SHIVRAJ SINGH Vs. STATE OF CHHATTISGARH AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the pies. This petition has been preferred by an unsuccessful employee, who appeared in the promotion test for promotion from the post of Constable to Head Constable. Petitioner is seeking revaluation of the answer -sheets by an expert and in the event increase in marks, consideration of his case for promotion w.e.f. 26 -4 -2014 with all consequential benefits.

(2.) Learned counsel for the petitioner would submit that in the said promotion test held on 21 -4 -2013, result of which was declared on 26 -4 -2013, the petitioner appeared in the two subjective papers namely Police Regulations and Law & Procedure. The petitioner has been awarded 45/100 marks in the first paper and 39/100 in the second paper, however, as per his performance in the examination, the petitioner should have been awarded much more marks, therefore, his answer -sheets should be revalued by an expert.

(3.) No provision has been brought to the notice of this Court governing the said examination prescribing for revaluation of the answer -sheets of the promotion test.