PUSHPENDRA SINGH BHATI,J. - (1.) Vexed by the evaluation of the answer scripts and the consequential determination of merit by the respondents culminating into issuance of the provisional select list, pertaining to the recruitment process initiated by the respondent-Rajasthan Public Service Commission, Ajmer (henceforth to be referred to as 'the Commission/respondent-Commission), vide advertisement dated 13.07.2016, for recruitment to the post of Senior Teachers in various Subjects by conducting Senior Teacher Competitive Examination, 2016 under the Rajasthan Education Subordinate Service Rules, 1971, the instant writ petitions preferred by some of the candidates, who have participated in the said recruitment process, register a challenge thereto.
(2.) The striking identicalness in the challenge and the substantial similitude of the contextual facts constituting the edifice of the lis in all material particulars, coupled with the reliefs claimed herein, permits analogous adjudication of the present writ petitions. Therefore, in light of the commonality of the impeachment, as projected in these writ petitions, they have been analogously heard and this common adjudication would answer the surging debate, so as to bring the present controversy to an end.
(3.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs: "A. By an appropriate writ, order or direction, the Revised Answer Key dated 03.02.2018 and 06.02.2018 (Annex-7) and Result dated 06.02.2018 (Annex.8) for the post of Senior Teacher (Social Science) may kindly be quashed and set aside in pursuance of the advertisement dated 13.07.2016 (Annex-2). B. By an appropriate writ, order or direction, the respondents may kindly be directed to issue afresh expert committee report and answer key while considering the questions/objections submitted by the petitioners as per the authentic books in pursuance of the advertisement dated 13.07.2016 for the post of Senior Teacher (Social Science). C. By an appropriate writ, order or direction, the respondents may kindly be directed to re-determine the complete merit list/result for further selection process while making the necessary corrections in the revised answer key for the questions quoted aforesaid of Paper-I i.e. General Knowledge and Paper-II i.e. Social Science for the post of Senior Teacher (Social Science) in pursuance of the advertisement dated 13.07.2016. D. By an appropriate writ, order or direction, the respondents may kindly be directed to award the actual marks to the petitioners for their correct answer as per their authentic proofs of the question quoted above of the Paper-I i.e. General Knowledge and Paper-II i.e. Social Science for the post of Senior Teacher (Social Science) in pursuance of the advertisement dated 13.07.2016. E. By an appropriate writ, order or direction, the respondents may kindly be directed to permit the petitioners in the further selection and provide appointment on the post of Senior Teacher (Social Science) in their respective category in pursuance of the advertisement dated 13.07.2016 with all consequential benefits, if, they found selected in revised merit. F. Any other appropriate writ, order or direction, which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioners. G. Writ petition filed by the petitioners may kindly be allowed with costs.";