(1.) The writ petition is directed against the order dated 4.6.1993 whereby the Petitioner's candidature for appointment to the post of Constable in Provincial Armed Constabulary (hereinafter referred to as "PAC" has been cancelled on account of his conduct not found suitable for Government Service by the Commandant 12th Battalion, Fatehpur.
(2.) The facts in brief giving rise to the present dispute are as under.
(3.) The recruitment for Constable in PAC commenced vide notice/advertisement dated 21.5.1988. The selection proceedings took place at Allahabad from 1st July to 20th July 1998 wherein the Petitioner was ultimately selected finding his name in the merit list at serial No. 222. While other selected candidates were sent for training, the Petitioner was not. Hence, he made a representation dated Nil to Government of India as also the Director General of Police, U.P., Lucknow (Annexures 2 and 4 to the writ petition). The Petitioner subsequently came to know that on account of his implication in a Criminal Case, police report in respect of his character verification was against him and on the basis thereof neither he was sent for training nor was issued letter of appointment.
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