VIKAS NEHRA S/O SHRI JAGDISH PRASAD NEHRA Vs. THE STATE OF RAJASTHAN THROUGH THE SECRETARY, FOREST DEPARTMENT

JUDGEMENT

(1.) Instant case is a classic example, showcasing the crumbling of executive actions, with the winds of rumours and media reports, resulting from lack of confidence, faith and self esteem.

(2.) The order under challenge is premised essentially rather solely on the edifice of news item(s) published in daily newspaper. The facts surrounding the controversy are set out herein below:-

(3.) The respondents issued a notification inviting applications for appointment on the post of Forest Guard and Forester in accordance with the provisions of the Rajasthan Forest Subordinate Service Rules, 2015 (hereafter referred to as "the Rules of 2015"). The petitioner applied for appointment on the post of Forester (Vanpal) and appeared in written examination held for such post on 09.01.2016. The petitioner having been declared successful in the said written examination, was called for physical efficiency test and fitness examination vide communication dated 29.01.2016. The petitioner in turn cleared the physical efficiency test also and was, therefore, called for interview, vide communication dated 22.04.2016. The petitioner fared well in the interview, for which his name was included in the select list of Foresters along with two other candidates namely S/Shri Suresh Kumar Garg and Lokesh Kumar Meghwal. An office order dated 2.3.2016 came to be issued, giving out the list of selected candidates, which included petitioner's name.