Punjab-Haryana High Court
Satpal vs State Of Haryana And Others on 18 March, 2019
Author: Ritu Bahri
Bench: Ritu Bahri
193
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No. 7461 of 2019
Date of decision :18.03.2019
Satpal ...Petitioner(s)
versus
The State of Haryana and others ...Respondent(s)
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Jagbir Malik, Advocate for the petitioner.
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RITU BAHRI , J. (Oral)
The petitioner is participating for the post of PGT Mathematics and after participating in the written examination, the result of written test was declared on 17.10.2016 and thereafter revised answer key was uploaded (Annexure P-5). The final result has now been declared on 12.01.2019 and the petitioner is seeking direction to the respondents to again revise the revised anser key (Annexure P-5) on the ground that with respect to two questions, the answers were wrongly changed after objections submitted by the candidates.
The petitioner has secured 111 marks under the general category and the last selected candidate has secured 116 marks. He is challenging revised answer key (Annexure P-5) after a gap of more than 2 ½ years.
This petition is being dismissed on the ground of delay as the petitioner is seeking quashing of revised answer key (Annexure P-5) after a gap of more than 2 ½ years.
(RITU BAHRI)
18.03.2019 JUDGE
Divyanshi
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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