Allahabad High Court
Ajay Kumar Singh vs State Of U.P. And Another on 24 July, 2019
Author: Abhinava Upadhya
Bench: Abhinava Upadhya
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 9668 of 2019 Petitioner :- Ajay Kumar Singh Respondent :- State Of U.P. And Another Counsel for Petitioner :- Seemant Singh Counsel for Respondent :- C.S.C.,Bhupendra Nath Singh,Shashi Kant Pandey Hon'ble Abhinava Upadhya,J.
Heard Sri Seemant Singh, learned counsel for the petitioner and Sri Manoj Kumar Singh, learned counsel for the Commission.
The petitioner had participated in the selection of Assistant Professor, subject Hindi conducted by U.P.Higher Education Service Commission pursuant to advertisement no.47 of 2016. The petitioner attempted various questions, namely, 37,47,52 and 99. The petitioner has doubts as the earlier key answer issued has now been revised and certain questions have been deleted as not being proper question. The answer to question No. 79 as given by the petitioner has already been held to be correct by this Court. The matter was heard by this Court and as the Court noticed conflicting opinion on the basis of material placed before it, the Court thought it proper to refer the matter to an expert body to look into the claim of the petitioner.The matter was referred to the Vice Chancellor, Banaras Hindu University to nominate a panel of experts to look into these questions and their answers. Pursuant thereto a panel of expert was constituted in the shape of two senior most professors of department of Hindi of the University who have now expressed their opinion.The correct answer as indicated by the panel appears to be what the petitioner has answered in the examination but in the revised key answer those answers have been changed. It is clarified that this Court is not an expert on the subject but upon being confronted by two different opinions, the opinion of an independent expert body was called for and the report has been submitted.
Let the report be placed before the U.P.Higher Education Service Commission, Prayagraj which will go through the report and pass appropriate order with regard to the answer to questions No.37,47,52 and 99.
The Registrar General is directed to get the report photo copied, a copy of which shall be given to each of the counsel for the Commission as well as counsel for the petitioner within two days.
The writ petition is disposed of with the direction to the Commission to pass appropriate order considering the report of the independent expert panel as far as possible within a month.
Order Date :- 24.7.2019 VPC