MUKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the petitioner.

(2.) In spite of service of notice, there is no return. On the facts alleged, we are of the view that the stand taken by the petitioner that he was not aware of the pendency of the criminal case when he filled up the attestation form, is perhaps correct. In the absence of any counter- affidavit challenging that position, the contention of the petitioner is accepted. The writ petition is allowed and the termination order is quashed. The petitioner is entitled to restoration of service with all attendant benefits. No costs.