MANJU CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We have heard learned counsel appearing for the parties.

(2.) This batch of Special Appeals arises out of the judgment of learned Single Judge dated 3rd January, 2014 relating to the advertisement dated 24.2.2012 inviting applications for appointment to the posts of Teacher Gr. III (Level-I and II), issued at the district level by the respective Zila Parishads in the State of Rajasthan under the Rajasthan Panchayati Raj Act, 1994 and the Rajasthan Panchayati Raj Rules, 1996. All the petitioners were found successful and were given appointment.

(3.) Some of the candidates, who had appeared in the written objective type examination, filed writ petitions, in which the directions were issued by learned Single Judge of this Court to decide their representations on variety of grounds including the allegations of erroneous options of answers in the OMR sheets, which according to them, had vitiated the results. In compliance of the orders of the Court, a Committee of Expert was appointed and on a report submitted by the Committee, the answer key was corrected. The preparation of the revised list, in pursuance of the corrected answer key, resulted into the orders passed by the Secretary and Commissioner, Gramin Vikas and Panchayati Raj Department (Panchayati Raj Primary Education), Government of Rajasthan, Jaipur dated 30.8.2013, by which the petitioners' names were taken out of the select list with a direction issued in para 11 of the order to terminate their services.