VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition, the petitioner has prayed that the order dtd. 16/5/2017, whereby petitioner's candidature for the post of Constable has been rejected, be quashed.

(2.) The facts in brief are that the petitioner applied for the post of Constable in the Constable Recruitment Examination, 2013. On being found meritorious, his name appeared in the select list.

(3.) When the petitioner was not issued appointment order, he preferred a writ petition being S.B. Civil Writ Petition No.3321/2016, in which by way of interim order dtd. 29/3/2016, a coordinate Bench of this Court directed the respondents to consider petitioner's representation.