CHIRANJIVI PRADHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, who has been dismissed from his service, seeks his reinstatement with all consequential benefits.

(2.) Petitioner joined Central Reserve Police Force (CRPF) on 7/11/2014. After his enlistment in CRPF, he was required to fill up Verification Form revealing about his criminal antecedents, if any.

(3.) Petitioner was, admittedly, involved in one criminal case i.e. FIR No.99/2007 registered at P.S. Jashpur, Chhattisgarh for commission of offence under Sec. 376 IPC.