REVANT RAM MEGHWAL AND OTHERS Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2018-10-71
HIGH COURT OF RAJASTHAN
Decided on October 09,2018

Revant Ram Meghwal And Others Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

ARUN BHANSALI,J. - (1.) These writ petitions have been filed by the petitioners seeking a direction to the respondents to re-schedule and reindicate the Physical Efficiency Test of the petitioners and based on result of such PET, they may be appointed on the post of Constable (General)/Constable Driver etc.
(2.) The recruitment for the post of Constable was initiated by the respondents by advertisement dated 25.05.2018, wherein District/Unit-wise posts under various categories and posts were indicated. The procedure for recruitment envisaged a written examination followed by Physical Standard Test ('PST') and Physical Efficiency Test ('PET'). The PET envisaged a 5 km. run to be completed maximum in 25 minutes for candidates other than Ex-serviceman and those belonging to Shahariya and SC/ST of TSP area from whom the maximum time provided was 28 minutes and 30 minutes respectively.
(3.) The petitioners after qualifying in the written examination, were called for PST/PET by uploading their admit cards. The PET was scheduled on various dates and at designated stadium where all the petitioners appeared, passed PST and then participated in the 5 km. run for PET and wherein the petitioners failed.;


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