KAMLESH KUMAR MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Stating himself to be one of the participants in the Rajasthan Eligibility Examination for Teachers-2017 (for short, 'REET') LevelII, conducted on 11th February, 2018; the petitioner has approached this Court alleging leakage of question paper sufficient to contaminate the written test and thus, need for re-test.

(2.) Shorn off unnecessary details, the essential skeletal material facts are that the petitioner is one of the participants in the REET examination-2017, wherein about 7-8 Lacs candidates also participated. It is pleaded case of the petitioner that at about 9.05 A.M. on 11th February, 2018, he received certain photograph on his whatsapp cell number reflecting paper of 'G'-series of the REET-2017 Level-II Examination. As per schedule of REET-2017 Level-II Examination was to be held on 11th February, 2018, at 10:00 A.M. to 12:30 P.M. (in the morning shift).

(3.) Mr. Vijay Choudhary, learned counsel for the petitioner streneously argued that REET-2017 (Level-II) Examination, was to commence at 10:00 AM on 11th February, 2018. Around 9:05 AM, he received photographs of 'G'-series question paper, on his whatsapp No.9785937091, that was forwarded from a whatsapp group Namo-Lakhya. For such fake messages are circulated, therefore, the petitioner was not very serious about the message aforesaid for he was in a hurry to reach the examination centre that was schedule to commence to 10:00 AM. Further, as per guidelines the participating candidates were advised to reach at the examination Hall before half-an-hour from the schedule time the examination commenced. At around 10:00 AM it came as a shock to the petitioner when he noticed that the 'G'-series examination paper, he received in the examination hall was similar to one which was messaged to him on his whatsapp number.