Gopal Krishan Vyas, J. - (1.) THE above writ petitions are filed by the unsuccessful candidates, who appeared in the competitive examination conducted by the Rajasthan High Court for recruitment to the post of Civil Judge Cadre (Junior Division) under the Rajasthan Judicial Service Rules, 2010 to challenge the whole selection process in which following identical prayer has been made by the petitioners: - "It is therefore prayed that by an appropriate writ, order or direction to the following effect may kindly be given - 1. That vacancies in different category mentioned in the Advertisement No. RHCJ/Exam Cell/RJS/Civil Judge Cadre/2013/510 dated 25th November 2013 be redetermined as per cadre strength of Civil Judge Cadre (Junior Division) in Rajasthan in the light of the decision of R.K. Sabharwal and others V. State of Punjab and others : AIR 1995 SC 1371 and in the light of the fact submitted and argument advanced hereinbefore by the petitioner.
(2.) THAT the method of moderation may be incorporated in the body of relevant rules of Rajasthan Judicial Service Rules 2010 in the light of Sanjay Singh & Anr. V. Uttar Pradesh Public Service Commission (( : 2007 3 SCC 720) case. The answer books of the Main examination may be examined by applying the moderation method referred to the aforesaid Supreme Court verdict in Sanjay Singh Case (supra) and in the light of the fact submitted and argument advanced hereinbefore by the petitioner.
(3.) THEREAFTER the result of Civil Judge Cadre (Junior Division) Main examination 2013 may be declared afresh.;