SUJATA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has approached this Court with a prayer for direction upon the respondents to consider the application of the petitioner for evaluating her answer sheets which is pending before the respondent Nos. 3 and 4 since 2006.

(3.) As per the factual matrix, the respondent-JPSC vide Advt. No. 11/2002-03 had published notification of 1st Civil Services Exam., 2003 for appointment to different Civil Posts and pursuant to which, the petitioner applied for the same and has been issued admit card bearing Roll No. 21802791. Thereafter, the petitioner appeared in the 1st Civil Services Mains Examination and declared successful in the same. After that, she faced the interview. It is the specific case of the petitioner that in the entire selection process, she has done exceptionally well and hence, she was under impression that her name will figure in the final merit list. However, when her name not appeared in the final merit list, she applied for re-evaluation of her answer-sheets, after depositing the requisite fee. Thereafter, she received her mark-sheet by which she got totally disturbed that she has obtained 66% marks in optional papers i.e. History and Zoology and 70% in General Studies-I, whereas, in G.S.-II, she has obtained 45% marks only. Hence, on 8/7/2006, she applied for re-totaling of the marks as she was hearing manipulation in the result by the respondent Nos. 3 and 4 all around. After filing of the representation, she had also sought information under RTI as to what action has been taken on her representation dtd. 8/7/2006. When no reply was received, the petitioner approached the 1st Appellate Authority and thereafter, before the State Information Commission for providing copy of the Paper-II of General Studies but the respondent-JPSC did not provide her the copy of said paper.