TARUN WALIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of bunch of writ petitions wherein challenge is to the result generated of the preliminary examination for the purpose of the shortlisting the candidates for Punjab Civil Services (Judicial Branch) main examination.

(2.) An advertisement was issued to start the process of selection in respect of 71 posts of Punjab Civil Services (Judicial Branch). The examination is to be conducted in three stages firstly the Preliminary examination followed by the main written examination and viva voce. The Preliminary Examination is for shortlisting of candidates to appear in the main examination.

(3.) The preliminary examination was conducted on 08.06.2013. It consisted of 125 multiple choice questions. All the petitioners have appeared in the said examination and are aggrieved in respect of the result generated on account of allegedly wrong answer keys.