GOVIND BAGARIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Challenge in the instant appeal has been made to the order dated 16.11.2018 passed by the learned Single Judge dismissing the appellant's writ petition.

(2.) The facts relevant for the present appeal are that the appellant appeared in the selection process for the post of Constable (GD) pursuant to the advertisement dated 25.5.2018.

(3.) After clearing the written examination, the appellant was to undertake Physical Standard Test/Physical Efficiency Test ('PST/PET'). The appellant was regularly checking his SSO ID Portal on website of respondent for downloading his Admit Card for Physical Test. Admit Card of appellant for Physical Test could not be downloaded till the evening of 09.09.2018 due to not opening of his SSO ID website Portal despite that he was regularly checking his SSO ID on website. SSO ID was opened in the late night of 09.09.2018 and his physical test was on in the morning on 07.09.2018 at 6:00 AM. In the above circumstances, the appellant neither could download his permission letter nor he could appear in the PST/PET held on 07.09.2018.