KAILASH CHAUDHARY Vs. STATE OF U. P.

JUDGEMENT

(1.) By the order dated 28.01.2019, the candidature of the petitioner for appointment on the post of Constable in the U.P. Police, has been invalidated.

(2.) The impugned order dated 28.01.2019 records that the petitioner had tendered a declaration on oath in the form of an affidavit sworn on 11.06.2018, wherein he categorically asserted that (i) no criminal cases were pending against him, (ii) no criminal case was registered against him in his knowledge (iii) no police investigation was pending against him (iv) the petitioner has never been arrested in any criminal case. The said declaration in the form of an affidavit also asserts that in future if any of the aforesaid facts are found to be false or it is found that the petitioner had suppressed any material facts, the petitioner shall not be permitted to join training course and his candidature shall be invalidated.

(3.) The petitioner suppressed the details of three criminal cases pending against him in the aforesaid declaration on oath regarding the pendency of the criminal cases. The impugned order dated 28.01.2019 cancelled the candidature of the petitioner on the foot of suppression of material facts and assertion of false facts.