ANIL BUNDEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed the instant petition claiming the reliefs as under:

(2.) The brief facts of the case is that petitioner was appointed on the post of Lab Cleaner after due process of written examination with the respondent No.3. The petitioner was appointed on probation for 2 years vide order dtd. 29/8/2009 (Annexure P/2). A character verification from police was made "2 by the respondent and it was found that a case under Sec. 379/34 of Indian Penal Code, 1860 was registered in the Gole Bazar Police Station and charge sheet was filed. The registration of the crime is admitted by the petitioner, however it is pleaded that the petitioner was acquitted in the Criminal Case No.309/2001 along with coaccused namely Firoz S/o Sharif by the Judicial Magistrate First Class, Raipur. Copy of register of criminal case is filed as (Annexure P/4). Vide impugned order dtd. 16/1/2012 the services of the petitioner was terminated after one month from the date of order (Annexure P/1). The petitioner submitted a representation against the impugned order narrating his grievances.

(3.) Return on behalf of the respondents have been filed and it is submitted that the Police verification was conducted and it was found that a criminal case was registered against the present petitioner. It was further pleaded that in the verification form and in column 12 the petitioner has tender wrong information and obtained the appointment by playing fraud. The petitioner has concealed the material fact that he was prosecuted under Sec. 379/34 of IPC. Therefore the petition may be dismissed.