RAVI KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the instant writ application, petitioner seeks quashing of the order dtd. 21/3/2020, whereby and whereunder the Deputy Inspector General of Police, Saran Range, Chapra ('DIG', in short) has held the petitioner to be ineligible for enlistment as a Sub-Inspector in the Bihar Police Force (hereinafter referred to as 'the Force'). The order has been passed under Rule 673(c) of the Bihar Police Manual, 1978 (hereinafter referred to as 'the Manual').

(2.) The relevant factual background is that the petitioner was an applicant pursuant to Advertisement No.01/2017 published inviting applications from desirous candidates for appointment as Sub-Inspector of Police. The petitioner was recommended for appointment, testimonials were verified and he was medically examined and found fit in all respects for appointment as Sub- Inspector.

(3.) Rule 673 of the Manual provides for verification roll to be prepared on the prescribed form P.M.101. Literate persons like the instant petitioner are expected to fill in the verification form and sign the answers themselves. Thereafter the same is to be verified from the home district of every candidate for appointment to the post of Sub-Inspector, Reserve Sub-Inspector and Constable or any ministerial post in the Bihar Police. After return of the roll with a report that the man bears a good character and has made a truthful statement as to his antecedents, the Superintendent of Police is required to initial this entry, whereafter the verification roll is to be entered in the service-book and filed. On the other hand, if the character of the man is reported to be bad or his declarations/statements made in the verification roll to be false, he is required to be removed from the Force.