DINESH KUMAR Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for the State-respondents. Petitioner applied for the post of Constable (Civil Police) against an advertisement issued in 2013, by the second respondent- U.P. Police Recruitment and Promotion Board, Lucknow. Petitioner was declared successful in physical and medical examination, however, he was not sent for training alongwith similarly situated candidates. On verification of the antecedent of the petitioner, it was informed by the District Magistrate, Ambedkar Nagar, that the following cases are registered against the petitioner: <IMG>JUDGEMENT_254_LAWS(ALL)5_2022_1.jpg</IMG>

(2.) On specific query, learned counsel for the petitioner submits that on the last date for submission of the application form for the post in 2012, admittedly, all the criminal cases against the petitioner was pending and it was in the knowledge of the petitioner, however, the said information was suppressed and not disclosed in the relevant column of the form. The status of the cases is of a later date.

(3.) By the instant writ petition, petitioner has raised challenge to the orders dtd. 8/8/2016 and 1/8/2017, passed by the third respondent- District Magistrate, Ambedkar Nagar, whereby, the representation of the petitioner, seeking a direction to the District Magistrate, Ambedkar Nagar, to take steps for submission of the verification report, has been disposed of forwarding the antecedents of the petitioner to the competent authority. A further prayer has been made that a direction be issued to the State-respondents to consider the candidature of the petitioner for training, pursuant to the Government Order dtd. 28/4/1958.