HEMANT BAKOLIA Vs. STATE OF MP & ORS

JUDGEMENT

(1.) By this writ petition, petitioner has prayed for a direction to revaluate his answer sheet and select him for appointment to the post of Commercial Tax Inspector or Taxation Assistant with effect from 19/3/2010 (date of issuance of select list).

(2.) Petitioner had participated in the written examination/ limited competitive examination held on 19/3/2010 in pursuance to the advertisement dated 13/7/2009 for appointment to the post of Commercial Tax Inspector and Taxation Assistant from ministerial services. In the select list dated 19/3/2010 the name of the petitioner did not figure, therefore, he made a representation with a request for revaluation of his answer sheet and on obtaining the copy of answer sheets under the RTI Act he came to know that he was awarded 25 marks in paper No.1 and 19.75 marks in paper No.2 i.e. total 44.75 marks in both the papers whereas being a reserve category candidate the cut of marks for him was 45.

(3.) Learned counsel for petitioner submits that since the question No.3(5), 3(8), 6(1) and 6(4) in answer sheet of Paper No.2 were not properly evaluated, therefore, the petitioner is entitled to revaluation of the same and that even otherwise 19.75 marks given to him in paper No.2 should be rounded of to 20.