Madhya Pradesh High Court
Ankit Kumar Dubey vs The State Of Madhya Pradesh on 30 May, 2022
Author: Maninder S Bhatti
Bench: Maninder S Bhatti
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 12049 of 2022
(ANKIT KUMAR DUBEY Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 30-05-2022
Ms. Vandana Tripathi, learned counsel for petitioner.
Shri Lokesh Jain, learned Panel Lawyer for the State.
Shri Shubham Rai, learned counsel for respondent No.2.
The petitioner participated in the process of selection for the post of General Duty (GD) Constable. The petitioner qualified in the first phase of the test and thereafter he was required to undergo Physical Proficiency Test which was conducted on 10-5-2022.
The petitioner submits that on account of extreme weather condition he was disqualified in the process of Physical Proficiency Test and thus prayed that since the Authorities have already taken note to the fact with regard to weather condition and has now given a date afresh to appear in the process of Physical Proficiency Test to be commenced from 6-6-2022, to other candidates.
On payment of process fees within 3 working days, issue notice to respondents by both modes - ordinary as well RAD, returnable within four weeks.
List after four weeks along with W.P. No.11972/2022. As an ad-interim measure, it is directed that respondents shall allow petitioner to appear in the process of Physical Proficiency Test, which is to be commenced from 6-6-2022.
Signature SAN Not However, participation of petitioner in the aforesaid test shall be subject Verified Digitally signed by to final outcome of this writ petition and no right shall accrue in favour of the MANOJ NAIR Date: 2022.05.31 13:37:36 IST 2 petitioner on account of such participation.
C.C. per rules.
(MANINDER S BHATTI)
V. JUDGE
mn
Signature
SAN Not
Verified
Digitally signed by
MANOJ NAIR
Date: 2022.05.31
13:37:36 IST