(1.) The challenge in this writ petition is to the order dated January 11, 2008 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in OA No.1498/2008 whereby the plea of the petitioner for a direction to the respondents herein, to appoint him as Constable (Executive) Male in Delhi Police was rejected.
(2.) An FIR No.78/2002 was registered in which apart from two others, the petitioner was named as an accused for offences committed under Section 308/341/34 IPC, P.S. Vasant Vihar. The same culminated in an order of guilt. The petitioner was released on probation and for which he furnished a bond to keep good behaviour for two years.
(3.) Pursuant to an advertisement inviting applications to fill up posts of Constable Executive in Delhi Police, the petitioner applied and was successful at the selection process but found offer of appointment not coming his way because the Commissioner of Police took the view that in view of his being guilty of having committed an offence punishable under Section 308 IPC the petitioner was unfit to be appointed as a Constable in Delhi Police.
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