Punjab-Haryana High Court
Amit vs State Of Haryana And Others on 28 January, 2022
110 CWP-1217-2022 (O&M) Amit Vs. State of Haryana & ors. Present :- Mr. Pradeep Chhoker, Advocate for the petitioner. eek Notice of motion. In this case, the petitioner has challenged among others the following question which appeared in the Preliminary Exam for the post of Civil Judge (Junior Division) in the Haryana Civil Services (Judicial Branch) :- Q.104. A beats his wife. She fell down and became unconscious. Believing her to be dead and to save himself from being arrested for murder. 'A' hanged her from the fan with a rope. Postmortem report disclosed her death by hanging. A ts liable for A) Murder B) Culpable Homicide C) Hurt D) Grievous Hurt Proposed Answer is B Revised Answer is A Correct Answer should be B By judgments passed by this Court in Penaaz Dhillon Vs. State of Haryana and others, CWP No.698 of 2022, decided on 14.01.2022
, Shantanu Singh Batra Vs. State of Haryana and others, CWP No.26415 of 2021, decided on 14.01.2022 and Amardeep Singh Sandhu Vs. State of Haryana and others, CWP No.25977 of 2021, decided on 20.12.2021 this Court has rejected petitions of this nature by a detailed order. However, in this case there is a peculiar twist. The question which is now been challenged had earlier been set in the POOJA SHARMA 2022.02.04 02:36 | attest to the accuracy and integrity of this document 110 CWP-1217-2022 (O&M) -2- examination for the Suitability Test of the then available vacancies of Additional District & Sessions Judges in the State of Haryana by promotion and on that occasion the answer which has now been suggested by the petitioner was treated as the correct answer. Thus notice of motion is being issued only to maintain uniformity.
To be heard along with CWP No.25420 of 2021 on 04.02.2022.
(AJAY TEWARI ) JUDGE (PANKAJ JAIN ) JUDGE 28.01.2022 Pooja sharma-I POOJA SHARMA 2022.02.04 02:36 | attest to the accuracy and integrity of this document