GOVIND SHEKHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking direction to the respondents to award bonus marks for question No. 72 of paper-I (Master) for examination held for the recruitment of LDC Recruitment-2018.

(2.) Learned counsel for the respondents submits that the issue raised in the present writ petition pertaining to question No. 72 has already been determined by this Court in the case of Dooda Ram Meghwal v. State of Raj. and Anr.: SBCW No. 5154/2019, decided on 15/7/2019, whereby the similar writ petition has been rejected.

(3.) Learned counsel for the petitioner does not dispute the above position.