JITENDRA MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the respondents issued an advertisement dtd. 4/12/2019 under the Rajasthan Police Subordinate Services Rules, 1989 for the post of Constable for various districts of the State. The petitioner, being eligible, submitted his application, in pursuance of the said advertisement. Thereafter, the petitioner participated in the examination and was declared successful in the same. The respondents issued Press Note on 10/4/2021, calling the successful candidates, including the present petitioner, for documents verification and medical test before the concerned authorities. Thereafter, the respondents issued selection list of the candidates for the post in question, wherein the petitioner's name was shown at Serial No. 22.

(3.) Learned counsel for the petitioner submits that at the time of submission of the application form for the post in question, there was no criminal case pending against the petitioner; however, at the time when the petitioner was a juvenile, an FIR bearing No. 250/2018 was registered against him and other persons, at Police Station, Soorwal, District Sawaimadhopur, but the petitioner being a juvenile, at the relevant time, the trial of the case qua the petitioner, was conducted before the learned Juvenile Justice Board (JJB), Sawaimadhopur for the offence under Ss. 341, 323, 452 and 34 IPC.