Jetha Kumar S/o Shri Choukha Ram @APPELLANT@Hash State Of Rajasthan and ors

This writ petition has been filed by the petitioner seeking direction to the respondents to call the petitioner for Physical Efficiency Test (‘PET’)

and to consider the candidature of the petitioner for the post of Constable, if found in merit and grant appointment.

It is, inter alia, indicated in the writ petition that pursuant to the advertisement dated 25.05.2018 (Annexure-1) the petitioner applied for the post of

Constable (General) and cleared the written examination and waited for call for appearing in the PST/PET.

However, neither any call was received nor any notice for appearing in PST/PET was published in daily newspaper.

The admit card for appearing in the PST/PET on 07.09.2018 for Rajsamand were uploaded by the respondents. The petitioner for lack of any

information could not appear on the date fixed for PST/PET and consequently his candidature has not been considered by the respondents.

It is inter alia, submitted by learned counsel for the petitioner that the petitioner resides in a small village and belong to weaker section of the society

and have no access to computer for all day long and therefore he was not in a position to find out the uploading of the admit card in time and

therefore, the petitioner was entitled for grant of an opportunity to appear for PST/PET.

Learned counsel for the respondents submitted that a bare look at the advertisement would indicate that all the information pertaining to the

recruitment were to be uploaded on the website of the respondents and the same was done by the respondents in time. Further notices were published

in the newspaper calling upon the candidates to keep visiting the website, however, as the petitioner has failed to appear in PST/PET on the date fixed

and he cannot now be permitted to contend that he had no information and, as such, he may be granted another chance in this regard and, therefore,

the petition deserves to be dismissed.

I have considered the submissions made by learned counsel for the parties and have perused the material available on record.

A bare perusal of the advertisement would indicate that all the requisites were required to be done online and in important instruction no.(xiii), it was

inter alia indicated as under:

“(xiii) HkrhZ izfØ;k ls lEcfU/kr LFkkbZ vkns’k la[;k&12@2018] 13@2018 fnukad 22-05-2018 ,oa foKfIr foHkkx dh osclkbZV

www.recruitment2.rajasthan.gov.in / www.police.rajasthan.gov.in

ij miyC/k gSA HkrhZ ds lEcU/k esa le;≤ ij tkjh lwpuk Hkh osclkbZV ij miyC/k djkbZ tk,xhA**

The above instruction clearly provided that all the information pertaining to recruitment from time to time shall be made available on the website of the

respondents. It is not the case of the petitioner that the information with regard to holding of PST/PET was not published on website as apparently the

petitioner downloaded the admission card, though after the date had already passed and, therefore, the petitioner cannot be heard to seek a specific

personal information in this regard from the respondents. As the petitioner has failed to appear at the PST/PET on the scheduled date for his own

default, he is not entitled to seek indulgence from this Court and a direction against the respondents for holding the PST/PET all over again for

petitioner only.

In view of the above, there is no substance in the writ petition and the same is, therefore, dismissed.