Meenakshi I. Mehta,J. - (1.) By way of this petition, the petitioner has sought the indulgence of this Court for the issuance of a writ in the nature of certiorari quashing the order dated 30.09.2020 (Annexure P-7) passed by respondent No.4 whereby he has been disqualified for his selection as Constable in Haryana Armed Police (for short, 'HAP').
(2.) Shorn and short of unnecessary details, the averments as canvassed by the petitioner in the instant petition, are that in pursuance of Advertisement No.8 of 2015 as notified by the Haryana Staff Selection Commission (for short, 'the HSSC') on 19.07.2015 for inviting the online applications for direct recruitment on 5000 posts of Male Constables including 1650 posts allocated to the General Category, he applied for the said post. Prior thereto, he along-with three more persons had been falsely implicated in a criminal case as registered vide FIR No.930 dated 22.12.2013 at Police Station, City, Bhiwani under Sections 323/341/34 IPC. Though he was formally arrested in the said case but was released on bail on the same day and finally, he as well as his co-accused, were acquitted in the afore-mentioned case by learned Chief Judicial Magistrate, Bhiwani, vide the judgment dated 06.01.2015 (Annexure P-1).
(3.) The petitioner has also averred that in his application form, there was one column seeking the following information:- "Are you convicted for an offence or charges have been framed involving moral Turpitude or punishable with imprisonment for 3 years or more?" Keeping in view the fact that he had already been acquitted in the above-said criminal case involving minor offences, he answered the abovesaid query in negative. His physical test was conducted on 13.07.2016 and he cleared the same. Thereafter, he appeared in the written-examination as held on 28.08.2016 and also in the interview-cum-personality test on 17.06.2017. His name appeared at Sr. No.63 in the list of the selected candidates as released on 20.08.2020. ;