RAJSHREE PALLI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved of order dated 18.07.2016 passed in W.P.(C) No.3150 of 2016, whereby the writ petition seeking a direction upon the respondent authorities to award 28 marks in addition to the total marks secured by the appellant-writ petitioner (hereinafter referred to as petitioner) was dismissed, the instant Letters Patent Appeal has been preferred. The other prayers made in the writ petition are, in fact, for rectifying the illegality conducted in JCECEB examination, which are also inter-linked with the prayer for awarding additional 28 marks to the petitioner.

(2.) The admitted position is that the question booklet supplied to the petitioner comprising Physics and Chemistry papers contained as many as 28 repeat questions, which was on account of missing pages in the question booklet and in place of the missing pages few pages with the same questions were tagged therein. The plea taken by the respondent- Controller of Examination, Jharkhand Combined Entrance Competitive Examination Board before the Writ Court was that the candidates who complained of defective question booklets, within the prescribed time, were supplied proper set of question booklets. The aforesaid stand was taken by the respondentController of Examination on the basis of letter dated 23.06.2016 sent by the Center Superintendent, Gossner College, Ranchi, from where the petitioner appeared in the examination.

(3.) Referring to clause-4 of general instructions contained in the question booklet and the averments in paragraph-13 of the writ petition, the writ petition was dismissed.