STATE OF RAJASTHAN Vs. RAVI KUMAR KHATEEK

JUDGEMENT

(1.) These petitions are filed by the petitioners seeking review of a common order dated 30.1.19 passed by a Bench of this Court, of which, one of us (Manoj Kumar Garg,J.) was a member, whereby the special appeals preferred by the respondents, were allowed.

(2.) The respondents-writ petitioners after qualifying the written examination for recruitment to the post of Constable, were called for Physical Standard Test (PST) and Physical Efficiency Test (PET). The writ petitioners appeared for PST/ PET on the scheduled dates at the designated stadium i.e. Maharana Bhopal Stadium, Chetak Circle, Udaipur. The writ petitioners passed the PST and then participated in 5 kms. run for PET, wherein they failed. Aggrieved thereby, they preferred writ petitions before this Court with the allegations that there was heavy rain during the period the PET was scheduled, resulting in running track getting muddy due to rain water and therefore, they could not perform to their potential.

(3.) Similar petitions were filed by other candidates who had appeared in PST/PET at the designated stadiums situated in different cities.