- (1.) All these five bail applications by different accused- petitioners are originated from common FIR No.269/2014 dated 4th of August 2014 registered at Police Station ACB, CPS, Jaipur (Outpost Jodhpur), therefore, all are heard together and disposed by common order.
(2.) In the FIR aforesaid, all the accused-petitioners, besides main accused Bhanwar Singh Rajpurohit, are charged for offences punishable under Section 13 (1)(c)(d) and 13(2) of the Prevention of Corruption Act , 1988 and for offences punishable under Sections 467 , 468 , 471 , 477A , 420 , 119 , 201 & 120B, IPC.
(3.) Briefly stated, the facts are that Jai Narain Vyas University, Jodhpur (for short, 'University') initiated process of recruitment for 114 posts of Assistant Professor in various subjects by issuing Advertisement No.74/2011-12 while prescribing requisite qualification for the post. Similarly, in some of the subjects, recruitment process is also initiated for Associate Professor and Profesor prescribing requisite qualification and experience. It appears that some illegality/irregularity surfaced during selection process and therefore preliminary inquiry was conducted wherein it is revealed that eligibility criteria was not adhered to and in some cases aspirants for appointment who acquired qualification for appointment subsequent to the last date were allowed to compete for selection by accepting their documents posterior to the last date of submission of the application forms. That apart, some other infirmities were also noticed during the preliminary inquiry in the recruitment process including the act of favoritism and nepotism and selecting ineligible candidates as per UGC Guidelines while ignoring eligible candidates. Finally, above quoted FIR is registered against six incumbents, i.e., all the five petitioners and the Vice Chancellor of University Mr. Bhanwar Singh Rajpurohit.;