- (1.) Leave granted.
(2.) The appellant was selected and appointed as a Constable in the Central Reserve Police Force on 12.6.2003. Rule 14(b) of the Central Reserve Police Force Rules, 1955 required every newly recruited employee to furnish factual information about himself. In view of it, the appellant was required to fill up and sign a Verification Roll (for short 'the form'), which he did on 6.7.2004. The form starts with the following warnings: 1. The furnishing of false information or suppression of any factual information in the Verification Roll would be a disqualification and is likely to render candidate unfit for employment under the government. 2. If detained, convicted, debarred etc., subsequent to the completion and submission of this form, the details should be communicated immediately to the Union Public Service Commission or the authority to whom the Verification Roll has been sent earlier, as the case may be, failing which it will be deemed to be a suppression of factual information. 3. If the fact that the false information has been furnished or that there has been suppression of any factual information in the Verification Roll comes to notice at any time during the service of a person, his services would be liable to be terminated. Queries 12(a) and (b) in the form relating to the antecedents of the employee are extracted below: 12.(a) Have you ever been arrested, prosecuted, kept under detention or bound down/fined, convicted, by a court of law for any offence or debarred/disqualified by any Public Service Commission from appearing at its examination/selections, or debarred from taking any examination/restricted by any University or any other education authority/Institution (b) Is any case pending against you in any court of law, University or any other education authority/institution at the time of filling up this Verification Roll If answer to (a) or (b) is 'yes' then give details of prosecution, detention, fine, conviction, and punishment etc. and state about the case pending with the Court/University/Education authority at the time of filling in this form. The appellant answered both these questions in the negative by writing 'Nahin' (i.e. 'no'). The form was filled in Hindi, a language understood by the appellant.
(3.) The said form was referred to the Police for verification, who reported that Crime case No. 67/1997 had been registered against the appellant in the Police Station, Bahariya, for offences punishable under Sections 323/504/506 IPC and that the court had however discharged him on 17.1.2001, after trial.;