JITENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) <DJG>APARESH KUMAR SINGH,J.</DJG> Heard learned counsel for the parties.

(2.) Representation of the petitioners made before the Chairman, J.A.C, Ranchi, pursuant to the liberty granted in W.P.(C) no. 143 of 214 (Annexure-3) judgment dated 3rd Feb., 2014 has been rejected by the impugned reasoned order at Annexure-5 dated 3rd March, 2104 by respondent no. 3, Chairman, Jharkhand Academic Council, Ranchi. On consideration of their claims, the respondent no. 3 has found that each of these petitioners did not correctly darken on OMR sheet relating to their roll number in case of 4 petitioners and in relation to booklet series in case of petitioner no. 2.

(3.) 74658 students have participated in T.E.T Exam which was conducted through computerized evaluation system where computer could evaluate only those OMR sheets which were filled up or darkened in proper manner as per instruction. Petitioners have assailed the rejection on the grounds that the incorrect darkening of Roll number/Booklet series in OMR sheet should not operate as a technical ground for non-evaluation of their answer-sheet.