MOHIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties. In the instant petition the petitioner has prayed for the following reliefs:-

(2.) The petitioner was candidature for the post of Constable (General Duty) and he was selected and appointed. Appointing authority after perusal of antecedent of the petitioner, it is noticed that the petitioner was facing Crime Case No. 1498 of 2010 for the offences punishable under Ss. 147, 332, 353, 323, 504 and 506 of the Indian Penal Code and it was pending consideration in District Session Court, J.P. Nagar, Uttar Pradesh. The petitioner has not disclosed the aforesaid pendency of criminal case at the time of selection to the post of Constable (General Duty). In this backdrop, the Commandant, 51st Battalion, SSB, Sitamarhi-II, Bihar cancelled the appointment of the petitioner by its order dtd. 9/9/2014.

(3.) Being aggrieved and dissatisfied with the order of cancellation of appointment the petitioner filed Writ-A No. 18652 of 2018 before the Allahabad High Court and suffered the order dtd. 31/8/2018. The petitioner has not revealed the aforesaid order of the Allahabad High Court dtd. 31/8/2018 in the present petition. He had remedy before the Allahabad High Court or before the Apex Court.