ANJUM ARA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for directing the respondents to make necessary correction in the result of Bihar Elementary Teachers Eligibility Test, 2017 (hereinafter referred to as the B.E.T.E.T., 2017), and thereafter republish the correct result after giving marks for the wrong printed questions in the said B.E.T.E.T., 2017 as also after adding the aforesaid marks and re-totaling the marks.

(2.) The brief facts of the case according to the petitioner is that the petitioner belongs to Muslim Mukeri caste and she had filled up the form of the aforesaid B.E.T.E.T., 2017 under the BC-I female category for Urdu Teacher in Class-VI to VIII.

(3.) It is the case of the petitioner that she had appeared in the B.E.T.E.T., 2017 exam held on 23.07.2017 and according to her even the Bihar School Examination Board (hereinafter referred to as the Board), had accepted that there were eight wrong questions/answers out of 150 questions and when the provisional result was published, the candidate under the category BC-I who had obtained 78 marks was declared successful, however, the petitioner having 74 marks was declared fail. The petitioner is said to have also filed objections whereafter the revised result was published by the Board wherein it was accepted that 7 questions/answers had been wrongly printed, as such the female candidate of BC-I category who had obtained 79 marks were declared successful. In the said result the marks of the petitioner was shown as 78, however, she was declared to have failed. It is the allegation of the petitioner that on account of erroneous and faulty marking, marks were not given for the wrong printed questions/answers, hence the petitioner obtained only 78 marks i.e. 54.545 per cent and was declared to have failed in the aforesaid eligibility test.