LAWS(CHH)-2023-2-22

SHIVENDRA BAHADUR Vs. STATE OF CHHATTISGARH

Decided On February 01, 2023
Shivendra Bahadur Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Since an identical issue is involved in bunch of these cases, they are heard analogously and are being disposed off by this common order.

(2.) The petitioners in bunch of petitions have prayed for quashing of the result of written examination for appointment to the post of Assistant Professor in various teaching faculties on the count that objections with regard to correctness of the model answer for English, Physics, Political Science, Home Science, Chemistry, Maths, Economics, Commerce, Botany, Geography, Social Science, Geology, Computer Science, Biotechnology, Computer Application, Law, Microbiology, Biochemistry, Forestry, Information Technology and General Studies issued by the Public Service Commission (in short 'PSC') have not been considered.

(3.) Brief facts as reflected from the petitions are that the PSC has issued an advertisement on 23/1/2019 vide Advertisement No. 02/2019/ Pariksha/ dtd. 18/1/2019 for appointment to the vacant posts of Assistant Professor in different faculties. The brief discussion of the petitioners and their challenge are given as under: