ARUN BHANSALI,J. - (1.) These writ petitions have been filed by the petitioners seeking directions to the respondents to postpone the Physical Standard Test / Physical Efficiency Test ('PST/PET') for the petitioners and afford a reasonable time period to them to appear in and qualifying the PST/PET, post their maternity period pursuant to the Constable Recruitment-2018 initiated vide advertisement dated 25.05.2018 and grant them appointment on the post of Constable (GD), if they find place in the merit list with all consequential benefits.
(2.) The respondents issued an advertisement dated 25.05.2010 (Annex.1) for recruitment to the post of Constable. The candidates were required to pass three stages i.e. (1)- written examination, (2)- PST, and (3)- PET. Under the clause pertaining to PET, it was inter-alia indicated as under:-
(3.) The petitioners submitted their on-line application forms against the vacancies notified and appeared in the written examination. In the list of candidates declared qualified for second phase of selection process i.e. PST/PET, all the petitioners qualified and their admit cards for appearing in the PST/PET on respective date as indicated in the advertisement were uploaded calling upon the petitioners to appear for PST/PET.;