ANIL KUMAR GOYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, the petitioner has challenged the order dtd. 5/7/2022 (Annexure.15), issued by the Superintendent of Police, Rajsamand, whereby his selection has been canceled on the ground that he has been found unfit for appointment in terms of para No.2 of notification dtd. 2/3/2020.

(2.) The facts germane for the present purposes are that the petitioner vied for the post of Constable pursuant to the recruitment notification dtd. 4/12/2019 (Annexure.3). The petitioner appeared for Physical Efficiency Test and was duly selected, whereafter he was called for document verification by press note dtd. 12/4/2022. The petitioner had appeared for document verification on 18/4/2022, but his name did not find mention in the final select list dtd. 31/5/2022, issued by the respondents.

(3.) Meanwhile, an FIR came to be registered against the petitioner on 30/6/2020 (being FIR No.165/2020), at Police Station Ratanada, District Jodhpur City (East) for the offences under Ss. 341, 323, 354(a), 354(b), 354(c), 452, 506 and 143 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC').