LAWS(HPH)-2013-5-44

BHUPENDER KUMAR Vs. STATE OF H.P

Decided On May 16, 2013
BHUPENDER KUMAR Appellant
V/S
STATE OF H.P Respondents

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayers:-

(2.) THE issue in question pertains to the appointment of Post Graduate Teachers, Commerce (School cadre). 103 posts were to be filled up for which applications were invited on behalf of Director of Higher Education. Advertisement was issued and 2681 candidates applied for the same. Applications of 399 candidates were rejected. The petitioners appeared in the written screening test. The result of the written screening test was declared on 4.9.2012.

(3.) ONLY petitioner No.1 filed objections with regard to 19 questions. The provisional answer key was revised after the objections were got vetted from the experts on the subject. Answers of 12 questions were revised. It is seen that despite the same, petitioners could not qualify the written screening test.