B. RAKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) "Whether continuation of the proceedings against the petitioner in Crime No.460/2018 of Madivala Police Station amounts to abuse of process of the Court and lead to the failure of the justice?" is the question involved in this case.

(2.) Respondent No.1 issued notification as per Annexure-C for recruitment for 164 post of Police Sub-Inspector (Civil).

(3.) The petitioner submitted application for the said post. Under Annexure-D the call letter he was called for physical suitability test scheduled on 13.11.2018 at 7.00 AM. On that day, petitioner appeared for the said test and was not qualified. He submitted representation as per Annexure-F to respondent No.1 on 14.11.2018 stating that on 13.11.2018 because of his ill-health he could not properly participate in the test and sought another opportunity for his physical suitability test. That was entertained by the Deputy Inspector General of Police, Bengaluru and he was given another opportunity to participate in the physical suitability test.