REKHA DEVI Vs. STATE OF H. P.

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:-

(2.) The respondents initiated the process for filling up 229 posts of Language Teacher vide Advertisement No.36-2/2020 dtd. 18/6/2020 along with various posts in different departments. The petitioner being fully eligible applied for the same and appeared in the written examination held on 20/12/2020 under Roll No. 814003860. The provisional answer key was released on 21/12/2020. Some of the incumbents raised objections to rectify the errors in the provisional answer key. Thereafter, the respondents considered the objections and made necessary correction in the answer key. However, the petitioner was not in a position to file objection as there was clear stipulation that henceforth no objection shall be entertained. The respondents released the final result on 12/11/2021. However, the grievance of the petitioner is that the answer to question No. 52 under Series D is still incorrect, hence, this petition.

(3.) What would be the scope of judicial review in the given facts and circumstances of the case has recently been considered by this Bench in CWP No. 4999 of 2021, titled Upanshu Sharma vs. State of Himachal Pradesh and another and connected matter, wherein it was observed as under:-