PREM PRAKASH SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) W.P.(S) Nos.2663, 3608, 3630, 3977 & 2795 of 2012, involve the same question of law and common facts and, as such, they are being disposed of by this common order.

(2.) By these petitions, the petitioners seek quashing of the select list prepared for recruitment on various posts, pursuant to the advertisement dated 20-9-2008 issued by the Chhattisgarh Public Service Commission (for short "the PSC").

(3.) According to the learned counsel appearing for the petitioners, there were several questions in General Studies (Set-A), Public Administration (Paper-I & II), General English & Hindi, Sociology (Paper-I & II), Law (Paper-I & II), etc. subjects, wherein the model answers published by the PSC, against the question papers, were not correct and also the objections raised by the students, as provided under the scheme were not taken into consideration. The result of the main examination was declared on 6-7-2012. Learned counsel would further submit that the candidates who had given wrong answers on the basis wrong model answers, were awarded marks and the petitioners as well as other similarly situated candidates who had given proper answers to the questions have not been granted proper marks. Thus, these petitions.