LAWS(RAJ)-2022-3-10

KARMA RAM Vs. BOARD OF SECONDARY EDUCATION, AJMER

Decided On March 02, 2022
Karma Ram Appellant
V/S
BOARD OF SECONDARY EDUCATION, AJMER Respondents

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners, who are candidates at Rajasthan Eligibility Examination for Teachers, 2021 Level-I ("REET-2021") seeking to question the validity of the final answer key published by the respondent- Board of Secondary Education, Rajasthan ("Board") and consequential determination of the marks awarded to them at the examination.