BEEM SINGH RAWAT Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed for issuance of directions to the respondent to re-evaluate and re-check the answer sheet of the petitioner and to re-compute the eligibility/ merit list of the Junior Judicial Assistant/Restorer (Department) Examination, 2019. Petitioner also prays for an interim order to allow him to appear for the English typing test to be held on 14th March, 2021.

(3.) Learned counsel for the petitioner states that the petitioner was recruited on the rolls of respondent establishment as process server and is presently posted with the Delhi High Court Establishment. He further states that the petitioner appeared for the Junior Judicial Assistant/Restorer (Department) Examination, 2019 and when he didn't qualify the same, he sought the answer sheet vide RTI application. He points out that the petitioner made a representation dated 1st February, 2021 citing five questions (being question nos. 3, 5, 9, 10 and 25) that had been erroneously marked wrong, but the same have been rejected vide memorandum dated 1st March, 2021.