SANJEEV PRAKASH SHARMA,J. - (1.) Both these writ petitions are being decided by this common judgment as the issues raised in both the writ petitions are identical and the prayer made is also almost similar.
(2.) In first writ petition, bearing SB Civil Writ Petition No.8329/2020 (Rajesh Kumar Peeploda & Ors. Vs. State of Raj. & anr.), the petitioners have prayed to revise the result dated 09/07/2020 of the main examination of RAS and Allied Services Competitive Examination 2018 and to include candidates by increasing the cut-off marks which may bring the competition at least 2.5 times for non-TSP and TSP areas candidates.
(3.) In the second writ petition, bearing SB Civil Writ Petition No.8330/2020 (Kavita Godara & Ors. Vs. State of Raj. & anr.), the petitioners challenge the decision of the RPSC while challenging the result dated 09/07/2020 confining the zone of consideration to 1.92 times the number of candidates of RAS and RTS (Mains) Examination 2018 and further pray to prescribe the minimum cutoff marks in respective categories for the purpose of qualifying the candidates in interview which brings the zone of consideration more than two times the number of vacancies and to treat the petitioners eligible for interview if they find place in the final merit list.;