NISHANT THAKUR Vs. STATE OF H P

JUDGEMENT

(1.) Since common questions of law and facts are involved in these petitions, the same have been taken up together for hearing with the consent of parties at the admission stage and are being disposed of by a common order.

(2.) The material facts necessary for adjudication of these petitions are that the Himachal Pradesh Public Service Commission has conducted Himachal Administrative Service etc. (Combined Competitive) (Preliminary) Examination on 5th July, 2009, result whereof was declared on 30th October, 2009. Petitioners also sat in the examination. The Public Service Commission has displayed the key answers on the notice board. The petitioners and similarly situated persons have made representations to the Public Service Commission with a common grievance that the key answers supplied by the Examiner were wrong. The dispute primarily raised by the petitioners is qua three subjects, i.e. Physics, Geography and Political Science.

(3.) We had called upon Mr. D.K. Khanna to ensure the presence of the Secretary of Himachal Pradesh Public Service Commission for today. Mr. Prem Singh Draik, Secretary is present in the Court. We have an interactive session with Mr. Draik. Mr. Draik submits that the matter can be re-examined by referring the matter to three separate Committees of Experts subject-wise to redress the grievance of the petitioners.