DINESH MEHTA,J. - (1.) The present writ petitions have been preferred for the following reliefs:- "A. By an appropriate writ, order or direction the advertisement issued vide Annexure-1 by the respondents may kindly be quashed and set aside. B. By an appropriate writ, order or direction to the respondents conducted fare test physical test and after the petitioner passed in the physical test may kindly be provide appointment on the post of sub-inspector. C. By an appropriate writ, order or direction the physical test conducted at Rajasthan Police Academy (P.T. Ground) may kindly be quashed and set aside." The petitioners have sought quashment of physical efficiency test held by the respondents on 25.09.2019, inter alia alleging that they were asked to run on the track of Rajasthan Police Academy - P.T. Ground, whereas other candidates were asked to run on a track attached with Rajasthan Police Academy - Stadium.
(2.) It is the assertion of the petitioners in para No.7 of the writ petition that on P.T. Ground, only 15-20% candidates passed whereas on the track in the Stadium Ground, 60-70% candidates could successfully complete the run. Mr. Kailash Choudhary, associate to learned Additional Advocate General, submits that the petitioners' assertion is simply based on apprehension inasmuch as result of physical efficiency test has not even been declared.
(3.) In considered opinion of this Court, there is no material or factual factual foundation in support of the averments made in para No.7 of the writ petition, particularly when the result si yet to be declared.;