RAMA KANT TAMRAKAR Vs. STATE OF M P

JUDGEMENT

(1.) It is contended by learned Counsel for the parties that the issue raised in the present petition is squarely covered by a decision rendered by this Court, Bench at Indore, in W.P. No. 7675/2011 (S), Diwakar Rao Rojaskar vs. The State of M.P. & another, decided on 26.08.2013. It is not in dispute that after examining the records of the examination, this Court has reached to the conclusion that the allegations of irregularities committed in conducting the examination and declaring the results of persons like petitioner are serious in nature and, therefore, this Court has directed that revaluation of the answer-sheets of the persons like petitioner be conducted by constituting a two members independent Committee. In view of this, it is contended by learned Counsel for the petitioner that the present writ petition can be disposed of with similar direction. This Court in the case of Diwakar Rao Rojaskar , after examining the entire record, has held that it would be necessary to conduct revaluation of the answer-sheets of the petitioner in the said case by a two independent valuers of the subject concerned. The direction issued in the aforesaid case reads thus:

(2.) Since there are serious allegations made in the present petition also with respect to the valuation of the answer-sheets of the petitioner, similar directions as have been given by this Court in the case of Diwakar Rao Rojaskar are necessary.

(3.) In view of the aforesaid, this petition is disposed of with similar directions as have been quoted herein above. The directions issued by this Court in the case of Diwakar Rao Rojaskar would be applicable in the case of petitioner mutatis mutandis. For the aforesaid purpose, the petitioner will submit relevant representation, describing the paper in which he wants the revaluation as also the name of the candidate with whom he wish to claim parity. The aforesaid exercise be completed within a period of three months from the date of receipt of certified copy of the order passed today.