MAHENDRA SINGH RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dtd. 6/12/2018 (Annexure-6) and seeking a direction to grant appointment on the post of Constable (Outstanding Sportsman 2018) as per final select list (Annexure-4) with all consequential benefits.

(2.) It is, inter alia, indicated that pursuant to the advertisement dtd. 25/5/2018 (Annexure-1) the petitioner participated for recruitment on the post of Constable (General) Non-TSP for Commissionerate, Jodhpur as an outstanding sports person; after undergoing written examination and PST/PET, name of the petitioner stood in the district-wise final selection list (Annexure-4); when appointment order was not issued to the petitioner, the petitioner filed S.B.C.W.P. No. 17640/2018, which writ petition was decided on 28/11/2018, wherein, noticing the facts that the petitioner had not indicated pendency of criminal cases in the application and had submitted the information regarding the criminal cases subsequent thereto and the judgments cited by the petitioner being Commissioner of Police, Delhi and Anr. v. Dhaval Singh : AIR 1999 SC 2326 and Mukesh Kumar v. State of Rajasthan and Ors. : 2016 (3) WLC 345 , which judgment was followed in Rakesh Sharma v. The State of Rajasthan and Ors. : S.B.C.W.P. No. 11753/2015, decided on 11/11/2016, it was directed as under:-

(3.) Pursuant to the order dtd. 28/11/2018, the respondents passed order dtd. 6/12/2018 (Annexure-6), wherein, referring to the Circulars dtd. 14/8/2013 and 15/7/2016 and order dtd. 19/11/2018 it was held that petitioner was not entitled to grant of appointment on account of pendency of criminal cases.