Rajasthan High Court - Jaipur
Rajneesh Kumar And Ors vs State Of Raj & Anr on 19 April, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 16620 / 2010
Rajneesh Kumar And Ors
----Petitioner
Versus
State Of Raj & Anr
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Vishal Soni For Respondent(s) : Mr. B.L. Awasthi, Addl.GC, and Mr. Shantanu Kumawat _____________________________________________________ HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Order 19/04/2017 Present petition has been filed under Article 226 of the Constitution of India praying that the method of scaling of marks applied by the respondents in Rajasthan State & Subordinate Services Combined Competitive (Preliminary) Examination, 2010, be held bad and the result prepared for Rajasthan State & Subordinate Services Combined Competitive (Preliminary) Examination, 2010, be declared illegal.
In pursuance of the Rajasthan State & Subordinate Services Combined Competitive (Preliminary) Examination, 2010, main examinations have been held, interviews have been conducted and selected candidates have been given appointment. During pendency of writ petition, selected candidates have not been impleaded as respondents.
After seven years of holding of preliminary written (2 of 2) [CW-16620/2010] competitive examination, this court will not come to the rescue of the petitioners and selection process which has attained finality, will not be disturbed.
Hence, there is no merit in the present petition and the same is dismissed.
(KANWALJIT SINGH AHLUWALIA)J. Govind/