STATE BANK OF TRAVANCORE, HEAD OFFICE, PB NO. 34, POOJAPPURA, THIRUVANANTHAPURAM Vs. K.P. KIRAN KUMAR, S/O. K.P. PREMAN, 3/2627A, KALLUVACHAPURAYIL, PUTHIYAKADAVU P.O., NADAKKAVE, KOZHIKODE

JUDGEMENT

(1.) The judgment dated 8.12.2016 passed in W.P(C). No.38150 of 2016 is called in question in this appeal.

(2.) The respondent was appointed as a peon in the appellant bank. However, he was dismissed by Ext.P-5 order on the ground that at the time of applying for the post, he has suppressed the material particulars relating to his involvement in a criminal case.

(3.) Thus in effect, Ext.P-5 order of termination came to be issued against the respondent for concealment and for making false declaration at the time of obtaining appointment. The learned Single Judge, relying upon the judgment of the Apex Court in Avtar Singh Vs. Union of India (2016) 8 SCC 471, set aside Ext.P-5 order and directed the Bank to pass fresh orders after considering the dictum laid down by the Apex Court mentioned supra and after hearing the respondent.