ZAHID SAFDER(DR.) Vs. STATE AND ORS.

JUDGEMENT

(1.) Vide Advertisement Notice No. 1-BOPEE of 2012 dated 4th January, 2012, respondent No. 2 invited applications for admission to Postgraduate Medical Course (MD/MS/MDS)-Annexure PA.

(2.) Petitioner, along with other eligible candidates, applied, appeared and got D series of question booklet. Key of question papers was displayed on Website of the respondents 1 and 2. Petitioner after noticing that answers provided in the Key to seven questions is incorrect, approached the respondents 1 and 2 with represen tation.

(3.) Without having regard to the representation of the petitioner, respondents 1 and 2 declared the result and petitioner is shown to have secured 206 points whereas petitioner is entitled to 213 marks as his answers to seven questions, though not in tone with the key provided, are absolutely correct.