VEERENDR SINGH SIRADHANA,J. - (1.) The above noted batch of writ applications projects a challenge to recruitment process conducted in response to an advertisement dated 18th September, 2013, on analogous facts and law, and therefore, the matters have been taken up for final disposal, at this stage, with the consent of the learned counsel for the parties.
(2.) The Direct Combined Recruitment Examination 2013, for appointment to the posts of Junior Accountant and Revenue Tehsil Accountant (for short, "?RTA "?), initiated vide advertisement dated 18th September, 2013, is assailed by the petitioners for use of unfair means and malpractices through electronic gadgets and devices facilitating illegal and unfair access to answer keys during the examination conducted on 2nd August, 2015, at the behest of a syndicate for unlawful monetary gain for extending benefit to the candidates of such corrupt/criminal design The petitioners, therefore, have prayed for cancellation of the recruitment process of the Junior Accountant and Revenue Tehsil Accountant Examination-2013.
(3.) Briefly, the essential skeletal material facts necessary for appreciation of the controversy raised in the writ applications are that the petitioners, in response to the advertisement dated 18th September, 2013, issued by the Rajasthan Public Service Commission (for short, "?RPSC "?), submitted their applications for consideration of their candidatures. The petitioners being eligible, participated in the selection process for which the written examination was conducted on 2nd August, 2015, at different examination centers throughout the State of Rajasthan. It repeated case of the petitioners that hundreds of candidated have been benefited by use of unfair means and malpractices through electronic gadgets and devices facilitating illegal and unfair access to answer keys during the examination conducted on 2nd August, 2015.;