MOONI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Alok Kumar Yadav, learned counsel for petitioner and Sri Brijesh Pratap Singh, learned Standing Counsel for the State respondents.

(2.) This writ petition has been filed for the following relief;

(3.) It is contended that petitioner had appeared in the examination conducted in the year 2018 for Constable Civil Police and PAC. She has cleared the written examination as well as physical test. Thereafter, petitioner has submitted an affidavit before the authorities disclosing the fact in paragraph no. 11 that a criminal case being Case Crime No. 147 of 2016 under Sections 323 / 324 / 342 IPC at Police Station Bachraiyun, District Amroha was pending against her but no disclosure was made as far as Case Crime No. 68 of 2016 under Sections 498-A/323/506 and 3/4 of D.P. Act, Police Station Mahila Thana, District Amroha, in which final report was submitted by the police on 15.10.2016. It is contended that despite being selected she has not been sent for training by the respondents.