KARTAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Whether the petitioner, who succeeded in securing promotion to the post of Naib Tehsildar by manipulating the suppression of facts relating to the criminal case registered against him, can invoke the jurisdiction of this Court under Articles 226 of the Constitution of India for quashing his reversion to the post of Kanungo is the question which arises for determination in this petition.

(2.) For deciding the aforementioned question, we have taken the facts from the pleadings of the parties and the files produced by the learned Senior Deputy Advocate General.

(3.) The petitioner was appointed as Patwari in District Kurukshetra (old) on 13.9.1985. He was promoted as Kanungo on 12.10.1992. He was further promoted as Naib Tehsildar vide order dated 13.9.2000 (Annexure P-1) issued by Commissioner, Ambala Division, Ambala (respondent No. 2). After three years and about four months, respondent No. 2 reverted him to the post of Kanungo vide order dated 27.1.2004 (Annexure P-2) on the ground that at the time of promotion, he had manipulated the records and suppressed the information relating to F.I.R. No. 34 dated 27.2.1999 registered against him at Police Station, Guhla under Sections 167/218/466/471/120-B of the Indian Penal Code.