GEORGE KAZI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The grievance of the writ petitioner which has been portrayed in the writ petition is that in the Meghalaya Teachers Eligibility Test (MTET), 2021 which was held on 9/10/2021 at Ampati Centre in South West Garo Hills, the petitioner secured 89 marks out of 150 marks and could not secure the minimum pass mark which resulted in the petitioner failing in the test.

(2.) The contention of learned Sr. counsel for the petitioner is that due to deficiency of one mark in respect of Q. No. 147 in the Bengali language paper which is the result of a wrong answer key, the petitioner has been deprived of being considered for appointment.

(3.) In this context, the petitioner it appears, has submitted a representation dtd. 14/2/2022 which was followed by another representation dtd. 17/3/2022 citing his grievances before respondent No. 2.