RAVI KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following prayers:-

(2.) Brief facts of the case are that in pursuance to the advertisement dtd. 14/7/2013, the petitioner applied for the post of Constable. During the Physical Efficiency Test/Character Verification, the petitioner himself submits that one criminal case No. 112/2013 for the offences under Ss. 147, 148, 149, 341, 323, 354 and 324 of IPC was under trial against the petitioner and nothing was suppressed from the employer. Thereafter, the petitioner was acquitted in the aforesaid offences by giving benefit of doubt and the compromise by the learned Trial Court vide order dtd. 13/3/2020. However, the petitioner has been denied appointment by the respondents vide order dtd. 31/12/2020 treating his acquittal being not a clean acquittal, which has been challenged by the petitioner in this writ petition.

(3.) Counsel for the petitioner submits that the petitioner has been acquitted by giving benefit of doubt and the compromise by the learned Trial Court vide order dtd. 13/3/2020 and therefore, the petitioner is entitled for appointment on the post of Constable in pursuance to the advertisement dtd. 14/7/2013.