Amitava Roy, C.J. - (1.) HEARD Mr. S.R. Choudhary, learned counsel for the petitioner. For the order proposed to be passed, it is not considered necessary to issue formal notice.
(2.) THE pleaded version of the petitioner, in short, is that in response to the advertisement for recruitment to the Rajasthan Judicial Service, the petitioner being eligible in terms thereof, offered his candidature whereafter, the Rajasthan Public Service Commission (for short, hereinafter referred to as 'the Commission') allowed him to participate in the related written examination conducted from 21.3.2013 to 24.3.2013. The petitioner was issued the admit card with Roll No. 20098 and he duly took the said examination. The results were declared on 14.6.2013, which disclosed that he was unsuccessful, having scored as hereinbelow: - - Hindi - 21 English - 09 Law -I - 29 Law -II - 36 He was declared to have failed in the examination for not having been able to secure minimum qualifying marks as prescribed by the relevant Rules. According to the petitioner, he has been grossly under evaluated, as on the basis of his performance he expected that he would secure, in the aforementioned subjects, as hereunder: - - Hindi - 30 marks English - 25 marks Law -I - 75 marks Law -II - 75 marks
(3.) THUS , being aggrieved, he submitted an application with the Commission for providing him the Question paper booklets and his answer booklets in all the four papers so as to enable him to make correct assessment of his performance and evaluation thereof. His grievance is that his request has not been acceded to, and instead, interview of the successful candidates has been scheduled to be held, as informed, on 10.7.2013. The petitioner thus seeks judicial intervention for direction to the respondents to provide him the question paper booklets and his answer booklets in all the subjects. A further direction has also been sought for that in case there is any discrepancy in the matter of evaluation of his answers, his performance may be reevaluated by constituting an expert committee and thereafter, his results be declared afresh.;