Madhya Pradesh High Court
Hitendra Pratap Singh vs General Administration Department on 5 May, 2016
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W P No. 6261 / 2015
05/05/2016
Mr. Vivek Sharan, learned counsel for the petitioner.
Mr. VP Khare, learned counsel for the respondent - M.P.
Public Service Commission.
This Writ Petition has been filed by the petitioner aggrieved with deletion of three questions from evaluation in the result for the State Civil Services Examination 2015.
A reply has been filed by the respondent stating therein that the said three questions were deleted on the recommendations of the report which was submitted by the expert committee.
It is jointly submitted by the counsel for the parties that the Division Bench at Principal Seat has examined the similar controversy in respect of examination conducted by the Department in 2013 in the matter of Surendra Kumar Gautam and others Vs. The State of Madhya Pradesh and another vide order dated 29/10/2015 passed in Writ Petition No. 20253/2014 and has taken a view that the Court does not sit over the judgment of the Experts. The Division Bench has refused to interfere in the similar controversy raised in the matter.
Learned counsel appearing for the petitioner fairly submits that the issue involved in the matter is covered by the aforesaid Division Bench judgment.
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In these circumstances, no merit is found in the present Writ Petition and for the detailed reasons assigned by the Division Bench in the matter of Surendra Kumar Gautam and others Vs. The State of Madhya Pradesh and another (supra), the present Writ Petition is also dismissed.
Certified copy, as per Rules.
(S. C. SHARMA) JUDGE KR