RANJEET KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The factual and legal dispute being common, as agreed and requested by learned counsel for parties, all these writ petitions filed under Article 226 of the Constitution of India have been heard together and are being decided at this stage, under the Rules of the Court, by this common judgement.

(2.) Petitioners are candidates having appeared in written test conducted for selection for the post of Trained Graduate Teachers (Social Science). The Selection has been held by respondent no. 2, U.P. Secondary Education Selection Board (hereinafter referred to as "Selection Board"). Result was declared on 18.6.2010. The interview thereafter was held between 16 to 26 July 2010. The final result was declared on 14.9.2010 which consists of marks obtained by candidates in written examination and interview.

(3.) The dispute relates to the correctness of key-answers in respect to six questions of History and one of Civics. The question papers consist of multiple choice questions. The respondent no. 2 awarded marks testing the correct answers of candidate according to key-answers prepared by it. It is not in dispute that all the petitioners were declared successful in written test and called for interview but they have suffered in final list due to preparation of merit which consists of the total marks of written test and interview, as alleged on account of wrong assessment of their answers in regard to seven questions, by Selection Board for which either multiple choice given or key-answers maintained by Selection Board were incorrect.