ARPIT KUMAR JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to accord appointment to him pursuant to his selection on the post of Teacher (Gr. III) (Level-II) in subject English.

(2.) It is inter alia indicated in the writ petition that pursuant to the advertisement dtd. 31/7/2018, the petitioner applied for the post of Teacher (Gr. III) (Level-II) in subject English. In select list dtd. 3/9/2018 (Annex.3), the name of the petitioner appeared at serial No. 64 as merit 456 and he was allotted District Pratapgarh. After the verification of documents vide Annex.6, the candidature of the petitioner was rejected indicating pendency of the case before the Court.

(3.) It is indicated in the writ petition that the petitioner was convicted by the Additional Sessions Judge (Fast Track) Banswara by its judgment dtd. 5/4/2010. The petitioner referred S.B. Criminal Misc. Bail (Suspension of Sentence) Application No. 494/2010, wherein, by order dtd. 12/4/2010, sentence of the petitioner was ordered to be suspended.