AKENDRA RAGHUWANSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of both parties, matter is finally heard.

(2.) Petitioner has preferred this petition under Article 226 of the Constitution of India seeking following reliefs:-

(3.) Brief facts of the case are that the petitioner has submitted his candidature for the post of Police Constable in the respondent department. Result of written examination was declared and petitioner was found qualified for second stage. He also qualified in the physical test. He has furnished all the information and stated in column 12 that two cases were instituted against him, in which he has been acquitted in both the cases by the competent Courts. Nothing has been suppressed by him. Respondent vide impugned order dtd. 4/9/2017 (Annexure P-1) has declared unfit/disqualified the petitioner for police services as his acquittal is not found in the category of clean or hon'ble acquittal. He has been acquitted in one criminal case on the basis of compounding offence and in other matter, the concerned Court has passed the judgment under Sec. 232 of CrPC and on the basis of non-availability of any evidence against him, he has been acquitted. Being aggrieved by the aforesaid, petitioner has preferred this petition.