REGENT COMPUTRONICS PVT. LTD.

Assam Public Service Commission Appellant

V/S

HRISHIKESH DAS Respondents

Referred Judgements :-

H.P. PUBLIC SERVICE COMMISSION VS. MUKESH THAKUR [REFERRED TO]
SHIV SHANKAR DAL MILLS INDER SAIN VS. STATE OF HARYANA [REFERRED TO]
KANPUR UNIVERSITY VS. SAMIR GUPTA:SAMIR GUPTA [REFERRED TO]
ABHIJIT SEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
A P CHRISTIANS MEDICAL EDUCATIONAL SOCIETY ALICE MANORANJANI M VS. GOVERNMENT OF ANDHRA PRADESH:GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
STATE OF ORISSA VS. PRAJNAPARAMITA SAMANTA [REFERRED TO]
S AMARJIT SINGH KALRA VS. PRAMOD GUPTA [REFERRED TO]
UNION OF INDIA VS. S B VOHRA [REFERRED TO]
PRAMOD KUMAR SRIVASTAVA VS. CHIRMAN BIHAR SERVICE COMMISSION PATNA [REFERRED TO]
A P PUBLIC SERVICE COMMISSION VS. BALOJI BADHAVATH [REFERRED TO]
ROHIT PURKAYASTHA VS. BOARD OF SECONDARY EDUCATION ASSAM [REFERRED TO]
RATUL KUMAR DAS VS. STATE OF ASSAM [REFERRED TO]
CENTRE FOR PUBLIC INTEREST LITIGATION VS. REGISTRAR GENERAL OF THE HIGH COURT OF DELHI [REFERRED TO]
RAN VIJAY SINGH & ORS. VS. STATE OF U.P. & ORS. [REFERRED TO]
U.P.P.S.C., THROUGH ITS CHAIRMAN VS. RAHUL SINGH [REFERRED TO]
PRANAV VERMA VS. REGISTRAR GENERAL OF THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. T. J. Mahanta, learned Senior Standing Counsel, Assam Public Service Commission (APSC) assisted by Mr. P.P. Dutta and Ms. P. Sharma, learned counsel appearing for the appellants. Also heard Mr. Nilayananda Dutta, learned Senior Counsel assisted by Mr. A. Phukan and Ms. S. Sarma Hazarika, learned counsel for the respondent No.1/writ petitioner and Ms.M. Bhatta-charjee, learned Govt. Advocate, Assam for the State/respondent No2.

(2.) The present appeal has been preferred against the order dated 20.08.2018 passed by the Ld. Single Judge in W.P.(C) No. 5576 of 2017 by which the Ld. Single Judge allowed re-evaluation of a competitive examination paper and award of additional marks in respect of certain indisputably correct answers given by the candidate writ petitioner, for which no marks were awarded by the examiner.

(3.) For better appreciation of the issues involved, it would be apposite to refer to certain basic facts of the case.

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ASSAM PUBLIC SERVICE COMMISSION Vs. HRISHIKESH DAS

Referred Judgements :-

JUDGEMENT

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