- (1.) C.M.No.572-Lpa of 2016 Delay condoned. C.M.stands allowed. C.M.No.573-LPA of 2016 Allowed as prayed for. LPA No.276 of 2016
(2.) The appellant questions the judgment of learned single Judge dated 15.1.2016 upholding the order of termination on the ground that at the threshold of entering into service the appellant concealed the vital information required of him as per column No.12 (a) & (b) of the self-declaration form which reads as under :- "Whether you were arrested or any case is pending against you or you were ever arrested or you have been released on bail or you have been fined by Court or charges have been proved or you have been barred to appear in the examination by the Public Service Commission or you have been disqualified by the University or Education Board."
(3.) The appellant was facing criminal trial in FIR No.105 dated 3.6.2012 under Sections 419, 420, 120-B IPC registered at Police Station Sector 3, Chandigarh.;