Narendra Singh Rathore vs The State Of Rajasthan
2022 Latest Caselaw 10253 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 3836/2022 Narendra Singh Rathore

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Abhishek Mirdha. For Respondent(s) : Mr. Tarun Joshi (through VC) Mr. Vikram Singh.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 04/08/2022

After learned counsel for the petitioner made submissions

pertaining to 3 questions indicated at pages 22, 42 and 87 of the

paper-book, wherein, apparently qua question at page 42

pertaining to General English while the petitioner has been

awarded zero marks, other candidates who have given exactly

same answer, have been awarded one mark and qua the question

pertaining to subject Hindi at page 22, learned counsel for the

RPSC prays for time to complete his instructions in the matter and

also produce the implication, in case, the petitioner is awarded

1 mark / 1.5 mark.

This is without prejudice to the submissions made by RPSC

that this aspect cannot be gone into by the Court though learned

counsel for the petitioner with reference to judgment in Ranvijay

Singh v. State of U.P.: (2018) 2 SCC 357, has made submissions

that the same can be looked into by the Court.

List the petition on 22.8.2022.

(ARUN BHANSALI),J 13-Sumit/-

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