MOHAMMED IMRAN vs. THE STATE OF MAHARASHTRA

1 NON­REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). 10571 OF 2018 (arising out of SLP(C) No.6599 of 2018) MOHAMMED IMRAN          ….APPELLANT(S) VERSUS STATE OF MAHARASHTRA AND OTHERS   ….RESPONDENT(S) JUDGMENT NAVIN SINHA, J. Leave granted. 2. The   appellant,   a   successful   aspirant   for   judicial   service,   is aggrieved by the order dated 04.06.2010 cancelling his selection for appointment due to the character verification report of the police, and the refusal of the High Court to interfere with the same. Signature Not Verified 3. Mr.   Huzefa   Ahmadi,   learned   senior   counsel   appearing   for   the Digitally signed by R NATARAJAN Date: 2018.10.12 17:44:45 IST Reason: appellant, submits that the denial of appointment on grounds of moral turpitude   is   wrong   and   unsustainable.     The   appellant   has   been 2 acquitted   of   the   charge   under   Sections   363,   366,   34,   I.P.C.   on 28.10.2004 much before he cleared the examination for appointment in the year 2009.  He had truthfully and honestly disclosed his prosecution and   acquittal   by   the   Sessions   Court,   Sangli.     According   to   the allegations, the appellant was in an auto­rickshaw along with another, following the auto­rickshaw in which the main accused was travelling with the girl.  The main accused has also been acquitted of the charge under Section 376.  In similar circumstances, another aspirant Sudhir Gulabrao Barde, who was prosecuted in Case No.3022 of 2007 under Sections 294, 504, 34, I.P.C. but acquitted on 24.11.2009, has been appointed.  The appellant has therefore been subjected to arbitrary and hostile discrimination.     Reliance   in   support  of   the   submissions  was placed on   Joginder Singh vs. Union Territory of Chandigarh and others,  2015 (2) SCC 377. 4. Learned counsel for the respondents submitted that the appellant being an aspirant for judicial service, the standards of behaviour and conduct, to consider suitability for appointment will have to be different from any other service.  He was involved in an act of moral turpitude in kidnapping   of   the   girl   in   question.     The   acquittal,   because   the 3 prosecutrix turned hostile, cannot come to the aid of the appellant.  The candidate referred to,  for contending hostile discrimination,  was not involved   in   an   act   of   moral   turpitude.     Mere   empanelment   for appointment creates no rights to seek mandamus for appointment.  The fact   that   he   may   have   disclosed   the   alleged   involvement   in   the attestation form, cannot be considered sufficient to ignore his conduct involving moral turpitude. 5. We have considered the submissions on behalf of the parties.  The only allegation against the appellant in Sessions Case No.173 of 2000 is that he along with another was travelling in an auto­rickshaw that was following the auto­rickshaw in which the prime accused Bilal, who was charged under Section 376, IPC, was travelling with the girl in question. All the accused were acquitted because the prosecutrix did not support the  allegations.     The   appellant   was   21   years   of   age   on  the   date of occurrence i.e. 25.05.2000.   6. Employment opportunities is a scarce commodity in our country. Every   advertisement   invites   a   large   number   of   aspirants   for   limited number of vacancies.  But that may not suffice to invoke sympathy for grant of relief where the credentials of the candidate may raise serious 4 questions regarding suitability, irrespective of eligibility.  Undoubtedly, judicial service is very different from other services and the yardstick of suitability that may apply to other services, may not be the same for a judicial   service.     But   there   cannot   be   any   mechanical   or   rhetorical incantation of moral turpitude, to deny appointment in judicial service simplicitor.  Much will depend on the facts of a case.  Every individual deserves   an   opportunity   to   improve,   learn   from   the   past   and   move ahead in life by self­improvement. To make past conduct, irrespective of all considerations, an albatross around the neck of the candidate, may not always constitute justice.   Much will, however depend on the fact situation of a case.  7. That the expression “moral turpitude” is not capable of precise definition was considered in  Pawan Kumar vs. State of Haryana and another , (1996) 4 SCC 17, opining: “12. “Moral turpitude” is an expression which is used in legal as also societal parlance to describe conduct which is  inherently  base,  vile, depraved  or  having any connection showing depravity….” 8. The appellant by dint of hard academic labour was successful at the competitive examination held on 16.08.2009 and after viva voce was 5 selected and recommended for appointment by the Maharashtra Public Service Commission on 14.10.2009.   In his attestation form, he had duly disclosed his prosecution and acquittal.   Mere disclosure in an appropriate   case   may   not   be   sufficient   to   hold   for   suitability   in employment.  Nonetheless the nature of allegations and the conduct in the facts of a case would certainly be a relevant factor.  While others so recommended came to be appointed, the selection of the appellant was annulled on 04.06.2010 in view of the character verification report of the police. 9. It is an undisputed fact that one Shri Sudhir Gulabrao Barde, who had   been   acquitted   on   24.11.2009   in   Case   No.3022   of   2007   under Sections 294, 504, 34, IPC, has been appointed.  We are not convinced, that in the facts and circumstances of the present case, the appellant could be discriminated and denied appointment arbitrarily when both   the   appointments   were in   judicial   service,   by   the   same   selection   procedure,   of   persons   who   faced   criminal   prosecutions   and   were acquitted.  The distinction sought to be drawn by the respondents, that the former was not involved in a case of moral turpitude does not leave us convinced. In  Joginder Singh  (supra), it was observed as follows: 6 “25. Further, apart from a small dent in the name of this criminal case in which he has been honourably acquitted,   there  is  no  other  material  on  record  to indicate that the antecedents or the conduct of the Appellant was not up to the mark to appoint him to the post….”  10. In the present proceedings, on 23.03.2018, this Court had called for   a   confidential   report   of   the   character   verification   as   also   the antecedents of the appellant as on this date.  The report received reveals that except for the criminal case under reference in which he has been acquitted, the appellant has a clean record and there is no adverse material against him to deny him the fruits of his academic labour in a competitive selection for the post of a judicial officer.  In our opinion, no reasonable person on the basis of the materials placed before us can come   to   the   conclusion   that   the   antecedents   and   character   of   the appellant are such that he is unfit to be appointed as a judicial officer. An alleged single misadventure or misdemeanour of the present nature, if   it   can   be   considered   to   be   so,   cannot   be   sufficient   to   deny appointment to the appellant when he has on all other aspects and parameters been found to be fit for appointment.  The Law is well settled in this regard in  Avtar Singh vs. Union of India and others , (2016) 8 7 SCC 471.   If empanelment creates no right to appointment, equally there can be no arbitrary denial of appointment after empanelment. 11. In the entirety of the facts and circumstances of the case, we are of the considered opinion that the consideration of the candidature of the appellant and its rejection are afflicted by a myopic vision, blurred by the spectacle of what has been described as moral turpitude, reflecting inadequate appreciation and application of facts also, as justice may demand. 12. We, therefore, consider the present a fit case to set aside the order dated 04.06.2010 and the impugned order dismissing the writ petition, and   direct   the   respondents   to   reconsider   the   candidature   of   the appellant.   Let such fresh consideration be done and an appropriate decision be taken in light of the present discussion, preferably within a maximum period of eight weeks from the date of receipt and production of the copy of the present order.    In order to avoid any future litigation on   seniority   or   otherwise,   we   make   it   clear   that   in   the   event   of appointment, the appellant shall not be entitled to any other reliefs. 8

... ..……………………….J.                  (Kurian Joseph) .…………………………...J.          (Sanjay Kishan Kaul)   ….………………………..J.    (Navin Sinha)   New Delhi, October 12, 2018.