(1.) THE issue in this writ petition is whether the petitioner, being a prospective job applicant, lost out in the race owing to the lapse on the part of the evaluator in considering and awarding marks to one of the answers in the written test.
(2.) THE facts in brief are that, in response to Exhibit P1 notification issued by the first respondent University, the petitioner applied for the post of Section Officer. In course of time, he faced the written test on 22.12.2013 and the interview on 30.01.2014. Though the written test was for 200 marks, it was condensed to 80 marks, leaving 20 marks for interview, thus making the total score 100. When Exhibit P6 rank list, valid for one year, was published, the petitioner's name was shown at serial No. 6 in the general merit list with rank No. 4 (OBC).
(3.) FROM the information supplied by the University, the petitioner has come to know that he got 49.2 marks out of 80 in the written test; 9 marks out of 20 in the interview, the total marks being 58.2. The seventh respondent, who secured fifth position as an OBC candidate, having secured 59.2 marks in total, was appointed in the post. A breakup of his marks shows that the seventh respondent secured 45.2 marks in the written test and 14 marks in the interview.