LAWS(RAJ)-2019-8-238

SANDEEP Vs. STATE OF RAJASTHAN

Decided On August 22, 2019
SANDEEP Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking direction to the respondents to re-conduct the PET.

(2.) It is inter alia indicated in the writ petitions that after passing the written test for police recruitment, 2018, the petitioners were called for PST/PET, wherein they participated.

(3.) It is alleged that during PET, the condition of the ground was not appropriate, inasmuch as, on account of heavy rains, there were water puddles and, therefore, the petitioners could not perform to their ability and consequently failed in the PET. It is prayed that on account of the condition of the ground, the petitioners be accorded one more opportunity to undergo PET.