KAVINDRA Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This writ petition has been filed by the petitioners with the following prayers;

(2.) By way of this writ petition, the petitioners have challenged the selection process initiated by the Rajasthan Public Service Commission (hereinafter to be referred as the "Commission"). At the outset, counsel for the petitioners submitted that they have raised certain questions for consideration of this Court in the present petition and advanced their arguments in respect of not adding the marks towards academics before proceeding for interview.

(3.) Brief facts of the case are that the Commission issued an advertisement dtd. 8/7/2019 followed with corrigendum dtd. 14/5/2020 for holding selections for the post of Fisheries Development Officers and Assistant Fisheries Development Officers under the Rajasthan Fisheries State and Subordinate Service Rules, 2012 (hereinafter to be referred as the "Rules of 2012"). In pursuance thereof the petitioners applied for the post of Fisheries Development Officers and Assistant Fisheries Development Officers and after holding the screening test, its result was declared by the Commission on 19/5/2020 without declaring the cut-off marks of the screening test. It has been prescribed in the advertisement that screening test would be of 40 marks, for academics there would be 20 marks and the interview would be of 40 marks, as such the total marks would be 100, as stipulated in the advertisement.