- (1.)RAKESH Tiwari, J. Heard Counsel for the petitioner, the Standing Counsel for the respondents and perused the record.
(2.)THIS writ petition has been preferred for issuance of a suitable writ, order or direction in the nature of certiorari for quashing the impugned order dated 12-8-2007 passed by the Superintendent of Police, Pratapgarh whereby the services of the petitioner were terminated on the ground that the petitioner has concealed the factum of pendency of a criminal case against him.
It has further been prayed that the respondents may be directed not to give effect the operation of the impugned order dated 12-8-2007 aforesaid and also for issuance of a writ commanding the respondents to permit the petitioner to complete his training as constable in Training School at Pratapgarh and pay the stipend/allowance/salary payable and admissible to him.

Brief facts of the case are that in response to the advertisement No. 10-51-2006 (1) dated 1-9-2006 the petitioner applied for recruitment as Police Constable from Jhansi. After facing written, physical and medical tests he was selected as Police Constable. After his selection his antecedents were required to be verified.

(3.)THE petitioner submitted an affidavit stating that no criminal case was ever instituted against him and he was not facing any criminal trial.
From the record it appears that after verifying the antecedents of the petitioner it was found that the petitioner was facing a criminal case and consequently the services of the petitioner were terminated by the impugned order dated 12-8-2007 by the Superintendent of Police, Pratapgarh for filing false affidavit by concealment of material facts at the time of recruitment.