PRADEEP KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Umang Srivastava, learned counsel for the petitioner; Ms. Kritika Singh, learned Additional Chief Standing Counsel for the State-respondents and Sri Ashish Mishra, learned counsel for the High Court.

(2.) Present writ petition has been filed for the following relief :

(3.) The undisputed facts of the case are, the petitioner applied for selection to the U.P. Higher Judicial Service under the U.P. Higher Judicial Service (Direct Recruitment) Examination, 2016. In that application, the petitioner disclosed the facts pertaining to Session Trial No.69 of 2004, State versus Pradeep Kumar @ Akash Verma, under Ss. 3, 6, 9 of Official Secrets Act & Sec. 120-B IPC and Session Trial No.236 of 2004, State versus Pradeep Kumar @ Akash Verma, under Sec. 124-A IPC, arising out of Case Crime No.268 of 2002, Police Station Kotwali, District Kanpur Nagar. It was thus disclosed that the present petitioner was charged and tried at those session trials. It was also disclosed, vide judgement and order dtd. 6/3/2014, passed by the Additional Sessions Judge, Court No.24, Kanpur Nagar, the petitioner was acquitted, at those trials.