STATE OF M.P. vs. PARVEZ KHAN

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10613 OF 2014 (ARISING OUT OF SLP (C) NO.36237 of 2012) STATE OF M.P. & ORS. …APPELLANTS VERSUS PARVEZ KHAN …RESPONDENT J U D G M E N T ADARSH KUMAR GOEL, J. JUDGMENT 1. Leave granted. 2. This appeal has been preferred against the Judgment th and Order dated 20 March, 2012 of the High Court of Madhya Pradesh at Jabalpur in Writ Appeal No.262 of 2010. 3. The question raised for our consideration is whether the refusal by the competent authority to give compassionate appointment in police service on the ground of criminal Page 1 Civil Appeal No. of 2014 @ SLP (C) No.36237 of 2012 antecedents of a candidate who is acquitted for want of evidence or who is discharged from the criminal case on account of compounding can be justified.

st He died in harness on 21 June, 2005. His son, the respondent Parvez Khan, applied for compassionate appointment. The competent authority sent his record for police verification. It was found that he was involved in two criminal cases. In one case, he was prosecuted for offences under Sections 323, 324, 325, 294 and 506-B/34 of the Indian Penal Code and in the other under Sections 452, 394 and 395 of the Indian Penal Code. The Superintendent of Police held that he was not eligible for appointment in Government service and closed his case. 5. The respondent challenged the said order by way of Writ JUDGMENT Petition No.15052 of 2008 on the ground that in the first case he st was acquitted on 31 January, 2007 and in the second he was discharged on account of compounding of offence. 6. Learned Single Judge did not find any merit in his contention in the writ petition and dismissed the petition. On appeal, the Division Bench took a different view. It was held that the object of verification was to verify suitability of a candidate

Page 2 Civil Appeal No. of 2014 @ SLP (C) No.36237 of 2012 for employment. Since the respondent was acquitted in both the criminal cases he could not be considered unsuitable. No reason had been given as to why after acquittal in the criminal

Accordingly, the Division Bench directed consideration of case of the respondent afresh in the light of observations in the order within three months. Aggrieved thereby, the appellant-State has preferred this appeal. 7. We have heard learned counsel for the parties. 8. Learned counsel for the State submitted that since on police verification, it was found that the respondent was involved in criminal cases involving moral turpitude, he could not be given appointment. Mere acquittal for want of evidence or discharge on account of compromise could not be taken to be conclusive JUDGMENT for suitability of a candidate. The result of criminal proceedings was not conclusive of suitability of a candidate for recruitment to police service. 9. It is submitted that in a criminal case, a person cannot be punished in absence of proof beyond reasonable doubt but the standard of proof required for consideration of suitability or otherwise of a candidate was not the same. Discharge on

Page 3 Civil Appeal No. of 2014 @ SLP (C) No.36237 of 2012 account of compounding of the offence by the victim depended upon the attitude of the parties. The victim may be prepared to settle the matter for any consideration other than innocence of

an accused. Entering into police service required a candidate to be of character, integrity and clean antecedents. If a person is acquitted or discharged, it cannot always be inferred that he was falsely involved and he had no criminal antecedents. All that may be inferred is that he has not been proved to be guilty. Reliance has been placed on the decision of this Court in 1 . Commissioner of Police vs. Mehar Singh 10. Learned counsel for the respondent supported the impugned order and submitted that some other similarly placed candidates had been given compassionate appointment. Two JUDGMENT such instances have been pointed out by the respondent in the counter affidavit. He has also submitted that the State of th Madhya Pradesh has issued Guidelines dated 5 June, 2003 for character verification of candidates for recruitment to Government service and such guidelines do no justify rejection of candidature of the respondent. One of the instances given is of Dilip Kumar Samadhiya son of Shri Jagdish Prasad 1 2013 (7) SCC 685

Page 4 Civil Appeal No. of 2014 @ SLP (C) No.36237 of 2012 Samadhiya against whom three criminal cases were registered prior to the recruitment in Government service but he was acquitted either on account of compromise or on account of

Jitender Sharma was recruited to Police service though he was tried for a criminal case, but acquitted on account of compounding or on the basis of benefit of doubt. As per th Guidelines dated 5 June, 2003, an independent view can be taken only where candidate has concealed the information about pendency of trial and not where there is no such concealment, as in the present case. 11. After due consideration, we are of the view that the impugned order cannot be sustained. Refusal by the competent authority to recruit the respondent on the ground of criminal JUDGMENT antecedents is not liable to be interfered with. The applicable th Guidelines dated 5 June, 2003 inter alia provide : “On the basis of merits and demerits by the Hon’ble Court the acquitted candidate will be eligible for the Government Service.” The above guidelines show that acquittal is not conclusive. Even after acquittal, basis of order of the Court has to be gone into by the competent authority. Even after order based on

Page 5 Civil Appeal No. of 2014 @ SLP (C) No.36237 of 2012 compromise or lack of evidence may render a candidate ineligible. In the present case, the relevant part of the order of the Superintendent of Police is as follows:

Two separate crimes had been registered against the applicant, wherein in one case Section 394, 451, 365 of IPC are there and which come in the category of moral turpitude. In the judgment of the Court benefit of doubt has been given, therefore, as per the new guidelines of 2003 issued by the Government of Madhya Pradesh in respect of character verification the applicant Parvez Khan alias Sonu alias Raja has been found to be ineligible for Government service.” JUDGMENT 12. In Mehar Singh (supra) , the question considered by this Court was as follows : “18. The question before this Court is whether the candidature of the respondents who had made a clean breast of their involvement in a criminal case by mentioning this fact in their application/attestation form while applying for a post of Constable in Delhi Police, who were

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“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. JUDGMENT 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

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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. JUDGMENT

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27. Against the above background, we shall now examine what is the nature of acquittal of the respondents. As per the complaint lodged by Ramji Lal, respondent Mehar Singh and others armed with iron chains, lathis, danda, stones, etc. stopped a bus, rebuked the conductor of the bus as to how he dared to take the fare from one of their associates. Those who intervened were beaten up. They received injuries. The miscreants broke the side windowpanes of the bus by throwing stones. The complainant was also injured. This incident is undoubtedly an incident affecting public order. The assault on the conductor was preplanned and premeditated. The FIR was registered under Sections 143, 341, 323 and 427 IPC. The order dated 30-1-2009 passed by the Additional Chief Judicial Magistrate, Khetri shows that so far as offences under Sections 323, 341 and 427 IPC are concerned, the accused entered into a compromise with the complainant. Hence, the learned Magistrate acquitted respondent Mehar Singh and others of the said offences. The order further indicates that so far as offence of rioting i.e. offence under Section 147 IPC is concerned, three main witnesses turned hostile. The learned Magistrate, therefore, acquitted all the accused of the said offence. This acquittal can never be described as an acquittal on merits after a full-fledged trial. Respondent Mehar Singh cannot secure entry in JUDGMENT

Page 9 Civil Appeal No. of 2014 @ SLP (C) No.36237 of 2012 the police force by portraying this acquittal as an honourable acquittal. Pertinently, there is no discussion on merits of the case in this order. Respondent Mehar Singh has not been exonerated after evaluation of the evidence.

29. In this connection, we may usefully refer to Sushil Kumar [1996(11) CC 605]. In that case, the respondent therein had appeared for recruitment as a Constable in Delhi Police Services. He was selected provisionally, but, his selection was subject to verification of character and antecedents by the local police. On verification, it was found that his antecedents were such that his appointment to the post of Constable was not found desirable. Accordingly, his name was rejected. He approached the Tribunal. The Tribunal allowed the application on the ground that since the respondent had been discharged and/or acquitted of the offence punishable under Section 304, Section 324 read with Section 34 and Section 324 IPC, he cannot be denied the right of appointment to the post under the State. This Court disapproved of the Tribunal’s view. It was observed that verification of the character and antecedents is one of the important criteria to test whether the selected candidate is suitable for the post under the State. This Court observed that though the candidate JUDGMENT

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30. It was argued that Sushil Kumar must be distinguished from the facts of the instant case because the respondent therein had concealed the fact that a criminal case was registered against him, whereas, in the instant case there is no concealment. It is not possible for us to accept this submission. The aspect of concealment was not considered in Sushil Kumar at all. This Court only concentrated on the desirability to appoint a person, against whom a criminal case is pending, to a disciplined force. Sushil Kumar cannot be restricted to cases where there is concealment of the fact by a candidate that a criminal case was registered against him. When the point of concealment or otherwise and its effect was not argued before this Court, it cannot be said that in Sushil Kumar this Court wanted to restrict its observations to the cases where there is concealment of facts. JUDGMENT xxxxxxxxx 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 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

Page 11 Civil Appeal No. of 2014 @ SLP (C) No.36237 of 2012 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. xxxxxxxxxx 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.” JUDGMENT 13. From the above observations of this Court, it is clear that a candidate to be recruited to the police service must be worthy of

Page 12 Civil Appeal No. of 2014 @ SLP (C) No.36237 of 2012 confidence and must be a person of utmost rectitude and must have impeccable character and integrity. A person having criminal antecedents will not fit in this category. Even if he is

completely exonerated. Persons who are likely to erode the credibility of the police ought not to enter the police force. No doubt the Screening Committee has not been constituted in the case considered by this Court, as rightly pointed out by learned counsel for the Respondent, in the present case, the Superintendent of Police has gone into the matter. The Superintendent of Police is the appointing authority. There is no allegation of mala fides against the person taking the said decision nor the decision is shown to be perverse or irrational. There is no material to show that the appellant was falsely JUDGMENT implicated. Basis of impugned judgment is acquittal for want of evidence or discharge based on compounding. 14. The plea of parity with two other persons who were recruited can also not help the respondent. This aspect of the matter was also gone into by this Court in Mehar Singh (supra) and it was held :

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JUDGMENT 15. Having given our thoughtful consideration, we are of the view that the Division Bench of the High Court was not justified in interfering with the order rejecting the claim of the respondent

Page 14 Civil Appeal No. of 2014 @ SLP (C) No.36237 of 2012 for recruitment to the police service by way of giving him compassionate appointment.

impugned order. There will be no order as to costs. …………………………………………J. (T.S. THAKUR) .…………………………………………J. (ADARSH KUMAR GOEL) NEW DELHI DECEMBER 1, 2014. JUDGMENT

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