GOVT. OF NCT OF DELHI Vs. MAHENDRA SINGH

JUDGEMENT

(1.) Being selected in the year 2009 to be appointed as a Constable (Driver) in the Delhi Police, required to fill up an Enrollment Form, the respondent filled up the required columns of the Enrollment Form and honestly informed that he was an accused in FIR No.152/1999, P.S.Kotwali, District Jhunjhunu, Rajasthan for having committed an offence punishable under Sections 19/54 of the Excise Act and Section 353 IPC. He disclosed that he had been acquitted vide judgment dated April 02, 2005.

(2.) Since character and antecedents verification is important whenever a person is offered a public employment and in particular to a police organization, for purposes of character and antecedent verification of those who have been acquitted at a criminal trial, the Commissioner of Police has constituted a Screening Committee which looks into: (i) the nature of the acquittal; (ii) nature of the acts alleged to have been committed by the person either as mentioned in the FIR or as per material gathered during investigation; and (iii) any other relevant fact on the subject of the acquittal.

(3.) The Screening Committee considered the allegation in the FIR No.152/1999 and the evidence led at the criminal trial and the judgment dated April 02, 2005 passed by the learned Chief Judicial Magistrate Jhunjhunu acquitting the respondent.