- (1.) We have heard learned counsel for the parties.
(2.) In pursuance to the advertisement dated 23.3.2012 for recruitment on 718 posts of Conductor in the Rajasthan State Road Transport Corporation (fort short, "the Corporation"), the appellantspetitioners amongst 56 candidates, whose services have been subsequently terminated, were appointed on 26.6.2013. It appears that some representations were made with regard to the correctness of the questions in the objective type examination, held for recruitment under the Rajasthan State Road Transport Corporation Employees Standing Order 1976. A committee was formed by the Corporation to look into the representations and the matter was referred to the experts. The experts reported and made recommendation regarding one erroneous question and for deletion of five questions. The recommendation was accepted by the Corporation, on which the results were revised and in which 56 persons including the appellants-petitioners were found to be erroneously selected. The Corporation took corrective measures, in which show cause notices were given to the 56 persons including the appellants-petitioners and their services were terminated on various dates in the month of October, 2013, giving rise to the writ petitions filed by them.
(3.) Learned Single Judge by his judgment and order dated 20 th May, 2014, following the judgment dated 20.12.2013 delivered in the similar matters at Jaipur Bench of this Court in Bhag Prakash & Ors. V/s RSRTC & Ors. (S.B.Civil Writ Petition No.18940/2013 and four other connected writ petitions), dismissed the writ petitions on the ground that the petitioners had no right to continue in service, after the results were revised on the basis of the expert opinion, in which their merit fell below 56 candidates, who were entitled to be included in the select list.;