RAVINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONERS have filed this petition seeking quashing of the written test held on 25.9.2011 and result declared vide letter dated 21.11.2013 (Annexure P -4).

(2.) CASE of the petitioners, in brief, is that respondent -Rail Coach Factory (RCF) issued notification for selection of Act Apprentices under the Apprenticeship Act, 1961 on 17.6.2013. About 14,000 candidates applied for Act Apprentices. Written test was held on 10.11.2013. 5,000 candidates appeared in the written test. So far as the questions at serial No. 2, 3, 4, 12, 13, 14, 16 and 20 are concerned, there were errors/discrepancies. Hence, the present petition by the petitioners.

(3.) LEARNED senior counsel for the respondents, on the other hand, has opposed the petition and has submitted that so far as question Nos. 2 and 16 are concerned, they were deleted on account of some errors in the said questions. So far as other questions are concerned, there was no error. In question No. 14, due to typographical error, option 'D' had been re -typed as 'C in the question paper in english whereas the said option was liable to be presumed as option 'D'.