Citation : 2021 Latest Caselaw 7116 Raj/2
Judgement Date : 2 December, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 13962/2021
Naresh Kumar Meena S/o Shri Tulsi Ram Meena
----Petitioner
Versus
State Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Mr. Tanveer Ahamad assisted by Ms. Malti For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
02/12/2021
Learned counsel for the petitioner submits that a perusal of
the judgment dated 05.10.2021 passed in Criminal Case
No.13830/2019 reveals that his acquittal was honourable; still,
respondents have rejected his candidature for appointment as
Constable despite his placement in the final merit list. He submits
that a Coordinate Bench of this Court has, in case of Ravi
Shekhar versus State of Rajasthan & Ors., SB Civil Writ
Petition No.9855/2021 involving identical controversy, vide its
order dated 09.09.2021 while issuing notice, passed interim order
and prays for similar relief.
Issue notice of the writ petition as well as of stay application.
Rule is made returnable by five weeks. Notices be filed in two
sets. One set of notices be sent through registered post with
acknowledgment due. Steps to be taken within a week.
Heard learned counsel for the petitioner on interim relief.
(2 of 2) [CW-13962/2021]
Taking into consideration the contentions advanced by
learned counsel for the petitioner, the material on record as also
the order dated 09.09.2021 passed by a Coordinate Bench of this
Court in case of Ravi Shekhar (supra), this Court deems it just
and proper to direct the respondents to keep one post of
Constable vacant in pursuance of advertisement dated
04.12.2019, till further orders.
(MAHENDAR KUMAR GOYAL),J
Manish/67
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