PRATIK ATHABHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been preferred, inter alia, with a prayer to quash and set aside the action/ decision of respondent No.2 - Gujarat Police Recruitment Board ("the Board"), in treating the petitioner as disqualified in the Physical Screening Test on the ground of cheating and to permit him to appear in the main examination, to be held on 02.05.2015, for the purpose of recruitment for the post of Police Sub Inspector (Unarmed).

(2.) The petitioner applied for recruitment to the post of Police Sub Inspector (Unarmed) pursuant to an advertisement issued by respondent No.2 ­ Board. As per the said advertisement, there was 800 meter running test, followed by a 5000 meters running test. The petitioner successfully completed the 800 meter running test, which was held on 31.01.2015 and, thereafter, the 5000 meter running test, which was held on 16.02.2015. In the result that was issued to the petitioner, he was declared as having passed the said tests. However, while downloading the form for the written examination, the petitioner observed that his candidature has been rejected on the ground of cheating.

(3.) Mr.P.P.Majmudar, learned advocate for the petitioner, has submitted that the petitioner has cleared both the running tests and has been declared as having passed the said tests. No objection regarding cheating was raised by the respondents at the relevant point of time.