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Judgment
By way of the present writ petition, the petitioner has sought to raise grievance in relation to Question No. 90, 105 and 114 of the Teacher Grade-III (Level-II) Examination - 2013.
The petitioner had earlier filed a writ petition being S.B. Civil Writ Petition No.1150/2015 titled as "Sahab Ram Vs. State of Rajasthan & Anr." which came to be disposed of by this Court, vide order dated 02.02.2015, with a direction to consider petitioner's representation.
It is clear from the perusal of the said order that the petitioner had raised grievance only against Question No. 105 in the earlier round of litigation and in furtherance thereof, the petitioner had made a representation dated 06.02.2015 raising his concern about Question No. 105.
The respondents had initially given answer "C" qua Question
No. 105 at the initial result which, even after reconsideration, was maintained as "C".
The petitioner has thereafter sent a notice dated 07.07.2017, raising grievance against additional questions, namely Question No. 90 and 114 and has again approached this Court by way of the present writ petition.
In the considered opinion of this Court, since the petitioner at earlier round of litigation had raised grievance only qua Question No. 105 and had also made a representation which representation had already been considered by the respondents, the petitioner cannot be permitted to raise grievance qua two other questions, namely Question No. 90 and Question No. 114.
About Question No. 105, the petitioner's grievance has been taken note of and considered, pursuant to the directions dated 02.02.2015 of this Court and the revised result has been published.
Once the grievance of the petitioner has been redressed, this Court cannot sit as an Appellate Court, over the respondents' decision in exercise of its writ jurisdiction.
The present writ petition is hence dismissed.