PANKAJ SHUKLA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking following reliefs:-

(2.) The facts necessary for disposal of the petition in short are that the petitioner had appeared for recruitment to the post of Constable and was declared successful. During character verification it was found that the petitioner was tried in Crime No.77/2015 for an offence under Sections 294, 323, 506-B, 452 and 324 of IPC and on the basis of compromise, he was acquitted for offence under Sections 323/34, 294, 506-B of IPC and was acquitted for offence under Sections 452, 324/34 of IPC. Similarly, in Crime No.132/2012 the petitioner was charge-sheeted for offence under Sections 323, 294, 506-B, 327 of IPC and it appears that he was not tried for offence under Section 323 and was acquitted for offence under Sections 294 and 506-B of IPC on the ground of compromise and was acquitted for offence under Section 327 of IPC.

(3.) It is submitted by the counsel for the petitioner that earlier by order dated 20/7/2014 the petitioner was declared not eligible for appointment to the post of Constable in the Police Department. Accordingly, writ petition No.5894/2015 was filed which was decided by this Court by order dated 27/6/2016 and the following order was passed:-