MAHESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petition has been preferred by the petitioner challenging an order dated December 08, 2022 passed by the Central Administrative Tribunal (hereinafter referred to as "the Tribunal ") whereby the Tribunal declined to set aside order dated September 11, 2020 issued by the Deputy Commissioner of Police, Recruitment NPL, Delhi canceling the appointment of the petitioner to the post of SI (EXE) in Delhi Police Exam 2017 despite his acquittal in FIR No.424/2011, under Ss. 498-A/304-B IPC and Sec. 3/4 of Dowry Prohibition Act, PS: Samthar, District: Jhansi, UP.

(2.) In brief, the petitioner participated in the selection process initiated by the Staff Selection Commission for the post of Sub Inspector in Delhi Police and CAPF (Central Armed Police Force) and Assistant Sub Inspector in CISF vide notification/advertisement circulated in the year 2017. Petitioner was declared as qualified for appearing in the detailed medical examination which was conducted on April 07, 2018. A letter was issued to the petitioner by SSC, thereby calling upon him for verification of documents/certificates on October 09, 2018. Petitioner was finally recommended for appointment as Sub inspector (EXE) in Delhi police in the final results declared by SSC and subject to verification.

(3.) A show-cause notice was issued by the office of Commissioner of Police on May 31, 2019 as to why candidature of the petitioner for the post of SI (EXE) Male in Delhi Police 2017 should not be cancelled due to alleged involvement in criminal case i.e. FIR No.424/2011 under Sec. 498-A/304-B IPC and Sec. 3/4 Dowry Prohibition Act registered at PS: Samthar, as disclosed by him in the Attestation Form.