SUJEET KUMAR, CONSTABLE Vs. STATE OF U.P.THROUGH PRINCIPAL SECRETARY, HOME, U.P.SHASHAN, SECRETARIAT, LUCKNOW AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned standing counsel.

(2.) The impugned order dated 21.8.2007 non-suits the Petitioner for being selected as a Constable in the U.P. Police Services on the ground that there was an incorrect and inappropriate disclosure with regard to the criminal case in which the Petitioner was involved and therefore, the affidavit filed by the Petitioner having been found to be false, the candidature was being cancelled.

(3.) A counter affidavit has been filed by the State and rejoinder affidavit to the same has also been filed. An amendment application has been filed praying for deletion of paragraph 25 of the writ petition and also for deleting certain words which have been transcribed on account of some typographical error.