Rajasthan High Court - Jaipur
Jay Verma And Anr vs State (Panchayati Raj Dep )Ors on 22 August, 2013
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.14176/2013 Jay Verma & anr versus State of Rajasthan & ors 22.8.2013 HON'BLE MR. JUSTICE MN BHANDARI Mr Laxmikant Sharma for petitioner(s) BY THE COURT:
It is stated that certain questions are having wrong answers in the written examination. Prayer is made to allow petitioner(s) to make a representation to respondents so that issue aforesaid can be examined by themselves or through an expert committee.
I have considered submissions and I find that if certain questions are having wrong answers then the issue aforesaid can be considered by the respondents themselves or through an expert committee in the light of the judgment of the Apex Court in the case of Himachal Pradesh Public Service Commission versus Mukesh Thakur & anr, reported as (2010) 6 SCC 759.
Accordingly, writ petition is disposed of with liberty to the petitioner(s) to make a representation to the respondents giving out details of the questions which are having wrong answers. The representation may be supported by the material. In case of representation, respondents are expected to consider the same by themselves and, if need be, to constitute an independent expert committee to examine the matter. Respondents are expected to do the needful at the earliest, if possible, within a month from the date of receipt of representation, so as to avoid further complication in the matter.
It is made clear that the exercise, as directed above, would be undertaken only if the expert opinion on the disputed questions/ answers has not already been sought and not otherwise.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-JW