VINAY BANSAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two writ petitions i.e. CWP Nos.24582 and 25084 of 2018, as common questions of law arise in both these cases.

(2.) Petitioners have approached this court praying for a writ in the nature of certiorari, seeking quashing of the result of the preliminary examination of Punjab Civil Service, on the ground that revised answer-key dtd. 6/9/2018 has been prepared without properly appreciating the objections raised by the petitioners. It is contended inter alia that questions No.22, 33 and 61 of Paper-I (General Studies) and questions No.45 and 53 of CSAT of the preliminary exams require reconsideration, as uploaded answer-keys are not correct.

(3.) In response, the Commission has filed two separate affidavits dtd. 3/10/2018 and 17/11/2018. Learned State counsel submits that the answer-key was uploaded on the website of the Commission and objections were invited. Candidates were advised to deliberate over the issue in four days and attach material in support of their objections. After considering the objections, revised answer-key was uploaded. The Commission maintains that no fault can be found with the answer-key.