NIRMALJIT KAUR,J. - (1.) All the above mentioned writ petitions shall stand decided by this common order as the issue involved therein is identical. The petitioners herein are seeking a direction to the respondents to constitute an Expert Committee to revaluate the disputed questions and thereafter, to appoint them on the post of Technical Helper in the respective power sector companies.
(2.) The facts in short are that the respondents published the advertisement in the month of October, 2013 inviting the applications for the post of Technical Helper in Jodhpur Vidhyut Vitran Nigam Limited (for short 'JVVNL' hereinafter), Jaipur Vidhyut Vitran Nigam Limited (for short 'JVVNL' hereinafter), Ajmer Vidhyut Vitran Nigam Limited (for short 'AVVNL' hereinafter) and Rajasthan Rajya Vidhyut Prasaran Nigam Limited (for short 'RRVPNL' hereinafter). Being eligible, the petitioners applied against the said posts in different power sector companies. The petitioners appeared for the written examination on 02.02.2014. As per the conditions of the advertisement, a common competitive examination based on a common question paper was to be conducted for selection on the advertised post. The petitioners in Writ Petition Nos. 7368/2015, 6882/2015 and 7828/2015 applied for the post of Technical Helper advertised for JVVNL, whereas, the petitioner in Writ Petition No. 6864/2015 applied for the same post advertised for RRVPNL and the petitioner in Writ Petition No. 6884/2015 applied for the same post advertised for AVVNL. On finding themselves unsuccessful, the petitioners compared the answer-keys of the JVVNL, JVVNL, AVVNL and RRVPNL, with which they were astonished to find that the answer-keys of JVVNL, JVVNL and AVVNL were not same vis-a-vis the answer-key of RRVPNL. Certain discrepancies came to be noticed. Some of the answers which were displaying as correct in the answer-key published by one company was nullified or declared incorrect by the other companies. Admittedly, the question paper and the answer key of JVVNL, JVVNL and AVVNL, jointly called 'AJJVVNL'/ DISCOM, was same but of RRVPNL was separate. However, the questions were same. The grievance of the petitioners is that they fall short of requisite cut off marks by a very short margin. Since some of the answers given by the petitioners were declared as incorrect in the answer-key published by JVVNL, JVVNL and AVVNL (AJJVVNL) on the one side but were held to be either correct or nullified in the RRVPNL, the validity and legality of the disputed answer-keys is challenged on the strength of these averments. It is contended that there is apparent discrepancies in the answer-keys declared by these power companies in relation to a common paper. Hence, the Expert Committee should be directed to re-evaluate the disputed questions.
(3.) In Writ Petition No. 7368/2015, the objection was raised qua the question Nos. 55, 90, 113, 115, 142 and 148. Similarly, in Writ Petition No. 6882/2015, the objection was raised qua the question Nos. 55, 90, 113, 115, 123, 142 and 148. In Writ Petition No. 6884/2015, the objection was raised qua the question Nos. 55, 90, 113, 115, 123 and 142. In Writ Petition No. 7828/2015, the objection was raised qua the question Nos. 55, 90, 113, 115, 123, 142 and 148.;