- (1.) The present writ petition assails order dated 31.05.2016 passed by the Central Administrative Tribunal, Jaipur Bench, Jaipur (hereinafter called 'the Tribunal') dismissing Original Application No.291/00449/ 2014.
(2.) The impugned order in extreme brevity is as follows :- "Heard. Apparently the case of the applicant is that he has been arrested for the offence under Sec.3/6 of Rajasthan Public Examination Act for using unfair means in the examination of Senior Secondary. Later he was given the benefit of Section 4 of Probation of Offenders Act. The offence alleged and established against the applicant involves a high degree of moral turpitude. Giving an employment to such a person involves substantial risk to the society. Therefore, rejection order is upheld."
(3.) Nothing is discernible from the order as to what were the facts of the case, the nature of relief sought, the arguments made by the parties, the application of mind by the Tribunal, the questions of law involved and reasons for the conclusion of the Tribunal.;