P.B.BAJANTHRI, J. - (1.) In the instant writ petition, the petitioner has assailed the orders dated 27.7.2013 and 19.11.2013, Annexure P-6 and Annexure P-11, passed by 3rd respondent and 2nd respondent, respectively. Further prayed for a direction to the respondents to appoint the petitioner on the post of Constable with all service benefits.
(2.) Respondents advertised for the posts of Constable (GD) in CPMFs for the year 2011-2012 The petitioner is one of the candidate for the recruitment to the post of Constable (GD) in CPMFs. He was qualified and was selected and offered appointment for CISF to the post of Constable and the same was communicated to the petitioner on 14.1.2013 vide Annexure P-2. Superintendent of Police, Rohtak gave a certificate on 22.1.2013. Similarly, Sub Divisional Magistrate, Rohtak issued a character certificate.
(3.) Appointed candidates were required to fill an Attestation Form. Relevant clauses of Attestation Form are reproduced hereunder:- "1. 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. XXX XXX XXX 3. 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 services would be liable to be terminated. XXX XXX XXX 12.(a) Have you ever been arrested (b) Have you ever been prosecuted (c) Have you ever been kept under detention (d) Have you ever been bound down (e) Have you ever been fined by Court of law (f) Have you ever been convicted by a Court of law for any offence (g) Have you ever been debarred from any examination or rusticated by any University or any other Educational Authority/Institution (h) Have you ever been debarred/disqualified by any Public Service Commission for any of its examinations/selections (i) Is any case pending against you in any Court of law at the time of filling of this Attestation Form (j) Is any case pending against you in any University or any Educational Authority/Institution at the time of filling of this Attestation Form (k) Whether discharged/expelled/withdrawn from any Training Institution under the Government or otherwise The answer to any of the above mentioned question is 'yes' give full particulars of the case/arrest/detention/fine conviction/sentence/punishment and/or the nature of the case pending in the Court/University/Educational Authority etc. at the time of filling up this Form." ;