JAGDISH KUMAR Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) This is an intra court appeal filed by the writ petitioner of Writ Petition No.2470 of 2008 under Rule 134 of Rajasthan High court Rules against an order dt. 16.04.2008 passed by Single Judge in aforementioned writ petition.

(2.) Facts of the case are these:

(3.) The appellant (writ petitioner) had applied for the post of constable pursuant to the advertisement issued by the State. In the form that, every candidate was required to fill, there was a column. This column required every candidate to mention as to whether candidate was involved in any criminal case and if so its details. The column read as under: <FRM>JUDGEMENT_108_LAWS(RAJ)4_2011.htm</FRM>