Satyendra Singh Chauhan, J. - (1.) HEARD learned counsel for the petitioner and Sri S. K. Shukla, learned counsel for the opposite parties.
(2.) THIS petition arises against the orders dated 5.9.2007, 5.11.2007 and 7.4.2008 passed by the opposite parties no. 2, 3 and 4 respectively by means of which the services of the petitioner has been terminated from the post of Constable/Driver in CRPF. The petitioner was initially selected on the post of Constable/Driver in the CRPF in Etawah on 19.6.2005. At the time of training a Form No. 25 was required to be filled by the petitioner wherein he was required to give information whether any criminal case was pending again him or not. The petitioner left the column blank and has got selected himself. Although NCR No. 11 of 2004 was registered against the petitioner on 25.01.2004 and the said NCR was subsequently converted into First Information Report and was registered as Case Crime No. 05 of 2004 under Sections 323, 325 & 504 IPC, P.S. Chaubia, District Etawah. The trial thereafter proceeded and the petitioner was acquitted from the charges levelled against him by means of the judgement and order dated 29.03.2005.
(3.) THE petitioner under belief that he has been acquitted in the case presumed that no crime was existing against him, hence he did not mention anything in regard to the case in which he stood acquitted.;