DOPPA VENKAT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri. Srinivas Gangishetti learned counsel for the petitioner in W.P.No.41476 of 2022, Sri B.Arjun learned counsel for the petitioner in W.P.No.43715 of 2022, learned counsel for the petitioner Sri Sai Prasen Gundavaram, representing Smt.K.Uday Sri in W.P.No.30029 of 2017, Smt. V.Uma Devi learned standing counsel for the High Court for the State of Telangana, appearing for respondents in W.P.Nos.41476 and 43715 of 2022 and Sri Y.Rama Rao, learned standing counsel for the High Court for the State of Telangana in W.P.No.30029 of 2017.

(2.) Since the issue involved in the three writ petitions is same, all the three writ petitions are considered and decided by this common order. W.P.No.41476 of 2022:

(3.) Pursuant to the recruitment notification dtd. 21/1/2021 concerning Nizamabad District Judicial Ministerial Service, petitioner applied for the post of Officer Subordinate, participated in the selection process and was provisionally selected. His provisional selection was intimated vide letter dtd. 14/2/2022. Against column No.11 of attestation form, which deals with arrest, detention, conviction etc, petitioner wrote 'NO'. On verification of antecedents, by order dtd. 9/9/2022 the provisional selection of petitioner was cancelled on the ground that he did not disclose information regarding crime registered against him.