SANGEETA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is a candidate for 27th Bihar Judicial Service Competitive Examination, the advertisement for which was published on 3rd of July, 2009. The petitioner appeared as a General Category candidate and that the last candidate who has been declared successful obtained 566 marks. The petitioner has obtained 565 marks.

(3.) The grievance of the petitioner is that the total of the marks has not been correctly made in the answer-sheet of Elementary General Science inasmuch as her seven answers to the first part of Question-1 are correct and since each question carries one mark she should have been given seven marks for the questions appearing in Part-1(a), whereas in the second part, her all answers are correct, but the examiner has given total of 13 marks, therefore, there is mistake in total.