- (1.) Instant batch of writ petitions have been filed by the candidates who had participated in the Preliminary Examination held by the respondents, pursuant to Notification dt.26.04.2015 holding recruitment in Civil Judge Cadre, the post which is included in the Schedule appended to the Rajasthan Judicial Service Rules, 2010 (in short 'the Rules, 2010').
(2.) In fact, the petitioners have challenged the final answer key of certain questions dt.20.08.2015 of the Preliminary Examination held for recruitment in Civil Judge Cadre, 2015 conducted by the respondents and their grievance, in totality, is in respect of the multiple choice answers of 10 questions i.e. 7 questions in Law Subject; 2 in English Subject; & 1 in Hindi Subject and it has been prayed that either the model answer may be restored or all the four multiple choice answers are incorrect or the answer proposed by the Expert Committee is not correct and prayed that while accepting their contentions result be revised & direct the respondents to declare the result afresh.
(3.) We have noticed the rival versions, portraiting the relevant facts having regard to the identicalness in the challenge, from D.B.Civil Writ Petition No.12277/2015 & 13543/2015.;