BHEEMSEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Under challenge herein is an order dtd. 13/7/2021 (Annex.10), vide which, selection of the petitioner on the post of Constable Driver was rejected on the ground of pendency of criminal case against him.

(2.) The petitioner completed his senior secondary examination in 2012 and obtained a Bachelor of Arts degree in 2015. He later acquired a driving license. On 4/12/2019, an advertisement for recruitment to the posts of Constable General and Constable Driver was issued by respondent No. 3, which included 12 posts of Constable Driver for the 8th Battalion, RAC(IR), Gazipur, Delhi. The petitioner, eligible for the Constable Driver post, applied under the OBC non-creamy layer category.

(3.) The relevant stance in the reply is that, while submitting the online application form for the post in question, the petitioner, in response to the column "Whether any FIR has ever been lodged against you," answered "No." However, during verification, it was discovered that FIR No. 475/2019 under Ss. 323, 341, 147, 148, and 149 of the IPC was registered against him. Therefore, the petitioner intentionally concealed this fact and deliberately entered "No" in the column. Consequently, he is not entitled to any relief from this Court, and his petition deserves to be dismissed.