Uttarakhand High Court
Vikas Singh & Others vs State Of Uttarakhand & Others on 3 June, 2015
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
WPSS 984/2015 Hon'ble Servesh Kumar Gupta, J.
Smt. Neetu Singh, Advocate, for the petitioners.
Mr. Subhash Upadhyaya, Chief Standing Counsel, for the respondents 1 &
2. Mr. Paresh Tripathi, Advocate, for the respondent 3.
Mr. Narendra Singh Yadav, Coordinator of the examining body, and D.I.G. Mr. P.S. Salal, the Coordinator nominated from the PHQ, are present in person to explain the things. They strived to put forth the analogy that in such cases, where the questions are framed with the wrong answers by the paper setter, then there is practice to delete such questions in every examination, may be of engineering or medical or any other. Alternatively, the marks allocated to such questions are granted to each and every candidate as bonus marks in order to avoid any injustice.
The Court feels that giving the bonus marks is not the right course to address this problem, which has been indicated by this Court in its earlier order dated 2.6.2015 passed in connected WPSS No. 963/2015. On the other hand, the petitioners have also not filed their OMR answer sheets on record to countenance that they are near the cutoff score.
Learned Counsel of the petitioners seeks time to file supplementary affidavit, enclosing therewith the OMR Sheets.
List on 17th June 2015.
Meanwhile, petitioners shall file supplementary affidavit and the respondents shall file their counter affidavits.
(Servesh Kumar Gupta, J.) 3.6.2015 Prabodh