JITHIN V Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was advised for appointment as Police Constable in Armed Police Battalion, (KAP-4), Kasaragod. According to him, despite completion of all formalities, he is not issued appointment or deployed for training for the reason that he is one of the accused in CC No.76/2007 on the file of the Judicial First Class Magistrate Court-I, Kannur. According to the petitioner, the pendency of criminal case itself cannot be a reason for declining appointment or deployment for training.

(2.) It is seen that an issue of identical nature has been considered by this court, and in the judgment in WP(C). No.24323/07 and connected cases, the following directions have been issued.

(3.) Having regard to the above law laid down in the aforesaid judgment and the facts of this case being similar, I see no reason why the petitioner shall not be eligible for the benefit of the said directions.