COMMISSIONER OF POLICE & ORS Vs. BHUPINDER SINGH

JUDGEMENT

(1.) The present writ petition challenges the validity of the order dated 2 nd March, 2012 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in Original Application No.1579/2011, whereby the Tribunal quashed the order dated 3 rd February, 2011 pursuant to which the candidature of the respondent to the post of Constable (Driver) in Delhi Police was cancelled.

(2.) The respondent had applied for appointment to the post of Constable (Driver) in Delhi Police during the recruitment held in the year 2009.

(3.) It is an admitted position that the respondent had clearly disclosed about his involvement in FIR No.92/2001, both in the application form as well as the attestation form. The respondent was declared provisionally selected for the post subject to satisfactory verification of his character and antecedents.