VISHWAS SINSINWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since in the present batch of writ petitions, the grievance raised by the petitioners is common & pertain to the self same selection process, hence these petitions have been heard together and are being decided by the present common order.

(2.) To examine the controversy raised in the present batch of writ petitions, at the joint statement made by the counsels for the parties, the facts contained in S.B. Civil Writ Petition No.1629/2020 are being taken into consideration.

(3.) An advertisement dated 05.10.2016 was issued by the respondents for holding selection for the post of Sub-Inspector (AP), (IB) (RAC) (MBC) under the Rajasthan Police Subordinate Service Rules,1989 and by corrigendums dated 19.11.2018 & 23.08.2019, the number of advertised vacancies were revised. As per the criteria of selection, three stages were prescribed i.e. (i) Written Examination (ii) Physical Efficiency Test (iii) Interview. The written examination was conducted on 07.10.2018 and the result thereof was declared on 26.08.2019 in which the petitioners were declared qualified for stage-II i.e. Physical Efficiency Test (hereinafter to be referred as 'PET') and were called for appearing in the PET which was conducted from 23.09.2019 to 27.09.2019 at different places for which respective Boards were constituted by the respondents to have fairness and transparency in the selection process. In all 9259 candidates appeared in the PET, out of which 1926 candidates qualified in the PET and result of PET was declared on 08.01.2020 in which the petitioners were declared failed and being unsuccessful in the PET have approached this Court by filing the present writ petitions.