NAWAL KISHOR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs;

(2.) Brief facts of the case, as noticed by this Court are that the petitioner participated in the recruitment process for the post of School Lecturer arising out of the Advertisement dtd. 13/4/2018; the petitioner got selected after undergoing the complete selection process, thereafter, an appointment order was issued on 18/3/2021 whereby the name of the petitioner was reflected at S.No.304 for the subject History and the place of posting was given at Government Senior Secondary School, Dhalop, Desuri, District Pali, the order of appointment is Annexure-2 of the writ petition. However, the petitioner was not allowed to join, upon which, he immediately made a representation to the respondents submitting that in his application form itself, he had informed that there was a pending criminal case under Ss. 406, 498A and 323 of IPC against him, and thus, no concealment had been made on the part of the petitioner. The respondents stand was that the petitioner, as per the police verification report, was facing criminal case under Ss. 406, 498A and 323 of IPC.

(3.) Dr. Nikhil Dungawat, learned counsel appearing on behalf of the petitioner submits that the appointment was cancelled on 31/5/2021 on account of such pendency of the case, which was nothing but a matrimonial dispute and would have no bearing upon the moral fabric of the petitioner's professional life.