Rajasthan High Court - Jodhpur
Chhaya Bishnoi vs The Co-Ordinator Raj. Eligibility ... on 25 February, 2022
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Civil Writ Petition No. 2973/2022
Chhaya Bishnoi D/o Shri Magan Ram Bishnoi, aged About 30
Years, Resident of Lumbaram Nagar, Lohawat Vishnawas,
Jodhpur.
----Petitioner
Versus
1. The Co-Ordinator Rajasthan Eligibility Examination for
Teach. (REET)-2021, Board of Secondary Education,
Rajasthan, Ajmer.
2. The Director, Elementary Education, Government of
Rajasthan, Bikaner.
----Respondents
For Petitioner(s) : Mr. Mahaveer Bishnoi &
Mr. Gaurav Bishnoi.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 25/02/2022 This writ petition has been filed by the petitioner seeking a direction to respondents to recheck the OMR answer sheet of the petitioner for Level-I Examination from Questions No.127 to 150 and award her marks for the correct answers, wherein bubbles in the OMR sheet have not been filled, but marked by dot and re- issue fresh mark sheet to the petitioner, after awarding marks.
It is, inter-alia, claimed in the petition that due to mistaken distribution of the question booklet and the answer sheet during the REET-2021 Exam, the same was changed after 10-15 minutes by the invigilator, which resulted in petitioner's time getting wasted and that on account of the lack/paucity of time, the (Downloaded on 25/02/2022 at 08:55:53 PM) (2 of 2) [CW-2973/2022] petitioner could not darken the bubbles for questions No.127 to 150 in the OMR sheet, which she had already marked with dot. Based on the said submissions, the above relief has been sought.
It is submitted that the petitioner made a representation in this regard after examinations were held on 26.09.2021, however, no heed was paid and as such, the petition has now been filed.
I have considered the submissions made by the counsel for the petitioner and have perused the material available on record.
Admittedly, the examinations were held on 26.09.2021. The petitioner made representation on 25.10.2021 i.e. after a month of the so-called incident and after the result was declared on 02.11.2021 has chosen to file petition on 21.02.2022.
The submissions made regarding time of petitioner getting wasted on account of mistake of the invigilator, resulting in petitioner failing to fill up the bubbles of the OMR sheet, which she claims to have been already marked by her by putting a dot, are too presumptuous for this Court to take cognizance.
Further, the delay on part of the petitioner is at every stage; firstly in making representation after a month and then approaching this Court after 3½ months of declaration of result also looking to the circumstances, is fatal.
Consequently, no case for interference is made out. The writ petition is, therefore, dismissed.
(ARUN BHANSALI),J 44-DJ/-
(Downloaded on 25/02/2022 at 08:55:53 PM) Powered by TCPDF (www.tcpdf.org)