KULDEEP KUMAR SARMAH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution of India challenges the orders dated 10.11.2001, 05.04.2002 and 21.01.2003 passed by the respondent authorities with a further prayer to direct the respondent authorities to reinstate the petitioner in service w.e.f. 10.11.2001.

(2.) Briefly, the facts may be notice. Petitioner was enrolled with Assam Rifles on 23.02.2001 at Solan (Himachal Pradesh) and was sent for training to SKV Training Battalion, Imphal Coy.No.2 Platoon. During the course of verification of character and antecedents based on the information given by the Superintendent of Police, Hamirpur District, it was established that there was a case pending against the petitioner in relation to FIR No.29 of 2000 dated 17.02.2000 under Section 171-F IPC registered with Police Station Solan, District Solan, Himachal Pradesh. The petitioner while filling up the enrolment form had given false information in relation to question No.12 in the enrolment form. Thus, the petitioner was dismissed during the course of his training from service in terms of the order dated 10.11.2001 for furnishing false information during the time of enrolment. Thereafter, the petitioner made a representation which was also rejected vide letter dated 05.04.2002.

(3.) After hearing learned counsel for the parties, I find that the writ petition is liable to be rejected for more than one reason.