NIRBHAYSINH VIJAYSINH RAULJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In these petitions under Article 226 of the Constitution of India, the petitioners are aspirants for the posts under the Gujarat Administrative Service Class-I, Gujarat Civil Services Class-I and Class-II and Gujarat Municipal Chief Officers Service Class-II.

(2.) This Court is conscious of the fact that decisions abound that it is the onus on the candidate not only to demonstrate that the key answer is incorrect but also that it is a glaring mistake which is totally apparent and no inferential process or reasoning is required to show that the key answer is wrong. Decisions on such lines especially that of the Supreme Court have time and again cautioned the Constitutional Courts to exercise great restraints in such matters and show reluctance to entertain, plea challenging the correctness of the key answer.

(3.) This is one case in which conscious of these limitations, the Court is inclined to grant an interim relief permitting the petitioners to appear in the written examination scheduled to commence tomorrow i.e. 27/8/2022.