PUSHPENDRA KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition directed against the order dated 23rd September, 2016 passed by the Deputy Inspector General, Rampur Range, Central Reserve Police Force ("CRPF"). By the said order, the Petitioner has been removed from service for suppression of his involvement in criminal proceedings as on the date of his submitting a verification form to the Respondents as part of his application for the post of Sub-Inspector ("SI").

(2.) The Petitioner has also challenged the orders dated 17th March, 2017, 9 th November, 2017 and 19th July, 2018 passed by the Inspector General, Lucknow, Special Director General and the Directorate General, CRPF respectively, affirming the order dated 23rd September, 2016 imposing the punishment of removal from service on the Petitioner.

(3.) The brief facts are that in August 2011, the Petitioner applied for the post of SI in the CRPF pursuant to a call for applications by the Union Public Service Commission. As part of the said application, the Petitioner was required to fill a CRP-25 verification form. The Petitioner states that while filling up the form in August, 2011, in response to the question of whether criminal proceedings were pending against him in any court of law, he answered in the negative. Subsequently, the Petitioner came to be inducted in the CRPF as an SI.