Central Administrative Tribunal - Delhi
Vishal vs Commissioner Of Police on 30 April, 2026
1
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI
OA NO.2765/2025
New Delhi this the day of 30th of April, 2026
HON'BLE MR. MANISH GARG, MEMBER (J)
HON'BLE DR. ANAND S KHATI, MEMBER (A)
Vishal
S/o Shri Vinod Kumar
R/o Village-RasulpurDantala,
PS-Kharkhauda, Distt. Meerut,
Uttar Pradesh-245206. ...Applicant
(By advocate: Mr. Syed Hasan Isfahani)
Versus
1. Commissioner of Police,
Delhi Police Headquarters,
New Building, Behind Parliament,
Street Police Station,
New Delhi-110001.
2. Deputy Commissioner of Police,
Recruitment Delhi,
New Police Lines, Kingsway Camp,
Delhi-110009.
...Respondents
(By advocate: Mr. Trilok Singh)
ORDER (ORAL)
HON'BLE MR. MANISH GARG, MEMBER (J):
In the instant O.A., the applicant seeks the following reliefs:
"(a) quash and set aside the order dated 04.12.2024 passed by the Respondents; and
(b) direct the respondents to allow the applicant to join as constable (Exe.) Male with Delhi Police with all consequential benefits; and JUGAL KISHORE JUGAL KISHORE 2026.05.08 15:28:08+05'30' 2
(c) Cost of proceedings should be awarded in favour of the applicant; and
(d) Any other relief which the Hon'ble Tribunal may deem fit & proper in circumstances of the case."
2. Highlighting the case of the applicant, learned counsel for the applicant submits that the applicant's candidature has been kept in abeyance in light of the observations made in the impugned order dated 04.12.2024, which reads as under:
"Your case regarding involvement in Criminal case vide FIR NO.523/2020 dated 14.08.2020 u/s 307/504/498A IPC, PS- Partapur, Distt. Meerut, Uttar Pradesh has been examined by the Screening Committee, PHQ in view of instruction contained in Standing Order No.HRD/12/2022 and after due consideration, the Screening Committee has decided that your candidature for the post of Constable (Exe.) Male in Delhi Police-2023 may be kept pending till the final outcome of the case before Ld. Trial Court.
As such, you are hereby directed to submit the required certified copy of order in the above said criminal case as & when the same is finalized by the Ld. Trial Court.
This issue with the approval of CP/Delhi."
3. Per contra, learned counsel for the respondents has filed a counter affidavit stating that the candidature of the applicant has not been rejected, rather, the same has been kept in abeyance. He draws attention to paragraphs 9 and 10 of the counter affidavit, which read as under:
"9. That the matter of the applicant was placed before the Screening Committee for examination. The applicant was found involved in criminal case FIR No. 523/2020 dated 14.08.2020 U/s 307/504/498A IPC PS Partapur, District Meerut, U.P. registered on the complaint of Sh. Ranvir Singh. The Screening Committee observed that applicant Vishal (candidate) along-with his brothers Deepak, Reepak JUGAL KISHORE JUGAL KISHORE 2026.05.08 15:28:08+05'30' 3 physically assaulted and tried to strangulate his sister-in- law. Candidate along-with other accused persons was charge-sheeted u/s 307/504/498A/324/506 IPC & Section 3,
4 Prohibition of Dowry Act. The case is pending trial. In view of above, the Screening Committee was of the view that the candidature of the applicant (candidate) be kept pending till the final outcome of the case before Learned Trial Court. The decision of the Screening Committee was received vide PHQ's U.O. No. XII/8/2024/4634/Rectt. Cell (AC-VII)/PHQ dated 15.11.2024.(Annexure-A/2).
10. That the candidature of the applicant for the post of Constable (Executive)Male in Delhi Police Examination-2023 was kept pending till the final outcome of the case before Learned Trial Courtin criminal case FIR No. 523/2020 u/s 307/504/498A/324/506 IPC Section 3. 4 Prohibition of Dowry Act PS Partapur, District Meerut Uttar Pradesh. The applicant (candidate) was informed accordingly vide this office letter No.XII/86/2024/50592/Rectt/Cell(R-1)/Ct/NPL, dated 04.12.2024 (Annexed at R-3). The applicant was also directed to submit the required certified copy of order in the above said criminal case as & when the same is finalized by the Learned Trial Court."
4. Having heard learned counsel for the parties and upon perusal of the pleadings available on record, it is observed that an identical issue has already been considered by the Hon'ble High Court of Delhi in Vikas Nagar v. Commissioner of Police & Ors., W.P.(C) 2342/2021, decided on 10.03.2021.
5. In view of the law laid down in the aforesaid judgment, the respondents are directed to issue an offer of appointment to the applicant, subject to the stipulations contained therein. It is made clear that such appointment shall remain subject to the outcome of the pending criminal case and shall be governed strictly in terms of the directions issued in the aforesaid judgment.
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6. Accordingly, the O.A. is disposed of with the aforesaid directions. The respondents shall comply with the same within a period of two months from the date of receipt of a certified copy of this order.
7. Pending MAs, if any, stand disposed of. No order as to costs.
(Anand S Khati) (Manish Garg)
Member (A) Member (J)
/jk/
JUGAL KISHORE
JUGAL KISHORE
2026.05.08 15:28:08+05'30'