Secy. Deptt.
of Home Secy. A.P. & Ors Vs. B. Chinnam Naidu [2005] Insc 90 (9 February 2005)
Arijit
Pasayat & S.H. Kapadia
(Arising
out of S.L.P. (C) No. 2269 of 2004 ARIJIT PASAYAT, J.
Leave
granted.
Challenge
in this appeal is to legality of the judgment of a Division Bench of the Andhra
Pradesh High Court setting aside the order passed by the Andhra Pradesh
Administrative Tribunal (in short the 'Tribunal') and holding that authorities
were not justified in denying appointment to the respondent.
A brief
reference to the factual aspects would suffice:
The
respondent appeared for the recruitment test conducted for the selection of
Stipendiary Cadet Trainee Police Constable (Civil) in Visakhapatnam. He was successful in the test and
thereafter he was subjected to medical test. After the two tests were over, he
was required to undergo training. But he was not sent for training on the
ground that the Superintendent of Police, Visakhapatnam by order dated 5.5.2003 had directed that he was not to be
sent for training.
Questioning
legality of such order, the respondent filed an Original Application before the
Tribunal. The Tribunal noted that the examination for selection was conducted
on 16.3.2003. Subsequently, he underwent the physical test and was successful.
By order dated 28.4.2003 the Superintendent of Police, Visakhapatnam informed the respondent about his
selection and directed him to report at the District Police Office at Visakhapatnam for further medical test. He was
also directed to carry with him uniforms and other items necessary for training
which was organized at Central Police Lines, Amberpet.
Though,
the respondent was subjected to medical examination he was not allowed to join
the training programme. He was informed that since he had been arrested in
crime No. 28/2000 on the file of Police Station, Kukatpally, registered under
various provisions of the Indian Penal Code, 1860 (in short the 'IPC') and
Andhra Pradesh Public Examination Prevention of Malpractice and Unfair Means
Act, 1997 he was not eligible to be appointed. Before the Tribunal the
respondent took the stand that since he had not been charged and had not been
convicted and since he had no connection with the crime, the order of the
Superintendent of Police was not tenable. His further stand was that the case
was registered in respect of the earlier recruitment test in the year 2000 and
there was no reason to debar him since there was no conviction, and, therefore,
the action of the authority is not proper.
The
present appellants filed counter-affidavit stating that before final
verification the respondent was permitted to appear in the examination and the
tests. Subsequently, it was noticed that the respondent herein was arrested on
16.1.2000 and was sent to judicial custody in the case referred to above. That
case was under investigation and Forensic Science Laboratory report was
awaited. The applicant while submitting Attestation Form after completion of
written examination did not mention about his arrest and the pending case which
he was required to do. Since he had suppressed the truth in terms of the
instructions laid down in Declaration at Cl. No. 3, the respondent had incurred
disqualification and he was not a fit person for employment under the
Government. The Tribunal noted that against Col.
No. 12 of the Attestation Form, the respondent had not mentioned about the
pending case and had not even indicated about his arrest. This amounted to
suppression of truth in the Attestation Form and Declaration at column No.3.
Therefore, in terms of the instructions he had incurred disqualification and
was unfit for employment under the Government. The Tribunal held that the
respondent was not a person of good conduct and character since he had
suppressed material information while filling up the Attestation Form. He did
not deserve any relief.
Accordingly
the Original Application was dismissed.
The
matter was challenged before the Andhra Pradesh High Court and by the impugned
judgment it was held that there was no requirement under Column No. 12 to
mention about any pending case or arrest and, therefore, the action of the
authorities, in not permitting the respondent to join the training, cannot be
sustained.
In
support of the appeal the learned counsel appearing on behalf of the appellants
submitted that the Tribunal had correctly held that the respondent was guilty
of suppression of material facts and taking into consideration the conduct and
character the Tribunal had rightly held that he was not entitled to any relief,
and High Court should not have interfered with the order. Reference was made to
some cases where this Court has held that giving of incorrect reply and
suppressing material facts while filling up the Application Form or Attestation
Form or Declaration disentitles the candidate for any relief.
Particular
reference was made to the case of Kendriya Vidyalaya In response, the learned
counsel for the respondent submitted that there was no requirement to mention
about the arrest or the pending case, therefore, High Court's order is
perfectly justified.
In Kendriya
Vidyalaya Sangathan's case (supra) the factual position can be ascertained from
paragraphs 8 and 9 which read as follows:
"8.-
The Attestation Form dated 26.6.1998 duly filled in by the respondent and
attestation show that the respondent has taken BA degree from St. Aloysius
College, JBP and Bed and Med degrees from R. Durgavati Vishwavidyalaya, JBP.
Columns 12 and 13 as filled up read thus:
"12.-
Have you ever been prosecuted/kept under detention or bound down/fined,
convicted by a court of law of any offence? - No." "13.- Is any case
pending against you in any court of law at the time of filling up this
Attestation Form?- No." "9.- The respondent has also certified the
information given in the said Attestation Form as under:
"I
certify that the foregoing information is correct and complete to the best of
my knowledge and belief. I am not aware of any circumstances which might impair
my fitness for employment under Government." As is noted in Kendriya Vidyalaya
Sangathan's case (supra) the object of requiring information in various columns
like Column No. 12 of the Attestation Form and declaration thereafter by the
candidate is to ascertain and verify the character and antecedents to judge his
suitability to enter into or continue in service. When a candidate suppresses
material information and/or gives false information he cannot claim any right
for appointment or continuance in service.
There
can be no dispute to this position in law. But on the facts of the case it
cannot be said that the respondent had made false declaration or had suppressed
material information.
In
order to appreciate the rival submissions it is necessary to take note of
Column No. 12 of the Attestation Form and Column No.3 of the declaration. The
relevant portions are quoted below:
"Column
No.12- Have you ever been convicted by a court of law or detained under any
State/Central preventive detention laws for any offence whether such conviction
sustained in court of appeal or set aside by the appellate court if appealed
against." "Column No.3- I am fully aware that furnishing of false
information or suppression of any actual information in the Attestation Form
would be a disqualification and is likely to render me unfit for employment
under the Government." A bare perusal of the extracted portions show that
the candidate is required to indicate as to whether he has ever been convicted
by a court of law or detained under any State/Central preventive detention laws
for any offences whether such conviction is sustained or set aside by the
appellate court, if appealed against. The candidate is not required to indicate
as to whether he had been arrested in any case or as to whether any case was
pending. Conviction by a court or detention under any State/Central Preventive
Detention Laws is different from arrest in any case or pendency of a case. By
answering that the respondent had not been convicted or detained under
Preventive Detention Laws it cannot be said that he had suppressed any material
fact or had furnished any false information or suppressed any information in
the Attestation Form to incur disqualification. The State Government and the
Tribunal appeared to have proceeded on the basis that the respondent ought to
have indicated the fact of arrest or pendency of the case, though column No. 12
of the Attestation Form did not require such information being furnished. The
learned counsel for the appellants submitted that such a requirement has to be
read into an Attestation Form. We find no reason to accept such contention.
There was no specific requirement to mention as to whether any case is pending
or whether the applicant had been arrested. In view of the specific language so
far as Column No. 12 is concerned the respondent cannot be found guilty of any
suppression.
In Kendriya
Vidyalaya Sangathan's case (supra), the position was the reverse. There the
candidate took the stand that as there was no conviction, his negative answers
to columns 12 to 13 were not wrong.
This
Court did not accept the stand that requirement was conviction and not
prosecution in view of the information required under columns 12 and 13 as
quoted above. The requirement was "prosecution" and not
"conviction". The logic has application here. The requirement in the
present case is "conviction" and not "prosecution".
The
question whether he was a desirable person to be appointed in Government
service was not the subject matter of adjudication and the Tribunal was not
justified in recording any finding in that regard.
Whether
a person is fit to be appointed or not is a matter within the special domain of
the Government. For denying somebody appointment after he is selected, though
he has no right to be appointed, has to be governed by some statutory
provisions. That was not the issue which was to be adjudicated in the present
case. The only issue related to suppression of facts or mis-declaration.
In
view of the aforesaid, we find no merit in this appeal which is accordingly
dismissed with no order as to costs.
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