BANWARILAL Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dtd. 2/3/2016 (Annex.3), whereby the petitioner has been debarred from appearing in the examinations conducted by the Commission permanently.

(2.) It is, inter alia, indicated in the petition that petitioner had appeared in the examinations-2013 for the post of Junior Accountant in the year 2015. The examination conducted was investigated by Special Operations Group (SOG) and a charge- sheet came to be filed in 2015 (Annex.2), wherein the investigation against the petitioner was kept pending under Sec. 173(8) Cr.P.C.

(3.) On 3/2/2016, the respondent RPSC, without issuing any notice to the petitioner by observing that it was brought to the notice of the Commission that the petitioner has used unfair means and a charge-sheet has been filed, copy whereof has been forwarded to the RPSC, the Full Commission in its meeting dtd. 25/2/2016 has decided on debarred candidates like petitioner permanently and consequently, the petitioner is debarred permanently.