ROHIT KUMAR Vs. DIRECTORATE GENERAL ITB POLICE

JUDGEMENT

(1.) THE petitioner had applied for appointment in a central para -military force for the post of Assistant Commandant, which we note is a Group -A post.

(2.) THE petitioner is post -graduate in commerce and has obtained a degree in Bachelor in Education. His address tells us that he does not come from a humble socio economic background. He comes from a family which is educated and he himself is an educated person.

(3.) PUBLIC employment in a central para -military force has been denied to the petitioner because while filling up the enrolment form he deliberately withheld relevant information in the applicable column where he was required to state whether any FIR was registered against him. He wrote in the negative being in full knowledge of the fact that he was an accused in FIR No.37 for offences punishable under Sections 323/341/34 IPC PS G.T.B.Enclave, Shahdara, Delhi.