JARADADDI GIDDAIAH Vs. SUPERINTENDENT OF POLICE, KURNOOL

JUDGEMENT

(1.) Heard Sri K. Jyothi Prasad, learned counsel for the petitioner and Sri G. V. S. Kishore kumar, learned Government Pleader for Services-I for the respondent Nos.1 to 4.

(2.) This writ petition under Article 226 of the Constitution of India has been filed for the following relief:-

(3.) Pursuant to a notification issued in the year 2003 for selection of Police Constable the petitioner applied and was selected. He was allotted A. P. Special Police-II Battalian, Kurnool for training, but was denied the same on the ground that the petitioner was found involved in a Criminal Case vide Crime No.25/2004 in Kodumuru Police Station for offences under Sec. 147, 148, 324 and 307 r/w 149 I.P.C. His provisional selection, along with some others was cancelled on the ground for suppressing the fact of involvement in a criminal case, vide proceedings C.No.A1/1005/2004, dtd. 29/11/2004. The petitioner was finally acquitted in the criminal case in the year 2009. On the date of the application pursuant to the notification, the petitioner was not involved in any criminal case in the year 2003. In the attestation form, before going to training, in Column No.12 in response to the query with respect to any involvement in any criminal case, arrest by Police, detention or conviction, the petitioner suppressed the fact of involvement in the criminal case and mentioned 'No'.