BHERA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to re-conduct the Physical Efficiency Test ('PET') for the petitioner.

(2.) It is, inter-alia, claimed in the writ petition that the PET of the petitioner was held on 10/9/2018 at Kota, wherein the ground was muddy and therefore, the petitioner cannot participate in the PET to their full potential and consequently, failed in the PET and therefore, he may be permitted to reappear.

(3.) Reliance has been placed on judgment in the case of Revant Ram Meghwal and Ors. v. State of Rajasthan and Ors. : SBCWP No. 13731/2018 and other connected writ petitions decided on 27/11/2018.