SATISH KUMAR TIKKO Vs. STATE

JUDGEMENT

(1.) THE petition has come to be filed under following circumstances.

(2.) THE petitioner is working as Assistant Executive Engineer. He has to pass a test. The relevant Rule 9 which deals with the method and manner in which the marks are to be given reads as under:

(3.) THE petitioners case fell under Rule 9 (iv). He appeared in two papers. He failed to obtain 45% marks in the aggregate. Even if he is given 10 marks as contemplated by the aforementioned Rule, even then he is unable to make the grade. It is under these circumstances he is challenging the validity of the Rule.