MUKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant petition, petitioner has prayed for following relief:

(2.) The respondents have advertised for the post of GDSBPM on 21/12/2013. The petitioner is one of the candidates for recruitment and he was offered appointment on 12/1/2015, however, he was not permitted to join service due to administrative reasons. In the meanwhile, on 17/11/2014, the petitioner had submitted self-declaration in which he has suppressed the material information that he was involved in a criminal case in particularly F.I.R. No. 54 of 2014 dtd. 4/5/2014 in Muzaffarpur (East) SC/ST Police Station.

(3.) Having regard to the fact that official respondents have verified the antecedents of the petitioner before permitting him to join the service and they found that petitioner was involved in criminal case and he had suppressed while giving declaration on 17/11/2014 in the result he was denied benefit of offer of appointment dtd. 12/1/2015 in permitting him to join service.