PRAMOD KUMAR VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, finally heard.

(2.) The challenge is mounted in this petition filed under Article 226 of the Constitution is to the order dtd. 14/04/2014 whereby petitioner was informed that Screening Committee has found him unsuitable for appointment in Police Department.

(3.) The admitted facts between the parties are that petitioner submitted his candidature for the post of Constable in the Police Department. The petitioner in 'character verification' form clearly disclosed about outcome of criminal case instituted against him. The petitioner was subjected to a trial for allegedly committing offences under Ss. 294, 323, 325 and 506-II of IPC. However, the matter was compromised and the Court by order dtd. 11/02/2014 acquitted the petitioner from charges on the basis of compromise.