Rajasthan High Court - Jaipur
Jitendra Singh Bamboriya Son Of Shri Ram ... vs Rajasthan Public Service Commission on 25 February, 2020
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3256/2020
Jitendra Singh Bamboriya Son Of Shri Ram Kunwar Bamboriya
----Petitioner
Versus
Rajasthan Public Service Commission
----Respondent
For Petitioner(s) : Mr. Shovit Jhajharia & Ms. Sushila Kalwania For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 25/02/2020 The petitioner by way of this writ petition challenges the action of the RPSC for calling few candidates of various categories for interview without declaring cut-off marks for the screening test conducted by them.
Learned counsel submits that without declaring the cut-off marks, the candidates could not have been called for interview as the petitioner would not know as to whether he ought to have been called or not. In RTI application moved, the RPSC has refused to give cut-off marks and stated that the candidates three times number of vacancies and having similar marks have been called on merit basis for interview. The candidates have been declared provisionally successful for the purpose of interview and the marks of the screening test shall be made available after the final result is declared and the selection process is completed.
Issue notice of the writ petition as well as the stay application, returnable by 26th March, 2020. (Downloaded on 27/02/2020 at 09:08:25 PM)
(2 of 2) [CW-3256/2020] Copy of the writ petition be served on Mr. Nitin Jain, Advocate. He will take instructions and file reply.
In the meanwhile, the RPSC is restrained from conducting interview for the post of Assistant Agriculture Research Officer without publishing the cut-off marks.
List again on 26th March, 2020.
(SANJEEV PRAKASH SHARMA),J FATEH RAJ BOHRA /6-643 (Downloaded on 27/02/2020 at 09:08:25 PM) Powered by TCPDF (www.tcpdf.org)