LAWS(RAJ)-2023-7-81

DROPADI JANGID Vs. STATE OF RAJASTHAN

Decided On July 19, 2023
Dropadi Jangid Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners questioning the validity of the final answer key issued by the Rajasthan Staff Selection Board pertaining to the written examination for Village Development Officer Direct Recruitment, 2021.

(2.) The advertisement dtd. 6/9/2021 was issued by the Board for as many as 3222 posts in Non-TSP area and 674 posts in TSP area. The recruitment process inter alia envisaged two stages examination; preliminary exam to be in qualifying nature; and final examination wherein candidates, 15 times the number of posts, would be eligible.

(3.) The petitioners applied pursuant to the advertisement and the final written test was held on 9/7/2022. The question paper contained 160 multiple choice questions with 4 choices and the maximum marks were 200.