- (1.) HEARD learned Counsel for the appellant.
(2.) THIS appeal is directed against the order dated 1.10.2007 passed by the learned Single Judge of this Court in S.B. Civil Writ Petition No. 2044/2007 whereby and whereunder the writ petition was dismissed. The writ petitioner -appellant who had applied for appointment on the post of police constable pursuant to advertisement dated 14.6.2005 and corrigendum dated 18.6.2005 was selected for appointment on the post of police constable. However, during verification of his testimonials and enquiry held by the Superintendent of Police, it transpired that the writ petitioner -appellant was an accused for offences Sections 341, 323, 336 and 325 of the Indian Penal Code. It was further found that Column No. 17 of the application form was left blank where a candidate was required to fill up the same by saying as to whether he was involved in a criminal case. On account of involvement of the writ petitioner -appellant in a criminal case as referred to above and non -filling up of the Column No. 17 of the application form, he was found to be disqualified as he suppressed the material fact about his involvement in a criminal case of moral turpitude. His name accordingly, was de -listed from the merit list.
(3.) THE writ petitioner being aggrieved by the aforesaid action of the State authorities, approached this Court in writ jurisdiction where it was contended that since the criminal offence alleged was of petty nature, the writ petitioner could not fill up the Column No. 17 out of ignorance. The plea of the writ petitioner, however, was not accepted by the learned Single Judge of this Court and the writ application was dismissed holding that non -mentioning about the pendency of criminal charge in Column No. 17 which was in the nature of moral turpitude was fatal, and therefore, no interference was required.;