Sunil Kumar vs State And Anr
2022 Latest Caselaw 4602 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2024/2014

Sunil Kumar S/o Shri Babu Lal Kansara, aged about 28 years, resident of Agarwal Colony, Ward No.7, Near Mahadev Mandir, Balotra, District Barmer (Raj.)

----Petitioner Versus

1. The State of Rajasthan through the Secretary, Planning (Group-I), Department, Government of Rajasethan, Secretariat, Jaipur.

2. Director, Directorate of Economics & Statistics, Rajasthan, Yojna Bhawan Jaipur.

----Respondents

For Petitioner(s) : Mr. D.S. Rajvi For Respondent(s) : Mr. Digvijay Shekhawat for Mr. Mrigraj Singh Rathore

HON'BLE MS. JUSTICE REKHA BORANA

Order

24/03/2022

The issue involved in the present matter came up before the

Co-ordinate bench of this Court in the matter of Sabuddin Khan

Vs. State of Rajasthan & Anr.; S.B. Civil writ Petition

No.19571/2013. In the said petition, it was ordered as under:

"Instant petition has been preferred under Article 226 of the Constitution of India praying therein that the answer of Question Nos.1 of D- Series be revised.

Succinctly stated, petitioner had appeared in examination of Computer Statistics-2013. The said examination was held on 08.09.2013 and the result thereof was published vide Annexure-1 on 30.09.2013.

Mr. Azad Ahmad, learned counsel appearing for the petitioner, has submitted that the answer-

(2 of 2) [CW-2024/2014]

key was published, thereafter objections were invited, but the same were not decided.

Mr. Y.S. Jadaun, appearing for Mr. S.K. Gupta, ld. A.A.G. for the respondents, has submitted that after receipt of objections, an expert panel was constituted. The said expert panel examined the objection and thereafter, result was revised. State Counsel has further submitted that in pursuance of the selection made in year 2013, selected candidates have joined in year 2014.

Once in the present case, an expert panel was constituted and it had examined the objections, this Court cannot sit in the judgment over the opinion of the experts. The experts are academicians in their respective fields. Their opinion is final. Furthermore, the result was published in year 2013. In pursuance of the result published, appointment letters have been issued and selected candidates have joined their services in year, 2014. The change of answer to the questions will unsettle the selection, which has attained finality long ago.

Hence, no interference is warranted. Instant petition, being devoid of merit is, hereby, dismissed."

In view of the decision arrived at in Sabuddin Khan's case,

the present petition is also dismissed.

(REKHA BORANA),J

19-T.Singh/-

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