UPENDRA GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition seeks review of the final order dated 14/10/2019 passed in WA No.1283/2019 rendered by coordinate bench of this Court dismissing the said WA thereby upholding the order passed by the writ Court in WP No.22282/2017 by which challenge to the cancellation of candidature of petitioner for selection to the post of Constable in Police under the Govt. of M.P. was repelled.

(2.) The recruiting/appointing authority cancelled the candidature of the petitioner herein who was otherwise selected for the post of Constable in Police under the Govt. of M.P. on the ground that in one of the criminal cases registered against him alleging offences punishable u/S.147, 294, 323/149, 341 and 506 part-2 of IPC , the petitioner was acquitted by means of compounding but not honourably thereby rendering him unsuitable for entry in the disciplined force of police.

(3.) Learned counsel for the review petitioner submits that among the two offences registered against the petitioner, in the graver offence which attracted the offence of 326 IPC , the petitioner was honourably acquitted by judgment dated 18/12/2015 and while in the minor nature (supra) acquittal was by way of compounding and since the said minor offences did not involve moral turpitude the petitioner ought not to have been denied entry into the police force.