AMIT SWAMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking to question the revised answer key issued by the Rajasthan Subordinate and Ministerial Service Selection Board ('the Board') for recruitment to the post of Patwari pursuant to the advertisement dtd. 17/1/2020, preparation of a fresh answer key considering the objections raised by the petitioners for the disputed questions/erroneous answers based on the material produced by them and reevaluation of the answer-sheets and issuance of a fresh select list of provisionally selected candidates.

(2.) It is, inter-alia, indicated in the petitions that Advertisement No.3/2019 was issued by the Board inviting online applications for direct recruitment on the post of Patwari, competitive written examination was held in four shifts pursuant to the advertisement on 23/10/2021; the preliminary answer key was issued by the Board on 23/10/2021 and a press-note was published, whereby online objections towards preliminary answer key were called from the candidates with their respective supporting materials. The final answer key was issued by the Board on 25/1/2022 on the basis of decision taken by the Expert Committee on the objections raised by the candidates and list of two times provisionally selected candidates was issued for the purpose of verification of documents and credentials of the candidates.

(3.) The petitioners have questioned the validity of large number of questions/final answers and/or the deletion of particular questions, based on the opinion of the Expert Committee. During the course of submissions, the petitioners confined their submissions to Questions No.76 and 86 of Question Booklet Series-104A, Questions No.141 (Master Question Booklet Question No.43) and 15 ((Master Question Booklet Question No.65) of Question Booklet Series-104B, Questions No.135 and 141 of Question Booklet Series-104C and Questions No.69, 76 and 98 of Question Booklet Series-104D.