STATE OF RAJASTHAN Vs. RAJESH KUMAR MEENA

JUDGEMENT

(1.) The service is complete. With the consent of the parties, the matter is heard finally.

(2.) The appellant-State is aggrieved by an order of the learned Single Judge, who allowed the petition filed by the sole respondent (hereafter "Rajesh Kumar Meena"?). Rajesh Kumar Meena, had applied for the post of Constable pursuant to an advertisement dated 25/05/2018. At the time of the application, though he was required to, he did not make any disclosure about his involvement, in a criminal case (i.e. FIR No.149/2016, PS Bagar, District Jhunjhunu) pursuant to which, he was charge sheeted by the competent court for the offences punishable under Sections 323, 341 and 325 read with Section 34 IPC.

(3.) He was selected, on the basis of the defective information. Apparently, Rajesh Kumar Meena after his appointment entered into a compromise which led to the compounding of offences and he was acquitted on 25/10/2018. Upon the State becoming aware of these, the respondent was denied appointment (earlier he was selected). He approached the court contending that the State had acted arbitrarily.