YASHENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sharad Mandhyan, learned Advocate assisted by Sri Kamleshwar Singh, who appeared for the petitioner and Sri P. S. Baghel, learned Senior Advocate assisted by Sri Gautam Baghel, learned Advocate who appeared for the Public Service Commission.

(2.) By means of this writ petition petitioner has prayed for quashing the result of Combined State/Upper Subordinate Services (Preliminary) Examination, 2009 dated 13.9.2010 declared by the respondent No. 2.

(3.) There is further prayer for the direction to the respondent No. 2 to reevaluate the answer booklet of the petitioner on the basis of the correct answers and modify the marks awarded.