HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1819/2023
Ashok Kumar Saini Son Of Shri Fateh Chand Saini & Anr.
----Petitioners
Versus
State Of Rajasthan & Ors.
----Respondents
Connected with S.B. Civil Writ Petition No. 1835/2023 S.B. Civil Writ Petition No. 1869/2023 S.B. Civil Writ Petition No. 1871/2023 S.B. Civil Writ Petition No. 1878/2023 S.B. Civil Writ Petition No. 1885/2023 For Petitioner(s) : Mr. Shrawan Gupta Mr. Naseemuddin Qazi Mr. Surendra Sharma Mr. Raj Kumar Goyal Mr. Surendra Sharma with Mr. Sukhdev Choudhary Ms. Komal Kumari Giri For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 31/01/2023
1. Counsel for petitioners submit that petitioners have qualified minimum qualifying marks in the written exam conducted for the post of Fireman pursuant to advertisement dated 10.08.2021 (Ann.1) and according to corrigendum advertisement dated 05.10.2021, 70 marks were fixed for written examination and 150 marks were fixed for physical efficiency & practical test. In written examination, a candidate of general category was required to obtain 33% marks and a candidate of reserve category was required to obtain 28% marks and then he/she is required to be called for physical efficiency and practical examination. (Downloaded on 02/02/2023 at 12:28:41 AM)
(2 of 2) [CW-1819/2023]
2. It has been submitted that respondents neither called petitioners for physical measurement in respect of height, weight and expansion of chest, nor called for the physical efficiency and practical test.
3. It has been further submitted that in similar set of facts, Hon'ble Division Bench in DB Civil Writ Petition No.18627/2022 titled Gopal Ram Vs. State of Rajasthan, placing reliance on judgment of Hon'ble Supreme Court in case of Pradeep Singh Dehal Vs. State of Himachal Pradesh (Civil Appeal Nos.7211-7212/2019) as also placing reliance on an another judgment passed by the Coordinate Bench in case of Rajasthan Public Service Commission Vs. Naresh Sharam (DB Civil Special Appeal No.886/2005), has permitted petitioners to appear for physical & practical examination provisionally.
3. Heard.
4. Issue notice.
5. In the meanwhile, respondents are directed to allow the petitioners, for the purpose of physical measurement in respect of height, weight & chest expansion and if they qualify the criteria of physical measurement, then call them for physical efficiency & practical test, provisionally, if have not been already called.
6. List along with SB Civil Writ Petition No.328/2023.
7. Copy of this order be placed in each file.
(SUDESH BANSAL),J TN/13,16,21,22,24 & 29 (Downloaded on 02/02/2023 at 12:28:41 AM) Powered by TCPDF (www.tcpdf.org)