- (1.) Leave granted.
(2.) Appellant, aggrieved by and dissatisfied with judgments and orders dated 21.01.2004 and 27.04.2006 passed by the High Court of Judicature at Madras in Writ Petition No. 13357 of 2002 and R.A. No. 68 of 2005 respectively, is before us.
(3.) Pursuant to or in furtherance of an advertisement dated 29.12.1999 having been issued in that behalf, the appellant filed an application for appointment to the post of Fireman on 05.01.2000. He was provisionally selected whereafter he submitted a verification roll, the relevant part whereof reads as under: "I realize that if I am enlisted and my statement which has been made by me is found to be false, I shall render myself liable to be dismissed for obtaining service under false pretences. *** *** *** 15. Have you ever been concerned in any criminal case as accused? No 16. Have you ever been arrested or convicted and sentenced to undergo imprisonment or pay a fine in any criminal or other offence? If so, No give details with C.C. No. and Court. *** *** *** 18. Are there any civil or criminal cases pending against you? If so, details. No";