RAMBHAROSI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking a direction to the respondents to re-schedule and reconduct the Physical Efficiency Test (PET) of the petitioners and result of the re-scheduled PET may be considered for appointment on the post of Constable.

(2.) It is inter alia indicated in the writ petitions that pursuant to the advertisement dtd. 25/5/2018 the petitioners applied for the post of Constable and after passing the requisite written test, the petitioners were subjected to Physical Standard Test (PST), which was cleared by them and thereafter, they were required to undergo PET, consisting of a 5 km. run within maximum period of 25 minutes and the marks were awarded based on the performance at the said run out of 15 marks. The PET of the petitioners was held between 12/9/2018 to 15/9/2018 at Dr. Kami Singh Stadium, Near Bhimsen Circle, Bikaner.

(3.) It is alleged in the writ petitions that on the date of PET, the permanent track of 400 mtr. at the stadium was temporarily modified by the respondents to 385 mtr. so as to complete the requisite 5000 mtr. (5 km.) in 13 laps and for the said purpose, extra sand was placed on the temporary track. It is claimed that due to the excessive soil deployment in 15 mtr. the temporary track was rugged, which was not conducive for the candidates to perform properly. The petitioners complained regarding the same but the track was not rectified because of which the petitioners could not complete the requisite run within the stipulated time.