RAJESH KUMAR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) CM No. 2803/2005.

(2.) BY this application the petitioner prays for restoration of the writ petition which was dismissed in default by order dated 28th January, 2005. For the reasons stated in the application the same is allowed. The writ petition is restored to its original position by recalling order dated 28th January, 2005. The application stands disposed of.

(3.) THE petitioner herein in response to an advertisement issued by the respondents for appointment to the post of Constable (Executive) submitted his application. In the said application form he was required to disclose details of all criminal cases in which he had been arrested, prosecuted, kept under detention, bound down, fined, convicted, etc. against column No. 11(a). The said application form also carries a warning at the top making it clear that "furnishing of any type of false information or suppression of any factual information in the application form would be disqualification and is likely to render candidate unfit for employment." Against the said column the petitioner clearly stated "No".