Rajasthan High Court - Jodhpur
(Mohd. Salim vs . The State Of Rajasthan & Ors.) on 25 May, 2011
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:ORDER:
S.B. CIVIL WRIT PETITION NO.01877/2008 (Mohd. Salim Vs. The State of Rajasthan & Ors.) Date of Order :: 25.05.2011 PRESENT HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. D.S. Sodha, for the petitioner.
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This writ petition was filed on 11.03.2008. Four defects were pointed out by the office, but none of the defects are removed till today.
In this writ petition, the petitioner is claiming appointment against the vacancies for the year 2006-2007, in which, he was not provided appointment due to concealment of fact that a criminal case was pending against him.
In the order dated 17.11.2005 it was specifically observed by the respondents that a criminal case was registered against the petitioner on 07.06.2005 for commission of offences under Sections 147, 149, 452, 342, 341 and 323 IPC, in which, challan was filed on 21.09.2005 and this fact was not disclosed by the petitioner in his application form at the time of seeking appointment.
!! 2 !! In this view of the matter, no case is made out for interference. Hence, this writ petition is hereby dismissed on merit as well as in default.
(GOPAL KRISHAN VYAS), J.
AKC/-