Govind Mathur, J. - (1.) This intra court appeal is before us to examine correctness of the judgment dated December 2, 2015, passed by learned Single Bench in SB Civil Writ Petition No. 3647/2015.
(2.) Precisely, the question deserves adjudication is that whether the concealment of fact, said to be made by the appellant, while applying for appointment as Data Entry Operator, is so material and serious that even after serving for good 11/2 years, demands his termination from service
(3.) In short, facts of the case are that in pursuance to advertisement issued by the respondent electricity company, the appellant petitioner, a member of Scheduled Tribe belonging to remote tribal area of southern Rajasthan, submitted an application to be considered for his appointment as Data Entry Operator. On being selected, appointment was accorded to him vide order dated August 5, 2013. By a letter dated 2.2.2015, the appellant petitioner was called for to explain that why he be not terminated from service being failed to disclose the fact about his conviction for a criminal charge.;