RAJEEV RAHAR Vs. STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This intra-court appeal is directed against the order dated 30th October, 2009 passed by Single Bench, whereby S.B. Civil Writ Petition No. 13561/2009 filed by the petitioner/appellant has been dismissed.

(3.) The petitioner preferred writ petition before the Single Bench challenging the action of the respondents, by which they had taken second written test of 30 marks during the course of practical P.T. parade and interview from 5th to 8th October, 2009 for selection on the post of Inspector in pursuance of order dated 14th September, 2009. The Single Bench recorded a finding that petitioner never protested against such procedure and he also participated in the said examination. It has also been observed that same procedure was followed for all the participants. Consequently, the writ petition was dismissed.