ANIL YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State respondents.

(2.) Present petition has been filed for quashing the impugned order dated 27.1.2020 passed by the respondent no. 4-Commandant 36 Battalion, P.A.C. Ram Nagar, Varanasi.

(3.) Pursuant to the advertisement dated 2.12.2015 the petitioner appeared for the post of Constable in Civil Police P.A.C. He was declared successful and the petitioner was required to file an affidavit to the effect that no criminal case is pending and in any case no charge-sheet has been filed against him. The affidavit was filed by the petitioner stating therein that no criminal case is pending or has been registered against him and no investigation is pending nor any trial is pending before any court of law against the petitioner.