AIR 1970 SUPREME COURT 652 ::1970 LAB. I. C. 566

Supreme Court Of India

(From : Delhi)

Hon'ble Judge(s): J. C. Shah, J. M. Shelat, C. A. Vaidialingam, K. S. Hegde, A. N. Ray , JJJ

(A) All India Services (Discipline and Appeal) Rules (1955) , R.7— Civil Services - Investigation relating to a criminal charge against Government Servant - Suspension of Government Servant pending sanction for trial - Order of suspension indicating that Government applied its mind to allegations, enquiries and circumstances of case - No reference to Rule 7 (1) in the Order - Held, Order was made under Rule 7 (3) and did not infringe Rule 7. Judgment of High Court at Delhi, Affirmed. (Para 8 10) (B) Civil P.C. (5 of 1908) , O.19 R.1— Affidavits - Verification of - Necessity - Affidavits not properly verified cannot be admitted in evidence. The reasons for verification of affidavits are to enable to Court to find out which facts can be said to be proved on the affidavit evidence of rival parties. Allegations may be true to knowledge or allegations may be true to information received from persons or allegations may be based on records. The importance of verification is to test the genuineness and authenticity of allegations and also to make the deponent responsible for allegations. In essence verification is required to enable the Court to find out as to whether it will be safe to act on such affidavit evidence. In ....