AI Structured Summary
Not yet generated for this judgment
Judgment
This writ petition has been filed by the petitioners seeking a declaration that not allowing or permitting the petitioners to appear in PST/PET was not justified and to consider the candidature of the petitioners for the post of Constable by holding PST/PET and if found successful, they may be included in the further process for appointment.
The petitioners applied for the various posts of constable pursuant to the advertisement dated 25/5/2018 for districts Udaipur, Chittorgarh and Rajsamand. It is claimed that the admit cards of petitioners were not uploaded in time/on account of some technical problems the same could not be downloaded and, therefore, the petitioners could not participate in PST/PET. Despite the said situation, they approached the respondents during the PST/PET pertaining to other districts was going on, however, they were not permitted to participate in PST/PET and, therefore, they may be accorded one opportunity in this regard.
Averments have been made that it was the responsibility of the respondents to upload the admit cards in time and/or inform the petitioners in this regard and having failed to do so, they cannot deprive the petitioners of participation in the recruitment process, wherein, they have passed the written examination and as such the directions, as desired, may be issued.
A reply to the writ petition has been filed inter alia indicating that false averments have been made regarding uploading of the admit cards for the date fixed for PST/PET. It is indicated that the admit cards were uploaded in time and the said fact was proved from the fact that for district Rajsamand, out of 215 admit cards uploaded 186 candidates appeared and for the district Chittorgarh out of 358 admit cards 317 candidates appeared and, therefore, the allegation in this regard has no substance.
Further submissions have been made that result of the written examination was declared on 31/8/2018 and admit cards were uploaded on 4/9/2018 for district Udaipur, for district Chittorgarh result was declared on 29/8/2018 and admit cards were uploaded on 31/8/2018, whereas, for district Rajsamand result of written examination was declared on 2/9/2018 and admit cars were uploaded on 4/9/2018 and PST/PET was held on 6.9.2018/7.9.2018 and, therefore, it cannot be said that the petitioners did not get sufficient opportunity in this regard.
Further, the allegation made regarding petitioners having appeared on subsequent dates has been disputed along with the fact of representation, as indicated, having been made to the respondents. It was prayed that the writ petition be dismissed.
I have considered the submissions made by learned counsel for the parties and have perused the material available on record.
Insofar as the submission regarding delayed uploading of admit cards is concerned, there is no reason not to believe the dates as indicated by the respondents regarding the uploading of admit cards. Once the admit cards have been uploaded, which fact is reflected from the figures, wherein, large number of candidates pursuant to the uploading of admit cards have participated in respective PST/PET, mere fact that the petitioners for whatever reason did not download the admit cards in time cannot be a reason now to afford them another opportunity for participating in PST/PET.
The plea regarding technical problem in downloading the admit cards and allegations that admit cards were not uploaded in time are clearly negated from the fact that large number of candidates had appeared pursuant to the uploading of the admit cards and, therefore, the plea raised in this regard cannot be countenanced.
In view of the above discussion, there is no substance in the writ petition and the same is, therefore dismissed.