BRIJENDRA SINGH Vs. STATE OF C G

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the petitioner would submit that pursuant to the selection process initiated by the respondent authorities, the petitioner participated and was appointed on the post of Constable (Cook), vide order dated 09-10-2009 (Annexure P-2). Pursuant to the said order, the petitioner joined on the said post on 16-11-2009. However, all of a sudden, the petitioner was terminated from the services by order dated 25-03-2011 (Annexure P-3) on the ground that on verification of the antecedents of the petitioner by the Police, it was revealed that FIR Nos. 54/01, 55/01, 56/01 & 57/01 under Section 379 of the IPC were registered against the petitioner. Though, the petitioner was acquitted from the said charge, however, he has not disclosed the said fact in the prescribed verification/antecedents form.

(3.) Against the said order, the petitioner preferred a representation/appeal before the Director General of Police. When no action has been taken on the said representation/appeal by the concerned authority, the petitioner approached this Court by filing W.P.(S) No.197/2013 & W.P.(S) No.4245/2013, in the meanwhile, by order dated 23-01-2014 (Annexure P-1), the Director General of Police affirmed the order of termination.