ARVIND GOYAL Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner has made a prayer that he be permitted to appear in the Punjab State Civil Services Combined Competitive (Main) Examination-2012 since some similarly situated candidates having equivalent marks as the petitioner in the preliminary examination have been permitted to do so. The facts giving rise to the petition may be noticed in brief. The respondent No. 2 issued an advertisement on 14.9.2012 inviting applications from eligible candidates intending to fill up 160 posts through the process of competitive examination. The petitioner being eligible applied for the same and while competing with other candidates scored 195 marks in the preliminary examination in the general category. According to the respondents, the cut off of prescription of marks for general category was 197 marks.

(2.) There was some dispute which was agitated before this Court by way civil writ petitions where discrepancies in the answer key as against the questions indicated were highlighted and this court while answering a bunch of those petitions with a similar grievance directed vide its order dated 1.5.2013 to correct the answer keys of question No. 36 of Paper-II and to review the ORM Sheet of all the candidates.

(3.) The resultant revision in the marks affected 67 candidates and as a consequence some persons who had found their names in the merit list earlier went out while a few managed to get in.