V. VENKATACHALLAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in W.P. No. 3820 of 2013 has filed this review application to review the order dated 24.10.2013. The said writ petition was preferred against the dismissal of O.A. No. 1511 of 2010, vide order dated 7.9.2012 passed by the Central Administrative Tribunal, Madras Bench.

(2.) A perusal of the materials available on record, would disclose that the petitioner appeared in the trade test for the recruitment to the post of Fitter (Semi Skilled) in Heavy Vehicles Factory, Avadi and he had also passed the test and was selected and his name was included in the select panel. The petitioner had also completed two years training and fresh test was conducted on 6.2.2009 and however, his name was ordered to be removed from the selection panel and aggrieved by the same, he submitted a representation dated 6.8.2009, which was rejected on 11.6.2010 and challenging the same, he filed Original Application before the Central Administrative Tribunal.

(3.) It was the stand of the official respondents that the petitioner in his application dated 30.1.2009 has not disclosed his involvement in a criminal case in Column No. 12 of the application form and in fact, the petitioner has specifically stated that he has never been prosecuted in any criminal case, though a criminal case was registered against him. In Column No. 12 (i), the petitioner has stated that no case is pending against him in a Court of law. It is the further stand of the official respondents that the petitioner was arrayed as accused in M.C. No. 169 of 2009 (Crime No. 108 of 2009) on the file of T8 Muthaputhurpet Police Station for the commission of offences under Sections 294(b) and 323 IPC and the case came to be registered based on a complaint lodged against him on 3.6.2008 and the case was also pending on the date when the application was submitted by the petitioner on 30.1.2009.