RAMNIWAS SAHARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner questioning the result of examination of recruitment to the post of Constable (General), seeking rectification of the result of the petitioner, for permitting the petitioner to participate in PST/PET and accord him appointment as per his merit.

(2.) It is inter alia indicated in the writ petition that pursuant to the advertisement dtd. 25/5/2018, the petitioner applied for the post of Constable (General), Non-TSP in OBC category for District Bhilwara. In the result of the written examination declared by the respondents, the roll number of the petitioner was not reflected. In the mark-sheet issued by the respondents, the petitioner has been shown to have obtained 17.5 marks in Part-C (Annex.P/5) and a total of 49.62 marks and cut-off in the category of the petitioner (Annex.P/6) has been indicated at 52.375 marks.

(3.) The petitioner obtained his OMR-sheet under the Right to Information Act, 2005, based on which, the claim made is that the petitioner is entitled to 23 marks in Part 'C', whereas, he has only been awarded 17.5 marks.