Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) The petitioner was appointed as constable in P.A.C. and join the post on 1.11.1986. Before being appointed, the petitioner submitted an affidavit dated 5.8.1986 (Annexure-1 to the writ petition) to the effect that he was never involved in any criminal case, etc. This affidavit was sworn before the Notary.
(3.) Under Section 3 of the Pradeshik Armed Constabulary Act, 1948, members of P.A.C. are deemed as police officials. The powers privileges, liabilities, penalties, punishment and protection as police officer duly enrolled is subject to by virtue of Police Act, 1861 and the rules and regularizations framed therein are applicable.;