Hemant Gupta, J. - (1.) The order dated 14th February, 2011 passed by the learned Single Judge in CWJC No. 20071 of 2010, whereby the writ application filed by the appellant against the order of termination of his services by the Group Commandant, Central Industrial Security Forces, G.P., Headquarters, Saket, New Delhi, and the order in appeal on 11th June, 2009, passed by the Inspector General, Central Industrial Security Forces, NS Headquarters, remained unsuccessful.
(2.) The appellant was appointed on 3.8.2006 as Constable/GD in the Central Industrial Security Forces (CISF, in short). The appellant joined on 2.9.2006. Before joining, the appellant was required to fill up an Attestation Form which the appellant filled up on 26.8.2006. The questions in the Attestation Form included as to whether a candidate had ever been arrested, prosecuted or kept in detention. The answers of the appellant against all those questions were in negative. There was condition in the Attestation Form if any information is found to be incorrect, it will amount to disqualification and would likely to render the candidate unfit for employment under the Government.
(3.) On verification of the character and antecedents of the appellant, it was found that two criminal cases bearing Belaganj P.S. Case No. 66/2003 under Ss. 448, 341, 380, 435, 504, 34 of the Indian Penal Code and Belaganj P.S. Case No. 89/2003 under Ss. 341, 325, 504, 34 of the Indian Penal Code were pending against the appellant when he submitted the Attestation Form. It is on the basis of such information; services of the appellant were terminated by the Group Commandant and affirmed by the Inspector General. Challenge to the said order before the learned Single Judge remained unsuccessful. Hence, this appeal.;