AVINASH KUMAR DHILAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Acquitted of all charges qua offences allegedly committed by petitioner when he was a young boy of 19 years, he is before this Court assailing an order dtd. 2/1/2024 (Annex.7), vide which, his candidature for the post of Teacher Gr.III, was rejected by the respondents on the ground that his antecedents were not found satisfactory, as he was involved in multiple criminal cases registered under Ss. 147, 323, 332, 336, 341, 353, 427, 504 & 34 of IPC.

(2.) Brief facts of the case first. Petitioner is a Graduate having Degree in Science and thereafter enrolled in B.Ed course in year 2014. The requisite educational qualification for the purpose of appearing in the REET examination for Level-II was Graduation Degree and B.Ed. The petitioner took the Rajasthan Eligibility Examination for Teachers -2022 (REET) examination and qualified the same with 84% marks in the Level-II for the subjects of Science/Maths.

(3.) The relevant stand taken by the respondents in their reply is as below:-