Rajpal Singh S/O Shri Ram Singh vs The State Of Rajasthan ...
2023 Latest Caselaw 1315 Raj/2

[2023/RJJP/001184]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 1926/2023

Rajpal Singh S/o Shri Ram Singh
                                                                      ----Petitioner
                                     Versus
  The State Of Rajasthan & Ors.
                                                                   ----Respondents

For Petitioner(s)           :    Ms. Madhu Meena
For Respondent(s)           :


             HON'BLE MR. JUSTICE SUDESH BANSAL
                            Order

01/02/2023

It has been stated that petitioner has qualified the written

examination for the post of Fireman and vide order dated

02.12.2022, he was called for the physical efficiency and practical

test on 22.12.2022, but petitioner met with an accident on

12.12.2022 and sustained fracture, due to which he was

hospitalized therefore, in such emergent circumstances, petitioner

could not give his appearance in physical efficiency and practical

test, however, petitioner submitted his representation dated

20.12.2022 to fix any another date for his physical efficiency and

practical test along with certificate of medical sickness and other

medical documents of the Government Hospital.

It has been pointed out that the physical efficiency and

practical test for the post of Fireman pursuant to the same

advertisement dated 10.08.2021 is going on, and therefore,

petitioner may be permitted to appear for the physical efficiency

and practical test.

[2023/RJJP/001184] (2 of 2) [CW-1926/2023]

Reliance has been placed on a judgment of Hon'ble Supreme

Court in case of Mahendra Pratap Singh Vs. State of Uttar

Pradesh [(2019) 13 SCC 706], which has been relied upon by

the Coordinate Bench of this Court in SB Civil Writ Petition

No.17260/2019 vide order dated 24.08.2020.

Heard.

Issue notice.

In the aforesaid peculiar circumstances, respondents are

directed to allow the petitioner for physical efficiency and practical

test on a new scheduled date and petitioner is permitted to appear

for his physical efficiency and practical test on that new scheduled

date, provisionally subject to outcome of this writ petition,

however, his result shall not be disclosed without permission of

this Court.

(SUDESH BANSAL),J

SACHIN/16

Powered by TCPDF (www.tcpdf.org)