LAWS(MPH)-2018-5-265

POONAM NAYAK AND OTHERS Vs. SECRETARY, MPPSC, INDORE

Decided On May 18, 2018
Poonam Nayak And Others Appellant
V/S
Secretary, Mppsc, Indore Respondents

JUDGEMENT

(1.) The petitioners have filed the present petition seeking appropriate direction or writ for quashing the examination of MPPSC held on 18.02.2018 and the Model Answer Sheet circulated by the respondent.

(2.) The petitioner participated in the examination in pursuant to the advertisement dated 12.12.2017. The preliminary examination was held on 18.02.2018 consisting of two papers i.e. General Studies and General Aptitude Test. The petitioner appeared in both the papers and fared well as is evident from his OMR answer sheet. The marks obtained in the preliminary examination are only qualifying marks for appearance in the main examination.

(3.) The petitioner Nos.1 and 2 were given Set-"A", where as the petitioner Nos.3 and 4 were given the Set-"D". According to the petitioners, the answer to question Nos.19, 25 and 56 are incorrect in the Model Answer. The petitioners have rightly answered these questions, therefore, they are entitled for additional marks. In support of their contention, they have annexed the photo copies of the reference book.