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Madhya Pradesh High Court

Irshad Khan vs The State Of Madhya Pradesh Judgement ... on 2 April, 2014

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                                                    Writ Petition No.16952/2012


                    Writ Petition No.16952/2012

02.04.2014

       Shri Jitendra Tiwari, learned counsel for the petitioner.

       Shri Ashish Patel, learned counsel for respondent No.3.

Heard.

Being denied to enter in the arena for appointment to the post of Samvida Shala Shikshak Grade-III being declared ineligible in the eligibility test 2011, as unable to score 75 marks, the minimum marks to be eligible, and instead awarded 74.24 marks, the petitioner has filed this petition seeking direction to the respondents to declare him as qualified in the eligibility test.

It being not in dispute that the M.P. Professional Examination Board (VYAPAM for short) in pursuance to advertisement dated 29.07.2011 conducted eligibility test for 58,000 posts of Samvida Shala Shikshak Grade-III. The examination was conducted in accordance with the Rules of Examination 2011 known as Madhya Pradesh Shashan, Panchayat Avam Gramin Vikas Vibhag Tatha Madhya Pradesh, Nagriya Prashasan Avam Vikas Vibhag Ke Antargat Samvida Shala Shiksha Grade-III Ke Liye Patrata Pariksha 2011. Pariksha Sanchalan Avam Bharti Niyam (referred to as Niyam).

Chapter I, Clause 16 of the Niyam provides for scheme of examination in the following terms :

lafonk 'kkyk f'k{kd Js.kh&3 ik=rk ijh{kk 2011 gsrq ijh{kk ;kstuk (Scheme of Exam) :

1- ik=rk ijh{kk gsrq 150 vadksa dk ,d iz'ui= gksxkA ijh{kk dh vof/k 2%30 ?kaVs gksxhA 2- izR;sd iz'u 1 vad dk gksxkA _.kkared ewY;kadu ugha gksxkA 3- ik=rk ijh{kk ds lHkh iz'u cgqfodYih; MCQ -

(Multiple Choice Questions) izdkj ds gksxs] ftuds pkj fodYi gksaxs vkSj ,d fodYi lgh gksxkA 4- ijh{kk dh lajpuk ,oa fo"k;oLrq (Structure and Content) fuEukuqlkj gksxh& Hkkx fo"k;oLrq Izk'uksa dh la[;k dqy vad (i) Cky fodkl ,oa f'k{kk'kkL= (Child 30 MCQ 30 Development & Pedagogy) Marks (ii) Hkk"kk&1 (Language-I) Hindi 30 MCQ 30 Marks (iii) Hkk"kk&2 (Language-II) Urdu 30 MCQ 30 Marks (iv) xf.kr (Mathematics) 30 MCQ 30 Marks (v) Ik;kZoj.k v/;;u (Environment 30 MCQ 30 Study) Marks dqy 150 MCQ 150 Marks Thus, though the structure and content of the examination segregated in four Sections, of three compulsory and one inter se optional; however as per scheme there is single question paper carrying 150 multiple choice questions carrying one mark for correct answer.

Clause 2.13, Chapter 2 of the Niyam provides for cancellation of wrong question and award of marks for it. The clause stipulates :-

Writ Petition No.16952/2012

**2-13 =qfViw.kZ iz'u] mldk fujlrhdj.k ,oa cnys esa fn;k x;k vad%& ijh{kk mijkar eaMy }kjk fo"k; fo'k"kKksa ls iz'ui= ds izR;sd iz'u dk ijh{k.k djk;k tkrk gSA fo"k; fo'k"kK }kjk fdlh iz'u dks =qfVi.kZ ik, tkus ij ml iz'u dks fujLr dj fn;k tkrk gSA fuEufyf[kr dkj.kksa ls iz'u fujLr fd, tk ldrs gS%& 1- iz'u fu/kkZfjr ikB;dze ls ckgj dk gksA 2- iz'u dh lajpuk xyr gks A 3- mRrj ds :i esa fn;s x;s fodYiksa esa ,d ls vf/kd fodYi lgh gksA 4- dksbZ Hkh fodYi lgh u gksaA 5- ;fn iz'u&i= ds fdlh iz'u ds vaxzsth ,oa fgUnh vuqokn esa fHkUurk gks ftl dkj.k nksuksa ds fHkUu&fHkUu vFkZ fudyrs gksa vkSj lgh ,d Hkh mRrj izkIr u gksrk gksA 6- dksbZ vU; eqnz.k =qfV gqbZ gks ftlls lgh mRrj izkIr u gks ;k ,d ls vf/kd fodYi lgh gksA 7- vU; dksbZ dkj.k] ftls fo"k; fo'ks"kK }kjk mfpr le>k tk;sA iz'u i= fo"k; fo'ks"kK lfefr }kjk dh xbZ vuq'kalk vuqlkj ,sls fujLr fd, x, iz'uksa ds fy, lHkh dks bl iz'u&i= esa muds }kjk vftZr vadksa ds vuqikr esa e.My vad iznku djrk gSA Hkys gh mlus fujLr fd, x, iz'uksa dks gy fd;k gks ;k ughaA mnkgj.k Lo:i ;fn fdlh 200 iz'uksa ds iz'u i= esa 2 iz'u fujLr fd, tkrs gS vkSj ewY;kadu ds ckn ;fn vH;FkhZ 198 iz'Ukks esas 90 vad izkIr djrk gS] rks mlds vadksa dh x.kuk fuEukuqlkj gksxh] ftlesa iw.kkZd esa ifjorZu ds fy, 0-5 ;k mlls vf/kd vadksa dks ,d rFkk 0-5 ls de vadksa dks 'kwU; fxuk tkosxkA 90 x 200 = 90-91 rounded up to 91-00 (200&2) uksV%& lHkh x.kuk dks nks n'keyo rd jkmaM vkWQ fd;k tk;sxkA** 4 Writ Petition No.16952/2012 Thus, clause 2.13 of Chapter 2 of the Niyam provides for that in case of wrong question by neutralizing the fraction can be rounded upto two digits, meaning thereby if the fraction is 0.5 or above it can be rounded up to 1. Another aspect which is borne out from the example given in Clause 2.13 is that it is the sum total of entire question which is taken into consideration while neutralizing the wrong question.

The petitioner appeared in the eligibility test 2011. On the result being declared he came to know that 08 questions out of 150 questions were declared invalid. On further enquiries made by him it was informed that only 71 questions were correctly answered; therefore, was declared ineligible. On obtaining the mark sheet, petitioner found having obtained 74.24 marks. The break up whereof is as under :

Details No. of No. of Total Un-Hiked No.of Maximum Hiked Marks Right Wrong Questions Marks cancelled Marks Answers Answers attempted Questions Sec-A 11 17 30 11 02 30 11x30/(30-2)= 11.79 Sec-B 21 08 30 21 01 30 21x30/(30-1)= 21.72 Sec-C 05 22 30 05 03 30 05x30/(30-3)= 5.56 Sec-D 34 24 60 34 02 30 34x60/(60-2)= 35.17 Total 150 74.24 The controversy thus is as to whether the neutralization of error is section wise or from the total questions. And if section wise, the principle of rounding of can be ignored.

Plain reading of clause 2.13 of chapter indicates that it is total question which is to be taken into consideration while neutralizing the error of question and to round up by two digits. When assessed by said formula the break up, in the case at hand comes to :

71x150=75 (150-8) Even if the marks are taken section wise then with the rounding up the sum total comes to 75 :

Details No. of No. of Total Un- No.of Maximum Hiked Marks Rounded up Right Wrong Ques. Hiked cancelled Marks Answ Answers attempt Marks Question ers ed s Sec-A 11 17 30 11 02 30 11x30/ 12.00 (30-2)= 11.79 Sec-B 21 08 30 21 01 30 21x30/ 22.00 (30-1)= 21.72 Sec-C 05 22 30 05 03 30 05x30/ 06.00 (30-3)= 5.56 Sec- 34 24 60 34 02 30 34x60/ 35.00 D (60-2)= 35.17 Total 150 75.00 75.00 Thus, either way, applying the principle of neutralizing the error and rounding up, the petitioner gets 75 which makes him eligible for selection to the post of Samvida Shala Shikshak Grade-III.

In view whereof, the petition is allowed, the respondents are directed to permit the petitioner to participate in the counselling for appointment to the post of Samvida Shala Shikshak Grade-III. No costs.

Certified copy as per rules.

(SANJAY YADAV) JUDGE anand