PAWAN Vs. STATE OF MADHYA PRADESH & OTHERS

JUDGEMENT

(1.) By this writ petition the petitioner has challenged the order dated 6th June 2017, whereby petitioner has been declared ineligible for appointment in the police services on account of prosecution in criminal case.

(2.) The petitioner case is that he had participated in the selection for appointment to the post of Constable and had qualified the written test and the interview call letter was also issued and petitioner had downloaded information showing that his posting unit is SP Narsinghpur but thereafter the impugned communication was received by petitioner holding him ineligible for appointment.

(3.) Learned counsel for petitioner submits that petitioner has already been acquitted on the basis of compromise therefore, the petitioner cannot be denied appointment on the ground of criminal prosecution.