Rajasthan High Court - Jaipur
Vikash Kumar Gupta vs R P S C Ajmer And Ors on 19 April, 2017
Author: Chief Justice
Bench: Chief Justice
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
(1) D.B. Special Appeal Writ No. 288 / 2017
1. Lokendra Kumar Sharma S/o Shri Ram Lal Sharma,, Aged
About 24 Years, Sharma Mohalla, Bhandari, Bahandari, Sikandara,
Dausa, Rajasthan - 303326
2. Devendra Singh Rathore S/o Shri Nahar Singh,, Aged About 27
Years, 18-HMV, Natthawali Theri, Hanumangarh, Rajasthan
3. Devesh Kumar Sharma S/o Shri Omprakash Sharma,, Aged
About 24 Years, Adarsh Colony, Dausa (Rural), Dausa, Rajasthan -
303303
4. Santosh Kumar Meena S/o Shri Nathu Lal Meena,, Aged About
24 Years, Fala Amli Dara, Teeri, Udaipur Tidi, Rajasthan - 313801
5. Raj Kumar S/o Shri Krishan Lal,, Aged About 26 Years, Ward
No. 5, 17 BGP (Bolanwali), Bolanwali, Hanumangarh, Rajasthan -
335063
6. Ram Kumar S/o Shri Kashi Ram,, Aged About 25 Years, 79,
Musalmano Ka Mohalla, Ward No. 21, Anupgarh, Ganganagar,
Rajasthan- 335701.
7. Surendra Kumar S/o Shri Govind Ram, Aged About 28 Years,
451 L.I.C. Colony, Near U.I.T. Office Sri Ganganagar.
8. Sunil Kumar Verma S/o Shri Bhanwar Lal Verma,, Aged About
24 Years, Ward No. 37, Railway Fatak No. 193 Ke Pass, Purohit Ji
Ki Dhani, Sikar, Rajasthan-332001.
9. Mayank Kumar Jain S/o Shri Kanti Lal Jain,, Aged About 22
Years, Mukam Post Nithauwa, Dungarpur, Rajasthan- 314022
10. Bhupesh Rawal S/o Shri Yogesh Rawal,, Aged About 28 Years,
Dhaneshwar Mandir Ki Gali, Manak Chowk, Dungarpur, Rajasthan.
11. Rakesh Kumar Jat S/o Shri Moti Ram Jat, Aged About 22
Years, Nagriwas, Kotputli, Jaipur, Rajasthan - 303 108
12. Priyanka Yadav S/o Shri Lalit Kumar Yadav, Aged About 27
Years, Ward No. 03, Mohalla Khatiyan, Tehsil Taranagar, Churu,
Rajasthan - 331304.
13. Karshan Kumar Sharma S/o Shri Babu Lal Sharma, Aged
About 24 Years, 59, Brahmano Ka Mohalla, Jorpura, Jaipur,
Rajasthan
14. Deva Lal Meena S/o Shri Heera Lal Meena, Aged About 24
Years, Bhilwara, Pander, Rajasthan - 311202.
(2 of 4)
[ SAW-288/2017]
15. Giriraj Asopa S/o Shri Pawan Kumar Asopa, Aged About 27
Years, Outside Goga Gate, Maliyon Ka Mohalla, Bikarner, Rajasthan
- 334001
16. Saitan Ram Kala S/o Shri Sera Ram Kala, Aged About 24
Years, 44, Meghwalo Ka Bas, Bhadana, Nagaur, Marwar Mundwa,
Rajasthan - 341026.
17. Mahesh Kumar Jaurwal S/o Shri Hareti Lal Meena, Aged About
26 Years, Meena Mohalla, Matasoola, Karauli, Rajasthan- 321611.
18. Joga Ram S/o Shri Ramu Ram, Aged About 25 Years, 187, Jato
Ki Dhani, Village Mandai, Tehsil Fatehgarh, District Jaisalmer -
345027.
19. Sumitra Choudhary S/o Shri Narayan Singh Choudhary, Aged
About 27 Years, 45, Janiyon Ki Dhani, Bakaniyon Ka Bas, Tehsil
Barmer, District Barmer
20. Neeraj Patidar S/o Shri Lalshankar Patidar, Aged About 25
Years, Gadajasrajpur, Dungarpu, Rajasthan - 314035
21. Om Prakash S/o Salagram Sharma, Aged About 40 Years, A-
19, Kanchan City, Jhalawar, Rajasthan - 326001.
----Appellants
Versus
1. Lakshandra Kumar Sharma, S/o Vinod Kumar Sharma, Aged
About 27 Years, F-269, Ganesh Nagar, District Dausa, Rajasthan
2. Rajasthan Public Service Commission, Through Its Secretary,
Ajmer
3. The Director Treasury and Accounts, Vitt Bhawan, Jan Path,
Jaipur
----Respondents
Connected With (2) D.B. Special Appeal Writ No. 285 / 2017 Vikash Kumar Gupta S/o Shri Pooran Mal Gupta,, Aged About 32 Years, Radha Ballabh Chowk Geejagrh, Tehsil Sikrai, District Dausa (Rajasthan)
----Appellant Versus
1. The Rajasthan Public Service Commission, Through Its Secretary,Ajmer (3 of 4) [ SAW-288/2017]
2. The State of Rajasthan Through Its Secretary, Finance Department, Govt. of Rajasthan,, Secretariat, Jaipur
3. Chandani Sanwariya D/o Shyam Lal, by Caste SC,, Aged About 26 Years, 22-A-35, Pratap Nagar, Jaipur (Raj.) (Roll No. 822073)
----Respondents _____________________________________________________ For Appellant(s) : Mr. Sarthak Rastogi, Ms. Ashish Joshi For Respondent(s) : Mr. M.F. Baig for RPSC Mr. Rajendra Prasad, AAG assisted by Mr. Ashishs Sharma _____________________________________________________ HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 19/04/2017
1. It is rather unfortunate. That the fact of the matter remains that pertaining to the Junior Accountant and Tehsil Revenue Account Combined Competitive Examination, 2013, the first result declared was set aside and modified on account of the recommendations of an Expert Committee which went into the objections raised to certain questions. The said result was challenged. A second committee was constituted. Based on the recommendations of the second committee the results were revised. This was pursuant to the impugned order. The said result declared was also challenged and resulted in the constitution of a third committee. The third committee's recommendations required republication of the result. Meaning thereby the challenge to the impugned order has been rendered infructuous for the reason the (4 of 4) [ SAW-288/2017] rights of the parties now flow from and out of the recommendations of the third Expert Committee. The appellants are aggrieved by the process of constituting committees again and again as also the result declared pursuant to the recommendations of the third committee.
2. A fresh cause of action has obviously accrued to the appellants and thus while dismissing the instant appeals as infructuous, we simply observe that if the appellants have a subsisting grievance they would be entitled to do so with respect to the recommendations of the third Expert Committee constituted and while raising the challenge it would be open for the appellants to question the constitution of the repeated Expert Committees.
3. The appeals are dismissed as infructuous with liberty granted as afore-noted.
4. No costs.
(SANJEEV PRAKASH SHARMA)J. (PRADEEP NANDRAJOG)C.J. KKC/s-54-55