JITENDRA RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These Special appeals (writ) have been filed against order dated 3-9-2020, whereby writ petitions filed by the present appellants and others challenging the result of Physical Efficiency Test (PET) conducted in the recruitment process of Sub Inspector under the Rajasthan Police Subordinate Service Rules, 1989 (hereinafter 'the Rules of 1989') have been dismissed.

(2.) Brief facts giving rise to these appeals are that pursuant to an Advertisement dated 5-10-2016 recruitment process for the post of Sub Inspector was initiated under the Rules of 1989. As per scheme of the recruitment the candidates securing 36% in each paper and 40% in aggregate in written examination were called upon for PET. The appellants herein after qualifying written examination participated in PET. The result of PET was declared on 8-1-2020, wherein all appellants were declared fail. The appellants and others challenged the result of PET by way of writ petitions.

(3.) On the prayer of appellants, the marks secured by them were procured by the court. The appeals of such candidates, who could not secure above the cut off marks, were dismissed as having become infructuous. Remaining appeals of such appellants, who could not qualify PET, but secured above the cut off marks were heard and are being disposed of by this common order.