SANTOSH KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court under Article 226 of the Constitution of India, assailing the Order dtd. 27/9/2017 passed by the respondent no.2, which upheld the Order dtd. 15/12/2014 passed by the respondent no.4, whereby the services of the petitioner were terminated on the ground of the petitioner furnishing false information against question nos. 12 (a), (b) and (c) of the Attestation Form (Verification Roll) at the time of his enrolment into service.

(2.) We may note herein the brief facts of the case.

(3.) The petitioner successfully qualified the open competitive examination conducted by the Staff Selection Commission (SSC) and was offered the post of Constable (General Duty) in the Sashastra Seema Bal (SSB) vide Memorandum No. 2/31/12/SSB(SSC)/Rectt. CT(GD)/ Pers-II/5700-5702 dtd. 4/3/2013. He was directed to report to the Commandant, Recruit Training Centre (RTC), SSB, Gorakhpur, Uttar Pradesh on or before 2/4/2013.