SURESH KUMAR MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed challenging the order dtd. 26/9/2025 (Annex.18) whereunder the petitioner's request for consideration of his appointment to the post of Compounder/Nurse Junior Grade was rejected on the ground that a criminal case is pending against him.

(2.) Learned counsel appearing on behalf of the petitioner submits that the mere pendency of a criminal case does not disqualify the petitioner from being appointed to the post for which he was selected and that the disqualification was done basing on the circular dtd. 4/12/2019 (Annex.19).

(3.) A Co-ordinate Bench of this Court, by considering the said circular and the aspect of disqualification on the ground of pendency of a criminal case, has passed the order dtd. 27/11/2024 in S.B. Civil Writ Petition No.13198/2024 : Amrit Pal Vs State of Rajasthan and Ors. The relevant paragraphs of the order dtd. 27/11/2024 (supra) read as under: