IMTIYAJ ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against rejection of their candidature for appointment to the post of Livestock Assistant and Teacher Gr.-III (Level-II) respectively.

(2.) In the case of petitioner - Imtiyaj Ali, he applied pursuant to the advertisement dtd. 14/3/2018 for the post of Livestock Assistant and was accorded appointment by order dtd. 4/2/2020 at Sub-centre, Chura, Jalore.

(3.) During course of police verification, it was found that against the petitioner in FIR No.183/16, registered under Ss. 354, 452, 323, 384 and 327 IPC, trial was pending. The respondents based on the said police verification report by order dtd. 25/2/2020 relying on Clauses 1(i) and 1(v) of Circular dtd. 15/7/2016, came to the conclusion that the petitioner was not eligible and consequently cancelled the order of appointment.