PAWAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The issue which was involved in the writ petition was as to what would be the destiny of the candidates, who procured their appointments by not furnishing of their correct particulars which they were required to submit during the course of the selection in pursuance to the instructions issued either in the advertisement or other guidelines and circulars applicable under the selection process.

(2.) On a challenge being given by the appellant to order of termination which was due to non furnishing of correct particulars regards the criminal proceedings. Here the writ petition was preferred which has been dismissed by the learned Single Judge of this Court by impugned judgment and order dated 01.06.2015.

(3.) In the Special Appeal No. 303 of 2013, the appellant challenges the judgment of the learned Single Judge of this Court dated 01.06.2015 passed in WPSS No. 314 of 2008, wherein his appointment as a constable has been revoked by the SSP, Haridwar by the impugned order dated 01.01.2008 which was under challenge in the writ petition filed by him.