COMMISSIONER OF POLICE Vs. RANVIR SINGH

JUDGEMENT

(1.) The petition impugns the order dated 25.05.2011 of the Central Administrative Tribunal, New Delhi allowing the O.A. No.3509/2010 preferred by the respondent and directing the petitioner to treat the respondent as a validly selected candidate and offer him appointment to the post of sub-inspector(EXE) Male. Notice of this petition was issued and the operation of the order stayed. The petitioner, as directed has produced the record relating to recruitment of the respondent. The counsels have been heard.

(2.) The respondent had applied for the said post in the recruitment drive of the year 2007 and was provisionally selected subject to verification of character and antecedent, medical fitness and final checking of documents etc. After he had filled up the application form and the attestation form, he was accused of offences under Sections 332/353/186/285/506 r/w 34 of the IPC and 25/54/59 Arms Act in FIR No.116/2008 dated 30.05.2008 of Police Station Sadar Narwana, District Jind, Haryana. Upon discovery of the said fact during verification, the case of the respondent was put up before the screening committee constituted by the commissioner of police. In the interregnum, the Court of the Judicial Magistrate, Narwana vide judgment dated 15 th June, 2009 acquitted the respondent, giving him benefit of doubt. The Screening committee of the petitioner however considering the gravity of the offences with which the respondent was charged and in the light of observations in the judgment did not find the respondent suitable for the post and the petitioner vide communication dated 8 th October, 2009 cancelled the candidature of the respondent.

(3.) The respondent earlier preferred an O.A. No.2989/2009 impugning such cancellation of his candidature and which O.A. was disposed of vide order dated 19.03.2010 remitting the case to the petitioner to reconsider the same taking notice of the circumstance of acquittal of the petitioner of all the charges.