Bharat Singh vs State Of Rajasthan
2023 Latest Caselaw 73 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 132/2022

1. Bharat Singh S/o Raju Singh, Aged About 28 Years, R/o Ward No. 10, Vpo Kalasar, Tehsil Bikaner, District Bikaner (Raj.)

2. Poonamchand S/o Chaukharam, Aged About 23 Years, R/ o Ward No. 4 Vpo Kuchor Athoni, Tehisl Nokha, District Bikaner (Raj.)

3. Mukesh Kumar Bairwa S/o Ramji Lal Bairwa, Aged About 33 Years, R/o Pachali, Pachala Uniyara, District Tonk (Raj.)

----Appellants Versus

1. State Of Rajasthan, Through Principal Secretary Education Department, Government Of Rajasthan Secretariat, Jaipur.

2. Director (Secondary Education), Directorate Bikaner, District Bikaner (Raj.).

3. Rajasthan Staff Selection Board, Jaipur, Office Address -

Rajasthan Agriculture Management Institution Campus Durgapura Jaipur (Raj.).

4. Anil Kumar S/o Subhash, Aged About 30 Years, R/o Village Gandhinagar, Post Gandheli, Tehsil Rawatsar, District Hanumangarh (Raj.)

5. Pankaj Kumar Sharma S/o Shyam Sunder Sharma, Aged About 32 Years, R/o Village Thikariya Post Chala, Tehsil Neemkathana, District Sikar (Raj.)

----Respondents

For Appellant(s) : Mr. Sushil Bishnoi For Respondent(s) : Mr. Vinit Sanadhya for R/3

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/01/2023

Shri Vinit Sanadhya, Advocate puts in appearance on behalf

of the respondent No.3 Rajasthan Staff Selection Board. The other

respondents are said to be formal parties.

Heard learned counsel for the parties.

(2 of 2) [SAW-132/2022]

The instant intra-court writ appeal is preferred against the

order dated 20.12.2021 whereby, challenge laid by the appellants

to final answer-key issued by the respondents in relation to the

examination held for the post of Librarian Grade III pursuant to

the recruitment notification dated 21.05.2018 was dismissed.

The appellants challenged the answer-key in reference to

certain questions claiming that the answers provided by the

respondents were incorrect. The learned Single Bench, elaborately

considered the controversy and finding the resolution as made by

the respondent to be in lines with the Supreme Court judgment in

the case of Vikesh Kumar Gupta & Anr. vs State of Rajasthan &

Ors. : (2021) 2 SCC 309, the challenge laid by the some of the

writ petitioners was accepted qua question No.102 only.

Shri Sanadhya submits that the selection process in question

has already been concluded long back and fresh recruitment

process for Librarian Grade III has been initiated in March, 2022.

In view of the situation noted above, we find no justification

so as to interfere in the impugned order. Hence, the instant intra-

court writ appeal is dismissed as being devoid of merit.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 31-Sudhir Asopa/-

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