PRASHANT MARATHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed questioning the order passed by the respondents denying the appointment to the petitioner on the post of Assistant Professor in subject Extension Education on the ground that petitioner suppressed pendency of criminal trial against him in pursuance of the FIR No. 147/2020 under Ss. 406 and 498A IPC.

(2.) It is inter alia indicated in the petition that pursuant to the advertisement dtd. 13/4/2022 issued by the respondent University for the post of Assistant Professor, the petitioner applied for the said post in the subject Extension Education. In the application form filled by the petitioner (Annex. 2), in the column, whereby, the petitioner was asked 'Is there any court case/police case pending against you? If so, give details.', the petitioner marked "No".

(3.) After undergoing the recruitment procedure as prescribed in the advertisement, by order dtd. 18/5/2022, on the recommendation of the Statutory Selection Committee meeting and interview, the petitioner was accorded appointment as Assistant Professor, Extension Education. In the order, it was inter alia indicated that the appointment is subject to antecedents verification.