DEVI LAL CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner applied for recruitment as Constable under the Rajasthan Police Subordinate Service Rules, 1989 (hereinafter 'Rules of 1989'), pursuant to the advertisement dated 25.05.2018. Having passed the written examination he was required to participate in the Physical Standard Test (PST) and Physical Efficiency Test (PET) on the date notified on the Police Department's website indicated in the advertisement.

(2.) The case of the petitioner is that despite having passed the written examination, he could not be informed about the date of participation in PST/PET for reason of which he lost out his lawful opportunity to be considered for appointment to the post of Constable in the unit of District Ajmer.

(3.) Dr.Vibhuti Bhushan Sharma, AAG appearing for the respondents submitted that instruction no.xiii in the advertisement dated 25.05.2018 provided that (as emphasized by Dr.V.B. Sharma) Dr.V.B. Sharma submitted that the above instruction clearly provided that all information pertaining to recruitment of Constables in the recruitment of 2018 from time to time would be made available on the website of the Police Department. He submitted that admit cards of the successful candidates in the written examination in respect of unit District Ajmer were uploaded on the designated website on 28.8.2018 while the PST/PET for District Ajmer were commenced on 8.9.2018 - a clear 11 (eleven) days later. The petitioner ought to have been vigilant, kept track of the Police Department website and been informed well in time of the PST/ PET date.