BILAL AHMAD PARRA Vs. STATE

JUDGEMENT

(1.) To seek response from the eligible desirous candidates for selection and appointment of Constables in IRP 13 Bn advertisement notice came to be issued. It is averred that petitioner being eligible applied for the same, appeared in the interview, successfully made the grade and consequently selected under RBA category and was figuring in the select list at serial No. 8. Despite his selection he was not allowed to join his duties as such for the reason that his name was reflected in a criminal case.

(2.) The inaction of the respondents constrained the petitioner to file writ petition before this court.

(3.) Respondents filed their reply and it is contended that respondents after completing the requisite formalities received adverse report from IGP, CID J&K, Srinagar which suggests the involvement of the petitioner in case FIR No. 70/2003 Police Station Tral. This report of the CID is said to be the handicap.