STATE OF RAJASTHAN Vs. RAKESH RALIYA

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment and order 27.11.2019 passed by learned Single Judge allowing the writ petition of the petitioner-respondent, directing the appellants to issue appointment order to the petitioner-respondent and permitting him to join duties within a period of eight weeks.

(2.) Learned counsel for the appellants submits that learned Single Judge has wrongly relied upon the judgment of this court in the case of Nadeem Khan vs. State of Rajasthan and Ors. in S.B. Civil Writ Petition No. 4321/2019 decided on 01.05.2019 on the ground that the respondent has failed to disclose correct factual aspects of the criminal cases pending/ decided against him in the verification form. He submits that in para 8 of the verification form, the respondent admitted the fact about his conviction but in para 9, the respondent has stated

(3.) The statement of the respondent amounts to suppression of material fact of conviction suffered by him in criminal case No.64/2013. Learned counsel vehemently submits that a person who is having three criminal cases decided against him should not be allowed to join the disciplined force.