RAGINI DWIVEDI Vs. STATE OF U.P

JUDGEMENT

(1.) This bunch of writ petitions are at the instance of unsuccessful candidates who had applied for appointment to the post of Trained Graduate Teacher (Male) in Sanskrit against advertisement no.01/2016, issued by the U.P. Secondary Education Service Selection Board, Allahabad (hereinafter referred to as 'Board'). They assert that their merit has not been correctly evaluated as answers relied upon by Board to some of the questions are wrong and consequentially the select list suffers from patent illegality. A prayer is also made to direct the Board to reassess or re-evaluate questions on the basis of correct answers.

(2.) It is contended that most of the petitioners have fallen short by one (1) or two (2) marks and since large number of vacancies are still available, therefore, the Board be directed to award them correct marks for the answers given by the petitioners in light of the materials placed before the Board and also this Court.

(3.) Respondent Board, on the other hand, has filed an affidavit in the leading writ petition annexing a chart as Annexure-1 to contend that model answers have been worked out on the basis of opinion of experts and, therefore, the award of marks to candidates in the examination suffers from no illegality.