LAWS(DLH)-2024-2-146

SHUBHAM PAL Vs. STAFF SELECTION COMMISSION

Decided On February 16, 2024
Shubham Pal Appellant
V/S
STAFF SELECTION COMMISSION Respondents

JUDGEMENT

(1.) The present petition has been filed seeking declaration that the Combined Graduate Level Examination Tier-II, 2023 (in short "CGLE 2023"), conducted by Respondent No.1/Staff Selection Commission (hereafter referred as "SSC") is erroneous, faulty, defective and discriminatory alongwith several other prayers which are as follows:-

(2.) The CGLE Mains Examination was conducted on 26/10/2023 in which the Petitioners appeared in all the stages. The Tentative Answer key was released by Respondent No.1/SSC on 30/10/2023 in which the Petitioners checked their correct answers and scored higher marks than the cut-off marks for qualification. Thereafter, the candidates submitted their post Option-cum-Preference Form online.

(3.) The Respondent no.1/SSC published the final result dtd. 4/12/2023 on the basis of the revised answer key dtd. 30/11/2023. The Names and Roll Numbers of the Petitioners were not reflected in the list of shortlisted candidates.