PAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 5.3.2019 (Annex.5), whereby, the petitioner has been held ineligible for appointment on the post of Police Constable.

(2.) It is inter alia indicated in the writ petition that pursuant to the advertisement for the post of Police Constable recruitment, 2018, the petitioner applied for the post of Constable, appeared in the written test and was called for PST/PET, stood in merit and was called for document verification. In the police verification, it was reported that the petitioner was convicted in the year 2015 for the offences under Section 419 and 420 IPC by the Court of Chief Judicial Magistrate, Kaithal (Haryana) and consequently, his candidature was rejected by order dated 5.3.2019.

(3.) Learned counsel for the petitioner with reference to judgment of the criminal court (Annex.6) made submissions that though the petitioner was convicted of the offences under Section 419 and 420 IPC, the petitioner was given benefit of probation and it was also indicated that conviction shall not effect the career of the convict and, therefore, the respondents were not justified in holding the petitioner as ineligible.