ASHUTOSH JANGID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It has been stated that the State Government of Rajasthan has appointed the Board of Secondary Education, Ajmer as a nodal agency to conduct the Rajasthan Eligibility Examination for Teachers (REET) for Level I and Level II, which is only an eligibility test of candidates, in order to participate in the recruitment process for appointment on the post of Teacher Grade III, Level IPrimary School (Class-I to VI) and Level II- Upper Primary School (Class-VI to VIII). The Board of Secondary Education, Ajmer through its coordinator (hereinafter referred as "the Board") issued advertisement No.01/2022 dtd. 12/4/2022 to conduct the test of REET-2022, scheduled on 23/7/2022 and 24/7/2022. The test of REET- 2022 for Level I was conducted in one shift only i.e. morning shift on 23/7/2022 and test for REET Level II came to be conducted in three shifts i.e. in evening shift on 23/7/2022, in morning and evening shifts on 24/7/2022.

(2.) It has been stated that all petitioners in the present batch of writ petitions, appeared to qualify the test of REET-2022 for Level II in different shifts. Question paper for REET- 2022 of Level II examination was comprising 150 questions of objective type with multiple choice answers carrying one mark for each question, for total 150 questions. A candidate of General category is required to secure minimum 60% marks and candidate of reserve category is required minimum 55% marks in order to declare pass in REET Examination and to issue the REET certificate by the Board. The Board declared provisional answer key on its website on 18/8/2022 and then invited objections in respect of answers to 150 questions suggested by the Board in the provisional answer key, till 25/8/2022. Thereafter, the Board issued final answer key as also the result of REET -2022 Level II on 29/9/2022.

(3.) It is not in dispute that any of the petitioner could not secure minimum qualifying marks in the REET-2022, Level II examination of which result came to be declared on 29/9/2022, hence, REET certificate has not been issued by the Board in favour of any of petitioners. Thereafter, petitioners have filed writ petitions, to question the correctness of final answer key dtd. 29/9/2022 in respect of objectionable questions as referred in writ petitions and have sought to revise the result dtd. 29/9/2022 in respect of REET-2022 Level II.