COMMISSIONER OF POLICE Vs. PRADEEP KUMAR

JUDGEMENT

(1.) THE learned counsel for the Caveator is present hence, the Caveat stands discharged.

(2.) ALLOWED subject to all just exceptions.

(3.) THE issue, once again, relates to the question of appointment of a Constable (Executive) Male to the Delhi Police on the ground that he had not mentioned his alleged involvement in a criminal case in the attestation form submitted by him. The Tribunal has placed reliance on the decision of the Supreme Court in the case of Commissioner of Police vs Sandeep Kumar: (2011) 4 SCC 644 and has taken a decision in favour of the respondent.