SUMAN BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to redraw a new merit and afford appointment to the petitioner on the post of Police Constable.

(2.) It is, inter alia, indicated in the writ petition that the petitioner applied for the post of Constable General Non TSP pursuant to the advertisement dtd. 25/5/2018. In the written examination petitioner secured 43 marks and was called for PST and PET. In PST the petitioner passed the same and it is claimed that in PET also petitioner completed the run within the stipulated period.

(3.) In the final selection cut off issued by the respondents for the post in district Nagaur, where the petitioner had applied, the cut off in petitioner's category i.e. OBC has been indicated as 37.75 and as the petitioner had obtained more marks even in the written examination and then passed her PST and PET, she was entitled to be afforded appointment. However, in the select list her name is missing and, therefore, the action of the respondents in this regard needs to be rectified.