Radha Bishnoi vs The State Of Rajasthan ...
2025 Latest Caselaw 4129 Raj

Rajasthan High Court - Jodhpur

Radha Bishnoi vs The State Of Rajasthan ... on 10 January, 2025

[2025:RJ-JD:1733]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 8384/2023

Radha Bishnoi D/o Shri Rma Karan Punia, Aged About 35 Years,
Resident Of Ambedkar Colony, Street No . 8, Mahila Iti Ke Piche,
Bikaner, Tehsil And District Biknaner (Rajasthan).
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of Panchayati Raj, Government Of Rajasthan, Secretariat,
         Jaipur.
2.       The Rajasthan Employees Selection Board, Jaipur Through
         Its Chairman.
3.       The Rajasthan Employees Selection Board, Jaipur Through
         Its Secretary.
                                                                    ----Respondents


For Petitioner(s)            :     None present.
For Respondent(s)            :     Mr. Priyanshu Gopa on behalf of
                                   Mr. Vinit Sanadhya.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

10/01/2025

1. The petitioner is aggrieved against the alleged irregularities

committed by respondent No. 3 in altering or deleting the answers

to questions No. 55, 84, and 126 in the final answer key

(Annexure-9) in the examination for selection to the post of

Primary School Teachers. The petitioner seeks a direction to

re-evaluate these questions, award marks based on the correct

answers, and declare the revised results.

2. The matter was heard by me on 27.02.2024 and following

order was passed:-

[2025:RJ-JD:1733] (2 of 2) [CW-8384/2023]

"At the request of learned counsel for the respondents, the matter is adjourned sine die to await the outcome of SBCWP No. 10358/2023 (Nidhi Choudhary Vs. State of Rajasthan & Ors.) pending at Jaipur Bench of this Court."

3. Apropos, on resumed hearing today, while none appears for

the petitioner, learned counsel for the respondents submits that

the petitioner is similarly situated as Nidhi Choudhary as noted in

the order dated 27.02.2024 and her writ petition since been

dismissed, present petition has also accordingly to be meted out

with similar fate.

4. Having perused Nidhi Choudhary judgment, I am of the view

that controversy has since already been settled in the aforesaid

judgment, the present writ petition is devoid of merit.

5. As an upshot, writ petition is dismissed in same terms as

Nidhi Choudhary ibid, with consequences to follow.

(ARUN MONGA),J 28-Mohan/-

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