SITARAM DAYAL & ORS. Vs. R.P.S.C. & ORS.
LAWS(RAJ)-2013-2-272
HIGH COURT OF RAJASTHAN
Decided on February 27,2013

Sitaram Dayal And Ors. Appellant
VERSUS
R.P.S.C. And Ors. Respondents

JUDGEMENT

- (1.) THESE intra -court appeals are filed against the order of the learned Single Judge dt. 14th December, 2012. As reveals from the record the post of Accountants and Junior Accountants which are indicated in the Schedule appended to the Rajasthan Subordinate Accounts Service Rules, 1963 came to be advertised by Rajasthan Public Service Commission vide its notification dt. 6th September, 2011.
(2.) AS per the advertisement, selection process was initiated against 413 posts of Accountant and 961 of Junior Accountant and the written examination in terms of advertisement was held as per Schedule -II appended to the Rules, 1963.
(3.) AS per the scheme, the competitive examination is to be held for Paper -I and Paper -II. The Paper -I is a composition of Hindi, English, General Knowledge, Everyday Science, Mathematics and Basics of Computer of 450 marks and Paper -II is composition of subject paper. However, the grievance of appellants is only confined to Paper -I. After the result of written examination was declared and the cut -off marks of respective categories were disclosed by the Commission, it appears that some complaints were received pointing out that answer of certain questions of Paper -I were incorrect and the matter was examined by the Expert Committee constituted by the Commission and the Committee in its opinion expressed that answer of certain questions were incorrect and as there was negative marking for giving wrong answers, based on the report submitted by the Expert Committee, certain rectifications were made at the same time as regards two questions still left of Paper -I (Series -A) i.e. Questions 13 and 57.;


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