Anil Poonia vs Rajasthan Public Service Commission

The petitioner submitted his form for the RAS/RTS (Pre.) Examination, 2018 and wrote it under the interim orders of the Court. Counsel for the petitioner thereafter submitted that the Preliminary Examination for RAS/RTS, 2018 having been held, result declared and the main examinations commencing 23.12.2018, it be directed that the result of the petitioner at the RAS/RTS Preliminary Examination, 2018 be declared such that in the event of qualifying to write the main examination the petitioner may so do. Vide order dated 10.12.2018 counsel for the RPSC Mr. SC Gupta was directed to obtain the result of the petitioner's RAS/RTS Preliminary Examination, 2018.

Mr. SC Gupta has today brought to the court the result of petitioner at the RAS/RTS Preliminary Examination, 2018 written under the court's interim direction. Perused the result. Therefrom it transpires that the petitioner as an OBC candidate has secured 68.46 marks which is not sufficient for him to qualify and write the RAS/RTS Main examination inasmuch OBC candidates only on a mark of 76.06 and above at the RAS/RTS Preliminary Examination, 2018 are eligible to write the RAS/RTS Main Examination, 2018. A copy of the petitioner's result at RAS/RTS (Pre.) Examination, 2018 has been passed over to the Court during the course of hearing of this petition, and is taken on record.

The petitioner having thus qualified to write RAS/RTS Main Examination, 2018, this petition has been rendered infructuous.

It is accordingly disposed of.