ABHISHEK KACHHWAH Vs. MADHYA PRADESH PULIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner has invoked writ jurisdiction under Article 226 of the Constitution of India seeking a writ of certiorari for quashing the final answer key published by the respondents for the result of State Engineering Services Examination 2020 and to direct the respondents to publish the same after appropriate corrections. A direction has been further sought not to declare the result of State Engineering Services Examination, 2020 on the basis of key to answers published by the respondents until the same is appropriately corrected. A further direction to the respondents prayed to make appropriate alteration on the marks of the interview to maintain the weightages of marks of written examination and interview as prescribed in the ratio of 90:10.

(2.) The facts adumbrated in a nutshell are that, the petitioner passed Bachelor of Engineering in 2016 and thereafter Master of Engineering in 2019 from Shri S.G.S.I.T.S., Indore. The respondent issued an advertisement on 29/12/2020 for conducting the entrance examination for appointment of engineers in various departments of the State of MP called as State Engineering Services Examination, 2020. As per the selection procedure, the written examination was conducted and the respondents were required to publish a provisional answers key on its website. After that objections if any in respect of the proposed answers are required to be submitted. The same was to be submitted in seven days. After considering the objections in respect of the proposed answers and finding them correct, the committee constituted by the respondents will if the proposed answer is wrong and another answer is correct then the answer proposed in the answer key will be changed. But, if the answers given in the question papers are not correct then the question itself will be deleted on three conditions:-

(3.) It is asseverated that the petitioner being an eligible engineering student submitted his online form on 11/2/2021 and an admit card was issued to the petitioner. On 14/11/2021, the written examination was conducted for the State Engineering Services Examination 2020 wherein the petitioner appeared and was given Set-A of the question paper. On 17/11/2021 the respondents published the provisional answer key to the question paper. After going through the provisional answers, the petitioner raised objections with respect to the answers of 15 questions bearing nos. 3, 25, 35, 47, 69, 73, 89, 98, 105, 112, 120, 122, 140, 143 and 145. The committee constituted by the respondents accepted the objections raised by the petitioner in respect of questions bearing question no.3, 24, 35, 47, 69, 89, 98, 120, 140 and 145 and made appropriate correction in the provisional answer key and issued the final answer key on 9/12/2021.