LAWS(RAJ)-2019-1-318

RAJESH KUMAR GURJAR Vs. STATE OF RAJASTHAN

Decided On January 11, 2019
Rajesh Kumar Gurjar Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The petitioners pursuant to the advertisement dtd. 25/5/2018 applied for recruitment as Constable in Commissionerate, Jaipur and District Dausa under the Rajasthan Police Subordinate Service Rules, 1989 (hereinafter 'Rules of 1989'). Having passed the written examination, they were required to participate in the Physical Standard Test (PST) and Physical Efficiency Test (PET) on 30/8/2018 at Shri Pratap Yadav Stadium, Chitrakoot, Jaipur and Vidhyadhar Nagar Stadium, Vidyadhar Nagar, Jaipur respectively. It appears that the petitioners were unable to pass the PET as they did not complete the prescribed 5 km race within 25 minutes as warranted. Their candidature was then rejected. Aggrieved therefrom, the petitioners have approached this Court.

(2.) Ms. Komal Giri, counsel for the petitioners submitted that the petitioners could not perform to the requisite standards in the 5 km race conducted at Shri Pratap Yadav Stadium, Chitrakoot, Jaipur and Vidhyadhar Nagar Stadium, Vidyadhar Nagar, Jaipur respectively on 30/8/2018 because the race was overcrowded with not only male but also female candidates and those seeking appointment as Constable General. It has been submitted that the female candidates were kept in front line obstructing the male candidates in the run.

(3.) Heard. Considered.