AAKRITI AGGARWAL Vs. PUNJAB AND HARYANA HIGH COURT

JUDGEMENT

(1.) CM-10901-CWP-2020 For the reasons recorded, the application is allowed and copies of Annexures P-23 to P-26 are taken on record. CWP-16904-2020

(2.) This petition has been filed challenging the action of the Punjab and High Court in considering the marks of the petitioner in question number 6 of paper 5 as '16' instead of '76'.

(3.) The brief facts are that the petitioner had applied for the Punjab Civil Service (Judicial Branch) competitive examination. Having succeeded in the preliminary examination, she appeared for the main examination. In paper number 5 which was in Punjabi language she got 47.5 marks. That paper was of 150 marks and question number 6 which was an essay question carried hundred marks. The examiner awarded 16 marks to the petitioner in question number 6 and that is how the total was 47.5 marks. The petitioner could not make the cut and therefore was not selected.