N PUSHPAM Vs. CHAIRMAN TEACHERS RECRUITMENT BOARD

JUDGEMENT

(1.) The relief sought for in the writ petitions in W.P.Nos.25756, 25761 and 25955 of 2017, is for a direction to direct the 1st respondent to award marks to the respective petitioners, for the questions in Serial 'C' question numbers 3, 18, 37, 40, 53, 54, 64, 70, 74, 77, 83, 87, 89, 90, 95, 107, 109, for the questions in Serial 'D' question numbers 2, 4, 5, 7, 9, 13, 33, 34, 52, 55, 65, 73, 85, 87, 94, 99, 108 and for the questions in Series 'C' question numbers 53, 54, 70, 89, 94, 107 and 109, respectively, and consequently direct the 1st respondent to call the writ petitioners to the Certificate Verification for the post of Post Graduate Assistants (Chemistry).

(2.) In W.P.No.25955 of 2017, the writ petitioner, in addition to the common relief ( stated), has also sought for issuance of a writ of declaration, declaring the Final Key Answer provided for the question paper in Chemistry CDE 2017 Booklet Series 'C' pertaining to Question Nos.53, 54, 70, 89, 94, 107 and 109, provided by the 1st respondent as incorrect and consequently declaring the writ petitioner bearing Roll No.17PG30050244, to have passed in the written examination and allow him to participate in the Certificate Verification.

(3.) The grievances of the writ petitioners are that certain questions formulated in the question paper are erroneous and therefore, they are entitled for the additional marks in respect of those erroneous questions. The recruitment is for the appointment to the post of Post Graduate Assistants (Chemistry).