AHMED SAYED Vs. SHEKH MOHD JAHID

JUDGEMENT

(1.) These writ petitions since involve common question, hence with consent of the parties, have been heard together and are being decided by the present common order.

(2.) To examine the controversy, the facts, on request of the parties, have been noticed from S.B. Civil Writ Petition No.3256/2020, as such the prayer made in this writ petition is reproduced here as under:

(3.) By way of these writ petitions, 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 jointly submitted that they have raised certain questions for consideration of this Court in the present petitions and advanced their arguments in respect of not adding the marks towards academics before proceeding for interview and submitted that except the said question, the other issues may be kept open.