SWATI SIKARWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard on the question of admission and final disposal.

(2.) Learned counsel for the petitioners submits that the petitioners had appeared in the preliminary examination held by the respondents-MPPSC on 18/2/2018 for recruitment to State Administrative Service. The petitioners could not secure requisite marks to qualify for appearing in the main examination. On coming to know that certain questions despite having been answered correctly have not been evaluated inasmuch as no marks have been given, the petitioners filed the objection in terms of Clause 5 of the Advertisement which enables the candidates to prefer representation/objection to the provisional model answer.

(3.) Specific averments have been made in the petition that objection to the provisional model answer was preferred online. However, there is no proof/receipt filed in that regard.