AKIB JAVED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioners submitted that the issue involved in these writ petitions has been considered and decided by this court in the matter of Jugal Kishor Gurjar v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No.5853/2022 along with other connected matters) wherein on 16/8/2022, the following order was passed:-

(2.) As prayed, the facts have been taken into consideration from S.B. Civil Writ Petition No.5853/2022 and the prayer made therein reads as under:-

(3.) Brief facts of the case are that in pursuance to the advertisement dtd. 3/2/2021 the petitioners applied for the post of Sub-Inspector/Platoon Commander and after being successful in the written examination they were called for the Physical Efficiency Test (hereinafter to be referred as PET) in which all the petitioners appeared, thereafter, the respondents called the successful candidates for the interview but since name of the petitioners did not find place in the select list, hence the petitioners approached this Court by filing present writ petitions.