RAM ASHEESH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) By filing the instant writ petition, the writ petitioner has prayed for quashing of the Discharge Order dtd. 13/4/2018 as issued by the respondent no.2/ authority under cover of its letter dtd. 13/4/2018.

(2.) For effective adjudication of the instant writ petition the facts leading to filing of the instant writ petition is required to be dealt with in a nutshell.

(3.) On 9/10/2014 the writ petitioner was provisionally selected as constable in the RPF. He was asked for attending training and at that time he was further asked to bring an affidavit as per proforma enclosed with such call letter. The writ petitioner duly sworn such affidavit and furnished the same with respondents/authorities. The petitioner had also furnished an attestation form bearing some questionnaires with the respondents/authorities as per rule.