know the language, and therefore, could not understand what
information was sought. This Court held that as he did not furnish the
information correctly at the time of filling up the Form, the
subsequent withdrawal of the criminal case registered against him or
the nature of offences were immaterial. “The requirement of filling
column Nos. 12 and 13 of the Attestation Form” was for the purpose
of verification of the character and antecedents of the employee as on
the date of filling in the Attestation Form. Suppression of material
information and making a false statement has a clear bearing on the
character and antecedent of the employee in relation to his
continuation in service.
19. In State of Haryana & Ors. v. Dinesh Kumar, AIR 2008 SC
1083, this Court held that there has to be a deliberate and wilful
misrepresentation and in case the applicant was not aware of his
involvement in any criminal case or pendency of any criminal
prosecution against him, the situation would be different.
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20. In Secretary, Department of Home, A.P. & Ors., v. B.
Chinnam Naidu, (2005) 2 SCC 746, this Court held that facts are to
be examined in each individual case and the candidate is not supposed
to furnish information which is not specifically required in a case
where information sought dealt with prior convictions by a criminal
Court. The candidate answered it in the negative, the court held that it
would not amount to misrepresentation merely because on that date a
criminal case was pending against him. The question specifically
required information only about prior convictions.
21. In R. Radhakrishnan v. Director General of Police & Ors.,
AIR 2008 SC 578, this Court held that furnishing wrong information
by the candidate while seeking appointment makes him unsuitable for
appointment and liable for removal/termination if he furnished wrong
information when the said information is specifically sought by the
appointing authority.
22. In the instant case, the High Court has placed reliance on the
Govt. Order dated April 28, 1958 relating to verification of the
character of a Government servant, upon first appointment, wherein
the individual is required to furnish information about criminal
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antecedents of the new appointees and if the incumbent is found to
have made a false statement in this regard, he is liable to be
discharged forthwith without prejudice to any other action as may be
considered necessary by the competent authority.
The purpose of seeking such information is not to find out the
nature or gravity of the offence or the ultimate result of a criminal
case, rather such information is sought with a view to judge the
character and antecedents of the job seeker or suitability to continue in
service. Withholding such material information or making false
representation itself amounts to moral turpitude and is a separate and
distinct matter altogether than what is involved in the criminal case.
23. More so, if the initial action is not in consonance with law, the
subsequent conduct of a party cannot sanctify the same. “Subla
Fundamento cedit opus”- a foundation being removed, the
superstructure falls. A person having done wrong cannot take
advantage of his own wrong and plead bar of any law to frustrate the
lawful trial by a competent Court. In such a case the legal maxim
Nullus Commodum Capere Potest De Injuria Sua Propria applies.
The persons violating the law cannot be permitted to urge that their
offence cannot be subjected to inquiry, trial or investigation. (Vide:
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Union of India v. Maj. Gen. Madan Lal Yadav, AIR 1996 SC 1340;
and Lily Thomas v. Union of India & Ors., AIR 2000 SC 1650).
Nor can a person claim any right arising out of his own wrong
doing. (Juri Ex Injuria Non Oritur).
24. The courts below have recorded a finding of fact that the
appellant suppressed material information sought by the employer as
to whether he had ever been involved in a criminal case. Suppression
of material information sought by the employer or furnishing false
information itself amounts to moral turpitude and is separate and
distinct from the involvement in a criminal case.
In view of the above, the appeal is devoid of any merit and is
accordingly dismissed.
…….…………………………………….J. (DR. B.S. CHAUHAN)
….……………………………………….J. (S.A. BOBDE)
New Delhi; July 29, 2013
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