HARDEEP KAUR Vs. PUNJAB PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This is an intra-court appeal under Clause X of the Letters Patent, against an order and judgment dtd. 1/8/2018, rendered by the learned Single Judge, vide which the writ petition preferred by the appellants and four other connected petitions were dismissed.

(2.) A brief narration of facts that have led the appellants to the current proceedings would be expedient.

(3.) The Punjab Public Service Commission (for short, 'the Commission') issued an advertisement on 29/11/2016 to fill up 545 posts of Inspector Audit, Cooperative Societies in the Cooperation Department, Punjab. The written test/examination for the said posts was held on 9/7/2017. Although, the question paper was set in four different series i.e. Set 'A', 'B', 'C' and 'D', but all the questions in each series were same with the only difference of numbering of the questions in each of the series. The Commission uploaded the question booklet of series 'A' along with its answers on its official website, and vide a public notice, dtd. 9/7/2017, invited objections from the candidates to the answer key. Amongst other, objection was also raised to the answer to question No.95 in question booklet series 'A' (depicted below) for option (d) i.e. "All of the above" was not the right answer provided in the answer key and the correct answer was option (b) and (c) :