DALJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of 33 cases, i.e., CWP -104, 96, 10, 105, 223, 254, 264, 305, 311, 316, 396, 475, 506, 511, 577, 1010, 1681, 2204, 2381, 2145, 2240, 2241, 2242, 2243, 2309, 2472, 2486, 2519, 3807, 3870, 3300, 3328 and 3343 of 2016, the question of fact and law, in the present cases, being common. However, to dictate orders, facts have been taken from CWP -104 -2016 titled Daljit Kaur & another Vs. State of Punjab & others.

(2.) The petitioners seek the relief regarding the revision of the answer keys of Punjab State Teachers Eligibility Test -2 (for short, the 'PSTET -2015'), held on 13.12.2015. The ancillary prayer which is claimed is for consideration for applying for the post of Master Cadre, subject to the final decision of the writ petitions and for extension of the cut -off date from 09.01.2016 till the expiry of 14 days from further revision of the answer keys.

(3.) The case of the petitioners is that the result of the PSTET -2, conducted on 13.12.2015 was result of gross negligence on account of wrong answer keys. Petitioners had been ousted from the process of further applying as they had only got 81 marks and belonging to the Backward Class Category, were falling short of 1 mark from qualifying marks, which was 82 marks out of 150. It is pertinent to mention that similarly, for the General Category candidates, the qualifying marks are 90 out of 150 marks. In other cases, candidates have secured close to the qualifying marks and are short of marks ranging from 1 to 8 and therefore, seek the benefit of revision of the answer keys on the ground that the answer keys were not correct.