AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioner has filed the present writ petitions with a grievance that the respondent - RPSC has not checked his question No.19 of the RAS - main examination.
The petitioner has appeared in Rajasthan Administrative and Various Subordinate Services Examination, pursuant to the Advertisement dated 18.06.2013. The petitioner having cleared the preliminary examination, appeared in the main examination.
On declaration of the result of the main examination, he felt dissatisfied with his marks, and applied for obtaining copy of his answer-sheet; on receipt of which, he was surprised to find that his answer to question No.19 has not been checked at all and no marks were given.
While hearing at admission stage, this Court had directed the respondent- Commission to get the said question No.19 checked, if not already done.
Mr. Tarun Joshi, learned counsel appearing for the respondent-Commission apologetically submits that the Commission has looked into the matter and has found that due to inadvertence/technical mistake, question No.19 of the petitioner could not be checked.
He further submits that realising this mistake, the answer-sheet of the petitioner has been sent to the examiner and appropriate marks has been awarded. He further informs that the Department of Personnel has also been duly intimated/instructed about the same.
Mr. Joshi assures that the petitioner's revised marks would be reckoned, while ascertaining his merit position. He also assures that the final select-list will be issued only after considering the petitioner's such revised marks.
In view of above, nothing survives in the present writ petition and the same are being disposed of with a word of caution that the petitioner's amended marks, given after the checking of such unchecked question, be reckoned and the select list/merit list be prepared accordingly.