- (1.) Leave granted.
(2.) The State of Madhya Pradesh and Others are in appeal as against the reversal of the judgment and order passed by the Single Judge dismissing the writ application questioning the decision of the Screening Committee holding the respondent/Bunty to be unfit for appointment as a constable in the police service of the State of Madhya Pradesh.
(3.) The respondent applied for the post of a Constable in the year 2013. He appeared and cleared the Police Constable Recruitment Test (II). Physical endurance test was held on 06.05.2013. He was medically examined and selected on 09.05.2014. On 05.06.2014 he was called for verification of the marks sheet, caste certificate. He was called for police verification by the Screening Committee on 25.02.2015. On 11.03.2015, the department, on the basis of the Report of the Screening Committee, decided to deny the appointment to the respondent/Bunty for the reasons mentioned therein.;