KOMAL GOSWAMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking rectification in the online application form (Annexure-5), wherein, the petitioner has indicated her marks of B.A. (Additional) instead of Graduation.

(2.) It is submitted that on account of fact that the marks of the petitioner in Graduation were in CGPA, the petitioner did not fill the said marks and only indicated the marks of B.A. additional, resulting in total percentage of the petitioner going down, however, if the marks of Graduation of the petitioner are taken into consideration, her total marks would go up and she would be beyond the cut off, as declared by Annexure-7.

(3.) Learned counsel for the petitioner submits that the issue raised in the present writ petition, permitting correction in the online application form, is covered by judgment in Dayal Choudhary v. State of Rajasthan and Ors. : S.B.C.W.P. No. 16242/2018, decided on 26/11/2018 at Jaipur Bench, wherein, in a similar nature writ petition, despite citing of judgment in the case of Kavita Choudhary v. The Registrar (Examination), Rajasthan High Court, Jodhpur : D.B. Civil Special Appeal (Writ) No. 1700/2017, decided on 1/11/2017, the writ petition was allowed and the respondents were directed to make corrections.