RAVI PRAKASH GUPTA AND ORS. Vs. PAWAN KUMAR SWAMI AND ORS.
LAWS(RAJ)-2015-2-244
HIGH COURT OF RAJASTHAN
Decided on February 26,2015

Ravi Prakash Gupta And Ors. Appellant
VERSUS
Pawan Kumar Swami And Ors. Respondents

JUDGEMENT

Sunil Ambwani, Actg. C.J. - (1.) THE applications seeking leave to file the Special Appeals are allowed. The requirement of removal of formal defects is dispensed with.
(2.) WE have heard learned counsel appearing for the parties at length. All these connected D.B. Civil Special Appeals, arise out of the judgment dated 15.01.2014, passed by learned Single Judge, disposing of all the writ petitions, with directions to the Revenue Board, Rajasthan to refer all the objections raised by the petitioners in reference to various questions and answers in two question papers of the departmental competitive examination for promotion, held by the Revenue Board, in pursuance to the advertisement dated 17.06.2011 for selection amongst eligible persons serving as Patwaris' in the revenue services of the State of Rajasthan, for training for appointment to the post of Land Record Inspector under Rule 284(ii) of the Rajasthan Land Revenue(Land Records) Rules, 1957.
(3.) THE unsuccessful candidates filed writ petitions, both at Principal Seat of the High Court at Jodhpur, and its Bench at Jaipur, alleging that there were large number of inaccuracies in the question papers and Key answers in the examination conducted on 21.04.2013, of which the result was declared on 16.05.2013. The examination was divided into two objective type papers of 50 questions each, carrying 100 marks. It was alleged that there were large number of inaccuracies in setting of the question papers inasmuch as some of the questions with multiple options as answers, had more than one correct answer, or had no correct answer at all. The serial number of the questions was not changed in four different series, but the order in which options were placed as answers were changed, and in some of which, 'none of the above' was given as very first option, resulting into a number of inaccuracies. The petitioners gave details of the defects in the question papers in different groups, some of which were out of syllabus, and some were taken out of a question bank of a popular guide book available in the market, namely 'Saraswati Guide'.;


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