SHANKRA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Undisputed position is that the admit cards of the appellants requiring them to be present at Jodhpur to undergo the physical efficiency test on 5.9.2018 were uploaded in the evening of 4.9.2018. The appellants reside in villages of district Jalore and Pali and had to travel over-night to reach Jodhpur.

(3.) On 14.11.2018 allowing D.B.Civil Special Appeal (Writ) No.1732/2018 Thawara Ram V/s State of Rajasthan and ors. it was held as under:-