JAGDISH KUMAR CHOUDHARY Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The present group of writ petitions involves challenge to the result of the written examination conducted by Rajasthan Public Service Commission (hereinafter referred to as "the RPSC" or "the Commission") pursuant to the advertisement dated 28.03.2018 issued for recruitment of Headmasters in Secondary Education.

(2.) The petitioners having failed to secure berth in the select list, allege that because of the wrong assessment of the questions and answers, they lagged behind. According to them, the answers of some of the questions ought to have been, what they claim to be correct and some of the questions deserve deletion. Grievance has been raised in relation to host of questions - their improper framing; difference in Hindi and English version of the questions; so also regarding correctness of the answers.

(3.) Before embarking upon the journey of adjudicating answers to the questions and correctness of the questions themselves, this Court deems it appropriate to sail through the judgments, which were cited by rival counsel at Bar.