NISHANT KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner seeks appointment against the post of Constable w.e.f. October, 2016 with all consequential benefits.

(2.) The Petitioner had applied for the post of Constable in the respondents-Police Department in the year 2016. He qualified physical efficiency test as well as written test. Petitioner alongwith other qualified candidates was called for suitability and personality test by the respondents-Police Department. He was provisionally selected for the post of Constable against the OBC/UR category. During character verification of the petitioner, it was found that two criminal cases i.e. (i) case FIR No.115/2015, dtd. 31/7/2015, under Ss. 341, 323, 504, 506 read with Sec. 34 of Indian Penal Code and (ii) case FIR No. 2/2016, dtd. 6/1/2016, under Ss. 341, 352 read with Sec. 34 of Indian Penal Code were registered against the petitioner at Police Station Jogindernagar, District Mandi.

(3.) In terms of Clause 15.2 of Appendix 12.12-A notified on 11/3/2011, (Annexure R-2), offer of appointment to the petitioner was kept in abeyance in view of the pendency of two criminal cases against him. Clause 15.2 reads as under:-