Jaybeer Singh S/O Shri Mahabeer ... vs State Of Rajasthan
2021 Latest Caselaw 5726 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 11494/2021

                                   Jaybeer Singh S/o Shri Mahabeer Singh
                                                                                                         ----Petitioner
                                                                         Versus
                                   State Of Rajasthan & Ors.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Kartar Singh Faujdar For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

21/10/2021

Learned counsel for the petitioner submits that he was

acquitted by the Court of learned Additional Sessions Judge, Fast

Track No.2, Bharatpur vide judgment dated 03.08.2012 i.e. much

before the notification dated 04.12.2019 issued by the

respondents inviting application for appointment on the post of

Constable (General Duty and Driver).

Relying on the judgment of the Hon'ble Apex Court of India

in case of Avtar Singh Vs. Union of India & Ors., AIR 2016

SC 3598, he submits that action of the respondents in denying

the appointment even after his selection is illegal.

Issue notice the respondents. Rule is made returnable by

three weeks. Notices may also be given 'dasti' to the learned

counsel for the petitioner.

(MAHENDAR KUMAR GOYAL),J

Sudha/136

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