JAGDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition that has been filed seeking issuance of a writ, order and direction for quashing order dtd. 19/1/2017 (Annexure P-5), wherein the petitioner herein has been declared as unfit for recruitment to the post of Constable and further to issue him the appointment letter to the post of Constable to which he has been selected.

(2.) In brief, the facts as culled out are that the Punjab Police invited online applications for 7416 posts (4915 for District Police Cadre and 2501 for Armed Police Cadre) for recruitment of Male and Female Constables in the District Police Cadre and Armed Police Cadre vide advertisement No.1/2016, dtd. 31/5/2016. The petitioner possessing all the requisite qualifications for the post of Male Constable as per the advertisement, applied for both District Police Cadre and Armed Police Cadre and was issued Roll Number for the Physical Measurement Test and Physical Screening Test, which was to be conducted on 16/9/2016 at Police Lines Stadium, Sangrur. The petitioner cleared the qualifying race, long jump and high jump for Physical Screening Test and Physical Measurement Test and his name figured in the provisional merit list at serial No.192. Thereafter, the petitioner was sent for medical examination at Civil Hospital, Mansa and his medical examination was conducted on 5/11/2016 and he was found to be fit and the certificate of fitness was subsequently sent to the respondents by the Hospital. His police verification was sent on 6/11/2016 and petitioner was called for issuance of the appointment letter at 36th Battalion PAP, Bahadurgarh, Patiala on 21/11/2016, but the appointment letter was not issued to him on the ground that police verification report has not been received. The petitioner approached the Senior Superintendent of Police, Sangrur and also the Director General of Police, Punjab with the written representations requesting them to issue him the appointment letter. On 19/1/2017, without any show cause notice to the petitioner, the respondents passed an order rejecting the candidature of the petitioner for the post of Constable, on the ground that there is a pending criminal case against the petitioner bearing FIR No.0142, dtd. 6/10/2016, registered under Ss. 307, 323, 506, 341, 148 and 149 of the IPC and Ss. 3 and 4 of the SC/ST Act, at Police Station Lehra. Aggrieved against the impugned order, the petitioner submitted a legal notice to the Director General of Police, Punjab to withdraw the same, but to no avail. Thus, the instant writ petition.

(3.) Mr. R. S. Bains, learned Senior Advocate assisted by Mr. Amar Jeet, Advocate appearing on behalf of the petitioner would contend that the aforesaid FIR was falsely registered against the father of the petitioner and others, in which all of them were later discharged. He would submit that no charge-sheet was filed against anybody in that case and it was only through the impugned order, that the petitioner came to know about his involvement in the said FIR. It is further submitted that neither the name of the petitioner is in the said FIR nor the petitioner was ever summoned, arrested, called for investigation or declared as a proclaimed offender.