SURENDRA SINGH SHEKHAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition relates to candidates who applied for recruitment as Constable under the Rajasthan Police Subordinate Service Rules, 1989 (hereinafter 'Rules of 1989'), pursuant to the advertisement dated 25.05.2018. All the petitioners having passed the written examination in terms of Rules of 1989 were required to participate in the Physical Standard Test (PST) and Physical Efficiency Test (PET) on the date notified on the Police Department's website indicated in the advertisement.

(2.) The case of the petitioners is that despite having passed the written examination, they were not given sufficient time to participate in PST/PET and resultantly were denied consideration for appointment to the post of Constables in 13 th Battalion RAC, Jaipur.

(3.) Mr.H.C. Kandpal, Asst. GC appearing for the respondents submitted that instruction no.xiii in the advertisement dated 25.05.2018 provides that ..[VARNACULAR TEXT UMITTED].. (as emphasized by Mr.H.C. Kandpal) Mr.H.C. Kandpal submitted that the above instruction clearly provides that all information pertaining to recruitment of Constables in the recruitment of 2018 from time to time would be made available on the website of the Police Department. He submitted that admit cards of the successful candidates in the written examination in respect of 13 th Battalion RAC, Jaipur were uploaded on designated website on 7.09.2018 and the PST/PET for 13th Battalion RAC Jaipur were commenced from 10.09.2018 -- a clear 3 (three) days later.