DINESH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard on admission.

(2.) Appellant having participated in the process of recruitment for the post of Constable (GD) in Central Reserve Police Force was appointed on probation on 06.05.2006. The said appointment was further made subject to character verification of criminal antecedents. It was later revealed that offences were registered against the appellant punishable under Sections 323 , 504 / 34 IPC in the year 2004 led to his criminal prosecution which culminated into acquittal by order dated 21-02-2005 by compounding the same. The appointing authority found that the appellant in his character verification form suppressed the said information about registration of offence and pendency of criminal prosecution in Column No.12 of the verification form.

(3.) As the appellant was on probation, by order dated 20.08.2008, his services were terminated simplicitor in pursuance to sub-rule (1) of Rule 5 of the Central Civil Services [Temporary Service] Rules, 1965. Appellant/petitioner challenged the said order vide