SANJAY KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard the Learned Counsel for the petitioner Sri Vijay Gautam and the learned Standing Counsel for the respondents.

(2.) This writ petition has been filed for quashing the order dated 7.8.2007 passed by respondent No. 7, Annexure-1 to the writ petition.

(3.) The facts arising out of the present writ petition are that on the basis of the advertisement published in the Daily Newspaper inviting applications for the post of constables in the Police Department dated 5.9.2006, the petitioner, in pursuance of the aforesaid advertisement, applied for the same and after the physical and medical tests, ultimately the petitioner qualified and was interviewed and subsequently, finally selected by the Selection Committee on 19.11.2006 and was appointed and he joined the duties at Reserve Police Lines, Ghaziabad. A notice for cancellation of appointment of the petitioner was served upon him on 10.8.2007 terminating the services of the petitioner on the ground that he has concealed the fact regarding the criminal proceeding which was against the petitioner in the declaration and the affidavit, therefore, it amounts to concealment of the fact for procuring the appointment. In such a situation after due investigation, it was found that the petitioner has procured the appointment by concealing material fact regarding criminal proceeding. Therefore, the services of the petitioner are hereby terminated. The petitioner aggrieved by the aforesaid order has filed the present writ petition.