REKHA SHUKLA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner appeared in the Teachers Eligibility Test (TET) of Arts conducted by the Himachal Pradesh Board of School Education, Dharamshala on 8/9/2018. The result has been declared and according to the petitioner, she had answered questions No. 9, 83 and 109 of Question Booklet Series 'D' correctly but due to anomaly in the answer key in Hindi vis-a-vis English medium, her answers have not been correctly evaluated, depriving her the due marks.

(2.) It goes without saying that such like issues are to be examined by an Expert Committee which may have been constituted by the Board to consider the representations, if any, received from the candidates against the answer key.

(3.) The petitioner is stated to have already represented the Board. In any case, we grant one more opportunity to the petitioner to represent to the Board alongwith supporting material with reference to questions No. 9, 83 and 109 of Question Booklet Series 'D' and let such representation be placed before the Expert Committee for an appropriate decision. The Expert Committee will take its decision within a period of one month from the date of receipt of such representation.