PATHERYA,J. - (1.) Under challenge in this appeal is the order dated 18th January, 2012 in W.P. No.11847 (W) of 2010 passed by the Hon'ble Single Bench of this Court rejecting the relief claimed by the writ petitioner of annulment of the order of penalty imposed by his employer viz., the Central Reserve Police Force (for short 'CRPF').
(2.) The principal argument advanced by Mr. Chaubey, learned Counsel for the petitioner, revolves around the fact that when the petitioner was required to fill up the column connected to pendency of any criminal case qua him in the Verification Roll relating to his entry into service as Constable with the CRPF, the statement of denial by the petitioner did not amount to concealment of any fact. Learned Counsel for the petitioner points out that although, on a subsequent enquiry by the police authority, it was disclosed that the petitioner was named in a First Information Report (for short 'FIR') connected to offences under Sections 147/323/332/504/506/148 of the Indian Penal Code read with section 3(1)(o) of the SC/ST Act as registered on 7th September, 1993, the petitioner was, at the material point of time, a minor.
(3.) Therefore, learned Counsel for the petitioner contends that the benefit of the principles as applicable to juveniles under the law of the land be extended to him and, the petitioner cannot be said to have committed any mischief amounting to suppression of material fact by declaring that no criminal case was pending against him at the time of entry into service in 1997, when he was called upon to declare such fact in the Verification Roll.;