KARUN KAMINI RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In all these writ petitions an interim relief has been claimed to permit the petitioners to appear in the Main Examination of the State Civil Services being conducted by the M.P. Public Service Commission (hereinafter referred to as "the MPPSC").

(2.) Learned counsel appearing for the petitioners submit that in identical petition - W.P. No.9659/2018 similarly placed candidates have been allowed to appear in the Main Examination. It is further submitted that a challenge has been made to the correctness of the answers to the questions put up by the MPPSC in the Preliminary Examination. It is submitted that the model key answer was published on 21-2-2018.

(3.) Learned counsel for the petitioners placed reliance on the judgment passed by the High Court of Chhattisgarh at Bilaspur in W.P. No.3561/2018 (Pooja Chandrakar vs. State of Chhattisgarh and others) and other connected writ petitions.