KULDEEP JAIMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition is filed with the following prayers:-

(2.) The factual stipulations, giving rise to the cause and controversy, as spelled out in the instant petition, are briefly noted herein-under:-

(3.) In light of the foregoing factual narration, the petitioner while arguing in-person, submitted that the impugned actions of the respondent-RPSC were not only illegal and contrary to the settled position of law and the rules/guidelines framed in connection therewith, but also against the tenets of societal morality. In this regard, the petitioner argued that the instructions provided by the respondent-RPSC, prior to the scheduled examination, only imposed upon the candidates the requirement to intimate the respondent-RPSC qua the subscription of a scribe two days in advance, in an eventuality, where the scribe was to be arranged for the candidate by the respondent-RPSC. However, in the case of the petitioner, the scribe was duly arranged by the petitioner himself, which was permitted in the scheme of the examination issued by the respondent-RPSC. Therefore, the ground adopted by the respondent-RPSC qua the petitioner not having informed the authorities qua the details of his scribe two days prior, cannot be deemed to be justified in law.