SUMIT KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for parties.

(2.) The instant petition has been preferred seeking quashing of the final result of the PGT Examination 2016 for recruitment of Lecturers in Commerce. The principal dispute is raised with respect to Question No.35 and the various options which were provided for that question by the examining authority.

(3.) Question No. 35 required candidates to indicate the main objective of cost accounting. Admittedly the petitioner while attempting that question has chosen 'B' to be the correct answer while the answer key which was prepared by the respondents indicated the correct answer to be 'C'.