- (1.) The challenge in the present writ petition is to the order dated 17.2.2006, Annexure P-3 and the order dated 20.7.2006, Annexure P-4 whereby services of the petitioner were terminated on account of nondisclosure of the criminal case pending against him at the time of his appointment with the respondents.
(2.) In pursuance of the advertisement published in the year 2003, the petitioner applied for appointment to the post of Constable/Bigular. Column No.12 of the application form was to the effect whether the applicant has ever been arrested, prosecuted, kept under detention or bound down/fined, convicted by a Court of law for any offence or debarred/disqualified by any Public Service Commission from appearing at its examination/selections, or debarred from taking any examination/rusticated by any University or any other education authority/Institution The petitioner has filled "NO" in the said column.
(3.) The application form also contemplates that if the fact of false information having been furnished or that there has been suppression of any factual information in the Verification Roll comes to notice, at any time during the service of a person, his services would be liable to be terminated.;