ANIL KHATRI Vs. DIRECTOR/EXAMINATION BRANCH & ORS.

JUDGEMENT

(1.) THE petitioner who had appeared in S.O.G. Examination and had not qualified allegedly on the ground that there was a printing mistake in question No.4 in one of the paper as instead of 'Selling Price', the words printed were 'Selling Expenses' had claimed grace marks and promotion pursuant thereto.

(2.) THE petitioner had filed an O.A No.1956/2008 in respect of S.O.G. Examination and pursuant to order dated 5th May, 2009 it was held that Section Officer Grade Examination was a professional examination for departmental promotion to the higher Grade in the Indian Audit and Accounts Department, and as there was no provision for grace marks, the representation made by the petitioner could not be accepted.

(3.) THE learned counsel for the petitioner has emphasized that the petitioner is entitled for 15 grace marks on account of the printing mistake because of which the words 'Selling Price' were printed as 'Selling Expenses'. The Tribunal has considered that the examination was a professional examination, and consequently, the petitioner ought to have detected the mistake, as other candidates despite the printing mistake attempted the question correctly. It was also noticed by the Tribunal that question No.4 had another alternative and if in one of the alternative of question No.4, there was a printing mistake, the petitioner ought to have attempted the other alternative question which did not have any mistake.