MAHADEO LAXMAN PUND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. Heard by consent.

(2.) The petitioner has been disqualified from being considered for appointment in the Armed Constabulary of the State Reserve Police Force on the ground that the offences under sections 147, 149, 324,504, 506 read with section 34 of Indian Penal Code are registered against him.

(3.) Learned counsel for the petitioner points out that the petitioner himself gave this information that he has been charged with the offences stated above vide his application form, and that cannot be said to be a disqualification in view of the Bombay State Reserve Police Force Rules, 1959. Rule 18 of the said rules reads as follows :