VIKAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner on 24/7/2019 aggrieved against the order dated 5/4/2018 rejecting the candidature of the petitioner for appointment on the post of Constable pursuant to the Constable recruitment, 2012 and a direction has been sought to the respondents to grant appointment to the petitioner on the post of Constable with all consequential and notional benefits.

(2.) It is inter alia indicated in the writ petition that the petitioner applied for the post of Constable pursuant to the advertisement dated 28/9/2012 (Annex.1), wherein, the petitioner was selected for provisional appointment and was called for document verification. However, as the petitioner was subjected to a criminal trial and said fact was not disclosed in the application form, the petitioner was refused appointment.

(3.) Feeling aggrieved the petitioner filed S.B.Civil Writ Petition No. 5675/14 before Jaipur Bench, which petition was decided on 13/8/2014 and the respondents were directed to examine the case of the petitioner based on the order dated 6/8/2014 passed by Inspected General of Police (Police Head Quarter), Jaipur.