- (1.) The petitioner herein is a Advocate practicing at Bikaner. He appeared in the competitive examination conducted by the respondent- Rajasthan High Court for direct recruitment to the post of District Judge Cadre, 2018 under the Rajasthan Judicial Service Rules 2010. Result of the examination was declared on 25.08.2019, wherein the petitioner was declared 'failed' in the Language Paper.
(2.) The petitioner has approached this Court by way of this writ petition with a prayer to direct re-evaluation of the answer sheet of his Language Paper in the examination referred to Supra, claiming that the evaluation of the answer sheet was not undertaken in a proper, lawful manner.
(3.) Shri Sanjeet Purohit, representing the petitioner placed reliance on the Supreme Court judgment in the case of High Court of Tripura through Registrar General Vs. Tirtha Sarathi Mukherjee & Ors. , 2019 AIR(SC) 3070 wherein, the Hon'ble Apex Court affirmed the direction given by the Tripura High Court for reevaluation of the answer sheets of the respondents. Shri Sanjeet Purohit, contended that the petitioner is a post-graduate in English Language and he secured extremely good marks in the law papers and thus it cannot be accepted that he would have performed so badly in the Language Paper so that he would receive barely 12 marks therein, He bases his contention on the ratio of the judgment in the case of High Court of Tripura (Supra) and urges that this Court, while exercising its writ jurisdiction is not powerless from directing re-evaluation of the answer sheet of a candidate in a suitable case. On these submissions, he seeks acceptance of the writ petition craving a direction to the respondent to have re-evaluated the answer sheet of the petitioner for the Language Paper.;