RAJU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The objections pointed out by the office are waived.

(2.) This intra-court appeal is directed against the order dated 29.7.2015 passed by the learned single Judge, whereby the writ petition filed by the appellant against the order dated 14.01.2013 passed by the Rajasthan Public Service Commission ("RPSC") debarring the appellant from participating in future examination and selection process of RPSC, was dismissed.

(3.) The appellant, appeared in Sub-Inspector of Police Joint Competitive Examination, 2010 and during the course of examination on 25.5.2011, the appellant was caught using mobile blue-tooth for cheating. The appellant was granted opportunity of hearing, wherein the appellant accepted his guilt as in his reply it was indicated that he would not repeat the mistake in future. The RPSC finding the act of the appellant of serious nature, cancelled the result of the examination, where the appellant had appeared and debarred him from all the future examinations to be held by the RPSC. The representation made by the appellant seeking relaxation was also rejected.