AMRIT PAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 10/11/2022 passed by the respondent No. 2, whereby the candidature of the petitioner on the post of LDC has been rejected on the ground that a criminal case is pending consideration against the petitioner.

(3.) Briefly, the facts in the present matter are that the petitioner being eligible, applied for the post of LDC in pursuance of the advertisement issued by the respondents in the year 2013. On 4/10/2022, a provisional waiting list was issued, wherein the name of the petitioner was reflected at Serial No. 68. The petitioner was called for document verification on 6/10/2022 & 7/10/2022. At the time of the verification of the documents, the petitioner disclosed the fact of a criminal case pending against him lodged by his wife for some family dispute. After verification of the documents, the respondents issued a list of ineligible candidates on 10/11/2022, wherein in the last column against the name of the petitioner, it has been mentioned that in view of the circular of the State Government dtd. 4/12/2019, the petitioner cannot be granted appointment as a criminal case under Sec. 498A and 323 IPC is pending consideration. Aggrieved of the order dtd. 10/11/2022, the present writ petition has been preferred by the petitioner.