SHIVAM KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This review petition is filed by the respondent of Special Leave Petition (Civil) No. 23148/2013 against an order dated 12.7.2013 by which the Bench comprising of Justice H.L. Dattu and Justice Dipak Misra, as Their Lordships then were, dismissed the said special leave petition filed by the State of Uttar Pradesh with directions.

(2.) Few facts need mention in brief infra to appreciate the controversy involved in the review petition.

(3.) By order dated 9.9.2011, the learned single judge of the Allahabad High Court cancelled the appointment of the review petitioner on the ground that the petitioner at the time of his recruitment/appointment, had submitted a false affidavit giving incorrect information with regard to coloumn provided for declaration in respect of criminal cases registered or pending against the prospective appointee. The learned single Judge found that the review petitioner had a criminal case pending against him i.e. Case Crime No. 379/2005 under Sections 147, 323, 353 and 332 of the Indian Penal Code registered at Police Station Maudarwaja, District Farrukhabad.