SRISTI SINGHAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the present batch of writ petitions, the scope of the controversy involved, albeit not limited to but is broadly and predominantly defined by the challenge raised regarding the arbitrariness inflicted upon the petitioners in checking the copies of Mains examination for recruitment on the post of Assistant Prosecution Officer in pursuance of advertisement dtd. 7/3/2024. Consequently, considering the fact that the writ petitions warrant adjudication on common questions of law and fact; with the consent of learned counsel appearing on behalf of all the parties, S.B. Civil Writ Petition No. 19981/2025 titled as Srishti Singhal and Ors. vs. State of Rajasthan and Ors, is being taken up as the lead case. It is cautiously clarified that any discrepancies in the present batch of writ petitions, pertain purely to the factual narratives contained therein and not vis-a-vis the questions of law to be determined by this Court; the instant judgment shall be applicable on all the petitions connected herein/henceforth (inclusive on the petitions enumerated in the Schedule endorsed herein) on mutatis mutandis basis.

(2.) The lead petition is filed with the following prayers:

(3.) At the outset, it was cautiously clarified that the present writ petitions have been jointly filed by the petitioners, who are similarly situated persons and are aggrieved by the same impugned action/order, giving rise to common cause of action and involving identical and substantial questions of law and facts, and that the filing of the present joint petitions is in consonance with the Rajasthan High Court Rules, 1952, which permit joinder of parties and joint proceedings where he cause of action and reliefs are common.