JAI SINGH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) THESE petitions have been filed assailing techniques of scaling adopted by Rajasthan Public Service commission in evaluating answer sheets of competitive examination held for State & Subordinate services pursuant to advertisement dt. 01/06/2007.

(2.) IN course of arguments, judgments have been cited by Respondents' Counsel viz. (1) Mahesh Kr. Khandelwal v. State, 1994(1) RLR 533; RPSC v. Ramesh Chand, 1998 WLC 189, besides judgment dt. 14/06/2004 delivered by Division Bench of this Court in Manish Sinsinwar and Ors. v. RPSC and Anr. CWP (PIL) No. 368/2004 & Six cognate cases. Respondents' Counsel jointly submit that in view of judgments (supra), technique of scaling adopted by PSC has been upheld by this Court and the question is no more res integra and does not require further consideration.

(3.) IT would be relevant to observe that after the interim order was passed by this Court on 13/11/2009 in CWP -12924/2009 restraining the Respondents from making final appointment without seeking prior permission from this Court, Respondents at one stage preferred special appeal and also special leave to appeal before Supreme Court; and it was observed by Apex Court vide order dt. 27/09/2010 to dispose of writ petition expeditiously preferably within two months looking to nature of the controversy involved herein.