SAROJ BALA Vs. BOARD OF SCHOOL EDUCATION

JUDGEMENT

(1.) The petitioner has prayed for a direction to the respondent to revise the answer keys for question Nos. 3, 26, 107, 116, 129 and 135 of question booklet 'A' code series, provided for the exams of Haryana Teacher's Eligibility Test-2011 as, according to her, the answer keys of these questions were wrong. Counsel for the petitioner has submitted that the question paper was set in two languages of English and Hindi. The reading of Hindi and English questions gave a different meaning, therefore, the answer given by the petitioner has been found to be wrong.

(2.) As a matter of fact, it has not been disclosed by the petitioner that in which language the questions were read and attempted by her. The petitioner has allegedly got 88 marks, whereas the qualifying marks are 90 and in order to get two more marks, the present writ petition has been filed, finding fault with the answer keys.

(3.) After hearing learned counsel for the petitioner, I am of the considered opinion that until and unless it is not disclosed by the petitioner as to in which language the questions were read and attempted causing confusion to her, no relief can be granted to her. Moreover, the petitioner has specifically sated that answer key of question Nos. 3, 26 and 116 needs to be corrected as the petitioner had given the right answers. In this regard, question No. 3 with options is reproduced here-as-under:--