(1.) The Petitioner challenges an order dated 22nd August, 2017 passed by the Chief Security Commissioner, Railway Protection Force (RPF) terminating his services as Constable.
(2.) This is the third round of litigation.
(3.) Pursuant to an advertisement issued in 2011 the Petitioner applied for the post of Constable. He was duly called for in the selection and was appointed as Constable by a letter dated 1st October, 2014. By an order dated 15th June, 2015 his selection stood cancelled on the ground that he had suppressed information concerning his involvement in the criminal case (Case No.162 of 2004) under Sections 147/323/341/149 IPC at Police Station Rainni, District Alwar, Rajasthan and in respect of which a charge-sheet had been filed in the Court of the Additional Chief Judicial Magistrate (ACJM) Rajgarh on 21st June, 2004.