LAWS(MEGH)-2022-5-6

GEORGE KAZI Vs. STATE OF MEGHALAYA

Decided On May 23, 2022
George Kazi Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) The appellant is aggrieved by an order dated May 4, 2022 by which the appellant's petition under Article 226 of the Constitution has been dismissed.

(2.) The grievance in the petition was that due to an erroneous answer to one of the questions in the Meghalaya Teachers Eligibility Test in Bengali language that the appellant had taken, the appellant secured 89 marks out of 150 and failed to meet the cut-off criterion of 90 marks to be found eligible.

(3.) It appears that the appellant had made representations to the respondent authorities on February 14, 2022 and again on March 17, 2022, complaining that the answer to question No. 147 in the Bengali paper was erroneous. It is the appellant's further contention that the mistake in the answer would be evident from another question found in the same paper. Question No. 147 in the Bengali paper pertained to the number of genders in the Bengali language. Four possible answers were mentioned and, in the objective type test, the correct answer had to be ticked or indicated. According to the appellant, the Bengali language has four genders and, as such, the appellant indicated "Four" to be the correct answer. The appellant insists that such four genders are male, female, "neutral" and "common".