- (1.) Heard Smt. Manju R. Chauhan, learned Counsel for the petitioner and learned standing counsel for the respondents.
(2.) The petitioner has approached this Court against an order passed by Superintendent of Police, Mainpuri, opposite party No. 6, on 17.12.2007. By this order the petitioner's appointment and selection for the post of Police Constable has been cancelled and further an order has been passed for registering an F.I.R. against the petitioner under relevant sections.
(3.) The factual matrix of the case is that the petitioner had applied for appointment on the post of Police Constable in pursuance of the advertisement and after undergoing the measurement, physical test, routine test and interview, the petitioner was declared selected by the constituted Board. Thereafter, the medical examination was conducted by the Medical Board at Reserve Police Lines, Fatehgarh and the petitioner was found medically and physically fit. The petitioner after being selected by the Selection Committee/Board was sent for training on 29.6.2005. After completing the training the petitioner was posted on permanent post of constable at Police Station, Kotwali, Mainpuri on 20.6.2006 and he was working on the said post when the impugned cancellation order was passed.;