P.MOHAMMED NISHAD Vs. K.L.ANEESA

JUDGEMENT

(1.) THE 6th respondent, who was appointed as a Trained Graduate Teacher (English) by the Administration of the Union Territory of Lakshadweep, having been displaced by the impugned order of the Central Administrative Tribunal; is before us.

(2.) THE applicant before the Tribunal was a candidate who appeared for the Teachers Eligibility Test (TET) conducted by the Administration to the post of Trained Graduate Teacher (TGT) in various subjects. The test was a multiple choice one, and the applicant was placed at rank No.9 as against 8 vacancies available. The applicant being dissatisfied with the marks awarded, pursued the matter and got the answer key which was used for the valuation of the answer paper. She pointed out that the answer key showed wrong answers with respect to question Nos.76 and 88 and did not have the correct answer for question No.99.

(3.) THE 6th respondent/petitioner raises two contentions before us. The 1st contention that there were other wrong answers, which the applicant/1st respondent failed to point out with ulterior motives. We are not impressed with the said contention, because the 5th respondent was before the Tribunal and could have very well pointed out any other mistakes that cropped up in the answer key. The University also pointed out only the three mistakes specifically referred to by the applicant before the Tribunal.