Mukesh Kumar Jat S/O Gopal Lal Jat vs The State Of Rajasthan
2022 Latest Caselaw 3848 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 4405/2022

1.     Mukesh Kumar Jat S/o Gopal Lal Jat, Aged About 26
       Years, R/o Vpo Ganati Kalan, Tehsil Moamabad, District
       Jaipur, Rajasthan.
2.     Gajendra Kumar Choudhary S/o Nanu Ram Choudhary,
       Aged About 29 Years, R/o Village Putkya Ki Dhani
       Cheethwari, Via Morija, Tehsil Chomu, Jaipur, 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 For Respondent(s) : Mr. Sandeep Taneja

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

16/05/2022

Counsel for the respondent(s) submitted that the issue

involved in this writ petition has been considered and decided by a

Co-ordinate Bench of this court at Principal seat Jodhpur in the

matter of Phoosgir & Ors. Vs. State of Rajasthan & Ors.(S.B. Civil

Writ Petition No.17265/2021 along with other connected matters)

decided on 23.03.2022 and while dismissing the writ petitions

observed as under:-

"In view of above factual & legal position, wherein the expert committee, after considering the objections raised by the

(2 of 2) [CW-4405/2022]

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."

Counsel for the petitioners submitted that against the order

dated 23.03.2022 (supra), some of the petitioners have filed D.B.

Special Appeal Writ (Inward No.14513/2022) at Principal Seat

Jodhpur on 19.04.2022.

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

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

in the matter of Phoosgir (supra) dated 23.03.2022. However, the

parties are in agreement to abide by the outcome of D.B. Special

Appeal Writ (Inward No.14513/2022).

(INDERJEET SINGH),J

CHETNA BEHRANI /102

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