MAHENDRA SOLANKI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By way of present writ petition, petitioner challenges the order dated February 02, 2023 passed by the Central Administrative Tribunal (in short Tribunal) dismissing the O.A. No.1872/2022 preferred on behalf of the petitioner for setting aside of termination order of the petitioner and for directing the respondents to reinstate the petitioner in service with all consequential benefits.

(2.) In brief, Mahendra Solanki (hereinafter referred to as the petitioner) had applied for recruitment to the post of Constable (Executive) Male in Delhi Police Examination, 2020 and was provisionally selected subject to satisfactory verification of character and antecedents, medical fitness and final checking of documents. Petitioner was issued an offer of appointment on February 24, 2022 with directions to join basic training course commencing w.e.f. March 07, 2022 and he joined the training on March 15, 2022. On receiving verification report from S.P. Raisen (M.P.) vide letter dated March 28, 2022 it was revealed that the petitioner was involved in a criminal case bearing FIR No.103/2020 under Ss. 294/323/506/34 IPC registered at Police Station Umraoganj and had been acquitted by the concerned Court. The record of the petitioner was scrutinized by the respondents which revealed that in the attestation form filled by him on January 14, 2022, he had mentioned in Column No. 15 (1)(e)(f)(g)&(h) as under: <FRM>JUDGEMENT_63_LAWS(DLH)3_2023_1.html</FRM> In view of the concealment made by the petitioner in column no.15(i)(e)(f) about his involvement in the said FIR, the respondents passed the impugned order dated July 07, 2022 terminating the services of the petitioner with a direction to leave the Academy on July 07, 2022 itself.

(3.) In the aforesaid background, the O.A. was preferred by the petitioner before the Tribunal seeking quashing of the impugned order dated July 07, 2022 along with other consequential benefits.