AMITAV TRIPATHY Vs. ORISSA HIGH COURT

JUDGEMENT

(1.) The Law Expert has submitted a detailed report to the Court on the reevaluation. As far as the answer to Question No.1 in Group-D is concerned, the result of the reevaluation of the Expert is as under:

(2.) As far as Question No.3 in Group-D is concerned, the result of the reevaluation is as under:

(3.) The net result is that the candidate gets just 0.5 mark additional for the answer to Question No.1 in Group-D. In all, therefore, the Petitioner secures 45.5 + 0.5 i.e. 46 marks. Since he does not secure 47% in paper III, there is no scope for calling him for interview.