STATE OF MADHYA PRADESH Vs. RAJKUMAR YADAV

JUDGEMENT

(1.) Leave granted.

(2.) More often than not, the quality of law and order in the society and maintenance thereof depends upon the character of the persons serving in the police force. It becomes imperative that the recruitees in the disciplined force should be the persons beyond reproach and men with rectitude.

(3.) In the writ petition before the High Court, the respondent herein prayed to set aside the order-cum-decision dtd. 16/7/2017 of the competent authority of the screening committee. The screening committee had undertaken the character verification of the respondent and after examination, treated the respondent to be ineligible for the police service. The respondent had applied for the post of constable (driver) in the process of appointment of the police constables in different categories initiated in the year 2016. He was qualified to stand at serial No. 336 in the unreserved category. Before joining, the respondent submitted an affidavit disclosing the factum of criminal case against him, and enclosed copy of the order of the acquittal.