AJAY SINGH PARMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioners seeks permission to withdraw the writ petition qua the petitioner No. 1-Ajay Singh Parmar.

(2.) The writ petition is dismissed as withdrawn qua the petitioner No. 1-Ajay Singh Parmar.

(3.) So far as the writ petition filed by petitioner Nos. 2 to 5 is concerned, their case is that they having passed the written examination for appointment to the post of Constable under the Rajasthan Police Subordinate Service Rules, 1989 (hereafter 'the Rules of 1989') held pursuant to the advertisement dtd. 25/5/2018, were called for the Physical Standard Test (PST) and thereafter required to participate in the Physical Efficiency Test (PET) on 9/9/2018 and 11/9/2018 respectively at Maharao Ummed Singh Stadium, Kota which entailed running 5 kms within the prescribed time. The petitioners submit that at the time the PET under the Rules of 1989 was conducted on 9/9/2018 and 11/9/2018 respectively at Kota, the running track was muddied for reason of heavy rains which resulted in obstructing the petitioners' performance up-to their potential. It has been submitted that the petitioners should in the circumstances be given another opportunity as given to several candidates, who failed the PET at Kota held on 7/8/9/10/11/13/9/2018 at Kota in the course of recruitment of Constables under the advertisement dtd. 25/5/2018, vide judgment dtd. 13/2/2019 passed in the case of Ashok Kumar Choudhary v. The State of Rajasthan and Others SBCWP No. 933/2019.