RAJAT RATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard.

(2.) Under challenge is that order dtd. 16/8/2023 passed by respondent no.4, a copy of which is Annexure-1 to the writ petition, whereby the candidature of the petitioner for selection/appointment on the post of Constable Civil Police and Constable PAC, Direct Recruitment -2018 has been rejected.

(3.) The contention of learned counsel for the petitioner is that at the time of selection which was held in the year 2016 the petitioner had disclosed the pendency of criminal cases against him.