NEM SAI URRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) There are two batches of cases. One is non-disclosure of criminal antecedents prior to joining the service and other batch is where the offence has been committed after their joining in the service.

(3.) Indisputably, all the petitioners have been appointed as Home Guard/Nagar Sainik in the establishment of District Commandant, Home Guard, Surajpur. At the time of selection and joining the petitioners were required to fill up a verification form containing column 12 in the following manner:-