Rajasthan High Court - Jaipur
Ashok Kumar Muwal S/O Shri Sitar Ram ... vs Union Of India on 19 December, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 18947/2022
Ashok Kumar Muwal S/o Shri Sitar Ram Muwal
----Petitioner
Versus
Union Of India & Anr.
----Respondents
For Petitioner(s) : Mr. Ripu Daman Singh Naruka For Respondent(s) : Mr. Divesh Maheshwari HON'BLE MR. JUSTICE SUDESH BANSAL Order 19/12/2022 Counsel for petitioner states that petitioner has passed written examination for appointment on the post of Constable (Vehicle Mechanic) pursuant to vacancies advertised on 13.6.2022 but on the date of his Physical Standard Test/ Physical Efficiency Test on 15.11.2022, petitioner was suffering from Dengue. Petitioner has enclosed medical certificate that he is suffering from Dengu from 14.11.2022 to 3.12.2022 (Annexure-6) issued by the Government Hospital. Counsel for petitioner has placed reliance on the judgment passed in S.B. Civil Writ Petition No.17260/2019: Deepak Singh Khatana Vs State of Rajasthan & Ors. decided on 24.8.2020.
Heard.
Issue notice to respondents.
Counsel has put in appearance on behalf of respondents and accepts notices, hence, service is complete.
Counsel for respondents seeks some time to file reply. In the meanwhile, petitioner may be permitted for PST/ PET on any new scheduled date.
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