- (1.) THIS petition has been filed by the petitioner seeking a writ of mandamus directing the respondents to allow the petitioner to join duties and complete his training.
(2.) THE case in the writ petition is that the petitioner appeared in examination and test for the recruitment of constables and cleared it in the year 1998 but after being selected, he was not sent for training on the ground that there was a criminal case pending against the petitioner being criminal case no.61 of 1997 under sections 325, 323, 504, 506 I.P.C. It has been stated clearly in para 5 of the writ petition that no chargesheet has been submitted by the State against the petitioner and no conviction has been made. This court passed an interim order on 16.12.1998 allowing the petitioner to complete his training and join his duties.
(3.) A counter affidavit was filed by the State in which revelations were made in the affidavit with regard to the case of the petitioner.;