PREM PRAKASH SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Appellant assails a common order dated 11.12.2015 passed in Writ Petition (S) No. 1329 of 2015 and analogous cases, dismissing the writ applications declining to interfere with the examination results published by the Respondent -Commission on 7.4.2015, with regard to appointments on the post of Assistant Director (Public Relations) and Registrar, Deputy Registrar and Assistant Registrar in different Universities.

(2.) The Learned Single Judge, in view of the three men expert committee report, rejected the challenge that questions at Sr. No. 116 to 130 in the examination were outside the syllabus as mentioned in the advertisement dated 11.6.2014.

(3.) Learned Counsel for the Appellant submitted that in Paper -II, dealing with Aptitude Test, Items No. 6 & 7 required knowledge of Hindi at class 10th level and of Chhattisgarhi. The advertisement did not mention that the questions concerning aptitude could also be related to the English language. Questions at Sr. No. 116 to 130 related to the English language and were therefore outside the syllabus. These 15 questions were for a total of 30 marks which can adversely affect a candidate. These fifteen questions were therefore required to be deleted and the results published afresh.