SOMVIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Tejasvi Misra, learned counsel for petitioner and Sri A.K. Roy, learned counsel for respondent nos. 1 to 3.

(2.) This writ petition has been filed assailing the order dated 03.01.2020 passed by respondent no. 3, whereby candidature of petitioner as constable (executive) in R.P.F. has been rejected.

(3.) It is contended that petitioner applied in pursuance of advertisement no. 1/ 2018 for recruitment on the post of constable (executive) in Railway Protection Force. After qualifying the examination, he was appointed as a constable. In Police verification, it was found that an F.I.R. No. 43 was lodged against him under Sections 323 , 324 , 447 , 506 , 307 , 34 I.P.C. and 22/54/59 of Arms Act on 24.02.2012. Petitioner was acquitted by competent Court on 26.02.2015 under Sections 447 , 323 , 285 , 506 and 34 I.P.C. and 27, 54 and 59 of Arms Act . As he was already acquitted, while filling up the form in Column 15-d, which was in regard to any criminal case pending against him in any court of law at the time of filling up attestation form, petitioner had ticked 'No'. Similarly, in column b, which was in regard to fact whether he was ever arrested, he also ticked 'No', as such no concealment was made by petitioner while filling up the said form.