JAYESH NEBHABHAI KAMBARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Special Civil Application No. 6805 of 2021 has been filed with to direct the respondents to declare the attempt answer keys and raw marks of the petitioners and to elaborate the normalization method of the examination. It is further prayed therein to direct the respondent authorities not to initiate the process of awarding appointment letters to selected candidates till the disposal of the petition.

(2.) Special Civil Application No. 7289 of 2021 has been filed praying for quashing and setting aside the decision of the respondent in awarding the normative score to the petitioners in the computer based test conducted by the respondent on 27/3/2021 and further to direct the respondent to reevaluate the marks of the petitioners taking into consideration the answer key as published by the respondent on its website and accordingly the petitioners be considered for provisional and final merit and appointed as per the advertisement in question.

(3.) Both these petitions are filed by candidates who had appeared for the recruitment process pursuant to an advertisement dtd. 26/12/2019 for the posts of Vidhyut Sahayaks with the respondents - Paschim Gujarat Vij Company Ltd. (PGVCL), Uttar Gujarat Vij Company Ltd. (UGVCL), Madhya Gujarat Vij Company Ltd. (MGVCL) and Dakshin Gujarat Vij Company Ltd. (DGVCL). The case of the petitioners is that the recruitment was based on an online computer based recruitment test which was conducted in different batches. The test results were declared on 9/3/2021. According to the petitioners, they were hopeful to get their raw marks and attempt answer keys of these examinations. One of the electricity companies uploaded the answer keys of the examination but thereafter within 30 minutes of uploading of the same removed it from the official website. Applications were made to obtain raw marks and answer sheets under the RTI which were rejected.