BAPPA BARAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) These civil appeals are against the common judgment of the Division Bench of Allahabad High Court dtd. 22/9/2021 upholding certain decisions of the Single Judge, again dismissing the writ petitions filed by the appellants against the order of discharge from service for non-disclosure of criminal antecedents at the recruitment process to the post of constables in Railway Protection Force [ "RPF "] and Railway Protection Special Force [ "RPSF "].[ Special Appeal Nos. 153 of 2019, 259 of 2019, 256 of 2019, 262 of 2019, 260 of 2019, 261 of 2019, 251 of 2019, 250 of 2019, 249 of 2019, 255 of 2019, 254 of 2019, 253 of 2019, 252 of 2019, 199 of 2019, 271 of 2019, 265 of 2019 and 440 of 2019 in the High Court of Allahabad.]

(3.) The Chief Security Commissioner, RPF issued an Employment Notice on 23/2/2011 for filling up vacancies in the post of constables in RPF and RPSF. The appellants appeared and qualified in the written examination dtd. 16/6/2013 and also cleared the physical and efficiency test, resulting in their names being published in the select list dtd. 17/9/2014. The appellants were called for document verification and medical examination between May to June of 2014.