LALIT KUMAR Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) In is submitted by learned counsel for the petitioner that in pursuance of advertisement Annexur-3 dt. 14.10.2010, application form was filled in by the petitioner for appointment on the post of Constable (General) but due to mistake in column No. 13, the required information were not furnished by the petitioner with regard to fact that there is no case pending against the petitioner nor he was arrested in any of the case and no challan was filed against the petitioner in past. As per petitioner, the mistake is bonafide mistake and it can be cured.

(3.) After hearing learned counsel for the petitioner, I am of the opinion that for redressal o his grievance, the petitioner may file a representation within a period of two days from today along with an affidavit and given information to the respondents that there is no pendency of case against him nor any challan has been filed in past. Upon filling representation along with affidavit, the respondents shall decide the representation within three days thereafter and while deciding the said representation the facts stated by the petitioners in the affidavit shall be considered objectively and the petitioner's case may also be considered for the said purpose. It is also made clear that if the petitioner's candidature has been rejected on any other grounds, then respondents' shall be free to reject the candidature of the petitioner.