GANGARAM SAPKOTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri U.K. Nair, learned Senior Counsel for the petitioner. Also heard Shri T.J. Mahanta, learned Senior Counsel for the APSC who had also produced the instructions including the original OMR sheets of the petitioner.

(2.) Shri S.R. Baruah, the learned State Counsel is also present.

(3.) The petitioner was an aspirant for the post of Assistant Engineer (Civil) under the PWD which was notified vide an advertisement dtd. 15/3/2023 for filling up 244 nos. of posts. The examination had consisted of an OMR based Screening Test followed by a viva-voce. It is the case of the petitioner that in the written examination which was OMR based, he had done reasonably well and there were also certain questions which according to the petitioner had incorrect answers in the multiple choice. It is also the case of the petitioner that there were 6 questions which had more than one correct answer and for one question the answer was incorrect. As per the assessment of the petitioner, marks which should have been given to him is 136 and the cut off marks being 120 as per the petitioner, he has not been dealt fairly and transparently.