MITTU SINGH SISODIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition seeking quashment of entire examination conducted in the name of High School Teacher Eligibility Test, 2018 and praying that re- examination through MPPSC as per General Administration Department circular dated 04.07.2019.

(2.) The petitioners are unemployed youth of this Country. The Madhya Pradesh Professional Examination Board (MPPEB) has conducted the examination of High School Eligibility Test under M.P. School Education Service (Teacher Cadre) Service Condition Recruitment Rules, 2018. The candidates are required to get minimum 60 % marks if they belongs to UR category and 50% marks if they belong to reserved category to get eligibility for the post of Higher Secondary Teacher. The petitioners submitted the form and appeared in the examination conducted online.

(3.) The MPPEB has declared the result, thereafter, constituted a Committee to examine the objections submitted by the candidates in respect of questions and model answers. The Committee conducted its meetings on different dates and decided to cancel certain questions. Thereafter, as per the method prescribed under Clause 2.9, the marks have been awarded to the candidates. All the petitioners have been declared "Not Qualified" in the examination. Hence, they approached this Court by way of writ petition.