SATISH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the instant writ petition the petitioner has assailed the order dated 26th September, 2011 and whereby the respondents have held that the petitioner was not suitable for recruitment in the Central Industrial Security Force on account of his implication in a criminal prosecution. The petitioner also assails the order dated 6th January, 2012 passed by the respondents to the legal notice served by the petitioner challenging the above decision.

(2.) The case of the petitioner is that pursuant to the advertisement issued in September, 2010, he had applied for the direct recruitment to the post of ASI/Pharmacist in CISF as a General Category candidate. He was successful in the written examination conducted by the respondent on 10th October, 2010 whereafter he was required to report to the National Industrial Security Academy (NISA), Ranga Reddy, Hyderabad with original certificates/testimonials for undergoing Physical Standard Test (PST), Basic Vocational Aptitude Test and the Basic Vocational Aptitude Test (BVAT) as well as interview etc.

(3.) It is undisputed before us that the application form for recruitment to be filled by the petitioner required information to be given with regard to conviction by a court or judicial institution; pendency of a case in court of law; lodging of FIR and pendency of the case arising therefrom and in addition full details of the FIR; police station; whether charge sheet was submitted or returned; if the case was charge sheeted, then what was the outcome/information in the court, that had to be given in Appendix B to the application form.