ABHISHEK KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Pankaj Kumar Gupta, learned counsel for the petitioner, Mr. Umesh Chandra Tripathi, learned counsel for respondent nos. 1, 2 and 3 and Mr. Ashim Mukherjee, learned Standing Counsel for the Staterespondents.

(2.) The writ petition has been filed, challenging the impugned order dtd. 24/11/2021 passed by respondent no.3, AGM(Pers.), Canteen Stores Department (in short ..CSD..), Ministry of Defence, Government of India whereby the candidature of the petitioner for selection on the post of Lower Division Clerk (LCD) has been rejected on the ground of suppression of material fact of his involvement in criminal case which was registered against him on 16/4/2010 prior to the submission of application form to the Office of Staff Selection Commission.

(3.) The facts of the present matter are as follows:-