SANJAY CHOUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present writ petition challenging the orders dated 3/09/2014 and 2/02/2019 thereby rejecting the candidature of the petitioner for appointment on the post of Police Constable after his due selection in an open competition, on the ground of involvement of the petitioner in the criminal cases.

(2.) That, an advertisement was issued by the Madhya Pradesh Professional Examination Board inviting applications from eligible candidates for appointment on the post of Police Constable. The petitioner submitted his application as Scheduled Caste candidate. Sthe petitioner successfully cleared the written examination. On the basis of merit, he was declared qualified for second stage i.e. for undergoing physical proficiency. The petitioner was ultimately selected for the post of Constable(GD) under Scheduled Caste category in the Police Constable Recruitment Test, 2012.

(3.) The petitioner submits that after his selection by the Madhya Pradesh Professional Examination Board in the Police Constable Recruitment Test, 2012 for the post of Constable (GD), the petitioner was called upon to fill up the choice as regards posting in the order of preference which the petitioner did by submitting Police Constable Choice filling form, 2012. After his selection for the post of Constable(GD), the petitioner has sworn an affidavit disclosing factum of registration of criminal cases against him as also his consequential acquittal from those criminal cases with further declaration that no criminal case is pending in any other court of law or in any police stations against him at the relevant point of time.