NARESH KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Since January 23, 2015 was declared a holiday, the matter has been listed today.

(2.) Heard learned counsel for the parties.

(3.) Admitted position is that a charge memo dated April 30, 2009 was issued alleging against the petitioner that while seeking employment in CRPF he suppressed the relevant fact concerning his being involved in a criminal case and thus did an act prejudicial to good order and discipline of the force and that the petitioner suppressed he being released on bail by the Court.