KANDAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking quashing of Physical Efficiency Test (PET) conducted on 5/9/2018.

(2.) It is inter alia indicated in the writ petition that the respondents uploaded the admission cards late on 4/9/2018 and held the PET on 5/9/2018 at 6.00 am leading to the petitioner not getting adequate opportunity to appear at the PET, wherein, the petitioner participated and failed.

(3.) Further submissions have been made that on account of delay in uploading the admission cards, another chance was given to the candidates, who had not participated and, therefore, submission was made that those who participated by somehow reaching the venue cannot be discriminated qua the candidates, who did not participate at all and, therefore, the petitioner is entitled to another chance.