RAJASTHAN PUBLIC SERVICE COMMISSION Vs. BHANWRA RAM

JUDGEMENT

(1.) These appeals are filed by the Rajasthan Public Service Commission to challenge the judgments of the learned Single Judges passed in the respective writ petitions.

(2.) Heard learned counsel for the parties.

(3.) The record would suggest that the RPSC had conducted the recruitment tests for the post of RAS and other allied services for which advertisement was issued on 24/6/2013. The candidates who cleared the screening test were subjected to main examination. We are informed that close to 4,52,000 candidates appeared at the initial stage, of which about 15000 candidates qualified for the main examination. It is stated that during this examination the Public Service Commission had introduced for the first time, the procedure of supplying scanned copies of the answer sheets of the candidates to the examiners. In the process there were certain errors in the checking process. About 2900 candidates applied for the verified answer sheets under the Right to Information Act, of which errors were found only in about 23 answer sheets of 19 candidates. These errors principally revolved around omission to access certain answers of the candidates. These errors were corrected and results were revised. Two of these candidates improved their tally of marks so as to be included in the select list.