SUSHILA KHICHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to call the petitioner for PST/PET and appoint her on the post of Constable (General) pursuant to the advertisement dated 25.05.2018.

(2.) It is, inter-alia, indicated in the writ petition that the petitioner participated in the recruitment for Constable (General) pursuant to the advertisement dated 25.05.2018; the result of the written examination was declared, wherein the petitioner scored 44.25 marks and was called for PST/PET on 02.09.2018 vide Annex.4. However, as the petitioner had given birth to a child on 18.08.2018, she was not in physical condition to participate in the PST/PET and claims to have sent a representation to the respondents for postponing her PST/PET, however, the same was not accepted and the petitioner on account of non-participation in the PET/PST could not get selected.

(3.) Submissions have been made that this Court in Raju Devi v. State of Rajasthan and Ors. : SBCWP No. 13486/2018, decided on 28.09.2018, pertaining to the same recruitment, relying on the Division Bench judgment in the case of Laxmi Devi v. State of Rajasthan and Ors. : DBCWP No. 18808/2015, decided on 30.05.2017 at Jaipur Bench, ordered for extension of period for undergoing PET/PST by the petitioners therein on account of their pregnancy and it was further directed to extend the time for PST/PET by sixty days from the date of their delivery.