MANOJ Vs. UOI & ORS.

JUDGEMENT

(1.) Charge sheeted before a criminal court but finally acquitted, whether by way of benefit of doubt or honourably - would it be a relevant consideration in appraising the suitability of a candidate who successfully clears the selection process to be appointed to an armed force of the Union, is the question which arises for consideration in the instant writ petition.

(2.) Successfully clearing the selection process to be appointed as a Constable (GD) in a Central Armed Police Force, as per marks obtained by him and keeping in view his preference, the petitioner was offered appointment as a Constable (GD) in CISF and was called upon to fill the enrolment form. In the column applicable where the candidates had to disclose whether they were an accused in any criminal case, the petitioner dutifully informed that the was a co -accused in FIR No.2011 dated July 05, 2008 registered with PS Narnaund (Hissar) for offences punishable under Section 323/324/307/120 -B/34 IPC. He disclosed that he had been acquitted by the learned Additional Sessions Judge vide judgment dated December 19, 2008.

(3.) It is thus not a case of concealment.