Pradeep Nandrajog, C.J. - (1.) By a common judgment dated 8th February, 2017, 16 writ petitions filed have been dismissed by the learned Single Judge. The three captioned appeals have been filed by the appellants: Satish Kumar Sharma, Anju Meena and Anu Shree Pradhan. It appears that the other writ petitioners are satisfied with the impugned judgment.
(2.) To fill up posts in the State Service and State Subordinate Service, RPSC issued an advertisement on 18.6.2013 inviting applications from the eligible candidates. Under the caption: 'Important Notes' it was notified to the prospective candidates vide Clause (C) that answers could be attempted to the various questions either in Hindi or English. Not in both languages. It was also indicated that for language papers, answer in concerned language and script has to be given unless directed otherwise to be written in Hindi or English.
(3.) Four papers had to be attempted by the candidates. Each paper having 200 marks. Paper-I was for General Studies-1. Paper-II was for General Studies-2. Paper-III was for General Studies-3 and Paper-IV was for General Hindi and General English.;