VIJAY LAXMI BHAMBU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking re- scheduling/re-conducting of the Physical Efficiency Test ('PET').

(2.) It is, inter alia, indicated in the writ petition that pursuant to the Constable Recruitment, 2018 the petitioner after having cleared the written examination participated in the PET held on 6/9/2018 at Ajmer. It is claimed that the petitioner was required to report at 06:00 AM when she reported for PST and at about 01:30 PM the PET was held. It is claimed that as the petitioner was called at 06:00 AM and thereafter PET was held at 01:30 PM, the petitioner could not perform to her potential and failed in the PET and, therefore, the petitioner may be accorded one more opportunity.

(3.) I have considered the submissions made by learned counsel for the petitioner and have perused the material available on record.