PARMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking directions to respondent to reinstate him in view of judgment of acquittal dtd. 26/11/2012 passed by learned Chief Judicial Magistrate, Amritsar.

(2.) The petitioner was enlisted as Special Police Officer ('SPO') on 2/2/1992. He submitted his matriculation certificate. He was considered for the post of Constable. During verification, it was found that he has submitted a forged matriculation certificate. As per said certificate, he was 14 years old at the time of his enlistment as SPO. The respondent lodged FIR No.157 dtd. 12/5/2003 under Ss. 420, 467, 468, 471 of Indian Penal Code, 1860 at Police Station Civil Lines, Amritsar against him. The Trial Court vide judgment dtd. 26/11/2012 acquitted him.

(3.) Learned counsel for the petitioner submits that petitioner was acquitted by the Trial Court, thus, respondent was duty bound to reinstate him as SPO and thereafter issue appointment letter as Constable because he was already considered for the post of Constable.