SHABIR AHMAD BHAT Vs. STATE

JUDGEMENT

(1.) Petitioners are substantively holding the posts of Excise and Taxation Inspectors. In para 5 of the writ petition the following stand is taken by the Petitioners:

(2.) xxx xxx xxx xxx

(3.) In para 10 of the petition it is pleaded by the Petitioners that in order to clear the backlog papers, they took the departmental examination and Petitioner No. 1 is admitted to have failed in paper A by one marks and Petitioner No. 2 in paper B by seven marks. Para 10 of the writ petition is reproduced as under: