(1.) Heard.
(2.) The petitioner was a candidate in the State Service Preliminary Examination and he has approached this Court aggrieved with the deletion of 5 questions by the MPPSC (Madhya Pradesh Public Service Commission). In the writ petition, further allegation has been made in respect of key answers of some other questions but at this stage, learned counsel for the petitioner has confined his grievance to the deletion of the 5 questions.
(3.) The respondent has filed his reply stating that after the examination, the PSC had published the notice dated 21/2/2018 inviting objections from the candidates in respect of the model answers and thereafter the objections were submitted by the aggrieved candidates which were placed before an expert committee comprising of 7 senior members of the subject and after examining the model answers as also the objections had amended the answer keys which were published on 12/3/2018 and on that basis, the result has been declared.
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