MANISH KUMAR KHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition has been filed by petitioner challenging the notice dated 26/11/2015 issued by respondent PSC and also seeking modification of the notice dated 27/10/2014 to the extent it relates to question No. 47 of paper No.II. In brief the case of petitioner is that he had appeared in State Service Preliminary Examination 2013 held on 27/7/2014 but in the result he was declared unsuccessful. The grievance of petitioner is that vide notice dated 26/11/14, 16 questions have been canceled and out of these 16 questions, question Nos. 39,44, 51 & 91 should have been treated as correct and petitioner should be awarded marks on that questions. Further case of petitioner is that petitioner has rightly answered question No. 47 of paper No.II but in the corrected model answer sheet, the answer has wrongly been given.

(3.) A reply has been filed by the respondents stating therein that 16 questions have rightly been deleted and the expert committee has corrected the model answer of question No. 47.