Bahadur vs The State Of Madhya Pradesh
2022 Latest Caselaw 8287 MP

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                                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                                     AT JABALPUR
                                                                        WP No. 20368 of 2021
                                                           (BAHADUR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                        Dated : 22-06-2022
                                                  Shri Aniruddh Mishra, learned counsel for the petitioner.

                                                  Ms. Geeta Yadav, Panel Lawyer for respondents.

The petitioner's candidature for appointment to the post of Constable has been rejected on the ground of pendency of criminal prosecution, which later on by the judgment of the trial Court dated 16.09.2014, has been quashed.

Learned counsel for the State is directed to produce the verification form

and file a short reply inter alia as to whether the petitioner has disclosed about the pending prosecution in his verification form.

List this matter after four weeks.

A copy of this order be given to the State counsel free of cost.

(SHEEL NAGU) JUDGE

A.Praj.

Signature Not Verified SAN

Digitally signed by ASHWANI PRAJAPATI Date: 2022.06.24 16:45:48 IST