VIJAY KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) After the result of the preliminary examination of the Second Graduate Level Combined Competitive Examination was published by the Staff Selection Commission (hereinafter referred to as 'the Commission') on 03.02.2016, a batch of writ applications came to be filed seeking quashing of the result. The primary ground on which quashing has been sought is that the O.M.R. sheets of the candidates have been evaluated by using erroneous model answers.

(2.) The submission on behalf of the petitioners, therefore, is that the corrected model answer key should be utilized for fresh evaluation and publication of the result giving a fair opportunity to one and all to participate in the mains examination.

(3.) The advertisement in question was issued on 01.09.2014 inviting applications from eligible candidates for various posts vacant in the State of Bihar. A copy of the advertisement is Annexure-2 to the writ application.