Vikram Singh Meena S/O Shri ... vs State Of Rajasthan
2023 Latest Caselaw 1048 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Writ Petition No. 1428/2023
Vikram Singh Meena S/o Shri Bholaram Meena
                                                                      ----Petitioner
                                         Versus
State Of Rajasthan &Ors
                                                                   ----Respondents

For Petitioner(s) : Mr. Vinod Kumar Sharma

For Respondent(s) : Mr. Anil Mehta, AAG assisted by Ms. Archana & Mr. Yashodhar Pandey Mr. Nalin G. Narain

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

31/01/2023

1. Counsel for petitioner states that the petitioner has secured

minimum qualifying marks in written examination for the post

Assistant Fire Officer, however he has not been called for physical

and efficiency test.

2. Counsel for respondents have put in appearance and states

that physical and practical test for recruitment to the post of

Assistant Fire Officer have already been completed.

3. However, taking into consideration the Hon'ble Division

Bench in DB Civil Writ Petition No.18627/2022 titled Gopal Ram

Vs. State of Rajasthan, placing reliance on judgment of Hon'ble

Supreme Court in case of Pradeep Singh Dehal Vs. State of

Himachal Pradesh (Civil Appeal Nos.7211-7212/2019) as

also placing reliance on an another judgment passed by the

Coordinate Bench in case of Rajasthan Public Service

Commission Vs. Naresh Sharam (DB Civil Special Appeal

(2 of 2) [CW-1428/2023]

No.886/2005), petitioner is permitted for physical & practical

examination provisionally.

4. Respondents are directed to reconstitute Medical Board and

allow the petitioner, for physical and efficiency test, within a period

of three days, provisionally, subject to out come of the writ

petition, however the result of petitioner shall not be disclosed.

5. List the matter on 9.2.2023.

(SUDESH BANSAL),J

TN/290

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