- (1.) This appeal has been preferred against the order dated 12.9.2006 passed by the learned Single Judge in SBCWP No. 3131/1998 whereby the writ petition filed by the petitioner/appellant herein was dismissed and thus his claim that he should have been appointed on the post of Constable in spite of suppression of the material information regarding pendency of several criminal cases against him and he should still have been held eligible for appointment, did not find favour with the learned Single Judge.
(2.) This appeal has been preferred against the aforesaid order of the learned Single Judge wherein it was contended on behalf of the petitioner/appellant that he was illegally denied selection on the post of 1 Constable although he had cleared written test and the interview test.
(3.) The petitioner/appellant had filed a writ petition before the learned Single Judge merely stating that although he had cleared the written test and the physical verification test and was found suitable for appointment in all other aspects, he was wrongly denied the appointment. When a show cause 1 notice was issued on this averment of the petitioner/appellant, a reply came to be filed by the respondents, wherein it was disclosed that on the date when the suitability of the candidates was adjudged, it could be detected that at least three criminal cases were pending against the petitioner which is involved offences under Sections 147, 148, 149, 323, 336, 353, 325, 307 and 186 IPC. The form which had been filled by the appellant clearly noted a column to be filled by the applicant as to whether there was any criminal case pending against the applicant. The applicant/appellant herein had left the column blank and did not disclose that there were several criminal cases pending against him but finally when the authorities detected this' fact, the applicant was found guilty of suppression of material information from the appointing authorities regarding the pendency of criminal cases against him and therefore, he was not found eligible to be granted appointment on the post of Constable.;