SURJAN LAL DHAWAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the present batch of writ petitions, the scope of the controversy involved, albeit not limited to but is broadly and predominantly defined by the challenge raised to the correctness and/or validity of the impugned revised answer keys for various subjects, as issued by the respondent-Rajasthan Public Service Commission, pursuant to the constitution of the subject-wise expert committees. Therefore, considering the fact that the writ petitions warrant adjudication of common questions of law, with the consent of learned counsel appearing on behalf of all the parties, S.B. Civil Writ Petition No. 4777/2021 titled as Surjan Lal Dhawan vs. State of Rajasthan, is being taken up as the lead case. It is cautiously clarified that any discrepancies in the present batch of writ petitions, pertain purely to the factual narratives contained therein and not viz-a-viz the questions of law to be determined by this Court. FACTUAL NARRATIVE:

(2.) The ineluctable facts, necessary for discerning the issue at hand, are concisely noted herein-under:

(3.) At the outset, learned counsel for the petitioners, unanimously and unequivocally, argued that the impugned actions of the respondents, in not adequately and correctly examining the objections raised by the petitioners, are patently arbitrary, unjust, unfair and violate the fundamental rights guaranteed to the petitioners under the Constitution of India. As a result, the principle relief sought by the petitioners is twofold. Primarily, the petitioners pray for the quashing and setting aside of the final merit lists issued by the respondent-RPSC for various subjects as well as the subsequent appointments made in connection therewith. Secondly, the relief pertains to the reexamination of the objections raised by the petitioners before the respondent-RPSC by a newly constituted Special Expert Committee, comprising of subject experts from various fields. The other relief(s), as sought, are purely incidental to the rudimentary issues stated-herein-above. In order to establish their case, learned counsel for the petitioners raised the following arguments: