PRAMOD GOSWAMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant Intra Court Appeals filed u/S. 2 (1) of Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 assails the final order dated 20/2/2019 in W.P.22613/17 passed by learned single judge dismissing the petition in question preferred by petitioner assailing Annexure-P/1 dated 29/8/2017 passed by S.P., Dewas (M.P.) by which candidature of petitioner for appointment to the post of constable in police was cancelled on the ground of suppression of material fact of registration of criminal case on 31/10/2013 against petitioner for offences punishable u/Ss. 148, 294, 325, 440, 447 and 506-II IPC in the verification form by disclosing that neither there is criminal case registered nor pending against him.

(2.) Pertinently, the petitioner-appellant was acquitted of the aforesaid offence by judgment dated 9/7/2014 which was after petitioner filled the verification form in the month of May, 2014.

(3.) In view of the above, it is explicit that present is a clear case of suppression of information of registration of offence against the petitioner which adversely reflects upon the character of petitioner thereby rendering the petitioner a person of dubious and unreliable character. Moreover, the verification form at the end contains declaration which has been duly signed by petitioner that if any requisite information is suppressed or is found to be incorrect then candidature/appointment shall be liable to be cancelled without giving any opportunity of hearing.