(1.) This writ petition has been filed by the petitioner seeking direction against the respondents by questioning the result of the Physical Efficiency Test ('PET'), wherein the petitioner has failed.
(2.) It is inter alia indicated in the writ petition that the petitioner participated in the Constable recruitment, wherein, in the PET, the petitioner had completed the 5km run in 25 minutes, however, it was told to him that he has taken 25 minutes 6 seconds and, therefore, he has failed in the PET.
(3.) It is submitted that the video recording of the said event be called and/or the petitioner may be accorded another opportunity to participate in the PET.