Himachal Pradesh High Court
Savita Sharma vs State Of H.P. And Another on 29 April, 2019
Bench: Surya Kant, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 883 of 2019
Decided on: 29.4.2019
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.
Savita Sharma ....Petitioner
Versus
State of H.P. and another ...Respondents
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Coram
Hon'ble Mr. Justice Surya Kant, Chief Justice
Hon'ble Mr. Justice Sandeep Sharma, Judge
Whether approved for reporting1?
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For the petitioner Mr. Ajay Shandil, Advocate.
For the respondents: Mr. Adarsh Sharma, Mr. Ashwani
r Sharma and Mr. Nand Lal Thakur,
Additional Advocate Generals with
Ms. Divya Sood, Deputy Advocate
General and Mr. Manoj Bagga,
Assistant Advocate General, for
respondent No.1/State.
Mr. Vir Bahadur Verma, Advocate, for
respondent No.2.
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Surya Kant, Chief Justice (Oral)
The petitioner appeared in the Teacher Eligibility Test (TET) of Arts conducted by the Himachal Pradesh Board of School Education, Dharamshala, on 8.9.2018. The result has been declared and according to the petitioner, she had answered question Nos. 91, 92, 93, 94, 95, 129, 132, 133, 134, 135, 136, 137 and 145 correctly, but due to anomaly in the answer key, her answers have not been correctly evaluated, depriving her the due marks.
Whether reporters of the Local papers are allowed to see the judgment? .
::: Downloaded on - 30/04/2019 21:58:33 :::HCHP -2-2. It goes without saying that such like issues are to be examined by an Expert Committee, which may have been constituted by the Board to consider the representations, if .
any, received from the candidates against the answer key. The petitioner is stated to have already represented the Board. In any case, we grant one more opportunity to the petitioner to represent the Board alongwith supporting material with reference to question Nos. 91, 92, 93, 94, 95, 129, 132, 133, 134, 135, 136, 137 & 145 and let such representation be placed before the Expert Committee for an appropriate decision. The Expert Committee will take its decision within a period of three weeks from the date of receipt of such representation.
The writ petition is accordingly disposed of alongwith pending application(s), if any.
Copy Dasti.
(Surya Kant) Chief Justice (Sandeep Sharma) Judge April 29, 2019 (Vikrant/yashwant) ::: Downloaded on - 30/04/2019 21:58:33 :::HCHP