ROHIT SINGH RAGHUWANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Intra Court Appeal u/S. 2 (1) of Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 assails the final order dated 18.11.2019 passed in W.P. No.4933/2017 by learned Single Judge while exercising writ jurisdiction u/Art. 226 of the Constitution dismissing the petition in question thereby upholding the impugned order Annexure P/1 dated 05.07.2017 which in turn had upheld cancellation of candidature of petitioner for appointment to the post of Platoon Commander in Police Department for which petitioner had been selected by recruitment held in 2014-15.

(2.) The impugned order of cancellation of candidature was passed after finding the petitioner involved in offence punishable u/S. 325 IPC which was treated to be an offence involving moral turpitude despite the petitioner having been acquitted by way of compounding by order of learned trial Judge dated 17.08.2010.

(3.) Learned counsel for the rival parties are heard on the question of admission.