RAJU RAM Vs. COMMANDANT, C.I.S.F.

JUDGEMENT

(1.) Heard learned counsel for the parties. Instant writ petition has been filed by the petitioner for quashing the order Annex.5 dated 23.05.2011 passed by the Commandant, Central Industrial Security Force and prayed that respondents may kindly be directed to allow the petitioner to join the duties on the post of Constable.

(2.) As per facts of the case, petitioner filed an application for appointment in pursuance of advertisement Annex. 1 issued by the respondent department and he was allowed to appear in the medical examination for recruitment on the post of Constable (Driver) and (DCPO) and finally, he was found suitable for appointment but an information was given upon character verification by the Superintendent of police, Nagaur that four criminal cases were registered against the petitioner. Out of four criminal cases, in three cases, the petitioner was acquitted on the basis of compromise and in Case No. 22 dated 01/05/2006 registered against him under Section 307 IPC read with Section 3/25 Arms Act, petitioner was acquitted from the criminal court.

(3.) After receiving such information from the Superintendent of police, the respondents issued an order on 23.05.2011 whereby, the offer of appointment to the petitioner was cancelled.