RAYEES AHMAD SHAH Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Present writ petition has beenfiled seeking directions to Respondents No. 1 and 2 to issue a comprehensive plan/policy for evaluation/revaluation of the answer sheets in the Limited Departmental Competitive Examination ('LDCE') 2020-21 for the post of Sub-Inspector (GD) in the BSF under the supervision of academicians. Petitioner also seeks directions to the Respondents to re-evaluate the Petitioner's answer sheet as per the standard model specimen answer key issued by the Respondents.

(3.) Learned counsel for thePetitioner states that in 2018-19 and 2019-20, the Petitioner gave his first and second attempt in the LDCE for the post of Sub-Inspector (GD). He states that petitioner was unsuccessful in clearing the same.