SANJAY KUMAR Vs. UOI

JUDGEMENT

(1.) The writ petitioner sought appointment under the Border Security Force and being successful was offered employment. The petitioner was required to fill up an enrollment form, which he did on August 17, 2010.

(2.) Required to furnish information, as per Serial No.12 of the enrolment form, which sought the information : 'Have you ever been arrested, prosecuted, imprisoned, bound over, interned, externed or otherwise dealt with under any law in force in India or outside' If so, State particulars', the petitioner wrote : 'No'. Meaning thereby, to the information : whether the petitioner had ever been arrested, prosecuted or imprisoned under any law in force in India, the petitioner replied in the negative.

(3.) Based on the information given the petitioner was enrolled as a Constable. Completing basic training he was attached to a Battalion, when information was received by the department that the petitioner was an accused in FIR No.307/2009 PS Mauaima, District Allahabad (UP) (Offences punishable under Sections 147/148/149/307/452/323/504 IPC and was arrested and sent to judicial custody. He was admitted to bail after about 9 days. Taking cognizance of the challan filed, charges have been framed against the petitioner and other co-accused.