Anjani Kumar, J. - (1.) The petitioner, Sher Singh, who was selected for training for the post of constable in PAC, as alleged by the petitioner, aggrieved by the action of the respondents in not permitting the petitioner to join the training on the ground that before entering into the process of selection for training, the petitioner had to fill in the form giving informations to which the petitioner has personal knowledge, but the petitioner gave wrong information regarding the query as to whether the petitioner had ever been involved in any criminal cases, which the petitioner had denied, approached this Court by means of present writ petition under Article 226 of the Constitution of India.
(2.) On a query, the respondents found that the petitioner was in fact involved in a criminal case and the petitioner has given incorrect information in the form of the affidavits because of that the petitioner was not found to be a fit person to allow him to join the training for the post constable in PAC. Along with the counter affidavit filed by Kiran Lal Shah, the respondents have annexed the copy of the affidavit filed by the petitioner, wherein in paragraph 4 it has been stated by the petitioner that to his knowledge, no criminal case has been registered against the petitioner, nor the police has ever challenged the petitioner. The petitioner also stated in the said affidavit that no police investigation is pending against the petitioner. This information given by the petitioner on the affidavit was asked for pursuant to the Government Order No. 4694/II-B-327-1947 dated 28th April, 1958. The paragraph 3 of the affidavit filed by the respondents is relevant so for as the controversy in dispute is concerned. Thus, in the counter affidavit filed by the respondents, it has been stated that the petitioner has deliberately suppressed the material information regarding his involvement in the criminal case, which was pending at the time when the petitioner has applied for recruitment and also at the time when he was selected for the training.
(3.) Learned counsel appearing on behalf of the petitioner has relied upon two un-reported decisions of learned single Judge of this Court passed in writ petition No. 1047 of 1999 (Rishi Pal and Ors. v. State of U.P. and Ors.), decided on 10th January, 2001; and writ petition No. 53713 of 1999 (Jitendra Singh v. state of U.P. and Ors.), decided on 18th May, 2001. Learned counsel for the petitioner further relied upon decision reported in (1997) 2 UPLBEC, 1201 Qamrul Hoda v. Chief Security Commissioner, N.E. Railway, Gorakhpur and the decision reported in 2000 (1) ESC, 688 (All.) Awadhesh Kumar Sharma v. Union of India and Ors.;