ARPIT PANDEY Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner in this writ petition had appeared in the State Services Preliminary Examination 2018 conducted by MPPSC. Since the petitioner could not secure the qualifying marks for further appearance in final examination therefore, he approached this Court by challenging the revised model answer key in which 5 questions have been deleted on the ground of incorrect answers and decision to prepare a merit list on the basis of answers given in 95 questions.

(2.) The candidates were supplied four sets of question papers in the preliminary examination in which all these five questions were at different serial numbers. According to the petitioner, he has attempted these questions since the MPPSC has cancelled all these 5 questions, therefore, he has not been awarded the marks.

(3.) The contentions of the Counsel for the petitioner are that he had been awarded the marks for these 5 questions, he would have secured the position in the select list for his further participation in the main examination. The petitioner has filed any material in his writ petition to establish that the MPPSC has wrongly cancelled these answers. In the writ petition, general grounds have been raised that the respondent has illegally, unconstitutionally and without jurisdiction cancelled the questions.