- (1.) This is an intra court appeal filed by the writ petitioner of Writ Petition No.1867 of 2005 under Rule 134 of Rajasthan High court Rules against an order dt. 24.01.2008 passed by Single Judge in aforementioned writ petition.
(2.) Facts of the case are these:
(3.) The appellant (writ petitioner) had applied for the post of constable pursuant to the advertisement issued by the State. In the form that, every candidate was required to fill, there was a column. This column required every candidate to mention as to whether candidate was involved in any criminal case and if so its details. The column read as under: XXX XXX XXX (a) Have you ever been arrested, prosecuted,kept under detention or bound down/fined, convicted by a court of law for any offence or debarred/disqualified by any Public Service Commission from appearing at its examination selections, or debarred from taking any examination/rusticated by any University or any other education authority/Institution XXX XXX XXX (b) Is any case pending against you in any court of law, University or any other education authority/Institution at the time of filling up this Verification Roll If answer to (a) to (b) is Yes , then give details of prosecution, detention fine, conviction, and punishment etc. and state about the case pending with the pending with the court/University/education authority at the time of filling in this form. XXX XXX XXX Note:- Please also see the Warning at the top of of this Verification Roll.;