LAWS(DLH)-2023-5-108

VIKRAM RUHAL Vs. DELHI POLICE

Decided On May 31, 2023
Vikram Ruhal Appellant
V/S
DELHI POLICE Respondents

JUDGEMENT

(1.) The challenge in this Writ Petition is to an order dated February 20, 2023 passed by the Central Administrative Tribunal (hereinafter referred to as the 'Tribunal') whereby the Tribunal declined to set aside order dated December 02, 2020 issued by the Deputy Commissioner of Police, Recruitment NPL, Delhi thereby keeping the recruitment of the petitioner to the post of Sub Inspector (Exe) in Delhi Police pending, till final outcome of the proceedings arising out of FIR No. 234/2018, under Ss. 313/323/406/498A/506/34 I.P.C., P.S.: Women Police Station, Jind.

(2.) In brief, the petitioner applied for the post of Sub Inspector in Delhi Police in response to the recruitment notice dated April 22, 2017 issued by the Staff Selection Commission and successfully cleared all the examinations including Tier-1 exam, Physical Endurance Test (PET), Tier-2 exam and detailed medical examination which were held between May, 2017 and September, 2018. In the interregnum, before the announcement of final result, on October 11, 2018, an FIR No.234/2018 under Ss. 313/323/406/498A/506/34 IPC was registered at PS: Women Police Station, Jind by sister-in-law (Bhabhi) of the petitioner, implicating all the family members including the petitioner. Thereafter, on October 31, 2018 on announcement of final result by SSC, petitioner was recommended for appointment as Sub Inspector in Delhi Police, subject to verification. During verification carried out by Delhi Police, petitioner disclosed about the pendency of aforesaid FIR.

(3.) Thereupon a show-cause notice No.6352 was issued to the petitioner by the office of Deputy Commissioner of Police on May 31, 2019 as to why the candidature of the petitioner for the post of SI (EXE) Male in Delhi Police-2017 should not be cancelled due to alleged involvement in FIR No.234/2018 under Ss. 498A/406/506/313/323/34 IPC registered at PS: Women Police Station, Jind, as disclosed by him at the time of verification. In response, a detailed reply dated June 18, 2019 was submitted by the petitioner in the office of Deputy Commissioner of Police, Recruitment, Delhi Police.