Rajendra Kumar Verma S/O Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 270 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 4529/2020

Rajendra Kumar Verma S/o Shri Goverdhan Lal Verma, Aged
About 30 Years, R/o Village Dudiyan Ki Dhani, Post Nursinghpuri,
Tehsil Neemkathana, District Sikar.
                                                                     ----Petitioner
                                       Versus
1.        The State Of Rajasthan, Through Home Secretary, Govt.
          Of Rajasthan, Secretariat, Jaipur.
2.        Director   General      Of    Police,      Rajasthan,      Police   Head
          Quarter, Lalkothi, Jaipur.
3.        Inspector General Of Police (Recruitment), Rajasthan,
          Police Head Quarter, Lalkothi, Jaipur.
4.        Rajasthan Public Service Commission, Rajasthan, Ajmer,
          Through Its Secretary.
                                                                  ----Respondents

For Petitioner(s) : Mr. Sidharth Jain for Mr. R.D. Meena For Respondent(s) : Mr. MF Baig

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

13/01/2021 Both the counsels agreed that the issue involved in the

present writ petition stands already adjudicated by this court in

the case of Vishvas Sinsinwar & Others Versus State of Rajasthan

& Others, SBCWP No.1629/2020 and other connected writ

petitions decided on 03.09.2020 wherein this court has examined

the submissions relating to the Physical Efficiency Test conducted

by the respondents and the writ petitions have been dismissed as

under:-

(2 of 2) [CW-4529/2020]

"26. The first argument raised by counsel for the petitioners with regard to malafide in the process of selection is not acceptable as from the material on record including the additional affidavit filed by the respondents it is clear that in as much as 9259 candidates were called for PET out of which 1926 candidates qualified in the PET and that reflects that a number of candidates have been able to participate effectively and remained successful in the PET and only a few candidates about 129 having been unsuccessful have approached this Court and prior thereto the petitioners have not raised any grievance with regard to the malafied to the respondents by submitting representation just after appearing in the PET and also in view of the judgment passed by the Hon'ble Supreme Court in the matter of Rajneesh Khajuria (supra), the contention of the petitioners' counsel regarding malafide is not acceptable."

Keeping in view that the controversy raised in the present

writ petition stands already adjudicated as above, the same is also

dismissed in aforesaid terms.

(SANJEEV PRAKASH SHARMA),J

TN/50

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