C.K.PRASAD,C.J. - (1.) WRIT petitioner - appellant, aggrieved by an order dated 09.07.2009 passed in Civil Misc. Writ Petition No.33672 of 2009, has preferred this appeal under Rule 5 Chapter VIII of the Allahabad High Court Rules, 1952.
(2.) WRIT petitioner - appellant was recruited as a Constable. As per requirement, the appellant had to furnish information of his involvement in criminal cases and accordingly he gave a declaration that he is not involved in any criminal case. On verification, it was found that he was involved in two criminal cases and accordingly by order dated 7th of August, 2007 his appointment was cancelled. He assailed the aforesaid order in the writ application, which has been dismissed by the impugned order.
(3.) MR . A.K. Pandey appearing on behalf of the appellant submits that the appellant having been acquitted in those criminal cases, his appointment ought not to have been cancelled.;