ABHISHEK JOSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner, who is a unsuccessful student to get through the Pre-Medical Test, 1998 has filed this writ petition praying that the Controller, Pre-Medical Test, 1998, M.B.M. Engineering College, Faculty of Engineering, Jai Narain Vyas University, Jodhpur-respondent No. 2 be directed to supply authenticated copies of the question booklet of (C) series bearing No. 14995 of Pre-Medical Test, 1998 to him forthwith. Alternative prayer is made that respondent No. 2 be directed to permit him or his authorised representative to inspect the question booklet supplied to him in the office of respondent No. 2.

(2.) In pursuance of the order dated 9-11-1998 passed by this Court, learned counsel Shri Bhandari appearing for the respondent No. 2 has produced the entire record of the case for the perusal of the Court which includes the question booklet also.

(3.) The aforesaid prayers have been made by the petitioner for the reasons that according to him there were certain questions which may have two probable answers. In that type of situation the examiner may give one answer correct and another as incorrect. Therefore, it was submitted (by the) learned counsel Shri Lohra for the petitioner that unless and until question booklets are made available to the petitioner he cannot tally his marks given to him as per his answer books. When asked, Mr. Lohra was unable to point out any rule which provides for supplying of question booklets to the students on being demanded by them. However, he submitted that transparency requires that a student should be provided with question booklet after the results are declared.