RAJASTHAN PUBLIC SERVICE COMMISSION Vs. ANKIT SHARMA

JUDGEMENT

(1.) Defects be removed within two weeks.

(2.) These appeals arise out of a common judgment of the learned Single Judge dtd. 22/2/2022. Facts may be noted from D.B. Civil Special Appeal(W) No.429/2022. The respondents-original petitioners and other petitioners had appeared in Rajasthan State and Subordinate Services Combined Competitive Examination in response to the advertisement issued by the Rajasthan Public Service Commission (for short 'RPSC'). The examination would be held at three stages. Preliminary examination comprising of 150 objective questions with multiple choice answers consisting of 200 marks with negative marking would be conducted for initial screening of the candidates. Those who qualify would be subjected to written main examination followed by oral interviews. The preliminary examination was conducted on 27/10/2021. Model answer keys were published on 3/11/2021 inviting objections from the candidates. 939 candidates raised objections. These objections were considered by the RPSC. Result of the examination was published on 19/11/2021. Final answer key was published on 22/11/2021.

(3.) This exercise led to objections from various candidates. According to these candidates several questions were either incorrect or the answers to these questions were not clear or in some cases not correct. They therefore approached the Court by filing independent petitions. In all these petitions the candidates had called in question the decision of RPSC with respect to question Nos.1, 7, 31, 41, 42, 43, 45, 62, 84, 98, 105 and 122. We may record that in some cases RPSC had decided to delete the questions when it was found that either the question was not correct or more than one answer would fit the question. The candidates had also questioned some of these decisions of RPSC.