NIRAJ KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Both the above petitions raise common question of law and similar facts as such have been taken up together. They also relate to the same examination conducted by the same examining body as such also it is convenient to deal with both the petitions by this common order.

(2.) Facts in brief relating to Writ-A No.12344 of 2017, (Niraj Kumar Singh Vs. State of U.P. and two others) are as follows:-

(3.) According to the petitioner on the date of the examination i.e. 22nd March, 2015, the correct answer was none of the above option-(d). According to the Commission the correct answer was Deepika Padukone option-(c).