LIYAKAT ALI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The challenge in this writ petition is to an order dated 3rd June 2017 issued by the Senior Commandant (TRG), CISF in the office of the Director, National Industrial Security Academy (NISA), Hyderabad cancelling the provisional offer of appointment made to the Petitioner as Sub Inspector (Exe) in the CISF.

(2.) The background facts are that the Petitioner applied for the post of SI (Exe) in the CISF and took the Staff Selection Commission (SSC) Examination, 2015. Upon being successful in the examination, he was issued a letter dated 15th September 2016 by Respondent No.5 provisionally appointing him as SI Executive in the CISF subject to character and antecedent verification. He was asked to report to the Director NISA, Hakimpet, Hyderabad on 22nd October 2016 for basic training.

(3.) The Petitioner states that he complied with the directions in the letter dated 15th September 2016 and submitted all relevant documents including character certificate. He also submitted copy of a judgment dated 22nd January 2015 of the Judicial Magistrate First Class, Firozpur, Khirka at Punangwan (Haryana) in Criminal Case No.426 of 2010 whereby he was acquitted for the offences under Sections 148/149/323/324/325 IPC. However, the Petitioner was not permitted to join the basic training along with his batch-mates and was told that he would be communicated further directions in due course. Thereafter, his appointment offer was cancelled by the Standing Screening Committee by impugned letter dated 3rd June 2017 on the ground that he was not suitable for appointment in the CISF.