HARBAN SINGH JATAV Vs. STATE OF M.P.

JUDGEMENT

(1.) I.A. No.03/2020, an application for condonation of delay is taken up, considered and allowed for the reasons mentioned therein. Delay of 120 days in filing this petition is hereby condoned.

(2.) This petition seeks review of the final order dated 22.07.2019 by which W.A. No. 1741/2018 preferred by the State has been allowed setting aside the order dated 03.10.2017 passed in W.P. No. 1901/2014 wherein challenge was made to the cancellation of candidature of petitioner for recruitment to the post of Forest Guard on compassionate basis.

(3.) The candidature of the petitioner stood canceled due to his failure to disclose the factum of having been criminally prosecuted vide crime No. 134/2009 for offence punishable under Sections 323, 325, 504, 34 of IPC and Crime No.133/2003 for the offence punishable under Sections 457, 380 of IPC and Crime No. 284/2003 registered for the offence punishable under Sections 461 of IPC registered at Police Station Kolaras, district Shivpuri.