A.P.Sahi, J. - (1.) The petitioner was an applicant for the post of constable under the Provincial Armed Constabulary, a wing of the Uttar Pradesh Police Services.
(2.) The petitioner has prayed for a mandamus directing the respondent to permit the petitioner to join training and further for payment of allowances admissible to him on the post.
(3.) The petitioner has been denied appointment, even though he has been selected, on the ground that the petitioner tendered a false affidavit. Giving of an incorrect information about his antececlentss, therefore, amounted to an act which dis entitles, him for any appointment. A Photo stat copy of the said affidavit is appended as annexure CA 2 to the counter affidavit.;