- (1.) Petitioner Ms. Urmiljeet Kaur has preferred this petition under Article 226 of the Constitution of India praying for quashing of the orders dated 3rd April, 2014 and 12th May, 2014 passed by the respondent Nos.4 and 2 respectively (Annexure-16 and 16(a) to the writ petition), whereby the selection and appointment of the petitioner in U.P. Higher Judicial Service has been cancelled, on the ground that the petitioner suppressed material information while filling up her application form for the said post.
(2.) High Court of Judicature at Allahabad issued an advertisement inviting applications for direct recruitment to the Uttar Pradesh, Higher Judicial Service, 2012 (Annexure No.7 to the writ petition). The petitioner who claims to be possessing all the requisite qualifications and being fully eligible applied. She qualified the Preliminary Examination, thereafter the Main Written Examination and also appeared for the Interview. The final result was declared on 7th February, 2013 in which the name of the petitioner found place at Serial No.37 (Roll No.8516). Copy of the result has been annexed as Annexure-11 to the writ petition. The petitioner also claims to have been medically examined and cleared the same and thereafter vide notification dated 4th June, 2013, the State issued the appointment letter (Annexure-13 to the writ petition).
(3.) However, before the petitioner could be given posting and she could join a complaint was received by the High Court alleging that the petitioner had suppressed material information against Column No.15 requiring details of employment, if any, where she stated "No" whereas actually at the time of submitting application on 30th April, 2012, the petitioner was in employment at Police Training College, Jharoda Kalan, New Delhi as a Legal Consultant. On the said complaint the High Court vide letter dated 01.07.2013 enquired from the Police Training College Jharoda Kalan, New Delhi with regard to the employment of the petitioner. The Vice-Principal/Headquarter, HQ, Police Training College Jharoda Kalan, New Delhi vide letter dated 8th July, 2013 informed the Registrar General of this Court that the petitioner had served the Police Training College, Jharoda Kalan, New Delhi as Full Time Consultant for the period dated 28th June, 2010 up to 31.10.2012. The contents of the letter dated 8th July, 2013 (Annexure-CA-1 to the writ petition) are reproduced below:- JUDGEMENT_534_LAWS(ALL)5_2017_1.html JUDGEMENT_534_LAWS(ALL)5_2017_1.html ;