RAJESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following prayer:-

(2.) Brief facts of the case are that the petitioner applied for appointment on the post of Teacher Grade-Ill pursuant to the advertisement issued by the respondents and participated in the examination held by the respondents and being successful, his name found place in the result declared by the respondents. However, the respondents denied appointment to the petitioner on the ground of pendency of criminal cases against him. The petitioner earlier filed a writ petition being S.B. Civil Writ Petition No.7714/2018 wherein on 11/4/2018 the Co-ordinate Bench of this Court passed the following order :-

(3.) Pursuant to the above judgment passed by this Court, the petitioner submitted a representation before the concerned authorities for reconsideration of his case in the light of the judgment passed by the Hon'ble Supreme Court in the matter of Avtar Singh Vs. Union of India and Ors., reported in 2016(8) SCC 471. The said representation was duly considered and rejected by the respondents vide order dtd. 30/8/2019.