PRATAP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against non-inclusion of petitioner's name in the list of candidates eligible for PST/PET.

(2.) It is inter alia indicated in the writ petition that pursuant to the advertisement dtd. 25/5/2018 (Annex.1), the petitioner appeared for the post of Constable (General) Non-TSP, district Bikaner.

(3.) The result of the written examination was declared, wherein, the name of the petitioner did not appear in the list of successful candidates, who were called for second stage i.e. PST/PET. However, in the cut-off, which was issued by the respondents for district Bikaner, the cut-off for general candidates was 30.875 and in the mark-sheet, which was uploaded regarding petitioner's performance in the written examination as Annex.5, the petitioner had obtained 53.25 marks, based on which, the present writ petition was filed by the petitioner questioning his exclusion from the list of candidates who were called for PST/PET.