SHASHANK MISHRA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for respondent nos. 1 and 3 and Sri Ashwani Kumar Agnihotri, learned counsel appearing for respondent no.2.

(2.) By means of the present petition, the petitioner has prayed for revising the answer key of Assistant Professor examination in pursuance of the Advertisement No.47 for the subject Hindi. A further prayer is for commanding the respondents to grant the marks to the petitioner to the question which is incorrect i.e. question no.7, Booklet Series 'B' in Part-1 of Assistant Professor examination.

(3.) Learned counsel for the petitioner contends that question no.7 contained in the booklet, a copy of which is Annexure-6 to the petition, is "A Compact Disc (CD) can store computer's data over: (A) 420 megabytes (B) 380 megabytes (C) 680 megabytes, and (D) 560 megabytes. It is contended that the petitioner had given the answer as 380 megabytes i.e. option 'B'. It is contended that the examination was held in January 2019 and the answer key was uploaded on 21.01.2019 wherein the answer was indicated as option 'C'. The petitioner submitted his objection on 26.01.2019 while the revised answer key was issued on 30.04.2019 but there was no change in the answer to question no.7 and hence the present petition. Learned counsel for the petitioner has placed reliance on various reference materials to contend that the correct answer to question no.7 would be option 'B' and not option 'C' and hence has prayed that the marks for the said question be given to the petitioner by treating the answer as option 'B'.