NAGENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the orders dated 12.08.2014 and 14.01.2016 passed by the respondent No.4.

(2.) The brief facts, of the case are that the respondents have published an advertisement from eligible candidates for appointment on the post of Constable. The petitioner being eligible has submitted an application for appointment on the post of Constable Trade Cook. The petitioner successfully passed the written examination with physical test in July, 2013 and his name is placed in the select list. Thereafter, the documents of the petitioner were verified and Superintendent of Police, Rewa vide letter dated 05.09.2013 has informed to the respondents that a Crime No.164/2013 for offences punishable under Section 341 , 294 , 323 , 506 / 34 of the Indian Penal Code was pending at the relevant time and the same has been concealed by the petitioner in Column No.12 of his application form. It has further been submitted that another criminal case is also registered against the petitioner bearing criminal case No.1801/2013 and he was acquitted in the said case on the basis of compromise and therefore, vide letter dated 12.08.2014, the name of the petitioner was deleted from the select list. Therefore, the petitioner served a legal notice to the respondents. The respondent No.4 again vide letter dated 14.01.2016 denied the appointment to the petitioner. Being aggrieved by this orders, the petitioner has filed the present petition.

(3.) Learned counsel for the petitioner submits that the respondents have illegally rejected the candidature of the petitioner for appointment on the post of Constable Trade Cook. It is submitted that in column No.12 with regard to character verification as the petitioner was acquitted by the criminal court, therefore, he does not filled the said column and therefore, the act of the respondents in denying him appointment is unjust and improper. In support of his submission relied on the decision passed by this Court in the W.P. No.1853/2015 decided on 03.01.2017.