PRIYANKA MEENA Vs. CHAIRMAN RPSC

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 24. 8. 2001 passed by the learned Single Judge of this Court in S. B. Civil Writ Petition No. 4186 of 2001 whereby the writ petition filed by the petitioner-appellant was dismissed.

(2.) THE petitioner-appellant was taking examination for selection to Rajasthan Subordinate Service Combined Competitive Examinations conducted by the Rajasthan Public Service Commission on 22. 8. 2000. While she was taking examination of Political Science, she was asked to produce her admission card. In the first instance, it was said to be placed under the answer book and ultimately, when it was produced, the Invigilator fond that some pencil written notes were there on the admission card which were relevant to the questions appearing in the question paper. Pursuant to this incident show cause notice was served on the petitioner to explain her conduct and the petitioner submitted her reply stating that since the question paper was distributed with some delay, she wrote some thing on the admission card about the subject. Thus, it is an admitted case of the petitioner that before the question paper was distributed, she was in possession of admission card with written notings relevant to the question paper undertaken by her. In these circumstances, the explanation furnished by the petitioner was not accepted by the respondents and her candidature was cancelled.