SUSHILA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to afford a reasonable time period to the petitioner to re-appear in the Physical Efficiency Test (PET) post her maternity delivery and grant her appointment if she finds place in the final merit list.

(2.) It is inter alia indicated by the petitioner that pursuant to the advertisement dated 25/5/2018 (Annex.1) the petitioner participated in the Constable Recruitment 2018; based on written examination, the petitioner was declared successful and qualified for PST/PET. The petitioner was called to appear in the PST/PET scheduled on 8/9/2018 at Ajmer.

(3.) It is inter alia claimed that the petitioner is pregnant and her expected date of delivery is 8/1/2019, which aspect is reflected from the Ultrasound report dated 11/7/2018. It is claimed that on the date scheduled for PST/PET, the petitioner made an oral request to extend/postpone her PST/PET for a reasonable time, however, the said request was not acceded to and, therefore, the petitioner despite her advanced pregnancy was forced to participate in the PST/PET, wherein, she cleared her PST. The petitioner also participated in 5 km. run, which she was expected to complete within 30 minutes, however, she failed on account of her physical condition resulting in the petitioner being ousted from the selection process.