SIDDHARTH TIWARI Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Petitioner, who is in search of a decent job, has filed the instant writ petition challenging the order dated 10.2018 passed by the Public Service Commission, New Delhi rejecting the request of the petitioner to review/recall the order dated 20.6.2017 whereby the petitioner has been debarred for a period of 05 years w.e.f 14.6.2017 from appearing in all the future Examinations/Selections to be conducted by the Commission as he has suppressed the information regarding previous SSB attempt. The present writ petition is filed against the impugned orders dated 10.02018, 20.06.2017 and 04.05.2017 passed by the opposite party no. 3 and 4.

(2.) In order to appreciate the various contentions raised by the petitioner, it is necessary to recite the facts in brief.

(3.) According to the learned Counsel for the petitioner, Siddharth Tiwari holds a degree in B.Tech in Electrical and Electronics Engineering, who applied pursuant to the advertisement issued by the Union Public Service Commission for appointment as an officer in Combined Defence Services Examination (II). He gave preference as Air Force Academy, Indian Military Academy , Indian Navy Academy and Officers Training Academy. Ultimately, he was declared successful for the Indian Navy Academy and Officers Training Academy and was called for interview by the INA at 33 Service Selection Board, Bhopal.