SATYAVAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was selected as a Driver on the basis of interview and driving test, held on 13th December, 1988 and he joined as such on 30th December, 1988. However, on the basis of verification of the petitioner's antecedents, it was revealed that the petitioner was convicted under Sections 279/336, Indian Penal Code and his services were terminated with effect from 16th May, 1989.

(2.) AGGRIEVED by the order of his termination dated 16th May, 1989, Annexure P-5, the petitioner filed the present writ petition, impugning the order on the ground that the alleged offence committed by the petitioner did not constitute moral turpitude. The petitioner relied on the Government letter, dated 2nd February, 1973, Annexure P-7, issued by the Chief Secretary to Government, Haryana, to all heads of Departments, is which offence allegedly committed by the petitioner does not fall in the list of offences which constitute moral turpitude.

(3.) THE plea of the State is that the appointment of the petitioner was subject to verification of character/antecedents, and on verification of the same, it was found that he was convicted of offence under Sections 279/336, Indian Penal Code, as such his services were terminated.