RAMESH CHAND MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioners submits that the issue involved in these writ petitions has been considered and decided by the Division Bench of this Court at Principal Seat, Jodhpur in the matter of Shravan Kumar Choudhary v. The State of Rajasthan & Ors. (D.B. Spl. Appl. Writ No. 154/2019, decided on 22.05.2019) where-in it has been held as under;

(2.) The learned Single Judge dismissed the writ petition on the ground, inter alia, of delay, since the writ petition was filed after the decision in Revant Ram (Supra).

(3.) Learned counsel for the appellant made various submissions. Firstly, it was urged on the basis of findings of Revant Ram (Supra), that the track conditions were undoubtedly poor. In support Mr. Mardia, learned counsel relied on certified photographs stated to be taken at the site and pointed out that the track was extremely wet. He next submitted that the appellant had in fact qualified the run and completed it in 24 minutes for which he could obtain only 5 marks. Mr. Mardia, learned counsel submitted that the appellant fell short by two marks and, therefore, missed being in the select list. More substantially, it was urged that the denial of appropriate conditions amounted to deprivation of fair and objective basis for determining the merit and physical efficiency of the candidate.