JAIBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Jaibir-petitioner seeks issuance of writ in the nature of mandamus directing the respondents to consider his case for enrolment as constable in Haryana Police.

(2.) In the month of July 1995, recruitment of constables in Haryana Police in District Sonepat took place. As many as 68 candidates were selected and the name of the petitioner appeared at Sr. No. 32 in the merit list. Candidates whose name appear at Sr. No. 33 onwards have already been appointed but the petitioner was denied the appointment on the ground that a criminal case under Sections 186/332/353/506 Indian Penal Code registered vide FIR No. 27 dated Jan. 1, 1995 was pending against him. Annexure P-2 is the copy of the First Information Report.

(3.) Factually, the case is admitted by the respondents. It is also admitted that appointment to the petitioner was denied on account of pendency of criminal case against him registered vide FIR No. 27 dated Jan. 1, 1995.