RAJSHREE PALLI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has approached this Court alleging that the question papers of Physics and Chemistry have 11 and 17 repetitions respectively which has affected the evaluation of the examination held by the Jharkhand Combined Entrance Competitive Examination Board, 2016. She had appeared at the examination Centre i.e. Gossner College, Ranchi on 12th June, 2016 to take the aforesaid exam comprising of two sessions, in the first Session Biology and in the second Session Physics and Chemistry. It is alleged by her that when she had appeared in the second session of physics and chemistry, she answered all questions given in the Question Booklet of D set, but to her utter surprise, she found 11 questions in Physics Paper and 17 questions in Chemistry Paper were exactly repeated along with same serial number. This statement is made at para 12 of the writ petition. She has stated further at para 13 that on utter frustration, she immediately informed the Invigilator at the Examination Centre regarding repetition of questions along with same serial numbers and requested for giving another set of question papers, but was denied the same.

(3.) On these facts, respondents have through their counter affidavit, asserted on the one hand, that specific queries from the Centre Superintendent, Gossner College was made by Deputy Controller of Examination, J.C.E.C.E.B, Ranchi. It has transpired through his communication dated 24th June, 2016 that the allegation of the petitioner is wholly baseless. It is further stated in the said letter which is also supported by the statements made in the counter affidavit that those candidates who had complained of defective set of Question Booklet within the time prescribed, were made available the proper set of question papers. Learned counsel for the Board has referred to Clause 4 of General Instructions contained in the Question Booklet at Annexure A which reads as under: