RAJENDRA Vs. STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties. In challenge is the judgment and order dated 6.11.2011 passed by the learned Single Judge in S.B. Civil Writ Petition No. 2669/2010 whereby the rejection of the appellant/writ petitioner's candidature for appointment as constable in the State Service, was upheld.

(2.) Shortly put the facts relevant for the disposal of the instant appeal are that the appellant/writ petitioner offered his candidature in response to the advertisement dated 7.4.2008 initiating a process for appointment to the post of Constable in the District of Jodhpur in State service. In the application form that was required to be filed by a candidate, he answered query (sic) under clause 15 thereof as follows:--

(3.) He supplemented the above answers with the following:--