KANHAIYALAL KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of parties, the matter is finally heard. Present petition has been filed challenging the order dated 16. 10. 2019 passed by respondent No. 2 whereby, claim of the petitioner has been rejected hypothetically.

(2.) It is alleged by counsel for the petitioner that earlier the petitioner had filed a writ petition before this court which was registered as W. P. No. 7597 of 2019. The same was heard and finally disposed off vide order dated 6. 8. 2019 with a direction to the respondent authorities to decide the objections preferred by the petitioner (Annexure P/6 and P/7) by speaking order in accordance with law and thereafter, to declare the result of examination along with the final answer sheets.

(3.) The petitioner has further alleged that in pursuance to the directions given by this court order annexure P/6 dated 16. 10. 2019 has bee passed by the authorities whereby, objections submitted by the petitioner have been rejected. Earlier, the petitioner appeared in the Teachers Eligibility Test in pursuance to the advertisement issued by Professional Examination Board Bhopal (in short 'PEB Bhopal') answer sheets were issued by respondent No. 2 and on verification of answers from the relevant reference book, fourteen answers of question Nos. 16, 26, 33, 35, 40, 48, 51, 59, 60, 71, 75, 79, 86 and 98 were found to be incorrect. Therefore, objections were raised by the petitioner which were rejected by the respondent No. 2 without considering the directions issued by this court, solely on the ground that the objections were submitted after the due date 22. 2. 2019. Hence, prayed for setting aside of the order annexure P/6 dated 16. 10. 2019.