Rajasthan High Court
Rinku Kumar S/O Shri Ganga Lal vs State Of Rajasthan ... on 28 February, 2023
Bench: Sudesh Bansal
[2023/RJJP/003502]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 6530/2022
Rinku Kumar S/o Shri Ganga Lal, Aged About 24 Years, Resident
Of Lalita Mudia, Bharatpur (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Education Department, Govt. Secretariat, Jaipur (Raj.)
2. Secretarty, Panchyatiraj Department, Government,
Secretariat, Jaipur (Raj.)
3. Director, Elementary Education, Rajasthan Bikaner (Raj.)
4. District Education Officer, Elementary Education,
Bharatpur, District Bharatpur (Raj.)
----Respondents
For Petitioner(s) : Mr. Rinku Kumar, in Person
For Respondent(s) : Mr. Chiranji Lal Saini, AAG
HON'BLE MR. JUSTICE SUDESH BANSAL
Order
28/02/2023
1. Instant writ petition has been filed by petitioner, feeling
aggrieved by rejection of his candidature on the post of Teacher
Gr. III, Level-I by the concerned District Education Officer at the
time of documents verification of petitioner for the following
reasons:
"Final Comment by DEO: Not Eligible
Remark: कार्म क रविभाग कक पररिपत्रक्र्ाक्रमांकरमांकः प.1(1) कार्म क/क-2/2016 रिनाक्रमांकरमांकः
04.12.2019 कक रिनिद सक्रमांखखा-01 उललकरेखित अनदसारि अपरिाध कक तहत अभखयर्यर्थी कक रविरुद
प्रकरिण अनविकक्षणाधेक्षणाधीन / नखाखालख ्म रविचारिाधेक्षणाधीन ह होनक अयरविा ि होष रसरद उपरिानत सत सजा ह होनक
कक कारिण रनखदर्ति कक ख होगख नह नहीं ही ।"
2. Petitioner states that after qualifying the written examination
of Teacher Gr. III Level-I in SC category, pursuant to
advertisement dated 31.12.2021, he was short-listed for
document verification. During document verification, due to
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[2023/RJJP/003502] (2 of 3) [CW-6530/2022]
pendency of a criminal case bearing No.115/2021 for offence
under Section 376 of IPC, he was declared ineligible for
appointment and his candidature has been rejected. Petitioner
states that later on, he has been acquitted in the aforesaid
criminal case, vide judgment dated 15.06.2022 and therefore, in
the light of judgment of Coordinate Bench in case of Manju
Kanwar Vs. State of Rajasthan in SB Civil Writ Petition
No.5783/2022 decided on 23.05.2022, his candidature may be
reconsidered for appointment on merits by the Committee, as per
circular dated 04.12.2019 itself of the Department of Personnel.
3. Learned Additional Advocate General states that as per the
circular dated 04.12.2019, the Appointing Authority is competent
to examine the issue and although the candidature of petitioner
has rightly been rejected on account of facing criminal trial of
heinous offence, however, if the matter of petitioner is remanded
to Appointing Authority for reconsideration of his candidature, due
to his subsequent acquittal from the aforesaid offence, he has no
objection.
4. Heard. Considered.
5. The circular dated 04.12.2019 issued by the DOP has been
placed on record. The relevant portion of the circular, dealing with
the subject matter in issue, is being extracted hereunder:
"2. ऐसक प्रकरिण / रथयररतखाक्रमां रत सजन्म अभखयर्यर्थी क हो रनखदर्ति हक तद पात्र ्ाना त सजाना चारहए:-
(ii) ि होष्दर्ति कक ्ा्लमलों ्म, रविभाग ्म इस सक्रमांिक्रमांध ्म गरठित सर्रत रत सजस्म एक पदरलस
अरधकारिेक्षणाधी भेक्षणाधी सिथख ह होगा, अभखयर्यर्थी कक पविे म वितर (antecedents), आरि होपमलों ककी गहनता एविक्रमां
ि होष्दर्ति का आधारि अयराम त कखा ि होष्दर्ति सति सम्ानत सजनक रूप सक प्रिान ककी गई ही अयरविा
सक्रमांिकह कक लाभ / स्झौततक कक आधारि परि प्रिान ककी गई ही, आरि का स्दरचत परिेक्षणाधीक्षण करि,
अभखयर्यर्थी क हो रनखदर्ति िकनक कक सक्रमांिक्रमांध ्म रनणम ख लकगेक्षणाधी ।
.........
स्थत रनख हो्तिा अरधकारिेक्षणाधीगण सक अपकक्षा ककी त सजातेक्षणाधी ही रक विक अभखरयरम खमलों कक चररित्र / पदरलस
सतखापन कक सक्रमांिक्रमांध ्म रनखदर्ति कक स्ख सक्रमांिक्रमांरधत सकविा रनख्मलों कक प्राविधानमलों एविक्रमां इन रि इन दिशा -
[2023/RJJP/003502] (3 of 3) [CW-6530/2022]
रनि्दे इन दिशमलों कक प्राविधानमलों क हो दृर को दृष्टिगत रिेखितक हगत रखते हुए स्दरचत रनणम ख लमगक । तयरा उ्ति प्रकररत कक
प्रकरिणमलों क हो न त हो अनाविवशखक रूप सक लरति समित रिेखिमगक औरि न हेक्षणाधी कार्म क रविभाग क हो सक्रमांिरभम त
करिमगक ।"
6. This Court prima facie does not find any illegality in rejection
of the candidature of petitioner, in view of the fact that petitioner
was booked and had faced trial for offence under Section 376 of
IPC and appointment of petitioner for the post of Teacher Gr. III
Level-I, may not be treated as conducive to education, however, in
view of the circular dated 04.12.2019, it is to be considered and
decided by the Committee/Appointing Authority that what is the
effect of acquittal of the petitioner from the aforesaid offence. The
similar view was expressed by the Coordinate Bench in case of
Manju Kanwar (Supra).
7. Therefore, the instant writ petition is disposed of with
following directions:-
(A) Petitioner would be at liberty to move a
representation before respondents for reconsideration of
his candidature for appointment on the post of Teacher
Gr. III Level-I, in the light of his acquittal from the
criminal case No.115/2021 for offence under Section 376
of IPC, vide judgment dated 15.06.2022.
(B) The Committee/Appointing Authority on the receipt
of such representation, may reconsider the case of
petitioner for appointment, in the light of Clause 2(ii) of
the circular dated 04.12.2019, and if finds that the
petitioner is eligible/suitable for appointment, appropriate
order of appointment be passed accordingly within a
period of three months from receipt of certified copy of
this Order.
8. Stay application and other pending application(s), if any,
stand disposed of.
(SUDESH BANSAL),J
SACHIN/21
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