KESHAV SINGH AND 25 ORS. Vs. RPSC AND ORS.
LAWS(RAJ)-2013-4-124
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on April 22,2013

Keshav Singh And 25 Ors. Appellant
VERSUS
Rpsc And Ors. Respondents

JUDGEMENT

- (1.) Since in all these special appeals common question of fact and law are involved, with the consent of parties, the matters were analogously heard and are decided by this present order.
(2.) Brief facts culled out from DB Special Appeal no. 1685/2012 & 42/2013 are that the Rajasthan Public Service Commission ("The Commission") issued an advertisement dt. 1.5.2011 holding selection for the post of Teacher Grade II for subjects; Social Science, Mathematics, English, Hindi & Science; while the present controversy is confined to the post of Teacher Grade II (Social Science and Mathematics). Initially, 1494 vacancies against each subject are advertised but by corrigendum dt.24.2.2012, the vacancies, are increased to 2373 for each subject and the appellants being eligible for the post of Teacher Grade II (Social Science/Maths) submitted their application and participated in the selection process. The written examination was conducted by the RPSC in December 2011 for all the five subjects of Teacher Grade II and the result was declared on 6.3.2012.
(3.) It has been alleged that names of the appellants found place in the select list published on 6.3.2012 in their respective categories on the basis of cut off marks declared by the RPSC in subjects Social Science and Maths.;


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