JIGAR BHARATSINGH KSHATRIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions have been filed by candidates who have been unsuccessful in the examinations held for the posts of Lok Rakshaks (Class-III).

(2.) It is the case of the petitioners in the respective petitions that the Recruitment Board wrongly cancelled Questions No.8 and 93 and answer keys to some questions were wrong which resulted in their losing marks and thereby being declared as unsuccessful.

(3.) An advertisement was issued for the posts of Lok Rakshaks by the Recruitment Board for a total of 1983 posts. The pattern of examinations for the purpose was a paper of 100 marks with "Multiple Choice Questions" with four alternative answers for each question. The candidates were required to tick one of the four options to each answer. Each correct answer would earn the candidate one mark but a wrong answer would entail deduction of 0.25 marks. There was an option of "not attempted" which would not result in any deduction of marks.