SARITA MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred these writ petitions assailing the answer key published finally for the Rajasthan Eligibility Exam for Teachers (REET-2017).

(2.) It has been submitted that several questions in the question papers for REET 2017 had wrong answers published in the answer key or there were more than one options which were correct. It is submitted that on account of such discrepancy in the answer key, the petitioners have been deprived of receiving minimum 60% marks for REET-2017 and subsequent deprivation from participation/selection in appointment for the post of Teacher Grade-Ill.

(3.) In S.B. Civil Writ Petition No. 21681/2018 : Sarita Meena versus State of Rajasthan and Ors., a challenge has been made to the answers provided in the answer key for question Nos.15, 33, 79, 90, 95, 132, 140 and 147 of "Booklet Series F".