A. DHANALAKSHMI Vs. SECRETARY, DEPARTMENT OF SCHOOL EDUCATION

JUDGEMENT

(1.) These writ petitions have been filed challenging the notification dtd. 7/3/2022 in notification No.1 of 2022, challenging the result published by the third respondent dtd. 29/3/2023 in pursuant to the said notification, challenging the answer key in respect of some of the questions and for direction to the respondents to consider the representations submitted by the petitioners to award grace marks for the wrong questions.

(2.) The second respondent issued notification vide Advertisement No.1 of 2022 dtd. 7/3/2022 inviting applications from eligible candidates for Teacher Eligibility Test Paper 1 and Paper II for the year 2022. All the petitioners applied and the second respondent conducted examination for Paper I and Paper II. After examination, on 22/2/2023, the second respondent had released the tentative key answers with the master question paper in PDF form. The candidates were instructed to submit their respective objections or representations with regards to the answer key. Accordingly, the candidates submitted their objections or representations within a stipulated time i.e. from 22/2/2023 to 25/2/2023. All the petitioners have raised their objections and also submitted their representations with regard to their respective questions and answer keys.

(3.) Insofar as the petitioner in WP.No.11303 of 2023, she raised objections for the answer keys of questions serial Nos.14, 35, 65, 69, 73, 99, 103, 114 and 139 in paper-II. Likewise the petitioner in WP.No.12989 of 2023 raised objections insofar as the answer keys of question Nos.81, 104 and 144 of paper-II. The petitioner in WP.No.15627 of 2023 raised objections for the answer keys of questions Nos.27 & 70 of paper II, the petitioner in WP.No.15603 of 2023 raised objections in respect of the answer keys of questions Nos.81 & 104 of paper II and the petitioners in WP.Nos.22132 & 22134 of 2023 raised objections in respect of the answer keys of question Nos.5, 74 & 79 of paper II.