POOJA SHARMA; RAVI SHANKAR SAMOTA; VISHAL JINDAL; MOHAN LAL YADAV; SATYA NARAIN MEENA; HARPHOOL MARODIA; SURESH KUMAR BADSAR; DEEPAK KHANDELWAL; ASHWANI KUMAR; BALBIR SINGH; SATNAM ARORA Vs. RPSC, AJMER & ORS

JUDGEMENT

(1.) All these petitions pertain to the recruitment to the post of Teacher Grade II for the subjects Science, English and Hindi made on the basis of the examinations conducted by the respondents pursuant to the advertisement dated 1/5/2011 as amended on 24/2/2012 issued by them. Hence, they were clubbed together with the consent of the learned counsels for the parties and are being disposed of by this common order.

(2.) It appears that the examinations were held by the respondent-RPSC pursuant to the advertisement dated 1/5/2011, as amended on 24/2/2012, for all the subjects i.e. Mathematics, Science, English, Hindi and Social Science for the said post of Teacher Grade II. The first part of the question paper for each of the said subjects pertained to the common subject General Knowledge. The results were declared by the respondent RPSC on 6/3/2012 for all the five subjects. Being aggrieved by the said result declared on 6/3/2012, some of the candidates, who had appeared in the respective subjects, had approached this Court by filing various petitions i.e. S.B. Civil Writ Petition Nos.10878/12, 12467/12, 1256/12 etc. on the ground that the said results were prepared on the basis of wrong questions and wrong answers. The said petitions were disposed of by the Court, directing the petitioners to make representation to the respondents giving details of the questions having wrong answers. However, in the meantime, the RSPC recommended the names of the selected candidates in all the five subjects, and the respondent-Education Department issued appointment orders in three subjects, namely, Hindi, English and Science on 16/9/2012.

(3.) So far as other two subjects i.e. Social Science and Mathematics were concerned, the respondents issued revised result on 20/9/2012 on the basis of the corrected model answer keys of the said subjects as well as of the General Knowledge. The said result of Social Science and Mathematics came to be challenged by the candidates, who were earlier selected, but were ousted on account of the revised result dated 20/9/2012 by filing various petitions i.e. S.B. Civil Writ Petition No.15638/12, 15609/12 and others on the ground that the disputed questions and answers on the basis of which the revised result was prepared were still incorrect. This Court disposed of the said writ petitions vide the order dated 15/12/2012, and directed the respondent-RPSC to declare the results afresh after taking into consideration the expert's report for the subjects Social Science and Maths. Since the paper of General Knowledge was common in all the question papers of other subjects also namely, Science Hindi and English, the respondent-RPSC had agreed to declare revised results of all the subjects. However, pursuant to the said order dated 15/12/2012, the respondent-RPSC declared the revised result for the said subjects Social Science and Mathematics only on 20/09/2012.