S. NITHYANANDAM Vs. STATE LEVEL POLICE RECRUITMENT BOARD

JUDGEMENT

(1.) The petitioners, 15 in number, filed the present Writ Petition, seeking to declare the action of the 1strespondent State Level Police Recruitment Board in not considering the objections of the petitioners pertaining to question No.62 in Paper-I (Set-A) and questions Nos.7, 62, 46, 96, 31, 55, 17 in Paper-II (Set-A) and disqualifying the petitioners for Physical Measurement Test as illegal and arbitrary; consequently, direct the 1strespondent Board to revaluate the answer sheets of the Preliminary Written Test by considering the objections of the petitioners pertaining to question No.62 in Paper-I (Set-A) and question Nos.7, 62,46, 96, 31, 55, 17 in Paper-II (Set-A) and award marks to the petitioners accordingly or delete all such questions and revise the list of candidates to be selected for the physical Measurements Test and consider the case of the petitioners for Physical Measurements Test as per the revised merit.

(2.) Heard learned counsel for the petitioners and learned Government Pleader for Services -I appearing for the respondents.

(3.) The case of the petitioners, in brief, is