SATYANARAYAN CHOUDHARY 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 an advertisement dtd. 25/5/2018 was issued by the respondents holding selection for the post of Constable, pursuant to which the petitioner applied and after participating in the selection process was found to be a successful candidate. However, the respondents denied appointment to the petitioner on the ground that criminal case was registered and pending against him at the time of selection process, therefore, he is not entitled for appointment on the post of constable.

(3.) Grievance of the petitioner by way of filing the present writ petition is that the petitioner has been discharged in criminal case vide order dtd. 10/7/2013 (Annexure-5) on the basis of the compromise, witnesses turned hostile and the offence alleged against him does not pertain to moral turpitude or violence against the State, therefore he is entitled for appointment.