KUSHAL BHARDWAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In present writ petitions, petitioners have questioned the final answer key dtd. 29/7/2022 of main examination of Village Development Officer Direct Recruitment- 2021 issued by the Rajasthan Staff Selection Board, in respect of answers of few questions, detailed out hereunder, and consequently have sought to revise the final result dtd. 29/7/2022 so also the selection list dtd. 25/11/2022, 26/12/2022 and 3/2/2023 in pursuance thereof. Since the issue involved in all writ petitions is identical in nature, therefore, with consent of counsel for both the parties, all writ petitions were tagged and have been heard together and would stand disposed of by this common order.

(2.) The relevant facts, as culled out from the record are that the Board notified 5396 vacancies of Village Development Officer vide advertisement No.04/2021 dtd. 6/9/2021 and amended advertisement dtd. 24/2/2022 to be filled by way of direct recruitment under the Rajasthan Panchayati Raj Rules, 1996.

(3.) Heard counsel for both parties in respect of all 13 objectionable questions numbered hereinabove.