SATYENDRA KUMAR PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) This intra Court appeal filed under the Rules of the Court is preferred against the judgment and order of the learned Single Judge dated 28th July, 2011 dismissing the petitioner-appellant's writ petition in limine on the ground of lack of territorial jurisdiction. We have heard learned counsel for the parties.

(2.) The relevant facts of the case as stated in the writ petition are as under :

(3.) The petitioner-appellant was an applicant for the post of Sub-Inspector in the Central Industrial Security Force (CISF) in pursuance to an advertisement issued in the year 2001. After being successful in the written examination as well as physical and medical examination and interview, he was issued appointment letter dated 9.11.2010 directing him to report for training at National Industrial Security Academy, Hyderabad. The appointment order was accompanied with copy of attestation form and questionnaire requiring him to disclose whether he has ever been convicted by any Court of law or any other judicial institution or is there any case pending in any Court of law and has any FIR been lodged and the case is pending and whether any FIR was ever lodged in the past. The petitioner-appellant disclosed in the questionnaire that an FIR under Section 498A read with Section 304B IPC and 3/4 D.P. Act was lodged against him, registered as Case Crime No. 515 of 2008 wherein he was charge-sheeted but later on acquitted, vide order dated 9.6.2011 passed by the Commandant/TRG, CISF NISA, Hyderabad, the offer of appointment made to the petitioner-appellant was withdrawn on the ground that he was not found suitable for the post of Sub-Inspector. Aggrieved by the aforesaid order, the petitioner-appellant approached this Court by filing writ petition.