- (1.) We have heard Shri Dilip Kumar Upadhyay, learned Counsel for the appellant. Learned Standing Counsel appears for the respondents.
(2.) In this special appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules the petitioner-appellant is aggrieved by the judgment dated 26.9.2007 passed in Writ Petition No. 47063 of 2007, dismissing the writ petition, against the order passed by the Senior Superintendent of Police, Agra dated 10.8.2007 terminating the petitioner's services, on swearing a false affidavit at the time of recruitment affirming that no criminal case was pending against him.
(3.) The petitioner appellant appeared in selections for the post of constable in the year 2005 published on 6.1.2005. He was selected by the Recruitment Board and was sent for training and served for two years. In pursuance to the direction issued by the Director General of Police, U.P. on 29.6.2007 an enquiry committee was constituted to verify the details of the constables recruited in the selection of the year 2005-06. The enquiry committee was required to scrutinise the documents regarding physical measurements, examination of health, character certificates, caste certificates and date of birth.;