Patna High Court - Orders
Dr.Lakshman Singh vs The State Of Bihar & Ors on 9 May, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.8160 of 2010
DR.LAKSHMAN SINGH
Versus
THE STATE OF BIHAR & ORS
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3 09.05.2011It is not a case in isolation. The Court can well appreciate the difficulty which many a candidates experience while marking the answers in O.M.R format. Since the petitioner obviously did not understand the instructions and mark the answers in the O.M.R. properly , therefore, his result could not be published by the BPSC in the format in which the answers was given by him.
It is not a case that the petitioner has been intentionally ousted from the zone of consideration since many a candidates have suffered because of their mistakes of understanding or writing the papers in terms of the instruction given in the OMR sheet as would be evident from Annexure-4. There is no infirmity and no direction is need to be issued to the respondents on this matter.
The writ petition is dismissed.
Prakash ( Ajay Kumar Tripathi, J.)