BHUTA RAM S/O POONA RAM Vs. STATE OF RAJASTHAN; INSPECTOR GENERAL OF POLICE, JAIPUR; SUPERINTENDENT OF POLICE (RURAL), JODHPUR

JUDGEMENT

(1.) The present appeal arises from order dated 12.02.2016 in S.B.Civil Writ Petition No.5453/2014. The learned Single Judge declined any direction to consider the Appellant for appointment as Constable under the Rajasthan Police Constable Recruitment, 2012 because he had failed to disclose pendency of criminal proceedings in which he had been released on bail.

(2.) Learned counsel for the Appellant submits that an FIR was lodged against three to four unknown persons only seen running away on 07.09.2012 with regard to theft of batteries at a mobile tower. Charge-sheet was submitted against five persons including the Appellant on 31.01.2013.

(3.) The Appellant figured at serial No.6 of the merit list in the OBC category. On 02.05.2013 in the personal information application form he inadvertently left column 20 blank. The fact that it was a bonafide inadvertent error is apparent from the fact that in the verification roll filled up on the same date he mentioned that he had been made an accused in Police Station Jhanwar. There was no concealment by him. On 06.05.2014 the police verification reported the same fact of his having been made an accused but discharged.