JAIDEO KACHARU PATIL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and is catted for final disposal by consent. After notice by this Court, contesting respondent has filed affidavit.

(2.) Heard.

(3.) The petitioner herein was appointed in the employment of respondent no. 2. Prior to appointment, as per the conditions of service, like any other candidate, petitioner had to undergo the mandatory procedure of furnishing information in the Attestation Form. The Attestation Form contained three warnings. Warning No. 2, which is relevant, reads as follows :-"2. If detained, convicted, debarred etc. subsequent to the completion and submission of this form, the details should be communicated immediately to the Union public Service Commission or the authority to whom the Attestation Form has been sent earlier, as the case may be failing which it will be deemed to be a suppression of factual information. " [quoted from page 21 of the paper-book of the Writ Petition].