BITTU GOURIA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) This writ petition has been filed against the order dtd. 15/9/2022 passed by the Central Administrative Tribunal (for short the Tribunal), Jammu, whereby the interim relief prayed by the petitioners in OA filed by the petitioners was denied by the learned Tribunal. Besides this, the petitioners have also prayed for the issuance of directions to respondent Nos. 2 to 4 to accept the examination forms for J&K Combined Competitive Written Main Examination and allow the petitioners to participate in the selection process subject to outcome of the OA before the learned Tribunal.

(2.) In the writ petition, the main grievance raised by the petitioners is with regard to the question Nos. 87, 93 and 97of the Set-A of GS-11 Paper.

(3.) Response stands filed by the respondents in which it has been stated that pursuant to the objections/representations received from the various candidates in respect of provisional key which includes questions 87, 93 and 97 of Set-A of GS-II Paper, the respondents had referred the matter to panel of experts and based on the opinion of panel of experts, final key was issued and result was declared.