AMRESHWAR PRATAP SAHI, J. - (1.) HEARD learned counsel for the petitioner Sri Sudhakar Pandey and the learned Standing Counsel.
(2.) AFFIDAVITS have been exchanged between the parties and therefore the matter is being disposed of finally at this stage. The petitioner having been selected as a constable for being appointed in the Uttar Pradesh Police Services was subjected to police verification. His verification report was received to the effect that the petitioner was involved in a criminal case prior to his selection and therefore such involvement does not entitle him to seek employment in the police services. Accordingly, his candidature was cancelled. The petitioner made a representation which was not being considered as a result whereof he filed writ petition No. 69759 of 2006 which was disposed of on 20th December, 2006 to examine the claim of the petitioner and pass an appropriate order.
(3.) IN compliance of the aforesaid direction the impugned order dated 5th January, 2007 was passed on the ground that the petitioner was involved in a criminal case and therefore such involvement does not entitle him for employment in the police services.;