CHETAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner seeking directions to the respondents to provide appointment to the petitioner on the post of Constable (driver) at Maharana Pratap Battalion RAC, Pratapgarh pursuant to the advertisement dtd. 25/5/2018 issued by the respondents.

(2.) The candidature of the petitioner after his passing all the stages of selection process has been cancelled vide order dtd. 5/3/2019 (Annex.4) on the count that he was involved in a criminal case wherein he was acquitted by giving him benefit of doubt. In other words, the acquittal of the petitioner in the said criminal case has not been considered to be an honourable acquittal.

(3.) Learned counsel for the petitioner made submissions that the action of the respondents in passing the impugned order dtd. 5/3/2019 (Annex.4), disentitling the petitioner for appointment against the advertised post, on account of his involvement in a criminal case, is not justified and on that count, the order impugned deserves to be set aside.