Sandeep Kumar Thakan S/O ... vs The State Of Rajasthan
2022 Latest Caselaw 6342 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 5527/2019

Sandeep Kumar Thakan S/o Satyaveer Singh, Aged About 24
Years,    R/o      Village   Post     Ardawata         Tehsil       Chirawa,      District
Jhunjhunu, Rajasthan.
                                                                          ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Its Secretary (Home),
         Ministry      Of     Home         Affairs,      Govt.       Of     Rajasthan,
         Government Secretariat, Rajasthan, Jaipur.
2.       The Director General Of Police, Police Headquarter, Tonk
         Road, Jaipur.
3.       The Inspector General Of Police (Recruitment), Rajasthan,
         Jaipur.
4.       The    Superintendent            Of     Police,      District     Kota     City-
         International, Kota.
                                                                     ----Respondents

For Petitioner(s)            :     None present
For Respondent(s)            :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

23/09/2022

I have perused the record.

In pursuance to the advertisement dated 25.05.2018, the

petitioner applied for the post of Constable.

The grievance of the petitioner is that the respondents be

directed to re-conduct the physical efficiency test and the chip and

the videography of the event be called for.

At the very outset, the same issue, as aforesaid, has already

been examined and decided by the Division Bench of this Court in

the matter of State of Rajasthan & Ors. Vs. Revant Ram

(2 of 2) [CW-5527/2019]

Meghwal & Ors, reported in 2020 (1) WLC (Raj.) 255 and

also by this Court in the matter Jugal Kishor Gurjar Vs. State

of Rajasthan & Ors. (S.B. Civil Writ Petition No.5853/2022)

along with other connected matters) decided on 16.08.2022.

On perusal of the issue raised by the petitioner as well as the

judgments cited above, in my view, the issue raised herein is

squarely covered by the aforesaid judgments, therefore, no case

is made out for interference by this Court under Article 226 of the

Constitution of India.

Hence, this writ petition stand dismissed.

(INDERJEET SINGH),J

Upendra Pratap Singh /111

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