SONAM CHAUDHARY Vs. RPSC AND ORS.

JUDGEMENT

(1.) THE petitioner herein is seeking a direction to the respondents to treat the correct answer of question Nos. 9, 79 and 146 of the question paper Annexure -P/4 replied by the petitioner; with a further direction to provide her 08 marks for the said questions and thereafter to appoint the petitioner on the post of Teacher Gr.II (Maths) after awarding the said marks.

(2.) THE only argument raised by the learned counsel for the petitioner is that the petitioner had filed a writ petition before this Court bearing SBCWP No. 6912/2014. The said writ petition was disposed of on 08.10.2014 with liberty to the petitioner to make a representation before the Secretary, R.P.S.C., Ajmer and directed the Secretary to decide the said representation by passing a speaking order. It is contended that the said representation has been decided without passing a speaking order. Further, the same has been rejected on the ground that she did not approach the authorities in time. However, a perusal of the impugned order shows that same is a speaking order. The dispute regarding question Nos. 9, 79 and 146 of Series 'A' Subject Maths has been duly considered. The option filled by the petitioner qua question No. 146 was the same as in the final answer key dated 19.09.2014. Hence, there cannot be any dispute with respect to the said question. The objections received with respect to question Nos. 9 and 79 from other candidates were referred to the Commission and same were decided by the Commission after obtaining opinion from the experts.

(3.) THE learned counsel for the petitioner admitted that no objection was filed by her. However, from perusal of the impugned order, it is evident that specific objections qua these questions raised by others candidates have been dealt with and the final answer key was prepared after consulting the experts.