HANUMAN GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) March 12th 2019 All the three petitions entail determination of the issue as to whether in the facts of the respective cases, despite selection as Constables under the Rajasthan Police Subordinate Service Rules, 1989 (hereafter 'the Rules of 1989') pursuant to the advertisement dated 25.5.2018, the petitioners can be denied appointment on the ground of unsuitability despite the fact that even though they were alleged to be involved in offences of petty nature, but acquitted therein prior to or before the completion of the selection process.

(2.) The facts relevant to the three petitions are as under:

(3.) Admittedly all the three petitioners were selected for the post of Constable (General), Constable (Band) and Constable (General) in Districts Kota, Alwar and Karauli respectively. Despite being in the select list, they were however not appointed. Vide impugned orders dated 19.11.2018, 21.11.2018 and 27.11.2018 respectively purportedly in view of the Circular dated 28.3.2017. They have been informed of being denied appointment in view of their alleged unacceptable antecedents entailing from their criminal prosecution - no matter that the offences were petty in nature and their acquittal therein.