PAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Challenge has been made to the correct answer 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 11/2/2018.

(2.) At the outset, it was put to the counsel for the petitioners as to when the objections to model answer key in respect of questions Nos. 73, 120, 122, 128 and 15 aforesaid, or otherwise which are under challenge were made to the Rajasthan Board of Secondary Education which conducted the said examination. Counsel for the petitioners 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. A perusal of the writ petition indicates that in-fact no such averment with necessary specificity has even been made.

(3.) A bald assertion about the objections to the questions Nos. 73, 120, 122, 128 and 15 aforesaid following the revised result dtd. 31/7/2018 having been made is of no consequence. Further there is no document and proof thereof submitted or annexed to the petition. Even in para 5 and 8 of the petition, mode of service of objections to the right answer determined to questions Nos. 73, 120, 122, 128 and 15 aforesaid in the model answer key has not been adverted to. The necessary inference there is that no objections to the right answers to the questions in issue as uploaded by the examining authority were filed.