LOKESH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition had been filed by the petitioner aggrieved against action of the respondents in not according appointment to the petitioner pursuant to his selection on the post of Constable General duty in Constable Recruitment, 2018.

(2.) During pendency of the writ petition by way of additional affidavit the petitioner has placed on record order dated 29.11.2018 as Annexure-10, whereby, the respondents have rejected the candidature of the petitioner on account of criminal proceedings against the petitioner.

(3.) It is submitted by learned counsel for the petitioner that petitioner was tried for the offences under Sections 147, 149, 341, 323 and 427 IPC, wherein, he was given benefit of doubt and acquitted and in another matter under Sections 341, 323, 427 and 149 IPC he was acquitted based on compromise. However, in the order dated 29.11.2018 (Annexure-10), the respondents by observing that as in one case benefit of doubt was given and another case was settled through compromise, the same are not clean acquittals and, therefore, the petitioner is not entitled for appointment.