Allahabad High Court
Ranjeet Kumar Yadav And 28 Others vs State Of U.P. And Another on 15 February, 2024
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD AFR Neutral Citation No. - 2024:AHC:25247 Reserved on : 01.02.2024 Delivered on :15.02.2024 Court No. - 36 Case :- WRIT - A No. - 15241 of 2022 Petitioner :- Ranjeet Kumar Yadav And 28 Others Respondent :- State of U.P. and Another Counsel for Petitioner :- Seemant Singh Counsel for Respondent :- C.S.C.,Ajay Mishra,Shri Krishna Mishra,Siddharth Khare Along with 1. Case :- WRIT - A No. - 11585 of 2022 Petitioner :- Naveen Pal Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Anil Kumar Pal Counsel for Respondent :- C.S.C. 2.Case :- WRIT - A No. - 16677 of 2022 Petitioner :- Aradhana Tripathi Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Sudeep Dwivedi Counsel for Respondent :- C.S.C.,Jay Ram Pandey 3.Case :- WRIT - A No. - 17212 of 2022 Petitioner :- Priya Rai Respondent :- State of U.P. and Another Counsel for Petitioner :- Manoj Kumar Singh,Vinod Kumar Rai Counsel for Respondent :- C.S.C. 4.Case :- WRIT - A No. - 17246 of 2021 Petitioner :- Neeraj Kumar Yadav And 46 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Ashutosh Kumar Tiwari Counsel for Respondent :- C.S.C. 5. Case :- WRIT - A No. - 17871 of 2022 Petitioner :- Suneeta Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Ram Chandra Yadav Counsel for Respondent :- C.S.C 6. Case :- WRIT - A No. - 16508 of 2022 Petitioner :- Rahdey Shyam Yadav Respondent :- State of U.P. and Another Counsel for Petitioner :- Seemant Singh Counsel for Respondent :- C.S.C. 7.Case :- WRIT - A No. - 15547 of 2022 Petitioner :- Pankaj Yadav Respondent :- State of U.P. and Another Counsel for Petitioner :- Prabhakar Awasthi,Kailash Nath Singh Counsel for Respondent :- C.S.C. 8.Case :- WRIT - A No. - 16026 of 2022 Petitioner :- Vivek Sharma And 3 Others Respondent :- State Of U P And Another Counsel for Petitioner :- Rohit Pandey Counsel for Respondent :- C.S.C. 9.Case :- WRIT - A No. - 15961 of 2022 Petitioner :- Anupriya Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Yashwant Pratap Singh Counsel for Respondent :- C.S.C. 10. Case :- WRIT - A No. - 15944 of 2022 Petitioner :- Vipin Singh Respondent :- State of U.P. and Another Counsel for Petitioner :- P.K. Singh Counsel for Respondent :- C.S.C.,Ajay Mishra,Shri Krishna Mishra 11. Case :- WRIT - A No. - 15332 of 2022 Petitioner :- Ravi Kumar Gupta Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Namit Srivastava,Parvez Alam Counsel for Respondent :- C.S.C. 12. Case :- WRIT - A No. - 15271 of 2022 Petitioner :- Vijay Bahadur Respondent :- State of U.P. and Another Counsel for Petitioner :- Seemant Singh Counsel for Respondent :- C.S.C. 13.Case :- WRIT - A No. - 15318 of 2022 Petitioner :- Vandana Keshari Respondent :- State of U.P. and Another Counsel for Petitioner :- Sandeep Kumar Keshari,Randhir Jain Counsel for Respondent :- C.S.C. 14. Case :- WRIT - A No. - 16059 of 2022 Petitioner :- Shiv Shankar Singh And 39 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Taniya Pandey Counsel for Respondent :- C.S.C. 15.Case :- WRIT - A No. - 16037 of 2022 Petitioner :- Shubham Pandey And 3 Others Respondent :- State of U.P. and Another Counsel for Petitioner :- Seemant Singh Counsel for Respondent :- C.S.C. 16. Case :- WRIT - A No. - 1618 of 2023 Petitioner :- Omvir Singh Respondent :- State of U.P. and Another Counsel for Petitioner :- Kamal Singh,Anay Kumar Srivastava Counsel for Respondent :- C.S.C 17. Case :- WRIT - A No. - 16280 of 2022 Petitioner :- Ranjana Gautam Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Manjesh Singh Yadav,Priyavrat Tripathi Counsel for Respondent :- C.S.C. 18. Case :- WRIT - A No. - 16354 of 2022 Petitioner :- Ravi Kant Respondent :- State of U.P. and Another Counsel for Petitioner :- Prabhakar Tripathi,Hanuman Prasad Kushwaha Counsel for Respondent :- C.S.C. 19. Case :- WRIT - A No. - 16481 of 2022 Petitioner :- Pratibha Respondent :- State of U.P. and Another Counsel for Petitioner :- Deepak Kumar Jaiswal,Anil Kumar Pandey Counsel for Respondent :- C.S.C. 20. Case :- WRIT - A No. - 16648 of 2022 Petitioner :- Anshu Jaiswal Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Ajay Kumar Rai,Binod Kumar Mishra Counsel for Respondent :- C.S.C. 21. Case :- WRIT - A No. - 16531 of 2022 Petitioner :- Durgesh Pandey And Another Respondent :- State Of U.P. And Anothers Counsel for Petitioner :- Anoop Kumar Counsel for Respondent :- C.S.C. 22. Case :- WRIT - A No. - 17030 of 2022 Petitioner :- Anil Kumar Yadav Respondent :- State of U.P. and Another Counsel for Petitioner :- Prabhat Kumar Singh,Lalta Prasad Counsel for Respondent :- C.S.C. 23. Case :- WRIT - A No. - 17054 of 2022 Petitioner :- Anil Kumar Yadav Respondent :- State Of U P And Another Counsel for Petitioner :- Prabhat Kumar Singh,Lalta Prasad Counsel for Respondent :- C.S.C. 24. Case :- WRIT - A No. - 17875 of 2022 Petitioner :- Priti Pandey Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Kartikeya Shukla,Mahesh Prasad Pandey Counsel for Respondent :- C.S.C. 25. Case :- WRIT - A No. - 18157 of 2021 Petitioner :- Sushil Kumar Singh Respondent :- State Of U P And Another Counsel for Petitioner :- Umesh Kumar Dubey,Piyush Pandey Counsel for Respondent :- C.S.C.,Archna Singh 26. Case :- WRIT - A No. - 18200 of 2022 Petitioner :- Rekha Yadav Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Babu Ram Yadav,Arun Yadav Counsel for Respondent :- C.S.C. 27. Case :- WRIT - A No. - 18514 of 2021 Petitioner :- Mukul Goswami And 5 Others Respondent :- State of U.P. and Another Counsel for Petitioner :- Anurag Agrahari,Mahima Sahai,Pranesh Kumar Mishra Counsel for Respondent :- C.S.C. 28. Case :- WRIT - A No. - 18644 of 2022 Petitioner :- Geeta Rani Sharma Respondent :- State of U.P. and Another Counsel for Petitioner :- Raj Bahadur Verma,Byas Kumar Prasad,Rajesh Kumar Patel Counsel for Respondent :- C.S.C 29. Case :- WRIT - A No. - 18886 of 2022 Petitioner :- Km. Archana Yadav Respondent :- State Of U P And Another Counsel for Petitioner :- Sanjeev Kumar Yadav Counsel for Respondent :- C.S.C. 30. Case :- WRIT - A No. - 19168 of 2022 Petitioner :- Arti Kumari Respondent :- State Of U P And 3 Others Counsel for Petitioner :- D.K.Ojha Counsel for Respondent :- C.S.C.,Ram Bilas Yadav 31. Case :- WRIT - A No. - 20600 of 2022 Petitioner :- Ashok Kumar Respondent :- State of U.P. and Another Counsel for Petitioner :- Raj Kumar Counsel for Respondent :- C.S.C. 32. Case :- WRIT - A No. - 20776 of 2022 Petitioner :- Km. Anita Devi And Another Respondent :- State Of U.P. An 2 Others Counsel for Petitioner :- Taniya Pandey Counsel for Respondent :- C.S.C 33. Case :- WRIT - A No. - 20827 of 2022 Petitioner :- Pushpa Devi And Another Respondent :- State of U.P. and Another Counsel for Petitioner :- Hariom Mishra,Sandeep Singh Counsel for Respondent :- C.S.C 34. Case :- WRIT - A No. - 21608 of 2022 Petitioner :- Raj Yadav Respondent :- State of U.P. and Another Counsel for Petitioner :- Chandra Bhushan Yadav Counsel for Respondent :- C.S.C. 35. Case :- WRIT - A No. - 2999 of 2023 Petitioner :- Vibha Srivastava Respondent :- State of U.P. and Another Counsel for Petitioner :- Virendra Singh Counsel for Respondent :- C.S.C 36. Case :- WRIT - A No. - 3035 of 2022 Petitioner :- Prachi Saxena Respondent :- State Of U P And 2 Others Counsel for Petitioner :- Shashi Kumar Dwivedi Counsel for Respondent :- C.S.C.,Hanuman Kinkar 37. Case :- WRIT - A No. - 3536 of 2023 Petitioner :- Praveen Kumar Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Subhas Kumar Counsel for Respondent :- CSC,Archana Singh 38. Case :- WRIT - A No. - 4163 of 2022 Petitioner :- Neelam Shukla Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Sanjay Kumar Sharma Counsel for Respondent :- C.S.C. 39. Case :- WRIT - A No. - 468 of 2023 Petitioner :- Km. Shashi Singh Respondent :- State of U.P. and Another Counsel for Petitioner :- Ramesh Kumar Shukla Counsel for Respondent :- C.S.C. 40. Case :- WRIT - A No. - 4900 of 2020 Petitioner :- Jugunu Gupta Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Deo Dayal,Nand Lal Yadav Counsel for Respondent :- C.S.C. 41. Case :- WRIT - A No. - 516 of 2023 Petitioner :- Rani Yadav And 3 Others Respondent :- State Of U P And 2 Others Counsel for Petitioner :- Lalit Ojha,Hanuman Kinkar,Shashi Kumar Dwivedi Counsel for Respondent :- C.S.C. 42. Case :- WRIT - A No. - 6649 of 2023 Petitioner :- Hemlata Trivedi Respondent :- State of U.P. and Another Counsel for Petitioner :- Shivendera Rajwar,Gautam Baghel Counsel for Respondent :- C.S.C. 43. Case :- WRIT - A No. - 888 of 2022 Petitioner :- Km. Jyoti Gupta And 2 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Uttam Singh,Ashish Agrawal Counsel for Respondent :- C.S.C. 44. Case :- WRIT - A No. - 17981 of 2022 Petitioner :- Mohd. Tanzeel Tarique Respondent :- State of U.P. and Another Counsel for Petitioner :- Vinod Kumar Pandey,Rajeev Mishra Counsel for Respondent :- C.S.C.,Sanjay Kumar Singh Hon'ble Saurabh Shyam Shamshery,J.
1. Heard Sri Seemant Singh, learned Advocate, S/Sri Sudeep Dwivedi, Sanjeev Kumar Yadav, Gautam Baghel, Shivendra Rajwal, Rohit Pandey and Ms. Taniya Pandey, learned Advocates for petitioners and S/Sri Ashok Khare, Senior Advocate assisted by Sri Siddharth Khare for applicants in application for impleadment and Ms. Archana Singh, learned Advocates for respondent- Basic Education Board and L.M. Singh, Ravi Prakash Srivastava, Ms. Shruti Malviya, learned Standing Counsel for State.
2. The petitioners before this Court in above referred bunch of writ petitions have participated in recruitment process on posts of Assistant Teachers commenced in pursuance of Government Order dated 19.02.2021.
3. It is the case of all petitioners that they have participated in the examination held on 17.02.2021 and result thereof was declared on 15.11.2021, wherein all petitioners have qualified.
4. It is further case of petitioners that on basis of certain Government Orders, the Regulatory Authority published a new fresh/amended result on 06.09.2022 after earlier result was cancelled. All the petitioners were not found in fresh/subsequent select list and their result status was shown as "Invalid Subject Shift -1". The petitioners have challenged the fresh result dated 06.09.2022 by way of filing above bunch of writ petitions.
5. It is further case of petitioners that fresh result was issued in pursuance to Government Orders dated 08.06.2022 and 30.08.2022, however, at the time of filing of writ petitions, these Government Orders were not available. It is further case of petitioners that aforesaid Government Orders were filed later on by respondent by way of filing a counter affidavit. For reference, the aforesaid Government Orders are reproduced hereinafter :-
"Government Order dated 08.06.2022 प्रेषक, दीपक कुमार, प्रमुख सचिव, उ०प्र० शासन।
सेवा में, सचिव, परीक्षा नियामक प्राधिकारी, उ०प्र०, प्रयागराज बेसिक शिक्षा अनुभाग-3 लखनऊः दिनांक 08 जून 2022
विषयः- अशासकीय सहायता प्राप्त जूनियर हाई स्कूलों में प्रधानाध्यापक एवं सहायक अध्यापक की भर्ती परीक्षा - 2021 के सम्बन्ध में। महोदय, उपर्युक्त विषयक आपके पत्रांक-गोप०/जु०अ०भ०प०-21/796-97/2022-23 दिनांक - 28.04.2022 का कृपया सन्दर्भ ग्रहण करने का कष्ट करें जिसके द्वारा यह अवगत कराया गया है कि अशासकीय सहायता प्राप्त जूनियर हाई स्कूलों में प्रधानाध्यापक एवं सहायक अध्यापक की भर्ती परीक्षा-2021 में प्रधानाध्यापक एवं सहायक अध्यापक की भर्ती परीक्षा-2021, परीक्षा परिणाम दिनांक - 15.11.2021 में प्राप्त 571 शिकायतों के मैनुवल मिलान में 132 शिकायतें पुष्ठित पायी गयी है जिसके सम्बन्ध में प्रकरण में अग्रतर कार्यवाही किये जाने हेतु शासन से मार्ग दर्शन उपलब्ध कराये जाने का अनुरोध किया गया है। 2- इस सम्बन्ध में शासन स्तर पर सम्यक विचारोपरान्त यह निर्णय लिया गया है कि अपने स्तर पर आन्तरिक समिति गठित करते हुए सम्पूर्ण परीक्षा परिणाम का पुनर्मूल्यांकन कराते हुए संशोधित परीक्षाफल तत्काल घोषित किया जाय। 3- इस सम्बन्ध में मुझे यह कहने का निदेश हुआ है कि शासन द्वारा किये गये निर्णयानुसार तत्काल आवश्यक कार्यवाही करते हुए कृत कार्यवाही से शासन को अवगत कराने का कष्ट करें। भवदीय ह० अप० दीपक कुमार प्रमुख सचिव Government Order dated 30.08.2022 प्रेषक, दीपक कुमार प्रमुख सचिव, उ०प्र० शासन।
सेवा में, सचिव, परीक्षा नियामक प्राधिकारी, उ०प्र० प्रयागराज।
बेसिक शिक्षा अनुभाग-3 लखनऊः दिनांक 30 अगस्त, 2022 विषयः- अशासकीय सहायता प्राप्त जूनियर हाई स्कूलों में प्रधानाध्यापक/सहायक अध्यापक चयन परीक्षा-2021 का संशोधित परीक्षाफल घोषित किये जाने के सम्बन्द में। महोदय, महोदय, उपर्युक्त विषयक अपने पत्रांक/गोप०/जू०अ०म०प०-21/2702-05/ 2022-23. दिनाक 01.08.2022 का कृपया सन्दर्भ ग्रहण मारने का कष्ट करें जिसके द्वारा अशासकीय सहायता प्राप्त जूनियर हाई स्कूलों में प्रधानाध्यापक/सहायक अध्यापक भर्ती परीक्षा वर्ष-2021 के सम्पूर्ण परीक्षा परिणाम का पुनर्मूल्यांकन कराये जाने के उपरान्त पूर्व घोषित परीक्षाफल दिनांक-15.11.2021 को निरस्त करते हुए संशोधित परीक्षाफल घोषित किये जाने की अनुमति प्रदान करने का अनुरोध किया गया है। 2- उल्लेखनीय है कि अशासकीय सहायता प्राप्त जूनियर हाई स्कूलों में प्रधानाध्यापक/सहायक अध्यापक चयन परीक्षा-2021 का परिणाम दिनांक 15.11.2021 को घोषित किया गया। उक्त परीक्षा परिणाम के सम्बन्ध में कतिपय अभ्यर्थियों दारा आपतितयां और शिकायतें आपको उपलब्ध करायी गयी तथा कतिपय अभ्यर्थियों द्वारा उनकी आपत्तियों/शिकायतों का समय से निस्तारण न होने के कारण मा० न्यायालय में रिट याचिकायें यथा रिट याचिका संख्या-17233/2021 पूर्णिमा शर्मा बनाग उ०प्र० राज्य व अन्य एवं एक अन्य समविषयक याचिका संख्या-17802/2021 कु० अन्तिमा शुक्ला व 16 अन्य बनाम उ०प्र० राज्य व अन्य योजित की गयी। रिट याचिका संख्या-17233/2021 पूर्णिमा शर्मा बनाम उ०प्र० राज्य व अन्य में मा० उच्च न्यायालय द्वारा पारित आदेश दिनांक-21.12.2021 का कार्यकारी अंश निम्नवत् है:-
It is contended by learned counsel for the petitioner that pursuant to an advertisement for the post of Assistant Tenchers Junior Aided Examination Issued by Examination Regulatory Authority, U.P., Prayngraj, petitioner eligible applied for being considered for appointment. According to the petitioner, as per the carbon copy of OMR Sheet of the Petitioner, he would secure 101 marks in General Category, whereas the cut off marks for the General Category is 97 marks, accordingly, it is submitted that the petitioner would secure more marks than the cut of marks. It is submitted that the petitioner has been wrongly shown as 'failed' in the qualifying examination. Learned Standing Counsel may seek instructions in the matter.
प्रश्नगत रिट याचिका मे मा० न्यायालय द्वारा दिनांकः- 12.01.2022, 02.02.2022, 25.02.2022, 28.03.2022, 29.03.2022, 20.03.2022 18.04.2022, 05.05.2022, 06.07.2022 17.08.2022 आदेश पारित किये गये है।
3- आप अवगत है कि शासनादेश दिनांक 12.04.2022 द्वारा अशासकीय सहायता प्राप्त जूनियर हाई स्कूल भर्ती परीक्षा-2021 से सम्बन्धित मूल ओ०एम०आर० शीट एवं अन्य अभिलेखों को प्राप्त किये जाने के लिए कोठार का ताला खोले जाने हेतु समिति का गठन करते हुए यह निर्देश दिये गये थे कि कि कोठार से ओ०एम०आर० शीट के बंडल तथा अन्य अभिलेख प्राप्त किये जाने के पश्चात आपके कार्यालय में प्राप्त विभिन्न प्रत्यावेदनों का परीक्षण आपने द्वारा एक आन्तरिक समिति गठित करते हुए उक्त समिति के माध्यम से सम्बन्धित अभ्यर्थी की मूल ओ०एम०आर० शीट से कराया जायेगा तथा उपरोक्त परीक्षण में किसी प्रकार की विसंगति संज्ञान में आती है, तो तत्सम्बन्धी रिपोर्ट शासन को उपलब्ध करायी जायेगी।
तत्क्रम में आपके द्वारा अपने स्तर पर आन्तरिक समिति का गठन करते हुए प्राप्त 571 शिकायतों का मैनुअल मिलान कराया गया, जिसमें मैनुअल मिलान में 132 शिकायते पुष्टित पायी गयी, जिसके उपरान्त आपके द्वारा उक्त का विवरण उपलब्ध कराते हुए प्रकरण में यथोचित निर्णय लिये जाने हेतु मार्गदर्शन मांगा गया।
उक्त विसंगतियों को दृष्टिगत रखते हुए शासन के पत्र दिनांक-08.06.2022 द्वारा आपके स्तर पर एक आन्तरिक समिति गठित करते हुए सम्पूर्ण परीक्षा परिणाम का पुनर्मूल्यांकन कराते हुए संशोधित परीक्षाफल घोषित किये जाने की अनुमति प्रदान की गयी। शासन के उक्त निर्देश के क्रम में आपके पत्र दिनांक 01.08.2022 द्वारा अशासकीय सहायता प्राप्त जूनियर हाई स्कूलों में प्रधानाध्यापक/सहायक अध्यापक भर्ती प्रक्रिया वर्ष-2021 के सम्पूर्ण परीक्षा परिणाम का पुनर्मूल्यांकन कराये जाने के उपरान्त पूर्व घोषित परीक्षाफल दिनांक-15.11.2021 को निरस्त करते हुए संशोधित परीक्षाफल घोषित किये जाने की अनुमति प्रदान करने का अनुरोध किया गया।
4- उपरोक्त वस्तुस्थिति तथा आपके पत्र दिनांक-01.08.2022 में किये गये अनुरोध के दृष्टिगत तथा रिट याचिका संख्या- 17233/2021 पूर्णिमा शर्मा बनाम उ०प्र० राज्य व अन्य एवं एक अन्य समविषयक याचिका संख्या-17002/2021 कु० अन्तिमा शुक्ला व 16 अन्य बनाम उ०प्र० राज्य व अन्य में मा० उच्च न्यायालय द्वारा पारित मा० न्यायालय के आदेशों के क्रम में शासन स्तर पर सम्यक विचारोपरान्त अशासकीय सहायता प्राप्त जूनियर हाई स्कूलों में प्रधानाध्यापक/सहायक अध्यापक भर्ती परीक्षा वर्ष-2021 के पूर्व घोषित दिनांक-15.11.2021 को निरस्त करते हुए संशोधित परीक्षाफल घोषित किये जाने की एतदद्वारा अनुमति प्रदान की जाती है।
5- अतः इस सम्बन्ध में मुझे यह कहने का निदेश हुआ है कि उपर्युक्तानुसार तत्काल आवश्यक कार्यवाही करते हुए कृत कार्यवाही से शासन को अवगत कराने का कष्ट करें।
भवदीय
6. Learned counsel for petitioners have argued at length. They submitted that initially, when first result was issued, no defect in their respective OMR sheets was found i.e. the computer system has read the bubbles filled by respective petitioners and proceeded further to read the answers marked in respective OMR sheets and their result was declared.
7. Learned counsel further submitted that no reason was assigned, why subsequently same computer system has pointed out the error of subject shift. Some of the OMR sheets were placed on record in order to appreciate above submission.
8. Per contra, learned counsel for respondent submitted that there were specific important instructions published in the question booklet itself as how to fill the bubbles. The scanned copy of important instructions of a specimen copy is pasted hereinbelow:-
9. A further instruction along with specimen OMR is also pasted hereinafter:-
10. Learned counsel for respondent further submitted that petitioners have not correctly filled the bubbles mentioned below the part 2 i.e. subject attempted, wherein there are bubbles in front of Sanskrit, Hindi, English, Social Studies, Science/Math etc. The petitioners have to completely fill up bubbles in front of single subject to indicate that they have attempted question from serial No. 51 to 155 of said subject only. The first 1 to 50 questions are for General knowledge i.e. part 1, mandatory for each candidate. Correct and incorrect methods for darking circle/bubble on the OMR answer sheet was specifically provided in instructions. Use of eraser, nail, blade, white fluid/whitener etc., to smudge, scratch, damage in any manner on the OMR answer sheet was strictly prohibited.
11. In order to scrutinize the rival submissions, I have carefully perused the writ petitions, however, in few writ petitions i.e., Writ Nos. 17871 of 2022 , 17246 of 2022, 17212 of 2022, 16677 of 2022, 16508 of 2022, 15547 of 2022, and 11585 of 2022, it was declared that they have filed respective photocopies of OMR sheet. In order to appreciate, following chart is prepared to show that whether any error is visible with naked eyes in filling/darkening of bubble on OMR sheet:-
(i) Writ Petition No.15547 of 2022 Photo Copy of OMR sheet is at page 50. It appears that bubble is filled against Social Studies in part 2 subject attempted and there is rubbing or partial filling of bubbles against Hindi also.
Remarks: Since two bubbles were filled completely or partially, therefore, the computer system has rightly rejected. The copy of said OMR is pasted hereinbelow:
(ii) Writ Petition No.16508 of 2022 Photo Copy of OMR sheet is at page 54. It appears that bubble against Social Studies is half filled in part 2 subject attempted which is not as per the instruction, therefore, computer system has rightly rejected the OMR. The copy of said OMR is pasted hereinbelow:
(iii) Writ Petition No.16671 of 2022 Photocopy of OMR sheet is at page 24. Bubble against subject Hindi is half filled in part 2 subject attempted, therefore, the computer system has rightly not proceeded further. The copy of said OMR is pasted hereinbelow:
(iv) Writ petition No.17212 of 2022 Photocopy of OMR sheet is at page 18. The bubble against subject Sanskrit is half filled in part 2 subject attempted, therefore, the computer system has rightly not proceeded further. The copy of said OMR is pasted hereinbelow:
(v) Writ petition No.17246 of 2022 In this petition, 3 OMR sheets are annexed at page 51, 52 and 53, however, in each OMR two bubbles are filled in part 2 subject attempted, which was against the instruction, therefore, there is no error that computer system has not read the OMR sheets. The copy of said OMR sheets are pasted hereinbelow:
(vi) Writ petition No.17871 of 2022 Photocopy of OMR sheet is at page 38, however, the photocopy of OMR is very dim/blurr, therefore, it could not be identified which bubble has rightly filled or not. The copy of said OMR is pasted hereinbelow:
(vii) Writ petition No.11585 of 2022 Photo Copy of OMR sheet is at page 24. It appears that two half bubbles are filled i.e. against subject hindi and social studies, therefore, the computer system has rightly not proceeded. The copy of said OMR is pasted hereinbelow:
12. The petitioners have heavily relied upon a submission that since in initial result no error was detected in regard to filling of bubbles of subject attempted, therefore, there was no reason that their OMR sheets were not examined during subsequent/fresh evaluation, however, in this regard, this Court is of the considered opinion that instructions as referred above mentioned in examination booklet were very clear that they have to fill only one bubble completely against the subject of which they have attempted for question No. 51 to 150, but as referred instructions were not followed and circle/bubble were filled by incorrect method
13. Out of number of petitioners, only few have filed their photocopy of OMR sheets and as referred above, in each of OMR sheets, either two bubbles were filled completely or two bubbles were filled partially or out of two bubbles filled, one bubble was filled completely and other partially as well as though only one bubble was filled but not completely as required in inspection. There is a case of rubbing also. This was against the specific instructions and, therefore, there is no legal error in the subsequent checking by the computer system, that computer system has not proceeded to evaluate those OMR. In result, candidature was rejected on ground of 'Subject Shift'.
14. A fair procedure of selection process is a soul of any selection process and for that correct filling of OMR sheet and details thereon according to instructions is also part of fairness. The petitioners have not filled bubbles correctly against the subject, as referred from the OMR sheet being part of this order and they have also failed to show this Court that their case were contrary i.e. despite they have filled bubbles strictly in accordance with instructions still the computer system has wrongly proceeded not to examine their OMR and result could not be declared being 'subject shift'.
15. In the aforesaid circumstances, the subsequent result was declared after curing the earlier errors to maintain the fairness of examination. Petitioner has failed to point out any error in process of subsequent checking of OMR for subsequent result. Number of petitioners have not filed photocopy of their respective OMR sheet and may be a reason for that they know that instructions were not completely followed. The petitioners have failed to point out any legal error in subsequent verifying/checking of answer sheet in order to maintain fairness of examination. The outcome of above discussion would be that I do not find any error in the impugned order, therefore, all writ petitions are dismissed.
Order Date: 15.02.2024 P. Pandey [Saurabh Shyam Shamshery, J.]