- (1.) Dismissal of OA NO.71/AN/2013 by the Central Administrative Tribunal, Calcutta Bench by its judgement and order dated 28th December, 2015, is under challenge in this writ petition presented by the petitioner on 22nd August, 2016.
(2.) The petitioner was an aspirant for appointment on the post of Constable(Driver) in the Andaman and Nicobar Police. An application format lad been filled up by the petitioner on 26th October, 2012. The format required him to answer several questions. He had answered 'no' to question No.12. Question No.12 read as follows:- JUDGEMENT_92_LAWS(CAL)12_20161.html
(3.) However, subsequently, an attestation form was filled up by the petitioner on 18th December, 2012. This form also contained several questions required to be answered by the petitioner.A warning appeared at the top of such form to the following effect : 'Warning' ? The furnishing of false information or suppression of any factual information in the Attestation Form would be a disqualification, and is likely to render the candidate unfit for employment under the Government. ? If detained, convicted, debarred etc. subsequent to the completion and submission of this form, the details should be communicated immediately to the Union Public Service Commission or the authority to whom the attestation form has been sent earlier as the case may be failing which it will be deemed to be as suppression of factual information. ? If the fact that false information has been furnished or that there has been suppression of any factual information in the attestation form comes to notice at any time during the service of a person, his service would be liable to be terminated.' ;