VIKASH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner herein, aspirant to become a Sub-Inspector/Platoon Commander, inter alia, seeks issuance of an appropriate writ, order and/or direction commanding the respondents to consider his candidature for the said post pursuant to advertisement dtd. 3/2/2021 and appoint him on the appropriate post, as per his merit, if found otherwise suitable. He pleads that he was successful in the selection process. After filing of the writ petition, a coordinate bench of this court, then seized of the matter, vide an interim order dtd. 20/9/2024 directed one post in question to be kept vacant. Said order since succinctly sums up the controversy to be adjudicated herein, is reproduced here in below :-

(2.) Despite being successful, due to past three FIRs against him, petitioner has not been given appointment letter. The FIRs were registered when he was a student (a juvenile). In the trials arising there from, he was subsequently acquitted in all by competent court, though by giving benefit of doubt.

(3.) The petitioner approached the competent authority by filing a representation dtd. 19/10/2023 (Annex.10). He apprised inter- alia that during his student life he was involved in three criminal cases, all registered at Police Station Ratanada, Jodhpur.