Basanti Swami vs State Of Rajasthan ...
2023 Latest Caselaw 3097 Raj

[2023/RJJD/010289]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13025/2021

Basanti Swami D/o Shri Jaisa Das, Aged About 35 Years, R/o Near Birda Das Ji Ki Bagichi, Ward No. 36, Duliya Bass, Sujangarh, Dist. Churu, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

2. Zila Parishad, Through The Examination Controller, Chief Executive Officer, Zila Parishad Churu.

3. District Establishment Committee, Churu Through Its Chairman.

                                                                     ----Respondents


For Petitioner(s)           :     Mr. Ambalal Bhati
For Respondent(s)           :     -



                       JUSTICE DINESH MEHTA

                                       Order

17/04/2023

1. The petitioner applied for the post of Teacher Grade - III and

has challenged revised result issued by the respondents on

16.12.2016 particularly in relation to question Nos.13, 22, 23, 78,

108, 126 and 132.

2. Admittedly, the revised answer key was issued in the year

2017, whereas the present petition has been filed in the year

2021.

3. That apart, the exercise of examining the correctness of the

answer key or the questions and their answers by Court is

impermissible in light of the judgment of Hon'ble the Supreme

[2023/RJJD/010289] (2 of 2) [CW-13025/2021]

Court rendered in the case of Vikesh Kumar Gupta Vs. State of

Rajasthan (2021) 2 SCC 309.

4. In view of the aforesaid, this Court does not find any reason

to interfere in the present writ petition.

5. The petition so also stay application is, therefore, dismissed.

(DINESH MEHTA),J 118-akansha/-

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