BHUNDA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Special Appeal (Writ) No.370/2021 and the Writ Review Applications Nos. 49/2021, 65/2021 and 89/2021 involve identical question of facts and law and hence, same are being decided together by this common order.

(2.) The appellant Bhunda Ram and the review applicants Sonam Choudhary, Gopi Chand, Lokesh Chopra, Saroj, Ram Kumar Singh and Indraj Kukana are aggrieved of non-selection on the post of Senior Teacher Grade-II pursuant to the recruitment process conducted by RPSC in the year 2016. The main grievance which is raised in this appeal as well as review applications pertains to the decision taken by the RPSC in relation to the question No.37 in the General Knowledge subject and the final answer key issued on the basis of the expert opinion.

(3.) It may be stated here that the writ petitions preferred by the review applicants were rejected by learned Single Bench by order dtd. 29/5/2019. The special appeals (writ) preferred by against the order of learned Single Bench were rejected by Division Bench of this Court vide order dtd. 28/1/2021. Being aggrieved of these orders, Special Leave Petitions No.5931-5935/2021 were filed by Sonam Choudhary and others wherein, Hon'ble the Supreme Court expressed an opinion that the judgment dtd. 28/1/2021 passed by the High Court was not required to interference in view of the Supreme Court judgment in the case of Vikesh Kumar Gupta vs State of Rajasthan reported in 2021 (2) SCC 309 which also pertains to the very same recruitment.