ANKUSH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for Union of India.

(2.) In the present writ petition, the petitioner is challenging the letter no. 7699 dtd. 5/9/2017 issued under signature of Commandant C.I.S.F., R.T.C., Bhilai, whereby and whereunder the offer of appointment of the petitioner has been cancelled on account of fact that he consciously suppressed the fact that he was an accused in a criminal case.

(3.) The short facts of this case are that the petitioner applied against an advertisement published by the Staff Selection Commission for recruitment of constables in different organizations namely, Central Armed Police Force, National Investigation Agency, Constable in Secretariat Security Force (General Duty) and Assam Riffle including selection of Constables for Central Industrial Security Forces. The petitioner was allotted registration no. 51154596959 and roll number was allotted vide roll number 3201053928. The petitioner appeared and successfully cross all the hurdles, accordingly, appointed for the post of Constable (GD), CISF. Before he could have been formally joined and sent for training, it transpired to the Authority that he was involved in the criminal case, but suppressed this important fact and vide letter dtd. 5/9/2017, the offer of appointment has been cancelled having mentioning that "you are not suitable for appointment in CISF". The reason has been mentioned that he is involved in criminal case in past.