COMMISSIONER OF POLICE Vs. ANIL KUMAR

JUDGEMENT

(1.) THIS writ petition on behalf of the Commissioner of Police, Delhi is directed against the order dated 07.03.2012 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No.1827/2011 whereby the said Tribunal has set aside the order of cancellation of the candidature of the respondent Anil Kumar for the post of Constable (Exe.) Male with the Delhi Police.

(2.) THE facts in brief are that for the recruitment carried out in the year 2009 (Phase-II) for the post of Constable (Exe.) Male with the Delhi Police, the respondent Anil Kumar had made an application. This application was followed by an attestation form filled in by the said Anil Kumar. In both, the application form as well as the attestation form filled by the said Anil Kumar, the fact of his alleged involvement in the criminal case arising out of the FIR No.190/2009 under Section 452/354/506 IPC registered at PS-Kosli, District Rewari, Haryana had been mentioned.

(3.) HOWEVER, despite the fact that the said Anil Kumar had been acquitted in the circumstances mentioned above, a show cause notice was issued to him on 03.03.2011calling upon him to show cause as to why his candidature for the post of Constable (Exe.) Male with the Delhi Police ought not to be cancelled in view of the said criminal case which had been registered against him and in view of the fact that the Screening Committee had not found him suitable for the said post.