AJIT KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner has rushed to this Court while complaining the indiscriminate orders passed by the Union Public Service Commission (hereinafter to be referred as Commission) and U.P. Public Service Commission (hereinafter to be referred as U.P. Commission).

(2.) The brief facts are that the petitioner in search of Government job appeared in different examinations conducted by the Commission and the U.P. Commission presently respondents no. 2 and 3.

(3.) In the same series of examinations he appeared in the Civil Services Examinations, 2009 conducted by the Commission. In the Civil Services Main Examinations while the application of the petitioner was scrutinized by the Commission, it was found that the petitioner made false statement regarding the previous attempts made by him. It was eighth attempt whereas the petitioner showed it to be seventh only. It was found that if the petitioner would have disclosed the correct number of previous attempts made, he would not have been eligible for appearing in all the concerned examinations.