- (1.) Reserved on 21.02.2019 Pronounced on 11.04.2019 9/ 11.04.2019 Petitioner, in this writ application, has prayed for quashing the order dated 24.04.2018 (Annexure 14), by which the petitioner was held unsuitable for appointment in CISF and his provisional offer of appointment has been cancelled. He further prays to allow him to join the service after cancelling the said order.
(2.) Pursuant to an advertisement published in Employment News dated 15.12.2012 for recruitment of Constables in Central Armed Police Forces (CAPFs) and Riffleman in Assam Rifles 2013, the petitioner applied. The petitioner qualified the physical and written test. After verification of all the documents, petitioner was provisionally selected for appointment as Constable (GD) in CISF. It came to light that the petitioner was involved in a criminal case, thus, his suitability for appointment in CISF was sent to the Screening Committee. Petitioner was informed through Training Battalion Commander vide notice dated 19th July, 2017 to proceed to his native place till further orders. Some documents in respect of criminal case were sought for from the petitioner vide letter dated 28.09.2017. The petitioner was informed that once the Committee takes a decision, the same will be communicated.
(3.) On 24th April, 2018, the impugned order was passed and competent authority took a decision that the petitioner is not suitable for appointment in CISF as he has a criminal background. Consequent upon the said letter, his provisional offer of appointment was cancelled. Challenging the said order of cancellation, petitioner has filed this writ application, stating that the criminal case, which was instituted against the petitioner was false. He submits that in the criminal case the petitioner was acquitted vide judgment dated 29th September, 2016. Thus, the impugned order of removing the petitioner from service is absolutely bad. He submits that the petitioner is entitled to be reinstated in service.;