Badal Gurjar D/O Ramawatar Gurjar vs The State Of Rajasthan
2022 Latest Caselaw 7806 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 17587/2022

Badal Gurjar D/o Ramawatar Gurjar
                                                                   ----Petitioner
                                   Versus
The State Of Rajasthan & Ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Ravindra Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

14/12/2022 Counsel for petitioner states that petitioner participated in

the recruitment process on the post of Fireman, pursuant to

advertisement dated 10.08.2021 and petitioner qualified the

written examination dated 18.04.2022 and was called for Physical

Efficiency and Practical Examination on (*) 28.12.2022. Counsel

for petitioner further states that petitioner is not able to appear for

Physical and Practical Examination, due to pregnancy.

Counsel for petitioner has placed reliance on the order dated

09.04.2021 passed in S.B. Civil Writ Petition No.4778/2021

whereby and whereunder on the similar set of facts, the Co-

ordinate Bench of this Court on placing reliance on the previous

other judgments, has issued notices and protected the interest of

petitioner provisionally.

Heard.

Issue notice to respondents.

(2 of 2) [CW-17587/2022]

In the meanwhile, candidature of petitioner for the post of

Fireman shall not be rejected on account of non-appearance in the

Physical Efficiency Test and one post shall be kept vacant for the

petitioner.

(SUDESH BANSAL),J SACHIN/18

(*) Date of Physical Efficiency and Practical Examination i.e. 28.12.2022 has been corrected pursuant to the order dated 16.12.2022.

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