- (1.) THESE appeals are preferred to question correctness of the judgment dated 22.10.2013 passed by learned Single Bench in a batch of writ petitions led by Hanuman Ram Choudhary & Ors. v. State of Rajasthan & Ors. (SB Civil Writ Petition No. 6588/2012).
(2.) LEARNED counsel appearing on behalf of the Rajasthan Public Service Commission submits that these appeals deserve to be dismissed as the judgment impugned has already been affirmed by a Division Bench of this Court in DB Civil Special Appeal (Writ) No. 58/2014, Hanuman Ram Choudhary and four others v. State of Rajasthan & Ors. On the other hand, it is stated by learned counsel for the appellants that the Division Bench by order dated 12.5.2014 dismissed DB Civil Special Appeal (Writ) No. 58/2014 relying upon a judgment given in the case of Umesh Kumar Sharma & Ors. v. Sudarshan Gaur & Ors., DB Civil Special Appeal (Writ) No. 345/2013 (Jaipur) without examining the main issue involved about certain questions asked by the Rajasthan Public Service Commission in the competitive examination conducted for recruitment to the post of Headmaster, Secondary Education.
(3.) HAVING gone through the judgment given by this Court in the case of Hanuman Ram Choudhary (supra) we are having no doubt that the judgment impugned has been affirmed, but on insistence of learned counsel for the appellants we have examined five questions, which as per learned counsel are apparently having wrong answers and those have not been taken into consideration by the Division Bench while deciding the case of Hanuman Ram Choudhary (supra). Learned counsel for the appellants states that the expert committee on which Division Bench while deciding the appeal preferred by Hanuman Ram Choudhary relied upon failed to examine the questions in correct perspective and those can very well be looked into by this Court being very common questions. It is pointed out that the questions which are yet under clouds, are: - - " - District having highest decadal population growth in Rajasthan during 2001 -11 is : (1) Jaisalmer (2) Jodhpur (3) Barmer (4) Jaipur - In which rule of G.F. And A.R. Duties and Responsibilities of controlling officer have been laid down : (1) Rule 6 and 7 (2) Rule 27 (3) Rule 11 (4) Rule 9 - The rules framed for the commencement of the right of children in the state for free and compulsory education are titled as : (1) Right to free and compulsory Education rules 2009. (2) Rajasthan Right of children to free and compulsory education rules 2010. (3) Rajasthan Right of children to free and compulsory education rules 2012. (4) Rajasthan right to children rules to free and compulsory education act 2009 - As per the provisions of Rajasthan children right to education rules 2011 Who'll act as Head of Council of Elementary Education? (1) Chair person of state commission for Human Rights (2) Commissioner/Director, Sarv Shiksha Abhiyan (3) State Chief Secretary (4) Director Elementary Education - In which year Rajasthan state textbook board was constituted? (1) 1973 (2) 1975 (3) 1977 (4) 1979";