GUJARAT PUBLIC SERVICE COMMISSION Vs. SONGAR BALDEVSINH S

JUDGEMENT

(1.) The short question involved in this case relates to the interpretarion of Rule 6A of the Gujarat Civil Services (Reservation of Vacancies for Ex-servicemen in Class III and Class IV Posts and Services) Rules, 1975.

(2.) The respondents herein are Ex-servicemen, who had applied for recruitment for the post of Police Sub-Inspector pursuant to the advertisement issued by the Gujarat Public Service Commission. Written test was taken of the respondents, but they were not called for interview. It is, thereafter, that the writ petition was filed.

(3.) The stand of the respondents was that the candidates had to take two types of tests, viz., written test as well as physical endurance test. These tests were prescribed by the Examination Rules. Appendix 'A' of the said Rules provided for the syllabus of the written test as well as indicated as to what were the physical endurance test, which would be taken. According to the said Examination Rules, a candidate, who had qualified in the written test, was required to undertake the physical test, which consisted of running 100 metres, high jump, long jump, putting the shot and running 800 metres. For each of these events, minimum qualifying standard was prescribed. Respondent No. 1 was required to jump a minimum height of 1.22 metres, but he could jump only 1.12 metres. Respondent No. 2 was required to run 100 metres in 15 seconds, but he ran this distance in 15.56 seconds. Therefore, both the respondents were not called for interview.