MAYANK BHARADWAJ Vs. STATE OF M P

JUDGEMENT

(1.) THIS judgment shall govern the disposal of W.P.No. 7434/11, W.P.No. 7403/11, W.PNo. 7547/11, W.P.No. 7622/11, W.P.No. 7435/11, W.P.No. 7548/11, W.P.No. 2465/11 and W.P.No.1064/12. Since, in all these matters common question of facts and law are involved, with the consent of parties, matters were analogously heard and decided by this common order. Facts are taken from W.P.No. 7434/11 (Mayank Bharadwaj Vs. State of M.R and another).

(2.) THE petitioner preferred his candidature for the post of Assistant District Prosecution Officer (for short, "ADPO"). The selection was conducted by respondent No.2-Public Service Commission (for short, "PSC"). As per schedule of examination, two papers were set up and petitioner got 'set-A' for both the question papers. The petitioner attempted the said papers efficiently and had full hope of getting finally selected, However, petitioner's name did not figure in the list of selected candidates.

(3.) IN nutshell, the case of the petitioners is that as per the relevant portion of text-book filed by them in the petition, the answer given by them was correct and model answer with regard to relevant question prepared by PSC was incorrect.