VIRENDER PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed against the impugned Judgment dated 16.10.2000 passed by the Central Administrative Tribunal (Principal Bench) New Delhi in O. A No 1915/1998 whereby application filed by the petitioner herein was dismissed.

(2.) . The basic fact of the matter is not in dispute.

(3.) . Pursuant to an advertisement issued for appointment in the post of Constable, the petitioner filed an application. It is accepted that the petitioner in his application did not fill up the column 11 wherein he was required to disclose as to whether as on the date of filing of the said application any case was pending in the court of law and, if so, he was required to give details of number of cases, his date of arrest, fine of conviction etc. The respondent proceeded on the basis that no case was pending and the petitioner was selected However, later on it was found that he had failed to disclose a material fact and as such his appointment was cancelled.