Rajasthan High Court - Jaipur
Mahipal Singh Kajla S/O Shri Govind Ram ... vs State Of Rajasthan on 8 April, 2019
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1238/2019
Mahipal Singh Kajla S/o Shri Govind Ram Kajla, Aged About 25
Years, R/o Near Railway Station, Theekariya Khandela, District
Sikar Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary To The
Government, Department Of Home, Govt. Of Rajasthan,
Jaipur.
2. Director General Of Police, Rajasthan, Jaipur.
3. Superintendent Of Police, Sikar.
----Respondents
For Petitioner(s) : Mr. Atma Ram Meena
HON'BLE MR. JUSTICE ALOK SHARMA
Order
08/04/2019
The case of the petitioner is that pursuant to the advertisement issued by the respondents for recruitment to the post of Constable in the year 2018, he applied for the post of Constable (General) under OBC male Category. He appeared in the written examination and scored total 49.375 marks therein, whereas cut off marks of the last candidate selected in the said category were 48.25. The petitioner despite highly meritorious was not called for PST/PET causing grave prejudice to the petitioner. Hence the writ petition.
(D.B. SAW/898/2019 has been filed in this matter. Please refer the same for further orders) (Downloaded on 27/06/2019 at 11:12:36 PM) (2 of 2) [CW-1238/2019] Heard. Considered.
When other similarly situated candidates having passed the written examination, downloaded their admit cards and participated in PST/PET, it was the fault of the petitioner, who did not download his admit card in time and not reached at the given time and place to participate in the PST/PET. The petitioner did not submit any proof of submitting his grievance at the relevant time, but after declaration of the result, he approached this court on 9.1.2019, after an inordinate and unexplained delay of over two months since the selection process completed and appointments made. Aside of the delay in filing this petition, there is nothing on record to even prima facie justify the petitioner's allegation.
In view of the overall facts of the case, I am inclined to dismiss this petition both for reasons of laches and it not being supported by any material to make out a case of the petitioner's legal right being infringed.
Petition is accordingly dismissed.
(ALOK SHARMA),J DILIP KHANDELWAL (D.B. SAW/898/2019 has been filed in this matter. Please refer the same for further orders) (Downloaded on 27/06/2019 at 11:12:36 PM) Powered by TCPDF (www.tcpdf.org)