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Supreme Court Of India

(From : Calcutta)*

Hon'ble Judge(s): Shivaraj V. Patil, D. M. Dharmadhikari , JJ

Constitution of India , Art.226— Petrol Pump Dealership - Grant of - Eligibility criteria viz. an unemployed youth - Applicant suppressing material fact of @page-SC2771his employment as trainee in certain company - Mere use of word "trainee" in offer of appointment does not mean that he was not employee, particularly when his services were confirmed later - Termination of his dealership on that ground - Not unjustified - Purpose of seeking information which has bearing on selection of candidate cannot be defeated while dealing with effect of suppression of material information.Kendriya Vidyalaya Sangathan v. Ram Ratan Yadav, 2003 AIR SCW 1126 : AIR 2003 SC 1709 : 2003 Lab IC 1136, Applied. (Para 7 8 9 10 11) .....