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There Cannot Be Any Mechanical Denial Of Appointment In Judicial Service On The Ground Of Moral Turpitude: SC
In a striking departure from the past, a three-Judge Bench of the Supreme Court comprising of Justice Kurian Joseph, Justice Sanjay Kishan Kaul and Justice Navin Sinha in a landmark judgment titled Mohammed Imran v State of Maharashtra and others in Civil Appeal No(s). 10571 of 2018 (arising out of SLP(C) No. 6599 of 2018) delivered on October 12, 2018 has directed the state authorities to reconsider the candidature of a successful aspirant for judicial service, whose selection for appointment was cancelled on the ground of ‘moral turpitude’ and even high court had turned down his plea against cancellation. Now the state authorities have no option but to comply with this landmark judgment and reconsider the candidature of this successful aspirant for judicial service named Mohammad Imran! Very rightly so!
To begin with, para 2 of this landmark judgment discloses that, “The appellant, a successful aspirant for judicial service, is aggrieved by the order dated 04.06.2010 cancelling his selection for appointment due to the character verification report of the police, and the refusal of the High Court to interfere with the same.” The appellant felt aggrieved by the refusal of the High Court. So he approached the Supreme Court for relief.
To be sure, it is then pointed out in para 3 that, “Mr. Huzefa Ahmadi, learned senior counsel appearing for the appellant, submits that the denial of appointment on grounds of moral turpitude is wrong and unsustainable. The appellant has been acquitted of the charge under Sections 363, 366, 34, I.P.C. on 28.10.2004 much before he cleared the examination for appointment in the year 2009. He had truthfully and honestly disclosed his prosecution and acquittal by the Sessions Court, Sangli. According to the allegations, the appellant was in an auto-rickshaw along with another, following the auto-rickshaw in which the main accused was travelling with the girl. The main accused has also been acquitted of the charge under Section 376. In similar circumstances, another aspirant Sudhir Gulabrao Barde, who was prosecuted in Case No. 3022 of 2007 under Sections 294, 504, 34, I.P.C. but acquitted on 24.11.2009, has been appointed. The appellant has therefore been subjected to arbitrary and hostile discrimination. Reliance in support of the submissions was placed on Joginder Singh vs. Union Territory of Chandigarh and others, 2015 (2) SCC 377.”
Needless to say, para 4 then brings out that, “Learned counsel for the respondents submitted that the appellant being an aspirant for judicial service, the standards of behaviour and conduct, to consider suitability for appointment will have to be different from any other service. He was involved in an act of moral turpitude in kidnapping of the girl in question. The acquittal, because the prosecutrix turned hostile, cannot come to the aid of the appellant. The candidate referred to, for contending hostile discrimination, was not involved in an act of moral turpitude. Mere empanelment for appointment creates no rights to seek mandamus for appointment. The fact that he may have disclosed the alleged involvement in the attestation form, cannot be considered sufficient to ignore his conduct involving moral turpitude.”
Simply put, after listening to the submissions made, it is then observed in para 5 that, “We have considered the submissions on behalf of the parties. The only allegation against the appellant in Sessions Case No. 173 of 2000 is that he along with another was travelling in an auto-rickshaw that was following the auto-rickshaw in which the prime accused Bilal, who was charged under Section 376 IPC was travelling with the girl in question. All the accused were acquitted because the prosecutrix did not support the allegations. The appellant was 21 years of age on the date of occurrence i.e. 25.05.2000.”
It is of utmost significance to note that it is then noted in para 6 that, “Employment opportunities is a scarce commodity in our country. Every advertisement invites a large number of aspirants for limited number of vacancies. But that may not suffice to invoke sympathy for grant of relief where the credentials of the candidate may raise serious questions regarding suitability, irrespective of eligibility. Undoubtedly, judicial service is very different from other services and the yardstick of suitability that may apply to other services, may not be the same for a judicial service. But there cannot be any mechanical or rhetorical incantation of moral turpitude, to deny appointment in judicial service simplicitor. Much will depend on the facts of a case. Every individual deserves an opportunity to improve, learn from the past and move ahead in life by self-improvement. To make past conduct, irrespective of all considerations, an albatross around the neck of the candidate, may not always constitute justice. Much will, however depend on the fact situation of a case.” Very rightly said! There can be no denying or disputing it!
To put things in perspective, moral turpitude is then explained in para 7 of this landmark judgment saying “That the expression “moral turpitude” is not capable of precise definition was considered in Pawan Kumar vs. State of Haryana and other (1996) 4 SCC 17, opining:
“12. “Moral turpitude” is an expression which is used in legal as also societal parlance to describe conduct which is inherently base, vile, depraved or having any connection showing depravity……””
Going forward, it is then appreciated in para 8 noting that, “The appellant by dint of hard academic labour was successful at the competitive examination held on 16.08.2009 and after viva voce was selected and recommended for appointment by the Maharashtra Public Service Commission on 14.10.2009. In his attestation form, he had duly disclosed his prosecution and acquittal. Mere disclosure in an appropriate case may not be sufficient to hold for suitability in employment. Nonetheless the nature of allegations and the conduct in the facts of a case would certainly be a relevant factor. While others so recommended came to be appointed, the selection of the appellant was annulled on 04.06.2010 in view of the character verification report of the police.”
Truth be told, it is then acknowledged in para 9 that, “It is an undisputed fact that one Shri Sudhir Gulabrao Barde, who had been acquitted on 24.11.2009 in Case No. 3022 of 2007 under Sections 294, 504, 34, IPC, has been appointed. We are not convinced, that in the facts and circumstances of the present case, the appellant could be discriminated and denied appointment arbitrarily when both the appointments were in judicial service, by the same selection procedure, of persons who faced criminal prosecutions and were acquitted. The distinction sought to be drawn by the respondents, that the former was not involved in a case of moral turpitude does not leave us convinced. In Joginder Singh (supra), it was observed as follows:
“25. Further, apart from a small dent in the name of this criminal case in which he has been honourably acquitted, there is no other material on record to indicate that the antecedents or the conduct of the Appellant was not up to the mark to appoint him to the post….””
As it turned out, it is then noted in para 10 that, “In the present proceedings, on 23.03.2018, this Court had called for a confidential report of the character verification as also the antecedents of the appellant as on this date. The report received reveals that except for the criminal case under reference in which he has been acquitted, the appellant has a clean record and there is no adverse material against him to deny him the fruits of his academic labour in a competitive selection for the post of a judicial officer. In our opinion, no reasonable person on the basis of the materials placed before us can come to the conclusion that the antecedents and character of the appellant are such that he is unfit to be appointed as a judicial officer. An alleged single misadventure or misdemeanor of the present nature, if it can be considered to be so, cannot be sufficient to deny appointment to the appellant when he has on all other aspects and parameters been found to be fit for appointment. The Law is well settled in this regard in Avtar Singh vs. Union of India and others, (2016) 8 SCC 471. If empanelment creates no right to appointment, equally there can be no arbitrary denial of appointment after empanelment.”
Finally and most importantly, let us now discuss the concluding paras. It is held in para 11 that, “In the entirety of the facts and circumstances of the case, we are of the considered opinion that the consideration of the candidature of the appellant and its rejection are afflicted by a myopic vision, blurred by the spectacle of what has been described as moral turpitude, reflecting inadequate appreciation and application of facts also, as justice may demand.” It is then held in para 12 that, “We, therefore, consider the present a fit case to set aside the order dated 04.06.2010 and the impugned order dismissing the writ petition, and direct the respondents to reconsider the candidature of the appellant. Let such fresh consideration be done and an appropriate decision be taken in light of the present discussion, preferably within a maximum period of eight weeks from the date of receipt and production of the copy of the present order. In order to avoid any future litigation on seniority or otherwise, we make it clear that in the event of appointment, the appellant shall not be entitled to any other reliefs.” Finally, it is held in para 13 that, “The appeal is allowed as above.”
All said and done, it is a landmark judgment which makes it abundantly clear that there cannot be any mechanical denial of appointment in the judicial service on the ground of moral turpitude. It is certainly a big victory for Mohammad Imran who was a successful aspirant for judicial service but whose candidature was cancelled on the specious ground of ‘moral turpitude’! This landmark ruling made it crystal clear that past conduct cannot be allowed to hang like an albatross around the neck of a candidate! Very rightly so! It is certainly a very progressive and landmark judgment which believes in Justice Krishna Iyer’s concept of Operation Valmiki which enunciates clearly and categorically that, “Every saint has a past and every criminal has a future”! This landmark judgment certainly took into account all other factors like the appointment of another candidate who was acquitted in a criminal case and his not figuring in any other criminal case!
