DEEPAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to issue him joining/appointment letter.

(2.) The petitioner, pursuant to Advertisement No.1/24 dtd. 12/2/2024, applied for the post of Constable under General Category. He successfully cleared Written Test followed by Physical Measurement and Physical Screening Test. The respondent during verification of his credentials found that an FIR No.144 dtd. 7/5/2024 under Ss. 323, 406, 498-A & 506 of Indian Penal Code, 1860 at Police Station Sadar Hansi, District Hisar was registered against him. On account of aforesaid FIR, the respondent has refused to allow him to join.

(3.) Learned counsel for the petitioner contends that the petitioner applied for the post of Constable under General Category. At the time of filing application, no FIR was pending against him. His wife, on account of strained relations, lodged aforesaid FIR. He has cleared written and physical test, however, respondent is not issuing him appointment letter.