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Jitendra Jangid vs State Of Rajasthan And Ors

Rajasthan High Court · Decided on 2 January 2019 · Citation: (2019) 01 RAJ CK 0236

HON’BLE JUDGES
Alok Sharma, J
RESULT
Disposed Off
CASE NUMBER
Civil Writ Petition No. 27713 Of 2018
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Judgment

4 paragraphs · 340 words

The case of the petitioner is that he having passed the written examination for appointment to the post of Constable under the Rajasthan Police Subordinate Service Rules, 1989 (hereafter 'the Rules of 1989') pursuant to the advertisement dated 25.5.2018, he was also successful in the Physical Standard Test (PST) and thereafter required to participate in the Physical Efficiency Test (PET) which entailed running 5 kms within the time prescribed. It has been submitted that the petitioner's PET was conducted at Kota on 8.9.2018 in which he could not run to the best of his potential for reason of heavy rains which muddied the running track. It has been submitted that a similar issue came up before the Principal seat of this Court at Jodhpur in the case of Revant Ram Meghwal & Others vs. State of Rajasthan & Others and other connected matters, SBCWP No.13731/2018, vide its order dated 27.11.2018 the Court also held that as the PET at Kota on 8/9/10.9.2018 was vitiated by adverse weather condition and hence unfair. Adversely affected candidates at the said PET were entitled for another chance to participate afresh in the PET for evaluation of their physical efficiency as per their prescribed norms. It has been prayed that the petitioner identically placed be also allowed a second chance of PET.

Mr.H.C Kandpal, AGC, submitted that the respondents would have no objection in conducting the petitioner's PET afresh subject to verification of him having participated in the PST held at the relevant time.

Resultantly, this petition is accordingly disposed of in terms of the order dated 27.11.2018 passed in the case of Revant Ram Meghwal (supra). The said order shall apply mutatis mutandis to the petitioner's case except to the date of the PET to be conducted afresh and subject however to verification of his participation in the PST held at the relevant time.

On a finding that the petitioner participated in the PST at the relevant time, the fresh PET qua the petitioner be conducted within a period of four weeks from today.