NARENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the marks awarded to the petitioner in the written examination pertaining to the Constable Recruitment-2018.

(2.) It is submitted that pursuant to the advertisement dtd. 25/5/2018, the petitioner filled his online application form and appeared in the written test. The petitioner has also produced a copy of OMR sheet filled by the petitioner as Annex.4, however, the petitioner was not called for PST/PET.

(3.) In the cut-off declared by the respondents vide Annex.5 for district Baran, the cut-off in the petitioner's category i.e. 'OBC' was indicated as 46 and in the mark-sheet issued to the petitioner Annex.7, the petitioner was indicated as having secured 43.75 marks.