ARUN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners questioning the validity of final select list for the post of Constable pursuant to the advertisement dated 25/5/18 and seeking issuance of fresh answer key considering the objections submitted by the petitioners as per the proof submitted and re-determine the merit list by constituting an expert committee and correcting the answer key.

(2.) It is inter alia indicated in the writ petitions that as per the advertisement, petitioners were required to appear in written examination and on clearing the written examination they were to undergo Physical Standard Test/ Physical Efficiency Test (PST/PET) and based on the merit they were to be selected. In terms of the advertisement dated 25/5/18, the written examination was to be held for 75 marks having 120 objective type questions which was comprised of three parts, (a) reasoning and logical ability having 30 questions of 30 marks (b) general awareness having 30 questions of 15 marks and (c) Rajasthan history having 60 questions of 30 marks. It was indicated that for passing the written test the candidates were required to obtain 40% marks in each part and with relaxation for candidates belonging to reserved category. It was also indicated that negative marking was provided at 25% marks for each wrong answer.

(3.) The petitioners appeared in the written examination which was held in four shifts on 14 th and 15th July 2018. The Model Answer Key was published on 19/8/18 calling for objections to the said Model Answer Key to which it is claimed that the petitioners raised objections qua several questions / answers. It is alleged by the petitioners that the respondents without deciding the objections which were raised qua model answer key published the list of selected candidates for PST/PET and scheduled the same at various places and in the case of Civil Writ No. 18519/2018 the same was scheduled on 14th September, 2018 and the final select list was published on 27/9/2018. It is alleged that after the issuance of the final select list the respondents issued revised answer key of the written examination on 31/10/18, wherein, for certain questions full marks were awarded. It is alleged that for certain questions, for which objections were raised the consideration was not made. As per the result declared, as the petitioners could not obtain the requisite marks / requisite minimum marks as required by the advertisement, the present petitions have been filed.