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Bhupendra Singh Son Of Late Teza Singh ... vs The Union Of India Through Its Director
2025 Latest Caselaw 7206 Jhar

Citation : 2025 Latest Caselaw 7206 Jhar
Judgement Date : 27 November, 2025

Jharkhand High Court

Bhupendra Singh Son Of Late Teza Singh ... vs The Union Of India Through Its Director on 27 November, 2025

Author: Deepak Roshan
Bench: Deepak Roshan
                                                       2025:JHHC:35387


   IN THE HIGH COURT OF JHARKHAND AT RANCHI
             W.P. (S) No. 5915 of 2018
                             ---------

Bhupendra Singh Son of Late Teza Singh aged about 38 years Address G.M. 51/B G.M. Colony, Govindpur, P.O. & P.S. Bokaro, District-Bokaro, Jharkhand. ....Petitioner

Versus

1. The Union of India through its Director, Human Resource Department (HRD) office of Executive Director (H.R.), D.V.C. Towers, V.I.P. Road Kolkata-54, P.O. & P.S. Kolkata, District-Kolkata, West Bengal.

2. The Principal Chief Engineer & In-Charge office of the Executive Director (HR), D.V.C. Towers, V.I.P. Road Kolkata 54 P.O. & P.S. Kolkata, District-Kolkata, West Bengal.

3. The Senior Additional Chief Accountant Officer, BTPS, DVC Bokaro, P.O. & P.S. Bokaro, District-Bokaro, Jharkhand.

4. The Chief Engineer & Project Head D.V.C., BTPS, Bokaro, P.O. & P.S. Bokaro, District-Bokaro, Jharkhand.

5. Dy. General Manager (Finance) DVC, BTPS Bokaro, P.O. & P.S. District-Bokaro, Jharkhand.

6. Senior Personal Manager DVC, BTPS Thermal Bokaro, P.O. & P.S.-Bokaro, District-Bokaro, Jharkhand.

....Respondent

---------

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

For the Petitioner : M/s. Rupesh Singh, Amrendra Pradhan, Advocates For the Resp.-DVC : Mr. R.N.Sahay, Sr. Advocate Mr. Srijit Choudhary, Advocate Mr. Aayush Ojha, Advocate Mr. Tanya Rai, Advocate

---------

C.A.V. ON: 16.10.2025 PRONOUNCED ON: 27/11/2025

1. Heard the learned counsel for the parties.

2. The instant writ application has been preferred by the

2025:JHHC:35387

petitioner for the following reliefs;

(A) For direction commanding upon the respondents to issue the appointment offer letter to the petitioner for post of Executive (Finance) M-I in DVC, BTPS Bokaro, because the petitioner has already been declared successful candidate in personal interview as per notification/ advertisement no PLR-ADVT/2016-2017/06, published on dated 9th January 2017, by Department and the name of petitioner serial has been prepared in merit list as no-2, bearing appl. No-96051, but the petitioner has not been considered for said post which is arbitrary, malafide and against the provision of law; whereby and where under the petitioner has been performing well his service for post of Junior Clerk - Cum Typist DVC, Bokaro since year of 2005, in same department, during his service period the opportunity of vacancy available for departmental candidates offered by the department for post of Executive (Finance) M-I, even junior of petitioner has been made promotion in place of the petitioner.

B. For issuance of appropriate order to set-a-side the letter dated 04/09/2018, vide letter no. PL-NT-7/31501609, issued by the Deputy Director-HR-(N.T.) in concerned department without any basis by mentioning that there is no scope for issuance of appointment offer letter to the petitioner.

AND/OR

For further issuance of an appropriate writ (s)/Order(s)/direction(s) as Your Lordships may deem fit and proper in the facts and circumstances of this case for interest of justice.

3. Briefly stated, the petitioner was granted study leave to

complete his PG diploma. On 09.01.2007, the petitioner

completed his diploma. However, he resumed his duty on

13.07.2010 for which explanation was sought from him to

which the petitioner duly replied. Thereafter, a departmental

proceeding was initiated against the petitioner for which

memo of charge was issued on 21.06.2012. Thereafter on

03.01.2018, punishment of withholding next increment on

2025:JHHC:35387

cumulative basis was imposed on the petitioner which on

appeal was modified to withholding next increment on non-

cumulative basis.

Meanwhile on 09.01.2017, an advertisement for the post

of Executive Finance M-I was published for which the

petitioner applied and was declared successful. However, no

appointment offer letter has been issued to the petitioner on

the ground that the petitioner concealed the fact of pendency

of departmental proceeding against him while applying for the

post of executive finance. Being aggrieved, the petitioner has

preferred the present writ application.

4. Learned Counsel for the petitioner has submitted that

there was no suppression of fact on part of the petitioner and

the respondents by not considering the candidature of the

petitioner are acting contrary to the law. He had also argued

that in the light of memorandum no. 1067, departmental

enquiries should be completed within 6 months from the date

of appointment of enquiry officer but even then, the charge

memorandum which was served on 21.06.2012 could not be

completed within the set time limit.

5. It has been further submitted that the qualification and

eligibility of the petitioner for the post of Executive Finance is

not disputed by the respondent authorities and the only

2025:JHHC:35387

ground for rejection of candidature is concealment of the fact

that departmental proceeding was pending against the

petitioner which is baseless as in the application form details

of criminal/civil/vigilance case was required to be filled up

and not that of departmental proceeding.

6. Per Contra, Ld. Sr. Counsel for the respondent

authorities contended that when the petitioner applied for the

post of Executive Finance, he suppressed the fact of pending

departmental proceeding against him; as such the claim

made by the petitioner is misconceived and wrong.

He had also submitted that when the petitioner was

declared successful and before issuance of appointment letter

during the vigilance clearance, it was found that a

disciplinary proceeding was pending against the petitioner as

such he could not be given the appointment letter.

7. Learned Counsel further brought the attention of this

Court towards clause no. 8 (ix) of the advertisement which

stipulates that the decision of the DVC in all matters relating

to eligibility, acceptance, penalty for false information, place

of posting to the selected candidate shall be final and binding

on the candidate and contended that the impugned order

requires no interference. He lastly submitted that the panel

2025:JHHC:35387

has already lapsed; as such, no relief can be granted to the

petitioner.

8. Having heard learned counsel for the parties and after

going through the documents annexed with the respective

affidavits it appears that the main grievance of the petitioner

is that even though he has been declared successful for the

post of Executive Finance, then also his candidature was not

considered.

It appears that the qualification and eligibility of the

petitioner for the aforementioned post is not disputed by the

respondent authorities. Learned Counsel for the respondent

authorities contended that since the petitioner concealed the

factum of pendency of departmental proceeding against him,

the impugned order is correct in law and needs no

interference.

9. This contention of Ld. Sr. Counsel for the respondents is

not acceptable to this Court as on perusal of the application

form of the petitioner against the post of Executive Finance, it

becomes crystal clear that there was no entry requiring

disclosure of pending departmental proceeding and entry no.

19 on which the respondent authorities are relying, required

details disclosing Criminal/Civil/Vigilance case which are

different from departmental proceeding.

2025:JHHC:35387

10. The very nature of criminal/civil/vigilance cases is very

different from departmental proceeding as criminal case is a

legal proceeding initiated by the government against an

individual or organization accused of a crime, civil case is

more of private in nature and vigilance case involves

allegations of corruption, moral turpitude, or other serious

misconduct with a potential for financial gain.

Further, the first two are judicial proceedings and the

third i.e. vigilance case is deemed to be judicial proceeding;

whereas departmental disciplinary proceedings are a formal,

internal process used by organizations to address employee

misconduct or poor performance by upholding rules and

standards through a structured series of actions and they are

quasi-judicial in nature.

Reliance in this regard may be placed upon judgment

rendered by Hon'ble Apex Court in the case of Nagar

Panchayat Umari v. Shyam Charan Chaturvedi1 wherein

it has been categorically held that it is trite law that the

departmental proceedings are quasi-judicial proceedings and

the enquiry officer functions in a quasi-judicial capacity.

11. Thus, it is the mistake on behalf of the respondent

authorities that neither did they provide any column/ entry

(2023) 18 SCC 311

2025:JHHC:35387

in the application form for the disclosure of any disciplinary

proceeding; nor did they provide any clarification that

entry/column no. 19 of the application form also required the

disclosure of departmental proceeding along with

Criminal/Civil/Vigilance case if any.

The respondent authorities should not have expected

from the petitioner to read between lines while applying for

the advertised post and to disclose the pending departmental

proceeding when only the details of Criminal/Civil/Vigilance

case was required.

12. Now coming to the second leg of the argument of the

Respondents that since the panel has already lapsed, as such

no relief can be granted to the petitioner; has no legs to stand

as by order dated 24.09.2024 this Court modified the order

dated 31.07.2024 to the extent that the respondents shall

proceed with the appointment in the light of Advertisement

No. PLR/Fin & MO/2024/07/04, however the respondents

were directed to reserve one post till the final disposal of this

writ application.

Thus, there is a vacancy and the petitioner is duly

qualified for the appointment for the advertised post.

2025:JHHC:35387

13. Having regard to the above discussion, the impugned

order dated 24/09/2018 vide letter no. PL-NT-7/31501609

issued by Deputy Director HR stating that there is no scope

of issuance appointment letter to the petitioner, is hereby,

quashed and set aside and the respondents are directed to

issue appointment offer letter to the petitioner for the post of

Executive Finance M-I in DVC, BTPS Bokaro forthwith.

14. Accordingly, the instant writ application stands allowed

and pending I.A., if any, is also closed.

(Deepak Roshan, J.) November 27, 2025 Amardeep/-

N.A.F.R.

Uploaded

27/11/2025

 
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