Sangeeta Chandra, J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) The petitioner is aggrieved by the order dated 04.09.2018 passed by the District Nodal Officer, Recruitment Center, Azamgarh, by which he has cancelled the appointment order issued to the petitioner on the ground that in character verification by the Police, it was found that an F.I.R. was lodged against the petitioner in Case Crime No. 173 of 2013, under Sections 147, 323, 325, 308, 504 and 506 I.P.C. at P.S. Kandharapur. He was convicted by the Trial Court but the petitioner had been let off by placing him on probation for one year and by also imposing fine for each of the sections under which he was charged by the Competent Court. Under the Probation of Offenders Act 1958.
(3.) In the affidavit filed along with the application form by the petitioner he had not disclosed the aforesaid criminal case and his conviction by the Trial Court and because of concealment and misrepresentation, he was allowed to participate in the selection held for constable in 2015 and was also selected and allotted a District. As per the U.P. Police Headquarters Circular dated 22.05.2018. The District Nodal Officer has found that the petitioner's selection was based on misrepresentation and concealment and has therefore cancelled the selection of the petitioner.;