Jharkhand High Court
Sharjil Khan vs The State Of Jharkhand And Anr on 30 June, 2015
1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (C) No. 1584 of 2015
SHARJIL KHAN S/O SRI ADTI KHAN, RESIDENT OF SECOND
FLOOR, KAMLA ARCADE, JUBILEE ROAD, GORAKHPUR (UP)
...... PETITIONER
VERSUS
1. THE STATE OF JHARKHAND
2. JHARKHAND PUBLIC SERVICE COMMISSION, CIRCULAR
ROAD, RANCHI, P.O. G.P.O., P.S. KOTWALI .... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
FOR THE PETITIONER : MR. J.S. TRIPATHI, ADV.
FOR THE JPSC : MR. SANJAY PIPRAWALL, ADV.
05/ 30.06.2015Seeking a direction upon the respondent no.2 for evaluation of the paper for Civil Judge, Junior Division Examination2014, the present writ petition has been filed.
2. Pursuant to Advertisement No.04 of 2013 for Civil Judge, Junior Division Examination2014, the petitioner also submitted application and he was alloted roll number being, 41321124. The petitioner appeared in the examination however, his result was not declared and therefore, he approached the respondentJPSC. Pursuant to his application dated 24.02.2015, the petitioner was permitted to peruse his answersheet on 25.03.2015. The petitioner has claimed that on 25.03.2015, the petitioner could know that the answersheet of the petitioner was rejected on hypertechnical ground that the petitioner has failed to shadow the roll number in the OMRsheet.
3. The learned counsel for the JPSC submits that the 2 applicants were duly instructed to fillup the application form and the OMRsheet carefully. It has been indicated to the applicants that the OMRsheet/answersheet will be processed electronically and as such, invalidation of the answersheet due to incomplete/incorrect shadowing of the bubbles in OMRsheet would be sole responsibility of the applicants. It is thus submitted that on account of aforesaid mistake of the petitioner, the respondentJPSC cannot reevaluate the answersheet of the petitioner. It is further submitted that the evaluation of the OMRsheet is done through a fully computerized system.
4. From the writ petition, it appears that the petitioner has not denied that he failed to correctly shadow the OMRsheet insofar as, his roll number is concerned. The admit card itself discloses that the candidates were cautioned while fillingup the applications and darkening the OMRsheet.
5. Keeping in view the stand of the respondentJPSC that no manual interference is permitted, I am not inclined to interfere in the matter and accordingly, the writ petition is dismissed. (Shree Chandrashekhar, J.) R.K.