SIONA SIDDHARTH MOHARANA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition has been filed questioning the correctness of the evaluation of the answer script of the petitioner in Odisha Judicial Service Examination, 2015.

(2.) The factual matrix leading to the case of the petitioner is that she has a good academic background by passing All India Secondary School Examination, 2005 by securing more than 70% marks. She passed +2 Arts Examination from Revenshaw Junior College, Cuttack in First Division. Thereafter, she prosecuted her study in B.A., LLB (Hons) (Five Years Integrated Law) in Madhu Sudan Law College, Cuttack and passed in First Class being topper in the Utkal University in the year 201 Not only this but also she completed her Masters in Law (LLM) from the National Law University, Cuttack in the year 2014 with Cumulative Grade Point Average of 7.25 out of 8.00.

(3.) Be it stated that in pursuance of the advertisement issued by the opposite party no.2 for filling up the vacancies to the post of Civil Judges in the Odisha Judicial Service Examination, 2015, the petitioner appeared in the preliminary written examination, 2015 and she being successful in that examination, appeared in the Main Written Examination. In the Main Written Examination, the petitioner secured good marks in Law of Property, Personal Law, Law of Crime, Law of Torts and Procedural Law but secured only 47 marks in General English as a result of which she could not qualify in the Main Written Examination for shortage of a margin of 2.5 marks only. It is stated that as per the Scheme of Examination, the candidate has to secure 33% in each subject but in aggregate a candidate must secure 45% and due to improper evaluation, the petitioner failed to secure the qualifying marks in General English.