The Division Judge Bench of the Rajasthan High Court, comprising Justices Mahindra Mohan Srivastava and Birendra Kumar in the case of Ved Prakash Chokdayat v. High Court of Rajasthan & Ors has issued notice in a plea challenging answer key of Civil Judge Cadre of Rajasthan Judicial Services (Preliminary Examination), 2021.
Reasoning and Decision of the Court
The Court perused the grounds of the Petition filed by the Petitioner which are as follows:
(a) Out of four optional answers for Question No. 46 of C Series, it has two correct answers as Option No. 1 and Option No. 3 whereas the respondents have provided only Option No. 1 as the correct answer.
(b) In respect of Question No. 68 of C Series, out of four options as answers, Option No. 2 and Option No. 4 both are correct answers whereas the respondents have provided only Option No. 2 as correct answer.
(c) In respect of Question No. 73 of C Series, out of four options as answers, Option No. 2 and Option No. 4 both are correct answers whereas the respondents have provided only Option No. 2 as correct answer.
Considering the facts of the case, the Court ordered that “Issue notice to respondents on payment of P.F. by 31.01.2022, returnable on or before 16.02.2022.”
The court posted the matter on 16/02/2022.
Case Details
Case: - D. B. Civil Writ Petition No. 1308/2022
Petitioner: - Ved Prakash Chokdayat
Respondent: - High Court of Rajasthan & Ors
Judge: Justices Mahindra Mohan Srivastava and Birendra Kumar
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