LAISHRAM ROMESH SINGH Vs. MANIPUR PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking the following prayers:

(2.) Brief facts which led to the filing of the writ petition are as follows:

(3.) The respondents 1 and 2 filed affidavit-in-opposition stating that performance of the petitioner in the main written examination was very poor and he could not obtain the minimum qualifying marks in General English and, therefore, his name was not appeared in the list of successful candidates of the main written examination. It is stated that the handwriting of the petitioner is below normal, for which the examiner has specifically mentioned by making a remark on the front page of the answer paper as illegible handwriting. 36 marks was awarded to Question No.1(b) and such fact is known from the total marks which is written as 110. The answers are examined by the subject expert who knows very well which answer is correct or not. The examiner, after properly examining the answer of the petitioner, has awarded proper marks for the correct answers only. Therefore, there is no irregularity in awarding marks. Since the answer paper in respect of General English of the petitioner has been examined by the subject expert, the question of re-valuation does not arise and, thus, prayed for dismissal of the writ petition.