RAVINDRA KUMAR PANDORIA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS Writ Petition filed under Article 226 of the Constitution challenges the order dated 09.12.2013, whereby the candidature of the petitioner for the post of Constable is rejected. The rejection order is based on some character verification report prepared by the respondents.

(2.) THE case of the petitioner is that he was falsely implicated in a criminal case arising out of crime No. 422/2010 for offences under Section 452, 324, 294 and 34 IPC. He was acquitted on facts by the competent authority. He did not suppress the factum of said criminal case in his verification form. Clause 7 of Circular dated 5th June 2003 (Annexure P/10, page 44) makes him eligible. Heavy reliance is placed on recent judgment of this Court delivered in WP No. 3875/2013 (Dilip Kumar Samadhiya Vs. State of M.P. and Ors.).

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