ALOK GUPTA Vs. M P PROFESSIONAL EXAMINATION BOARD

JUDGEMENT

(1.) Since all these petitions are identical in nature, they are taken up together with the consent of the counsel for the parties and are disposed of by this common order.

(2.) In this batch of petitions, the petitioners have challenged the action of the respondent - Professional Examination Board ( Board ) in prescribing wrong answers in model answer sheet and deleting the questions illegally. The case of the petitioners is that because of aforesaid illegality, result of the candidates is substantially changed. Many candidates who were initially found to be selected were subsequently declared as fail /unsuitable.

(3.) On the basis of this chart, the contention of the learned counsel for the petitioners is that their answers were correct and they find support for those answers from very reputed books which were published by NCERT, by the State Government and on the basis of information available at Wikipedia.com. They submit that on the basis of this material, there is no manner of doubt that the respondents have committed an error in prescribing wrong answer in the model answer sheet and deleting the question illegally. In nutshell, the case of the petitioners is that their answers are supported by authentic books issued by the Government institutions or reputed website Wikipedia.com and, therefore, their answers deserve to be accepted.