Amit Verma vs State Of Madhya Pradesh
2023 Latest Caselaw 5719 MP

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE SANJAY DWIVEDI
                                               ON THE 10 th OF APRIL, 2023
                                            WRIT PETITION No. 8004 of 2023

                          BETWEEN:-
                          AMIT VERMA S/O LAKHAN LAL VERMA, AGED ABOUT
                          25 YEARS, OCCUPATION: STUDENT R/O VILLAGE AND
                          POST   MACHAGORA       CHHINDWARA     DISTRICT
                          CHHINDWARA (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI R.S.THAKUR - ADVOCATE)

                          AND
                          1.    STATE OF MADHYA PRADESH THROUGH
                                PRINCIPAL SECRETARY DEPARTMENT OF HOME
                                VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    DIRECTOR GENERAL OF POLICE POLICE
                                HEADQUARTERS BHOPAL (MADHYA PRADESH)

                          3.    ADDITIONAL DIRECTOR GENERAL OF POLICE
                                (SELECTION   AND   RECRUITMENT) POLICE
                                HEADQUARTERS BHOPAL (MADHYA PRADESH)

                          4.    SUPERINTENDENT     OF   POLICE BALAGHAT
                                DISTRICT BALAGHAT (MADHYA PRADESH)

                          5.    M.P. PROFESSIONAL EXAMINATION BOARD
                                BHOPAL CHAYAN BHAWAN MAIN ROAD NO. 1
                                CHINAR PARK BHOPAL (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI GIRISH KEKRE - GOVERNMENT ADVOCATE)

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                           ORDER

By the instant petition, the petitioner is challenging the order dated Signature Not Verified Signed by: SUSHMA KUSHWAHA Signing time: 4/11/2023 5:07:04 PM

21/03/2023 (Annexure-P-1), whereby the candidature of the petitioner to the post of Constable (GD) has been rejected by the authorities on the ground that when petitioner was juvenile a case was registered against him vide Crime No.436/2016 and as such he is not entitled to be appointed.

Counsel for the petitioner submits that in view of order passed by the Supreme Court in Civil Appeal No.9109/2019 arising out of SLP No.26395/2018 (Union of India and others Vs. Ramesh Bishnoi), the petitioner cannot be deprived only on this count.

Accordingly, this petition is disposed of directing authorities to pass appropriate order within a period of 30 days from the date of receipt of copy of

this order considering the judgment passed by the Supreme Court in Union of India (supra).

It is made clear that this Court has not expressed any opinion on the merit of the case.

(SANJAY DWIVEDI) JUDGE sushma

Signature Not Verified Signed by: SUSHMA KUSHWAHA Signing time: 4/11/2023 5:07:04 PM