OMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present intra-court appeal, the appellant has assailed the order dtd. 7/1/2019 passed by the learned Single Judge dismissing his writ petition.

(2.) The facts relevant for the present appeal are that the appellant appeared in the selection process for the post of Constable pursuant to the advertisement dtd. 25/5/2018. After clearing the written examination, the appellant was to undertake Physical Standard Test/Physical Efficiency Test ('PST/PET’), however, his admit card was allegedly not uploaded timely on the official website of the respondents. According to the appellant such belated uploading of the e-admit cards has prejudiced his chance of faring well in the physical efficiency test.

(3.) It is the admitted case of the appellant that the appellant had downloaded his admit card on 4/9/2018 at 8/25/48 hrs and was required to report for the aforesaid PST/PET Test at Maharana Bhupal Stadium, Chetak Circle, Near Pahari Bus Stand, Udaipur on 6/9/2018 at 6.00 am in the morning.