MOHAMMED ASLAM SILAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Assailed herein is an order dtd. 16/9/2024 (Annex.3), vide which, petitioner's application for appointment on compassionate grounds was rejected solely on account of his conviction by the trial court under Sec. 323 read with Sec. 341 of IPC, despite the fact that the trial did not impose any sentence on the petitioner, but merely imposed a fine of Rs.500.00 while extending the benefit of Sec. 4 of the Probation of Offenders Act.

(2.) Briefly speaking relevant facts as pleaded in the petition are as follows:-

(3.) A perusal of the office order dtd. 16/9/2024 (Annex.3) passed by the competent authority reflects that as far as the appointment to the petitioner as Junior Assistant on compassionate grounds is concerned, there is no quibble about the same.