SANDEEP KUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) By this writ petition, the petitioner assails the order dated 13.2.2004 by which the OA filed by him was dismissed by the Principal Bench of the Central Administrative Tribunal. Petitioner in the OA had challenged the order bearing No. 8702/Rectt.Cell/PHQ/AC-I dated 29.5.2003 passed by the Deputy Commissioner of Police, Headquarters, confirming the show cause notice issued and cancelling his candidature for the post of Head Constable (Ministerial) in Delhi Police.

(2.) Facts culminating in the filing of the present writ petition may be briefly noted:

(3.) Before we notice and discuss the grounds on which the petitioner assails the cancellation of his candidature, it would be pertinent to reproduce the relevant extracts from the application form as also the attestation form. Question No.12 of the application form dated 24.2.1999 and reply thereto were as under: