SUMAN KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant intra court appeal has been preferred by the appellant Ms. Suman Kumari being aggrieved of the order dtd. 29/3/2022 passed by learned Single Bench whereby, the writ petition preferred by the petitioner (a) Seeking to question revised answer key issued by the Rajasthan Subordinate and Ministerial Service Selection Board for recruitment on the post of Agriculture Supervisor pursuant to the advertisement dtd. 5/2/2021; (b) Seeking direction for preparation of a fresh answer key for considering objections raised by the writ petitioner for the disputed questions; (c) To ignore the erroneous answers based on the material produced by the writ petitioner; (d) reevaluate the answer sheets and issuance of a fresh select list of provisionally selected candidates, was rejected.

(2.) The writ petition (S.B. Civil Writ Petition No.4011/2022) preferred by the petitioner was rejected by the learned Single Bench by recording concession of the counsel that the controversy involved in the writ petition was squarely covered by the ratio of the judgment in the case of Phoosgir & Ors. Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.17265/2021) and other connected matters which had been dismissed vide order dtd. 23/3/2022 and thus, the writ petition of the petitioner may also be dismissed in light of the above judgment.

(3.) Learned counsel representing the appellant petitioner, vehemently and fervently contended that dismissal of Phoosgir's writ petition would not per se, disentitle the petitioner from raising her genuine grievances regarding the faulty/ vague questions. He urged that some of the disputed questions which were propsoedin the featured recruitment process, were also incorporated in another recruitment process undertaken by Uttar Pradesh Police Department and if a comparative analysis is made of the question paper/ answer key of the present recruitment process and that adopted by the Uttar Pradesh Police Department, an apparent discrepancy is visible which entitles the writ petitioner appellant to question the bonafides of the decision taken by the respondents in issuing revised answer key.