RADHIKA Vs. PROFESSIONAL EXAMINATION
LAWS(MPH)-2012-8-212
HIGH COURT OF MADHYA PRADESH (FROM: INDORE)
Decided on
August 14,2012
RADHIKA
Appellant
VERSUS
Professional Examination
Respondents
Referred Judgements :-
RAJENDRA PRASAD MATHUR VS. KARNATAKA UNIVERSITY AND ANOTHER [REFERRED TO]UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
KANPUR UNIVERSITY VS. SAMIR GUPTA:SAMIR GUPTA [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
TARIQ ISLAM VS. ALIGARH MUSLIM UNIVERSITY [REFERRED TO]
KU NEHA INDURKHYA VS. M P BOARD OF SECONDARY EDUCATION [REFERRED TO]
Cited Judgements :-
MANISH KUMAR KHARE VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2016-5-83] [REFERRED TO]SUNIT KUMAR VS. GENERAL ADMINISTRATION DEPARTMENT [LAWS(MPH)-2016-6-87] [REFERRED TO]
M.P. PUBLIC SERVICE COMMISSION VS. KU. AAYUSHI [LAWS(MPH)-2014-9-86] [REFERRED TO]
RAKESH SINGH JADON VS. STATE OF M P & OTHERS [LAWS(MPH)-2013-8-317] [REFERRED]
NITIN PATHAK VS. STATE OF M P & OTHERS [LAWS(MPH)-2017-9-87] [REFERRED TO]
M P PUBLIC SERVICE COMMISSION VS. ASHISH KUMAR JAIN [LAWS(MPH)-2017-5-220] [REFERRED TO]
SUDEEP SINGH AND OTHERS VS. STATE OF M.P. AND OTHERS [LAWS(MPH)-2018-5-13] [REFERRED TO]
ARPIT KUMAR GUPTA AND OTHERS VS. GENERAL ADMINISTRATION DEPT [LAWS(MPH)-2018-7-21] [REFERRED TO]
SACHIN BHILWARE VS. GENERAL ADMINISTRATION DEPARTMENT [LAWS(MPH)-2018-7-75] [REFERRED TO]
KAVITA PRAJAPATI VS. SECRETARY, (MPPSC) INDORE [LAWS(MPH)-2018-7-79] [REFERRED TO]
GAURAV SHUKLA & OTHERS VS. MADHYA PRADESH PUBLIC SERVICE COMMISSION & ANR [LAWS(MPH)-2018-6-62] [REFERRED TO]
NIKITA VERMA VS. STATE OF M P AND ANR [LAWS(MPH)-2018-7-102] [REFERRED TO]
SHASHWAT VS. STATE OF M P AND ANOTHER [LAWS(MPH)-2018-7-142] [REFERRED TO]
BADRILAL PANWAR VS. THE STATE OF M.P. AND ANOTHER [LAWS(MPH)-2018-5-264] [REFERRED TO]
POONAM NAYAK AND OTHERS VS. SECRETARY, MPPSC, INDORE [LAWS(MPH)-2018-5-265] [REFERRED TO]
ASHUTOSH SINGH VS. STATE OF M.P. AND ANOTHER [LAWS(MPH)-2018-2-561] [REFERRED TO]
BHAWNA SINGH VS. MADHYA PRADESH PUBLIC SERVICE COMMISSION & ANR. [LAWS(MPH)-2018-7-475] [REFERRED TO]
JUDGEMENT
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(1.)THE petitioners are candidates who had
appeared in the M. P. Pre Medical Test, 2012 [for short
"the MPPMT"] examination conducted by the M. P.
Professional Examination Board [for short "the
Examination Board"]. In the said examination for the year
2012 for 2884 seats more than 38,000 candidates
submitted on line applications. After scrutinizing the
applications, the Examination Board issued the admission
cards and on 11.06.2012 conducted the examination.
(2.)After examination, on 12.06.2012 the Examination Board published the model answers on their website and formed the Committee of Subject Experts for examination of the questions of question paper along with the answers suggested by the paper setter and moderator in terms of the Pre Medical Examination Test Rules, 2012 [for short "the Rules"]. The Subject Experts so appointed examined all the questions and the objections submitted by the various persons / candidates in response to the publication of the model answers on the website. After examination, the Experts Committee recommended for cancellation of 14 questions.
(3.)Feeling aggrieved by the decision so taken by the Experts Committee and the result declared by the Examination Board on 20.06.2012 on the basis of such decision, the petitioners have filed these petitions seeking revival of cancelled 14 questions with a prayer to order for revaluation of the answer sheets in the light of the modification.
(2.)After examination, on 12.06.2012 the Examination Board published the model answers on their website and formed the Committee of Subject Experts for examination of the questions of question paper along with the answers suggested by the paper setter and moderator in terms of the Pre Medical Examination Test Rules, 2012 [for short "the Rules"]. The Subject Experts so appointed examined all the questions and the objections submitted by the various persons / candidates in response to the publication of the model answers on the website. After examination, the Experts Committee recommended for cancellation of 14 questions.
(3.)Feeling aggrieved by the decision so taken by the Experts Committee and the result declared by the Examination Board on 20.06.2012 on the basis of such decision, the petitioners have filed these petitions seeking revival of cancelled 14 questions with a prayer to order for revaluation of the answer sheets in the light of the modification.
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