Bharat Raj Meena S/O Pappu Lal ... vs The State Of Rajasthan
2022 Latest Caselaw 4748 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 1808/2022

1.     Bharat Raj Meena S/o Pappu Lal Meena, Aged About 20
       Years, R/o Village Abra, Post Raithal, District Bundi,
       Rajasthan.
2.     Pawan Kumawat S/o Kanhaiya Lal Kumawat, Aged About
       25    Years,    R/o     Village      Kishanpura            Masaldaran,   Post
       Shergarh, Tehsil Atru, District Baran, Rajasthan.
3.     Kailash Chand Kumawat S/o Ramkaran Kumawat, Aged
       About 26 Years, R/o Village Boraj, Tehsil Moujmabad,
       District Jaipur, Rajasthan.
4.     Shankar Lal Todawata S/o Ramkaran Todawata, Aged
       About 28 Years, R/o Village Sawaimadhosinghpura, Tehsil
       Mozmabad, District Jaipur, Rajasthan.
5.     Sita Ram S/o Norang Lal, Aged About 25 Years, R/o Ward
       No. 3, Village Dhani Khokhran, Tehsil Bhadra, District
       Hanumangarh, Rajasthan.
                                                                     ----Petitioners
                                     Versus
1.     The State Of Rajasthan, Through Its Secretary And
       Commissioner, Department Of Agriculture, Pant Krishi
       Bhawan, Rajasthan, Jaipur.
2.     Rajasthan Staff Selection Board, Through Its Secretary,
       Agriculture Management Institute Building, Durgapura,
       Jaipur, Rajasthan.
                                                                   ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini Mr. Aamir Khan For Respondent(s) : Mr. Nalin G. Narain

HON'BLE MR. JUSTICE INDERJEET SINGH Order

12/07/2022

Counsel for the petitioners submits that various questions

raised by the petitioners including Question Nos. 57 & 100 have

not been considered by the Expert Committee.

(2 of 2) [CW-1808/2022]

Counsel for the respondent(s) submits that the Expert

Committee has thoroughly examined the various objections raised

by the petitioners and relied upon the judgment passed by the Co-

ordinate Bench of this Court at Principal Seat Jodhpur in the

matter of Phoosgir & Ors. Vs. State of Rajasthan & Ors. and

other connected matters (S.B. Civil Writ Petition No.

17265/2021) and the said writ petition has been dismissed vide

order dated 23.03.2022 which reads as under;

"In view of above factual & legal position, wherein the expert committee, after considering the objections raised by the candidates, based on the relevant material, has made a decision regarding change in the answer as indicated in the preliminary answer key / maintaining the answer / deleting the question, for lack of any creditable challenge / glaring mistake falling within the parameters as laid down by the Hon'ble Supreme Court and Division Bench of this Court, no case for interference is made out. The writ petitions are, therefore, dismissed."

In that view of the matter, this writ petition is dismissed in

view of the judgment passed by the Co-ordinate Bench of this

Court at Principal Seat, Jodhpur in the matter of Phoosgir

(supra).

(INDERJEET SINGH),J

CHETNA BEHRANI /148

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