PUSHPENDRA SINGH BHATI,J. - (1.) The petitioner by way of filing this writ petition is claiming for the following reliefs:- "(i) writ petition may kindly be allowed with costs and the impugned order dated 16.01.2018 (communicated vide letter dated 17.01.2018) (Annex.1) may kindly be quashed and set aside and the petitioner may kindly be directed to be sent for training, which has started a few days back only. (ii) Any other appropriate writ, order or direction which this Hon'ble Court deems just and proper may kindly be passed in favour of the petitioner."
(2.) The facts as noticed by this Court are that the petitioner is seeking recruitment on the post of Sub-Inspector in Central Industrial Security Force (CISF) in pursuance of advertisement dated 28.3.2015 issued by the Staff Selection Commission. The petitioner passed written examination and physical endurance test and thus was selected and was offered appointment in Central Industrial Security Force vide offer of appointment dated 15.9.2016. The petitioner submitted the verification certificate signed by the Superintendent of Police, Bikaner, in which, it was categorically mentioned that a charge-sheet has been filed against the petitioner on 30.6.2009 in the court of MJM, Kolayat in FIR No.70/2009 for the offence under Sections 354, 447 and 509 IPC pertaining to Police Station, Bajju, District Bikaner and the petitioner has been acquitted from the aforesaid offence on 24.11.2011. Such information was there in the verification certificate dated 30.9.2016. The petitioner was also required to submit Attestation Form, in which, the petitioner clearly mentioned "YES" against the column of information regarding any previous conviction, thus, the petitioner rendered all necessary information regarding criminal case as and when sought by the respondents and did conceal any material fact.
(3.) Counsel for the petitioner categorically pointed out that the petitioner's date of birth is 05.9.1991 and charge-sheet of criminal case was filed on 30.6.2009 when the petitioner was minor. Counsel for the petitioner further pointed out that the allegation against the petitioner was that he teased a girl and was harassing her for many days and even went to the extent of catching hold of her hand. Counsel for the petitioner stated that the girl and her parents did depose against the petitioner, hence, order of acquittal dated 24.11.2011 was passed. Counsel for the petitioner argued that the respondents without taking into consideration the facts relating to acquittal and also there being no concealment on the part of petitioner, cancelled his offer of appointment of vide order dated 03.6.2017, thus, the petitioner having left with no option preferred writ petition before this Court against cancellation of offer of appointment, being S.B. Civil Writ Petition No.7522/2017, wherein following order was passed by this Court on 06.12.2017; operative portion reads as follows:- "3. This Court confines that Avtar Singh (supra) is the latest precedent law governing the field, hence, it would be appropriate to dispose of the matter with a direction to the respondents to consider case of petitioner strictly in light of the guidelines given in Avtar Singh (supra). 4. The decision shall be taken by the respondents within a period of 15 days from today. In case the petitioner is found entitled, he shall be given training alongwith the ongoing training course.";