SONAM CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the action of the respondents in reiterating the final answer as correct after directions by this Court in Rameshvri Kumari v. State of Raj. and Ors.: SBCW No.3083/2018, decided on 05.05.2018 to get the same re-examined by experts, seeking (10 of 25) declaration that the answer/s suggested by them is/are correct and for consequential reliefs.

(2.) At the outset, it may be noticed that the petitioners in SBCW Nos. 18570/2018, 6026/2019, 6174/2019, 6183/2019, 6523/2019, 6559/2019 and 6991/2019 have challenged the validity of the determination made qua the question No.37 of paper pertaining to subject - General Knowledge ('G.K.') and the petitioners in SBCW Nos. 6167/2019, 6172/2019 and 6483/2019 have also challenged besides the above, the validity of the determination made qua the question Nos. 43 and 109 of paper pertaining to subject - Sanskrit.

(3.) The Rajasthan Public Service Commission ('RPSC') issued an advertisement dated 13.07.2016 for recruitment to the post of Senior Teachers / Teacher Grade - II for various subjects.