CHHATRAPAL SINGH BISHT Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) Pursuant to an advertisement dated4.9.2018, inviting applications for the post of Lecturers in different subjects, including the post of Lecturer (History), petitioner submitted his application form for the post of Lecturer History. Petitioner appeared in the written examination; he was given Question Booklet Series 'B' in which he gave option 'C' i.e. Black Thursday to question no.13 and marked the same in OMR sheet. After the examination, provisional answer key was uploaded on the website wherein answer to question no.13 was also shown as answer 'C'. On 17.05.2019, result of the written examination was declared in which the petitioner was declared unsuccessful. On the selfsame day, final answer key was uploaded on the website, in which answer of Question No.13 was shown as 'B' i.e. Black Tuesday. Being aggrieved, petitioner approached the respondent no.1 but no heed was paid to it.

(3.) Question No.13 in Booklet Series 'B' is as follows:-