MINTU MISTRI Vs. UOI

JUDGEMENT

(1.) THE writ petitioner has challenged the letter dated 18 th October, 2011 whereby the respondents held that the petitioner was not found suitable for appointment to the post of Sub-Inspector in the CISF and withdrew the offer of appointment dated 23rd June, 2011 issued to him. The facts giving rise to the present writ petition to the extent necessary are briefly noted hereafter.

(2.) THE petitioner applied for the Combined Graduate Level Examination, 2010 for the post of Sub-Inspector (Executive) in the Central Police Force (CPF). He successfully undertook the written examination held on 16th May, 2010 and also qualified the Physical Endurance Test (PET) and the medical examination on 14 th October, 2010. On successful completion of the selection process, the petitioner was issued a provisional offer of appointment dated 23rd June, 2011 to join the said post in the National Industrial Security Academy (NISA) at Hyderabad. At this stage, on the character and antecedent verification conducted by the respondents, it was found that he had been involved in a criminal case arising out of FIR No.132/05 dated 13th June, 2005 registered by the Police Station Hansukhali under Sections 147/148/149/448/323 and 506 of the IPC. The respondents also found that he was acquitted by the Judicial Magistrate, First Class,

(3.) THE adjudication of the case of the petitioner largely turns on the construction of the judgment dated 12th April, 2011 whereby the petitioner was acquitted in the context of the relevant provisions of the Policy/Guidelines dated 1st February, 2012. In order to appreciate the same, relevant extract thereof deserves to be extracted which reads as follows:-