MOHIT SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Amrita Vijay, the learned counsel for the petitioner, Ms. Pinki Tiwary, the learned counsel for the respondent State and Mr. Sanjoy Piprawal, the learned counsel for the respondent JSSC.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for a direction to award full marks for each erroneous question and/or erroneous model answer key supplied to the petitioner in Jharkhand Combined Police Sub-Inspector Competitive Examination-2017. The petitioner has also prayed for a direction to the respondents to produce original question booklet, first model answer key, second model answer key and response key of the petitioner. The prayer in alternative to add 4 marks in paper-2 and 20 marks in paper 03 is also made. The prayer for reserving one post is also made in the writ petition.