PAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the order of learned Single Judge dated 30.04.2019, whereby the writ petition filed by the appellants-petitioners has been dismissed.

(2.) In the writ petition challenge was made by the appellants- petitioners to the correctness of the model answers to question no.73 of English-II (G Series), question nos.120 and 122 of GK (G series), question no.128 of GK (F series) and question no.15 of Child Development and Pedagogy in REET 2017 Level-II Examination held on 11.02.2018. The learned Single Judge has noted that when a pointed query was made to the learned counsel for the appellants-petitioners as to when the objections to model answer key in respect of the above referred questions or otherwise were made to the Rajasthan Board of Secondary Education, which conducted the said examination, he was not in a position to state as to when objections to the correct answers to questions in issue were submitted before the Board of Secondary Education. The learned Single Judge in fact referred to averments made by the appellants-petitioners in paras 5 and 8 and also noted that there was no documentary proof substantiating the allegations.

(3.) Learned counsel for appellants-petitioners has cited the judgment of the Supreme Court in Richal and Others Vs. Rajsthan Public Service Commission and Others, (2018) 8 SCC 81, to argue that objections to key answers are to be examined by experts and thereafter corrective measures, if required, to be taken by examining body. He also referred to the decision of the Supreme Court in Kanpur University Vs. Samir Gupta, (1983) 4 SCC 309, in which it was held that whether the appellants or intervenors or even those who did not approach the High Court or this Court, cannot be made to suffer on account of errors committed by the University.