BHEEYA RAM JAJRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant-writ petitioner has filed the instant intra-court appeal for assailing the judgment/final order dtd. 3/3/2022 passed by learned Single Bench dismissing the writ petition preferred by the petitioner against the rejection of his candidature for appointment to the post of Teacher Grade III.

(2.) The appellant applied for the said post pursuant to the recruitment notification dtd. 11/9/2017 issued for the post of Teacher Grade III (Level-II). He was provisionally selected by order dtd. 8/9/2021 and was accorded appointment by order dtd. 26/10/2021 issued by the Zila Parishad, Barmer and was provided posting at Government Upper Primary School, Darguda, Block Paykalan. A consequential appointment order was issued by the School on 28/10/2021. During the course of police verification, it came to light that the petitioner was being prosecuted for the offence punishable under Sec. 8/18 of the NDPS Act as a consequence of charge sheet filed after investigation of FIR No. 74/15. Another trial for the offences punishable under Ss. 447, 143, 323 and 341 IPC was reported to be pending against the petitioner. The Vikas Adhikari of the Panchayat Samiti concerned, forwarded a communication dtd. 17/11/2021 to the Panchayat Primary Education Officer informing about the pending trials against the petitioner and indicating that he was ineligible for appointment. Consequently, the petitioner was not allowed to join on the post. Being aggrieved thereby, the petitioner preferred the aforesaid writ petition which stands rejected as above by order dtd. 3/3/2022 which is assailed in this intra court appeal.

(3.) Learned counsel Dr. Nupur Bhati placed reliance on the following judgments:-