LAWS(RAJ)-2019-1-432

RAVI KUMAR KHATEEK Vs. STATE OF RAJASTHAN

Decided On January 30, 2019
Ravi Kumar Khateek Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Issue in the first three appeals concerns subjecting candidates seeking appointment to the post of Conductor undergoing Physical Efficiency Test at Udaipur on 8/9/2018. In the fourth appeal it relates to Physical Efficiency Test conducted on 11/9/2018 at Kota. It is not in dispute that in the morning of 8/9/2018 there was a heavy rainfall in Udaipur. On 11/9/2018 there was heavy rainfall in Kota. Requirement of the Physical Efficiency Test was for the candidates to run 5 kms in 25 minutes. The case of the appellants was that due to heavy rain the track became swampy and on that account it became slippery. This impacted their performance at the Physical Efficiency Test.

(3.) For recruiting Constable in the State of Rajasthan Physical Efficiency Tests were conducted at Jaipur, Ajmer, Kota and Udaipur on different dates being 29/8/2018, 7/9/2018, 8/9/2018, 9/9/2018, 10/9/2018, 11/9/2018 and 13/9/2018.