RUBY KUMARI GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ application has been preferred by the petitioner for the following reliefs:

(2.) The brief facts of the case as per the pleadings lie in a narrow compass. Jharkhand Staff Selection Commission (in short "JSSC") issued an Advertisement being Advertisement no. 02/2023, wherein it has been indicated that P.G.T Teacher for 11 subjects are to be selected out of them regular vacancy under Economics Subject was 167 seats out of which 14 seats were reserved for EBC-1 and 1 seat was reserved for EBC-1 women (through horizontal reservation) and selection process was to be conducted through examination.

(3.) According to the petitioner, the answer of the Question I.D no. 170482 was given wrong by the Respondent in the master key. Thereafter, the petitioner approached for correction of the answer of the aforementioned question by giving her representation through Online as well as Offline mode on 8/12/2023. The answer of said question was not corrected when the answer key was published for the 2nd and 3rd time; however, when the Respondent-JSSC issued the answer key for the 4th time indicating therein that one answer of question being I.D No. 170440 has been changed which was considered as correct answer in prior published answer key, response key and master key examined by 3 different committee. Another representation was made by the Petitioner regarding her 2-right answer for question I.D no. 170482 and 170440 on dtd. 5/1/2024, but no action was taken by Respondent-Authority. The Respondent-Authority did not consider the representation made by the petitioner and published the result on 9/3/2024 for document verification without making correction of the answers of the petitioner, which has compelled the petitioner to move this Court by filing this writ application.