- (1.) Heard learned Counsel for the Petitioner and learned standing counsel.
(2.) The Petitioner was selected for being appointed as a Constable in the Provincial Armed Constabulary of the State of U. P. in pursuance of the advertisement dated 2.5.2006. The Petitioner after holding of the said selection was recruited on 28.8.2006. It appears that a general direction was issued by the Police Headquarters for carrying out verifications in respect of such selections and in pursuance thereof the Respondents allege that information was received about the registering of an F.I.R. against the Petitioner in Case No. 825 of 2002 being Case Crime No. 88A of 2002, under Section 420/467/471, I.P.C.
(3.) The Respondents proceeded to cancel the candidature of the Petitioner by the order dated 17.8.2007 on the ground that the Petitioner at the time of his recruitment had filed a false affidavit in relation to the columns provided for declaration in respect of the pendency of criminal cases.;