JASWANT SINGH MEENA Vs. U O I

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner challenging the order dt.19.06.2015 whereby the Additional Chief Security Commissioner, NF Railway, Maligaon, Guwahati has discharged the petitioner from service by invoking Rule Nos.52.2 and 67.2 of the RPF Rules, 1987. It has been alleged in the impugned order that while receiving the information about the petitioner's character, the District Magistrate, Alwar informed that an FIR No.165/2013 for offences under Sections 341 / 323 IPC was registered against the petitioner at the Police Station Tatarpur, District Alwar and the case was under trial.

(2.) The impugned order further alleges that the petitioner suppressed this fact and did not mention in the attestation form submitted by him. The petitioner is said to have violated the provisions contained in para No.3 of the attestation form by suppressing the factual information.

(3.) The brief facts of the case are that the petitioner after his selection on the post of Constable, reported for his training pursuant to the Office Order issued by the respondents on 25.05.2015. The petitioner started undergoing the training and he came to be served with the impugned order dt.19.06.2015 discharging him from service.