JUDGEMENT
MAHAMMAD RAFIQ, J. -
(1.) Petitioners have filed this writ petition praying for quashment of entire selection process of Home Guard of Kaman, District Bharatpur. They also prayed for a direction to respondents to rearrange physical test of petitioners under monitoring video-graphy to show actual result of race test and consider their candidature for appointment on the post of Home Guard, if they are found eligible otherwise.
(2.) Pursuant to advertisement, petitioners applied for the post of Home Guard. Petitioners appeared in the test vide their token no.119 and 60, respectively. They also appeared in the physical test. They were confident of their selection but they did not find their names in the select list. Grievance of petitioners is that despite qualifying the physical test, their names have not been included in the select list.
(3.) In the facts of the case, writ petition is disposed of requiring the petitioners to make representation to respondent no.3 - Director General (Home Guard), Jaipur, along-with a copy of this order, who shall consider the same and pass a speaking order addressing their grievance within four weeks from the date of its making.
Writ petition accordingly stands disposed of. This also disposes of stay application.
Writ Petition Disposed of as Above. ;
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