SURENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following prayer:-

(2.) Brief facts of the case are that in pursuance to the advertisement dtd. 2/4/2018 issued by the respondent-RPSC the petitioners applied for the subject post in Rajasthan State and Subordinate Services and participated in the preliminary examination which was held on 5/8/2018. Result of the preliminary examination was declared on 23/10/2018 and the result of main examination was declared on 9/7/2020, thereafter extended result was also declared on 12/3/2021. According to the information of the petitioners' counsel the interviews are over by 13/7/2021.

(3.) Learned Senior Counsel appearing on behalf of the petitioners submits that the respondent-RPSC has committed wrong while checking the answer sheets through screening method whereas the same should not have been checked by manually. Counsel further submits that the RPSC has selected ineligible persons and on demand marks have been supplied to them. Counsel further submits that even marks-sheets of the petitioners were also not supplied by the respondents. Counsel further submits that the liberty be granted to the petitioners to file fresh writ petition if need so arises.