CHAMPA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners challenging the merit list (Annex.P/6) of the written examination prepared in pursuance to the advertisement dated 14.3.2018 (Annex.P/1) for recruitment to the post of Live Stock Assistant and seeking a direction to the respondents to prepare a fresh merit list in accordance with law. Further challenge has been laid to the final answer key issued by the respondents pursuant to the written test held by the respondents for appointment to the post of Live Stock Assistant.

(2.) It is inter alia indicated in the writ petitions that an advertisement dated 14.3.2018 was issued by the respondents for recruitment to the post of Live Stock Assistant. The advertisement was issued pursuant to the provisions of Rajasthan Animal Husbandry Subordinate Service Rules, 1977 and inter alia provided that Departmental Contractual Employees (fixed pay) ('DCE'), who have worked for more than 7 years would be entitled to weightage of 15 additional marks.

(3.) The petitioners applied pursuant to the advertisement and were issued provisional admit cards for written examination. The question booklet issued by the respondents for written examination contained 120 questions and the maximum marks provided were 200. After the written test was held on 21.10.2018, the preliminary answer key was issued by the respondents to which, the petitioners filed objections. Whereafter, the result was declared on 29.1.2019 by the Rajasthan Staff Selection Board ('the Board'), whereby, 1.5 times candidates of the number of posts advertised were called for documents verification. At the end of result, the formula adopted for calculation of marks was indicated alongwith a note as under:-