PURAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application has been filed on behalf of the applicants with a prayer for recalling or review of the order dtd. 2/2/2023 passed by a Co-ordinate Bench of this Court in D.B. Spl. Writ No.847/2022 (Suman and Ors. Vs. State and Ors.).

(2.) Brief facts of the case are that the respondent Nos.4 to 18 filed a writ petition being SBCWP No.13992/2022 before the learned Single Bench of this Court challenging the final answer key issued by the respondent State for Direct Recruitment of Livestock Assistant -2022. The challenge to the said final answer key was to the extent of answers of question Nos.6 and 38. The learned Single Bench, after hearing the respondent Nos.4 to 18 as well as the respondent-State, has dismissed the writ petition vide order dtd. 28/9/2022.

(3.) The respondent Nos.4 to 18, being aggrieved with the order passed by the learned Single Bench, have preferred D.B. Spl. Appl. Writ No.847/2022 before the Division Bench of this Court and the Division Bench, after hearing the counsel for the parties, came to the conclusion that the decision of respondent Nos.1 to 3 of adopting option 'A' to the question No.38 in the final answer key of Direct Recruitment of Livestock Assistant-2022 is invalid. While observing this, the Division Bench of this Court has reversed the order dtd. 28/9/2022 passed by the learned Single Bench and issued a direction to the respondent Nos.1 to 3 to treat option 'B' as correct answer of question No.38 with a further direction that result of the above referred recruitment be revised by adopting the said answer and a fresh result/merit list be prepared.