Govind Mathur, J. - (1.) Admit.
(2.) With the consent of parties this petition is heard for final disposal.
(3.) The petitioner, an Ex. Army Personnel, in pursuant to a notification dated 18.1.2003 submitted an application to consider his candidature for the purpose of appointment to the post of Constable in Rajasthah Police in District Sriganganagar. The petitioner qualified written test and also physical efficiency test by remaining first in 1000 meters run, however, his candidature was rejected by the respondents by treating him suffered with flat foot. Being aggrieved by the same the petitioner preferred a writ petition (SBCWP No.3270/2003) before this Court which came to be accepted by judgment dated 14.10.2003 in following terms : "As such, the respondents shall consider the case of the petitioner for the post in question by constituting a Medical Board, which will re-examine the case of petitioner with regard to his physical fitness. Medical Board so constituted will give a date on which petitioner shall appear before the Board for medical test and if he is found physically fit and otherwise also eligible, he may be considered for the appointment on the post in question. In the result, the writ petition is disposed of with the above directions. There shall be no order as to costs. The stay petition stands disposed of.";