GOODLY SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, learned counsel for the State and learned counsel for the Commission.

(2.) THE prayer in this application is to quash the result of the Child Development Project Officer (main) competitive examination on the plea that large number of candidates in the subjects of Psychology, Home Science and Sociology have been declared successful while the petitioner who had opted for Child Development has not been declared successful.

(3.) PARAGRAPH 17 of the application states that it is the established practice that in order to reduce equality of marks, scaling is done. Reliance has been placed on judgments of the Supreme Court in U.P. Public Services Commission V/s. Subhash Chandra Dixit, AIR 2004 SC 163, Sahjay Singh & Anr. V/s. U.P. Public Service Commission, 2007 3 SCC 720. Kanti Devi Versus Bank Of Baroda