REGENT COMPUTRONICS PVT. LTD.

DALIP KUMAR Appellant

V/S

H P Public Service Commission Respondents

Referred Judgements :-

MUKESH THAKUR AND ANOTHER VERSUS HIMACHAL PRADESH PUBLIC SERVICE COMMISSION [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
MUNEEB UL REHMAN HAROON S M SALEEM VS. GOVERNMENT OF JAMMU AND KASHMIR STATE:GOVERNMENT OF JAMMU AND KASHMIR STATE [REFERRED TO]
PRAMOD KUMAR JOSHI VS. MEDICAL COUNCIL OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ANUPAM GUPTA [REFERRED TO]
STATE OF PUNJAB VS. RENUKA SINGLA [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. MADHU SINGH [REFERRED TO]
PRAMOD KUMAR SRIVASTAVA VS. CHIRMAN BIHAR SERVICE COMMISSION PATNA [REFERRED TO]
MRIDUL DHAR VS. UNION OF INDIA [REFERRED TO]
PRESIDENT BOARD OF SECONDARY EDUCATION VS. D SUVANKAR [REFERRED TO]
SECRETARY WEST BENGAL COUNCIL OF HIGHER SECONDARY EDUCATION VS. AYAN DAS [REFERRED TO]
SAHITI VS. CHANCELLOR DR N T R UNIVERSITY [REFERRED TO]
H P PUBLIC SERVICE COMMISSION VS. MUKESH THAKUR [REFERRED TO]
BOARD OF SECONDARY EDUCATION VS. PRAVAS RANJAN PANDA [REFERRED TO]

JUDGEMENT

(1.) By the medium of this writ petition, the writ petitioner has sought the following relief amongst others, on the grounds taken in the memo of the writ petition:

(2.) The writ petitioner has questioned the result of the entrance examination for SAS (OB category) conducted by the respondent-H.P. Public Service Commission (for short "the Commission"), in which he has been declared to be unsuccessful, on the ground that no marks have been awarded to some of the correct answers, thus, has sought re-evaluation of his answer sheets.

(3.) The respondent-Board has taken a specific stand in its reply that the answer sheets of the said examination have rightly been evaluated by the experts. It has also been averred that re-evaluation of the answer sheets of the writ petitioner cannot be allowed as it was clearly mentioned in the advertisement notice that the re-evaluation or rechecking of answer books is not permissible.

Click here to view full judgment.

DALIP KUMAR Vs. H P PUBLIC SERVICE COMMISSION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address