PREM SUKH JAT 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, the respondents did not inform the date of PET/PST. Therefore, they could not download their admit card to participate in PST/PET and resultantly were denied consideration for appointment to the post of Constables in Hadirani Battalion, Ajmer and in District Jhunjhunu 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]..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 Hadirani Battalion, Ajmer were uploaded on designated website on 4.09.2018 and the PST/PET for the said Battalion were commenced on 7.09.2018 -- a clear 3 (three) days later. Likewise, the admit cards of the successful candidates in written examination in respect of District Jhunjhunu were uploaded on the designated website on 24.8.2018 and the PST/PET for District Jhunjhunu were commenced on 29.8.2018 - a clear 5 (five) days later.

(3.) Mr.H.C. Kandpal submitted that if inspite of the information of the dates of PST/PET in various districts being uploaded on the website of the Police Department as provided for in the instructions of the advertisement dated 25.05.2018, the petitioners were remiss and lethargic because of their failure to download the said information timely and for this reason were unable to appear for the PST/PET on the due dates, they can have no cause to agitate before this court.