UMESH KUMAR CHUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Court has heard Mr. Ranjeet Kumar, learned Advocate for the petitioner, Mr. Suman Kumar Jha, learned Advocate for the State and Mr. Vivek Anand Amritesh, learned Advocate of the Bihar Police Sub-Ordinate Services Commission (for short 'the Commission'), at length.

(2.) The petitioner is aggrieved with the order dtd. 22/1/2021 as contained in Memo No. 22 dtd. 25/1/2021 passed by the respondent no.4, the Deputy Inspector General, Special Work Force, Bihar, Patna, whereby the petitioner has been declared ineligible for appointment to the post of Police Sub Inspector on account of concealment of criminal case(s) in his acknowledgment to be filled up along with the application form.

(3.) The facts, which are germane for adjudication of the issue posed before this Court, in brief, are that the petitioner who was an aspirant for the post of Assistant Sub Inspector has submitted his application in response to the Advertisement No. 01/2017 issued by the Commission. In the application form, an acknowledgment was required to be filled up by making certain declaration regarding criminal case(s). Admittedly, the petitioner has filled up the same in the following manner:-