Sandeep Kumar vs State Of Rajasthan And Ors

This writ petition has been filed by the petitioner seeking a direction to the respondents to re-conduct the PET for the petitioner.

It is, inter-alia, indicated in the writ petition that pursuant to the Constable Recruitment-2018, the petitioner participated in the PET at Kota on 04.09.2018. The ground on the said date was muddy, resulting in the fact that the petitioner's performance was effected and he was not able to pass the PET.

It is, inter-alia, claimed that in similar nature matters, this Court in the case of Revant Ram Meghwal & Ors. v. State of Rajasthan & Ors. : SBCWP No.13731/2018 & other connected writ petitions decided on 27.11.2018, has ordered for re-conducting the PET and therefore, the petitioner is entitled to same relief.

Learned counsel appearing for the respondents made submissions that the petitioner has not placed any material on record to question the status of the ground. Further submissions have been made that the status of ground on 04.09.2018 was not subject matter in the case of Revant Ram Meghwal (supra) and therefore, the petitioner cannot seek any indulgence based on the said judgment. Further submissions have been made that the petitioner has applied for district Bundi, wherein now no vacancies are available and appointments have already been granted and therefore, the petitioner is not entitled for any relief.

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

A perusal of the admit card of the petitioner indicate that the petitioner was to participate in the PET on 04.09.2018, wherein he participated and failed. However, thereafter the petitioner has not raised any grievance regarding status of the ground. No indication has been made in the writ petition as to what prevented the petitioner to raise any grievance pertaining to status of the ground and / or approach this Court after a period of three months from the date the PET was held.

In view thereof, it is apparent that the petitioner had no grievance qua status of the ground / his failure in the PET and the petition has been filed only on account of passing of certain judgments by this Court wherein on account of late uploading of admit card and / or status of the ground, orders were passed for reconduct of the PET.

Besides the above, as there is no vacancy in district Bundi, appointments have already been made, and the fact that the petitioner has not impleaded any successful candidate in the writ petition also, the writ petition cannot be entertained.

In view of above, the writ petition has no substance, the same is, therefore, dismissed.