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Judgment
This writ petition has been filed by the petitioners seeking direction to the respondents to call the petitioners for Physical Efficiency Test
(‘PET’) and to consider the candidature of the petitioners 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 petitioners 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 04.09.2018 for Pali were uploaded by the respondents. The petitioners for lack of any information
could not appear on the date fixed for PST/PET and consequently their candidature have not been considered by the respondents.
It is inter alia, submitted by learned counsel for the petitioners that the petitioners reside in a small village and belong to weaker section of the society
and have no access to computer for all day long and therefore they were not in a position to find out the uploading of the admit cards in time and
therefore, the petitioners were 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 petitioners have failed to appear in PST/PET on the date
fixed and they cannot now be permitted to contend that they had no information and, as such, they 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
petitioners downloaded the admission cards, though after the date had already passed and, therefore, the petitioners cannot be heard to seek a specific
personal information in this regard from the respondents. As the petitioners have failed to appear at the PST/PET on the scheduled date for their own
default, they are not entitled to seek indulgence from this Court and a direction against the respondents for holding the PST/PET all over again for
petitioners only.
In view of the above, there is no substance in the writ petition and the same is, therefore, dismissed.