BHUWNESHWAR LAL SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this appeal is to the order dated 21.1.2021 passed by the learned Single Judge in WPS No.5427/2020 dismissing writ petition preferred by petitioner/appellant herein seeking constitution of Committee of Experts to consider the objection raised by petitioner/appellant herein.

(2.) Facts of the case, in brief, are that respondent No.2 issued an advertisement inviting applications from eligible candidates for Chhattisgarh State Eligibility Test, 2019 (SET). The exam consists of two papers i.e. General Knowledge and the subject for which candidate has applied/opted for. The candidates coming out successful in the SET examination are to be considered for appointment on the posts of Assistant Teacher, Librarian, Sports Officer etc. in different government and non-government (aided & non-aided) universities of the State. Appellant being eligible applied for the same and appeared in the test, which was conducted by respondent No.2 on 8.9.2019, choosing his main subject as 'Political Science'. As regards paper pattern, it was clarified that questions would be in Multiple Choice type (MCQ). On completion of examination, respondent No.2 published model answers to question papers inviting objections from candidates and thereafter respondent No.2 published final model answers to questions. On going through final model answers, the appellant noticed that answers given by him to Question Nos.36 & 98 were shown correct earlier in model answers, but in the final model answers, the same have been found to be incorrect. This made the appellant to raise objection which was not considered and no action was taken by respondent No.2. Aggrieved by said action of respondent No.2, appellant filed writ petition before the High Court bearing WPC No.3772/2020, which came to be disposed of vide order dated 8.10.2020 directing respondent No.2 to intimate petitioner/ appellant herein the reasons of not sustaining the objection raised along with discussions made by the Expert Committee, within a period of four weeks from the date of passing of the order.

(3.) Respondent No.2 forwarded information along with discussions and reasons vide covering letter dated 7.11.2020 (Annexure P-3). Dissatisfied with the information and reasons assigned for not sustaining appellant's objection, the appellant again preferred WPC No.5427/2020. The learned Single Judge upon hearing respective parties, dismissed the writ petition which made the appellant to file this appeal.