VIKRAM SINGH GURJAR Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This bunch of writ petitions involve common questions of law thus were heard together and decided by this common order.

(2.) The Rajasthan Public Service Commission (for short 'the Commission') issued advertisement on 7.8.2008. It was for selection to the post of Assistant Engineer (Civil/Electrical) in Public Works Department, Irrigation Department and Panchayati Raj Department of the State. It was pursuant to the Rajasthan State Engineering Services (Combined Competitive by Direct Recruitment) Rules, 1991 (for short 'the Rules of 1991').

(3.) All the petitioners herein applied for the selection and appeared in the written examination. Result of written examination was declared by the Commission and, on receipt of mark sheet, petitioners realized application of scaling system thereby gross marks awarded to them were reduced. Accordingly, they filed these writ petitions. Earlier to filing of these writ petitions before the Jaipur Bench, a writ petition was filed by Mool Chand Tanwar & ors Vs RPSC & anr (SB Civil Writ Petition No.4984/2010) at Principal Seat, Jodhpur. Therein, interim order was passed whereby petitioners were provisionally allowed to appear in the interview subject to final outcome of the writ petition. Similar orders were passed in these writ petitions also. Accordingly, all the petitioners appeared in the interview.