Rajasthan High Court - Jodhpur

Chatar Singh vs Rajasthan Staff Selection Board, ... on 27 May, 2022

Bench: Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 3959/2022

1. Amit Swami S/o Shri Gajjanand Swami, aged about 29 Years, R/o Ward No. 13, Near Swami Vivekanand Chowk, Behind Sekhawat Hospital, Suratgarh, District Ganganagar (Raj.).

2. Akshay Kumar Gurjar S/o Jagdish Prasad Gurjar, aged about 23 Years, R/o Village Nayagoan Post Kakor Teh Univara District District Tonk (Raj.).

3. Ashish Swami S/o Vinod Kumar Swami, aged about 25 Years, R/o Mohalla Badabas, Ward No. 30 Bansur Road Kotputli, District Jaipur (Raj.).

4. Ajay Yadav S/o Shri Jagdish Prasad Yadav, aged about 27 Years, R/o Dhani Sujawala, Village Ghasipur, Teh Shahpura District Jaipur (Raj.).

5. Aman Choudhary S/o Shyoji Ram Choudhary, aged about 24 Years, R/o 102 Jat Mohalla Rasilli, Teh Mozamabad, District Jaipur (Raj.).

----Petitioners Versus

1. State of Rajasthan through its Secretary, Department of Revenue, Govt. Secretariat, Jaipur (Raj.).

2. Secretary, Rajasthan Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur (Raj.).

3. President, Rajasthan Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur (Raj.).

----Respondents Connected With S.B. Civil Writ Petition No. 2202/2022

1. Aman Jhorar S/o Shri Rajkumar, aged about 29 Years, Resident of Ward No. 03, 8 Cdr, Hanumangarh (Raj.)

2. Bharat Sundwa S/o Shri Ramkaran, aged about 22 Years, R/o Sundwa Ki Dhani, Altawa, District Nagaur (Raj.)

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3. Anish S/o Shri Inder Singh, aged about 27 Years, Resident of Mainana, Jhunjhunu (Raj.)

4. Ajaypal Singh Chouhan S/o Shri Ram Singh Chouhan, aged about 28 Years, Resident of 484, Pipali Chowk, Gayariyawas, Udaipur (Raj.)

5. Anil Kumar Meena S/o Shri Prabhu Lal Meena, aged about 28 Years, Resident of Radi, Bundi (Raj.)

6. Anil Kumar Joshi S/o Shri Bhojraj Joshi, aged about 27 Years, Resident of 119, Ranawaton Ki Chogawari, Chittorgarh (Raj.)

7. Kamlesh Kumar Kumawat S/o Shri Jagdish Prasad Kumawat, aged about 30 Years, Resident of Ward No. 04, Village And Post Vaid Ki Dhani, Tehsil Dantaramgarh, District Sikar (Raj.)

8. Amit Kumar Meena S/o Shri Ram Swaroop Meena, aged about 23 Years, Resident of Tarniyakhera, District Bhilwara (Raj.)

----Petitioners Versus

1. State of Rajasthan, through its Secretary, Department of Revenue, Govt. Secretariat, Jaipur (Raj.)

2. Secretary, Rajasthan Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur (Raj.).

3. President, Rajasthan Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur (Raj.).

----Respondents S.B. Civil Writ Petition No. 2504/2022

1. Ramniwas S/o Shri Ram Kumar, aged 24 Years, R/o VPO Barwali, Tehsil Nohar District Hanumangarh.

2. Shimbhu Dayal Prajapat S/o Shri Kajor Mal Prajapat, aged 26 Years, R/o Govindgarh, Chomu, District Jaipur.

3. Vikas Gaur S/o Shri Tara Chand Sharma, aged 28 Years, R/o Tholiyo Ka Mohalla, Tyoda, Tehsil And District Jaipur.

4. Satyendra S/o Shri Ratan Mal, aged 24 Years, R/o VPO Badet, Tehsil Malsisar District Jhunjhunun.

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5. Shivram Meena S/o Shri Bhagwan Lal Meena, aged 23 Years, R/o Village Domai, Post Domai, Tehsil Sarmathura, District Dholpur.

6. Vinod Meena S/o Shri Prahlad Meena, aged 28 Years, R/o Meeno Ki Dhani, Near Balaji City, Bindayaka, District Jaipur.

7. Sanjay Kumar S/o Shri Ghasi Ram, aged 25 Years, R/o VPO Kod Tehsil Riyan Badi District Nagaur.

8. Vikram Kumar Chandolia S/o Shri Basant Kumar Chandolia, aged 28 Years, R/o VPO Barijoti, Tehsil Shahpura District Jaipur.

9. Rohit Kumar S/o Shri Bhagirath, aged 32 Years, R/o Chak 6 BGM, Village Bhagu, Tehsil Khajuwala District Bikaner.

10. Vikramjeet S/o Shri Richhpal, aged 26 Years, R/o VPO Dholipal, Tehsil and District Hanumangarh.

11. Shivdutt Bishnoi S/o Shri Inder Kumar Bishnoi, aged 28 Years, R/o Chak 8 KYD, Tehsil Khajuwala District Bikaner.

12. Sita Ram Sharma S/o Shri Mani Ram Sharma, aged 27 Years, R/o Village Beeghrau Post Dhani Kumharan, Tehsil Taranagar District Churu.

13. Suryabhan Singh S/o Shri Tej Singh, aged 26 Years, R/o Village Dasana Kallan, Post Akoda, Tehsil Deedwana District Nagaur.

14. Surjeet Singh S/o Shri Bhanwar Lal Kaswan, aged 26 Years, R/o Rampura, Tehsil Taranagar District Churu.

15. Vijendra Singh Rathore S/o Shri Himmat Singh, aged 24 Years, R/o Rathore Krishi Farm, Thata Road Harsor, Tehsil Degana District Nagaur.

16. Rajesh Kumar S/o Shri Bhanwar Lal, aged 25 Years, R/o Gali No. 1, Medical College Road, Sati Mata Mandir, Kachhi Basti, Adarsh Colony, Bikaner.

17. Sudarshan Jugtawat S/o Shri Arvind Jugtawat, aged 30 Years, R/o Porlu House, Karni Street, Rabariyon Ka Tanka, Balotra, Tehsil Pachpadra District Barmer.

18. Surendra Singh Shekhawat S/o Rajendra Singh, aged 37 Years, R/o Village Chanwara Via Ponkh, Tehsil Udaipurwati, District Jhunjhunun.

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19. Shravan Singh Rathore S/o Mahendra Singh, aged 25 Years, R/o Rajputo Ka Vaas, Sewari, Tehsil Bali District Pali.

20. Vikas S/o Satyaveer, aged 30 Years, R/o VPO Maligaon, Tehsil Chirawa, District Jhunjhunun.

----Petitioners Versus

1. The State of Rajasthan through Secretary, Department of Revenue, Government of Rajasthan, Secretariat, Jaipur.

2. The Rajasthan Employees Selection Board, Jaipur through its Secretary.

----Respondents S.B. Civil Writ Petition No. 3770/2022 Shakti Singh S/o Shri Kushal Singh, aged 32 Years, Resident of Ward No. 7, Main Bajar, VPO Mirzewala, Tehsil and District Sriganganagar.

----Petitioner Versus

1. The State of Rajasthan, through Secretary, Department of Revenue, Government of Rajasthan, Secretariat, Jaipur.

2. The Rajasthan Employees Selection Board, Jaipur, through its Secretary.

----Respondents S.B. Civil Writ Petition No. 4129/2022

1. Prema Ram S/o Shri Shankra Ram, aged about 25 Years, Resident of Janiyon Ki Dhaniyan, Ramsar, Karnu, District Nagaur (Raj.).

2. Prakash Vishnoi S/o Shri Pukhraj, aged about 26 Years, Resident of Vishnoiyo Ka Bas, Bisalpur, District Jodhpur (Raj.).

3. Mahendra Singh S/o Shri Dola Ram, aged about 23 Years, Resident of Kamediya Ka Bass, Khera Kishanpura, District Nagaur (Raj.).

4. Krishankant Sharma S/o Shri Jagdish Prasad, aged about 29 Years, Resident of Virhata, Khunda, District Karauli (Raj.).

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5. Ashish Kumar Sharma S/o Shri Rajendra Prasad, aged about 22 Years, Resident of Devnagar, Bansur, Alwar (Raj.).

6. Hemaram S/o Shri Bajrang Lal, aged about 22 Years, Resident of Shekhpura, Riyan Badi, Nagaur (Raj.).

----Petitioners Versus

1. State of Rajasthan, through its Secretary, Department of Revenue, Govt. Secretariat, Jaipur (Raj.).

2. Secretary, Rajasthan Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur (Raj.).

3. President, Rajasthan Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur (Raj.).

----Respondents S.B. Civil Writ Petition No. 4277/2022 Naresh Suthar S/o Shri Devi Lal Suthar, aged about 30 Years, 96-Godana, Tehsil Jhadol, District Udaipur (Raj.).

----Petitioner Versus

1. State of Rajasthan, through its Secretary, Department of Revenue, Govt. Secretariat, Jaipur (Raj.).

2. Secretary, Rajasthan Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur (Raj.).

3. President, Rajasthan Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur (Raj.).

----Respondents S.B. Civil Writ Petition No. 4502/2022 Chatar Singh S/o Sujan Singh, aged about 23 Years, Village Dadusar Post Dadusar, District Barmer.

----Petitioner Versus Rajasthan Staff Selection Board, Jaipur, Krishi Prabandh Sansthan Parisar, Durgapura, Jaipur through its Secretary

----Respondent

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S.B. Civil Writ Petition No. 5444/2022 Mukesh Kumar Choudhary S/o Shri Kalla Ram Choudhary, aged about 22 Years, Resident of Siwana, District Barmer (Raj.)

----Petitioner Versus

1. State of Rajasthan, through its Secretary, Department of Revenue, Govt. Secretariat, Jaipur (Raj.)

2. Secretary, Rajasthan Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur (Raj.)

3. President, Rajasthan Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur (Raj.)

------Respondents S.B. Civil Writ Petition No. 6233/2022

Sah Dev Phoolfagar S/o Shri Biram Ram, aged about 33 Years, R/o Tangli, Tehsil Jayal, Dist. Nagaur (Raj.).

Versus

1. State of Rajasthan through its Secretary, Department of Revenue, Govt. Secretariat, Jaipur (Raj.).

2. Secretary, Rajasthan Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur (Raj.).

3. President, Rajasthan Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur (Raj.).

                                                                 ----Respondents


For Petitioner(s)        :     Mr.   O.P. Sangwa.
                               Mr.   G.R. Bhari.
                               Mr.   Mahendra Godara.
                               Mr.   Surendra Bagmalani.
                               Mr.   Tanwar Singh Rathore.
For Respondent(s)        :     Mr. Vinit Sanadhya with
                               Ms. Shalini Audichya.
                               Mr. Utkarsh Singh for
                               Mr. Sunil Beniwal, AAG.





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            HON'BLE MR. JUSTICE ARUN BHANSALI

                                    Order

27/05/2022

These writ petitions have been filed by the petitioners

seeking to question the revised answer key issued by the

Rajasthan Subordinate and Ministerial Service Selection Board

('the Board') for recruitment to the post of Patwari pursuant to the

advertisement dated 17.01.2020, preparation of a fresh answer

key considering the objections raised by the petitioners for the

disputed questions/erroneous answers based on the material

produced by them and reevaluation of the answer-sheets and

issuance of a fresh select list of provisionally selected candidates.

It is, inter-alia, indicated in the petitions that Advertisement

No.3/2019 was issued by the Board inviting online applications for

direct recruitment on the post of Patwari, competitive written

examination was held in four shifts pursuant to the advertisement

on 23.10.2021; the preliminary answer key was issued by the

Board on 23.10.2021 and a press-note was published, whereby

online objections towards preliminary answer key were called from

the candidates with their respective supporting materials. The final

answer key was issued by the Board on 25.01.2022 on the basis

of decision taken by the Expert Committee on the objections

raised by the candidates and list of two times provisionally

selected candidates was issued for the purpose of verification of

documents and credentials of the candidates.

The petitioners have questioned the validity of large number

of questions/final answers and/or the deletion of particular

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questions, based on the opinion of the Expert Committee. During

the course of submissions, the petitioners confined their

submissions to Questions No.76 and 86 of Question Booklet

Series-104A, Questions No.141 (Master Question Booklet Question

No.43) and 15 ((Master Question Booklet Question No.65) of

Question Booklet Series-104B, Questions No.135 and 141 of

Question Booklet Series-104C and Questions No.69, 76 and 98 of

Question Booklet Series-104D.

The Board, which had appeared on Caveat, was directed to

produce the experts' opinion on the questions alongwith

supporting material for perusal of the Court, which has been

produced by the Board.

Learned counsel for the parties were heard on various

questions.

The petitioners have filed extracts from books/material

seeking to support their contentions in relation to the validity of

the questions/ answers and the decision of the expert committee

thereon.

It would be appropriate to reproduce the disputed questions,

the final answer based on decision of the expert committee and

view of the expert committee: -

Question No.76 of Question Booklet Series-104A:

76. From the given pairs of words you have to select the pair

which is related in the same way as the words of the first pair.

Mustic : Guitar : _________ : _______

      (A)    Water : Tank                   (B)     Pen : Pencil

      (C)    Nose : Face                    (D)     Word : Word Processor

Final Answer based on decision of the expert committee: (A)

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View of the Expert Committee: Initially the answer was (D).

The Expert Committee opined that option (A) is more appropriate

than option (D) because word processor is a computer programme

generally used to write or process words, but as Music Comes

from Guitar, water comes from Tank.

Question No.86 of Question Booklet Series-104A:

86. Input : more fight cats cough sough acts idea.

Which of the following steps would be the last step for this input?

      (A)    III                   (B)      IV

      (C)    V                     (D)      VI

Final Answer based on decision of the expert committee: (C)

View of the Expert Committee: The Experts, after indicating

various steps, came to the conclusion with regard to correct

answer by indicating as under:

"More fight cats cough sough acts idea Step:

I. Cough more fight cats sough acts idea II. Cough fight sought more cats acts idea III. Cough fight sough acts more cats idea IV. Cough fight sough acts cats more idea V. Cough fight sough acts cats idea more"

Question No.43 in Master Question Booklet (Question

No.141 Question Booklet Series-104B):

141. O;kdj.k dh n`f'V ls fuEu esa dkSu lk 'kq) okD; gS\

(A) eSaus bl dke esa cM+h v"kqf) dhA

(B) yM+dk feBkbZ ysdj Hkkxrk gqvk ?kj vk;kA

(D) jke dk ohj&xkFkk jkek;.k esa gSA

Final Answer based on decision of the expert committee: (A) [As

per Master Booklet]

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Question No.65 in Master Question Booklet (Question No.15

Question Booklet Series-104B):

15. The survey was conducted under the government of U.P.

     (A)      Definitely true               (B)     Data inadequate

     (C)      Probably true                 (D)     Probably false

Final Answer based on decision of the expert committee: (A) [As

per Master Booklet].

Qua both these questions, the petitioners claim that the

answers must be different from what was indicated in the

preliminary answer key, and the final answer key, however, as the

petitioners had not raised any objection qua the preliminary

answer key itself, though the answer now claimed by them is

different from the preliminary answer key itself, despite grant of

the opportunity, in absence of any objection to the preliminary

answer key, the plea raised by the petitioners now cannot be

countenanced, as the objections as raised were not before the

Expert Committee.

Question No.135 of Question Booklet Series-104C:

135. Where is the cave of 'Saint Peepa'?

     (A)      Peepar               (B)      Toda

     (C)      Dhanera              (D)      Gagron

Final Answer based on decision of the expert committee: (D)

View of the Expert Committee: The Expert Committee referring

to jktLFkku dk bfrgkl ,oa laLd`fr d{kk 10 and jktLFkku&bfrgkl ,oa

laLd`fr ,ulkbDykihfM;k by Dr. Hukamchand Jain and Narayan Mali,

came to the conclusion that correct answer is (D).

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Though the petitioners have also placed on record certain

material in support of their contentions that answer "B" is correct,

however, as the Expert Committee has after taking into

consideration the material, as noticed herein before, and the

material produced by the petitioners, have come to a particular

conclusion, there is apparently no reason for this Court to

substitute its opinion.

Question No.141 of Question Booklet Series-104C:

141. Jogi caste of Alwar district play which of the following

instrument?

     (A)   Rabaj                          (B)     Bhapang

     (C)   Sarangi                        (D)     Jantar

Final Answer based on decision of the expert committee: (B)

The petitioners have claimed that answer "C" is the correct

answer, however, they did not raise any objection to the

preliminary answer key, which answer has been maintained in the

final answer key by the Expert based on the material i.e. musical

repertoire of Jogi community of the Eastern Rajasthan. In absence

of any objections raised to the preliminary answer key, which

answer has been maintained, the petitioners cannot be heard in

this regard.

Question No.69 of Question Booklet Series-104D:

69. An Excel Workbook is a collection of

(A) Charts (B) Worksheets

Final Answer based on decision of the expert committee: (B)

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The Expert Committee has relied on NCERT Book

Computerized Accounting System Class 12 th with the indication as

under: -

"A file in excel is known as a workbook. A workbook is a collection of number of worksheets."

It appears that the Expert Committee has misconstrued the

question itself as the question related to the 'excel workbook',

whereas the material indicated, pertains to a file in Excel only. The

material produced by the petitioners published by Vardhman

Mahaveer Open University, Kota indicates answer "C", which

material apparently has not been considered by the Expert

Committee and, therefore, the same requires a re-look.

Question No.76 of Question Booklet Series-104D:

76. In the following letter series, some of the letters are missing

which are given in that order as one of the alternatives below it.

Choose the correct alternative. a _ bca _ bcab _ ca - bc

(A) abca (B) aaba

Final Answer based on decision of the expert committee: Deleted

Counsel for the petitioners made objections regarding

deletion of the question, however, failed to produce any material

in support of the challenge laid, as such plea raised by the counsel

for the petitioners cannot be countenanced.

Question No.98 of Question Booklet Series-104D:

98. If 'water' is called 'food', 'food' is called 'tree', 'tree' is called

'sky', 'sky' is called 'wall', on which of the following grows a fruit?

      (A)   Water                        (B)     Food

      (C)   Tree                         D)      None of these



                                          (13 of 16)             [CW-3959/2022]

Final Answer based on decision of the expert committee: (B)

No material was produced by the respondents in support of

the above change of the option. Learned counsel for the

respondent Board fairly conceded that the Board will re-consider

the option, as indicated, taking into consideration the objections

raised in the petition in this regard.

From overall consideration of all the questions regarding

which the petitioners have raised objections, except for Question

No.69 of Question Booklet Series-104D and Question No.98 of

Question Booklet Series-104D, regarding which the counsel

appearing for the Board himself conceded that same required

reconsideration, the petitioners have failed to make out any case

for interference.

This Court in Phoosgir & Ors. vs. State of Rajasthan & Ors. :

S.B. Civil Writ Petition No.17265/2021 and other connected

matters decided on 23.03.2022, in a recruitment related to

Agriculture Supervisor, came to the following conclusion: -

"From the above, it is apparent that the expert committee has thoroughly examined the objections as raised by the petitioners and have reached to a particular conclusion. The petitioners have made submissions based on the material produced by them in support of their claim in relation to each question and the expert committee has referred to / relied on material in support of the conclusion arrived at by them. As out of two materials produced by the petitioners and considered by the expert committee, which material should be relied on, essentially is in the domain of the expert committee and this Court, possibly cannot after the expert committee has arrived at a particular conclusion, opine otherwise, unless the decision made thereon is found to be wholly arbitrary and/ or contrary to the material relied on, which in the present case does not appear to be the case.

The parameters for exercise of the jurisdiction by this Court, qua the expert committee opinion, have been repeatedly laid down by the Hon'ble Supreme Court and Division bench of this Court.

(14 of 16) [CW-3959/2022]

The principle laid down by the Hon'ble Supreme Court, the latest being in the case of Vikesh Kumar Gupta & Anr. v.

State of Rajasthan & Ors. : (2021) 2 SCC 309 as followed by the Division Bench in Rajkamal Basitha v. Rajasthan High Court, Jodhpur & Ors. : D.B.C.W.P. No.11347/2021, decided on 21.02.2022 (at Jaipur Bench) is well settled. The Division Bench in the case of Rajkamal Basitha (supra) observed as under :-

"It is well settled through series of judgments of the Supreme Court that the judicial review of the decision of the examining body be it in the filed of education or in the recruitment to the public employment, is extremely limited. Particularly when the examination is being conducted by an expert body and disputed questions are scanned by specially constituted expert committee, the Courts are extremely slow in interfering with the decisions of such bodies. Unless it is pointed out that there is a glaring error or an irrational decision has been rendered the Court in exercise of its writ jurisdiction under Articles 226 and 227 of the Constitution of India would not interfere."

Prior to that in RPSC v. Pankaj Raj : D.B.S.A.W. No.697/2019, decided on 29.05.2019 (at Jaipur Bench), the Division Bench while setting aside the judgment of the learned Single, inter-alia, observed as under :-

"The impugned judgment in this Court's opinion is clearly erroneous inasmuch as the court has unwittingly donned the robe of the decision maker: to wit, that of an expert, in art, in concluding that one of the choices was defective (question No.11) and that the RPSC's explanation about a misprint was irrelevant, because the answer was wrongly given. These conclusions the court cannot arrive at, as they amount to primary decision making- a task which cannot be undertaken under Article 226. The impugned judgment also overlooked the salutary rule that in the event of doubt, "the benefit ought to go to the examination authority rather than to the candidate" (Ran Vijay, supra)."

In another Division Bench judgment in Jagdish Kumar Choudhary & Ors. v. Rajasthan Public Service Commission : D.B.S.A.W. No.447/2020, decided on 21.10.2021, a case where the learned Single Judge had interfered with the decision of the expert committee, it was observed by the Division Bench as under:-

"In our view, the learned Single Judge ought not to have interfered with the final conclusion of the expert body duly constituted by the Rajasthan Public Service Commission having expertise in the field. It is not necessary to refer to large number of decisions of this Court as well as of Supreme Court which essentially lay down that the interference by the High Court in matters of education and other technical fields should be kept to the minimum. Short reference to the decision of the

(15 of 16) [CW-3959/2022]

Supreme Court in the case of Richal & Ors. Vs. Rajasthan Public Service Commission & Ors. [2018 (8) SCC 81] would be sufficient."

Very recently, when the learned Single Judge interfered with the decision made by the expert committee, in relation to the Rajasthan State & Subordinate Services Combined Competitive Examination held by the RPSC, the Division Bench in RPSC v. Ankit Sharma : D.B.S.A.W. No.429/2022, in its order dated 23.02.2022, after referring to the judgments in Ran Vijay Singh v. State of U.P. & Ors. : (2018) 2 SCC 357, UPPSC v. Rahul Singh : (2018) 7 SCC 254, Vikesh Kumar Gupta (supra), Bihar Staff Selection Commission & Ors. v. Arun Kumar & Ors. : (2020) 6 SCC 362, inter-alia, observed while staying the order of the learned Single Judge, as under :-

"14. We have referred to the consistent trend of the case law coming from the Supreme Court on the subject. Broadly the approach in such situation is that the scope of judicial review against expert's opinion is extremely limited. There is a requirement of finality to the process of public employment. This is not to suggest that judicial review is completely shutout; it cannot be. However unless the situation presents a clear cut, black and white, open and shut choice of the decision of the expert body being palpably wrong, the Court would not interfere.

An element of tolerance to the minor error or calibration is discernible since achieving certainty and finality is also important.

The finality and perfection are sworn enemies.

15. With this legal clarity if we revert back to the questions with respect to which the learned Judge objected to the conclusions of RPSC, none of these questions would prima facie pass the muster of extremely high threshold provided by the Supreme Court in series of judgments noted above. In all cases the learned Single Judge has gone on at considerable length to discuss the view point of the petitioners and material produced by them in support of their contentions, what the expert committee had taken into account and why in the opinion of the learned Judge such conclusions were wrong. At this stage we are not inclined to go into these questions threadbare since we do not propose and we cannot decide these appeals finally. Nevertheless we have strong prima facie belief that the learned Judge had exceeded the scope of writ jurisdiction in the present case. No legal or factual malafides are demonstrated nor procedural illegality established.

It may be that in some cases there is a grey area. That by itself would not be sufficient for the writ court to upturn the decision of the expert's body."

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The Special Leave Petition filed against the Division Bench order came to be rejected by the Hon'ble Supreme Court on 14.03.2022."

The above observations and the principle laid down therein,

apply with all force to the present case as well.

In view of above factual and legal position, wherein except

for Questions No.69 and 98 of Question Booklet Series-104D,

wherein for question No.98 of Booklet Series-104D, counsel for

the Board himself has conceded , none of the objections raised by

the candidates fall within the parameters as laid down by the

Hon'ble Supreme Court and Division Bench of this Court and,

therefore, except for the two questions, no case for interference is

made out.