DAINY SINGH THAKUR, S/O. LATE RAJENDRA SINGH THAKUR, AGED ABOUT 26 YEARS, R/O. VILLAGE Vs. STATE OF CHHATTISGARH THROUGH ITS SECRETARY, URBAN ADMINISTRATION AND DEVELOPMENT DEPARTMENT, D.K.S. BHAWAN, RAIPUR (C.G.)

JUDGEMENT

(1.) Petitioner's father - Rajendra Singh Thakur died in harness on 18.04.2005. Petitioner's case for appointment on compassionate ground was considered and granted by respondents No. 2 and 3 on 02.01.2006 and the petitioner was appointed on the post of Peon for a period of two years on probation.

(2.) During the continuance of service, respondents No. 2 and 3 directed the petitioner to submit his attestation form along with affidavit, which the petitioner submitted on 11.09.2009 in which he has omitted to mention the registration of criminal cases against him and his subsequent acquittal.

(3.) On police verification, it was found that against the petitioner, Crime No. 167/2006 for offence punishable under Sections 294, 327, 506-B, 34 and 329 of the Penal Code was registered on 14.10.2006 in which he was acquitted by the Sessions Judge, Bilaspur on 25.07.2007; and also Crime No. 181/2003 for offence punishable under Sections 397, 392/34 of the IPC was registered against him on 28.08.2003 in which also the petitioner was acquitted on 26.02.2004 by the Third Additional Sessions Judge. Apart from that, registration of offence under Sections 151, 107, 116 and 110 of Penal Code has also been found against the petitioner.