(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) The petitioner has approached this Court with a prayer for quashing of the order as contained in Memo No. 5588 dated 24.6.2017 (Annexure-7), passed by the respondent No. 2, whereby the offer of appointment given to the petitioner for the post of Constable/GD vide letter dated 29.3.2017, has illegally and arbitrarily been cancelled on the ground that the Standing Screening Committee has found the petitioner involved in criminal cases.
(3.) The facts as derived from the writ petition are that the Staff Selection Commission published a notice dated 24.1.2015, inviting applications from competent candidates for recruitment to the posts of Constable/GD in BSF, CISF, CRPF, etc. and in response to that the petitioner filled-up his application form and he was allotted admit card for appearing in physical measurement and physical test. Thereafter, the petitioner appeared in the written as well as physical examination. It is the specific case of the petitioner that he qualified in all the events. Accordingly, merit list dated 6.2.2017 was published, in which the name of the petitioner finds place at SI. No. 18294. Thereafter, the petitioner was offered appointment on 29.2017 with a direction to report at Bhilai Battalion-1, RTC Bhilai, Durg, Chhattisgarh for training but, due to malaria, he could not join there and requested the respondents through Email dated 5.4.2017 for extension of joining period, which was considered vide letter dated 8.4.2017 and he was directed to report by 20.4,2017. Subsequently, the petitioner reported on 19.4.2017 at RTC Bhilai, where he was asked to fill-up the attestation form, in which the petitioner has answered 'in affirmative' in the column "whether he was ever prosecuted in any criminal case or not". Thereafter, the petitioner was not allowed to undergo any training and was asked to return back to his home. Subsequently, the petitioner has received the impugned letter dated 24.6.2017, issued by respondents No. 2, whereby his offer of appointment stood cancelled on the ground that the petitioner was found involved in criminal cases.