SUBHASHISH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Bhagabati, learned counsel for the petitioner. Also heard Mr. H.N. Sarma, learned counsel for the respondent Nos. 2 and 4, Mr. D. Das, learned Senior Counsel assisted by Mr. K. Mohammed, learned counsel for the respondent No. 6 and Mr. J.K. Goswami, learned counsel for the respondent No. 1.

(2.) The petitioner is aggrieved with the wrong evaluation of his answers by the respondent Nos. 2 and 4 in relation to the written test conducted for the 14 posts of Grade - IV (Peon and Sweeper), in pursuant to an Advertisement 13/1/2021, issued by the respondent No. 2. The petitioner who belongs to the Scheduled Caste category had taken part in the selection process, as 1 out of the 14 vacant posts had been reserved for the Scheduled Caste category. The petitioner's grievance is that though the petitioner had rightly answered Question Nos. 7, 13 and 19, the examiner had declared the answers of the petitioner as wrong and had not awarded marks for the said answers.

(3.) The petitioner's counsel submits that the petitioner who secured 38 marks, would have secured 44 marks if he had been given marks for his answers in relation to Question Nos. 7, 13 and 19, as compared to the successful candidate (respondent No. 6) who secured 42 marks.