(1.) The principal question, which this appeal, preferred against the order, dated 17.02.2014, passed in CWJC No. 11952 of 2012, has raised is: whether a false declaration, made by an applicant to a process of public recruitment, disqualifies the applicant from being appointed even if the applicant, otherwise, gets selected on his own merit?
(2.) By the order under appeal, a learned single Judge of this Court has dismissed the writ petition made under Article 226 of the Constitution of India, which gave rise to CWJC No. 11952 of 2012, and thereby rejected the writ petitioner's prayer for setting aside the order, dated 07.12.2011, contained in Memo No. 1246/P-2, issued by the Deputy Inspector General (Personnel), Bihar, informing the writ petitioner that he had been found unfit for appointment to the post of Sub-Inspector of Police in Bihar Police Service.
(3.) The material facts, which have given rise to the present appeal, may, in brief, be set out as under :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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