MANGAL CHANDRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The short question involved in this appeal is whether the State was justified in terminating the services of the Petitioner/Appellant on the ground that the Petitioner/Appellant was guilty of withholding material information in his verification form for verifying his antecedents.

(2.) The admitted facts are that the Petitioner/Appellant was appointed as a Plumber on 13.6.2013 and joined as such on 17.6.2013 in Government Polytechnic, Korea. When he joined the service, he was required to submit a verification form. Column No.12 of the verification form, as translated into English, reads as follows:

(3.) A bare perusal of the above-quoted column/question makes it apparent that a Government servant is duty bound to inform his employer whether he has ever been arrested, ever been detained, ever been directed to submit a security bond, ever been sentenced to fine and/or whether he has ever been convicted etc. etc. In case, the employee answers 'Yes' to any of the questions, he is required to submit details regarding number of the case, the police station, the Court where the trial, if any, was conducted, the date of judgment and the nature of punishment awarded etc. etc.