Mandeep vs Ministry Of Railways And Ors
2016 Latest Caselaw 1485 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+              W.P.(C) 784/2016 & CM No.6795/2016

                                                    Decided on : 24.02.2016

IN THE MATTER OF:
MANDEEP                                         ..... Petitioner
                         Through : Mr. Sachin Chauhan, Advocate

                         versus

MINISTRY OF RAILWAYS AND ORS                     ..... Respondents
                  Through : J.K. Singh, Advocate

CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SUNIL GAUR

HIMA KOHLI, J. (Oral)

1. The petitioner herein, who has sought recruitment in the

respondent/Railways as Constable (GD), is aggrieved by the orders dated

17.9.2015 and 9.10.2015, whereunder he has been discharged on account of

involvement in a criminal case pending before the District Magistrate, Jind,

Haryana.

2. Counsel for the petitioner submits that at the time of filling up the

Attestation Form (Annexure 5), the petitioner had not withheld any

information with regard to pendency of a criminal case against him, which is

apparent from a perusal of column 12 thereof, wherein he has admitted to

registration of FIR No.62 dated 25.4.2012 against him at PS Jind, Haryana.

He submits that in less than two months from the date of passing of the

impugned order dated 9.10.2015, vide judgment dated 1.12.2015 pronounced

by the Chief Judicial Magistrate in CIS No.39586/2013 entitled "State vs.

Mahender & Ors.," the petitioner, who was arrayed as accused No.3, was

acquitted along with all the other accused. Immediately on receiving a copy

of the aforesaid judgment, the petitioner had addressed a representation dated

NIL to the respondent (Annexure P-3) requesting that the discharge order be

set aside in view of his acquittal. The grievance of the petitioner is that the

respondents have failed to reply to the said representation till date.

3. When the case was listed for admission on 3.2.2016, learned counsel

for the petitioner was directed to file an affidavit clarifying inter alia if the

judgment dated 1.12.2015 passed by the Chief Judicial Magistrate, Jind,

Haryana has attained finality or whether any appeal has been filed and/or

pending consideration before the Appellate Court. Pursuant to the said

order, the petitioner has filed an affidavit dated 8.2.2016 enclosed with CM

No.6795/2016 stating inter alia that till the date of filing of the said affidavit,

no appeal had been filed against the judgment dated 1.12.2015.

4. A copy of the aforesaid affidavit has been furnished to the counsel for

the respondents, who states, on instructions, that in view of the fact that the

representation of the petitioner is pending at the end of the respondents, they

may be permitted to consider the same in the light of the subsequent

development and the affidavit filed by the petitioner and thereafter, pass a

speaking order within four weeks from today.

5. Accordingly, the present petition is disposed of with directions to the

respondents to consider the petitioner's representation (Annexure P-3) in the

light of the judgment dated 1.12.2015 pronounced by the Chief Judicial

Magistrate, Jind, Haryana and the affidavit dated 8.2.2016 filed by the

petitioner and pass a speaking order in accordance with law, under written

intimation to him within a period of four weeks from today. If the

respondents accept the petitoner's representation, then he shall be reinducted

with continuity in service and all other benefits as may have accrued to him,

had the impugned order not been passed.

6. Needless to state that if the petitioner is aggrieved by the decision that

may be taken by the respondents, he shall be entitled to seek his remedies in

accordance with law.

7. The petition is disposed of, along with the pending application.

(HIMA KOHLI) JUDGE

(SUNIL GAUR) JUDGE FEBRUARY 24, 2016 sk/ap