ANIL BAMANIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondent to conduct the PST/PET of the petitioner pursuant to the Constable recruitment, 2018.

(2.) It is inter alia indicated in the writ petition that the petitioner participated in the recruitment pursuant to the advertisement dtd. 25/5/2018. The result of the written examination was declared vide Annex.4, wherein, the petitioner qualified, however, for the PST/PET, the petitioner did not get any information and as such could not appear and, therefore, the petitioner is entitled for getting chance in this regard.

(3.) A reply to the writ petition has been filed by the respondents inter alia indicating that the result was declared on 30/9/2018, which was uploaded on the website on the same day, the admit cards for PST/PET were uploaded on 2/10/2018 and the same was held on 7/10/2018. The mere fact that the petitioner did not download the admit card and failed to participate in the PST/PET is not a reason enough for the respondents to again hold PST/PET for the petitioner and, therefore, the petition deserves to be dismissed.