BHARAT MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(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 a criminal case for the offences under Ss. 147, 148, 149, 323, 341, 324, 325 and 336 of IPC was registered against him, in which after trial though he has been acquitted by the competent court of jurisdiction giving him the benefit of doubt but his acquittal is not an honourable acquittal, therefore he is not entitled for appointment and accordingly rejected his candidature vide order dtd. 21/12/2018.

(3.) Grievance of the petitioner by way of filing the present writ petition is that the criminal case in which the petitioner has been acquitted by the trial court giving him the benefit of doubt does not pertain to moral turpitude or violence against the State, which could come in his way in seeking appointment for the post in question and therefore he is entitled for appointment.