MANOJ YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The issue raised in these writ petitions relating to answer key stands already decided by this Court in the case of Neha Salodia Versus State of Rajasthan and Others, SBCWP No. 15089/2020 decided on 7/1/2021, wherein this court held as under:-

(2.) It may be noticed that revised answer key wherein questions have been deleted by the examining authority which goes to show that the examining authority has already consulted experts on the objections raised by the candidates and have taken a decision. In such event, this court would not substitute its opinion to that of experts which was relied upon for issuing of revised answer key. No case for appointing an expert committee again is thus made out as it would amount to again raising questions to the opinion of an expert which were relied upon for revising of the answer key. There will be no end to such queries and no answer key can be ever finalized.

(3.) In view of the above, these writ petitions stand also dismissed with a cost of Rs.10,000.00 imposed on the petitioners to be deposited with the Rajasthan High Court Bar Association, Jaipur, so that the same may be utilized for the purpose of welfare of the Advocates during COVID-19 period.