RAJEEV KUMAR Vs. STATE OF RAJASTHAN & ANR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner Rajeev Kumar challenging the order dated 25/3/1998 (Ann.5) by which his appointment order as a District Transport Officer has been cancelled.

(2.) Shri Bajrang Lal Choudhary, learned counsel for the petitioner has argued that the order cancelling appointment has been passed without providing any opportunity of hearing to the petitioner.

(3.) Petitioner was initially appointed on the post of Junior Accountant on 19/7/1988. He was thereafter further appointed as Statistical Officer on 7/3/1994. Petitioner thereafter appeared in the Rajasthan State & Subordinate Combined Examination of the year 1993 and on remaining successful, he was appointed as Tehsildar vide order dated 31/7/1996. Petitioner thereafter again appeared in the Rajasthan State & Subordinate Combined Examination, 1994. Such examinations were held under the Rajasthan State Subordinate Services (Direct Recruitment by Combined Competitive Examination) Rules, 1962 (for short, the "Rules of 1962"). This time, petitioner was placed at Sr.No.531 in the merit list of S.C. category candidates. He was selected for appointment as per preference given by him on the post of District Transport Officer. He was appointed as District Transport Officer on 11/12/1997.