BRIJ BIHARI PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) BEING denied to enter in the arena for appointment to the post of Samvida Shala Shikshak Grade -II being declared ineligible in the eligibility test 2011 as unable to score 90 marks, the minimum marks to be eligible, and instead awarded 89.44 marks, the petitioner has filed this petition seeking re -totaling of the marks.

(3.) CHAPTER I, Clause 16 of the Niyam provides for scheme of examination in the following terms : .........[vernacular ommited text]...........