AVINESH TRIVEDI Vs. STATE OF M P

JUDGEMENT

(1.) Heard. The grievance of the petitioner is that he was selected on the post of Constable (GD) pursuant to Police Constable Recruitment Test, 2012. The petitioner was selected in the test and was even allotted unit for the purpose of posting. For this, reliance is placed on Annexures P/3 and P/4. The contention of Shri D.P. Singh is that petitioner was orally informed that his candidature is rejected. It is contended that in the verification form (Annexure P/5) the petitioner had disclosed about the criminal antecedents. The petitioner has given details about those criminal cases in para 12 of the said verification form.

(2.) Learned Govt. Advocate for the respondents submit that this matter is covered by the recent order of this Court passed in WP No. 3875/2013 (Dilip Kumar Samadhiya Vs. State of M.P. & Others).

(3.) I have heard learned counsel for the parties and perused the record.