UNION OF INDIA AND ANR. Vs. PRANAY BHALEWADIKAR

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The facts of the case are that the respondent's name for appointment on compassionate grounds was approved by the Head Office as his father died in harness. On the basis of the said proposal the respondent would have been employed, but the said proposal had to be cancelled by the petitioners, as on his character verification and antecedent report it was found that the respondent was involved in criminal case under Sections 451, 323, 294 read with Section 34 of the Indian Penal Code. He was convicted by the trial Court and sentenced to undergo imprisonment of six months and a fine of Rs. 500/- In Criminal Appeal the learned Sessions Court imposed fine of Rs. 5,000/-. In Criminal Revision the High Court released the respondent under probation for a period of two years vide order dated 4.1.2012. Relevant part of order dated 4.1.2012, passed in Criminal revision No. 1217/2011 reads as under:-

(3.) The two years of probation has been passed and nothing adverse has been noticed against the respondent. He has also been acquitted from the charge under Section 451 of the IPC. The basic allegation against the respondent was that the injured in this case was a tailor who had been apparently given a pair of trousers for stitching by the respondent's father, when the same was given back to the respondent there was a quarrel between them and in this process injury had occurred.