2018 (5) ABR 86 ::AIROnline 2018 Bom 411 ::(2019) 1 AllMR 777 (BOM)

Bombay High Court

Hon'ble Judge(s): V. K. Tahilramani, M. S. Sonak , JJ

Constitution of India , Art.16— Appointment - Post of Police Constable - Candidate truthfully disclosing all particulars relating to two criminal cases against him and his acquittal therefrom - G. R. D/- 13-6-1988 providing that when prosecution is for offences involving moral turpitude or violence, convicted candidates should not be offered appointment - Nothing in said G. R. to deny appointment to candidate - Order directing authorities to consider his case for appointment, proper. (Para 8 9 10 15)