BHARGAV NAGINBHAI ASARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Maulik M. Soni, learned counsel for the petitioner and Mr. Meet Thakkar, learned AGP for the respondent - State through Video Conferencing. Perused the record.

(2.) The challenge in this petition is to the non-selection of the petitioner for the post of Lok Rakshak Dal (LRD) / PSI on the ground that the petitioner could not qualify in the running test. Pleadings in the petition indicate that it is the case of the petitioner that he could not time his physical efficiency test on the ground as the ground clock was not working and the petitioner was not permitted to wear a simple clock. A representation to that effect was also made by the petitioner which appears to have gone unattended. Hence, the petition.

(3.) This Court, on 28/1/2022 passed the following order: