AVDESH SHARMA; NIRMALA PARASHAR; RAMA SHARMA; YOGESH KR PAREEK; SANWAR MAL VERMA; SEEMA JAIN; SEEMA JAIN; SUBHITA KUMARI Vs. RPSC; STATE

JUDGEMENT

(1.) All these petitions being based on common facts involving identical controversy raised at the bar are being decided together at joint request by present order.

(2.) Being eligible for the posts of Teachers (Sanskrit)/General Teachers Gr.III advertised by Rajasthan Public Service Commission Ajmer ( "œPSC") vide notification No.1/Exam. "Ga"/Adhyapak/Sanskrit Shiksha/2008-09/1125/dated 20/06/2008 (Ann.1/CWP-8216/2009) petitioners submitted their applications for the post of Teachers (Sanskrit)/General Teachers Gr.III but their candidature was rejected only on the premises of either having filled up wrong post Code or failed to fill up post Code in OMR sheet being appended to the application form or having been made available to the applicants through downloading from internet website of respondent-PSC - by virtue whereof, they were not permitted to appear in Teacher (Sanskrit)/General Teachers Gr.III competitive examination, 2008 which was scheduled to be held on 22/07/09 as is evident from press notification dt.02/07/09. Under interim orders all of them were provisionally permitted to participate in process of selection and appear in aforesaid competitive examination, 2008 subject to production of proof regarding "Bar Code" and declaration of result of their participation was made subject to permission of this Court. However, pursuant to interim orders, Admit cards were issued to respective petitioners.

(3.) Counsel submits that controversy raised herein has been decided by this Court in CWP-8359/2009 & bunch of others (Naval Kishore Sharma Versus State & Ors.) on 30/11/09) holding ad infra: