HANUMAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to conduct Physical Standard Test / Physical Efficiency Test ('PST/PET') of the petitioner.

(2.) It is inter-alia indicated in the writ petition that pursuant to the Constable Recruitment, 2018, the petitioner participated in the written examination, which was cleared by the petitioner. It is claimed that the PET of the petitioner was scheduled on 13/9/2018, however, he could not participate in the same as he downloaded the admit card on 20/9/2018 by when the PST/PET was already over. It is claimed in the writ petition that certain test was held on 15/10/2018, wherein 'the other candidate who participated in the same in which one was his friend who have been considered but not the petitioner.' and therefore, the petitioner also deserves to be granted opportunity to participate in the PET.

(3.) I have considered the submissions made by learned counsel for the petitioner and have perused the material available on record.