BAU JUNAWA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the appellants submits that this matter is squarely covered by a judgment of the Division Bench of this Court dated 27.05.2019 in a bunch of Special Appeals (Writ), leading one being D.B. Special Appeal (Writ) No.310/2019 - Dharmendra Singh Gocher Vs. State of Rajasthan and Others, and prays that same judgment be passed in this matter.

(2.) All the writ petitioners were candidates for selection to the post of Constable in the Rajasthan Police. After clearing the written examination, they were asked to participate in the Physical Efficiency Test (PET) on various dates in different venues. A common complaint was that the tracks where they were asked to run for 5 kms. were in poor condition, being subjected to rainfall and the ground was muddy. The writ petitions were dismissed on the ground that the appellants had approached the court belatedly.

(3.) The appellants in support of their arguments draw the attention of the court towards the Division Bench's ruling in Ravi Kumar Khateek Vs. The State of Rajasthan : DBSAW No.1907/2018 and contend that in somewhat similar circumstances a re-test or the second PET has been ordered.