VED PRAKASH Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) THIS matter pertains to post of School Lecturer (Commerce), for which selection was held by the Rajasthan Public Service Commission. The grievance of the petitioners is that certain questions are either having incorrect answers or they have more than two answers of one question. The petitioners have accordingly made a detailed representation to the respondents followed by the notice for demand of justice but no heed was paid by the respondent to the aforesaid notice.

(2.) LEARNED counsel for petitioners, to substantiate his plea, cited judgment of Supreme Court in Kanpur University vs. Samir Gupta, : AIR 1983 SC 1230, and judgments of this Court in Lalit Mohan Sharma vs. State of Rajasthan & Ors., 2005 (8) RDD 3071 and Manish Ujjawal vs. State of Rajasthan, 2005 (8) RDD 257.

(3.) PETITIONERS may therefore make representation to the Secretary of respondent Rajasthan Public Service Commission and produce along -with that books/authorities/relevant material, on the basis of which they claim answers of above referred questions to be incorrect. The Secretary of respondent RPSC with concurrence of its Chairman, may then issue order for examination of those questions through expert body from the field of subject. If, on consideration of that representation, it is found that grievance of petitioners is genuine, it may revise the merit list. However, consideration of petitioners for the appointments may be confined to the posts which have either remained vacant out of the notified/advertised posts pursuant to the advertisement in question, or are otherwise lying cant with the department in addition thereof. The petitioners may make such representation with all material available with them, within a period of two weeks and necessary exercise shall be undertaken by the RPSC within a period of three months thereafter. The writ petition as well as the stay application is accordingly disposed of.