ROHIT YADAV Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) AGGRIEVED by the impugned Annexure A1 dated 11.12.2012, in canceling the candidature of the applicant for the post of Constable (Executive) [Male] in Delhi Police, on the ground that the applicant concealed the fact of his involvement in a criminal case, the applicant filed the present OA.

(2.) IN pursuance of an Advertisement of the respondents, the applicant submitted his application for the recruitment held in the year 2011 for selection to the post of Constable (Executive) [Male] in Delhi Police. As per his merit in the selection, he was provisionally selected subject to verification of character and antecedents report, medical fitness and final checking of documents, etc.

(3.) THE applicant vide his reply dated 10.12.2012, submitted that even before he submits his application for selection to the post of Constable (Exe.) [Male], the aforesaid criminal case ended in acquittal and under the bonafide impression that decided cases need not be informed, he has not mentioned about the same either in his Application Form or in Attestation Form. He further submitted that his said act may be treated as an unintentional mistake and he may be pardoned. He also submitted that even otherwise, the aforesaid criminal case was ended in acquittal as it was proved that the applicant was wrongly implicated in the said case.