ANURAG TRIPATHI Vs. U.P.P.S.C.

JUDGEMENT

(1.) The petitioner, who had responded to the advertisement issued by the U.P. Public Service Commission, Allahabad (the Commission) inviting applications for appointments of Civil Judges (Junior Division) in the U.P. Judicial Service, has challenged the key answers published by the Commission for Question No.45 of General Knowledge (First Paper) - 'C' Series as also Question Nos.10 and 21 of the Law (Second Paper) - 'C' Series of the preliminary examination 2015.

(2.) The selections are made after holding a preliminary examination and then a main examination followed by interviews. The preliminary examination was conducted by the Commission on 6 September 2015. The preliminary examination consisted of General Knowledge and Law Papers. It was objective in nature, each question containing four options out of which one option had to be selected by the candidates as the correct answer. The General Knowledge paper was of 150 questions carrying one mark each, while the Law Paper contained 150 questions carrying two marks each. Thus, the total marks of General Knowledge were 150 while that of Law Paper were 300. The result of the preliminary examination was declared on 29 September 2015.

(3.) Initially, the key answers of the aforesaid papers were displayed on the website of the Commission from 12 September 2015 and objections were invited from candidates. In order to examine the objections, two separate subject expert Committees were constituted by the Commission. The Expert Committee, after considering the objections raised by the candidates, deleted certain questions and marks have been awarded to them on the basis of a formula which is as follows: