BAL KRISHNA UPADHYAY Vs. STATE OF M P

JUDGEMENT

(1.) The challenge in this petition is made to the action of the respondents whereby they cancelled the candidature of the petitioner for the post of Tax Assistant on the ground that in the departmental examination, petitioner has disclosed his identity and mentioned his role number at the end of the answer sheet.

(2.) Shri Brian D'Silva, Senior counsel contends that the departmental examination for promotion was conducted after more than two decades. The valuation of answer sheet is done by five different persons. Petitioner cannot manage all of them. Petitioner's action is bonafide and no malice can be attributed.

(3.) Prayer is opposed by other side by placing reliance on Rule 2 of the Examination Rules.