Rajasthan High Court - Jaipur
Parvinder Kaur And Anr vs R P S C Ajmer And Ors on 30 July, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.10738/2012 Parvinder Kuar & anr versus RPSC & ors 30.7.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr Ram Pratap Saini for petitioners BY THE COURT:
It is stated that certain questions are having wrong answers for selection to the post of Teacher Gr II (Social Science). Prayer is made to allow the petitioner to make a representation to the respondents so that issue aforesaid can be examined by themselves or through an expert committee.
I have considered submission of the learned counsel. I find that if certain questions are having wrong answers then the issue aforesaid can be considered by the respondents by themselves or through an expert committee.
Accordingly, writ petition is disposed of with liberty to the petitioner 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 support thereof. 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 representation, so as to avoid further complication in the matter.
This also disposes of the stay application.
(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