STATE OF RAJASTHAN Vs. SAJJANA

JUDGEMENT

(1.) The instant intra court appeal is directed against the order dtd. 9/12/2021 passed by the learned Single Bench, whereby the writ petition of the respondent M.S. Sajjana was accepted and the respondents (appellants herein) were directed to give her appointment on the post of Constable in the recruitment process initiated vide recruitment notification dtd. 4/12/2019.

(2.) The respondent-petitioner applied for the post of Constable in pursuance of the advertisement dtd. 4/12/2019. Her name appeared in the list of successful candidates. During the course of character verification, it came to light that an FIR had been registered against her. She did not disclose the factum of registration of FIR in the application form and rather indicated that no FIR had every been registered against her and thus, treating it to be a case of false information, the order dtd. 9/8/2021 was issued holding the respondent writ petition to be ineligible for appointment. The said order was challenged by the respondent by filing the writ petition, which has been allowed vide order dtd. 9/12/2021. Being aggrieved thereof, the instant intra court appeal has been preferred, which is delayed by 173 days.

(3.) An application under Sec. 5 of the Limitation Act has been filed to condone the delay. The grounds, which have been set out in the application for condonation of delay, are totally unconvincing. Para Nos.2 and 3 of the condonation application are quoted hereinbelow for the sake of ready reference.