PARIKASHIT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking rescheduling and re-conducting of the Physical Efficiency Test ('PET') of the petitioner.

(2.) It is inter alia indicated in the writ petition that after clearing the written examination, the petitioner was called for PET on 12/9/2018, wherein, the petitioner participated, however, was failed on account of not completing the requisite run of 5 km within the stipulated time.

(3.) It is claimed that there were many irregularities in the PET conducted, wherein, the ground was not having appropriate turf, male and female candidates were made to run together who had different time to complete the 5 km run, which resulted in the petitioner not being able to complete the said run within stipulated time and, therefore, the respondents be directed to reschedule / re-conduct the PET of the petitioner.