BAWA SINGH WALIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has moved this Court for issuance of a writ of certiorari to quash the result of the petitioner in English Essay (Paper IV), of the Punjab Civil Services (Judicial Branch) Competitive Examination, 1988.

(2.) The facts : The petitioner took the Punjab Civil Services (Judicial Branch) Competitive Examination conducted by the Public Service Commission in October, 1988, under Roll No. 169. He had a good academic record and always obtained good marks in the examinations and he was an outstanding sportsman also. In the competitive examination conducted by the Punjab Public Service Commission, he secured high percentage of marks in Civil Law (Paper I), Civil Law (Paper II) and Criminal Law (Paper III). In English Essay (Paper IV), he obtained 005 marks out of 200. According to him this sudden fall of marks in English Essay Paper was for some extraneous reasons and only with a view to reject him.

(3.) This Court rarely interferes in these matters. The Motion Bench directed that at the time of final hearing of writ petition the Commission should produce the answer sheets of all the papers in which the petitioner had taken the examination and also the list of examiners with their particulars. In response to the direction issued by the Motion Bench, the Commission produced the answer sheet pertaining to the English Essay Paper. A perusal of the same indicated that the petitioner did not understand the import of the question. The allegation that less marks were given to the petitioner in English Essay Paper were some extraneous reasons is absolutely without any basis and jurisdiction. I have gone through the answer sheet and found that the marks were correctly awarded.