Sandeep Mehta, J. - (1.) HEARD learned counsel for the parties.
(2.) THE instant batch of writ petitions is preferred by the petitioners prosecuting a common cause of action and praying for an identical relief and thus are being decided together by this single order. The petitioners are all aspiring candidates who crave appointment as Constables in furtherance of Constable recruitment advertisement dated 14.7.2013 issued from the office of the Director General of Police, Government of Rajasthan, Jaipur. As per the terms and conditions of the advertisement, the recruitment process consists of three parts: - (i) written examination, (ii) physical standards test, and (iii) physical efficiency test. After completing all these three steps, the concerned candidate would be entitled for appointment as a constable subject to character verification.
(3.) THE petitioners claim to have appeared in the written examination conducted on 1.6.2014 and failed therein. The answer key of the written examination which was held on O.M.R. sheets, was published on internet on 7.7.2014. The authorities invited objections against the answer key up -till 13.7.2014. The petitioners are those candidates who bear a grievance against the answer key published by the respondent authorities. They claim to have raised timely objections against the incorrect answers reflected in the answer key but as per the petitioners, the objections submitted by them to the authorities were not considered properly and as such, they have approached this Court by way of these writ petitions assailing the action of the respondents in not properly dealing with the objections raised against the faulty answer key.;