PANKAJ RAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these petitions agitate common issues, hence are being disposed of by this common order.

(2.) S.B. Civil Writ Petition No. 4700/2019 - Pankaj Raj and Ors. Versus The State of Rajasthan and Anr. will be taken to be a lead case, and its facts adverted to where warranted.

(3.) This is the second round of litigation before this Court regarding the result of the preliminary examination conducted by the RPSC pursuant to the Rajasthan State and Subordinate Service (Direct Recruitment) by Combined Competitive Examination, 2018 (hereafter 'RAS and RTS Examination, 2018') whereon successful candidates are entitled to write the RAS and RTS Main examination, 2018. The issue agitated in these petitions is with regard to the correctness of the answer key to model question paper in respect of question Nos. 11, 22 and 143. The same issue was earlier agitated in S.B. Civil Writ Petition No. 25338/2018 - Jitendra Kumar Bagaria and Ors. Versus The State of Rajasthan and Anr. and other connected matters before the Jaipur Bench and in S.B. Civil Writ Petition No. 17219/2018 - Bhanwar Lal and Ors. Versus Rajasthan Public Service Commission and Anr. and other connected matters before the Principal Seat of this Court at Jodhpur and were decided on 10/12/2018 and 15/12/2018 respectively. Thereunder the RPSC's notified answers to the aforesaid questions were directed to be reconsidered by expert committees to be constituted afresh by RPSC.