Suresh Kumar Meena vs State Of Rajasthan (2025:Rj-Jd:48043)
2025 Latest Caselaw 15028 Raj

Rajasthan High Court - Jodhpur

Suresh Kumar Meena vs State Of Rajasthan (2025:Rj-Jd:48043) on 7 November, 2025

Author: Farjand Ali

Bench: Farjand Ali

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 21829/2025

Suresh Kumar Meena S/o Shri Ramdev Meena, Aged About 26
Years, Resident Of Village Bada Naya Gaon, Tehsil Hindoli,
District Bundi (Raj.).
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Its Principal Secretary,
       Ayurved And Indian Medicine Department, Secretariat,
       Jaipur.
2.     Principal Secretary, Department Of Personnel, Secretariat,
       Jaipur.
3.     Joint Secretary, Ayurved, Yoga And Naturopathy Medicine,
       Unani, Siddha And Homeopathy (Ayush) Department,
       Secretariat, Jaipur.
4.     The Director, Ayurved Department, Ashok Marg, Lohagal
       Road, Savitri College Circle, Ajmer.
5.     The Medical Officer In-Chare, Govt. Ayurved Hospital,
       Barath Ka Gaon, Pokhran, District Jaisalmer.
6.     The Chief Medical And Health Officer, Jaisalmer.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Yashpal Khileree
For Respondent(s)        :     -



             HON'BLE MR. JUSTICE FARJAND ALI

Order

07/11/2025

1. The petitioner applied for the post of Compounder-Nurse Junior

grade in 2023 pursunat to advertisment dated 03.10.2023

(Annex.1) and was successful. He was issued an appointment

letter. However, at the time of joining, he disclosed the pendency

of a criminal case against him, wherein he is charged under

Section 279, 337 & 304-A of IPC.

(Uploaded on 11/11/2025 at 11:27:43 AM)

(2 of 2) [CW-21829/2025]

This information was required to be provided by him in the

application form as well as in the subsequent affidavit in support

of his application.

2. Concededly, he not only concealed the aforesaid information but

also made a positive confirmation that he was not involved in any

criminal case.

3. On a Court query posed to learned counsel for the petitioner as

to why such an affidavit was submitted by the petitioner, he

submits that the petitioner was sanguine that he would be

acquitted in the pending trial, in which no serious role is attributed

to him.

4. Learned counsel for the petitioner relies on the Supreme Court's

judgment rendered in Ravindra Kumar Vs. State of U.P. & Ors.:

Civil Appeal No.5902/2012, decided on 22.02.2024.

5. Issue notice. Issue notice of stay application also.

6. List the matter after four weeks.

7. Meanwhile, the petitioner shall be allowed to join the post in

question, i.e., Compounder/ Nurse Junior grade, subject to his

giving an undertaking that, in case he is not acquitted in the

pending trial, he shall not claim any right to the post in question.

(FARJAND ALI),J 261-chhavi/-

(Uploaded on 11/11/2025 at 11:27:43 AM)

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