LAWS(RAJ)-2020-9-37

KOOMP DAN Vs. STATE OF RAJASTHAN

Decided On September 15, 2020
Koomp Dan Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The facts in brief are that despite clearing the examination successfully, names of 18 candidates, including petitioner were not included by the respondent - Commission, citing administrative reasons, when result of Senior Teacher (Hindi) Secondary Education Selection Examination, 2018 was declared on 08.08.2019.

(2.) Upon enquiry being made by the petitioner, he was informed that their result has been withheld in wake of the FIR (No.231) dated 02.11.2018. Said FIR was lodged by one Laxminarayan Saini alleging that paper of Hindi - II held on 01.11.2018 had been leaked.

(3.) It is noteworthy that the informant did not even have personal knowledge about the incident and he had reported only on the basis of a news aired on a TV News Channel.