AASMA GROVER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside result of physical test (Annexure P-9) held for the post of Deputy Superintendent of Police in pursuance of Advertisement No. 14/2020. She is further seeking direction to respondent to conduct Shuttle Race i.e. third event.

(2.) This is second round of litigation. On the earlier occasion, petitioner preferred CWP No. 14317 of 2021 which was disposed of by this Court vide order dtd. 23/8/2024. The order dtd. 23/8/2024 reads as:-

(3.) Learned counsel for the respondents, on the other hand, submits that the petitioner's contention that she has cleared the physical test in the event of long jump is incorrect as, from the video clip of the said test available with the State, it is clear that the petitioner failed to clear the long jump event, hence, the petitioner has rightly been rejected to proceed further so as to compete for selection to the post of Deputy Superintendent of Police in pursuance to the Advertisement (Annexure P-1) issued in the year 2020.