SHAILESH KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These bunch of writ petitions are being heard analogously, as common questions of law were raised and line of arguments advanced on all the sides are also being same. The relief sought for also being same, for convenience sake these writ petitions are being decided by this common order.

(2.) The challenge in all these writ petitions are the results of the preliminary examination conducted by the respondents in respect of the State Service Examination, 2020 conducted by the Chhattisgarh Public Service Commission(In short 'CGPSC'). The challenge in practically all the writ petitions are to the deletion of a couple of questions and also the amendment to the model answers initially published by the CGPSC. For convenience sake it would be relevant at this juncture to give the dates chronologically so far as factual aspects are concerned. An advertisement was issued as early as on 2/12/2020 for filling up of the various posts for appointment to the State Services. The preliminary examination was conducted on 14/2/2021. The model answers of the questions asked in the examination was published on 15/2/2021. The objections were called from the participating candidates to the model answers. Subsequently, the amended/revised answer key was published on 14/3/2021 and results were published on the same day i.e. 14/3/2021.

(3.) The primary contention of the petitioners in all these bunch of writ petitions are that the deletion of the questions by the CGPSC and also the revised answer key published in respect of the various questions are perse incorrect and therefore the marking of the petitioners has been badly affected. According to the petitioners the model answers published to various questions were also incorrect which has also affected the results of the petitioners calling for an interference by this Court. For ready reference the questions on which the petitioners had raised their dispute in these writ petitions are :-