YOGENDRA SINGH BHADORIA Vs. STATE OF MP

JUDGEMENT

(1.) SINCE common question of law is involved in these matters, the matters are decided by this common order. Certain writ petitions were heard on 5th July, 2012 whereas few petitions were heard on 6th July, 2012.

(2.) THE facts are taken from Writ Petition No.3175/2012:- Petitioner appeared in the selection conducted for Samvida Shala Shikshak (Grade-3). This was called as "Eligibility Test-2011". Petitioner has secured 74.96 marks out of 150 marks. The cut off marks for selection were 75. In other words, the last candidate who obtained 75 marks out of 150 was selected. The only grievance of the petitioner is that the principle of "rounding off" should be made applicable which will make him entitled to treat his marks as 75 and thereby he will be declared as qualified. In other writ petitions the marks obtained by the petitioners and the cut off marks are mentioned in a table which reads as under:-

(3.) I have heard learned counsel for the parties and perused the record.