PATRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner's grievance stems from the respondents' action of not allowing him to commence his duties as per the appointment order dtd. 7/12/2019 (Annexure-4).

(2.) Summarizing the petitioner's assertions, they participated in the recruitment process for the Physical Training Instructor (P.T.I.) Grade-III posts advertised by the respondents via the Rajasthan Subordinate and Ministerial Service Recruitment Board, Jaipur, as per advertisement No. 09/2018 dtd. 4/5/2018. Following the recruitment process, the petitioner was declared successful, and subsequently, on 7/12/2019, appointed to the position at Government Senior Secondary School, Jhanpalikalan, Shiv, Block Shiv, Barmer. However, prior to commencing his duties, an FIR was lodged against the petitioner by his wife, resulting in a delay in his joining as the respondent No.4 cited the pending FIR as grounds for refusal.

(3.) I have heard rival contentions of learned counsel for the petitioner as well as those of learned counsel representing the respondents.