SOYYAB HUSSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The primary grievance raised by the petitioner, and argued before us, is in respect of three questions, which formed part of the Question Paper in respect of the Uttarakhand Combined State Civil/Upper Subordinate Services (Pre) Exam-2021.

(2.) The submission of the learned counsel for the petitioner is confined to the deletion of Question Nos. 33 and 43, and the change in the answer-key in respect of Question No. 106. Question No. 33 reads as follows:-

(3.) The aforesaid question has been deleted by the respondents, apparently on account of a spelling mistake inasmuch as instead of "Pranayam", the word should have been typed as "Pranaya", which is evident from the text produced by the petitioner himself at running page No. 85 of the record. In the light of the aforesaid, we do not find fault with the respondents in deleting the said Question No. 33.