J.K.MAHESHWARI, J. - (1.) Leave granted.
(2.) Questioning the validity of the order passed in Writ Appeal No. 1090 of 2013 on 20.12.2013 upholding the order of the learned Single Judge passed on 27.09.2013 in Writ Petition No. 3897 of 2013, this appeal has been preferred.
(3.) The facts unfolded in the present case are that the respondent was found involved in an offence of kidnapping of Nilesh for demand of ransom. An FIR was registered against him on 22.8.2009. After investigation challan was filed, and he was tried before the Sessions Court, Jhabua, Madhya Pradesh in Sessions Case Serial No. 1 of 2010 for the charge framed against him under Sections 347/327/323/506 (PartII) and 364A IPC. The Sessions Court acquitted him for the said charge because the complainant, who was abducted, turned hostile in the Court. Thereafter, respondent applied for the post of Constable in Central Industrial Security Force (for short "CISF ") and got selected through the Staff Selection Commission (for short "SSC "). An offer of appointment for provisional selection to the post of Constable/GD was issued to the respondent on 30.3.2012, subject to the conditions given in the agreement form. The respondent was required to furnish the documents including attestation forms, certificate of character, character and antecedent certificate from local Station House Officer. The respondent, while submitting the attestation form, specified the registration of above­said criminal case and acquittal from the charges in a trial by the competent court.;