AVINASH SINGH Vs. STATE OF CHHATTISGARH AND OTHERS

JUDGEMENT

(1.) On 9.8.2012 an advertisement (Annexure P-2) was issued from the office of respondent No.2 - Collector Janjgir Champa inviting applications from the suitable candidates for 54 vacant posts of Patwari and pursuant thereto the petitioner as well as the private respondents applied for the same. Thereafter, written examination was conducted on 11.11.2012 and the question paper contained 100 questions of 01 mark each and there was no provision of minus marking. The candidates were required to put tick mark (V) against the correct answer out of the 04 options given in the answer sheet. After examination, on 15.11.2012 and 27.11.2012 vide Annexures P-4 and P-5 model answers were published. On 20.12.2012 the impugned select list as well as the waiting list (Annexure P-1) was published. Being dissatisfied with the select list as many as 09 candidates including (the petitioners herein) filed the present writ petition challenging the selection process, however, during its pendency 08 candidates out of 09 withdrew their writ petition and now the same is only with respect to petitioner Avinash Singh.

(2.) Counsel for the petitioner submits as under:

(3.) Replying to the arguments of the counsel for the petitioner, it has been submitted by the counsel for the respondents/State as under: