ASHOK KUMAR GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the revised answer key for recruitment to the post of Constable-2019.

(2.) It is, inter-alia, submitted in the petition that the answers pertaining to questions No. 4, 5, 22, 49,107 and 118 require changes/the revised answer key requires amendment. The Bench at Jaipur in Kamal Yadav and Ors. v. State of Rajasthan and Ors. S.B. Civil Writ Petition No. 638/2021 decided on 17/2/2021 and Krishan Kumar Meena v. State of Rajasthan and Ors. S.B. Civil Writ Petition No. 6589/2021 decided on 12/11/2021, had required the respondents to go through the objections raised by the candidates therein regarding several questions/revised answer key and give effect to the same.

(3.) In reply to the petition, the respondents in paragraph 9 of the reply have clearly indicated that after the decision by the Court at Jaipur Bench on 12/11/2021, the respondents formed a Committee of the Experts and the objections raised by the petitioner(s) including the objection to questions No. 4, 5, 22, 46, 107 and 118 were forwarded to the Expert Committee and the Expert Committee after evaluation of the objections changed the answer of Question No. 49 from Option "C" to "A" and rest of the answers were not changed. Where after, the revised merit list has been issued wherein, the cut-off in petitioner's category is 69.75 marks, whereas the petitioner has obtained 67.875 marks and as such, as the petitioner has fallen short of the cut-off, he has not been selected.