RAM BHAVAN YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) By the instant petition, the petitioner has assailed order dtd. 5/12/2024 passed by Central Administrative Tribunal, Jabalpur Bench, Jabalpur in Original Application No.200/760/2017, whereby the learned Tribunal upheld the action of respondent by which the selection of the petitioner on the post of 'Turner' (semiskilled) was turned down on the ground that the petitioner had suppressed the information regarding registration of the criminal case against him in the attestation form.

(2.) Heard Shri Anoop Nair, learned Senior counsel along with Ms. Devyani Singh, counsel for the petitioner on the question of admission.

(3.) Short facts of the case are that an advertisement was issued by the ordinance factory, Itarsi in the employment news edition, dated 27th February - 4/3/2016, whereby the applications were invited from the eligible candidates for appointment to the post of Turner (Semiskilled) in the ordinance factory, Itarsi.