SANJEEV YADAV Vs. UOI

JUDGEMENT

(1.) PETITIONER , Sanjeev Yadav, applied for being appointed as a Constable in Delhi Police and cleared the physical test conducted on June 20, 1998. On July 19, 1998 he was successful at the written examination. Unfortunately for him, before he could receive the letter offering appointment and he accepting the same and proceeding to fill up the enrolment form, on July 31, 1998, he was booked for an offence punishable under Section 279/337 IPC in respect whereof FIR No.486/1998; naming him as the offender was registered at PS Saraswati Vihar.

(2.) REQUIRED to fill up the enrolment form after he was issued letter offering appointment on probation pending verification of his character antecedents, he filled up the enrolment form on September 17, 1998 and while doing so wrote against Serial Number 11A and 11B of the Enrolment Form, as per him : 'NO' with a cross preceding the word 'NO'. Needless to state, the information required to be supplied was whether the petitioner was an accused; or summoned by any Court; whether the petitioner was ever arrested; whether the petitioner was an accused for having committed an offence?

(3.) EVEN a cursory visual glance at the writing, on being compared with the rest of the writing, would make it clear to the reader that the entire writing is in the hand of the writ petitioner. The original would reveal that whereas 'X No' has been written in one ink, the remainder has been written in a different ink; meaning thereby two different pens were used. The ink and the pen used to fill the remainder form is the same as was used to write 'X No'.