LAKSHIMAN PRASAD AHIRWAR Vs. STATE OF M. P.

JUDGEMENT

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

(2.) In addition to challenge to the normalisation formula contained in Clause 2.9(B) of the Examination Rules, learned counsel for the petitioner submitted that by applying the aforesaid formula his marks have been reduced.

(3.) The issue raised in the instant petition has already been considered and decided by a co-ordinate Bench of this Court in a batch of writ petitions, i.e. W.P. No.20290/2019 (Pushpendra Burman and others vs. The State of M.P. and others) and other connected writ petitions on 29-11-2019, wherein the petitioners having failed to qualify in the High School/Higher Secondary Schools Teachers Eligibility Test, 2018 in the subjects of Economics, Mathematics, Chemistry, Social Science and Sanskrit, have challenged the cancellation of question papers and sought for a direction to the respondents, to apply the Rules called, Madhya Pradesh Rajya School Shiksha Seva (Shaikshnik Samvarg) Seva Sharten Evam Bharti Niyam, 2018 [hereinafter referred to as "the Rules 2018"] and to award marks for cancelled questions and prepare a final list afresh.