STATE OF TAMIL NADU Vs. V. SARAVANAN

JUDGEMENT

(1.) The short question that arises for consideration in this writ appeal relates to the scope of interference of the writ Court in exercise of its jurisdiction under Article 226 of the Constitution of India with the report of an Expert Committee/ Body in relation to question/ answer keys in a Competitive Examination.

(2.) Brief facts:

(3.) Aggrieved, the Respondent approached this Court by way of writ petition in W.P. No.22951 of 2017 with a prayer to direct the Appellants to award two marks for the Respondent for Question Nos.27 and 82 in "C" Series Question Paper and allow the Respondent to participate in Certificate Verification with regard to the appointment to the post of P.G.Assistant (Physics).