Jharkhand High Court
Deepu Tigga And Ors vs The State Of Jharkhand Through The ... on 21 September, 2015
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (S) No. 1865 of 2014
.....
1. Deepu Tigga
2. Bipin Kishor Khalkho
3. Tarkeshwar Singh Munda
4. Bishwanath Bhagat ...Petitioner
-V e r s u s-
1. The State of Jharkhand
2. Jharkhand Public Service Commission
through the Chairman, Ranchi
3. The Controller, Jharkhand Public
Service Commission, Ranchi ... ...Respondents
...
CORAM: - HON'BLE MR. JUSTICE APARESH KUMAR SINGH
...
For the Petitioner : -None
For the Respondents : - M/s Sanjay Piprawal, Adv.
....
04/21.09.2015No one appears for the petitioners. Learned counsel for the JPSC is present.
Petitioners sought publication of the result of 5 th Combined Civil Services (P.T.) Exam-2013 held by the Jharkhand Public Service Commission on 15.12.2003.
Petitioners are conscious of the fact that they committed error in the filling of OMR sheet and their answer sheets could not be evaluated by computerized evaluation system adopted by the JPSC.
It is stated by learned counsel for the JPSC that even in the admit card such as Annexure-1 issued to the individual petitioners, it is categorically stated that incomplete/incorrect filling/shadowing of the bubbles on OMR sheet would lead to invalidation of the answer sheet and shall be sole responsibility of the candidate.
Learned counsel for the JPS, therefore, submits that departure from the laid down conditions could not be made in cases of individual persons if they have incorrectly filled up the OMR sheet contrary to the instructions.
Having regard to the aforesaid facts, no inference can be made in the instant writ petition. Accordingly, the same is dismissed.
(Aparesh Kumar Singh, J.) Kamlesh/