PRADEEP NANDRAJOG, J. - (1.) Heard learned counsel for the appellants.
(2.) The respondent cleared the selection process initiated by the Staff Selection Commission to be appointed as Sub Inspector in CISF.
(3.) In the enrollment form which is submitted he duly mentioned that he was an accused in F.I.R. No. 70/2009, Police Station-Bajju, District Bikaner for the offence punishable under Section 354, 447 and 509 IPC. He mentioned therein that he has been acquitted.;