COMMISSIONER OF POLICE Vs. NARENDER KUMAR SINGH

JUDGEMENT

(1.) THE facts pertaining the above captioned five writ petitions may be noted by us:-

(2.) THE five young men successfully cleared the selection process to be appointed either as Constables or Sub-Inspector with the Delhi Police, but found employment being denied because Narender Kumar Singh, Hawa Singh, Pravesh Kumar and Praveen Kumar when selected as Constables did not disclose either in the Application Form or the Attestation Form that they were accused in the respective FIRs, an information which they ought to have furnished while filling up Column No.11 of the Attestation Form where information sought was : Whether the applicant was ever an accused for having committed an offence. As regards Jagjeevan Ram, who sought employment as a Sub-Inspector, notwithstanding he having disclosed being an accused and also being convicted but let off on probation for the offence of cheating at a College Examination when he was 19 years of age, employment was denied because of he being convicted. Whereas Jagjeevan Ram, Narender Kumar Singh, Pravesh Kumar and Praveen Kumar had succeeded before the Central Administrative Tribunal, Hawa Singh has faced defeat.

(3.) WE are conscious of the charge against all, except Jagjeevan Ram i.e. that they suppressed the fact that they were accused in the FIRs which we have noted against the names of each in para 1 above.