Ajay Bhanot,J. - (1.) The petitioner has assailed the order dated 15.06.2020 passed by respondent no. 3- Superintendent of Police, Jalaun, cancelling his selection as Constable in the U.P. Police.
(2.) The judgment is being structured in the following conceptual framework to facilitate the discussion: I. Introduction II. Submissions of learned counsels III. Facts IV. Legal perspectives IV.i. Examination of suitability of candidates for appointment A Material for formation of opinion before the authority B Nature of proceedings C Standard of evidence & Impact of chargesheet D Procedure for enquiry IV.ii Line of Enquiry by the authorities A. Consideration of criminal cases B. Mitigating factors IV.iii Decision of the authority V. Analysis of facts and conclusions
(3.) The recruitment process for various posts in the U.P. Police was initiated by notification dated 14.01.2018. The petitioner applied in response to the said notification. The petitioner was selected for appointment to the post of Constable in the UP Police.;