COMMISSIONER OF POLICE Vs. AJAY KUMAR DHAMA

JUDGEMENT

(1.) The present writ petition raises a challenge to the order dated 07.03.2012 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, whereby the Tribunal allowed the Original Application No.545/2012 filed by the respondent herein and set aside the order dated 22.03.2011 passed by the petitioner herein cancelling the candidature of the respondent to the post of Constable (Exe.) Male in the Delhi Police.

(2.) The respondent had applied for being considered for appointment to the post of Constable (Exe.) Male in Delhi Police pursuant to an advertisement published in the year 2009. At this juncture, it is observed that it is an admitted position that while filling the application form, the respondent had disclosed in the relevant column of the said form about his alleged involvement in a criminal case.

(3.) The candidature of the respondent was approved for appointment by the petitioner subject to verification of his antecedents, moral character, medical fitness etc.