RUBY KUMARI GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Appeal challenges the learned Single Judge's order dtd. 28/4/2025 dismissing the appellant's W.P.(C) No. 1487 of 2024, in which the appellant had primarily complained about the two answer keys in the competitive examination conducted by the Jharkhand Staff Selection Commission for selection to the posts of Post Graduate Trained Teacher.

(3.) The learned senior counsel for the appellant, apart from alleging malafides, has, in a written note now handed over to us, listed six main points for consideration. Upon perusing the same, we are satisfied that these points are not significantly different from the points set out in paragraph 8 of the learned Single Judge's impugned order. Therefore, we transcribe paragraph 8 of the learned Single Judge's order for the convenience of reference: