Sanjeev Prakash Sharma, J. - (1.) The petitioner has challenged the action of the respondents in not considering him for appointment on the post of Sweeper in spite of having been placed, in the select list, by the Local self Department wherein the name of petitioner was shown at Serial No.63. In the select list/appointment order, it was mentioned that the candidate concerned shall submit apart from medical certificate, a certificate from police relating to his character. Order of appointment was passed on 22.01.2014 and, in all, 79 persons were placed in select list and 5 persons were placed in the reserve list.
(2.) It was further stated by the petitioner that he submitted an affidavit as well as medical certificate, as also police verification certificate dated 05.08.2014, however, he was denied appointment by the Municipal Council, Sirohi. The petitioner, therefore, had approached this Court.
(3.) After service upon notice, respondents have put in appearance and have submitted their reply wherein they have placed a document on record that purported to be the report of the inquiry committee, which states that the committee examined the documents of the candidates on 04.08.2014 at 3:00 p.m. and on examining the documents of the petitioner, it was found that there is a criminal case pending against him, as per the certificate issued by the police dated 05.08.2014 and he has been, therefore, declared ineligible to join on the post of Sweeper in the Municipal Council, Sirohi.;