STATE OF RAJASTHAN Vs. DESHRAJ SINGH GURJAR

JUDGEMENT

(1.) Application for condonation of delay is allowed for the reasons noted therein.

(2.) Delay of 181 days is condoned.

(3.) Challenge in the special appeal has been made to an order delivered by the Hon'ble Single Judge in S.B. Civil Writ Petition No.24551/2018 and other connected matters, Hon'ble Single Judge by judgment dtd. 12/11/2018, placed reliance on a judgment rendered at Principal Seat, Rajasthan High Court, Jodhpur, in S.B. Civil Writ Petition No. 13790/2018: Rajesh Kumar and anr. Vs. The State of Rajasthan and ors., decided on 6/10/2018 and relying on the said judgment rendered by the Hon'ble Single Judge, allowed the writ application and directed the respondents to hold a fresh PET/PST qua petitioners on 14/11/2018 at 7.00 AM in the Rajasthan Police Academy Stadium, Shastri Nagar, Jaipur and if they qualify, they may be considered for appointment pursuant to the advertisement dtd. 25/5/2018.