M.P. PUBLIC SERVICE COMMISSION Vs. KU. AAYUSHI

JUDGEMENT

(1.) Writ Appeal No. 692/2014 has been filed against the order dated 15.07.2014 passed by the learned Single Judge of this Court in Writ Petition No. 11011/2013.

(2.) Briefly stated, the appellant- MP Public Service Commission (for short, PSC) conducted Preliminary Examination for recruitment in the State Civil Services in the year 2013. According to the first respondent (writ petitioner), she had appeared in the examination and secured 290 marks. The cut-off marks fixed by the PSC were 292 marks. The case of the first respondent was that though she had correctly answered the question No. 62, by answering as option 'D', but because of wrong model answer, she was illegally not awarded two marks for the said question No. 62 and because of non-grant of 2 marks, she could not secure requisite 292 marks.

(3.) The learned Single Judge vide interim order dated 08.05.2014 directed the State Government to constitute an Expert Committee for giving its opinion as to what is the correct answer to question No. 62, by observing that "in the peculiar facts and circumstances of the case and in order to ensure that the marks are required to have been awarded properly, the Committee is first required to be constituted".