MANOJ KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) REJOINDER affidavit filed today, is taken on record.

(2.) HEARD learned Counsel for the parties.

(3.) THE petitioner was recruited as a constable in the civil police on temporary basis on 17.11.2006 on the strength of a declaration form submitted by him that no criminal case was ever registered against him nor he was convicted by any court of law. The State Government finding that large scale irregularities had been committed in the recruitment drive where the petitioner was also selected, directed all the appointing authorities through the Director General of Police to verify the certificates and declarations given by the recruits. In pursuance thereof, a report was sought from the Police Station Bakewar District Etawah in regard to declaration of the petitioner as to whether he was involved in any criminal case or convicted. It was found that the petitioner in fact was involved in a Case Crime No. 49 of 2001 under Sections , , , , , , , , IPC and thus finding that he had submitted a false declaration, the respondent, relying upon an undertaking given by the petitioner in his declaration that if anything is found to be incorrect, his selection would be liable to be cancelled, the impugned order was passed cancelling his selection.