- (1.) THE petitioners have filed the present petition for setting aside the order dated 31/10/2014, passed by the respondents rejecting the representation of the petitioner made pursuant to the order passed by this Court in the earlier petition being No.9431 of 2014. The petitioners have further sought direction against the respondents to reexamine the disputed question No.52 of the 'D' series which according to the petitioners was wrongly answered by the respondents by treating option 'A' as correct answer instead of option 'C'.
(2.) IN the instant case, it appears that both the petitioners appeared in the examination for the post of Constable General in the category of OBC pursuant to the advertisement dated 14/7/2013 (Annexure -1). As per the advertisement, the petitioners had to obtain at least 40% marks in each part of the question paper. According to the petitioners, the respondents had uploaded the answer keys of the said question papers and it was found that the question No.52 of 'D' series was wrongly assessed, as the correct answer of the said question was option 'C' and not 'A'. The said question is reproduced as under : -
(3.) SINCE the petitioners were short of only half mark in securing the minimum marks of 40%, they had earlier filed writ petition being No.9431 of 2014. The Court vide order dated 18/9/2014 had disposed of the said writ petition by passing the following order : - Having regard to the aforesaid facts, the petitioner is required to approach the Inspector General of Police, Police Headquarter, Jaipur by way of filing representation along with copy of this order, who shall consider the grievance of the petitioner in the light of aforesaid facts and decide his representation by passing speaking order addressing his grievance within a period of four weeks or preferably before the declaring the result from the date the petitioner approaches him. The petitioners having made the representation to the respondents, the same has been rejected vide the impugned order dated 31/10/2011 (Annex.9).;