KRISHNA KANT PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellants have filed this writ appeal against the order dated 02/12/2011 passed by the learned Single Judge in Writ Petition No.7110/2011.

(2.) ALL the appellants appeared in the examination for selection to the post of Sub Inspector conducted by respondent No.3/Board. As per the appellants, the answers to some questions were correct and although the appellants marked the correct answers, however, they have been alloted zero mark. Learned counsel for the appellants has argued extensively to the effect that the answers prescribed by respondent No.3 were not correct.

(3.) LEARNED Single Judge has considered the position of law in detail and analyzed the various judgments of Hon'ble Supreme Court and various judgments of this Court and thereafter, the learned Single Judge has observed as under: