A GOWSALYA Vs. CHAIRMAN, TEACHER RECRUITMENT BOARD

JUDGEMENT

(1.) In this writ petition, the petitioner has appeared in the Written Competitive Examination for Direct Recruitment of Post Graduate Assistants (2012-2013) in Commerce subject. In this writ petition, the petitioner has challenged the key answers to question Nos.62, 98 and 131 in A series.

(2.) This writ petition has come up today for admission. I have heard the learned counsel for the petitioner and the learned Government Advocate, taking notice for the respondents.

(3.) It has been held by the Hon'ble Supreme Court in Kanpur University Vs. Samir Gupta, 1983 AIR(SC) 1230 that it should be presumed that the key answers set by the paper setter are correct, unless it is demonstrably wrong. Keeping in mind the above principle, let us now examine the challenges made to the key answers in the present writ petitions.