Rajasthan High Court - Jodhpur
Amardeep Singh vs R.P.S.C on 4 May, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
1
S.B. Civil Writ Petition No.4236/2009
Amardeep Singh
vs
Raj. Public Service Commission
DATE OF ORDER : - 4.5.2009
HON'BLE MR. PRAKASH TATIA, J.
Mr. PP Choudhary, for the petitioner.
<><><> Heard learned counsel for the petitioner. The petitioner was an aspirant for being appearing in the Rajasthan Administrative Service Competition. The result was declared in the month of March, 2008 of preliminary examination and he was shown to have secured 134 marks which after scaling work found to be 143. Though he was not declared successful yet after 8 days before scheduled date of RAS (Mains) Examination, 2007, the petitioner received admission card to appear in RAS (Final) Examination, 2007. The petitioner was not successful in final examination which was declared on 17.3.2009 then petitioner has developed a doubt that his marking in preliminary examination have not been properly done and there is also apprehension that his copies might have been changed.
I considered the submissions of learned counsel for 2 the petitioner referred above and perused the facts of the case.
It is clear that the petitioner who was declared unsuccessful in RAS preliminary examination was in fact, passed the preliminary examination and he was duly given opportunity to appear in the RAS (Mains) Examination, 2007 and he took this opportunity and appeared in the Main Examination of RAS, 2007 and failed in that examination and, thereafter, has developed a doubt that there may be some wrong in the marking or there may be possibility of change of the copies of the petitioner of preliminary examination.
The petitioner who took benefit of his declaration of result passed cannot challenge the action of the respondents merely on the ground that he has developed his doubt after he failed in the subsequently held RAS (Mains) Examination. Petitioner would not grievance if he would have passed in the RAS Mains Examination. Hence, the writ petition of the petitioner is dismissed.
(PRAKASH TATIA), J.
c.p.goyal/-