BHARAT SARING Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Ms. N. Danggen, learned counsel for the petitioner. Also heard Ms. P. Pangu, learned Junior Government Advocate appearing for the respondent no.1 and Mr. A. Apang, learned senior counsel, assisted by Ms. N. Anju, learned standing counsel for the respondent nos. 2 and 3.

(2.) After clearing the Arunachal Pradesh Public Service Commission Combined Competitive (Preliminary) Examination, the petitioner and had unsuccessfully appeared for the Arunachal Pradesh Public Service Commission Combined Competitive (Mains) Examination, 2011-12. On 21/8/2012, the petitioner had made a request for re-evaluation of General English and General Studies Paper-II and as the said request yielded no result, the present writ petition was filed on 27/9/2012, inter alia, seeking a direction upon the respondents to re-evaluate the said two answer scripts.

(3.) The learned counsel for the petitioner submits that this writ petition has a chquered history. Initially, the writ petition was allowed by judgment and order dtd. 8/1/2018, by directing the respondent nos. 2 and 3 to re-evaluate the answer scripts of the petitioner within a period of 60 (sixty) days from the date of receipt of a copy of the order. Aggrieved by the said judgment, the APPSC had filed a review petition, which was registered as Review Petition No. 2/2018. The review petition was disposed of without interfering with the judgment passed in the writ petition. Therefore, aggrieved by (i) the judgment and order dtd. 8/1/2018 in this writ petition, and (ii) judgment and order dtd. 6/3/2018, passed in Review Petition No. 2/2018, the respondent no.2 had preferred an intra-Court appeal before the Division Bench of this Court and both the said judgment and order were set aside by the Division Bench of this Court vide judgment and order dtd. 3/12/2019, passed in W.A. No. 14(AP)/2018, with a direction that the matter is remanded for fresh consideration by the learned Single Judge on verification of the records to be produced by the respondent no. 2 herein, further directing that the said exercise be carried out within the outer limit of 31/1/2020. The said review petition was formally closed by order dtd. 31/1/2020. In connection with order dtd. 6/3/2018, passed in Review Petition No. 2/2018, the petitioner had preferred a review petition, which was registered as Review Petition No. 8/2018. However, in view of the judgment passed in W.A. No. 14 (AP)/2018, the said review petition was closed by order dtd. 31/1/2020.