BRAJESH KUMAR SAHU Vs. PROFESSIONAL EXAMINATION BOARD

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India seeking the following reliefs:

(2.) Besides that the petitioner is claiming bonus marks in the High School/Higher Secondary Schools Teachers Eligibility Test, 2018 conducted by the Professional Examination Board. According to the petitioner he had participated in the said examination and had given correct answers in certain questions out of 100 in the concerned subject, however the respondents have cancelled the questions in the said subject and has awarded grace marks to all examinees. The petitioner had given correct answers in some of the cancelled questions.

(3.) The learned counsel appearing for the respondents who have entered appearance on advance copy, submitted that the marks have been awarded for the cancelled questions after taking into consideration the formula contained in Clause 2.9(A) as well as process of normalisation provided in Clause 2.9(B) of the Examination Rules.