JUDGEMENT
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(1.) These Criminal Miscellaneous Petitions have been preferred under Section 482 Cr.P.C. for quashing of FIR No. 269/2014 dated 04.8.2014 Police, ACB, C.P.S. Jaipur.
(2.) The factual matrix of the cases are that the selection process for selecting Associate Professor and Assistant Professor, for different faculties at JNV University, Jodhpur was initiated by issuance of
advertisement no. 73/2011 -12 and 74/2011 -12. The last date for submitting the application was 24th
January 2012 and 25th January, 2012 respectively. In all 114 posts of Assistant Professor and 56
posts of Associate Professor were advertised. The interview took place from December, 2012 to Feb.
2013 and thereafter the selections were made.
(3.) In the FIR No. 269/2014 dated 4.8.2014 Police ACB, C.P.S. Jaipur lodged by ACB on the basis of preliminary enquiry institution on the complaint of Virendra Singh Bhati one of the candidates for
selection on the post of Assistant Professor in the faculty of Arts. It is alleged that the persons who
have become eligible after cut -off date have been interviewed. The other allegation is that out of the
person selected, six persons are related to the professors of the University and Syndicate member.
Yet other allegation in the FIR is relating to the delay in making selections and rejection of
applications of eligible candidates.;
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