SHABIHUL HASNAIN, J. - (1.) HEARD Sri S.S.P. Gupta, learned Counsel for the petitioner as well as learned Standing Counsel for the State-respondents.
(2.) THE present writ petition has been filed by the petitioner for quashing the orders dated 27.12.2006 and 7.4.2007 passed by respondent No. 4 (Annexuers 1 and 6 to the writ petition), respectively. The petitioner was selected on the post of Police Constable on 18.11.2006. The petitioner was sent for training, but while he was undergoing the same, his selection was cancelled by the S.S.P. Gorakhpur-respondent No. 4 on 27.12.2006. The order of the S.S.P. has been challenged in this writ petition and has been annexed as Annexure No. 1.
(3.) FROM the perusal of the impugned order, it appears that the ground for passing the impugned order is that the petitioner allegedly concealed the fact that prior to the selection, N.C.R. No. 77 of 2005 under sections 323/504/506 I.P.C. was registered against him at P.S. Raunapar, district Azamgarh. It is al­leged that despite the N.C.R. being registered he did not disclose the informa­tion before the authority, while making the affidavit as per, requirement at the time of his selection. The S.S.P. has come to the conclusion that the Police Constable who is supposed to look after the law and order should be a man of character and any concealment of fact for the purposes of getting a job renders him totally incompetent to carry out the job.;