MILAN YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. J. Payeng, learned counsel for the petitioner. Also heard Ms. B. Sarma, learned CGC appearing for all the respondents.

(2.) The grievance of the petitioner is that despite having been honourably acquitted in the criminal case, the respondents have not appointed the petitioner to the post of Constable (GD) in the Central Industrial Security Force (CISF).

(3.) The petitioner's case in brief is that he had participated in the selection process for appointment to the vacant posts of Constable (GD) in the CISF, pursuant to the advertisement dtd. 21/7/2018. The petitioner being successful in the selection process was offered appointment to the post of Constable (GD) in the CISF and was asked to report to the Principal, RTC, Mundali on 21/6/2021 vide letter dtd. 11/5/2021. The petitioner reported to the Principal, RTC, Mundali and started his training. During document verification, which was done by the respondents on 1/7/2021, a questionnaire had to be filled up where there was a specific question as to whether the petitioner was involved in a criminal case prior to joining the CISF. The petitioner admitted that he had a criminal case prior to joining the CISF. The petitioner was thereafter directed to submit documents with regard to the criminal case.