SANJAY KUMAR Vs. U P STATE

JUDGEMENT

(1.) This petition has been filed for quashing the letter dated December 1, 1996 (Anncxurc-2) sent by the opposite party No. 3 to the petitioner informing him that he was not found fit for appointment.

(2.) It appears that the petitioner had applied for being appointed as Constable in P.A.C. and he alongwith certain other candidates was ultimately selected for appointment. Thereafter papers were sent for Police verification, in which it was found that an F.I.R. at Crime No. 40/96 under Sections 147, 323, 504 and 506 I.P.C. was registered against the petitioner. The opposite party No. 3, on the basis of this information, held that the petitioner was not fit to be appointed and he accordingly issued the impugned letter which was served on the petitioner through the local Police. The petitioner has assailed the impugned Setter on the ground that mere lodging of the F.I.R, was not sufficient to hold him unfit for being appointed as Constable. The opposite parties have, in their counter-affidavit, sought to justify the impugned latter.

(3.) I have heard the learned Counsel for the parties and have gone through the materials on record.