RAMHET MEENA Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) Petitioner has been denied appointment in view of suppression of fact regarding criminal case. Petitioner applied for the post of Constable, however, while filling column No.13 pertaining to criminal case, it was left blank, whereas, previously, petitioner was charge sheeted in a case FIR No.13/2004, Police Station Khatoli, District Kota, for the offence under sections 341, 324, 325, 323 and 504 IPC. The order at Annexure-2 has been passed denying appointment to the petitioner due to suppression of fact pertaining to criminal case.

(2.) Learned counsel submits that suppression of fact pertaining to criminal case is not so fatal so as to deny appointment. He has referred the judgment rendered by the Hon'ble Supreme Court in the case of Commissioner of Police & ors versus Sandeep Kumar, 2011 4 SCC 644, wherein, suppression of fact regarding criminal case was not viewed seriously and respondents were directed to give appointment.

(3.) I have considered the submission of learned counsel and perused the record.