NARINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) (Oral):

(2.) PETITIONER was selected as Constable. His documents were sent for verification to the Superintendent of Police, Solan. The Superintendent of Police has informed that eight criminal cases have been registered against the petitioner during the relevant period. It is in these circumstances that the petitioner has not been offered appointment to the post of Constable taking into consideration his character and antecedents. There is no illegality in the action of respondents in denying the appointment to the petitioner in view of the details of the cases given in the reply.