- (1.) The bunch of writ petitions is involving common question of law, thus heard and decided by this common order.
(2.) It is a case where the Rajasthan Public Service Commission (for short "RPSC") issued an advertisement on 02nd August, 2013 to invite applications for the post of Lecturer (School Education). The applications were invited for different subjects mentioned in the advertisement. The petitioners submitted application forms and were accordingly, permitted to appear in the written examination held on different dates for different subjects. After the written examination, the answer key was published by the RPSC. The objections were invited against the questions and answers after publication of first answer key. Whoever were aggrieved by the questions or answers given in the key had submitted objections. The RPSC sent the disputed questions and answers to the expert committee to seek their opinion. :
(3.) It is admitted by the learned counsel for both the parties that in pursuance to the expert opinion, second answer key was published by the RPSC and again they sought objections and thereupon, after seeking opinion of experts on second occasion, third answer key was published. In the third answer key, some of the answers got changed and few questions were deleted. The paper of general knowledge was common for all the posts. For the said paper also, objections were invited and submitted by the candidates followed by third answer key. After declaration of result, the recommendation for the appointment of successful candidates were made.;