BABULAL MOOND Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-4-42
HIGH COURT OF RAJASTHAN
Decided on April 06,2021

Babulal Moond Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

DINESH MEHTA,J. - (1.) By way of the present writ petition, the petitioner has challenged the communication dated 17.8.2020, whereby he has been declared ineligible on account of pendency of criminal case against him.
(2.) The facts appertain are that the petitioner applied for the post of Lab Assistant pursuant to recruitment notification dated 9.5.2018. Having cleared written examination and other formalities, the petitioner was offered appointment vide order dated 8.8.2020.
(3.) The petitioner was required to join as Lab Assistant in Government Senior Secondary School, Napasar, Bikaner by 18.8.2020. He was further required to furnish a character certificate issued by the Superintendent of Police, apart from other formalities.;


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