VIKRAM SINGH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before this Court, aggrieved by the cancellation of candidature for selection for appointment as a constable under the respondent. It is on the ground that the appellant had suppressed some information regarding involvement in the criminal cases.

(3.) The law on the said issue has been laid down by this Court in Avtar Singh v. Union of India and Others, reported in 2016(3) S.C.T. 672 : 2016(5) Recent Apex Judgments (R.A.J.) 385 : (2016) 8 SCC 471, which reads as follows:-