HEMENDERA CHOUDHARY Vs. STATE OF RAJASTHAN THROUGH SECRETARY

JUDGEMENT

(1.) The issue in all petitions is similar and they are hence being disposed of by this common order. SBCWP No.14140/2011 is taken as the lead case and its facts adverted to. At the outset, counsel for the petitioner has been submitted that he does not press the case of petitioner No.2 Pushpendra Singh.

(2.) The case of the remaining petitioner is that he applied for the post of Sub-Inspector through the Police Combined Competitive Examination-2007 which was notified on 09.04.2007.

(3.) Issued an admit card to appear at the examination, he wrote the said examination under roll no.221026, passed it and thereafter was called for an interview. The result of the examination was declared on 26.03.2009 and the petitioner found place in the select list. On downloading the mark-sheet the petitioner learnt that in the compulsory subjects of Hindi and General Knowledge, the respondent-Rajasthan Public Service Commission (hereinafter 'the RPSC') had resorted to scaling of marks. Resultant thereto the petitioner was scaled down to 85 marks in Hindi from 90 and 80 marks from 83 in General Knowledge, resultant to which the petitioner's grand total also reflecting of the marks in optional subjects was 280 in the aggregate. The petitioners merit was accordingly reckoned and he given appointment vide order dated 18.10.2009 to the post of Platoon Commander (RAC) and not as Sub-Inspector (Armed Police) to which post purportedly more meritorious candidate so reckoned on the method based on scaling of marks in compulsory subjects too adopted by RPSC, were appointed.