Ramniwas Son Of Shri Mukan Lal vs State Of Rajasthan
2023 Latest Caselaw 612 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 897/2023

Ramniwas Son Of Shri Mukan Lal
                                                                     ----Petitioner
                                     Versus
State Of Rajasthan & Ors.
                                                                  ----Respondents

For Petitioner(s)           :    Mr. Suresh Kumar
For Respondent(s)           :



            HON'BLE MR. JUSTICE SUDESH BANSAL

                                      Order

17/01/2023

1. Counsel for petitioner submit that petitioner has qualified

minimum qualifying marks in the written exam conducted for the

post of Assistant Fireman pursuant to advertisement dated

10.08.2021 (Ann.1) and according to corrigendum advertisement

dated 05.10.2021, 70 marks were fixed for written examination

and 150 marks were fixed for physical efficiency & practical test.

In written examination, a candidate of general category was

required to obtain 33% marks and a candidate of reserve category

was required to obtain 28% marks and then he/she is required to

be called for physical efficiency and practical examination.

2. It has been submitted that respondents neither called

petitioner for physical measurement in respect of height, weight

and expansion of chest, nor called for the physical efficiency and

practical test.

3. It has been further submitted that in similar set of facts,

Hon'ble Division Bench in DB Civil Writ Petition No.18627/2022

titled Gopal Ram Vs. State of Rajasthan, placing reliance on

(2 of 2) [CW-897/2023]

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 No.886/2005), has permitted petitioners to

appear for physical & practical examination provisionally.

3. Heard.

4. Issue notice.

5. In the meanwhile, respondent-Rajasthan Staff Selection

Board is directed to allow the petitioner for the purpose of physical

measurement in respect of height, weight & chest expansion and

if he qualifies the criteria of physical measurement, then call him

for physical efficiency & practical test, provisionally, if has not

been already called.

(SUDESH BANSAL),J

SACHIN/14

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