BHIKHABHAI DEVJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.D.M.Devnani, learned Assistant Government Pleader, waives service of notice of Rule for the respondents. On the facts and in the circumstances of the case and with the consent of the learned counsel for the respective parties, the petition is being heard and decided finally.

(2.) THE petitioners have preferred this petition with a prayer to quash and set aside the letter dated 28.10.2014, whereby the representation made by the petitioners has been rejected by respondent No.2. The petitioners have further prayed to direct the respondents to reevaluate their results by adding one mark and to declare them as having passed the Head Teachers Aptitude Test (HTAT) held on 31.08.2014.

(3.) BRIEFLY stated, the facts of the case are that the petitioners are serving as Primary Teachers in Government Primary Schools. An advertisement dated 20.07.2014, was issued by respondent No.2, Secretary, State Examination Board, for holding the HTAT examination for Primary Teachers on 31.08.2014. The petitioners appeared in the said examination. The State Government issued a provisional answerkey (result) of the aforesaid examination on 01.09.2014. It was stated in the said provisional result that if there is any doubt or disagreement with the answerkey, an appropriate written representation can be made to respondent No.2, along with proof, upto 03.09.2014. The petitioners made a representation dated 02.09.2014 regarding three questions. The petitioners have been granted one mark each by respondent No.2 with regard to two questions, therefore, their grievance qua those two questions no longer survives. The petition is restricted to the grievance of the petitioners regarding Question No.112 only. In the HTAT test, the petitioners were required to select one correct answer to every multiple choice question. The translated version of Question No.112 reads as follows: