- (1.) WRIT petitions have been filed submitting that certain questions, which have been deleted by Rajasthan Public Service Commissioner(hereinafter referred to as 'RPSC'), have been wrongly deleted and there are certain questions, which are required to be deleted, but the same have not been deleted; options of certain questions are required to be corrected in the Paper of Law and with respect to Paper of Language, there is dispute with respect to correctness of two questions, i.e. question Nos. 86 and 101.
(2.) MR. S.N. Kumawat, counsel appearing on behalf of RPSC, on the basis of report submitted by Amicus Curiae, MR. G.K. Garg, Senior Counsel, has discussed the matter at RPSC level and after due consideration, MR. S.N. Kumawat, counsel has pointed out proposals on behalf of RPSC as under (1) Six questions, which are required to be deleted, are as follows: "5, 29, 33(MO), 46, 73(MO) and 74(MO)" (2) That following questions have been wrongly deleted by RPSC: "8, 9, 16, 43, 57, 58, 64 and 79." (3) There are six questions, options of which are required to be corrected by RPSC. Following are the questions, options of which are required to be corrected: "24, 50, 82, 49, 61 and 63" (4) It is further submitted that the objections with respect to following questions are not sustainable: "18, 30, 47, and 60" (5) It is also submitted by MR. S.N. Kumawat, counsel that following questions have been rightly deleted: "6, 7, 12(MO), 35, 54 and 56" The statement has been made by Mr. S.N. Kumawat, counsel appearing on behalf of RPSC that key answer of questions which were wrongly deleted have to be corrected in the following manner: QUESTION NO. CORRECT OPTION 8 3 9 1 16 4 43 4 57 4 58 4 64 4 79 4 Earlier options of six questions in key answer have not been correctly arrived at by RPSC. They are to be corrected in the following manner: QUESTION NO. CORRECT OPTION 24 1 49 2 50 2 61 2 63 1 82 3 He has also submitted that decision of RPSC is correct with respect to question Nos. 18, 47, 60, 30. To the aforesaid proposition of RPSC made through its counsel, the petitioners have also expressed their agreement and decision with respect to question Nos. 18, 47, 60, and 30, conclusion of RPSC is also acceptable to the petitioners. It is also submitted that with respect to two questions of language paper, i.e. 86 and 101, report of language expert shall be called by RPSC within a period of seven days from today and the final decision will be taken by RPSC on the basis of report of expert and the same shall be made public. It is also submitted on behalf of RPSC that they are going to revise entire select list of the candidates on the basis of aforesaid exercise.
(3.) IN view of statement made on behalf of RPSC, as noted above, let result be revised and fresh merit list of preliminary examination be prepared within ten days from today and the same be published. It is also stated by Mr. S.N. Kumawat, counsel appearing on behalf of RPSC that while preparing the result as far as possible, they are going to abide by the scheme of the examination. It is also submitted by Mr. S.N. Kumawat, counsel, on being instructed by RPSC, that they are going to postpone Main Examination at least by three weeks, as per availability of the centres. It may take some more time in finding out the centres also. However, Main Examination will be conducted before 30th June, 2012. Let RPSC fix the date of Main Examination and intimate the incumbents to be called, as per Rules, as early as possible. We place on record appreciation to valuable role played by Shri G.K. Garg in resolving the dispute. Accordingly, writ petitions are disposed of. Second Stay Application No. 6703/2012 and other stay applications also stand disposed of. "All corrections made in the judgment/order have been incorporated in the judgment/order being emailed." ;