AJAYKUMAR VIRSINGBHAI BELDAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution on India with the following prayers:-

(2.) The issue involved in the present petition is similar to the issue involved in Special Civil Application No. 7813 of 2023. The present petition is taken up for hearing along with Special Civil Application No. 7813 of 2023.

(3.) The petitioner herein has also raised the same ground seeking the prayer to participate in the main examination scheduled on 19/6/2023. It is the case of the petitioner in this petition that the answer published by the GPSC in provisional answer key, in relation to question No. 81 is incorrect. The petitioner has made averment in the petition that if the said answer key is corrected as objected by the petitioner he would have fair chance to participate in the main examination scheduled to be held on 19/6/2023.