RAVI KUMAR Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THIS petition has been filed seeking directions to Respondents to re -evaluate the answer book of Petitioner and to verify whether any cuttings have been made in the answer book and the marks of the Petitioner were reduced from 32.5 to 31.

(2.) THE case of the Petitioner is that B -1 test was held on 30.1.2001 and the Petitioner appeared in the test at Kullu. There were two papers namely papers A & B of 75% marks each. A candidate was required to obtain 50% marks for being declared as successful in B -1 test. The two papers comprise of Paper A: (i) Punjab Police Rules; (ii) Police Practical Working and Paper B: General Law. The Petitioner had faired very well in both the papers. The result of the test was declared on 17.2.2001. The Petitioner was shown to have obtained 31 marks in paper A and 42.5 marks in paper B.

(3.) IT has been alleged by the Petitioner that he has reliably learn that he had obtained 32 1/2 marks in paper A, but these marks were reduced to 31 and many cuttings were made in his paper A. On account of reduction of marks, the Petitioner could not qualify for the grant of grace marks and consequently did not figure in B -1 list so as to be eligible for promotion to the rank of Head Constable. The Petitioner again made representation, but to no effect. The Petitioner has submitted that one Pawan Kumar was given grace marks. Ultimately, the Petitioner has filed the petition.