BADRI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Feeling aggrieved of the order dtd. 23/9/2019 (Ann.-3) passed by the Deputy Commissioner, Headquarter and Traffic, Jodhpur, whereby the petitioner has been removed from the services, the petitioner has invoked writ jurisdiction of this Court.

(2.) Facts pertinent for the present purposes are that the petitioner vied for the post of Constable (General) pursuant to recruitment Notification dtd. 25/5/2018 by submitting an application form in the month of May/June, 2018.

(3.) The petitioner being meritorious and eligible was offered appointment by way of appointment order dtd. 26/9/2018.