AMIT SINGH RATHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been preferred challenging the order dtd. 25/1/2021, passed by the respondent No.3 cancelling petitioner's candidature.

(2.) The facts in nutshell are that the petitioner vied for the post of Junior Assistant pursuant to recruitment notification dtd. 16/4/2018. The petitioner being meritorious, was issued an order of appointment dtd. 14/7/2020.

(3.) After issuance of appointment order, petitioner's police verification was got conducted in which it had transpired that the petitioner being involved in a criminal case had been convicted. The Principal Seth Manohar Singh Mehta, Govt. Senior Secondary School, Sanganer, Bhilwara by his letter dtd. 15/7/2020 sought a clarification from the District Education Officer, as to whether the petitioner should be allowed to join.