KAMAL MEENA Vs. STATE

JUDGEMENT

(1.) Petitioner herein, being an aspirant for the post of Assistant Professor competed in the selection process and after being unsuccessful is before this Court challenging the criteria for evaluation of the answers given by the various candidates.

(2.) His grievance primarily is directed against the conditions of corrigendum dtd. 11/9/2023 (Annex.6), which read as under:-

(3.) On a further Court query, as to how he had the access to the corrigendum as on today, he would submit that he has obtained copy of the same from some other candidates. As to how other candidates obtained, there is no answer.