Munish Kumar & Anr vs Raj. Public Service Commi. Ajmer & Anr on 9 December, 2010

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Rajasthan High Court - Jodhpur

Munish Kumar & Anr vs Raj. Public Service Commi. Ajmer & Anr on 9 December, 2010

Bench: Govind Mathur

                                  1
(1)- S.B.CIVIL WRIT PETITION NO. 7012/2010
(2)- S.B.CIVIL WRIT PETITION NO. 9895/2010
(3)- S.B.CIVIL WRIT PETITION NO. 9845/2010
(4)- S.B.CIVIL WRIT PETITION NO. 10127/2010
(5)- S.B.CIVIL WRIT PETITION NO. 10126/2010
(6)- S.B.CIVIL WRIT PETITION NO. 11142/2010
(7)- S.B.CIVIL WRIT PETITION NO. 11143/2010
(8)- S.B.CIVIL WRIT PETITION NO. 11144/2010
(9)- S.B.CIVIL WRIT PETITION NO. 11145/2010
(10)-S.B.CIVIL WRIT PETITION NO. 11182/2010
(11)-S.B.CIVIL WRIT PETITION NO. 7511/2010
(12)-S.B.CIVIL WRIT PETITION NO. 5066/2010
(13)-S.B.CIVIL WRIT PETITION NO. 5267/2010
(14)-S.B.CIVIL WRIT PETITION NO. 5520/2010
(15)-S.B.CIVIL WRIT PETITION NO. 8819/2010
(16)-S.B.CIVIL WRIT PETITION NO. 11431/2010
(17)-S.B.CIVIL WRIT PETITION NO. 10927/2010
(18)-S.B.CIVIL WRIT PETITION NO. 9575/2010
(19)-S.B.CIVIL WRIT PETITION NO. 9834/2010
(20)-S.B.CIVIL WRIT PETITION NO. 11080/2010
(21)-S.B.CIVIL WRIT PETITION NO. 5429/2010

                Date of Order :: 09.12.2010


            HON'BLE MR. JUSTICE GOVIND MATHUR

Mr. Sanjay Nahar ) for the petitioners.
Mr. I.R. Choudhary)
Mr. Bhushan Singh Charan)
Mr. Arjun Purohit )
Mr. Awar Dan Charan )
Mr. R.S. Choudhary )
Dr. P.S. Bhati )
Mr.J.S. Bhati )
Mr. Pankaj Awasthi)
Mr. SR Godara )
Mr. AK Choudhary )
Mr. Hemant Jain )
Mr. Kailash Jangid )
Mr. Hanuman Singh Choudhary )
Mr. Hemant Dutt on behalf of
Mr. M.S. Singhvi, for the applicants

Mr. J.P. Joshi assisted by Mr. Khet Singh, for RPSC
Dr. G.R. Kalla, Government Counsel.
                                ...

2 The petitioners participated in the process of selection initiated by Rajasthan Public Service Commission for recruitment to the post of Lecturer (School Education) in pursuant to advertisement No.1/2008-09 dated 10.5.2008 and No.8/2008-09 dated 02.8.2008. After having qualified screening test, the petitioners were called to face interview but were not finally selected, thus, they approached this Court with the contention that the marks obtained by them in written test are required to be added while determining merit of all candidates who faced the process of selection. According to the petitioners, the marks obtained by them in the written cannot be ignored in view of Rule 19A of the Rajasthan Educational Service Rules, 1970.

A Co-ordinate Bench of this Court at Jaipur in Satya Narayan Gupta & Ors. Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.9283/2010 decided on 3.12.2010) has already considered this issue and dismissed the petitions for writ by holding that the written test is nothing but screening for shortlisting the aspirants for appointment to Rajasthan Education Service.

Consequently, these petitions for writ are also dismissed in terms of the judgment of this Court in Satya Narayan Gupta (supra).

(GOVIND MATHUR), J.

Sanjay/-

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Rajasthan High Court - Jodhpur