Deepika Kumari Roat vs State Of Rajasthan
2021 Latest Caselaw 17908 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 14093/2021 Deepika Kumari Roat

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : None.

For Respondent(s) : Mr.Manish Vyas, AAG

HON'BLE MR. JUSTICE ARUN BHANSALI Order 29/11/2021 This writ petition has been filed by the petitioner seeking a

direction to conduct the physical efficiency test of the petitioner

again.

Learned counsel for the petitioner on previous date referred

to the judgment of the Court in Priyanka Kunwar v. State of

Rajasthan & Ors. : SBCWP No.6222/2021, decided on 27.07.2021,

when the AAG was directed to find out if pursuant to the order PET

had been held.

Learned counsel for the respondents made submissions that

this petition has been filed by the petitioner on 04.10.2021,

whereas pursuant to the direction dated 27.07.2021, the requisite

physical efficiency test was conducted on 12.10.2021 and as by

then, the petitioner was not granted any order by the Court, as the

petition for the first time came up before the Court on 18.10.2021,

the petitioner on account of delay in approaching the Court, is not

entitled to any relief.

Learned counsel for the petitioner was not present on

15.11.2021. Today also, he is not present.

List on 01.12.2021.

(ARUN BHANSALI),J 33-Rmathur/-

Powered by TCPDF (www.tcpdf.org)