GAUTAM PATNAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) As common questions of fact and law arise in all the writ petitions, they were heard together on the question of law and the Learned Counsel for the respective Petitioners also individually raised contentions in support of the facts of the respective cases, and are disposed of by this common Judgment.

(2.) ALL the Petitioners in the aforesaid writ petitions have called in question the marks awarded to them by the Opp. Parties while evaluating their answer scripts in the P.G. (Medical) Entrance Examination, 2009. The Petitioners in W.P.(C) Nos. 3351, 3352, 4423, 5473 and 6045 of 2009 appeared in the said examination as in -service candidates and the Petitioner in W.P.(C) No. 6062 of 2009 appeared in the said examination as direct candidate to take admission into the P.G. (Medical) Course.

(3.) FROM the procedure adopted in the said Entrance Examination, it appears that a Question Answer Booklet was given to each of the candidates consisting of 300 questions. Four answers were suggested for each of the questions as A, B, C and D, and empty boxes were printed by the side of each of the questions wherein the candidates were to write the correct answer out of the suggested answers, i.e. they were to write the alphabet A or B or C or D therein representing the correct answer according to them. Each question correctly answered was to be valued with 4 marks and if any answer is found to be incorrect or more than one response is given or the box is left blank, it would entail a negative mark of one mark i.e. there would be a deduction of one mark for each such answer.