SUNIL KUMAR NAYAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner herein is assailing an order dtd. 2/4/2018 (Annex.7) passed by the Director General of Police, Jaipur, vide which his candidature for the post of Constable Driver pursuant to an advertisement dtd. 10/2/2016, was rejected.

(2.) Succinctly speaking, relevant facts, as pleaded in the petition are as follows:

(3.) The stand taken by the respondents in their reply inter alia is that the petitioner disclosed the particulars of the criminal case against him. Accordingly, as per para 9 of the advertisement and Circular No. 1300 dtd. 28/3/2017, the matter was forwarded to the headquarters for consideration by the department's committee. It was decided, vide order dtd. 2/4/2018, that the petitioner was not fit for appointment to the post of constable. 3.2 After trial, the learned Court below, by order dtd. 30/9/2014, though acquitted the petitioner, but not honorably. Rather, he was acquitted due to lack of evidence. Therefore, petition deserves to be dismissed as it is devoid of merit.