STATE OF RAJASTHAN Vs. CHETAN JEFF

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 4/3/2020 passed by the High Court of Judicature for Rajasthan at Jaipur Bench in D.B. Special Appeal Writ No.1479 of 2018 by which the High Court has dismissed the said appeal preferred by the State of Rajasthan and has confirmed the judgment and order passed by the learned Single Judge directing the State to consider the case of the respondent herein ­ original writ petitioner for appointment to the post of Constable (General), the State has preferred the present appeal.

(2.) The facts leading to the present case in a nutshell are as under:

(3.) We have heard Dr. Manish Singhvi, learned Senior Advocate and AAG appearing on behalf of the State of Rajasthan and Mr. R.K. Shukla, learned counsel appearing on behalf of the original writ petitioner.