JITENDRA RAJPUT Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner, seeking the following reliefs:-

(2.) This petition has been filed by the petitioner, who had appeared in Police Constable Recruitment Test (PCRT) in the year 2020. The provisional result of the which was declared on 24/3/2022, and the final result was declared on 12/11/2022.

(3.) The grievance of the petitioner is that he had obtained 72.50 marks and the two questions, mainly, if the questions no.82 and 96 are decided correctly by the respondents, he would get at least one mark. It is submitted that so far as the options given in question no.96 is concerned, all the options are wrong, hence, the aforesaid question is required to be deleted. Whereas, in question no.82, the right answer is option (B), which the petitioner has rightly given, however, the respondents have not awarded any marks to the petitioner.