- (1.) Heard.
(2.) The petitioner has been denied appointment after due selection only on the ground that some criminal case is pending and challan has been filed whereas this Court in the case of Mukesh Kr. Arvind vs. State & Anr.,2008 WLC(Raj) 121held that on this ground, appointment cannot be denied and that too after considering Rule 16 of the Rules of 2008.
(3.) In view of the above, since the controversy in issue is covered by the case of Mukesh Kr. Arvind (supra), which is not disputed by learned counsel for the respondents, this writ petition is allowed and the respondents are directed to consider the case of the petitioner for giving appointment to him as GNM if he is otherwise qualified.;