Rajasthan High Court - Jodhpur
Sonu Sharma vs State Of Rajasthan on 15 March, 2021
Bench: Dinesh Mehta
(1 of 5) [CW-9896/2019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
(1) S.B. Civil Writ Petition No. 9896/2019
Sonu Sharma S/o Shri Radhe Shyam, Aged About 27 Years,
Resident Of Village Post Pharesewala, Tehsil Padampur, District
Sriganganagar, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Secondary Education, Government Of Rajasthan,
Bikaner, Raj.
2. The Rajasthan Public Service Commission, Through
Secretary, Ajmer (Raj.).
3. The Deputy Secretary, Rajasthan Public Service
Comissioni, Ajmer (Raj.).
4. The Director, Secondary Education, Rajasthan, Bikaner,
(Raj.).
----Respondents
Connected With
(2) S.B. Civil Writ Petition No. 621/2019
Bhunda Ram S/o Mohan Lal, Aged About 40 Years, B/c Prajapat,
R/o Village Khuntaliya, Post Haryada, Tehsil Bilara, Dist. Jodhpur
(Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Secondary Education, Government Of Rajasthan,
Jaipur.
2. The Secretary, Rajasthan Public Service Commission,
Ajmer (Raj.).
3. The Director, Department Of Secondary Education,
Bikaner (Raj.).
----Respondents
(3) S.B. Civil Writ Petition No. 7085/2019
1. Shivlal Parihar S/o Madhuram Parihar, Aged About 34
Years, B/c Mali, R/o Shri Saluri Balaji, Village Chawanda,
Tehsil And Dist. Jodhpur (Raj.).
2. Hanumana Ram S/o Pabu Ram,, Aged About 35 Years, B/
(2 of 5) [CW-9896/2019]
c Bishnoi, R/o Padari, Sivada, Dist. Jalore (Raj.).
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Secondary Education, Government Of
Rajasthan, Jaipur.
2. The Secretary, Rajasthan Public Service Commission,
Ajmer (Raj.).
3. The Director, Department Of Secondary Education,
Bikaner (Raj.).
----Respondents
(4) S.B. Civil Writ Petition No. 7094/2019
1. Ranjeet Singh S/o Shri Moda Ram, Aged About 32 Years,
Resident Of Near Madhyamik School, Sadokan, District
Nagaur (Raj.).
2. Varsha Saini D/o Shri Ramswroop Saini, Aged About 34
Years, Resident Of Ward No. 410, Near Railway Station,
Hanumangarh Town, District Hanumangarh (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Secondary Education, Government Of Rajasthan,
Bikaner, (Raj.).
2. The Rajasthan Public Service Commission, Through
Secretary, Ajmer (Raj.).
3. The Deputy Secretary, Rajasthan Public Service
Commission, Ajmer (Raj.).
4. The Director, Secondary Education, Rajasthan, Bikaner
(Raj.).
----Respondents
(5) S.B. Civil Writ Petition No. 7498/2019
Surendra Singh Chaudhary S/o Ram Pratap Chaudhary, Aged
About 43 Years, B/c Chaudhary, R/o Near Kisan Chhatrawas,
Indra Colony, Tehsil Nohar, Dist. Hanumangarh (Raj.).
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Secondary Education, Government Of
(3 of 5) [CW-9896/2019]
Rajasthan, Jaipur.
2. The Secretary, Rajasthan Public Service Commission,
Ajmer (Raj).
3. The Director, Department Of Secondary Education,
Bikaner (Raj.).
----Respondents
(6) S.B. Civil Writ Petition No. 10886/2019
Bahadur Singh Yadav S/o Shri Soona Ram Yadav, Aged About 34
Years, R/o 579, Dhani Ghugya, Peetham Puri, District Sikar,
Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary Department
Of Secondary Education, Government Of Rajasthan,
Bikaner (Raj.).
2. The Rajasthan Public Service Commission, Through
Secretary, Ajmer (Raj.).
3. The Deputy Secretary, Rajasthan Public Service
Commission, Ajmer (Raj.).
4. The Director, Secondary Education, Rajasthan, Bikaner
(Raj.).
----Respondents
(7) S.B. Civil Writ Petition No. 10970/2019
1. Dinesh Kumar Jat S/o Rameshwar Lal Jat, Aged About 33
Years, B/c Jat, R/o Village Dhakawala, Tehsil Sambhar,
Dist. Jaipur (Raj.).
2. Veenu Choudhary D/o Vinod Kumar, Aged About 28 Years,
B/c Choudhary, R/o 68, Rb Ganganagar (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Secondary Education, Government Of Rajasthan,
Jaipur
2. The Secretary, Rajasthan Public Service Commission,
Ajmer (Raj.).
3. The Director, Department Of Secondary Education,
Bikaner (Raj.).
----Respondents
(4 of 5) [CW-9896/2019]
(8) S.B. Civil Writ Petition No. 16266/2019
1. Jaswant Singh Deeya S/o Hamir Singh Deeya, Aged About
32 Years, R/o - 316, Dahiya Gali, Village Post - Rampura
Tehsil And Dist. Sirohi (Raj)
2. Girdhari Ram S/o Bhura Ram,, Aged About 33 Years, R/o
- V/p - 92 Mukhya Abadi Village Amarpura, Tehsil
Hemgura, Dist. Jalore (Raj)
3. Mahadev Ram S/o Durgaram,, Aged About 32 Years, R/o -
Luniyasar, Dist. Jalore (Raj).
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Secondary Education, Government Of Rajasthan,
Jaipur.
2. The Secretary, Rajasthan Public Service Commission,
Ajmer (Raj)
3. The Director, Department Of Secondary Education,
Bikaner (Raj)
----Respondents
For Petitioner(s) : Mr. Bharat Devasee
For Respondent(s) : Mr. Khet Singh
JUSTICE DINESH MEHTA
Order
15/03/2021
1. Learned counsel for the respondents while pointing out that
the issue involved in these matters is as to whether the final
answer key prepared by RPSC and the opinion so expressed by
the expert Committee is correct, submits that the answer key
impugned in the present petition come up for consideration of
Division Bench, in DBSAW No.922/2018 (Bhunda Ram Vs. State
of Rajasthan & Ors.) and the same was disposed of by order dated
12.03.2019.
(5 of 5) [CW-9896/2019]
2. It was further pointed out that Hon'ble the Supreme Court in
its judgment dated 07.12.2020 (Civil Appeal No.3649-3650 of
2020 & other connected matters) arising out of the above Division
Bench order has made observation that the High Court cannot
enter into the arena of deciding correctness of the answer key and
it should either leave the matter to be decided by expert or at the
best, refer it to expert committee and has even upheld the 2 nd
answer key.
3. The Supreme Court in its judgment dated 07.12.2020
observed thus:
"We uphold the Select List dated 21.05.2019
and the Wait List dated 22.05.2019 prepared on
the basis of the 2nd Answer Key".
4. This being the position, as Hon'ble the Supreme Court has
already upheld the 2nd answer key, no interference can be made in
these cases, particularly when the answer key under challenge is
the same.
6. The writ petitions are dismissed.
7. Stay applications also stand disposed of.
(DINESH MEHTA),J
2-9-Rahul/-
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