PARTH MANISHKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal under the Letters Patent is filed challenging the judgment and order dtd. 16/6/2023 in Special Civil Application No.7813 of 2023.

(2.) The issue at the root is the claim of the appellants for additional marks for the answers given by them to two particular questions in the preliminary objective test conducted as a part of recruitment to the post of Assistant Forest Officers by the State through the GPSC. According to the appellants, the key answers to the two particular questions where wrong whereas the answers given by the appellants were right and therefore the appellants were entitle 2 to additional marks.

(3.) By an order dtd. 20/6/2023, in an interim application with the present appeal, the appellants were permitted to appear in the main examination which was scheduled the very next day that is on 21/6/2023. Accordingly, all the appellants had appeared in the main examination however pending the appeal their results were not declared along with the results of the main examination.