COMMISSIONER OF POLICE Vs. SUNIL CHANDRA

JUDGEMENT

(1.) THE instant writ petition assails the order dated 07.03.2012 rendered by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No.3548/2011. By the said order dated 07.03.2012 the Tribunal allowed the application of the respondent herein thereby directing the petitioner herein to consider the respondent for appointment to the post of SI (Exe.) Male in Delhi Police.

(2.) PURSUANT to an advertisement published by Delhi Police in the year 2009, respondent Sunil Chandra had applied for the post of SI (Exe.) Male against SC category. The respondent was provisionally selected for the said post subject to verification of his character, antecedents and medical fitness etc.

(3.) SINCE the respondent had disclosed about his alleged involvement in a criminal case while applying for the post of SI (Exe.) Male in Delhi police, his case was duly forwarded to the Screening Committee for evaluating his suitability for the said appointment. The Screening Committee found the respondent unsuitable for appointment to the post in view of his alleged involvement in the criminal case, despite the fact that the respondent had been acquitted of the criminal charges by the Court concerned.