PRAVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) CM-9820-2019 Replication on behalf of the petitioner filed along with the application is taken on record, subject to all just exceptions. CM stands disposed of.

(2.) MAIN CASE Challenge in the present writ petition is for issuance of a writ in the nature of certiorari quashing the impugned order dated 16.03.2017 (Annexure P-7), passed by respondent No.3, whereby the appointment of the petitioner as Constable has been rejected.

(3.) Learned counsel for the petitioner submitted that in pursuance to the advertisement dated 19.07.2015 for filling up the post of Constable, the petitioner applied under the category of dependent of Ex Serviceman (Scheduled Caste) and remained successful in the physical test, written examination as well as in the interview. After selection to the post of For Subsequent orders see COCP-3342-2019 Decided by HON'BLE MR. JUSTICE AVNEESH JHINGAN 1 of 8 Constable, respondent No.3 sent a letter (Annexure P-5) to the District Magistrate, Mahendergarh, for verification of the character and antecedents and in response to the letter, Station House Officer, Police Station, Kanina, submitted a report that an FIR No.184 dated 08.07.2013 under Section 394 of Indian Penal Code, was registered against the petitioner. He has, however, vide judgment dated 09.03.2016, been acquitted. Owing to non- disclosure of registration of the FIR or criminal case in the application form, vide impugned order dated 16.03.2017 (Annexure P-7), appointment of the petitioner for constable has been rejected.