MITHUN KUMAR BARGUJDER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petitions since involve common question, hence, are decided by common order with the consent of the learned counsel for the parties.

(2.) This Court takes S.B.Civil Writ Petition No.10432/2021 [Mithun Kr. Bargujder & Ors. Vs. State of Rajasthan & Anr.] as lead case for deciding the controversy involved, relating to appointment on the post of Investigator under the Rajasthan Agriculture Subordinate Service Rules, 1978 [hereinafter shall be referred to as "the Rules of 1978"].

(3.) The petitioners are aggrieved by the final result dtd. 3/9/2021, extended result dtd. 9/9/2021 and verbal rejection of the their candidature in pursuance of the advertisement dtd. 22/1/2019 despite having more than cut-off marks in their respective categories on the ground of not having studied the subject of Mathematics or Statistics in all the three years of graduation.