Pushpendra Singh Bhati, J. - (1.) The application preferred by learned counsel Shri IR Choudhary for deletion of party-respondent (respondent no.2) is allowed. Respondent no.2 is deleted from the array of respondents and the same is reflected in the cause-title of the order. Petitioner has preferred this writ petition with the following reliefs:- "1. The record of the case may kindly called for. 2. The impugned letter dated 06.09.2017 (Annex.4) passed by respondent no.4 may kindly quash and set aside. 3. The petitioner may be held suitable for appointment on the post of constable (GD) in respondent, BSF. 4. The respondents may kindly be directed to allow petitioner to join respondent organization in pursuance to the order of Appointment dated 17.04.2017 issued in his favour. 5. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. 6. Costs of the writ petition may kindly be awarded to the petitioner."
(2.) Brief facts as noticed by this Court are that the petitioner has qualified the selection process for the post of Constable (GD) vide examination of 2015 in Border Security Force. The petitioner was offered appointment on 17.04.2017. Meanwhile a criminal case was lodged against the petitioner under Sections 249/13, 341, 323, 325, 307, 308 of IPC on 19.11.2013 in which he was acquitted by the competent criminal court vide order dated 09.12.2015 which is Annexure -3.
(3.) The respondents were aware that the petitioner has not concealed any information regarding the aforementioned case but have gone ahead to terminate the services of the petitioner vide order dated 06.09.2017 which is Annexure-4 and the petitioner has challenged the same.;