VIJAY KUMAR Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) The petitioner who was duly selected for the post of Constable (General Duty) in the Ex-Servicemen Category in Haryana Police has assailed the validity of the order dated 26.05.2015 at Annexure P-5, whereby offer of appointment to the post has been declined.

(2.) Facts of the case are in a very narrow compass. The respondents issued an advertisement No.1/2013 advertising 1347 posts for recruitment of General Duty Constables in the Haryana Police Department. Petitioner applied for the Male Constable reserved for Ex-servicemen Category. Petitioner was permitted to participate in the selection process comprising of an entrance test as also an interview held on 16.05.2014. The result of the selection process was declared on 12.06.2014 and the name of the petitioner concededly figured in the list of selected candidates under the Ex-servicemen Category. It so transpires that after the petitioner had submitted his application for the post of Constable, FIR No.104 dated 12.02.2014 came to the registered under Sections 148, 149, 379, 435 and 506 Penal Code at Police Station Bhiwani Sadar on the complaint of one Baljit Singh. Petitioner faced trial in this case along with other co-accused and vide judgment dated 17.12.2014 passed by the Additional Chief Judicial Magistrate, Bhiwani, he was acquitted.

(3.) Vide impugned order dated 26.05.2015 issued by the Commandant 3rd Battalion, HAP, Hisar, offer of appointment and regimental number has been declined to the petitioner stating that it would not be in public interest to do so. It is against such brief factual backdrop that the instant petition has been filed.